High Courts26 Feb 2003
Pramod Kumar Pradhan Vs State of Orissa
Orissa High Court · (2003) 02 OHC CK 0082
Penal Code, 1860 (IPC) — Section 323, 336, 34, 341, 354
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 29 of 37
High Courts26 Feb 2003
Manguli Nayak Vs State of Orissa
Orissa High Court · (2003) 02 OHC CK 0078
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts26 Feb 2003Dismissed
Chintamani Sethi Vs Raghunath Mohanty
Orissa High Court · (2003) CriLJ 2866 : (2003) 25 OCR 700
Penal Code, 1860 (IPC) — Section 448Protection of Civil Rights Act, 1955 — Section 7
High Courts26 Feb 2003Allowed
Ali alias Harihar Sabata Vs State of Orissa
Orissa High Court · (2003) 02 OHC CK 0010
Penal Code, 1860 (IPC) — Section 300, 302, 304, 376
High Courts26 Feb 2003Dismissed
Dillip Nayak Vs State of Orissa and Another
Orissa High Court · (2003) 02 OHC CK 0006
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 224, 302, 411
High Courts25 Feb 2003
Dillip Singh Choudhury Vs State of Orissa
Orissa High Court · (2003) 02 OHC CK 0087
High Courts25 Feb 2003
Ganesh Chandra Nayak Vs State of Orissa
Orissa High Court · (2003) CriLJ 3142
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 60(3)
High Courts25 Feb 2003Allowed
Santosh Kumar Mishra Vs Union of India (UOI) and Others
Orissa High Court · (2003) 1 OLR 457
Penal Code, 1860 (IPC) — Section 325, 351
High Courts25 Feb 2003Allowed
Smt. Basanti Satapathy and Others Vs Rakesh Kumar Satapathy
Orissa High Court · (2003) 1 OLR 516
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts25 Feb 2003
Udayanath Mohanty Vs Brajabandhu Mishra and Others
Orissa High Court · (2003) 02 OHC CK 0032
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Feb 2003Allowed
Bhajaman @ Byajaman Parida Vs Ram Ch. @ Kelu Nayak (dead) after him Ratnamani Nayak and Others
Orissa High Court · (2003) 96 CLT 59
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100
High Courts25 Feb 2003
Thogarani ' K. Damayanti Vs State of Orissa and Another
Orissa High Court · (2003) 02 OHC CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 423(2)Penal Code, 1860 (IPC) — Section 34, 376, 417, 493, 498AScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts24 Feb 2003
Smt. Dhani Nayak and Others Vs Sanakara Nayak
Orissa High Court · (2003) CLT 737 (Suppl Crl) : (2003) CriLJ 2143 : (2003) 2 DMC 658 : (2003) 24 OCR 829 : (2003) OLR 737 (Suppl Crl) : (2003) 3 RCR(Criminal) 548
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Feb 2003
Sri Krushna Chandra Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 361
Constitution of India, 1950 — Article 226, 227
High Courts24 Feb 2003Dismissed
Labanya Singh Vs Tapoi Singh and Another
Orissa High Court · AIR 2003 Ori 155
Transfer of Property Act, 1882 — Section 54
High Courts21 Feb 2003Dismissed
Nandakishore Nayak and Others Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 473
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 11(a), 115
High Courts21 Feb 2003Dismissed
Bidyadhar Behera and Another Vs The State and Another
Orissa High Court · (2003) 02 OHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120(B), 302, 307, 323, 336
High Courts21 Feb 2003Dismissed
Smt. Lata Bhoi and Another Vs Durga Prasad Bhoi
Orissa High Court · AIR 2003 Ori 202 : (2003) 1 OLR 380
Succession Act, 1925 — Section 63
High Courts21 Feb 2003Dismissed
Mathuri Bewa and Others Vs Smt. Prafulla Routray and Others
Orissa High Court · AIR 2003 Ori 136
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 34 , 38
High Courts21 Feb 2003
P.D. Agarwall Vs The General Manager, N.T.P.C. Ltd. and Others
Orissa High Court · (2003) 02 OHC CK 0030