COURT ARCHIVE

Orissa High Court judgments, 2003

723 judgments · page 14 of 37

High Courts04 Jul 2003Dismissed

Dabur India Ltd. Vs Commissioner of Sales Tax and Others

Orissa High Court · (2003) 96 CLT 222 : (2004) 135 STC 187

Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Act, 1940 — Section 3Orissa Sales Tax Act, 1947 — Section 12(4)(8), 23(4)

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High Courts04 Jul 2003

Narahari Rout Vs State of Orissa

Orissa High Court · (2003) 96 CLT 269 : (2003) 2 OLR 277

Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 438(1), 438(2)

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High Courts04 Jul 2003Dismissed

Paradeep Phosphates Limited Vs Phani Bhusan Kanungo

Orissa High Court · (2003) 07 OHC CK 0022

Arbitration Act, 1940 — Section 30, 39Constitution of India, 1950 — Article 38(1)

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High Courts04 Jul 2003Allowed

Orissa Small Scale Industries Association and Another and Orissa Young Entrepreneur association and Another Vs State of Orissa and Others

Orissa High Court · (2003) 96 CLT 364 : (2003) 2 OLR 334

Constitution of India, 1950 — Article 226, 227Orissa General Financial Rules, 1959 — Rule 9, 96

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High Courts04 Jul 2003

Narahari Rout and Adikanda Rout and Gagana Chandra Mallick Vs State of Orissa

Orissa High Court · (2003) 96 CLT 269 : (2003) 2 OLR 277

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts03 Jul 2003Allowed

Upendranath Chinara Vs Khurda Central Co-operative Bank Ltd.

Orissa High Court · (2004) 3 LLJ 367 : (2003) OLR 581 Supp

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High Courts03 Jul 2003

Shri Somnath Nanda Vs State of Orissa

Orissa High Court · (2003) 25 OCR 647

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High Courts03 Jul 2003Allowed

Rajayya Bosi Vs Union of India (UOI) and Others

Orissa High Court · (2003) 96 CLT 230 : (2003) 2 OLR 211

Administrative Tribunals Act, 1985 — Section 17, 29(2)Constitution of India, 1950 — Article 226, 227

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High Courts03 Jul 2003Allowed

Baban alias Gouranga Mohanty Vs State of Orissa

Orissa High Court · (2003) 07 OHC CK 0003

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts02 Jul 2003Allowed

Raja Pal Vs Election Officer-cum-Block Development Officer and Others

Orissa High Court · (2003) 96 CLT 663 : (2003) 2 OLR 283

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Orissa Panchayat Samiti Act, 1959 — Section 44B, 44F

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High Courts02 Jul 2003Dismissed

State of Orissa Vs Harihara Pradhan

Orissa High Court · (2003) 2 OLR 187

Land Acquisition Act, 1894 — Section 54

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High Courts02 Jul 2003Allowed

Shantibala alias Shantilata Dei Vs Krushna Chandra Samantaray and Others

Orissa High Court · AIR 2004 Ori 9 : (2003) OLR 561 Supp

Land Acquisition Act, 1894 — Section 31(2)

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High Courts30 Jun 2003Allowed

Bisandayal and Sons and Another Vs United Bank of India and Others

Orissa High Court · AIR 2004 Ori 40 : (2004) 3 BC 403 : (2003) 2 OLR 310

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 9 Rule 13, 151

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High Courts28 Jun 2003

Pramod Chandra Rath and Others Vs Dr. Dhruba Charan Pattnaik and Others

Orissa High Court · (2003) 96 CLT 296

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115, 151, 2(2), 24

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High Courts28 Jun 2003Dismissed

Mana Santa and Another Vs State of Orissa

Orissa High Court · (2003) 06 OHC CK 0051

Penal Code, 1860 (IPC) — Section 107, 302, 307, 324, 34

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High Courts28 Jun 2003Allowed

Anirudha Mishra Vs Dr. Sujata Acharya

Orissa High Court · AIR 2004 Ori 1 : (2003) 2 OLR 181

Hindu Marriage Act, 1955 — Section 24

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High Courts27 Jun 2003Dismissed

Bauribandhu Mohanty Vs Raghunath Panigrahi and Others

Orissa High Court · AIR 2003 Ori 215 : (2003) 2 OLR 199

Transfer of Property Act, 1882 — Section 105

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High Courts27 Jun 2003Dismissed

Jhasketan Padhi alias Tikina Das Vs State of Orissa

Orissa High Court · (2003) 06 OHC CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 228(1)Penal Code, 1860 (IPC) — Section 302, 34

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High Courts26 Jun 2003

Durga Charan Naik and Another Vs Kasinath Nayak (died) by his L. Rs. and Another

Orissa High Court · AIR 2004 Ori 70

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10

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High Courts26 Jun 2003

Biswakesha Mohapatra Vs Authorised Officer

Orissa High Court · (2003) 26 OCR 315 : (2003) 2 OLR 530

Constitution of India, 1950 — Article 226, 227Orissa Forest Act, 1972 — Section 57

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