High Courts04 Aug 2003
National Insurance Company Limited Vs Urmila Jenasamanta and Others
Orissa High Court · (2005) 1 ACC 664
Employees Compensation Act, 1923 — Section 4AMotor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 12 of 37
High Courts01 Aug 2003
Nani Gopal Panda Vs State of Orissa
Orissa High Court · (2003) 2 OLR 598
Penal Code, 1860 (IPC) — Section 302, 303, 304
High Courts01 Aug 2003Allowed
Kishore Oram and Others Vs State of Orissa
Orissa High Court · (2004) 1 ALT(Cri) 1 : (2003) CLT 895 (Suppl Crl) : (2003) 26 OCR 53 : (2003) 2 OLR 263 : (2003) OLR 895 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts01 Aug 2003Allowed
Khyamasagar Baina Vs State of Orissa
Orissa High Court · (2003) CLT 906 (Suppl Crl) : (2004) CriLJ 2225 : (2003) 26 OCR 74 : (2003) 2 OLR 255
Prevention of Corruption Act, 1988 — Section 13
High Courts01 Aug 2003Dismissed
Rajat Kumar Das alias Dipu Das and Others Vs Republic of India and Others
Orissa High Court · (2003) CLT 1060 (Suppl Crl) : (2004) CriLJ 224 : (2003) 26 OCR 120 : (2003) 2 OLR 428
Commissions of Inquiry Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 195, 340
High Courts01 Aug 2003Allowed
M+ Granites Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 278
Constitution of India, 1950 — Article 226, 227Orissa Minor Minerals Concession Rules, 1990 — Rule 9(2), 9(3)
High Courts01 Aug 2003Allowed
Niranjan Das Vs Orissa State Electricity Board
Orissa High Court · AIR 2004 Ori 53 : (2003) 96 CLT 528 : (2004) 1 CTLJ 229
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 70Limitation Act, 1963 — Section 18, 18(1)
High Courts31 Jul 2003
Narayan Bag Vs State of Orissa
Orissa High Court · (2004) 97 CLT 60 : (2003) 26 OCR 87 : (2003) 2 OLR 357
Penal Code, 1860 (IPC) — Section 302, 304
High Courts31 Jul 2003Dismissed
Jogeswar Jena and Another Vs State of Orissa
Orissa High Court · (2003) CLT 1219 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 120(B), 302, 324, 34
High Courts31 Jul 2003
Binod Kumar Patel Vs P. Dillesswar Rao and Others
Orissa High Court · (2003) 2 OLR 241
Constitution of India, 1950 — Article 226, 227
High Courts29 Jul 2003Dismissed
Sri Dandapani Sahu Vs Satyabadi Sahu and Others
Orissa High Court · (2003) 07 OHC CK 0002
Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)
High Courts28 Jul 2003Allowed
Chhabi Naik, and after him, Mandia Naik Vs Manager, Handidhua Colliery, Mahanadi Coal Fields Ltd. and Another
Orissa High Court · (2003) 07 OHC CK 0021
Workmens Compensation Act, 1923 — Section 30
High Courts25 Jul 2003
Soubhagya Kumar Panda Vs State of Orissa
Orissa High Court · (2003) CLT 1071 (Suppl Crl)
Bihar and Orissa Excise Act, 1915 — Section 47, 66, 67, 68, 68(1)Criminal Procedure Code, 1973 (CrPC) — Section 4, 451, 457, 5
High Courts25 Jul 2003
Ugam Nath Vs State of Orissa
Orissa High Court · (2004) 1 OLR 188
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts24 Jul 2003
Sunia alias Sanatan Mallik and Others Vs State of Orissa
Orissa High Court · (2003) 26 OCR 43
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts24 Jul 2003Allowed
Shima Pradhan Vs State of Orissa
Orissa High Court · (2003) 26 OCR 41
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 2003Allowed
State of Orissa Vs Manoj Kumar Singh alias Manoj Singh Manoj Kumar Singh Vs The State
Orissa High Court · (2003) 96 CLT 446 : (2003) 26 OCR 49 : (2003) 2 OLR 250
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482
High Courts24 Jul 2003Allowed
Sunia Alias Sanatan Mallik and Three Others Vs State of Orissa
Orissa High Court · (2003) CLT 920 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts24 Jul 2003Dismissed
Dasarathi Naik and Engineers Vs Chief Engineer, Minor Irrigation and Others
Orissa High Court · AIR 2004 Ori 65 : (2003) 96 CLT 215 : (2003) 2 OLR 196
Constitution of India, 1950 — Article 226, 227
High Courts24 Jul 2003Allowed
Santosh Kumar Bhukta Vs State of Orissa
Orissa High Court · (2003) CLT 1246 (Suppl Crl) : (2003) 26 OCR 84 : (2003) 2 OLR 298 : (2003) OLR 1246 (Suppl Crl) : (2004) 3 RCR(Criminal) 114
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302