COURT ARCHIVE

Orissa High Court judgments, 2003

723 judgments · page 23 of 37

High Courts04 Apr 2003Dismissed

Samir Francis and Others Vs State of Orissa and Another

Orissa High Court · (2003) CLT 719 (Suppl Crl) : (2003) CriLJ 2923 : (2004) 2 DMC 159 : (2003) 25 OCR 52 : (2003) 4 RCR(Criminal) 206

Criminal Procedure Code, 1973 (CrPC) — Section 178Dowry Prohibition Act, 1961 — Section 4

High Courts04 Apr 2003Dismissed

Kumar Nanda and Others Vs Smt. Binita Kumar Nayak ' Nanda

Orissa High Court · (2003) 04 OHC CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A, 506

High Courts03 Apr 2003Allowed

Smt. Bina Das Vs State of Orissa

Orissa High Court · (2003) 95 CLT 545 : (2003) 25 OCR 39

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

High Courts02 Apr 2003Allowed

Sania Jani Vs State of Orissa

Orissa High Court · (2003) CLT 660 (Suppl Crl) : (2004) CriLJ 226 : (2003) 25 OCR 433 : (2003) 1 OLR 569 : (2003) OLR 660 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 376

High Courts02 Apr 2003Allowed

Bisurnarayan Behura Vs State of Orissa

Orissa High Court · (2004) CriLJ 199 : (2003) 1 OLR 566

Bihar and Orissa Excise Act, 1915 — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 401

High Courts02 Apr 2003

Aswini Kumar Panda Vs State of Orissa and Others

Orissa High Court · AIR 2003 Ori 175 : (2003) 1 OLR 658

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Orissa Minor Minerals Concession Rules, 1990 — Rule 14, 14(4), 22, 28

High Courts31 Mar 2003Allowed

Matu Munda Vs State of Orissa

Orissa High Court · (2003) 03 OHC CK 0102

High Courts31 Mar 2003Dismissed

Debabrata Tripathy Vs State of Orissa

Orissa High Court · (2003) 03 OHC CK 0096

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228

High Courts29 Mar 2003Allowed

K. Ravichandran Vs Union of India (UOI) and Others

Orissa High Court · (2003) 96 CLT 118

Constitution of India, 1950 — Article 226, 227

High Courts29 Mar 2003

Anjani Kumar Singh Vs State of Orissa

Orissa High Court · (2003) CriLJ 2489

Criminal Procedure Code, 1973 (CrPC) — Section 437

High Courts28 Mar 2003

Saroj Bag Vs State of Orissa

Orissa High Court · (2003) CLT 596 (Suppl Crl)

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20, 41

High Courts28 Mar 2003

Mrutyunjaya Konhar Vs State of Orissa and Another

Orissa High Court · (2003) 03 OHC CK 0097

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 302

High Courts28 Mar 2003Dismissed

Ganta Lingaraju Reddy and Another Vs Tapakula Narasimhulu and Others

Orissa High Court · (2003) 03 OHC CK 0082

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts28 Mar 2003

Kotta Gopinarayan Choudhary Vs State of Orissa

Orissa High Court · (2003) CLT 604 (Suppl Crl) : (2003) CriLJ 4050 : (2003) 25 OCR 19 : (2003) 1 OLR 494 : (2003) OLR 604 (Suppl Crl) : (2005) 2 RCR(Criminal) 749

Penal Code, 1860 (IPC) — Section 411, 413

High Courts28 Mar 2003

Bijoy Kumar Swain Vs Superintendent of Police, and Another

Orissa High Court · (2003) 03 OHC CK 0075

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 169, 170

High Courts28 Mar 2003Dismissed

The Divisional Mechanical Engineer, S.E. Railways and Another Vs P. Adinarayana

Orissa High Court · (2005) ACJ 49 : (2003) 95 CLT 776

Workmens Compensation Act, 1923 — Section 30

High Courts28 Mar 2003

Delta Marine Company Vs Atlanta Infrastructures Limited and Another

Orissa High Court · (2003) 95 CLT 549

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts28 Mar 2003Dismissed

State of Orissa Vs Guru Charan Sahu

Orissa High Court · (2003) 96 CLT 134

Land Acquisition Act, 1894 — Section 54

High Courts28 Mar 2003Dismissed

Co-operative Agricultural Rural Development Bank Ltd. and Another Vs Smt. Basanti Swain and Others

Orissa High Court · (2003) 96 CLT 159

Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 226

High Courts28 Mar 2003Dismissed

Union of India (UOI) Vs Dr. Rabindranath Das and Others

Orissa High Court · (2003) 96 CLT 95

Civil Procedure Code, 1908 (CPC) — Section 100