High Courts15 Oct 2003Dismissed
Ashis Kumar Ray Vs Jitu Andia and Others
Orissa High Court · (2004) 27 OCR 288
Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 379, 426
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 6 of 37
High Courts15 Oct 2003Dismissed
Bhaskar Mahalik @ Mallick Vs State of Orissa
Orissa High Court · (2004) 27 OCR 230
Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 395, 497
High Courts15 Oct 2003
Shyam Sundar Mohapatra and Others Vs Brahmananda Sen and Others
Orissa High Court · (2004) 97 CLT 49
Constitution of India, 1950 — Article 227
High Courts15 Oct 2003Allowed
Sarala Moharana and Another Vs State of Orissa
Orissa High Court · (2003) 2 OLR 632
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts15 Oct 2003Dismissed
Pramod Naik Vs Sukanti Naik and Another
Orissa High Court · AIR 2004 Ori 72 : (2003) OLR 802 Supp
Hindu Marriage Act, 1955 — Section 9
High Courts14 Oct 2003
Grid Co. Ltd. of Orissa Vs N.T.P.C. Ltd.
Orissa High Court · (2003) 96 CLT 550 : (2003) 2 OLR 559
Electricity Regulatory Commission Act, 1998 — Section 16(3)Limitation Act, 1963 — Section 5
High Courts30 Sept 2003Dismissed
Secretary, Communist Party of India (Marxist), Ganjam, Berhampur Vs Judhistira Patnaik (since dead) and after him Hemalata Patnaik and Others
Orissa High Court · AIR 2004 Ori 67 : (2004) 97 CLT 169
Transfer of Property Act, 1882 — Section 44, 53A, 54
High Courts30 Sept 2003Dismissed
Secretary, Communist Party of India (Marxist) Vs Judhistira Patnaik (since dead) and after him Hemalata Patnaik and Others
Orissa High Court · AIR 2004 Ori 67 : (2004) 97 CLT 169
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 44, 53A, 54
High Courts30 Sept 2003Allowed
Budhimanta Dash Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 621 : (2003) 2 OLR 504
Administrative Service (Recruitment) Rules, 1954 — Rule 8(2)Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 323A
High Courts26 Sept 2003Dismissed
Sukru Pradhan Vs State of Orissa
Orissa High Court · (2003) 09 OHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 162, 163, 164, 313Evidence Act, 1872 — Section 17, 18, 19, 20, 21Penal Code, 1860 (IPC) — Section 302
High Courts26 Sept 2003Dismissed
Sadananda Doloi Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 807
Constitution of India, 1950 — Article 311(2)
High Courts24 Sept 2003Allowed
Pravakar Swain Vs State of Orissa
Orissa High Court · (2003) CLT 1121 (Suppl Crl) : (2003) 26 OCR 518 : (2003) 2 OLR 531 : (2003) OLR 1121 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302
High Courts24 Sept 2003
P.K. Construction and S.N. Kanungo Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 518
Constitution of India, 1950 — Article 226, 227
High Courts24 Sept 2003Dismissed
Debendranath Balbant Ray Vs Engineer in Chief, Rengali Irrigation Project and Others
Orissa High Court · AIR 2004 Ori 156 : (2005) 1 CTLJ 417
Constitution of India, 1950 — Article 299
High Courts24 Sept 2003
Bholeswar Sahu Vs Smt. Basanti Sahu Smt. Basanti Sahoo Vs Bholeswar Sahoo
Orissa High Court · (2003) 96 CLT 651 : (2003) 2 OLR 553
Hindu Marriage Act, 1955 — Section 13
High Courts24 Sept 2003Dismissed
Dhruba Charan Dutta, Prabhudayal Telenga and Miss. Paya Tudu Vs State of Orissa and Others Pradeep Baral Vs State Administrative Tribunal and Others
Orissa High Court · (2004) 97 CLT 712 : (2003) 2 OLR 524
Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 4
High Courts24 Sept 2003
State of Orissa and Another Vs Surendranath Kanungo
Orissa High Court · AIR 2004 Ori 153
Arbitration and Conciliation Act, 1996 — Section 16
High Courts23 Sept 2003
Sri Kamala Lochan Nayak Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 19 : (2003) OLR 769 Supp
Constitution of India, 1950 — Article 226, 227
High Courts22 Sept 2003Dismissed
Purna Chandra Kodamansigh Vs Administrator, Jagannatha Temple and Others
Orissa High Court · (2004) 97 CLT 765
Constitution of India, 1950 — Article 226, 227
High Courts22 Sept 2003
Banamali Mishra Vs Sri Achutananda Mishra and Others
Orissa High Court · (2004) 97 CLT 25 : (2003) 2 OLR 568
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227