High Courts11 Apr 2001
Aswini Kumar Patilly ami Ors. Vs State and Another
Orissa High Court · (2001) 20 OCR 685
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Penal Code, 1860 (IPC) — Section 34, 467, 468, 471
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,013 of 1,623
High Courts11 Apr 2001Allowed
Athgarh Notified Area Council and Others Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 557
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 226, 227, 243Orissa Municipal Act, 1950 — Section 401, 401(1)
High Courts11 Apr 2001
Aswini Kumar Padhy and Others Vs State and Another
Orissa High Court · (2001) 2 OLR 148
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 482Penal Code, 1860 (IPC) — Section 34, 467, 468, 471
High Courts10 Apr 2001Dismissed
Srinibas Sandha Vs Commissioner-cum-Secretary, Energy Department, Government of Orissa and Others
Orissa High Court · (2001) 2 OLR 38
Constitution of India, 1950 — Article 226, 227
High Courts10 Apr 2001Allowed
Dr. Manisha Mohapatra Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 269
Constitution of India, 1950 — Article 226
High Courts09 Apr 2001
Smt. Jyotshna Mohapatra Vs State of Orissa and Others
Orissa High Court · (2001) 21 OCR 111 : (2001) 1 OLR 613
Orissa Forest Act, 1972 — Section 56, 57
High Courts09 Apr 2001
Smt. Prativa Pattnaik Vs State of Orissa and Another
Orissa High Court · (2001) 1 OLR 601
Civil Procedure Code, 1908 (CPC) — Section 16, 20, 80
High Courts09 Apr 2001Allowed
Prava alias Pravakar Gouda alias Mahakud Vs State of Orissa
Orissa High Court · (2001) 2 OLR 57
Penal Code, 1860 (IPC) — Section 304
High Courts06 Apr 2001Allowed
Narahari Dhal and another Vs Subarna Dei (Died), Dibakar Sahu and others
Orissa High Court · (2001) 3 CivCC 603 : (2001) 92 CLT 384 : (2001) 1 OLR 716
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 32(3)
High Courts06 Apr 2001Dismissed
Janaki Bohidar and others Vs Pradip Kumar Bohidar and others
Orissa High Court · AIR 2002 Ori 101 : (2001) 92 CLT 414
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 213, 218, 317, 57, 58
High Courts06 Apr 2001Dismissed
Rubbani Trading Co. Vs Sales Tax Officer and Others
Orissa High Court · (2001) 123 STC 609
Central Sales Tax (Orissa) Rules, 1957 — Rule 12(3), 7Orissa Sales Tax Act, 1947 — Section 3(3)Orissa Sales Tax Rules, 1947 — Rule 3(4), 47
High Courts06 Apr 2001Allowed
Arnapurna Sahoo Vs State of Orissa and Others
Orissa High Court · (2001) CriLJ 3019 : (2001) 21 OCR 86 : (2001) 1 OLR 572
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts06 Apr 2001Partly Allowed
Bhobana Nahak Vs State of Orissa
Orissa High Court · (2001) 91 CLT 704
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts06 Apr 2001
Soma Oram Vs Chairman, Steel Authority of India Ltd. and Others
Orissa High Court · (2001) 1 OLR 663
Constitution of India, 1950 — Article 226, 227
High Courts05 Apr 2001
Sri Jayanarayan Mohanty Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 421
Constitution of India, 1950 — Article 226
High Courts04 Apr 2001Allowed
Laxmi Mani Soren Vs Orissa Khadi and Village Industries Board and Others
Orissa High Court · (2001) 92 CLT 131 : (2001) 2 OLR 18
Constitution of India, 1950 — Article 16, 226, 227
High Courts03 Apr 2001Dismissed
Sri Chandrasekhar Mohapatra Vs State of Orissa
Orissa High Court · (2001) 92 CLT 348 : (2001) 20 OCR 611
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 317, 482Penal Code, 1860 (IPC) — Section 143, 341
High Courts30 Mar 2001Dismissed
Om Prakash Agarwala Vs Berhampur Municipality
Orissa High Court · (2001) 92 CLT 84
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts30 Mar 2001Allowed
Dwarika Paharia Vs State of Orissa
Orissa High Court · (2001) 03 OHC CK 0015
Penal Code, 1860 (IPC) — Section 100, 302, 304
High Courts30 Mar 2001Allowed
Safo @ Sayed Imran Alli Vs State of Orissa and others
Orissa High Court · (2001) 91 CLT 731
Constitution of India, 1950 — Article 21, 22(5), 226, 227National Security Act, 1980 — Section 3