COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,012 of 1,623

High Courts25 Apr 2001Dismissed

Bibhuti Bhusan Mishra and others Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 18

Constitution of India, 1950 — Article 226, 227, 229(2)Orissa High Court (Conditions of Service of Staff) Rules, 1963 — Rule 7

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High Courts25 Apr 2001Dismissed

Kihirod Kumar Samal Vs Bhamarbar Bhuyan and Others

Orissa High Court · (2001) 20 OCR 692

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 311, 401

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High Courts24 Apr 2001Dismissed

Suman Naik Vs Union of India (UOI)

Orissa High Court · (2001) 92 CLT 274 : (2001) CriLJ 3091

Criminal Procedure Code, 1973 (CrPC) — Section 145, 239, 415, 418, 420Penal Code, 1860 (IPC) — Section 120(B), 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts24 Apr 2001Allowed

Pabitra Pradhan Vs State of Orissa

Orissa High Court · (2001) CriLJ 3798 : (2001) 20 OCR 706 : (2001) 2 OLR 151

Penal Code, 1860 (IPC) — Section 304

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High Courts20 Apr 2001

Tarini Tarpuline Productions Vs Commissioner of Income Tax

Orissa High Court · (2002) 254 ITR 495

Income Tax Act, 1961 — Section 271(1), 37, 37(1)

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High Courts20 Apr 2001

Kusha Charan Parida and Others Vs Collector and Others

Orissa High Court · (2001) 2 OLR 66

Constitution of India, 1950 — Article 226, 227

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High Courts20 Apr 2001Dismissed

Surendra Dash Vs Laxmidhar Sahoo and Another

Orissa High Court · (2001) 92 CLT 114

Births, Deaths and Marriages Registration Act, 1886 — Section 28, 9Citizenship Act, 1955 — Section 9(2)Citizenship Rules, 2009 — Rule 30

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High Courts19 Apr 2001Dismissed

The New India Assurance Co. Ltd. Vs Sanju Behera and Others

Orissa High Court · (2003) ACJ 171 : (2001) 2 OLR 28

Motor Vehicles Act, 1988 — Section 149(2), 170

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High Courts19 Apr 2001

Ramakrishna Pujhari Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 339 : (2001) 20 OCR 702

Criminal Procedure Code, 1973 (CrPC) — Section 107, 439(2)Penal Code, 1860 (IPC) — Section 302

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High Courts19 Apr 2001

Rasananda Rout Vs Commissioner, Consolidation and Settlement and Others

Orissa High Court · (2001) 2 OLR 163

Orissa Survey and Settlement Act, 1958 — Section 15

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High Courts19 Apr 2001

Sri Nabeen Chandra Sahu Vs Sri Debasis Sahu Sri Debasis Sahu Vs Sri Nabeen Chandra Sahu

Orissa High Court · AIR 2001 Ori 181 : (2001) 92 CLT 435

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 104

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High Courts19 Apr 2001Dismissed

Madhu Construction Company Vs National Alluminium Company Ltd. and Others

Orissa High Court · AIR 2001 Ori 169 : (2001) 92 CLT 692

Constitution of India, 1950 — Article 226, 227

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High Courts17 Apr 2001Dismissed

Padma Lochan Panda and others Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 355 : (2001) 2 OLR 144

Constitution of India, 1950 — Article 226

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High Courts17 Apr 2001Allowed

Paradeep Phosphates Employees' Union thro' Genl. Secy. Prasant Kumar Mohapatra Vs District Labour Officer-cum-Returning Officer and Others

Orissa High Court · (2002) 2 LLJ 500 : (2001) 1 OLR 695

Constitution of India, 1950 — Article 226Rules for Verification of Membership and Recognition of Trade Unions Rules, 1994 — Rule 12, 28

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High Courts16 Apr 2001Dismissed

Lalit Barik Vs Sita Barik

Orissa High Court · (2001) 92 CLT 772 : (2001) 20 OCR 699

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 202, 34, 448

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High Courts13 Apr 2001Dismissed

Bijoy Soren Vs State of Orissa

Orissa High Court · (2001) 91 CLT 738

Criminal Procedure Code, 1973 (CrPC) — Section 100(5), 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34

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High Courts13 Apr 2001

Bhagaban Mallik Vs State of Orissa and others

Orissa High Court · AIR 2001 Ori 143

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High Courts13 Apr 2001

Nilachala Saw Mill Vs Sri Jagannath Temple Administration and others

Orissa High Court · (2001) 91 CLT 700 : (2001) 2 OLR 25

Constitution of India, 1950 — Article 226, 227

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High Courts13 Apr 2001

Nandighose Associates Vs Orissa Small Industries Corporation and Another

Orissa High Court · (2001) 2 OLR 21

Constitution of India, 1950 — Article 226, 227

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High Courts12 Apr 2001Dismissed

Mahendra Kumar Jena Vs Union of India and others

Orissa High Court · (2001) 91 CLT 752 : (2001) 1 OLR 665

Constitution of India, 1950 — Article 226, 227

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