High Courts23 Apr 2002Allowed
Prafulla @ Mangulu Pradhan Vs State of Orissa
Orissa High Court · (2003) 95 CLT 266 : (2002) 1 OLR 662
Criminal Procedure Code, 1973 (CrPC) — Section 293Penal Code, 1860 (IPC) — Section 149, 302
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 27 of 37
High Courts23 Apr 2002Dismissed
The Tata Engineering and Locomotives Company Limited Vs Sanjaya Agency and Another
Orissa High Court · (2002) 93 CLT 771 : (2002) CriLJ 3425 : (2002) OLR 797 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Apr 2002Allowed
Ram Singh Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0009
Penal Code, 1860 (IPC) — Section 302, 325, 326, 34
High Courts19 Apr 2002Allowed
Land Acquisition Officer Vs Smt. Bichitra Pradhan and Others
Orissa High Court · (2002) 04 OHC CK 0003
Land Acquisition Act, 1894 — Section 18, 23(2), 28, 54
High Courts18 Apr 2002Allowed
Pratap Kishore Mund Vs Secretary to Government, Schools and Mass Education Department, Orissa Secretariat, Bhubaneswar and Others
Orissa High Court · (2002) 94 CLT 173 : (2002) 2 OLR 8
Administrative Tribunals Act, 1985 — Section 21Orissa Administrative Tribunal (Procedure) Rules, 1986 — Rule 4(4)
High Courts18 Apr 2002
Antaryami Dalabehera Vs Bishnu Charan Dalabehera
Orissa High Court · (2002) 93 CLT 585 : (2002) 1 OLR 531
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts18 Apr 2002Allowed
Budhia alias Budhadev Dalei Vs State of Orissa
Orissa High Court · (2002) 1 OLR 676
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2002Allowed
Undaka Pradhan Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0047
Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2002Allowed
Sri Gati Krushna Sahoo Vs Union of India (UOI) and Others
Orissa High Court · (2002) 93 CLT 764 : (2002) OLR 701 Supp
Constitution of India, 1950 — Article 226, 227Railway Protection Force Rules, 1959 — Rule 58, 60(3)
High Courts17 Apr 2002Allowed
Kashinath Sahu Vs State of Orissa
Orissa High Court · (2003) 24 OCR 781
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20B, 21, 22, 35
High Courts16 Apr 2002Dismissed
Pitambar Sahoo Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 679 : (2002) OLR 806 Supp
Constitution of India, 1950 — Article 226, 227
High Courts16 Apr 2002
G. Ranjan and Others Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
High Courts16 Apr 2002
Sabera Bibi Vs Dr. Syed Habibur Raheman
Orissa High Court · (2003) CriLJ 1608
Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
High Courts15 Apr 2002Allowed
Sulochana Mohapatra Vs Pravat Kumar Mohapatra
Orissa High Court · (2002) 94 CLT 62 : (2002) OLR 796 Supp
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 18(1)
High Courts15 Apr 2002
Smt. Kanakalata Maharana Vs Smt. Shantilata Maharana and Others
Orissa High Court · (2002) 94 CLT 53 : (2002) OLR 796 Supp
Hindu Marriage Act, 1955 — Section 16Orissa Civil Services (Pension) Rules, 1992 — Rule 55(6)(12)
High Courts12 Apr 2002Dismissed
Bachan Bhoi Vs State of Orissa
Orissa High Court · (2002) 94 CLT 584 : (2002) 2 OLR 150
Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 2002
Damodar alias Damodar Nanda Vs Land Acquisition Officer and Others
Orissa High Court · (2002) 2 OLR 43
Land Acquisition Act, 1894 — Section 18, 54
High Courts12 Apr 2002Allowed
Satyabhama Behera Vs Divisional Manager, Life Insurance Corporation of India and Others
Orissa High Court · (2002) 94 CLT 247
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 39, 39(6)
High Courts11 Apr 2002Dismissed
Md. Umer Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts11 Apr 2002
Batakrushna Parida Vs State of Orissa State of Orissa Vs Batakrushna Parida and Others
Orissa High Court · (2002) 2 OLR 154 : (2002) 2 OLR 152
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304II, 307