High Courts02 May 2002Allowed
Dharanidhar Pradhan Vs Union of India (UOI) and Others
Orissa High Court · (2002) 93 CLT 668 : (2002) 1 OLR 615
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 26 of 37
High Courts01 May 2002Allowed
Mitu ' Bhimsen Guru Vs Union of India (UOI) and Others
Orissa High Court · (2002) 93 CLT 761 : (2002) OLR 797 Supp
Constitution of India, 1950 — Article 226, 227
High Courts01 May 2002Allowed
Bhalu ' Logen Kumar Samal Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 663 : (2002) OLR 805 Supp
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 3(2)
High Courts01 May 2002Allowed
Ferro Alloys Corporation Ltd. Vs Labour Commissioner and Others
Orissa High Court · (2002) 94 FLR 798 : (2002) 3 LLJ 551 : (2002) 2 OLR 40
Industrial Disputes Act, 1947 — Section 25M(4)
High Courts01 May 2002
Gagan Bihari Das and Others Vs The State
Orissa High Court · (2002) CriLJ 3415 : (2002) 2 OLR 242 : (2002) 4 RCR(Criminal) 423
Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 452, 457(2), 482, 5Prevention of Corruption Act, 1988 — Section 13(1), 22
High Courts30 Apr 2002Dismissed
Parsu Kand and Others Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 144Penal Code, 1860 (IPC) — Section 302, 323, 324
High Courts30 Apr 2002
New India Insurance Co. Ltd. Vs Bidya Devi Agrawala
Orissa High Court · (2002) 94 CLT 104
Motor Vehicles Act, 1988 — Section 149
High Courts30 Apr 2002Allowed
Babu and Others Vs State of Orissa
Orissa High Court · (2002) 2 DMC 659
Penal Code, 1860 (IPC) — Section 300, 302, 34, 498A
High Courts30 Apr 2002Dismissed
Lokanath Sahu Vs State of Orissa
Orissa High Court · (2002) 94 CLT 465 : (2002) OLR 511 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 2002Dismissed
Laxman Naik Vs Nalita ' Lalita Naik
Orissa High Court · (2003) 95 CLT 294 : (2002) CriLJ 3418 : (2003) 2 DMC 275 : (2002) 2 OLR 230
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts30 Apr 2002Allowed
Babu @ Lingaraj Mahakul @ Mahakud and Others Vs State of Orissa
Orissa High Court · (2002) 94 CLT 76 : (2003) CriLJ 1011 : (2002) 2 OLR 52
Penal Code, 1860 (IPC) — Section 302, 34, 498(A)
High Courts29 Apr 2002
Tutu alias Bharatendu Bal and Others Vs State of Orissa
Orissa High Court · (2003) CriLJ 722 : (2002) 2 OLR 184
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts26 Apr 2002Dismissed
The United India Insurance Company Ltd. Vs Upendra Kumar Dalai and Another
Orissa High Court · (2002) 2 OLR 66
High Courts26 Apr 2002
The New India Assurance Co. Ltd. Vs Kumudini Nayak and Others
Orissa High Court · (2003) 95 CLT 684
Motor Vehicles Act, 1988 — Section 173, 95(1), 95(4), 96, 96(1)
High Courts25 Apr 2002Dismissed
Samser Ahmed Khan Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0058
Penal Code, 1860 (IPC) — Section 302
High Courts25 Apr 2002Dismissed
State Vs Kampala Khamari and Another Kampala Khamari and Another Vs State of Orissa
Orissa High Court · (2002) 1 OLR 602
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Apr 2002
Nakul Kishor Merli and Others Vs Union of India (UOI) and Others
Orissa High Court · AIR 2002 Ori 174
Food Corporations Act, 1964 — Section 13
High Courts25 Apr 2002Dismissed
Bada Khan and Others Vs State of Orissa and Another
Orissa High Court · (2002) 04 OHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 395
High Courts24 Apr 2002Allowed
Rajendra Moharana Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Apr 2002Allowed
Managing Director, Tata Finance Limited and Another Vs Sanjay Agency and Another
Orissa High Court · (2002) 04 OHC CK 0045
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482