High Courts30 Apr 2003
Shaikh Farid and Another Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 179 : (2003) 2 OLR 45
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 20 of 37
High Courts30 Apr 2003
Oriental Insurance Co. Ltd. Vs Akadasi Das and Another
Orissa High Court · (2003) 96 CLT 126
Workmens Compensation Act, 1923 — Section 15
High Courts25 Apr 2003Dismissed
Manabinda Sarkar Vs State of Orissa
Orissa High Court · (2003) CLT 635 (Suppl Crl) : (2003) CriLJ 3404 : (2003) 25 OCR 266
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Apr 2003Dismissed
Jadunath Nayak Vs The Sub-Collector and Others
Orissa High Court · (2003) 96 CLT 605 : (2003) CriLJ 4666 : (2003) 25 OCR 273
Criminal Procedure Code, 1973 (CrPC) — Section 133, 482
High Courts25 Apr 2003
Bhabani Prasad Gochhayat alias Mangu and Another Vs State of Orissa
Orissa High Court · (2003) 25 OCR 245
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 8(1)Penal Code, 1860 (IPC) — Section 363, 366
High Courts25 Apr 2003
Narayan Rout Ors. Vs State of Orissa and Another
Orissa High Court · (2003) 25 OCR 244
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts25 Apr 2003
Nalinikanta Muduli Vs State of Orissa
Orissa High Court · (2003) CLT 689 (Suppl Crl) : (2003) 25 OCR 289 : (2003) 2 OLR 1 : (2003) OLR 689 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 468, 471
High Courts25 Apr 2003Dismissed
Subash Chandra Das Vs State of Orissa
Orissa High Court · (2003) 04 OHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 164, 227, 311, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17, 5(2)
High Courts25 Apr 2003Allowed
Minati Das and Another Vs State of Orissa
Orissa High Court · (2003) CLT 665 (Suppl Crl) : (2003) CriLJ 3627 : (2003) 25 OCR 282 : (2003) OLR 754 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 10, 7, 9
High Courts25 Apr 2003
Shyam Sundar Sahoo and Others Vs Bibhu Prasad Sahoo
Orissa High Court · (2003) CLT 685 (Suppl Crl) : (2003) 25 OCR 262 : (2003) 2 OLR 24
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 384
High Courts25 Apr 2003Dismissed
Sarat Chandra Patra Vs Ananta Kumar Behera
Orissa High Court · (2003) CLT 557 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 323, 379
High Courts25 Apr 2003Dismissed
Dasarathi Sahoo Vs State of Orissa
Orissa High Court · (2003) 04 OHC CK 0003
Penal Code, 1860 (IPC) — Section 34, 409
High Courts25 Apr 2003
Prashanta Kumar Das Vs State of Orissa and Others
Orissa High Court · (2003) 25 OCR 437 : (2003) 1 OLR 573
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B
High Courts25 Apr 2003Dismissed
Bada Khan and Others Vs State of Orissa and Another
Orissa High Court · (2003) 04 OHC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 395
High Courts24 Apr 2003Allowed
Bidhu Bhusan Rath and Others Vs State of Orissa
Orissa High Court · (2003) 25 OCR 669 : (2003) 2 OLR 21
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 288, 290, 323, 337, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts24 Apr 2003Allowed
Mohan Biswal Vs Sri Gopinath Dev and Others
Orissa High Court · (2003) 2 OLR 16
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51
High Courts24 Apr 2003Dismissed
Madhusudan Dalabehera Vs State of Orissa
Orissa High Court · (2003) 95 CLT 745 : (2003) 1 OLR 608
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts24 Apr 2003Dismissed
Divisional Manager, National Insurance Company Ltd. Vs Pramila Kar and Others
Orissa High Court · (2005) ACJ 8 : (2003) 95 CLT 695 : (2003) 1 OLR 610
Motor Vehicles Act, 1988 — Section 173
High Courts23 Apr 2003Dismissed
The Mancheswar Service Co-op. Society Ltd. Vs Anant Narayan Mishra and Another
Orissa High Court · (2003) CriLJ 4390 : (2003) 25 OCR 646
Penal Code, 1860 (IPC) — Section 408
High Courts23 Apr 2003Dismissed
Rabinarayan Hati Vs Nityananda Patra and Another
Orissa High Court · (2003) 95 CLT 747 : (2003) 1 OLR 668
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 16, Order 7 Rule 11Orissa Panchayat Samiti Act, 1959 — Section 44D(1)