High Courts24 Nov 2000Allowed
State of Orissa and Another Vs Bichitrananda Muduli and Another
Orissa High Court · (2001) 1 OLR 45
Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,022 of 1,623
High Courts24 Nov 2000Allowed
Kanakalata Nath Vs Pramod Kumar Samantray
Orissa High Court · (2001) 1 OLR 62
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts23 Nov 2000
Srimati Tilatoma Das Vs Sri Rabindra Kumar Das
Orissa High Court · (2001) 2 CivCC 102 : (2001) 91 CLT 431 : (2001) 20 OCR 99 : (2001) 1 OLR 212
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Hindu Marriage Act, 1955 — Section 11, 18, 5
High Courts21 Nov 2000Allowed
Nagen Kumar Samantaray and Others Vs State of Orissa and Another
Orissa High Court · (2001) 1 OLR 440
Land Acquisition (Amendment) Act, 1984 — Section 18, 28A
High Courts21 Nov 2000
Patitapaban Mohapatra Vs Bhubaneswar Development Authority and Another
Orissa High Court · AIR 2001 Ori 59
Constitution of India, 1950 — Article 299
High Courts21 Nov 2000Dismissed
Sarat Parida and Others Vs Srimati Bliha Kunja Bihari Das
Orissa High Court · (2001) 20 OCR 397
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Nov 2000Dismissed
Bhagabat Bhoi and Others Vs Chittaranjan Sahu and Others
Orissa High Court · (2001) 20 OCR 394
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 397(3), 482
High Courts20 Nov 2000
Smt. Kaberi Banerjee and others Vs Orissa State Housing Board and another
Orissa High Court · (2001) 91 CLT 312
Constitution of India, 1950 — Article 226, 227
High Courts17 Nov 2000Allowed
Farid Khan Vs Orissa Lift Irrigation Corporation Ltd.
Orissa High Court · (2001) 92 CLT 164 : (2001) 1 OLR 18
High Courts16 Nov 2000Allowed
Sunakar Rout and Others Vs Ashoka Kumar Mohapatra
Orissa High Court · (2001) CriLJ 1068 : (2001) 20 OCR 19 : (2000) 2 OLR 655
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts16 Nov 2000Dismissed
Radharaman Enterprisers Vs Cuttack Municipal Corporation
Orissa High Court · AIR 2001 Ori 57 : (2001) 91 CLT 108
Constitution of India, 1950 — Article 14, 226, 227
High Courts16 Nov 2000Allowed
Dr. Sidheswar Mishra Vs State of Orissa
Orissa High Court · (2000) 11 OHC CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 401, 457, 482Penal Code, 1860 (IPC) — Section 34, 380, 427, 451
High Courts15 Nov 2000
Deep Kumar Thadani Vs Chairman, Admission Sub-Committee, Joint Entrance Examination (K and M) and Others
Orissa High Court · AIR 2001 Ori 61 : (2001) 1 OLR 28
Constitution of India, 1950 — Article 226
High Courts15 Nov 2000
Prasadini Guru Vs State of Orissa and others
Orissa High Court · AIR 2001 Ori 63 : (2001) 91 CLT 338 : (2001) 1 OLR 80
Constitution of India, 1950 — Article 226, 227
High Courts14 Nov 2000
Budhimanta Biswal and Another Vs Union of India (UOI) and Others
Orissa High Court · (2000) 2 OLR 705
High Courts14 Nov 2000
Mayadhar Meher Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 38
High Courts14 Nov 2000Allowed
Sri Brajananda Nayak and others Vs State of Orissa
Orissa High Court · (2001) 91 CLT 389 : (2001) 1 OLR 500
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190(1), 319, 482Penal Code, 1860 (IPC) — Section 302, 323, 34, 341, 427
High Courts14 Nov 2000Allowed
Uma Charan Patnaik Vs State of Orissa and Others
Orissa High Court · (2001) 1 OLR 15
Orissa Municipal Act, 1950 — Section 400, 76
High Courts14 Nov 2000
Dibakar Mohanty Vs Steel Authority of India Ltd. and Others
Orissa High Court · (2002) 94 CLT 244 : (2001) 1 OLR 41
Constitution of India, 1950 — Article 226, 227
High Courts13 Nov 2000
Sk. Younus Vs State of Orissa
Orissa High Court · (2001) CriLJ 2768
Criminal Procedure Code, 1973 (CrPC) — Section 317, 439, 439(1), 449, 482Penal Code, 1860 (IPC) — Section 34, 454, 506