High Courts30 Mar 2001Allowed
Lal Saheba Podh Vs Janaki Podh and another
Orissa High Court · (2001) 92 CLT 50
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,014 of 1,623
High Courts29 Mar 2001Allowed
Rameswar Pradhan Vs Surendra Naik and others
Orissa High Court · (2001) 92 CLT 432 : (2001) 21 OCR 13 : (2001) 1 OLR 655 : (2002) 1 RCR(Criminal) 226
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Mar 2001Dismissed
Padmalochan Hota Vs Haricharan Singh and others
Orissa High Court · (2002) 1 CivCC 74 : (2001) 92 CLT 360 : (2001) 1 OLR 653
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 100
High Courts29 Mar 2001
Kangali Ch. Sahu and Others Vs Duryodhan Sahu and Others
Orissa High Court · (2001) 1 OLR 657
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Mar 2001
Ashok Biri and Another Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 586
Central Sales Tax Act, 1956 — Section 3Orissa Kendu Leaves (Control of Trade) Act, 1961 — Section 3Orissa Kendu Leaves (Control of Trade) Rules, 1962 — Rule 5B, 6
High Courts28 Mar 2001Dismissed
Santosh Kumar Biswal and another Vs Sahadev Mallick
Orissa High Court · (2001) 92 CLT 428 : (2001) 21 OCR 10 : (2001) 1 OLR 678 : (2002) 1 RCR(Criminal) 350
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 210, 319
High Courts27 Mar 2001
Sabita Swain and Others Vs The State of Orissa and Others
Orissa High Court · (2001) 92 CLT 101 : (2001) 1 OLR 517
Constitution of India, 1950 — Article 21, 226, 227, 41, 45
High Courts26 Mar 2001Dismissed
State Vs Yudhisthira Nanda
Orissa High Court · (2001) 20 OCR 538
Criminal Procedure Code, 1973 (CrPC) — Section 317Penal Code, 1860 (IPC) — Section 279, 304(A)
High Courts26 Mar 2001Allowed
Sasidhar Naik (died), Kuber Naik and others Vs Pulin Chandra Naik and others
Orissa High Court · (2001) 92 CLT 333 : (2001) 1 OLR 559
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Mar 2001Dismissed
Judhistir Naik and others Vs Golekha Chandra Lenka and others
Orissa High Court · (2001) 91 CLT 725
Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation (Amendment) Act, 1963 — Article 64, 65, 27Limitation Act, 1908 — Article 47, 28
High Courts26 Mar 2001Allowed
Divisional Manager, Boudh Commercial Division, Forest Development Corporation Ltd. Vs Janakalata Barik and Others
Orissa High Court · (2001) 2 ACC 555 : (2002) ACJ 1187 : (2001) 1 OLR 533
Motor Vehicles Act, 1988 — Section 149(2)Workmens Compensation Act, 1923 — Section 149(2)
High Courts26 Mar 2001Dismissed
Smt. Hiramani Swain (dead), Chaitan Swain and others Vs Ramesh Chandra Senapati and others
Orissa High Court · (2001) 3 CivCC 486 : (2001) 91 CLT 808 : (2001) 1 OLR 648
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Evidence Act, 1872 — Section 90
High Courts26 Mar 2001
Raghunath Mohanty Vs Juti Dei Juti Dei Vs Raghunath Mohanty
Orissa High Court · (2001) 1 OLR 555
High Courts26 Mar 2001
Gokul Chandra Kanungo Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 63 : (2001) 1 OLR 583
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226 , 227
High Courts26 Mar 2001
Janaki Ballav Singh Vs Management of Central Horticulture Experiment Station and Another
Orissa High Court · (2001) 1 OLR 659
Constitution of India, 1950 — Article 226, 227
High Courts26 Mar 2001
Smt. Manjubala Pattanayak Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 530
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Orissa Survey and Settlement Act, 1958 — Section 16, 43
High Courts26 Mar 2001Allowed
Gauri Bewa and others Vs Parsuram Biswal and others
Orissa High Court · (2001) 92 CLT 15
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Mar 2001Allowed
Pradyut Kumar Mohanty Vs Dilip Singh Meheta
Orissa High Court · (2001) 2 CivCC 566 : (2001) 92 CLT 378 : (2001) CriLJ 2322 : (2001) 20 OCR 722 : (2001) 1 OLR 607 : (2001) 3 RCR(Criminal) 225
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Mar 2001Dismissed
Judhistir Nayak Vs Chairman-cum-Managing Director and others
Orissa High Court · (2001) 92 CLT 239
Constitution of India, 1950 — Article 226, 227United Bank of India (Officers) Service Regulations, 1979 — Regulation 47
High Courts23 Mar 2001
Smt. Nisamani Behera Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 625
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 14