High Courts26 Jun 2002Dismissed
Buda Muduli and Another Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0002
Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 22 of 37
High Courts25 Jun 2002Dismissed
Chingudu Kansari Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0007
Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Jun 2002Allowed
Bidhan Mandai Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0003
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts24 Jun 2002Dismissed
Samarai Marandi Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0036
Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Jun 2002Allowed
Susanta Bisoi alias Naik Vs State of Orissa and Others
Orissa High Court · (2002) 06 OHC CK 0051
Arms Act, 1959 — Section 27National Security Act, 1980 — Section 3(2), 8Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts21 Jun 2002Dismissed
Sanyashi Harijan Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0038
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 2002Dismissed
Angada Pujhari Vs Kanhei Pujhari and Another
Orissa High Court · (2002) 94 CLT 361 : (2002) OLR 786 Supp
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 54
High Courts21 Jun 2002Dismissed
Ganesh Nayak and Others Vs Collector, Kalahandi and Another
Orissa High Court · (2002) 94 CLT 298 : (2002) OLR 194 Supp
Easements Act, 1882 — Section 15
High Courts21 Jun 2002Dismissed
Berhampur Municipality Vs P. Bhagi Rao
Orissa High Court · AIR 2002 Ori 193 : (2002) 94 CLT 461 : (2002) OLR 77 Supp
Orissa Municipal Act, 1950 — Section 133(1)
High Courts21 Jun 2002Dismissed
Smt. Sumani Kharsel Vs Dayamati Kharsel and Others
Orissa High Court · (2002) 94 CLT 86 : (2002) OLR 288 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(8), 401
High Courts21 Jun 2002Allowed
Rabinarayan Mahasuar Vs Lokanath Mahasuar and Others
Orissa High Court · AIR 2003 Ori 5 : (2003) 1 CivCC 311 : (2002) 94 CLT 511 : (2002) 2 OLR 221 : (2003) 3 RCR(Civil) 2
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts21 Jun 2002
Renuka Dash Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 279
Constitution of India, 1950 — Article 226, 227
High Courts21 Jun 2002Allowed
Pandab Chhadia Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0016
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jun 2002
Basanta Kumar Sasani Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0015
Penal Code, 1860 (IPC) — Section 302, 307, 324
High Courts21 Jun 2002Dismissed
Krushna Ch. Sahu Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 498A
High Courts21 Jun 2002Partly Allowed
Binayak Behera and Another Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 257 : (2002) 2 OLR 247
Constitution of India, 1950 — Article 226, 227
High Courts20 Jun 2002
Pradip Kumar Patra Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 518 : (2002) OLR 627 Supp
Orissa Education Act, 1969 — Section 7C
High Courts20 Jun 2002
Rabi Bhoi and Another Vs State of Orissa
Orissa High Court · (2002) 2 OLR 258
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Jun 2002
Tulasiram Bag Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0048
Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 34
High Courts19 Jun 2002Allowed
Sanju Panda (Advocate) Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 26 : (2002) 2 OLR 189
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226