High Courts12 Dec 2000Allowed
Dwarika alias Tarini Patra and Another Vs State of Orissa
Orissa High Court · (2001) 20 OCR 288 : (2001) 1 OLR 55
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42(1), 42(2), 50
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,021 of 1,623
High Courts12 Dec 2000Allowed
Bhaskar Kumar Karan alias Bhaskar Chandra Karana Vs State of Orissa
Orissa High Court · (2001) CriLJ 900 : (2001) 20 OCR 113
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 50, 52, 55
High Courts11 Dec 2000Allowed
Nabakishore Behera Vs Bhagabat Naik and others
Orissa High Court · (2001) 91 CLT 347 : (2001) 1 OLR 69
Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(1), 401, 87Penal Code, 1860 (IPC) — Section 302, 34, 341
High Courts11 Dec 2000Allowed
Bijay Kumar Behera and others Vs State of Orissa and others
Orissa High Court · AIR 2001 Ori 164 : (2001) 91 CLT 249 : (2001) 1 OLR 168
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 149, 3, 4, 4(3)
High Courts11 Dec 2000
Sabitanjali Pattanaik Vs Priyabrata Pattanaik
Orissa High Court · (2001) 91 CLT 181
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 33, 104, 96Hindu Marriage Act, 1955 — Section 13 , 13(1)
High Courts11 Dec 2000Dismissed
Ranjit Kumar Swain Vs Director, Central Rice Research Institute and others
Orissa High Court · (2001) 91 CLT 383
Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 2000
Tata Sponge Iron Ltd. Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 99 : (2001) 122 STC 354
High Courts11 Dec 2000Dismissed
Giria ' Giridhari Parida and others Vs State of Orissa
Orissa High Court · (2001) 91 CLT 639 : (2001) 20 OCR 384 : (2001) 1 OLR 254
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 306(4), 307, 307(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Dec 2000
Saria Sahu and others Vs State of Orissa and others
Orissa High Court · (2002) ACJ 278 : (2001) 91 CLT 232 : (2001) 1 OLR 265
Constitution of India, 1950 — Article 21, 226, 227
High Courts11 Dec 2000Allowed
Masang Kisku Vs State of Orissa
Orissa High Court · (2001) 91 CLT 565 : (2001) CriLJ 1633 : (2001) 20 OCR 46 : (2001) 1 OLR 188
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Dec 2000Dismissed
Kamal Kumar Mohanty and Others Vs State of Orissa
Orissa High Court · (2001) 20 OCR 104
Criminal Procedure Code, 1973 (CrPC) — Section 161, 205, 437(1), 482Penal Code, 1860 (IPC) — Section 294, 307, 323, 324, 34
High Courts07 Dec 2000
Manjulata Behera Vs Ramesh Chandar Behera and Others
Orissa High Court · (2000) 12 OHC CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 408, 410, 412
High Courts06 Dec 2000Allowed
Saudamini Lenka @ Mohapatra Vs Khageswar Lenka
Orissa High Court · (2002) 1 CivCC 688 : (2001) 91 CLT 804 : (2001) 1 OLR 51 : (2001) 1 OLR 42 : (2002) 2 RCR(Civil) 497
Family Courts Act, 1984 — Section 19, 7Hindu Marriage (Amendment) Act, 1956 — Section 13, 14, 14(1)
High Courts05 Dec 2000Allowed
Kanakalata Nath Vs Pramod Kumar Samantray
Orissa High Court · (2001) 20 OCR 21
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202
High Courts05 Dec 2000
Laxman Singh and Others Vs State of Orissa
Orissa High Court · (2001) 20 OCR 29 : (2001) 1 OLR 76
Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 420
High Courts04 Dec 2000
Subash Chandra Mishra Vs The Republic of India and Another
Orissa High Court · (2001) CriLJ 876 : (2001) 20 OCR 183 : (2001) 1 OLR 1
Criminal Procedure Code, 1973 (CrPC) — Section 320(1), 320(2), 482
High Courts04 Dec 2000
State of Orissa and other Vs Janaki Sahoo and others
Orissa High Court · AIR 2001 Ori 112 : (2001) 91 CLT 113
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Dec 2000
Dr. Laxminarayan Mohapatra Vs Sohini Bahar Sur and others
Orissa High Court · (2001) 91 CLT 144
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 58
High Courts30 Nov 2000Dismissed
Upendra Mohanta and Others Vs Saradha Mohanta and Others
Orissa High Court · (2001) CriLJ 763
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 397(3), 482
High Courts30 Nov 2000Dismissed
Raja alias Sandeep Acharya Vs The State of Orissa anti Ors.
Orissa High Court · (2000) 11 OHC CK 0010
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 15, 3