High Courts27 Jan 2004Dismissed
Benudhar Jena and Others Vs State of Orissa
Orissa High Court · (2004) 97 CLT 526
Penal Code, 1860 (IPC) — Section 323, 342
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 21 of 23
High Courts27 Jan 2004Allowed
Basudev Kar Vs State of Orissa
Orissa High Court · (2004) CLT 398 (Suppl Crl) : (2004) CriLJ 1572 : (2004) 1 OLR 318 : (2004) OLR 398 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 326
High Courts27 Jan 2004Dismissed
Jogendra Kumar Dakua and Others Vs State of Orissa
Orissa High Court · (2004) CLT 416 (Suppl Crl) : (2004) 1 OLR 316 : (2004) OLR 416 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 452
High Courts27 Jan 2004Allowed
State of Orissa and Another Vs Deepak Kumar Das and Others
Orissa High Court · AIR 2004 Ori 122 : (2004) 1 OLR 444
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 96
High Courts22 Jan 2004
Kunu ' Chhabindra Dalei and Others Vs State of Orissa
Orissa High Court · (2007) CLT 15 (Suppl Crl) : (2006) 2 OLR 169
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(2), 311, 313Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts22 Jan 2004Dismissed
Prasanta Kumar Panda Vs Central Electricity Supply Company and Others
Orissa High Court · (2004) 97 CLT 689 : (2004) 101 FLR 976 : (2004) 2 LLJ 527 : (2004) 1 OLR 364
Constitution of India, 1950 — Article 226, 227
High Courts22 Jan 2004Allowed
Kumar Assandas Vazirani and Another Vs Dr. Sunil Prakash Gupta and Another Rajju D. Shroff Vs Sudarsan Sahoo and Another
Orissa High Court · (2004) 97 CLT 302 : (2004) CriLJ 2214 : (2004) 27 OCR 503 : (2004) 1 OLR 367
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24, 29, 3, 33Penal Code, 1860 (IPC) — Section 420
High Courts22 Jan 2004Dismissed
Ghana Pradhan and Others Vs Raghunath alias Arakhita Pradhan and Others
Orissa High Court · AIR 2004 Ori 114 : (2004) 97 CLT 227 : (2004) 1 OLR 372
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts22 Jan 2004Dismissed
Narasingh Ch. Ray Vs Radhagovind Deb and Others
Orissa High Court · (2004) 97 CLT 278
Constitution of India, 1950 — Article 226, 227
High Courts21 Jan 2004Allowed
Sukru Gouda Vs State of Orissa
Orissa High Court · (2004) CLT 424 (Suppl Crl) : (2004) CriLJ 1566 : (2004) 1 OLR 243 : (2004) OLR 424 (Suppl Crl) : (2004) 3 RCR(Criminal) 168
Penal Code, 1860 (IPC) — Section 376
High Courts21 Jan 2004Dismissed
Mahendra Kumar Jenamani and Others Vs Certifying Officer-cum-Labour Commissioner and Others
Orissa High Court · (2004) 2 LLJ 1067
Industrial Employment (Standing Orders) Act, 1946 — Section 4, 5
High Courts21 Jan 2004Dismissed
Oriental Insurance Co. Ltd. Vs Dinabandhu Nayak and Another
Orissa High Court · (2005) 1 ACC 539 : (2006) ACJ 585 : (2004) 1 OLR 292
Motor Vehicles Act, 1988 — Section 166
High Courts21 Jan 2004Dismissed
Khemchand Agrawal Vs Commissioner, Irrigation, Presently designated as Commissioner, Water Resources Department, Government of Orissa and Another
Orissa High Court · (2004) 97 CLT 237
Constitution of India, 1950 — Article 215, 225Contempt of Courts Act, 1971 — Section 11Limitation Act, 1963 — Section 20, 5
High Courts21 Jan 2004Allowed
Surya Narayana Polei Vs Secretary to Government of Orissa and Others
Orissa High Court · (2004) CLT 225 (Suppl Crl) : (2004) CriLJ 1143 : (2004) 1 OLR 164
National Security Act, 1980 — Section 3
High Courts20 Jan 2004Dismissed
Sri Prafulla Kumar Kar and Another Vs Sri Gopinath Singh Samanta and Others
Orissa High Court · (2005) 99 CLT 85
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Jan 2004Allowed
Sudhansubala Debi Vs State of Orissa and Others
Orissa High Court · (2004) 97 CLT 390 : (2004) 1 OLR 508
High Courts16 Jan 2004Dismissed
Atanu Kumar Rout Vs State of Orissa
Orissa High Court · (2004) 27 OCR 537
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 330, 34, 342, 348
High Courts16 Jan 2004Dismissed
Divisional Manager, New India Assurance Company Ltd. Vs Sri Bisweswar Pradhan and Another
Orissa High Court · (2004) 3 ACC 271 : (2004) 97 CLT 487 : (2004) 101 FLR 859
Workmens Compensation Act, 1923 — Section 30
High Courts16 Jan 2004Allowed
Naren Kumar Barik Vs Director of Elementary Education and Others
Orissa High Court · (2004) 97 CLT 326 : (2004) 1 OLR 505
Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 2004Allowed
Nilu @ Pratap Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2004) 97 CLT 324 : (2004) CriLJ 2261 : (2004) 2 DMC 510 : (2004) 27 OCR 502
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A