High Courts15 Apr 2003Dismissed
L.A. Collector Vs Smt. Dumuni Hasada and Others
Orissa High Court · (2003) 96 CLT 26
Land Acquisition Act, 1894 — Section 54
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 22 of 37
High Courts15 Apr 2003Dismissed
Land Acquisition Officer-cum-Collector Vs Om Prakash Sahu and Others
Orissa High Court · (2003) 96 CLT 43
Land Acquisition Act, 1894 — Section 54
High Courts10 Apr 2003Allowed
Lingaraj Oil Industries Ltd. Vs State of Orissa
Orissa High Court · (2003) CLT 701 (Suppl Crl) : (2003) 25 OCR 217 : (2003) 1 OLR 550
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A
High Courts10 Apr 2003
Purusottam Pradhan Vs State of Orissa
Orissa High Court · (2003) CLT 716 (Suppl Crl) : (2003) 25 OCR 223 : (2003) 1 OLR 547 : (2003) OLR 716 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts10 Apr 2003Dismissed
Durowelds Private Limited and Others Vs The Tata Iron and Steel Company Limited (TISCO)
Orissa High Court · (2003) CLT 705 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 2, 219, 251Negotiable Instruments Act, 1881 (NI) — Section 136, 138
High Courts10 Apr 2003Dismissed
Jayadurga Paper Box Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2003 Ori 173 : (2003) 1 OLR 579
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 — Section 29 , 30
High Courts10 Apr 2003Dismissed
Durowelds Private Limited and Others Vs The Tata Iron and Steel Company Limited
Orissa High Court · (2003) 25 OCR 220
Criminal Procedure Code, 1973 (CrPC) — Section 2, 219, 251Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Apr 2003
Biswanath Sahu and Others Vs Mrs. Tribeni Mohan (died) by L.Rs. and Others
Orissa High Court · AIR 2003 Ori 189 : (2003) 1 OLR 522
Transfer of Property Act, 1882 — Section 43, 54
High Courts10 Apr 2003
Satyabhama Puspalak Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 609
Orissa Education Act, 1969 — Section 6B(5)
High Courts09 Apr 2003Dismissed
Rasid Khan, (dead) and after him Khairan Bibi and Others Vs Abdul Gaffar Khan (dead) and after him Fogara Bibi and Others
Orissa High Court · (2003) 1 OLR 559
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Apr 2003Dismissed
Mahendra Mahanta and Others Vs Smt. Tarini Dei and Others
Orissa High Court · AIR 2003 Ori 180 : (2003) 96 CLT 182
Hindu Succession Act, 1956 — Section 23, 27Transfer of Property Act, 1882 — Section 44
High Courts09 Apr 2003Partly Allowed
The Special Land Acquisition Officer, NALCO Vs Pramod Kumar Bisoi and Gunjamali Dei
Orissa High Court · (2003) 96 CLT 63
Land Acquisition Act, 1894 — Section 18
High Courts08 Apr 2003Dismissed
Hare Krishna Nayak Vs Chairman, Steel Authority of India Ltd. and Others
Orissa High Court · (2003) 04 OHC CK 0068
Constitution of India, 1950 — Article 226
High Courts08 Apr 2003Dismissed
Prasanna Kumar Panda Vs Central Electricity Supply Co. Ltd. and Others
Orissa High Court · (2003) 96 CLT 331
Constitution of India, 1950 — Article 226, 227
High Courts07 Apr 2003
National Insurance Company Ltd. Vs Bhagaban Behera and Others and Laxman Sethy and Others
Orissa High Court · (2003) 96 CLT 388 : (2003) 1 OLR 554
Workmens Compensation Act, 1923 — Section 30
High Courts07 Apr 2003Dismissed
Hindustan Aeronautics Ltd. Vs Ultramatrix Systems Private Ltd.
Orissa High Court · (2003) 96 CLT 131
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts04 Apr 2003Dismissed
Prema Kumar Nanda and Others Vs Smt. Binita Kumari Nayak ' Nanda
Orissa High Court · (2003) 04 OHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498(A), 506
High Courts04 Apr 2003Dismissed
Iswar Chandra Behera Vs State of Orissa
Orissa High Court · (2003) CLT 579 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120B, 409, 471
High Courts04 Apr 2003Allowed
Maa Barunei Enterprisers Vs Union of India (UOI) and Others
Orissa High Court · (2003) 95 CLT 616
Constitution of India, 1950 — Article 14, 226, 227
High Courts04 Apr 2003Allowed
Smt. Mamata Manjari Sanibigraha Vs Sri Debendra Prasad Sanibigraha
Orissa High Court · (2003) 1 OLR 536
Civil Procedure Code, 1908 (CPC) — Section 24