High Courts16 Jan 2002Allowed
Abhimanyu Sahu Vs J. Krishnaveni Amma ' J. Krishnavani and Others
Orissa High Court · (2002) 93 CLT 180 : (2002) 1 OLR 267
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 24, 25
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 36 of 37
High Courts16 Jan 2002Dismissed
Sarojakanta Sahu Vs State of Orissa
Orissa High Court · (2002) 93 CLT 431
Prevention of Corruption Act, 1947 — Section 161, 5(1), 5(2)
High Courts16 Jan 2002
Dilip alias Bidyadhar Pradhan and Others Vs State of Orissa
Orissa High Court · (2002) CriLJ 1613 : (2002) OLR 281 Supp
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 498A
High Courts11 Jan 2002
Chariot Cement Co. Vs CCE and C and Another
Orissa High Court · (2002) 81 ECC 259
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 142, 226
High Courts11 Jan 2002Dismissed
Bhagaban Majhi Samanta and Others Vs Dinabandhu Singh Samanta
Orissa High Court · (2002) 93 CLT 237
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Jan 2002Allowed
Biswanath Sahoo Vs State of Orissa
Orissa High Court · (2002) 93 CLT 327 : (2002) CriLJ 2254 : (2002) 1 OLR 316
Bihar and Orissa Excise Act, 1915 — Section 45, 47Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts10 Jan 2002Dismissed
V. Rameswar Raju Vs State of Orissa and Others
Orissa High Court · (2002) CriLJ 3226 : (2002) OLR 148 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 407, 438Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts09 Jan 2002Dismissed
Mahanadi Multipurpose Industries and Others Vs State of Orissa.
Orissa High Court · (2002) 1 CivCC 628 : (2002) 93 CLT 231 : (2002) 2 RCR(Civil) 605
Civil Procedure Code, 1908 (CPC) — Section 34, 96
High Courts09 Jan 2002Dismissed
Tapan Kumar Majhi and Others, Umesh Chandra Pradhan and Others, Laxmidhar Dehury and Others, Pradeep Kumar Panda and Others and Bhagirathi Pradhan and Others Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 503
Constitution of India, 1950 — Article 14, 16
High Courts09 Jan 2002Dismissed
State of Orissa Vs Purnabasi Rana and Others
Orissa High Court · (2002) 93 CLT 629 : (2002) CriLJ 4854
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)
High Courts09 Jan 2002Dismissed
Surendra Patra Vs State of Orissa
Orissa High Court · (2002) CriLJ 3697
Criminal Procedure Code, 1973 (CrPC) — Section 100(1), 100(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 20(6), 37, 37(1)
High Courts09 Jan 2002Dismissed
Ananta Kumar Pal and Others Vs Markanda Charan @ Chandra Pal and Others
Orissa High Court · (2002) 93 CLT 153 : (2002) OLR 792 Supp
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts08 Jan 2002Allowed
M.M. and Co. Vs State of Orissa and Others
Orissa High Court · (2002) OLR 164 Supp : (2002) 127 STC 599
High Courts08 Jan 2002Dismissed
Chittaranjan Ram and Others Vs State of Orissa
Orissa High Court · (2002) 93 CLT 583 : (2002) CriLJ 2253 : (2002) OLR 805 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 34
High Courts08 Jan 2002Allowed
Chakradhar Rath ' Chakradhara Rath Vs State of Orissa
Orissa High Court · (2002) 93 CLT 510 : (2002) CriLJ 2141 : (2002) OLR 777 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 324, 34, 341
High Courts08 Jan 2002Allowed
Kamal Kumar Sahu and Others Vs State of Orissa
Orissa High Court · (2002) 93 CLT 330 : (2002) CriLJ 2896 : (2002) 1 OLR 319
Arms Act, 1959 — Section 27, 27(1), 5, 7Criminal Procedure Code, 1973 (CrPC) — Section 401Explosives Act, 1884 — Section 9
High Courts08 Jan 2002Partly Allowed
Haris Chandra Jani Vs State of Orissa
Orissa High Court · (2002) 93 CLT 334 : (2002) CriLJ 1983 : (2002) OLR 782 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 307, 324
High Courts08 Jan 2002Dismissed
Shivani Vanaspati Ltd. Vs State of Orissa.
Orissa High Court · (2002) 93 CLT 156 : (2002) OLR 792 Supp : (2002) 127 STC 168
Orissa General Clauses Act, 1937 — Section 21, 22Orissa Sales Tax Act, 1947 — Section 6
High Courts08 Jan 2002Allowed
Tapan Kumar Biswas Vs Commissioner, Transport-cum-Chairman, S.T.A., Orissa and Others
Orissa High Court · AIR 2002 Ori 127 : (2002) 93 CLT 244 : (2002) 1 OLR 271
Motor Vehicles Act, 1939 — Section 38(1)Mysore Motor Vehicles Taxation Act, 1957 — Section 3, 3(1)Orissa Motor Vehicles Taxation Act, 1975 — Section 3, 3, 3(1)
High Courts08 Jan 2002Dismissed
Chitta Ranjan Sahu Vs State of Orissa.
Orissa High Court · (2002) 93 CLT 163 : (2002) OLR 793 Supp
Constitution of India, 1950 — Article 226, 227Orissa Development Authorities Act, 1982 — Section 3(1)Orissa Government Land Settlement Rules, 1983 — Rule 3(3)