COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,018 of 1,623

High Courts06 Feb 2001Allowed

Iswar Chandra Mohanta Vs Managing Director, Orissa Forest Development Corporation Limited, Bhubaneswar

Orissa High Court · (2001) 92 CLT 324 : (2001) 1 OLR 291

Constitution of India, 1950 — Article 226, 227Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 8

High Courts06 Feb 2001Allowed

Registrar, Co-operative Societies, Orissa, Bhubaneswar Vs Bhuban Behari Sahoo and others

Orissa High Court · (2001) 91 CLT 319 : (2001) 1 OLR 365

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1Orissa Co-operative Societies Act, 1962 — Section 32(1), 32(7), 62(6)

High Courts06 Feb 2001Allowed

Minati Suna Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 236 : (2001) 92 CLT 226 : (2001) 1 OLR 340

Constitution of India, 1950 — Article 226, 227

High Courts06 Feb 2001

Subhadra Mahanta Vs Government of Orissa and others

Orissa High Court · (2001) 91 CLT 494 : (2001) 1 OLR 321

Constitution of India, 1950 — Article 226, 227

High Courts06 Feb 2001

Nilendri Kumari Swain Vs Union of India and others

Orissa High Court · (2001) 92 CLT 310 : (2001) 1 OLR 284

Constitution of India, 1950 — Article 226, 227

High Courts30 Jan 2001Dismissed

Orissa Renewable Energy Development Agency Vs The Presiding Officer, Labour Court, Bhubaneswar and others

Orissa High Court · (2001) 91 CLT 375

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(5)

High Courts30 Jan 2001Dismissed

Dr. Biswanath Murmu and others Vs State of Orissa and others

Orissa High Court · AIR 2001 Ori 76 : (2001) 91 CLT 436

Constitution of India, 1950 — Article 14, 15(1), 15(4), 16, 16(1)

High Courts24 Jan 2001Allowed

Yobati Nial Vs State of Orissa and Others

Orissa High Court · (2001) 1 OLR 477

Constitution of India, 1950 — Article 226, 227

High Courts23 Jan 2001Allowed

Sk. Samsa ' Sk. Samsuddin Vs State of Orissa and others

Orissa High Court · (2001) 91 CLT 721 : (2001) CriLJ 1952 : (2001) 20 OCR 468 : (2001) 1 OLR 274

Constitution of India, 1950 — Article 21, 22(5), 226, 227National Security Act, 1980 — Section 12, 13, 8

High Courts19 Jan 2001Allowed

Rabi Shankar Tripathy Vs Minerals and Metals Trading Corporation of India Ltd. and Others

Orissa High Court · (2001) 1 OLR 361

Constitution of India, 1950 — Article 226, 277M.M.T.C. Employees Conduct, Discipline and Appeal Rules, 1975 — Rule 25(13), 26

High Courts19 Jan 2001Dismissed

Banalata Sahoo Vs State of Orissa and Others

Orissa High Court · (2001) 92 CLT 136

Arbitration and Conciliation Act, 1996 — Section 11

High Courts19 Jan 2001Dismissed

Pawan Kumar Agarwal and Sumit Kumar Agarwal Vs State of Orissa and others

Orissa High Court · AIR 2001 Ori 91 : (2001) 91 CLT 558

Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat (Amendment) Act, 1997 — Section 44, 94Orissa Grama Panchayat Act, 1964 — Section 150, 152

High Courts19 Jan 2001

Satrughana Mishra and others Vs Water and Land Management Institute (WALMI), Cuttack and another

Orissa High Court · (2001) 91 CLT 327 : (2001) 2 LLJ 1330 : (2001) 1 OLR 348

Constitution of India, 1950 — Article 14, 16, 226, 227

High Courts19 Jan 2001Allowed

Purnachandra Jena Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 253 : (2001) 92 CLT 252 : (2001) 1 OLR 329

Arbitration and Conciliation Act, 1996 — Section 11, 16Limitation Act, 1963 — Section 14

High Courts19 Jan 2001Allowed

Rabi Shankar Tripathy Vs The Minerals and Metals Trading Corporation of India and others

Orissa High Court · (2001) 92 CLT 707 : (2001) 91 CLT 331

Constitution of India, 1950 — Article 226, 227

High Courts19 Jan 2001Allowed

Krushna Chandra Swain Vs State Bank of India

Orissa High Court · (2001) 91 CLT 238 : (2001) 1 OLR 295

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 33, 151

High Courts19 Jan 2001Dismissed

Sri Sri Lingaraj Mahaprabhu Vs Sudam Charan Kanungo and others

Orissa High Court · (2001) 91 CLT 445

Orissa Estates Abolition Act, 1951 — Section 3Orissa Hindu Religious Endowments Act, 1951 — Section 68

High Courts18 Jan 2001Allowed

Bhagaban Panda and six Ors. and Sanatan Acharya Vs State of Orissa

Orissa High Court · (2001) 92 CLT 147 : (2001) 20 OCR 453 : (2001) 1 OLR 352

Criminal Procedure Code, 1973 (CrPC) — Section 145, 320(2)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325

High Courts16 Jan 2001Dismissed

Indu Construction Vs Director General of Works, C.P.W.D., New Delhi and others

Orissa High Court · (2001) 92 CLT 232

Constitution of India, 1950 — Article 226, 227

High Courts15 Jan 2001

Smt. Anjali Bala Giri Vs State of Orissa and others

Orissa High Court · (2001) 92 CLT 329 : (2001) 1 OLR 201

Constitution of India, 1950 — Article 226, 227