High Courts09 Feb 2004Allowed
Krushna Beriha (after him) Draupadi Beriha and Others Vs Smt. Gulabati Pandey
Orissa High Court · (2004) 97 CLT 556
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 41, 51
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 20 of 23
High Courts06 Feb 2004Dismissed
Dibakar Moharana and Others Vs Digambar Maharana
Orissa High Court · (2004) 27 OCR 534
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 379, 448
High Courts06 Feb 2004Allowed
Shyama Sundar Behera Vs Rasananda Behera and Others
Orissa High Court · (2004) CLT 382 (Suppl Crl) : (2004) CriLJ 2213 : (2004) 27 OCR 532 : (2004) OLR 382 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 294, 379
High Courts06 Feb 2004Dismissed
Prasanna Kumar Moharana and Others Vs State of Orissa and Another
Orissa High Court · (2004) 97 CLT 361 : (2004) 27 OCR 609 : (2004) 1 OLR 702
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts06 Feb 2004Dismissed
Smt. Sudeshna Padhi Vs Loya Suborno and Others
Orissa High Court · (2004) 97 CLT 474
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2Evidence Act, 1872 — Section 3Limitation (Amendment) Act, 1863 — Article 59
High Courts06 Feb 2004Dismissed
Dibakar Moharana and Others Vs Digambar Moharana
Orissa High Court · (2004) CLT 389 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 379, 448
High Courts06 Feb 2004Dismissed
Narendra Mohapatra Vs Manorama Mohapatra
Orissa High Court · (2004) 97 CLT 471 : (2004) CriLJ 1949 : (2004) 2 DMC 626 : (2004) 27 OCR 530 : (2004) 1 OLR 305 : (2004) 3 RCR(Criminal) 162
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts06 Feb 2004
Divisional Manager, The New India Assurance Co. Ltd. Vs Gantai Muduli and Another
Orissa High Court · (2005) 1 ACC 81 : (2004) 97 CLT 620
Motor Vehicles Act, 1988 — Section 170, 173(1)
High Courts04 Feb 2004
Upendra Mishra Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 56 : (2004) 102 FLR 548 : (2004) 1 OLR 542
Orissa Pension to Indigent Artists Rules, 1976 — Rule 4(I)
High Courts30 Jan 2004Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Satyabati Mohanty and Another Satyabati Mohanty and Others Vs Purna Chandra Samal and Another
Orissa High Court · (2004) 3 ACC 283 : (2004) 97 CLT 674 : (2004) 1 OLR 329
Motor Vehicles Act, 1988 — Section 163A, 166, 170, 171
High Courts30 Jan 2004Dismissed
Hadiani Debi alias Tiki Devi Vs Kailash Panda and Others
Orissa High Court · (2004) 97 CLT 545
Evidence Act, 1872 — Section 65
High Courts30 Jan 2004
Smt. Mukta Mohakud and Others Vs J.A. Khan and Another National Insurance Co. Ltd. Vs Smt. Mukta Mahakud and Others
Orissa High Court · (2004) 3 ACC 393 : (2004) 97 CLT 561
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 173
High Courts30 Jan 2004Allowed
Ashok Kumar Behera Vs Birakishore Das and Others
Orissa High Court · (2005) 2 ALT(Cri) 23 : (2004) 97 CLT 479 : (2004) 1 OLR 308
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376
High Courts30 Jan 2004Dismissed
Kasinath Mohanty Vs Kusuma Devi Tripathy
Orissa High Court · AIR 2004 Ori 127 : (2004) 97 CLT 481
Transfer of Property Act, 1882 — Section 59
High Courts30 Jan 2004Allowed
Sri Kasteswar Khatua Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 698 : (2004) 1 OLR 275
Orissa Grama Panchayat Act, 1964 — Section 26(2)
High Courts30 Jan 2004Dismissed
Surendra Purty and Others Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 686 : (2004) 1 OLR 273
Forest (Conservation) Act, 1980 — Section 3
High Courts28 Jan 2004
Bhubaneswar Stock Exchange Vs Union of India
Orissa High Court · (2004) 137 TAXMAN 318
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10, 11, 119, 143, 147Securities Contracts (Regulation) Act, 1956 — Section 11
High Courts28 Jan 2004Allowed
Bhubaneswar Stock Exchange Vs Union of India (UOI) and Others
Orissa High Court · (2004) 190 CTR 42 : (2006) 283 ITR 562
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(23C), 11, 119, 220(6)
High Courts28 Jan 2004
Durga Prasad Biswal and Another Vs Purna Chandra Pati
Orissa High Court · AIR 2004 Ori 129 : (2005) 2 BC 334 : (2004) 1 OLR 265
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1
High Courts28 Jan 2004Dismissed
Bramhananda Mishra Vs Jogen Kumar Mishra
Orissa High Court · AIR 2004 Ori 87 : (2004) 97 CLT 627
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115