High Courts26 Jun 2003
Babaji Pradhan and Others Vs Govinda Chandra Sahoo and Another
Orissa High Court · (2003) 06 OHC CK 0052
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 15 of 37
High Courts26 Jun 2003Allowed
Dhruba Charan Parida Vs State of Orissa and Others
Orissa High Court · AIR 2003 Ori 219 : (2003) 2 OLR 281
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Jun 2003
Prafulla Kumar Naik Vs State of Orissa
Orissa High Court · (2003) 2 OLR 329
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 409
High Courts26 Jun 2003Dismissed
Tarulata Parida Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0003
Constitution of India, 1950 — Article 226Orissa Education Act, 1969 — Section 10, 10(7)
High Courts24 Jun 2003
Surajit Patra and Another Vs State of Orissa
Orissa High Court · (2003) 06 OHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 363, 366, 368
High Courts24 Jun 2003Allowed
Govinda Naik Vs State of Orissa
Orissa High Court · (2003) CriLJ 4179 : (2003) 25 OCR 676 : (2003) 2 OLR 97
Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 300
High Courts24 Jun 2003Dismissed
Ramesh Sundara and Others Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 195
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
IFGL Refractories Ltd. Vs Presiding Officer, Industrial Tribunal and Another
Orissa High Court · (2003) 06 OHC CK 0006
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts24 Jun 2003Allowed
Paradeep Phosphates Mazdoor Union Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0002
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 10(2)
High Courts23 Jun 2003Allowed
Mandakini Senapati (dead) after her, Somanath Senapati Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 465
Constitution of India, 1950 — Article 14, 226, 227
High Courts23 Jun 2003
Duryodhan Sahu Vs Anil Kumar Agrawala and Others
Orissa High Court · (2003) 96 CLT 407 : (2003) 2 OLR 314
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A
High Courts23 Jun 2003
Madhabananda Mallick Vs R.B. Trading Company and Another
Orissa High Court · (2003) 06 OHC CK 0023
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 48Easements Act, 1882 — Section 15, 5Limitation Act, 1908 — Article 183
High Courts23 Jun 2003Dismissed
Manpreet Kaur Vs Sri Balwinder Singh Gogia and Another
Orissa High Court · (2003) 06 OHC CK 0022
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 10, 10
High Courts23 Jun 2003Dismissed
Basanta Kumar Nayak Vs Mohanadi Coal Fields Ltd. and Others
Orissa High Court · (2003) 06 OHC CK 0021
High Courts23 Jun 2003Dismissed
Sri Ankul Chandra Satsang and Another Vs Radha Binod Goswami and Others
Orissa High Court · (2003) 06 OHC CK 0005
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17
High Courts20 Jun 2003Allowed
Lohia Industries Vs Food Inspector, Cuttack Municipal Corporation and Another
Orissa High Court · (2003) CriLJ 4664 : (2003) 26 OCR 316 : (2003) 2 OLR 191
Prevention of Food Adulteration Act, 1954 — Section 11, 17Prevention of Food Adulteration Rules, 1955 — Rule 12B
High Courts20 Jun 2003Dismissed
Trilochan Jena and Others Vs Rabindranath Jena
Orissa High Court · AIR 2004 Ori 79 : (2003) 2 OLR 171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Jun 2003Dismissed
Bishal Enterprises and etc. Vs State of Orissa and Others
Orissa High Court · AIR 2003 Ori 207 : (2005) 1 CTLJ 111 : (2003) OLR 535 Supp
Constitution of India, 1950 — Article 14, 226
High Courts20 Jun 2003Dismissed
United India Insurance Company Ltd. Vs Smt. P. Kamala, Radha Krushna Sahi and Another
Orissa High Court · (2004) 2 ACC 174 : (2003) 2 OLR 167
Workmens Compensation Act, 1923 — Section 30
High Courts20 Jun 2003Allowed
Gouranga Pradhan Vs State and Another
Orissa High Court · (2003) CLT 995 (Suppl Crl) : (2003) 25 OCR 654 : (2003) 2 OLR 316
Penal Code, 1860 (IPC) — Section 493