High Courts29 Jun 2004Allowed
Antaryami Swain Vs State of Orissa
Orissa High Court · (2004) 28 OCR 763
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 395, 397
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 12 of 23
High Courts29 Jun 2004
Bhubaneswari Singh Deo and Another Vs State of Orissa
Orissa High Court · (2004) 06 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 325, 326, 394, 395
High Courts28 Jun 2004
Sontosh Kumar Mohapatra @ Kaia Guna and Another Vs State of Orissa
Orissa High Court · (2004) CLT 785 (Suppl Crl) : (2004) 2 OLR 159 : (2004) OLR 785 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts28 Jun 2004
Sri Debmeet Patro Vs Family Court and Another
Orissa High Court · (2004) 2 OLR 172
Constitution of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 13(B)(2)Special Marriage Act, 1954 — Section 13, 28(2)
High Courts28 Jun 2004Dismissed
Pradeep Kumar Medini Roy Vs State of Orissa and Others
Orissa High Court · (2004) CLT 1087 (Suppl Crl) : (2004) CriLJ 3655 : (2004) 28 OCR 783
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482
High Courts25 Jun 2004Dismissed
Dr. (Mrs.) Unmadini Mohanty and Others Vs Republic of India
Orissa High Court · (2004) 06 OHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Prevention of Corruption Act, 1988 — Section 19
High Courts25 Jun 2004Allowed
South Eastern Railway Hotel and Another Vs Orissa State Pollution Control Board
Orissa High Court · (2004) CLT 802 (Suppl Crl) : (2004) CriLJ 3643 : (2004) 28 OCR 769 : (2004) 2 OLR 168 : (2004) OLR 802 (Suppl Crl) : (2004) 4 RCR(Criminal) 826
Water (Prevention and Control of Pollution) Act, 1974 — Section 48
High Courts25 Jun 2004
Dr. (Mrs.) Unmadini Mohanty Vs Republic of India
Orissa High Court · (2004) 06 OHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Prevention of Corruption Act, 1988 — Section 19
High Courts24 Jun 2004Dismissed
Sri Pratap Singh Ray Jagadev Vs Bhubaneswar Development Authority and Others
Orissa High Court · (2004) 98 CLT 453 : (2004) 2 OLR 76
Constitution of India, 1950 — Article 226
High Courts24 Jun 2004Dismissed
Smt. Gitanjali Bisoi Vs Smt. Bidyulata Muduli and Another
Orissa High Court · (2005) 100 CLT 155
High Courts24 Jun 2004
National Insurance Co. Ltd. Vs Prafulla Kumar Mohanty and Others
Orissa High Court · (2005) 4 ACC 166 : (2004) 2 OLR 599
High Courts23 Jun 2004Allowed
Ram Kishan Rajkumar Vs Assessing Authority and Another
Orissa High Court · (2005) 139 STC 450
Orissa Entry Tax Act, 1999 — Section 7, 7(4)Orissa Entry Tax Rules, 1999 — Rule 15(1)Orissa Sales Tax Act, 1947 — Section 11
High Courts23 Jun 2004Allowed
Butu Naik Vs State of Orissa
Orissa High Court · (2004) 29 OCR 10
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jun 2004
Smt. Naka Bharati Vs State of Orissa and Others
Orissa High Court · (2004) 2 OLR 325
High Courts21 Jun 2004
Srikanta Panda and Others Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 584 : (2004) 2 OLR 59
Constitution of India, 1950 — Article 226
High Courts18 Jun 2004
Ibrahim Alikhan Vs State of Orissa and Others
Orissa High Court · (2004) CLT 814 (Suppl Crl) : (2004) 28 OCR 726 : (2004) 2 OLR 15 : (2004) OLR 814 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 334, 34, 363
High Courts18 Jun 2004Dismissed
The National Insurance Co. Ltd. Vs Smt. Gini Sahu and Others
Orissa High Court · (2006) ACJ 989 : (2004) 98 CLT 648
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jun 2004Dismissed
Babaji Charan Sahu and Others Vs Rajendra Narayan Dash and Others
Orissa High Court · AIR 2004 Ori 160 : (2004) 98 CLT 526 : (2004) 2 OLR 134
Limitation Act, 1963 — Article 54
High Courts18 Jun 2004Dismissed
Jayadev Tripathy @ Panda Vs Dilip Kumar Panda and Others
Orissa High Court · AIR 2004 Ori 194 : (2004) 98 CLT 295
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100
High Courts18 Jun 2004Dismissed
Smt. Sarasa Patra and Another Vs Ch. Kashinath Patra
Orissa High Court · (2004) 98 CLT 230 : (2004) 2 OLR 233
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 226, 227