High Courts29 Oct 2003Dismissed
Lalit Mohan Pradhan Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 107 : (2003) OLR 815 Supp
Grarit-in-aid Order, 1994 — Rule 9(4)(ii)
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 5 of 37
High Courts29 Oct 2003
Suresh Ch. Pradhan Vs High Court of Orissa
Orissa High Court · (2003) 2 OLR 586
Orissa Judicial Service Rules, 1994 — Rule 10, 30
High Courts29 Oct 2003Dismissed
Indramani Pati (dead) after him Sarojini Pati and Others Vs Krushna Chandra Pati and Others
Orissa High Court · AIR 2004 Ori 30 : (2003) 96 CLT 681
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts29 Oct 2003Partly Allowed
Lal Chatrapati Sai (dead) after him Snehalata Sai and Another Vs Smt. Shanti Priya Panda and Others
Orissa High Court · AIR 2004 Ori 115 : (2005) 1 BC 84 : (2004) 97 CLT 15 : (2004) 1 OLR 33
Transfer of Property Act, 1882 — Section 17
High Courts29 Oct 2003
Dasi Nihal Vs State of Orissa
Orissa High Court · (2003) 10 OHC CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 376, 376(2), 506, 511
High Courts29 Oct 2003Dismissed
Ganesh Chandra Pati Vs Baidhar Pati and Others
Orissa High Court · (2004) 27 OCR 226
Penal Code, 1860 (IPC) — Section 379
High Courts28 Oct 2003
Umesh Chandra Dalai alias Satu and Others Vs Smt. Prativa Sahani and Another
Orissa High Court · (2003) 10 OHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 109, 202, 210, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A, 506
High Courts27 Oct 2003Dismissed
Nanda Kishore Pattnaik Vs Dhrubendra Chandra Mohanty and Another
Orissa High Court · (2004) 27 OCR 294
Criminal Procedure Code, 1973 (CrPC) — Section 197, 248(1)Orissa Co-operative Societies Rules, 1965 — Rule 109Penal Code, 1860 (IPC) — Section 420, 448
High Courts21 Oct 2003Allowed
Gundicha Behera and Another Vs State of Orissa
Orissa High Court · (2003) 26 OCR 730
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts20 Oct 2003
Raicharan Champati (dead) After him his legal heirs Ashok Kumar Mangaraj and Others Vs Managing Director, Orissa State Financial Corporation and Others
Orissa High Court · AIR 2004 Ori 34 : (2005) 2 BC 527 : (2003) 96 CLT 696
Orissa State Financial Corporation Act, 1951 — Section 29, 30
High Courts20 Oct 2003Allowed
Bhaskar Naik Vs State of Orissa
Orissa High Court · (2003) 26 OCR 704
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 103, 299, 302, 307, 99
High Courts20 Oct 2003
Raicharan Champati (dead) after him his legal heirs Ashok Kumar Mangaraj and Others and Padma Charan Champati Vs Managing Director, Orissa State Financial Corporation and Others
Orissa High Court · AIR 2004 Ori 34 : (2005) 2 BC 527 : (2003) 96 CLT 696
State Financial Corporations Act, 1951 — Section 29, 30
High Courts20 Oct 2003
Maa Bhabani Confectionery Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2004 Ori 52 : (2004) 97 CLT 58
Constitution of India, 1950 — Article 226, 227
High Courts17 Oct 2003Dismissed
Saswati alias Saraswati Parichha Vs Radhakrushna Pathy
Orissa High Court · (2004) 97 CLT 164 : (2005) 1 DMC 431
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage (Amendment) Act, 1956 — Section 13(1)
High Courts17 Oct 2003Dismissed
Nirupama Dey Vs Chaitanya Dalua and Another
Orissa High Court · (2004) CLT 26 (Suppl Crl) : (2004) CriLJ 704 : (2003) 26 OCR 636 : (2003) 2 OLR 569 : (2004) 3 RCR(Criminal) 5
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 294, 354, 427, 448
High Courts17 Oct 2003Dismissed
Gitadevi Agrawal Vs Ram Chandra Devta
Orissa High Court · (2004) 97 CLT 161 : (2003) OLR 805 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts17 Oct 2003Allowed
Ananta Charan Nayak Vs Anjali Sahu
Orissa High Court · (2004) CLT 17 (Suppl Crl) : (2003) 26 OCR 625 : (2003) 2 OLR 549
Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 132(2)Penal Code, 1860 (IPC) — Section 500
High Courts17 Oct 2003Dismissed
State of Orissa and Another Vs Prasant Kumar Mohanty and Another
Orissa High Court · (2003) 2 OLR 545
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts16 Oct 2003Partly Allowed
The Chairman, Grid Corporation of Orissa Ltd. and Others Vs Smt. Hemalata Sethi and Others
Orissa High Court · AIR 2004 Ori 118 : (2004) 1 CivCC 640 : (2004) 97 CLT 53 : (2004) 3 RCR(Civil) 337
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts15 Oct 2003Dismissed
State of Orissa Vs Sanatan Mahalik
Orissa High Court · (2004) 27 OCR 287
Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 395, 457