High Courts10 Jan 2003Dismissed
Nilanchal Panigrahi Vs State of Orissa
Orissa High Court · (2003) 95 CLT 222
Penal Code, 1860 (IPC) — Section 376(2)
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 36 of 37
High Courts09 Jan 2003Dismissed
Nirakar Sahoo Vs Dhenkanal Gramya Bank and Others
Orissa High Court · (2003) 01 OHC CK 0091
High Courts09 Jan 2003Allowed
Kunti Devi and Others Vs Urmila Chauhan alias Sudha
Orissa High Court · (2003) 1 ALT(Cri) 17 : (2003) CriLJ 1356 : (2003) 24 OCR 385 : (2003) 1 OLR 223 : (2003) 3 RCR(Criminal) 689
Criminal Procedure Code, 1973 (CrPC) — Section 203
High Courts09 Jan 2003Dismissed
Christophar Oram and Others Vs Julias Oram and Others
Orissa High Court · (2003) 95 CLT 539
High Courts09 Jan 2003Dismissed
Bijaya Das and Others Vs State of Orissa and Another
Orissa High Court · (2003) CriLJ 1621 : (2003) 24 OCR 390
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 190(1), 203, 220
High Courts09 Jan 2003Dismissed
Sourindra Narayan Bhanja Deo Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 139
Constitution of India, 1950 — Article 226, 227Orissa Land Reforms Act, 1960 — Section 59(2)
High Courts09 Jan 2003
Suvendu Ku. Samanataray Vs Utkal University and Others
Orissa High Court · (2003) 24 OCR 462 : (2003) 1 OLR 363
Constitution of India, 1950 — Article 226
High Courts09 Jan 2003Dismissed
Shyama Sundar Kabat Vs State of Orissa
Orissa High Court · (2003) CriLJ 1354 : (2003) OLR 211 Supp
Penal Code, 1860 (IPC) — Section 376
High Courts08 Jan 2003
Laxmidhar Pradhan Vs State of Orissa
Orissa High Court · (2003) 01 OHC CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 235(1)Penal Code, 1860 (IPC) — Section 201, 304B, 306, 34, 498A
High Courts08 Jan 2003
Himansu Kumar Patel Vs Board of Secondary Education and Another
Orissa High Court · AIR 2003 Ori 100
Constitution of India, 1950 — Article 226
High Courts08 Jan 2003Dismissed
Smt. Saudamini Pattnaik Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 206
Board of Secondary Education Regulations — Regulation 17Constitution of India, 1950 — Article 226, 227Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(3)
High Courts08 Jan 2003Partly Allowed
Land Acquisition Officer Vs Gourahari Mishra and Another
Orissa High Court · (2003) 95 CLT 598
Land Acquisition Act, 1894 — Section 23, 28, 54
High Courts08 Jan 2003
Basudeva Satapathy and Another Vs State of Orissa
Orissa High Court · (2003) 1 OLR 346
Penal Code, 1860 (IPC) — Section 332, 333
High Courts08 Jan 2003Allowed
Raj Kishore Swain and Another Vs Smt. Ranjana Moharana
Orissa High Court · (2003) CLT 770 (Suppl Crl) : (2003) CriLJ 2095 : (2003) 24 OCR 535 : (2003) 1 OLR 284
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 34, 380, 451, 506
High Courts08 Jan 2003
Sri Himansu Kumar Patel Vs Board of Secondary Education and Another
Orissa High Court · (2003) 01 OHC CK 0018
High Courts08 Jan 2003Dismissed
Govinda Chandra Sahoo Vs The Presiding Officer, Labour Court and Others
Orissa High Court · (2003) 01 OHC CK 0012
High Courts07 Jan 2003Allowed
Tula Mallik Vs Special Land Acquisition Officer, M.C.I.I. Project
Orissa High Court · (2003) 01 OHC CK 0090
Land Acquisition Act, 1894 — Section 11, 12(2), 18, 31(2), 4(1)
High Courts07 Jan 2003Allowed
Purna Chandra Mohanty Vs Special Land Acquisition Officer, M.C.I.I. Project
Orissa High Court · (2003) 1 OLR 488
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts07 Jan 2003Allowed
Giridhari Pradhan (and after him) Srimati Pradhan and Others Vs Lord Jagannath Mahaprabhu and Another
Orissa High Court · (2003) 95 CLT 404
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts07 Jan 2003Allowed
Satyabhama Baral Vs Special Land Acquisition Officer, M.C.I.I. Project
Orissa High Court · (2003) 01 OHC CK 0011
Land Acquisition Act, 1894 — Section 11, 12(2), 18, 31(2), 4(1)