COURT ARCHIVE

Orissa High Court judgments, 2003

723 judgments · page 28 of 37

High Courts05 Mar 2003Dismissed

Rev. Satya Ranjan Majhi and Another Vs State of Orissa and Others

Orissa High Court · AIR 2003 Ori 163 : (2003) 1 OLR 404

Orissa Freedom of Religion Act, 1967 — Section 2Orissa Freedom of Religion Rules, 1989 — Rule 2, 3

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High Courts05 Mar 2003

Md. Abbas Mohidden Vs The Director General, Coast Guard and Another

Orissa High Court · (2003) 95 CLT 593

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High Courts04 Mar 2003Allowed

Shree Shree Shree Jagannath Udyog Vs Chair Person-cum-Managing Director, Orissa Scheduled Caste and Scheduled Tribe Development Finance Co-operative Corpn. Ltd. and Others

Orissa High Court · AIR 2003 Ori 195 : (2003) 95 CLT 799

Constitution of India, 1950 — Article 226, 227

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High Courts03 Mar 2003Dismissed

Krushna Nayak and Others Vs Smt. Panchami Behera and Others

Orissa High Court · (2003) 95 CLT 736 : (2003) OLR 99 Supp

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)

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High Courts03 Mar 2003Allowed

Sashi Bhusan Pradhan Vs Basudha Karna and Others

Orissa High Court · (2003) 1 OLR 407

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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High Courts03 Mar 2003

Shri Durga Prasad Panda Vs State of Orissa and Others

Orissa High Court · (2003) 1 OLR 403

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High Courts28 Feb 2003Dismissed

State of Orissa Vs Chandola Pradhan and Another

Orissa High Court · (2003) 2 OLR 236

Land Acquisition Act, 1894 — Section 18, 54

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High Courts28 Feb 2003

Ghanashyam Lenka and Soubhagya Chandra Das Vs State of Orissa

Orissa High Court · (2003) 95 CLT 703 : (2003) 24 OCR 865

Criminal Procedure Code, 1973 (CrPC) — Section 401

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High Courts28 Feb 2003Dismissed

OCL India Limited and Another Vs State of Orissa and Others

Orissa High Court · AIR 2003 Ori 117 : (2003) OLR 127 Supp

Constitution of India, 1950 — Article 243Q, 245Orissa Entry Tax Act, 1999 — Section 2Orissa Municipal Act, 1950 — Section 4

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High Courts28 Feb 2003

Smt. Rama Panigrahi Vs State of Orissa and Others

Orissa High Court · (2003) 95 CLT 724 : (2003) 1 OLR 438

Administrative Tribunals Act, 1885 — Section 15, 28, 29

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High Courts28 Feb 2003Dismissed

Laxmidhar Roul Vs Debraj Mohanty and Others

Orissa High Court · (2003) 95 CLT 566 : (2004) CriLJ 164 : (2003) 1 OLR 461

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High Courts28 Feb 2003Dismissed

State Vs Bimbadhar Khuntia

Orissa High Court · (2003) CLT 497 (Suppl Crl) : (2003) 1 OLR 468 : (2003) OLR 497 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts27 Feb 2003Allowed

Samir Chakrabarty alias Kasinath Bagchi Vs State of Orissa

Orissa High Court · (2003) 02 OHC CK 0086

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High Courts27 Feb 2003

Samir Chakarabarty alias Kasinath Bagchi Vs State of Orissa

Orissa High Court · (2003) 02 OHC CK 0073

Penal Code, 1860 (IPC) — Section 302

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High Courts27 Feb 2003Dismissed

Sidheswar Sahu Vs Second Additional District Judge and Others

Orissa High Court · AIR 2004 Ori 58 : (2003) OLR 269 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35General Clauses Act, 1897 — Section 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 42, 5

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High Courts27 Feb 2003

Kishore Chandra Sahu and Another Vs State of Orissa

Orissa High Court · (2003) 1 OLR 470

Penal Code, 1860 (IPC) — Section 109, 302, 304

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High Courts27 Feb 2003Dismissed

Union of India (UOI) and Others and Dushasan Naik Vs Dushasan Naik and Union of India (UOI) and Others

Orissa High Court · (2003) 95 CLT 787 : (2003) 1 OLR 454

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 227

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High Courts27 Feb 2003Allowed

Bhubaneswar Stock Exchange and Bhubaneswar Stock Exchange Members Welfare Trust Vs S. Kedarswamy Patra

Orissa High Court · (2003) 02 OHC CK 0027

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

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High Courts27 Feb 2003Allowed

Pravas Kumar Sahu Vs State of Orissa and Others

Orissa High Court · (2003) 02 OHC CK 0008

Administrative Tribunals Act, 1985 — Section 19, 19(1)

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High Courts27 Feb 2003

Purnananda Swain and Others Vs State of Orissa and Others

Orissa High Court · (2003) 02 OHC CK 0007

Constitution of India, 1950 — Article 226Government Land and Settlement Act — Section 3, 3A

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