COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,016 of 1,623

High Courts12 Mar 2001

M/s Paradip Port Trust, Paradip Vs Managing Director, IDCO, Bhubaneswar

Orissa High Court · AIR 2001 Ori 146 : (2002) 1 CivCC 138 : (2001) 91 CLT 682 : (2002) 2 RCR(Civil) 28

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 3Specific Relief Act, 1963 — Section 38

High Courts12 Mar 2001Dismissed

M/s Process and Offset Co. Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 225

Constitution of India, 1950 — Article 226, 227

High Courts08 Mar 2001Allowed

Halima Bibee Vs State of Orissa and Others

Orissa High Court · (2001) 92 CLT 108 : (2001) 20 OCR 471

Criminal Procedure Code, 1973 (CrPC) — Section 319, 401, 482

High Courts08 Mar 2001Dismissed

Hira Cement Workers Union Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 184 : (2001) 91 FLR 979 : (2001) 2 LLJ 545 : (2001) 1 OLR 447

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10

High Courts07 Mar 2001Dismissed

Pravash Kumar Sahoo Vs S.M. Patnaik and others

Orissa High Court · (2001) 91 CLT 491

All India Services (Discipline and Appeal) Rules, 1969 — Rule 3

High Courts07 Mar 2001Allowed

Mahendra Kumar Sahoo Vs Orissa Lift Irrigation Corporation Ltd. and others

Orissa High Court · (2001) 91 CLT 717

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25

High Courts07 Mar 2001Dismissed

Satyabhama Mohapatra Vs Ramakanta Padhi and Others

Orissa High Court · (2001) 2 DMC 182 : (2001) 20 OCR 533 : (2001) 1 OLR 479

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 304B, 34, 498A

High Courts05 Mar 2001Dismissed

Smt. Chandri Das Vs State of Orissa and Others

Orissa High Court · (2001) CriLJ 2455 : (2001) 20 OCR 688

Penal Code, 1860 (IPC) — Section 342, 376, 395, 457, 506

High Courts05 Mar 2001Allowed

Manasi Manjari Mohapatra Vs State of Orissa and others

Orissa High Court · (2001) 91 CLT 528

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 226, 227Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 28

High Courts02 Mar 2001Dismissed

Raja ' Sandeep Acharya Vs State of Orissa and others

Orissa High Court · (2001) 91 CLT 606 : (2001) CriLJ 1972

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 21, 22, 22(5), 226, 227National Security Act, 1980 — Section 12(1), 3, 3(2)

High Courts02 Mar 2001Dismissed

Arun Kumar Guru Vs Orissa Forest Development Corporation Ltd.

Orissa High Court · (2001) 3 CivCC 114 : (2001) 91 CLT 693 : (2001) 1 OLR 684

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Constitution of India, 1950 — Article 226, 227Orissa Forest Corporation Service Rules, 1986 — Rule 3

High Courts02 Mar 2001Dismissed

Prasanta Kumar Majhi Vs Managing Director, Orissa Mining Corporation, Bhubaneswar and others

Orissa High Court · (2002) ACJ 942 : (2001) 91 CLT 535 : (2001) 91 FLR 274 : (2001) 2 LLJ 77

Workmens Compensation Act, 1923 — Section 30

High Courts28 Feb 2001Allowed

Sashi Bhusan Ram Vs State of Orissa and Others

Orissa High Court · (2002) 93 CLT 392 : (2002) 94 FLR 275 : (2002) 1 OLR 377

Orissa Police Manual Rules, 1940 — Rule 826, 834, 836, 837

High Courts27 Feb 2001

Simanchal Padhy, State of Orissa and others Vs State of Orissa and others and Subash Chandra Panda

Orissa High Court · (2001) 91 CLT 584

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 32 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 80Constitution of India, 1950 — Article 226 , 227

High Courts27 Feb 2001Dismissed

Board of Secondary Education, Orissa, Cuttack Vs Gayatri Hota and others

Orissa High Court · AIR 2001 Ori 131 : (2001) 91 CLT 499 : (2001) 1 OLR 398

Constitution of India, 1950 — Article 226, 227

High Courts27 Feb 2001Dismissed

Somanath Dwibedi Vs State of Orissa

Orissa High Court · (2001) 91 CLT 513

Constitution of India, 1950 — Article 226, 227

High Courts26 Feb 2001

Sri Bibhu Prasad Das Vs Cuttack Municipal Corporation and Another

Orissa High Court · (2001) 1 OLR 371

Orissa Municipal (Amendment) Act, 1997 — Section 73(2), 73B

High Courts26 Feb 2001Allowed

The Managing Director, Orissa Forest Development Corporation Limited Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 303

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25

High Courts26 Feb 2001Allowed

Purnananda Behera Vs Sabitri Behera and others

Orissa High Court · (2001) 92 CLT 43

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227

High Courts26 Feb 2001Dismissed

Iswar Chandra Mahanta Vs Orissa State Co-operative Agriculture and Rural Development Bank Ltd. and another

Orissa High Court · (2001) 91 CLT 601 : (2001) 90 FLR 925

Constitution of India, 1950 — Article 226