High Courts05 Oct 2004
Oriental Insurance Co. Ltd. Vs Kalpalata Mohapatra and Others
Orissa High Court · (2005) 1 ACC 430 : (2006) ACJ 1171 : (2004) 2 OLR 660
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 6 of 23
High Courts05 Oct 2004
Sri Padmanav Giri Goswami Vs Commissioner of Endowments and Others
Orissa High Court · (2005) 99 CLT 117 : (2004) 2 OLR 492
Orissa Hindu Religious Endowments Act, 1951 — Section 8B, 8B(1)
High Courts05 Oct 2004
Narsingh Charan Moharana Vs State of Orissa
Orissa High Court · (2004) CLT 1258 (Suppl Crl) : (2004) 29 OCR 864 : (2004) 2 OLR 734 : (2004) OLR 1258 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)
High Courts04 Oct 2004
Nabakishore Sahoo Vs State of Orissa
Orissa High Court · (2004) CLT 1268 (Suppl Crl) : (2004) 29 OCR 683 : (2004) 2 OLR 556 : (2004) OLR 1268 (Suppl Crl)
Bihar and Orissa Excise Act, 1915 — Section 47, 66, 68(1)Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts04 Oct 2004Dismissed
Harbir Singh Vs State of Orissa and Others
Orissa High Court · (2004) 29 OCR 676
Criminal Procedure Code, 1973 (CrPC) — Section 13(6), 137(4), 173(1), 173(2), 173(3)Penal Code, 1860 (IPC) — Section 323, 34, 427, 451, 457
High Courts04 Oct 2004Allowed
Amulya Rout Vs State of Orissa
Orissa High Court · (2004) 10 OHC CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 122, 31, 31(1), 427Penal Code, 1860 (IPC) — Section 380, 394, 395, 457, 458
High Courts04 Oct 2004Dismissed
Arundhati Mohanty Vs Biju alias Sithila Kumar Panda and Another
Orissa High Court · (2004) CLT 1318 (Suppl Crl) : (2004) 29 OCR 670 : (2004) 2 OLR 545
Criminal Procedure Code, 1973 (CrPC) — Section 438 , 439, 439(1) , 439(2), 482
High Courts04 Oct 2004Allowed
Rabindra Nath Mallick Vs State of Orissa
Orissa High Court · (2004) CLT 1326 (Suppl Crl) : (2004) 29 OCR 662 : (2004) 2 OLR 567 : (2004) OLR 1326 (Suppl Crl)
Arms Act, 1959 — Section 25, 27, 32Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 307, 323, 34, 341
High Courts04 Oct 2004Allowed
Prakash Ch. Pradhan and Others Vs State of Orissa and Another
Orissa High Court · (2004) CLT 1241 (Suppl Crl) : (2004) 29 OCR 664 : (2004) 2 OLR 553 : (2004) OLR 1241 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 397(1), 397(2)
High Courts04 Oct 2004Allowed
Bharamarbar Das Vs State of Orissa and Others
Orissa High Court · (2004) CLT 1311 (Suppl Crl)
Industrial Disputes Act, 1947 — Section 17, 17(1), 17A(1), 29
High Courts01 Oct 2004Allowed
The National Insurance Company Ltd. Vs Korlamoti Khora and Others
Orissa High Court · (2004) 98 CLT 728 : (2004) 2 OLR 496 : (2005) 2 RCR(Civil) 808
Motor Vehicles Act, 1939 — Section 110A, 110D, 95Motor Vehicles Act, 1988 — Section 147, 173
High Courts01 Oct 2004
National Insurance Co. Ltd. Vs Punyaprava Acharya and Others
Orissa High Court · (2005) 1 ACC 320
High Courts01 Oct 2004Dismissed
Trinatha @ Trilochan Behera Vs Mirza Sabir Beg and Others
Orissa High Court · (2005) 99 CLT 306
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts01 Oct 2004
Pravu Charan Mohanty Vs Sri Nimai Charan Swain
Orissa High Court · (2004) 29 OCR 855 : (2004) 29 OCR 220 : (2004) 2 OLR 732
Contempt of Courts Act, 1971 — Section 12
High Courts01 Oct 2004
Divisional Manager and National Insurance Co. Ltd. Vs Punyaprava Acharya and Others
Orissa High Court · (2004) 2 OLR 564
High Courts30 Sept 2004Allowed
IPISTEEL Limited and Another Vs Central Electricity Supply Company of Orissa Limited
Orissa High Court · (2005) 2 BC 179 : (2005) 99 CLT 33 : (2005) 128 CompCas 113 : (2004) 2 OLR 523
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22(1)
High Courts30 Sept 2004Dismissed
Gouri Meher Vs Tapisa Meher and Others
Orissa High Court · (2004) 98 CLT 793 : (2005) 1 DMC 560
High Courts30 Sept 2004
Manoj Kumar Mohanty Vs State of Orissa
Orissa High Court · (2005) 30 OCR 738
Penal Code, 1860 (IPC) — Section 307, 34
High Courts29 Sept 2004
Baikunthanath Jena alias Dhuna and Others Vs State of Orissa
Orissa High Court · (2004) CLT 1299 (Suppl Crl) : (2004) 29 OCR 658 : (2004) 2 OLR 570 : (2004) OLR 1299 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Sept 2004
Banamali Pande Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 792 : (2004) 2 OLR 515
Orissa Grama Panchayat Act, 1964 — Section 25, 26