High Courts11 Dec 2002Dismissed
Suna Bewa Vs Bauribandhu Behera and Others
Orissa High Court · (2003) CLT 223 (Suppl Crl) : (2003) 1 OLR 161 : (2003) OLR 223 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 342, 403
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 2 of 37
High Courts11 Dec 2002Dismissed
Executive Officer, Berhampur Municipality Vs Smt. K. Kasturi Bai
Orissa High Court · (2003) 96 CLT 25
Criminal Procedure Code, 1973 (CrPC) — Section 378(4), 378(5)Orissa Municipal Act, 1950 — Section 385A
High Courts11 Dec 2002Dismissed
Muralidhar Sahu and Others Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 178
Constitution of India, 1950 — Article 226, 227Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 5
High Courts11 Dec 2002
Goura Thappa and Others Vs State of Orissa
Orissa High Court · (2003) CLT 133 (Suppl Crl) : (2003) 24 OCR 333 : (2003) 1 OLR 215 : (2003) OLR 133 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts11 Dec 2002Dismissed
Executive Officer, Berhampur Municipality Vs Prakash Kumar Sahu
Orissa High Court · (2003) CLT 221 (Suppl Crl)
Orissa Municipal Act, 1950 — Section 264, 266, 385A, 386A
High Courts10 Dec 2002Dismissed
Umesh Chandra Rath Vs State of Orissa
Orissa High Court · (2003) CLT 368 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts10 Dec 2002Dismissed
State of Orissa Vs Gurubari alias Guri alias Brajakishore Mandal and Another
Orissa High Court · (2003) CLT 438 (Suppl Crl) : (2003) 24 OCR 312 : (2003) 1 OLR 156 : (2003) OLR 438 (Suppl Crl)
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts10 Dec 2002Dismissed
Umesh Chandra Rath Vs Sate of Orissa
Orissa High Court · (2003) 24 OCR 326
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts10 Dec 2002Dismissed
State of Orissa Vs Tintus Kulu and Another
Orissa High Court · (2003) CLT 435 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts06 Dec 2002Dismissed
Sri Pitambar Kar (dead) after him Smt. Satyabhama Kar and Others Vs Sri Trilochan Kar and Others
Orissa High Court · AIR 2003 Ori 104 : (2003) 2 CivCC 261 : (2003) 95 CLT 6 : (2003) 3 RCR(Civil) 204
Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4
High Courts06 Dec 2002Dismissed
Prafulla Kumar Sahoo and Others Vs State of Orissa
Orissa High Court · (2003) 95 CLT 3 : (2003) 24 OCR 295 : (2002) OLR 764 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts06 Dec 2002Dismissed
Shyam Sundar Mallik and Another Vs Baidhara Mallik and Others
Orissa High Court · (2003) 95 CLT 20
Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
High Courts06 Dec 2002Dismissed
Raghunath Dey alias Ray (dead) after him Smt. Puspa Dutta and Others Vs Mahammad Usman Khan
Orissa High Court · (2003) 95 CLT 26
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(2), 100
High Courts06 Dec 2002Partly Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Mahendra Ghadei and Another
Orissa High Court · (2003) 95 CLT 197 : (2003) 97 FLR 1001
Workmens Compensation Act, 1923 — Section 30
High Courts04 Dec 2002Dismissed
Town Surveyor, Berhampur Municipality Vs Smt. Sarojini Choudhury
Orissa High Court · (2003) CLT 155 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Orissa Municipal Act, 1950 — Section 264, 266, 385A, 99
High Courts04 Dec 2002Allowed
National Aluminium Co. Ltd. Vs Union of India (UOI) and Another
Orissa High Court · (2003) 2 LLJ 995
Industrial Disputes Act, 1947 — Section 2
High Courts04 Dec 2002Allowed
Ashok Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2003) CLT 236 (Suppl Crl) : (2003) CLT 232 (Suppl Crl) : (2003) 24 OCR 329 : (2003) 1 OLR 163 : (2003) OLR 236 (Suppl Crl) : (2003) OLR 232 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A
High Courts04 Dec 2002Dismissed
Special Land Acquisition Officer Rengali Irrigation Project Vs Bhramarbar Sahu
Orissa High Court · (2003) 95 CLT 271
Land Acquisition Act, 1894 — Section 18
High Courts04 Dec 2002
Asit Kumar Sahu Vs State of Orissa
Orissa High Court · (2003) 95 CLT 648 : (2003) CLT 538 (Suppl Crl) : (2003) 24 OCR 376 : (2003) 1 OLR 306 : (2003) OLR 538 (Suppl Crl)
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 324
High Courts04 Dec 2002Dismissed
Zone Officer, U.I.P. Vs Laxminarayan Praharaj
Orissa High Court · (2003) 95 CLT 31
Evidence Act, 1872 — Section 63