High Courts23 Feb 2004Dismissed
Manjulata Das Vs State of Orissa and Others
Orissa High Court · (2004) 1 OLR 452
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 19 of 23
High Courts23 Feb 2004Dismissed
Sri Dambarudhar Mohanta Vs Mangulu Charan Naik and Others
Orissa High Court · AIR 2004 Ori 126 : (2004) 97 CLT 442 : (2004) 1 OLR 421
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 151Constitution of India, 1950 — Article 227
High Courts23 Feb 2004
Rajanikanta Pattanayak and Others Vs R.S. Bedi and Another
Orissa High Court · (2004) CLT 357 (Suppl Crl) : (2004) 2 LLJ 769 : (2004) 1 OLR 447 : (2004) OLR 357 (Suppl Crl)
High Courts20 Feb 2004
Chief General Manager, Telecom Vs V.N. Enterprises, A Partnership Firm and Others
Orissa High Court · (2005) 1 BC 210 : (2004) 1 OLR 687
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5, Order 41 Rule 6
High Courts20 Feb 2004Dismissed
Shyam Sundar Behera Vs State of Orissa
Orissa High Court · (2004) CLT 553 (Suppl Crl) : (2004) 1 OLR 458 : (2004) OLR 553 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 376
High Courts20 Feb 2004Dismissed
Pranab Kishore Muduli and Another Vs State of Orissa
Orissa High Court · (2004) CLT 368 (Suppl Crl) : (2004) CriLJ 1947 : (2004) 27 OCR 803
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts20 Feb 2004Dismissed
Satyanarayan Panda Vs Sangram Keshari Mohanty and Another
Orissa High Court · (2005) 1 ACC 264 : (2006) ACJ 1096 : (2004) 97 CLT 662 : (2004) 1 OLR 491 : (2004) 4 RCR(Civil) 150
Motor Vehicles Act, 1988 — Section 95
High Courts20 Feb 2004Dismissed
Gayatri Projects Ltd. Vs State of Orissa
Orissa High Court · (2004) 2 ARBLR 394 : (2004) 97 CLT 665
Arbitration and Conciliation Act, 1996 — Section 11, 85, 85(2)General Clauses Act, 1897 — Section 13(2)
High Courts20 Feb 2004Allowed
Kaya alias Sipai Naik Vs State of Orissa and Another
Orissa High Court · (2004) CLT 586 (Suppl Crl) : (2004) 27 OCR 780 : (2004) 1 OLR 454
Penal Code, 1860 (IPC) — Section 376
High Courts20 Feb 2004
Gangadhar Bhatra Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 700 : (2004) 1 OLR 431
Orissa Grama Panchayat Act, 1964 — Section 11, 26, 34, 40
High Courts17 Feb 2004
Magati Sahoo Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 444
Bihar and Orissa Excise Act, 1915 — Section 8, 89Constitution of India, 1950 — Article 226, 227Orissa Excise Rules, 1965 — Rule 59, 60, 61
High Courts16 Feb 2004
Land Acquisition Zone Officer Vs Iswar Behera
Orissa High Court · (2004) 97 CLT 717 : (2004) 1 OLR 413
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Land Acquisition Act, 1894 — Section 54
High Courts12 Feb 2004Allowed
Kulamani Behera Vs Jayanta Samal and Another
Orissa High Court · (2004) 97 CLT 449 : (2004) 1 OLR 336
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 38(4)
High Courts11 Feb 2004Allowed
Nava Naik Vs Smt. Karmi Bewa and Others
Orissa High Court · (2004) 97 CLT 528 : (2004) 1 OLR 435
High Courts11 Feb 2004Allowed
Dharmananda Sahoo Vs State of Orissa
Orissa High Court · (2005) 30 OCR 784
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 342
High Courts10 Feb 2004
Gainthabuda alias Satyanarayan Gainta Vs State of Orissa
Orissa High Court · (2004) CLT 512 (Suppl Crl) : (2004) CriLJ 1569 : (2004) 27 OCR 611 : (2004) 1 OLR 310 : (2004) OLR 512 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts10 Feb 2004Dismissed
Subas Chandra Panda Vs Superintending Engineer, Rural Works and Others
Orissa High Court · AIR 2004 Ori 124 : (2005) 1 BC 70 : (2004) 97 CLT 734 : (2005) 1 CTLJ 75
Constitution of India, 1950 — Article 226, 227
High Courts10 Feb 2004Dismissed
Kabini Minerals Pvt. Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 723 : (2004) 1 OLR 354
Orissa Minor Minerals Concession Rules, 1990 — Rule 6(5)
High Courts10 Feb 2004Dismissed
Chandra Sekhar Pattjoshi Vs Jogendra Pattjoshi and Others
Orissa High Court · AIR 2004 Ori 131 : (2004) 2 CivCC 9 : (2004) 97 CLT 465
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3, 151Constitution of India, 1950 — Article 227
High Courts10 Feb 2004
Chandrakanti Jena Vs Banalata Jena and Others
Orissa High Court · (2004) 97 CLT 552
Constitution of India, 1950 — Article 227Orissa Grama Panchayat Act, 1964 — Section 11, 31, 40