High Courts28 Sept 2004Dismissed
Pratap Behera Vs State of Orissa and Others
Orissa High Court · (2004) 2 OLR 512
COURT ARCHIVE
Orissa High Court judgments, 2004
443 judgments · page 7 of 23
High Courts28 Sept 2004Allowed
Bhaba Sagar Panigrahi Vs State of Orissa
Orissa High Court · (2005) CLT 69 (Suppl Crl) : (2005) CriLJ 778 : (2004) 29 OCR 646 : (2005) OLR 69 (Suppl Crl) : (2004) 2 OLR 549
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts24 Sept 2004
Sankarsana Beriha Vs State (Vigilance)
Orissa High Court · (2004) 29 OCR 657
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts24 Sept 2004Allowed
Anu alias Anuja Kumar Sahu Vs State of Orissa and Others
Orissa High Court · (2004) CLT 1315 (Suppl Crl) : (2004) 29 OCR 435 : (2004) 2 OLR 475
National Security Act, 1980 — Section 3(1), 3(2)Penal Code, 1860 (IPC) — Section 25, 27, 294, 302, 307
High Courts23 Sept 2004Dismissed
Satrughna Sahoo Vs Sri Kameswar Mahadev, Bije Mundi Deuli and Others
Orissa High Court · (2004) 98 CLT 609
Limitation Act, 1963 — Section 5Orissa Hindu Religious Endowments Act, 1951 — Section 44
High Courts22 Sept 2004
The Divisional Manager, New India Assurance Co. Ltd. Vs Manorama Devi and Others Manorama Devi and Others Vs The Divisional Manager, New India Assurance Co. Ltd.
Orissa High Court · (2005) 1 ACC 174 : (2006) ACJ 1048 : (2004) 98 CLT 618 : (2005) 104 FLR 626 : (2004) 2 OLR 712
Workmens Compensation Act, 1923 — Section 2, 30, 4A(3)
High Courts20 Sept 2004
Orissa State Financial Corporation Vs State of Orissa and Another
Orissa High Court · (2005) 99 CLT 38 : (2004) 29 OCR 875 : (2004) 2 OLR 627
Orissa Forest Act, 1972 — Section 56, 64, 64(2)
High Courts20 Sept 2004
The New India Assurance Company Limited Vs Manasi Samal @ Swain and Others Manasi Samal @ Swain and Others Vs The New India Assurance Company Limited
Orissa High Court · (2005) 1 ACC 518 : (2004) 98 CLT 797
High Courts17 Sept 2004Dismissed
Baikuntha Nath Jena Vs State of Orissa and Others
Orissa High Court · (2004) 29 OCR 860 : (2004) 2 OLR 577
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 468, 482Dowry Prohibition Act, 1961 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 302, 306
High Courts16 Sept 2004
Niranjan Prusty @ Driver and Another Vs State of Orissa
Orissa High Court · (2004) CLT 1139 (Suppl Crl) : (2004) 29 OCR 323 : (2004) 2 OLR 440 : (2004) OLR 1139 (Suppl Crl)
Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Sept 2004Allowed
Durga Prasad Mohapatra Vs State of Orissa and Others
Orissa High Court · (2004) CLT 1121 (Suppl Crl) : (2005) CriLJ 485 : (2004) 29 OCR 444 : (2004) 2 OLR 455
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14, 3(2)
High Courts14 Sept 2004Dismissed
Noble Resources Ltd. Vs State of Orissa and Another
Orissa High Court · (2005) 99 CLT 737
Constitution of India, 1950 — Article 299
High Courts14 Sept 2004
Bighneswar Patra Vs The Officer-in-charge, Copying Section Kendrapara Court and Another
Orissa High Court · (2004) 98 CLT 734 : (2005) 30 OCR 191 : (2004) 2 OLR 631
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 205Powers of Attorney Act, 1882 — Section 2
High Courts14 Sept 2004
Shree Jagannath Packers and Others Vs State of Orissa and Others
Orissa High Court · (2005) 141 STC 26
Central Sales Tax Act, 1956 — Section 13(3), 8(5)Constitution of India, 1950 — Article 14, 154(1), 154(2), 161, 162Customs Act, 1962 — Section 25, 25(1)
High Courts13 Sept 2004Allowed
The Management of TOPB, The Oberoi Palm Beach Hotel Vs The Presiding Officer, Labour Court and Another
Orissa High Court · (2005) 99 CLT 121 : (2005) 104 FLR 791 : (2005) 2 LLJ 501
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 2004Dismissed
Abdul Manazir Khan Vs Marzina Bibi and Another
Orissa High Court · (2004) 2 OLR 425
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts09 Sept 2004
Ashok Kumar Mallik Vs State of Orissa
Orissa High Court · (2004) 98 CLT 473 : (2004) 29 OCR 275
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439
High Courts01 Sept 2004
Kandha Swain Vs State of Orissa
Orissa High Court · (2005) 1 ALT(Cri) 31 : (2004) CLT 1322 (Suppl Crl) : (2004) 29 OCR 279 : (2004) 2 OLR 583 : (2004) OLR 1322 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304, 307, 323
High Courts01 Sept 2004Allowed
Bisikesan Pujari Vs The State of Orissa
Orissa High Court · (2004) 98 CLT 537 : (2004) 29 OCR 282
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts01 Sept 2004Allowed
Parameswar Panda Vs Adikanda Panda and Others
Orissa High Court · (2004) 98 CLT 481 : (2004) 2 OLR 427
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)