High Courts05 Jul 2002Dismissed
Soumya Ranjan Pattanayak, Priyadarsini Samanta and Manojit Gharai Vs Chairman, Admission, J.E.E. (E and M) 2002, R.E.C. and Others
Orissa High Court · (2002) 2 OLR 286
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 20 of 37
High Courts05 Jul 2002Allowed
Suresh Chandra Dash Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 321 : (2002) OLR 35 Supp
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 133Orissa Grama Panchayat Rules, 1968 — Rule 216
High Courts05 Jul 2002Allowed
Bakula @ Tikeswar Sahu Vs State of Orissa
Orissa High Court · (2002) 94 CLT 302 : (2002) OLR 340 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts05 Jul 2002
State of Orissa Vs Bharat Jena and Others Paramananda Senapati Vs Bibhuti Bhusan Roul and Others
Orissa High Court · (2002) 94 CLT 386 : (2002) OLR 210 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jul 2002Dismissed
Madhab Ch. Jena @ Sukanta Jena and Others Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 492 : (2002) OLR 253 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jul 2002
Debasis Sahu Vs Nabeen Chandra Sahu and Another
Orissa High Court · (2003) 260 ITR 426
Evidence Act, 1872 — Section 123, 124, 137, 138, 162General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 137, 138, 54
High Courts05 Jul 2002
Ganduru Naik Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0034
Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Jul 2002
Saroj Kumar Tripathy Vs Sanjib Ku. Mohanty
Orissa High Court · (2003) CLT 85 (Suppl Crl) : (2003) OLR 85 (Suppl Crl) : (2002) 2 OLR 470
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 499, 500
High Courts05 Jul 2002
Chandra Sekhar Mohanty Vs Stae of Orissa
Orissa High Court · (2003) CLT 623 (Suppl Crl) : (2003) OLR 623 (Suppl Crl)
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts04 Jul 2002Dismissed
K. Samantaray Vs National Insurance Company Ltd.
Orissa High Court · (2002) 2 OLR 293
Constitution of India, 1950 — Article 226, 227
High Courts04 Jul 2002Dismissed
Narasingh Parija Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0061
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Jul 2002Dismissed
State of Orissa Vs Seleja Digal
Orissa High Court · (2002) 07 OHC CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Jul 2002Dismissed
Trinath Thakur and Others Vs Budhi Pani and Others
Orissa High Court · (2002) 94 CLT 488 : (2002) OLR 440 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Jul 2002Dismissed
Lada Hansda Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0064
Penal Code, 1860 (IPC) — Section 302, 304
High Courts03 Jul 2002
Smt. Rahas Mohapatra Vs Dr. Balakrushna Dash
Orissa High Court · (2002) 94 CLT 597 : (2002) OLR 173 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 104, 125, 125(1), 397
High Courts03 Jul 2002Dismissed
Rabindranath Sahu Vs Suresh Ch. Nayak and Others
Orissa High Court · (2002) 94 CLT 221 : (2002) 2 OLR 198
Civil Procedure Code, 1908 (CPC) — Section 100Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4, 51
High Courts03 Jul 2002Dismissed
Brajaraj Mishra and Others Vs Ananda Chandra Mishra and Others
Orissa High Court · AIR 2002 Ori 205 : (2003) 1 CivCC 91 : (2002) 94 CLT 638 : (2002) OLR 18 Supp : (2003) 1 RCR(Civil) 695
Easements Act, 1882 — Section 15
High Courts03 Jul 2002Dismissed
Bishnu Oram Vs State of Orissa
Orissa High Court · (2002) 2 OLR 303
Penal Code, 1860 (IPC) — Section 302
High Courts03 Jul 2002Allowed
Surekha Majhi and Others Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts02 Jul 2002Dismissed
State of Orissa Vs Udaya Naik and Others
Orissa High Court · (2002) 94 CLT 229 : (2002) OLR 488 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34