High Courts25 Mar 2003Allowed
Minati Sahoo and Others Vs Basanta Kumar Sahoo
Orissa High Court · (2003) 25 OCR 181
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 25 of 37
High Courts25 Mar 2003Dismissed
Desa Vs State of Orissa
Orissa High Court · (2003) 03 OHC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Mar 2003Allowed
M. Santama Vs State of Orissa and Another
Orissa High Court · (2003) 1 OLR 540
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts24 Mar 2003
Upendranath Singh Vs Smruti Ranjan Mohanty and Others
Orissa High Court · (2003) 2 CivCC 432 : (2003) 95 CLT 652
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2 , 115Transfer of Property Act, 1882 — Section 52
High Courts24 Mar 2003Allowed
Union of India (UOI) Vs Shri Surjan Singh and Another
Orissa High Court · (2003) 2 OLR 11
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 5 Rule 27
High Courts21 Mar 2003Allowed
Manoranjan Parida and Another Vs Kalandi Charan Dutta
Orissa High Court · (2003) 03 OHC CK 0104
High Courts21 Mar 2003Allowed
Smt. Prativa Muduli and Another Vs Nina alias Ratnamanjari Bal
Orissa High Court · (2003) CriLJ 3233 : (2003) OLR 396 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts21 Mar 2003
Bijoy Kumar Sahoo Vs State of Orissa and Others
Orissa High Court · (2003) 03 OHC CK 0080
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 294, 34, 341, 384, 392
High Courts21 Mar 2003Dismissed
Basu Harijan Vs State of Orissa
Orissa High Court · (2003) 95 CLT 477 : (2003) CriLJ 2270 : (2003) 24 OCR 857 : (2003) 4 RCR(Criminal) 518
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 449
High Courts21 Mar 2003
Priyabrata Sukla Vs State of Orissa
Orissa High Court · (2003) CLT 726 (Suppl Crl) : (2003) CriLJ 2787 : (2003) 25 OCR 44 : (2003) 3 RCR(Criminal) 803
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 399, 402
High Courts21 Mar 2003Allowed
Smt. Kamini Bala Patra Vs Gourahari Patra and Others
Orissa High Court · AIR 2003 Ori 161 : (2003) 1 OLR 500
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts21 Mar 2003
Mahanta @ Adhikari Krushna Chandra Das Vs State of Orissa
Orissa High Court · (2003) 96 CLT 328
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Court Fees Act, 1870 — Section 19ESuccession Act, 1925 — Section 276
High Courts21 Mar 2003Dismissed
Banchhanidhi Samal Vs Basudev Nayak and Others Kulamani Mallick Vs Shankarshan Behera and Another Sumitra Dalei Vs Musha Dei and Others
Orissa High Court · (2003) 03 OHC CK 0025
Arbitration and Conciliation Act, 1996 — Section 37, 37(2)(b)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts21 Mar 2003Allowed
Manoranjan Parida and Another Vs Kalandi Charan Duffa
Orissa High Court · (2003) 03 OHC CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 210(1), 482Penal Code, 1860 (IPC) — Section 294, 307, 323, 324, 324
High Courts20 Mar 2003
Ranjit alias Rajat Kumar Das and Others Vs State of Orissa
Orissa High Court · (2003) CLT 861 (Suppl Crl) : (2003) 25 OCR 459 : (2003) 2 OLR 65
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts20 Mar 2003Allowed
Shri Shyamsundar Mishra Vs Shri Lokanath Mishra
Orissa High Court · (2003) 1 OLR 497
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Mar 2003Dismissed
Sri Akshay Kumar Das Vs Sri Kalpataru Sachinandan Trust and Others
Orissa High Court · (2003) 03 OHC CK 0024
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 92, 92(1)
High Courts20 Mar 2003Dismissed
Sano Murmu and Others Vs State of Orissa
Orissa High Court · (2003) 2 ALT(Cri) 16 : (2003) 95 CLT 495 : (2003) CriLJ 2365 : (2003) 24 OCR 852
Penal Code, 1860 (IPC) — Section 376(2)
High Courts17 Mar 2003Dismissed
Dhirendra Nath Tripathy Vs State of Orissa
Orissa High Court · (2003) 95 CLT 413 : (2003) 24 OCR 862
Penal Code, 1860 (IPC) — Section 302
High Courts14 Mar 2003Allowed
Sanatan Sahu (dead) after him his L.Rs. Smt. Dula and Others Vs Naran Behera and Others
Orissa High Court · (2003) 96 CLT 50
Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44