High Courts29 Jan 2002
Managobinda Sahoo and Others Vs State of Orissa and Another
Orissa High Court · (2002) 1 OLR 352
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 35 of 37
High Courts28 Jan 2002Allowed
State of Orissa Vs Rabindranath Sahu
Orissa High Court · (2002) 93 CLT 571 : (2002) CriLJ 2327 : (2002) 1 OLR 309 : (2002) 3 RCR(Criminal) 501
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 319, 368
High Courts28 Jan 2002
Sazid Khan Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 413 : (2002) OLR 802 Supp
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 3(2)
High Courts28 Jan 2002
Special Land Acquisition Officer Vs Banamali Gochhait and Others
Orissa High Court · (2002) 93 CLT 311
Land Acquisition Act, 1894 — Section 18, 4(1), 54
High Courts28 Jan 2002Allowed
Keshab Marai @ Dharua Marahi and Others Vs Kunja Behari Patel and Others
Orissa High Court · AIR 2002 Ori 121 : (2002) 93 CLT 304 : (2002) OLR 238 Supp
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts28 Jan 2002Allowed
Rana Ranjit Singh Vs Hindustan Steelworks Construction Limited and Another
Orissa High Court · (2002) 93 CLT 314 : (2002) OLR 799 Supp
High Courts28 Jan 2002Dismissed
Gemini Pvt. Ltd. Vs Industrial Promotion and Investment Corporation of Orissa Ltd.
Orissa High Court · (2002) 93 CLT 318 : (2002) OLR 800 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 58, 115 , 151
High Courts28 Jan 2002Dismissed
New India Assurance Co. Ltd. Vs Sumati Sethi and Others
Orissa High Court · (2002) 93 CLT 308 : (2002) OLR 799 Supp
Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140, 166, 173(1)
High Courts24 Jan 2002Allowed
Jagabandhu Enterprisers Vs Central Electricity Supply Company of Orissa Limited and Others
Orissa High Court · (2002) 93 CLT 321 : (2002) OLR 800 Supp
Constitution of India, 1950 — Article 226, 227
High Courts23 Jan 2002Dismissed
Mukteswar Kak @ Ganda and Another Vs Radhamohan Sahu and after his death His son Balaram Sahu and Others
Orissa High Court · AIR 2002 Ori 153 : (2002) 93 CLT 421 : (2002) OLR 803 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Jan 2002Dismissed
Pitha alias Pitambar Hembram Vs The Sate of Orissa
Orissa High Court · (2002) 01 OHC CK 0006
Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Jan 2002
Jogendra Sabara Vs State of Orissa
Orissa High Court · (2002) 01 OHC CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 304
High Courts23 Jan 2002
Uma Charan Mohanty Vs Republic of India
Orissa High Court · (2002) 1 OLR 470
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts18 Jan 2002
Sunil Kumar Pattanaik Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 427 : (2002) OLR 803 Supp
Education Act, 1969 — Section 3(2), 7C, 7C(1)
High Courts17 Jan 2002Dismissed
Debendra Kumar Dash Vs State of Orissa and Another
Orissa High Court · (2002) 94 CLT 177 : (2002) CriLJ 2351 : (2002) 1 OLR 510
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Jan 2002Allowed
Regional Director, E.S.I. Corporation Vs P.B. Gupta
Orissa High Court · (2002) 93 CLT 495 : (2002) 93 FLR 1147 : (2002) 1 OLR 250
Constitution of India, 1950 — Article 141
High Courts17 Jan 2002Allowed
Akapati Bhaskar Patro Vs Trinath Sahu and Another
Orissa High Court · (2002) CriLJ 3397 : (2002) 1 OLR 498
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 441, 448Transfer of Property Act, 1882 — Section 106
High Courts16 Jan 2002Dismissed
Arjun Naik Vs State of Orissa
Orissa High Court · (2002) CriLJ 2785
Penal Code, 1860 (IPC) — Section 302, 304
High Courts16 Jan 2002Allowed
Baragah Co-operative Sugar Mills Ltd. Vs Presiding Officer, Industrial Tribunal and Others
Orissa High Court · (2002) 93 FLR 211 : (2002) 2 LLJ 667
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts16 Jan 2002Allowed
Krushna Pradhan @ Krushna Chandra Pradhan and Others Vs State of Orissa
Orissa High Court · (2002) 93 CLT 291
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 201, 34