High Courts04 Oct 2002
Regional Manager, Oriental Insurance Co. Ltd. Vs Bendi Venkata Rao and Another
Orissa High Court · (2003) 1 ACC 249 : (2004) ACJ 820 : (2002) OLR 705 Supp
Motor Vehicles Act, 1988 — Section 149(2), 173
COURT ARCHIVE
Orissa High Court judgments, 2002
727 judgments · page 9 of 37
High Courts04 Oct 2002
Oriental Insurance Co. Ltd. Vs Binod Singh and Others
Orissa High Court · (2002) 10 OHC CK 0022
Workmens Compensation Act, 1923 — Section 2(1), 30, 4
High Courts04 Oct 2002Allowed
State of Punjab and Another Vs Rajesh Syal
Orissa High Court · (2002) 10 OHC CK 0012
Constitution of India, 1950 — Article 142, 142(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 218, 220, 482Penal Code, 1860 (IPC) — Section 120(B), 406, 420, 468, 471
High Courts03 Oct 2002Dismissed
Sarbeswar Jena Vs State of Orissa
Orissa High Court · (2002) 10 OHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228Penal Code, 1860 (IPC) — Section 294, 307, 506
High Courts01 Oct 2002Dismissed
The Executive Officer, Berhampur Municipality Vs Rajendra Prasad Sahu
Orissa High Court · (2003) CLT 208 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Orissa Municipal Act, 1950 — Section 273, 385A
High Courts30 Sept 2002Dismissed
Mrs. Sailabala Beck and Others Vs The Authorised Officer-cum-Assistant Conservator of Forest and Others
Orissa High Court · (2003) 95 CLT 261
Orissa Forest Act, 1972 — Section 56(2)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 12, 4, 5
High Courts30 Sept 2002Dismissed
State of Orissa Vs Sri Brundaban Sahu
Orissa High Court · (2003) 24 OCR 16
Penal Code, 1860 (IPC) — Section 149, 302, 323, 324
High Courts27 Sept 2002Allowed
Akhandalmani Mahadev and Others Vs Dayanidhi alias Daitari Mulia (dead) after him Rebati Bewa and Others
Orissa High Court · (2002) 94 CLT 792
Civil Procedure Code, 1908 (CPC) — Section 100Orissa Tenancy Act, 1913 — Section 4(3), 56, 57
High Courts27 Sept 2002
Branch Manager, United India Insurance Co. Ltd. Vs Mohan Chandra Patnaik and Another
Orissa High Court · (2003) 1 ACC 12 : (2004) ACJ 382 : (2003) 1 OLR 86
Motor Vehicles Act, 1988 — Section 147(3), 149(2), 149(4)
High Courts27 Sept 2002Dismissed
Damodar Patra and Others Vs State of Orissa
Orissa High Court · (2003) CLT 376 (Suppl Crl) : (2003) OLR 376 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 459
High Courts27 Sept 2002Allowed
K. Kantamma Vs Sabitri Patrani
Orissa High Court · (2003) 1 OLR 41
Orissa Money Lenders Act, 1939 — Section 2, 4, 8
High Courts27 Sept 2002
Padmalochan Behera Vs Anjana Behera
Orissa High Court · (2003) CLT 267 (Suppl Crl) : (2003) OLR 267 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 397(3), 482
High Courts27 Sept 2002Dismissed
Bansi Acharya Vs The State
Orissa High Court · (2002) 09 OHC CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 362, 386, 401, 438Penal Code, 1860 (IPC) — Section 34, 363, 367, 392
High Courts27 Sept 2002Allowed
Tima alias Abhimanyu Sarkar Mohapatra Vs Nanda Kishore Pattnaik and Others
Orissa High Court · (2002) 2 OLR 485
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3A
High Courts27 Sept 2002Allowed
Sachitananda Swain alias Pintu Vs State of Orissa and Others
Orissa High Court · (2003) 1 ALT(Cri) 18 : (2002) 2 OLR 537
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts25 Sept 2002
Epari Raghuram Patra and Sons Vs J. Commissioner of Income Tax
Orissa High Court · (2004) 135 TAXMAN 514
Income Tax Act, 1961 — Section 185, 256
High Courts25 Sept 2002Allowed
Jayanta Kumar Behera Vs State of Orissa
Orissa High Court · (2002) 2 OLR 599
Penal Code, 1860 (IPC) — Section 302, 324, 84
High Courts25 Sept 2002
Indian Bank Vs B. Patnaik Mines (P.) Ltd. and Others
Orissa High Court · AIR 2003 Ori 81
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 4Limitation Act, 1963 — Section 19Negotiable Instruments Act, 1881 (NI) — Section 27, 28
High Courts25 Sept 2002Dismissed
Joginath Sahu (dead) after him Nabin Chandra Sahu and Others Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 242
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Sept 2002Dismissed
Md. Naseem Vs State of Orissa
Orissa High Court · (2003) CLT 188 (Suppl Crl) : (2003) CriLJ 1050 : (2003) 1 DMC 25 : (2002) 2 OLR 476
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 307