High Courts23 Mar 2001
Purusottam Singh Thakur Vs State of Orissa and Another
Orissa High Court · (2001) 1 OLR 438
Penal Code, 1860 (IPC) — Section 500, 501
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,015 of 1,623
High Courts22 Mar 2001Allowed
Habibullah Khan Vs State of Orissa
Orissa High Court · (2001) 92 CLT 285 : (2001) 21 OCR 79 : (2001) 1 OLR 520
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 170, 173, 173(8), 190(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts22 Mar 2001
Collector Vs Kamala Nayak and Others Pramoda Kanta Mohapatra Vs State of Orissa and Others
Orissa High Court · (2001) 2 OLR 284
Administrative Tribunals Act, 1985 — Section 19, 22
High Courts22 Mar 2001Dismissed
Kalandi Charan Dash Vs State of Orissa and Others
Orissa High Court · (2001) 2 OLR 267
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1), 3(2)
High Courts22 Mar 2001
Chhala Munda Vs State of Orissa
Orissa High Court · (2001) 20 OCR 727 : (2001) 1 OLR 552
Penal Code, 1860 (IPC) — Section 302, 304
High Courts22 Mar 2001
Bidyadhar Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 548
Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2001Dismissed
Kartikeswar Sahu and Bhagabat Charan Jena Vs State Bank of India and others
Orissa High Court · (2001) 92 CLT 209
Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 2001Dismissed
Krushna Prasad Samal Vs Deputy General Manager (O) Sakthi Sugars Ltd. and Another
Orissa High Court · (2001) 1 OLR 631
Constitution of India, 1950 — Article 226, 227
High Courts20 Mar 2001Dismissed
State of Orissa Vs Prasanna Kumar Panda
Orissa High Court · (2001) 92 CLT 815 : (2001) 92 CLT 315 : (2001) 20 OCR 747 : (2001) 1 OLR 541
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 409
High Courts20 Mar 2001Dismissed
The New India Assurance Co. Ltd. Vs Surendra Chandra Nayak and others
Orissa High Court · (2002) 2 ACC 282 : (2002) 1 ACC 461 : (2002) ACJ 461 : (2001) 91 CLT 630
Motor Vehicles Act, 1939 — Section 110, 96(2)Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts16 Mar 2001Allowed
Prabhudaya Harijan Vs State of Orissa
Orissa High Court · (2001) CriLJ 2987 : (2001) 20 OCR 524 : (2001) 1 OLR 563
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts16 Mar 2001Dismissed
Prasanta Kumar Das Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 568 : (2001) CriLJ 2449 : (2001) 20 OCR 541
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 210, 378, 397, 401, 435
High Courts16 Mar 2001
Central Electricity Supply Company of Orissa Limited Vs The Orissa Electricity Regulatory Commission
Orissa High Court · (2001) 1 OLR 538
Orissa Electricity Reforms Act, 1995 — Section 28, 28(4)
High Courts14 Mar 2001Dismissed
Miss Anurag Mohanty Vs Union of India and others
Orissa High Court · (2001) 92 CLT 202
Administrative Tribunals Act, 1985 — Section 14, 14(1)Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2001Dismissed
C.P. Majhi Vs Union of India and Another
Orissa High Court · AIR 2001 Ori 118 : (2001) 92 CLT 94
Constitution of India, 1950 — Article 226, 227, 316, 317
High Courts13 Mar 2001Dismissed
Rabinarayan Mohanty and others Vs Bhubaneswar Development Authority and others
Orissa High Court · (2001) 92 CLT 395 : (2001) 91 CLT 573 : (2001) 1 OLR 493
Constitution of India, 1950 — Article 226, 227
High Courts13 Mar 2001Allowed
Subhranta Kumar Mohanty Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 158 : (2001) 1 OLR 619
Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 3
High Courts13 Mar 2001Allowed
Gayadhar Bala Vs Smt. Tilottama Bala and Balaram Das
Orissa High Court · (2001) 2 OLR 573
Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 482
High Courts13 Mar 2001
Umesh Ch. Mansingh and Others Vs State of Orissa
Orissa High Court · (2001) 20 OCR 520
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 209, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts12 Mar 2001
Rasmita Rout @ Baral and others Vs Maheswar Baral
Orissa High Court · (2001) 91 CLT 670 : (2001) 2 DMC 113 : (2001) 1 OLR 411
Constitution of India, 1950 — Article 226, 227