COURT ARCHIVE

Orissa High Court judgments, 2002

727 judgments · page 24 of 37

High Courts17 May 2002

Smt. Snehalata Parida, Smt. Ashalata Routray and Chandrasekharpur Housing Board Colony Unnayan Samiti Vs Orissa State Housing Board and Another and State of Orissa and Others

Orissa High Court · (2002) 94 CLT 264 : (2002) OLR 787 Supp

Orissa Housing Board Allotment Regulations, 1970 — Regulation 8

High Courts17 May 2002Allowed

Ajay Kumar Behera Vs State of Orissa

Orissa High Court · (2002) 05 OHC CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 464Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 326

High Courts17 May 2002

Nabapravat Trust, Zerina Marines Pvt. Ltd. and Zerina Constructions Pvt. Ltd. Vs State of Orissa

Orissa High Court · (2002) 94 CLT 41 : (2002) OLR 777 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 401

High Courts17 May 2002Dismissed

Lords Food Products (India) Pvt. Ltd. and Another Vs Orissa State Financial Corporation and Others

Orissa High Court · AIR 2002 Ori 156

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115State Financial Corporations Act, 1951 — Section 29, 29(2)

High Courts17 May 2002Dismissed

Sunil Krishna Ghosh and Another Vs State of Orissa and Others

Orissa High Court · (2002) 05 OHC CK 0013

Constitution of India, 1950 — Article 226Orissa Government Land Settlement (Amendment) Act, 1990 — Section 3(4)Orissa Government Land Settlement Rules, 1983 — Rule 5

High Courts17 May 2002

Sudam Sahu Vs State of Orissa and Another

Orissa High Court · (2002) 05 OHC CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 437(1), 437(2), 437(5)Penal Code, 1860 (IPC) — Section 376, 506

High Courts17 May 2002

Jayaram Dash Jee Maharaj and after him Mahanta Premananda Das Jee Vs The Commissioner of Endowment, Orissa and Another

Orissa High Court · (2002) 94 CLT 30 : (2002) OLR 795 Supp

Constitution of India, 1950 — Article 226, 227Orissa Hindu Religious Endowments Act, 1951 — Section 41, 8

High Courts16 May 2002Allowed

Nehru Paribesha Surakshya Committee and Another Vs State of Orissa and Others

Orissa High Court · (2002) 94 CLT 34 : (2002) OLR 373 Supp

Constitution of India, 1950 — Article 51A

High Courts16 May 2002Dismissed

Banshidhar Dash Vs State of Orissa and Others

Orissa High Court · (2002) 05 OHC CK 0014

Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 12, 20, 20(2), 21Constitution of India, 1950 — Article 226Orissa Service Code, 1939 — Rule 71

High Courts16 May 2002Allowed

St. Catherine Girls' High School Vs State of Orissa and Others

Orissa High Court · (2002) 94 CLT 524 : (2002) OLR 452 Supp

Constitution of India, 1950 — Article 226, 227, 30, 31Evidence Act, 1872 — Section 115

High Courts16 May 2002

Smt. A. Laxmi Dora Vs Narasingha Dora and Another

Orissa High Court · (2002) 2 DMC 630 : (2002) 2 OLR 20

High Courts15 May 2002

Banawarilal Agarwalla and Another Vs Jeevan Kumar Badu and Another

Orissa High Court · (2002) 94 CLT 588 : (2002) 2 OLR 165

High Courts15 May 2002Dismissed

Oriental Insurance Co. Ltd. and United India Insurance Co. Ltd. Vs Orissa Industrial Infrastructure Development Corporation and Others and Smt. Padmini Bakshi and Others

Orissa High Court · (2002) 94 CLT 396 : (2002) OLR 205 Supp

Motor Vehicles Act, 1988 — Section 166(1)

High Courts15 May 2002Dismissed

Pakulu Nag Vs State of Orissa

Orissa High Court · (2003) 24 OCR 362 : (2002) 2 OLR 179

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

High Courts15 May 2002Dismissed

Biswamitra Karan and Others Vs State of Orissa

Orissa High Court · (2002) 05 OHC CK 0007

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 34

High Courts14 May 2002Dismissed

Gurupada Nanda and Others Vs State of Orissa and Others

Orissa High Court · (2002) 93 CLT 729 : (2002) OLR 797 Supp

Constitution of India, 1950 — Article 226, 227

High Courts14 May 2002Allowed

Abani Bhusan Bhanja Vs Subir Behera and Another

Orissa High Court · (2002) 2 OLR 451

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts14 May 2002Allowed

Padma Charan Tripathy Vs State of Orissa and Others

Orissa High Court · (2002) 2 OLR 331

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15

High Courts14 May 2002

Chanchal Rana Vs State of Orissa

Orissa High Court · (2002) 94 CLT 520 : (2002) OLR 90 Supp

Penal Code, 1860 (IPC) — Section 302

High Courts13 May 2002Dismissed

Banshidhar Mohanty Vs Smt. Jyoshnarani Mohanty

Orissa High Court · AIR 2002 Ori 182 : (2002) 3 CivCC 397 : (2002) 94 CLT 329 : (2003) 1 DMC 270 : (2002) 2 OLR 15 : (2003) 1 RCR(Civil) 108

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Family Courts Act, 1984 — Section 19Hindu Adoptions and Maintenance Act, 1956 — Section 18