High Courts12 Jan 2001Allowed
Banamali Singh Vs State of Orissa
Orissa High Court · (2001) 92 CLT 168 : (2001) CriLJ 1313 : (2001) 20 OCR 437 : (2001) 1 OLR 249
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,019 of 1,623
High Courts10 Jan 2001Allowed
Parthadev Ray Vs The State of Orissa and Others
Orissa High Court · (2001) 92 CLT 71 : (2001) 1 OLR 145
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 2001
Kamalini Biswal Vs State of Orissa and Others
Orissa High Court · (2002) 1 ACC 629 : (2002) ACJ 629 : (2001) 92 CLT 141 : (2001) 1 OLR 673
Constitution of India, 1950 — Article 12, 21, 226
High Courts05 Jan 2001
Bipin Bihari Sahu Vs Dr. Rajendra Kumar Sahu and Others
Orissa High Court · (2001) 2 OLR 214
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, 96
High Courts04 Jan 2001Dismissed
Sukumar Panigrahi, Durga Prasad Tripathy and another Vs State of Orissa and another
Orissa High Court · (2001) 92 CLT 55 : (2001) CriLJ 1912 : (2001) 20 OCR 473 : (2001) 1 OLR 194
Criminal Procedure Code, 1973 (CrPC) — Section 190, 197, 200, 202, 204Penal Code, 1860 (IPC) — Section 307, 323, 324, 332, 34
High Courts03 Jan 2001Allowed
Jayasena Pradhan and Others Vs State of Orissa
Orissa High Court · (2001) 92 CLT 87 : (2001) CriLJ 1953 : (2001) 20 OCR 141 : (2001) 1 OLR 316
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 341, 376(2), 506
High Courts03 Jan 2001Partly Allowed
Dr. Gangadhar Behera and another Vs State of Orissa and another
Orissa High Court · (2001) 91 CLT 550 : (2001) CriLJ 2643 : (2001) 20 OCR 255 : (2001) 1 OLR 277
Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 190, 190(1), 202Penal Code, 1860 (IPC) — Section 304, 304
High Courts03 Jan 2001Dismissed
Shamshad Begum Vs Md. Noor Ahemad Khan
Orissa High Court · (2001) CriLJ 2396
Criminal Procedure Code, 1973 (CrPC) — Section 123, 125, 125(1), 127, 128Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5
High Courts03 Jan 2001Allowed
Siba Prasad Mohanty Vs State of Orissa
Orissa High Court · (2001) 91 CLT 594 : (2001) 20 OCR 170 : (2001) 1 OLR 323
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 342, 376, 458, 506
High Courts03 Jan 2001Allowed
Shamshad Begum Vs Md. Noor Ahmad Khan
Orissa High Court · (2001) 2 DMC 550 : (2001) 3 RCR(Criminal) 220
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts22 Dec 2000Allowed
Debedhar Naik Vs State of Orissa
Orissa High Court · (2001) 92 CLT 483 : (2001) 1 OLR 122
Penal Code, 1860 (IPC) — Section 109, 212, 363, 366, 376
High Courts22 Dec 2000Allowed
Dhobeidhar Naik Vs State of Orissa
Orissa High Court · (2001) 92 CLT 483 : (2001) 1 OLR 122
Penal Code, 1860 (IPC) — Section 109, 212, 363, 366, 376
High Courts22 Dec 2000Allowed
Gorekhnath Giri and Another Vs State of Orissa
Orissa High Court · (2001) 20 OCR 462 : (2001) 20 OCR 249 : (2001) 1 OLR 228
Penal Code, 1860 (IPC) — Section 304, 323
High Courts22 Dec 2000
Kailash Chandra Sahu Vs State of Orissa
Orissa High Court · (2001) 20 OCR 341 : (2001) 1 OLR 452
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 379
High Courts22 Dec 2000
Sri Satyabadi Padhi Vs Nepal Chandra Kar
Orissa High Court · (2001) 20 OCR 441 : (2001) 1 OLR 238
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts22 Dec 2000
Orissa Consumers' Association and others and Sundargarh District Employers' Association Vs Southern Electricity Supply Company of Orissa Ltd. (SOUTHCO), Central Electricity Supply Co. Ltd., North Eastern Electricity Supply Co. Ltd. (NESCO), Western Electricity Supply Co. Ltd. (WESCO) and Orissa Electricity Regulatory Commission and others
Orissa High Court · AIR 2001 Ori 135 : (2001) 92 CLT 10
Electricity (Supply) Act, 1948 — Section 49(3), 57Electricity Regulatory Commission Act, 1998 — Section 41Orissa Electricity Reforms Act, 1995 — Section 26, 3(2), 39, 5, 5(1)
High Courts22 Dec 2000Allowed
Sanjeeb Kumar Marik Vs Bal Gopal Mishra and another
Orissa High Court · (2001) 91 CLT 411 : (2001) 1 OLR 260
Criminal Procedure Code, 1973 (CrPC) — Section 129, 132, 197, 202, 482Penal Code, 1860 (IPC) — Section 143, 149, 294, 323, 336
High Courts22 Dec 2000
Arun Kumar Sarangi Vs Madan Pattnaik and Others
Orissa High Court · (2001) 20 OCR 164 : (2001) 1 OLR 342
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts22 Dec 2000Allowed
Kedarnath Mallik @ Kedar Mallik Vs State of Orissa
Orissa High Court · (2001) 92 CLT 750 : (2001) CriLJ 1307 : (2001) 20 OCR 580 : (2001) 1 OLR 177
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 55, 57
High Courts22 Dec 2000Allowed
Binayak Chand Vs State of Orissa
Orissa High Court · (2001) 20 OCR 262
Penal Code, 1860 (IPC) — Section 376, 376(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)