High Courts17 Jun 2003Dismissed
Syama Ghana Biswal Vs General Manager, State Bank of India and Others
Orissa High Court · (2003) 96 CLT 82 : (2003) 3 LLJ 1011
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 18 of 37
High Courts17 Jun 2003Dismissed
Biswambhar Adhikari Vs Prasar Bharati and Others
Orissa High Court · (2003) 96 CLT 70 : (2003) 2 OLR 134
Constitution of India, 1950 — Article 226, 227Prasar Bharati (Broadcasting Corporation of India) Act, 1990 — Section 11, 30, 32
High Courts17 Jun 2003Dismissed
Hrushikesh Das and Others Vs Shree Shree Brundaban Jew Thakura and Others
Orissa High Court · (2003) 96 CLT 148
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 14, 15
High Courts17 Jun 2003Allowed
State Bank of India and Others Vs Somnath Sahoo
Orissa High Court · (2004) 1 CivCC 634 : (2003) 96 CLT 323
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts17 Jun 2003Allowed
Braja Mohan Patra Vs Ananta Charan Patra and Others
Orissa High Court · AIR 2003 Ori 209 : (2004) 1 CivCC 382 : (2003) 96 CLT 168
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21
High Courts17 Jun 2003Dismissed
Smt. Sapa Mahalaxmi Vs Sapa Lingaraj and Others
Orissa High Court · (2003) 96 CLT 139
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, 115
High Courts17 Jun 2003Allowed
Madan Mohan Sahu @ Sahoo Vs Bijay Kumar Sahoo
Orissa High Court · (2003) 96 CLT 197
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Jun 2003
Bijay Kumar Moharana and Others Vs State of Orissa and Others
Orissa High Court · (2004) 1 LLJ 692 : (2003) 2 OLR 158
Industrial Disputes Act, 1947 — Section 10, 2, 25G
High Courts17 Jun 2003
Sri Debajyoti Misra Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0010
High Courts17 Jun 2003Dismissed
Shri Bhabani Sankar Sahu and Others Vs Board of Secondary Education and Others
Orissa High Court · (2003) 06 OHC CK 0009
High Courts17 Jun 2003Allowed
G.M.R. Technologies and Industries Limited and Another Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0008
High Courts16 May 2003
Sri Kalu Charan Swain and Others Vs State of Orissa and Another
Orissa High Court · (2003) 25 OCR 702
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 164, 34, 366, 493, 498
High Courts16 May 2003Dismissed
Sri Anand Kumar Suraj Ratan Mohatta Vs Utkal Steel Ltd. and Another
Orissa High Court · (2003) 05 OHC CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 May 2003Dismissed
Oriental Insurance Co. Ltd. Vs A. Sima Patra and Another
Orissa High Court · (2005) ACJ 1716 : (2004) 2 OLR 218
High Courts16 May 2003Allowed
Bibhu Prasad Mohapatra Vs State of Orissa and Others
Orissa High Court · (2003) CLT 809 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 294, 34, 341, 384, 392
High Courts16 May 2003Dismissed
Dr. Shailendra Kumar Tomatia Vs Republic of India
Orissa High Court · (2003) 96 CLT 108 : (2003) 25 OCR 617 : (2003) 2 OLR 83
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482
High Courts16 May 2003Dismissed
Sri Baikunthanath Dehury and Another Vs State and Another
Orissa High Court · (2003) 05 OHC CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 465, 471, 474
High Courts16 May 2003
Sridhar Pani Vs State of Orissa and Another
Orissa High Court · (2003) CLT 812 (Suppl Crl) : (2003) CriLJ 3952 : (2003) 25 OCR 447 : (2003) 2 OLR 238
Criminal Procedure Code, 1973 (CrPC) — Section 216, 294, 320, 323, 379
High Courts16 May 2003Allowed
Rajkishore Singh and Another Vs State of Orissa
Orissa High Court · (2003) 2 ALT(Cri) 9 : (2003) CLT 793 (Suppl Crl) : (2003) CriLJ 4160 : (2003) 25 OCR 445 : (2003) OLR 793 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 201, 302, 482Penal Code, 1860 (IPC) — Section 201
High Courts16 May 2003Allowed
Uma Shankar Mishra Vs State of Orissa
Orissa High Court · (2003) CLT 822 (Suppl Crl) : (2003) 25 OCR 611 : (2003) 2 OLR 35
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420