High Courts10 Nov 2002Allowed
Hrush ' Hurush Behera Vs State of Orissa
Orissa High Court · (2002) 11 OHC CK 0009
Evidence Act, 1872 — Section 154Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 35, 52A, 52A(2), 54
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 5 of 37
High Courts08 Nov 2002
Oriental Insurance Co. Ltd. Vs Duryodhan Das and Another
Orissa High Court · (2003) 2 ACC 324 : (2003) 1 OLR 159
High Courts07 Nov 2002
Nalini Prava Behera and Others Vs Akshaya Kumar Behera
Orissa High Court · (2003) 1 DMC 544 : (2002) 2 OLR 658
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)
High Courts07 Nov 2002
The Managing Committee, Rukmani Devi Memorial Girls' High School Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 27
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 22(12)
High Courts07 Nov 2002Allowed
Indra Patel and Another Vs Kalia @ Bijoy Patel
Orissa High Court · (2002) 23 OCR 141
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Nov 2002Dismissed
Manohar Ram Chandra Patil Vs Union of India (UOI) and Others
Orissa High Court · (2002) 94 CLT 710 : (2003) 180 CTR 548 : (2003) 260 ITR 87 : (2002) OLR 789 Supp
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 44
High Courts06 Nov 2002Dismissed
Raja Brajendra Kishore Singh Mandhata Vs Amarendra Kishore Singh and Others
Orissa High Court · (2002) 94 CLT 693
High Courts06 Nov 2002Allowed
S. Tripat Patra and Others Vs State of Orissa
Orissa High Court · (2003) CLT 18 (Suppl Crl) : (2003) CriLJ 1591 : (2003) 2 DMC 734 : (2003) 24 OCR 148 : (2003) 1 OLR 13 : (2003) 3 RCR(Criminal) 49
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts06 Nov 2002Allowed
Kruttibas Rup Vs State of Orissa
Orissa High Court · (2003) 24 OCR 112 : (2003) 1 OLR 21
Penal Code, 1860 (IPC) — Section 506, 509
High Courts01 Nov 2002Allowed
Brahman Nijog, Batakrushna Garabadu and Pujapanda Sebayat Samiti and Another Vs Badu Nijog and Others and Bijendra Samantaray and Others
Orissa High Court · AIR 2003 Ori 64 : (2002) 94 CLT 755
Civil Procedure Code, 1908 (CPC) — Section 100, 9Orissa Hindu Religious Endowments Act, 1951 — Section 68, 73Specific Relief Act, 1963 — Section 41
High Courts01 Nov 2002Allowed
Kanhaiyalal Agarwal Vs State of Orissa
Orissa High Court · (2003) 24 OCR 127 : (2002) 2 OLR 661
Essential Commodities Act, 1955 — Section 7
High Courts01 Nov 2002Dismissed
Rabinarayan Moharana Vs State of Orissa and Others
Orissa High Court · AIR 2003 Ori 93
Constitution of India, 1950 — Article 14Consumer Protection Act, 1986 — Section 10, 10(3)Orissa Consumer Protection Rules, 1987 — Rule 3, 3(6), 36
High Courts01 Nov 2002Allowed
Prafulla Kumar Sahoo Vs State of Orissa and Another
Orissa High Court · (2003) 95 CLT 658 : (2003) 1 OLR 91
Constitution of India, 1950 — Article 226, 227, 41, 45, 46Orissa Education Act, 1969 — Section 24B, 7C, 7C(1), 7C(4)
High Courts01 Nov 2002Allowed
Rakhal Chandra Kanungo Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 112
Civil Procedure Code, 1908 (CPC) — Section 100Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 15(2)Specific Relief Act, 1963 — Section 21
High Courts01 Nov 2002
Divisional Manager, New India Assurance Co. Ltd. Vs Subhagini Seth and Others
Orissa High Court · (2003) 2 ACC 315 : (2003) 95 CLT 230
Motor Vehicles Act, 1988 — Section 140, 140(3), 145, 147
High Courts31 Oct 2002Allowed
Sarat Kumar Parida Vs State Transport Authority and Others Ulla Behera and Others Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 665
Motor Vehicles Act, 1988 — Section 79, 80, 88
High Courts31 Oct 2002
Ira Das alias Ida Das Vs Ramesh Ranjan Mallick
Orissa High Court · AIR 2003 Ori 62 : (2003) 24 OCR 301 : (2002) OLR 622 Supp
Hindu Marriage Act, 1955 — Section 13, 25
High Courts31 Oct 2002
Arnapurna Sahoo Vs Premananda Sahoo
Orissa High Court · (2003) 24 OCR 298
Hindu Marriage Act, 1955 — Section 13
High Courts30 Oct 2002Dismissed
Pratap Mallik Vs State of Orissa
Orissa High Court · (2003) 24 OCR 342
Penal Code, 1860 (IPC) — Section 307, 320, 326, 34
High Courts30 Oct 2002Allowed
Balabhadra Sarangi Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 24
Constitution of India, 1950 — Article 226, 227