High Courts05 Sept 2003Dismissed
Makaradhwaja Dharua Vs Naba Bhoi and Others
Orissa High Court · (2003) 96 CLT 796 : (2003) OLR 711 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
COURT ARCHIVE
Orissa High Court judgments, 2003
723 judgments · page 9 of 37
High Courts04 Sept 2003Dismissed
Dilip Kumar Sahu Vs Bharat Sanchar Nigam Ltd. and Others
Orissa High Court · (2003) 09 OHC CK 0010
Constitution of India, 1950 — Article 226
High Courts03 Sept 2003Dismissed
Binod Patra Vs Anup Kumar Darji and Others
Orissa High Court · (2004) 97 CLT 738
High Courts03 Sept 2003Allowed
Thabir Charan Mishra Vs Member, State Co-operative Tribunal and Others
Orissa High Court · (2003) 96 CLT 421 : (2003) 2 OLR 436
Constitution of India, 1950 — Article 14, 226, 227
High Courts03 Sept 2003Dismissed
Laxmidhar Padhi Vs Commissioner-cum-Secretary to Govt. (R.W.) Department and Others
Orissa High Court · (2003) 09 OHC CK 0009
High Courts02 Sept 2003
Debaraj Nayak and Others Vs State of Orissa and Another
Orissa High Court · (2003) 26 OCR 314 : (2003) 2 OLR 523
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Sept 2003
Tankadhar Thakur and Others Vs State of Orissa and Another
Orissa High Court · (2003) 26 OCR 331
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A
High Courts02 Sept 2003
Adria Blue Apparels Pvt. Ltd. Vs Orissa Small Industries Corporation Ltd.
Orissa High Court · (2003) 09 OHC CK 0045
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Sept 2003Allowed
Sri Ramesh Chandra Samantray and Others Vs State of Orissa and Others
Orissa High Court · AIR 2004 Ori 37 : (2003) 96 CLT 482
Constitution of India, 1950 — Article 226, 227, 243U(1)Orissa Municipal Act, 1950 — Section 201
High Courts30 Aug 2003Allowed
Edward Grayson Harvell Vs The State of Orissa and Another
Orissa High Court · (2003) 08 OHC CK 0012
Factories Act, 1948 — Section 62, 7A(2), 92Orissa Factories Rules, 1950 — Rule 62D
High Courts30 Aug 2003Dismissed
Orissa Agro Industries Corporation Ltd. Vs K.C.S. Private Ltd. and P.K. Rout, A Partnership Firm
Orissa High Court · (2003) 08 OHC CK 0008
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 115Contract Act, 1872 — Section 2
High Courts29 Aug 2003Allowed
Niranjan Bharati Vs State of Orissa
Orissa High Court · (2003) CLT 1176 (Suppl Crl) : (2003) 2 OLR 399 : (2004) 2 RCR(Criminal) 167
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts29 Aug 2003
Somanath Sahani Vs Smt. Chhaya Sahani and Others
Orissa High Court · (2003) CLT 1277 (Suppl Crl) : (2003) 2 OLR 594 : (2003) OLR 1277 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts28 Aug 2003
Araf Mulla Vs State of Orissa
Orissa High Court · (2004) 1 OLR 70
Penal Code, 1860 (IPC) — Section 412
High Courts28 Aug 2003Dismissed
Namita Swain Vs Board of Secondary Education and Others
Orissa High Court · (2003) 96 CLT 342 : (2003) 2 OLR 385
Constitution of India, 1950 — Article 226, 227
High Courts28 Aug 2003Allowed
Benumadhab Padhi Mohapatra Vs State of Orissa
Orissa High Court · (2004) CLT 63 (Suppl Crl) : (2004) CriLJ 505 : (2003) 26 OCR 663 : (2003) 2 OLR 538
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34
High Courts26 Aug 2003
Pradeepta Kumar Mohapatra Vs Union of India (UOI) and Others
Orissa High Court · (2004) 97 CLT 34 : (2003) OLR 660 Supp
Army Act, 1950 — Section 13, 14, 16, 17Army Rules, 1954 — Rule 13, 8Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 2003Allowed
Suchit Kumar Sahoo Vs Administrative Officer, Orissa Maritime Academy and Others
Orissa High Court · (2003) 96 CLT 599 : (2003) 2 OLR 380
Constitution of India, 1950 — Article 226, 227
High Courts26 Aug 2003
Sri Gayadhar Panda Vs The Registrar (Admn.) High Court of Orissa and Another
Orissa High Court · (2003) 96 CLT 800 : (2003) 2 OLR 473
Constitution of India, 1950 — Article 226
High Courts26 Aug 2003
The Industrial Development Corporation of Orissa Ltd. and Another Vs Utkal Moulders Ltd.
Orissa High Court · AIR 2004 Ori 63 : (2004) 3 ARBLR 313 : (2003) OLR 665 Supp
Arbitration and Conciliation Act, 1996 — Section 9