High Courts12 Nov 2003
The Oriental Insurance Co. Ltd. Vs Asarathun Bibi and Others
Orissa High Court · (2005) 1 ACC 390 : (2004) 97 CLT 92 : (2004) 1 OLR 61
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 4 of 37
High Courts11 Nov 2003
Dinabandhu Mohapatra and Others Vs State of Orissa
Orissa High Court · (2004) CriLJ 1931 : (2004) 27 OCR 228
Penal Code, 1860 (IPC) — Section 392
High Courts11 Nov 2003Dismissed
Kailash Ghadei Vs State of Orissa
Orissa High Court · (2004) 27 OCR 221
Arms Act, 1959 — Section 27(1)Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 506
High Courts11 Nov 2003
Purna Chandra Panda Vs State of Orissa
Orissa High Court · (2004) 27 OCR 224
Penal Code, 1860 (IPC) — Section 324, 337, 342
High Courts10 Nov 2003Allowed
Shri Babulal Motali Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 671
High Courts10 Nov 2003Dismissed
Suresh Chandra Padhee Vs State of Orissa and Others
Orissa High Court · AIR 2004 Ori 80 : (2004) 1 OLR 1
Forest (Conservation) Act, 1980 — Section 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Orissa Mineral Concession Rules, 1960 — Rule 24A(6)
High Courts07 Nov 2003
Balakrushna Dash Vs State of Orissa
Orissa High Court · (2003) 96 CLT 760 : (2004) 27 OCR 17 : (2004) 2 RCR(Criminal) 165
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts06 Nov 2003Dismissed
Bimal Kishore Mohapatra Vs Sridhar Nayak
Orissa High Court · (2003) 11 OHC CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 256, 317, 378(4)Penal Code, 1860 (IPC) — Section 500
High Courts06 Nov 2003Allowed
Santosh Kumar Modi and Others Vs Sales Tax Officer and Another
Orissa High Court · (2005) 141 STC 178
Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 16(1), 16B, 16D, 16D(5)Orissa Sales Tax Rules, 1947 — Rule 94, 94(4), 94(5), 94A
High Courts05 Nov 2003Dismissed
Shri Abhaya Charan Mohanty Vs State of Orissa and Others
Orissa High Court · (2003) 11 OHC CK 0029
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 37, 37(1), 41(1)
High Courts04 Nov 2003Allowed
Sri Krushna Chandra Mohanty Vs State of Orissa and Others
Orissa High Court · (2003) 11 OHC CK 0024
Orissa Education Act, 1969 — Section 3
High Courts03 Nov 2003Allowed
Narayan Nayak Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 609 : (2003) 2 OLR 579
High Courts31 Oct 2003
Abhimanyu Baliarsingh and Others Vs State of Orissa and Another
Orissa High Court · (2004) CLT 8 (Suppl Crl) : (2004) 27 OCR 23 : (2004) OLR 8 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 300, 307, 323, 324
High Courts31 Oct 2003Dismissed
Smt. Rabeha Khatun Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 637
Constitution of India, 1950 — Article 226, 227Orissa Prevention of Land Encroachment Act, 1972 — Section 12(3)
High Courts31 Oct 2003Allowed
Satya Narayan Mohapatra Vs State of Orissa and Another
Orissa High Court · (2004) CriLJ 742 : (2003) 2 OLR 629 : (2004) 3 RCR(Criminal) 178
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 420
High Courts31 Oct 2003Allowed
Smt. Jasoda Das Vs State of Orissa
Orissa High Court · (2003) 26 OCR 729 : (2004) 1 OLR 38
Criminal Procedure Code, 1973 (CrPC) — Section 457Orissa Forest Act, 1972 — Section 56Penal Code, 1860 (IPC) — Section 323, 34, 379, 506
High Courts30 Oct 2003Dismissed
D.S. Rashmi Ranjan Vs Chairman, Joint Entrance Examination, 2003 and Others
Orissa High Court · (2004) 97 CLT 264 : (2003) OLR 817 Supp
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2
High Courts30 Oct 2003Allowed
Kumari Sradhanjali Jena and Others Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 101 : (2003) OLR 822 Supp
Board of Secondary Education Regulations — Regulation 34, 34A, 34B, 6
High Courts30 Oct 2003Allowed
Jyostna Satapathy Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 3 : (2003) 2 OLR 646
Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(2)
High Courts29 Oct 2003Allowed
Pratima Manjari Mishra Vs Sub-Collector and Another
Orissa High Court · (2003) 10 OHC CK 0027