COURT ARCHIVE

Orissa High Court judgments, 2002

727 judgments · page 30 of 37

High Courts20 Mar 2002Dismissed

Biranchi Narayan Dash Vs Tyre Corporation of India Ltd.

Orissa High Court · (2005) 1 BC 47 : (2002) 94 CLT 401 : (2004) 121 CompCas 664 : (2002) OLR 787 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts20 Mar 2002Dismissed

Brundaban Sahu and Another Vs Padmabati Behera and Another

Orissa High Court · (2002) 93 CLT 447 : (2002) OLR 793 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 482Penal Code, 1860 (IPC) — Section 294, 34

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High Courts20 Mar 2002Dismissed

Madan Jena and Another Vs Saraswati Jena (dead) after her L.Rs. and Others

Orissa High Court · AIR 2003 Ori 14 : (2002) 93 CLT 653

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38, 39

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High Courts20 Mar 2002Allowed

Narendranath Das Vs State of Orissa

Orissa High Court · (2002) 2 OLR 47

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts19 Mar 2002Allowed

Santosh Kumar Singh Vs Ranjana Kumari Singh

Orissa High Court · (2002) 2 CivCC 198 : (2002) 93 CLT 529 : (2002) 1 OLR 489

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Family Courts Act, 1984 — Section 10

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High Courts18 Mar 2002Dismissed

Dr. Sidhartha Patra Vs Republic of India

Orissa High Court · (2002) CriLJ 2354 : (2002) OLR 779 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 254, 292, 343, 366

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High Courts18 Mar 2002Allowed

Smt. Jayanti Mohapatra Vs Sri Narayan Mohanty and Another

Orissa High Court · (2002) 93 CLT 721 : (2002) 1 OLR 416

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354

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High Courts18 Mar 2002Allowed

Ghasia Harijan Vs State of Orissa

Orissa High Court · (2002) 93 CLT 825 : (2002) 2 OLR 136

Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302

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High Courts18 Mar 2002Dismissed

Management of Peerless General Finance and Investment Co. Ltd. and Another Vs Jugal Kishore Rath and Another

Orissa High Court · (2002) 93 CLT 534 : (2002) 95 FLR 939 : (2002) OLR 778 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Industrial Disputes Act, 1947 — Section 29

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High Courts15 Mar 2002Dismissed

Sri Khagendra Pradhan and Others Vs Umesh Chandra Mohapatra and Others

Orissa High Court · (2002) 93 CLT 704 : (2002) OLR 807 Supp

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts15 Mar 2002Allowed

The Indian Oil Corporation Ltd. and Another Vs D.K. Gupta and Co.

Orissa High Court · (2002) 03 OHC CK 0030

Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 16Constitution of India, 1950 — Article 136Orissa High Court Rules, 1948 — Rule 6, 6(1)

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High Courts15 Mar 2002Partly Allowed

Sk. Abdul Rajak Vs Smt. Gulban Bibi

Orissa High Court · (2002) 93 CLT 777 : (2002) OLR 798 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5

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High Courts15 Mar 2002Partly Allowed

D.K. Gupta and Co. Vs Indian Oil Corporation Ltd. and Another

Orissa High Court · AIR 2003 Ori 32 : (2003) 1 ARBLR 450 : (2002) OLR 637 Supp

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts15 Mar 2002Dismissed

Bachu Bhai Patel and Others Vs Ashoka Kumar Sahoo

Orissa High Court · (2002) 93 CLT 545 : (2002) OLR 804 Supp

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High Courts14 Mar 2002Dismissed

Jyoti Prakash Mohanty Vs State of Orissa and Others

Orissa High Court · (2002) 03 OHC CK 0054

Orissa State Road Transport Corporation (Classification, Recruitment and Conditions of Service) Regulations, 1978 — Regulation 138

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High Courts14 Mar 2002Dismissed

Prabin Kumar Agarwalla Vs Anil Kumar Kedia

Orissa High Court · (2002) 03 OHC CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 13B, 142B

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High Courts14 Mar 2002Allowed

Radheshyam Agrawal Vs State of Orissa

Orissa High Court · (2002) 03 OHC CK 0047

Essential Commodities Act, 1955 — Section 7

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High Courts14 Mar 2002Allowed

Managing Director, Tata Finance Limited and Another Vs Sanjay Agency and Another

Orissa High Court · (2002) 93 CLT 715 : (2002) CriLJ 4260 : (2002) OLR 6 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts14 Mar 2002

Srikantha Mandal Vs Government of Orissa and Another

Orissa High Court · (2002) 93 CLT 543 : (2002) OLR 804 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts14 Mar 2002Dismissed

Ms. Pupli Das and Ms. Sunayana Mohanty Vs Chairman, Admission Sub-Committee, JEE (E and M) and Others

Orissa High Court · (2002) 93 CLT 590

Constitution of India, 1950 — Article 226, 227

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