High Courts10 Dec 2001Dismissed
Smt. V. Puspanjali Raju Vs State of Orissa and Others
Orissa High Court · (2002) 1 OLR 227
Orissa Municipal Act, 1950 — Section 3(16), 54, 54(2)
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,000 of 1,623
High Courts10 Dec 2001Allowed
Bhinga Rana Vs State of Orissa
Orissa High Court · (2002) 1 OLR 155
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 204, 482Penal Code, 1860 (IPC) — Section 294, 307, 323, 324, 34
High Courts06 Dec 2001Dismissed
Krutibash Mohanty Vs Union of India and Others
Orissa High Court · (2002) 93 CLT 273
Administrative Tribunals Act, 1985 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts05 Dec 2001
Usha Sinha Vs State of Orissa
Orissa High Court · (2002) 93 CLT 278 : (2002) 1 OLR 262
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities (Amendment) Act, 1967 — Section 10AEssential Commodities (Special Provisions) Act, 1981 — Section 1(3), 12
High Courts04 Dec 2001Dismissed
Anil Kumar Samartha Vs State of Orissa
Orissa High Court · (2002) CriLJ 1194
Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Penal Code, 1860 (IPC) — Section 376(2), 457
High Courts04 Dec 2001Allowed
Gopal Krushna Mohapatra Vs Canara Bank
Orissa High Court · (2002) 1 CivCC 507 : (2002) 93 CLT 33 : (2002) 1 OLR 220
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115
High Courts04 Dec 2001Allowed
Chandrakala Domb Vs Master Domb and Others
Orissa High Court · (2002) 93 CLT 24 : (2002) 1 OLR 136
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1), 100
High Courts04 Dec 2001Allowed
The Nayabati and Others Vs Sanghamitra Sahoo and Another
Orissa High Court · (2002) 1 CivCC 472 : (2002) 93 CLT 20 : (2002) 1 OLR 282
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts04 Dec 2001Allowed
President, Sikh Gurudwara, Bhawanipatna Vs Rajkishore Panda
Orissa High Court · (2002) 2 CivCC 622 : (2002) 93 CLT 284 : (2002) 1 OLR 231 : (2002) 4 RCR(Civil) 40
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts03 Dec 2001Dismissed
Bhramarbar Mohanty and Others Vs State of Orissa and Another
Orissa High Court · (2002) 93 CLT 6 : (2002) 1 OLR 223
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(9), 482Penal Code, 1860 (IPC) — Section 302, 34, 361, 366, 376
High Courts03 Dec 2001Allowed
Shamshad Begum Vs Md. Noor Ahemad Khan
Orissa High Court · (2001) 12 OHC CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4, 5, 7
High Courts29 Nov 2001Allowed
Minati Sahoo Vs Baishnab Raut and Another
Orissa High Court · (2002) 93 CLT 55 : (2002) 1 OLR 52
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 151Orissa Estates Abolition Act, 1951 — Section 8(1)
High Courts29 Nov 2001
Padan Paltasingh Vs State of Orissa and Another
Orissa High Court · (2002) 1 OLR 193
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts29 Nov 2001Dismissed
U. Co. Bank, College Square, Cuttack Vs Khetramani Mohanty and Another
Orissa High Court · (2002) 93 CLT 103
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 40 Rule 1, 14, 149, 19Land Acquisition Act, 1894 — Section 44
High Courts23 Nov 2001Dismissed
Binod Kumar Gupta Vs State of Orissa
Orissa High Court · (2002) 93 CLT 202 : (2002) 93 CLT 108
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 26, 27, 37, 37(1)
High Courts23 Nov 2001Dismissed
Srikanta Dash Vs State of Orissa
Orissa High Court · (2002) 93 CLT 74 : (2002) 93 CLT 174 : (2002) CriLJ 816 : (2002) 83 ECC 368
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 37, 37(1), 42(1)
High Courts22 Nov 2001
Suka Nayak alias Bewa Vs State of Orissa and Others
Orissa High Court · (2002) 1 OLR 106
Hindu Marriage Act, 1955 — Section 5Orissa Civil Services (Pension) Rules, 1992 — Rule 49(6)(1), 56(6)Orissa Government Servants Conduct Rules, 1959 — Rule 24(2)
High Courts22 Nov 2001
Adwait Ch. Jena Vs Khandahata Gram Panchayat and Others
Orissa High Court · (2002) 93 CLT 71
Constitution of India, 1950 — Article 14, 21, 226, 227Orissa Grama Panchayat Act, 1965 — Section 123Orissa Grama Panchayat Rules, 1968 — Rule 212
High Courts19 Nov 2001Allowed
Gati Krisna Misra Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 801 : (2002) 1 OLR 69
Constitution of India, 1950 — Article 226, 227Orissa Survey and Settlement Act, 1958 — Section 14Orissa Survey and Settlement Rules, 1962 — Rule 34
High Courts16 Nov 2001Allowed
Jhumpa Panigrahi and Others Vs Smt. Tanu Gouda
Orissa High Court · (2003) CriLJ 385 : (2002) 1 OLR 104
Criminal Procedure Code, 1973 (CrPC) — Section 482