High Courts20 Jun 2003Allowed
Manibhadra Biswal Vs State of Orissa and Others
Orissa High Court · (2004) 2 ACC 728 : (2003) 96 CLT 261 : (2003) 26 OCR 34 : (2003) 2 OLR 151
Constitution of India, 1950 — Article 21, 226, 227, 32
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 16 of 37
High Courts20 Jun 2003Allowed
Sri Bhartruhari Mahatab Vs Sri Dolagovinda Pradhan and Others
Orissa High Court · AIR 2003 Ori 212 : (2003) 96 CLT 254 : (2003) 2 OLR 173
Succession Act, 1925 — Section 276
High Courts20 Jun 2003Allowed
Miss. Bandana Mundra Vs Srinibas Agrawal ' Niwas Agrawal
Orissa High Court · (2003) 06 OHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 30, 31Penal Code, 1860 (IPC) — Section 109, 120B, 417, 418, 419
High Courts20 Jun 2003Dismissed
Hasina Bibi Vs Amurat Bibi and Others
Orissa High Court · AIR 2003 Ori 205 : (2003) 96 CLT 241 : (2003) 2 OLR 215
Court Fees Act, 1870 — Article 11, 12, 35Succession Act, 1925 — Section 372 , 379
High Courts20 Jun 2003
Chhalla Srinivas Vs Smt. Challa Aruna
Orissa High Court · (2003) 96 CLT 361 : (2003) 25 OCR 652 : (2003) 2 OLR 295
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts20 Jun 2003Dismissed
United India Insurance Co. Ltd. Vs Manoranjan Jena
Orissa High Court · (2004) 2 ACC 189 : (2003) 96 CLT 522
Motor Vehicles Act, 1988 — Section 140, 173
High Courts20 Jun 2003Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Jasoda Mohanta and Others
Orissa High Court · (2003) 2 OLR 224
Motor Vehicles Act, 1988 — Section 147
High Courts20 Jun 2003Allowed
Hindusthan Petroleum Corporation Limited Vs The Revenue Divisional Commissioner, Central Division and Others
Orissa High Court · (2003) 06 OHC CK 0020
ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 3, 5, 5(2), 7(1)Petroleum Rules, 1976 — Rule 144, 151
High Courts20 Jun 2003Allowed
Rama Kanta Swain Vs Managing Director, Industrial Development Corporation and Others
Orissa High Court · (2003) 96 CLT 137 : (2003) 2 OLR 169
Motor Vehicles Act, 1988 — Section 173(1)
High Courts20 Jun 2003Allowed
Niranjan Nayak Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 321
Constitution of India, 1950 — Article 14, 226Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 7, 9, 9(1)Orissa Education Act, 1969 — Section 27(1)
High Courts19 Jun 2003Dismissed
Chinanchitti Raj Kishore Subudhi Vs Smt. M. Manjula Senapati and Others
Orissa High Court · (2003) 3 CivCC 426 : (2003) 96 CLT 68 : (2004) 1 RCR(Civil) 181
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3, 11 , 115
High Courts19 Jun 2003Allowed
Narendra Kumar Jain and Another and Rajkishore Agarwal and Another Vs Basudev Behera and Another
Orissa High Court · AIR 2003 Ori 221 : (2003) 96 CLT 308
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts19 Jun 2003Allowed
Laxman Rout and five Ors., Ganesh Chandra Tripathy and four Ors., Basanta Kumar Harichandan and four Ors. and Balabhadra Mishra and Others Vs Director General of Police and Another
Orissa High Court · (2003) 2 OLR 206
Police Act, 1861 — Section 12Police Manual Rules — Rule 660
High Courts19 Jun 2003Dismissed
Baishnab Charan Ray Vs Debraj Sahoo and Another
Orissa High Court · AIR 2004 Ori 3 : (2003) 2 OLR 347
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1963 — Section 2, 4, 5
High Courts19 Jun 2003
Smt. Anita Panda Vs State of Orissa
Orissa High Court · (2003) 25 OCR 576
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts19 Jun 2003
Land Acquisition and Resettlement Officer, Upper Kolab Hydro-Electric Project Vs Laxmidhar Sahu and Another
Orissa High Court · (2003) 06 OHC CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 47Land Acquisition Act, 1894 — Section 10, 11, 18, 23(1), 4(1)
High Courts19 Jun 2003
Land Acquisition and Resettlement Officer, Upper Kolab Hydro Electric Project Vs Amiya Kumar Sahu and Others
Orissa High Court · (2003) 06 OHC CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 47Land Acquisition Act, 1894 — Section 10, 11, 18, 23(1A), 23(2)
High Courts18 Jun 2003Allowed
Syed Ata Mehiuddin Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0079
Constitution of India, 1950 — Article 309
High Courts18 Jun 2003Allowed
T. Narasingh Murty Vs G.N. Gajapati and Another
Orissa High Court · (2003) CriLJ 3950 : (2003) 25 OCR 599 : (2003) 2 OLR 114
Criminal Procedure Code, 1973 (CrPC) — Section 411, 452
High Courts18 Jun 2003
Chitaranjan Das Vs State of Orissa
Orissa High Court · (2003) 06 OHC CK 0058
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 42, 42(1), 50(1), 55