High Courts18 Sept 2003Allowed
Prahallad Mohanty Vs State of Orissa and Another
Orissa High Court · (2003) 2 OLR 513
Criminal Procedure Code, 1973 (CrPC) — Section 195, 401, 457Penal Code, 1860 (IPC) — Section 177, 193, 466, 468
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 7 of 37
High Courts18 Sept 2003Dismissed
Sysmed Laboratories Pvt. Ltd. and Another Vs Panbross Pharmaceuticals and Another
Orissa High Court · (2003) 96 CLT 656 : (2003) 2 OLR 440
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Sept 2003Allowed
Binod Amat and Another Vs State of Orissa
Orissa High Court · (2004) CLT 37 (Suppl Crl) : (2004) CriLJ 1021 : (2004) OLR 37 (Suppl Crl) : (2003) 2 OLR 508
Criminal Procedure Code, 1973 (CrPC) — Section 437(5)Penal Code, 1860 (IPC) — Section 385, 395, 457
High Courts17 Sept 2003Dismissed
Smt. Indira Panda Vs L.A.O. L.A.O. Vs Smt. Indira Panda
Orissa High Court · (2004) 97 CLT 720
Land Acquisition Act, 1894 — Section 54
High Courts16 Sept 2003
United India Insurance Co. Ltd. Vs Manorama Das and Others
Orissa High Court · (2005) ACJ 915 : (2003) 96 CLT 563
Motor Vehicles Act, 1988 — Section 173
High Courts16 Sept 2003
Arjun Sahoo Vs State of Orissa
Orissa High Court · (2003) 26 OCR 369
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts16 Sept 2003
Sumanta Rout Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 27 : (2004) 27 OCR 197
National Security Act, 1980 — Section 3
High Courts16 Sept 2003Dismissed
Sachala Dei Vs Ganesh Chandra Pradhan and Others
Orissa High Court · (2003) 96 CLT 788 : (2003) OLR 750 Supp
Constitution of India, 1950 — Article 226, 227
High Courts16 Sept 2003
Uinited India Insurance Co. Ltd. Vs Manorama Das and Others
Orissa High Court · (2005) 3 ACC 40
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147, 149, 163A, 166, 173
High Courts16 Sept 2003Dismissed
Bami Bewa Vs Krushna Chandra Swain ' Gochhayat and Others
Orissa High Court · AIR 2004 Ori 14 : (2004) 1 CivCC 543
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Evidence Act, 1872 — Section 114, 35, 4, 50, 60
High Courts15 Sept 2003
Surendranath Tripathy Vs Smt. Indira Panda.
Orissa High Court · (2003) 09 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9, 104, 115(1), 115(2)
High Courts15 Sept 2003Allowed
Demech Chemical Products Pvt. Ltd. Vs KCS Private Limited
Orissa High Court · (2004) 1 OLR 9
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115
High Courts12 Sept 2003Allowed
Satyananda Sahu alias Kuna Vs State of Orissa
Orissa High Court · (2003) 26 OCR 368 : (2003) 2 OLR 438
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts12 Sept 2003Dismissed
Balaram Jena and Others Vs State of Orissa
Orissa High Court · (2003) 09 OHC CK 0063
Penal Code, 1860 (IPC) — Section 376(2)
High Courts12 Sept 2003Dismissed
State of Orissa Vs Debananda Pradhan and Another
Orissa High Court · (2003) 09 OHC CK 0043
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts12 Sept 2003Allowed
Rabinarayan Hati Vs Nityananda Patra and Another
Orissa High Court · (2004) 97 CLT 46 : (2003) OLR 744 Supp
Constitution of India, 1950 — Article 226, 227
High Courts12 Sept 2003
Manmohan Mohanty Vs General Manager (P and A) and Others
Orissa High Court · (2003) 09 OHC CK 0016
High Courts12 Sept 2003
Smt. Sarita Singhi Vs State of Orissa
Orissa High Court · (2003) CLT 1228 (Suppl Crl) : (2003) 26 OCR 546 : (2003) OLR 1228 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439(1)Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468
High Courts11 Sept 2003Dismissed
Somadarsan Mohanty Vs Union of India (UOI) and Others
Orissa High Court · (2003) 2 OLR 452
Constitution of India, 1950 — Article 226
High Courts11 Sept 2003Dismissed
Sri Durga Condev (P) Ltd. Vs Indian Oil Corporation Ltd. and Others
Orissa High Court · (2004) 1 ARBLR 449 : (2005) 1 BC 313 : (2004) 97 CLT 184
Constitution of India, 1950 — Article 226