High Courts11 Apr 2002
T. Venkat Rao and Others Vs State of Orissa State of Orissa Vs T. Venkat Rao and Others
Orissa High Court · (2002) 2 OLR 111
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 28 of 37
High Courts10 Apr 2002Dismissed
Bulu alisa Saroj Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0060
Penal Code, 1860 (IPC) — Section 302, 84
High Courts10 Apr 2002Dismissed
Gourahari Misra and Others Vs Biranchi Narayan Misra
Orissa High Court · (2002) 04 OHC CK 0054
Orissa Estates Abolition Act, 1951 — Section 6, 7
High Courts10 Apr 2002Dismissed
Ashok Kumar Mishra and Another Vs Chairman-cum-Managing Director, I.D.C.O. and Another
Orissa High Court · (2002) 2 OLR 104
Constitution of India, 1950 — Article 14, 226, 227
High Courts10 Apr 2002Dismissed
Pradipta Kumar Mohanty Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 96
Constitution of India, 1950 — Article 226, 227
High Courts10 Apr 2002Allowed
Rama Majhi Vs State of Orissa
Orissa High Court · (2002) 1 OLR 643
Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Apr 2002Allowed
Jhadeswar Naik Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts09 Apr 2002Allowed
Rohit Naik Vs State of Orissa
Orissa High Court · (2002) 93 CLT 804 : (2002) OLR 789 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts09 Apr 2002Dismissed
Panchanan Mishra Vs Smt. Arati Panda Smt. Arati Panda Vs Panchanan Mishra and Another
Orissa High Court · (2002) 93 CLT 601 : (2002) OLR 788 Supp
Family Courts Act, 1984 — Section 19
High Courts09 Apr 2002
Shri Sidheswar Mallik and Shri B.K. Mohanty Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 107 : (2002) 1 OLR 574
Constitution of India, 1950 — Article 243WOrissa Municipal Act, 1950 — Section 374A, 87Trusts Act, 1882 — Section 77, 78
High Courts09 Apr 2002Dismissed
Jagabandhu Kishan Vs State of Orissa
Orissa High Court · (2003) CriLJ 378 : (2002) OLR 127 Supp
Penal Code, 1860 (IPC) — Section 300
High Courts08 Apr 2002Allowed
Basant Nayak Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0059
Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2002Partly Allowed
Kate Munda Vs State of Orissa
Orissa High Court · (2002) 93 CLT 781 : (2002) OLR 798 Supp
Penal Code, 1860 (IPC) — Section 302, 326
High Courts08 Apr 2002Dismissed
Orissa Pump and Engineering Co. Ltd. and Others Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 657 : (2002) OLR 805 Supp
Constitution of India, 1950 — Article 226
High Courts08 Apr 2002Partly Allowed
Lesu Pradhan Vs State of Orissa
Orissa High Court · (2002) 93 CLT 797 : (2002) OLR 799 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts06 Apr 2002Allowed
Debi Prasad Panda and Others and Dambaru Muduli Vs State of Orissa
Orissa High Court · (2002) 93 CLT 633 : (2003) CriLJ 105 : (2002) 1 OLR 618
Evidence Act, 1872 — Section 32
High Courts06 Apr 2002Dismissed
National Aluminium Company Vs Smt. Danamati Mali and Others
Orissa High Court · (2002) 93 CLT 692 : (2002) OLR 807 Supp
Motor Vehicles Act, 1939 — Section 1, 95, 95(1), 95(2)
High Courts06 Apr 2002Partly Allowed
Manas Kumar Das Vs State of Orissa
Orissa High Court · (2002) 93 CLT 594
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts05 Apr 2002Partly Allowed
Pratap Behera Vs State of Orissa
Orissa High Court · (2002) 93 CLT 813 : (2005) 104 FLR 179 : (2002) 2 OLR 74
Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Apr 2002
Dushasan Swain and Another Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 520 : (2002) 1 OLR 536
Constitution of India, 1950 — Article 226, 227