High Courts10 May 2001Allowed
Sangram Keshari Mishra Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 196
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,011 of 1,623
High Courts09 May 2001Allowed
Md. Sakil Khan and Others Vs Board of Secondary Education and Others
Orissa High Court · (2001) 2 OLR 258
Constitution of India, 1950 — Article 226
High Courts09 May 2001
Nivedita Sahoo Vs State of Orissa and Others
Orissa High Court · AIR 2002 Ori 97 : (2001) 2 OLR 255
Constitution of India, 1950 — Article 226
High Courts08 May 2001Dismissed
Tushar Ranjan Mishra Vs State of Orissa and Others
Orissa High Court · AIR 2002 Ori 7 : (2001) 92 CLT 758 : (2001) 92 CLT 753
Constitution of India, 1950 — Article 226, 227Indian Medical Council Act, 1956 — Section 33
High Courts08 May 2001
Rajendra Nayak Vs State of Orissa and Others
Orissa High Court · (2001) 2 OLR 160
Orissa Panchayat Samiti (Conduct of Business) Rules, 1969 — Rule 5Orissa Panchayat Samiti Act, 1959 — Section 19(2), 20A
High Courts08 May 2001
Nimain Charan Patra Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 49
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts07 May 2001Dismissed
Narasingh Padhiary, Basanta Kumar Panda and Gajendra Behera Vs The State of Orissa and Others
Orissa High Court · AIR 2001 Ori 176 : (2001) 2 OLR 209
High Courts04 May 2001Allowed
Pradipta Kumar Barik and Another Vs State of Orissa
Orissa High Court · (2001) 21 OCR 442
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376, 511
High Courts03 May 2001
Silfred Benedict alias Rajesh Benedict and Another Vs Surya Kumar Sethi
Orissa High Court · (2001) 05 OHC CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 34, 379
High Courts03 May 2001
Kalia alias Kasia Chouhan and Others Vs Prafulla Kumar Jena Prafulla Kumar Jena Vs Hemanta Chauhan and Others
Orissa High Court · (2001) 21 OCR 400 : (2001) 2 OLR 123
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 May 2001
Arjun Charan Biswal Vs Trilochan Das, Director of Higher Education-in-Charge, Heads of the Department, Building, Bhubaneswar
Orissa High Court · (2001) 91 CLT 729
Contempt of Courts Act, 1971 — Section 12
High Courts01 May 2001Dismissed
State of Orissa Vs Chaitanya Gouda and Others
Orissa High Court · (2002) 1 OLR 639
High Courts01 May 2001Dismissed
Government of Orissa and Others Vs Duryodhan Mohanty and Others
Orissa High Court · (2001) 2 OLR 393
High Courts30 Apr 2001Allowed
Dulla alias Bidu Hansda Vs State of Orissa
Orissa High Court · (2007) 38 OCR 494
Penal Code, 1860 (IPC) — Section 302, 304, 506
High Courts30 Apr 2001Allowed
Chaitan Barik Vs State of Orissa
Orissa High Court · (2001) 04 OHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts30 Apr 2001Allowed
Orissa State Civil Supplies Corporation Ltd. Vs Janardan Samal
Orissa High Court · (2001) 92 CLT 554
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1(2), Order 9 Rule 9
High Courts30 Apr 2001
Naba Kishore Laha and Others Vs State of Orissa and Others Dwarikanath Mohanty Vs State of Orissa
Orissa High Court · (2001) 21 OCR 118 : (2001) 1 OLR 637
Constitution of India, 1950 — Article 309Criminal Procedure Code, 1973 (CrPC) — Section 24, 25Orissa Law Officers Rules, 1971 — Rule 5
High Courts26 Apr 2001
Jagannath Minichem Private Ltd. Vs Orissa State Financial Corporation and Another
Orissa High Court · (2001) 2 OLR 68 : (2001) 2 OLR 67
State Financial Corporations Act, 1951 — Section 29(4)
High Courts26 Apr 2001
Shri Abhimanyu Mohanty Vs The Rourkela Steel Plant and Others
Orissa High Court · (2001) 2 OLR 417
High Courts25 Apr 2001Allowed
Shibanarayan Singh Deo Vs Barpali Notified Area Council and Another
Orissa High Court · (2001) 2 OLR 164 : (2001) 1 OLR 164
Orissa Municipal Act, 1950 — Section 269(6)