High Courts05 Feb 2003Dismissed
Hari Shankar Nandy Vs Union of India (UOI) and Others
Orissa High Court · (2003) 02 OHC CK 0021
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 32 of 37
High Courts04 Feb 2003Dismissed
Miss Samita Dev Sarkar Vs Utkal University and Others
Orissa High Court · (2003) 95 CLT 416
Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 2003Allowed
A. Papa Rao and Others Vs The Jeypore Sugar Co. Ltd. and Others
Orissa High Court · AIR 2003 Ori 146 : (2003) OLR 6 Supp
Limitation Act, 1963 — Article 47
High Courts04 Feb 2003Dismissed
Narayan Barik alias Jaya Singh Vs Land Acquisition Officer
Orissa High Court · (2003) 02 OHC CK 0023
Land Acquisition Act, 1894 — Section 18, 34, 4(1), 54
High Courts04 Feb 2003
Anei Parida Vs Giridhari Biswal and Others
Orissa High Court · (2003) 02 OHC CK 0022
High Courts04 Feb 2003
Bhaskar Chandra Sahoo Vs Chairman, Cuttack Gramya Bank and Another
Orissa High Court · (2003) 2 LLJ 957 : (2003) OLR 227 Supp
Industrial Disputes Act, 1947 — Section 25F
High Courts03 Feb 2003
Ores India Pvt. Ltd. Vs Steel Authority of India and Others
Orissa High Court · AIR 2003 Ori 134 : (2003) OLR 106 Supp
Constitution of India, 1950 — Article 226
High Courts03 Feb 2003Dismissed
Sri. Akshaya Kumar Parida Vs State of Orissa
Orissa High Court · (2003) CLT 335 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161, 251, 482Penal Code, 1860 (IPC) — Section 294, 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4
High Courts03 Feb 2003Dismissed
Jogendranath Gharei and Others Vs State of Orissa and Another
Orissa High Court · (2003) 95 CLT 342 : (2003) CriLJ 3953 : (2003) 24 OCR 787
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 401
High Courts01 Feb 2003
Antaryami Das alias Ganesh Dash Vs State of Orissa
Orissa High Court · (2003) CriLJ 2393
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts31 Jan 2003Allowed
Pradeep Kumar Nayak and Others Vs Board of Directors Shri Sudarsan Sarangi and Another Vs State of Orissa and Others
Orissa High Court · (2003) 01 OHC CK 0065
Constitution of India, 1950 — Article 14, 226
High Courts31 Jan 2003
Rabi Naik and Others Vs Baula Dei and Another
Orissa High Court · (2003) 95 CLT 354 : (2003) 24 OCR 742 : (2003) 1 OLR 334
Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts31 Jan 2003Dismissed
Collector (Land Acquisition) Vs Prema Chand Agrawal
Orissa High Court · (2003) 95 CLT 430
Land Acquisition Act, 1894 — Section 54
High Courts31 Jan 2003Allowed
Ashok Das and Others Vs State of Orissa
Orissa High Court · (2003) CriLJ 2267
Criminal Procedure Code, 1973 (CrPC) — Section 386
High Courts31 Jan 2003Allowed
Lakhiram Agarwala Vs Land Acquisition Officer and Others
Orissa High Court · (2003) 01 OHC CK 0009
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts31 Jan 2003
L.A. Zone Officer, Talcher-Sambalpur Rail Link, Angul Vs Rabindranath Panda and Another and Kamal Lochan Panda and Others
Orissa High Court · (2003) 01 OHC CK 0008
High Courts30 Jan 2003Dismissed
Regional Director, Employees tate Insurance Corporation Vs Dharanidhar Dixit and Others
Orissa High Court · (2003) 2 LLJ 781
High Courts30 Jan 2003
Rishabh Electricals (P) Ltd. Vs The Chief Minister of Orissa and Others
Orissa High Court · (2003) 95 CLT 348
Constitution of India, 1950 — Article 226, 227Orissa Sales Tax Rules, 1947 — Rule 50(3)
High Courts30 Jan 2003
Lokanath Singh Vs State of Orissa and Another
Orissa High Court · (2003) 95 CLT 278
Constitution of India, 1950 — Article 226, 227