High Courts08 Nov 2000
Sitakanta Rath Vs Jyotirmayee Rath and Another
Orissa High Court · (2001) 20 OCR 8
Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,023 of 1,623
High Courts08 Nov 2000Allowed
Smt. Kamala Tiria Vs State of Orissa and others
Orissa High Court · AIR 2001 Ori 67 : (2001) 91 CLT 159
Constitution of India, 1950 — Article 226, 227Orissa Zilla Parishad Act, 1991 — Section 39, 39(1), 39(2)
High Courts08 Nov 2000Dismissed
Dr. Sidharth Sarangi Vs State of Orissa and another
Orissa High Court · AIR 2001 Ori 43
Constitution of India, 1950 — Article 14, 142, 16
High Courts08 Nov 2000Dismissed
Sri Damodar Mishra Vs State of Orissa and Others
Orissa High Court · (2001) CriLJ 796 : (2001) 20 OCR 16 : (2000) 2 OLR 663
Criminal Procedure Code, 1973 (CrPC) — Section 205
High Courts07 Nov 2000Allowed
Nilamani Pradhan Vs State of Orissa
Orissa High Court · (2001) CriLJ 2740 : (2001) 20 OCR 146 : (2000) 2 OLR 708
Essential Commodities Act, 1955 — Section 7
High Courts07 Nov 2000Allowed
Sri Surendra Kumar Ray and others Vs Chairman, Steel Authority of India Ltd. and others
Orissa High Court · (2001) 91 CLT 352
Bolani Ores Limited (Acquisition of Shares) and Miscellaneous Provisions Act, 1978 — Section 5, 6, 7Constitution of India, 1950 — Article 226, 227
High Courts07 Nov 2000Allowed
Kalijai Primary Fisherman Co-operative Society Ltd. and another Vs The Assistant Registrar of Co-op. Societies (Fishery), Chilika Circle and others
Orissa High Court · AIR 2001 Ori 70 : (2001) 91 CLT 6
Constitution of India, 1950 — Article 226, 227
High Courts07 Nov 2000
Durga Films and Traders (P) Ltd. Vs District Magistrate-cum-Collector, Cuttack and others
Orissa High Court · (2001) 91 CLT 132
Constitution of India, 1950 — Article 226Orissa Cinemas (Regulation) Act, 1954 — Section 3, 4, 5, 7Orissa Cinemas (Regulation) Rules, 1964 — Rule 15, 15(1), 15(2), 15(3), 24
High Courts07 Nov 2000
M/s Sarv Vyapi Agro Mills (P) Ltd. Vs Jogesh Chandra Swain and another
Orissa High Court · (2001) 91 CLT 27 : (2001) 1 OLR 21
Criminal Procedure Code, 1973 (CrPC) — Section 305, 305(6), 5(3)Prevention of Food Adulteration Act, 1954 — Section 11(4), 11(5), 17, 17(1), 17(2)
High Courts07 Nov 2000
Laxman Murmu Vs Smt. Dumni Murmu
Orissa High Court · (2000) 11 OHC CK 0006
Constitution of India, 1950 — Article 366Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7
High Courts07 Nov 2000
Laxman Munnu Vs Smt. Dumni Murmu
Orissa High Court · (2000) 11 OHC CK 0005
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1)(2)(a)
High Courts03 Nov 2000Dismissed
Laxmi Udyog Rock Cement Pvt. Ltd. and Others Vs State of Orissa and Others
Orissa High Court · (2000) 11 OHC CK 0031
Constitution of India, 1950 — Article 166, 226Evidence Act, 1872 — Section 115
High Courts03 Nov 2000Dismissed
Orissa State Road Transport Corporation Employees' Association of Unions, Gagan Bihari Mohapatra, Kailash Ch. Barik, Ramakanta Senapati, Prasanta Kumar Das, Lalit Mohan Ray, Janardan Dehury, Rajendra Kumar Nayak, Tahali Prasad Biswal, Ashok Kumar Patnaik, Rabindra Kumar Patnaik, Ashok Kumar Mohanty, Gyanaranjan Dani and Baishnab Charan Maharana Vs Orissa State Road Transport Corporation and others
Orissa High Court · (2001) 91 CLT 100 : (2001) 1 LLJ 927 : (2000) 2 OLR 692
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25Orissa State Road Transport Corporation (Classification, Recruitment and Conditions of Service) Regulations, 1978 — Regulation 116, 49
High Courts03 Nov 2000Dismissed
Sri Hemanta Kumar Jena Vs Smt. Bhaktilata Jena
Orissa High Court · (2001) 91 CLT 126
Civil Procedure Code, 1908 (CPC) — Section 97Hindu Marriage (Amendment) Act, 1956 — Section 13
High Courts01 Nov 2000Allowed
Hari Singh Mann Vs Harbajan Singh Bajwa and Others
Orissa High Court · (2000) 11 OHC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 326, 362, 367, 369, 424Penal Code, 1860 (IPC) — Section 182
High Courts31 Oct 2000Allowed
Prabhu Dayal Agrawal Vs State of Orissa
Orissa High Court · (2001) CriLJ 754 : (2001) 20 OCR 10 : (2000) 2 OLR 687
Criminal Procedure Code, 1973 (CrPC) — Section 452Orissa Forest Act, 1972 — Section 34, 39, 45, 73Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 4
High Courts31 Oct 2000Partly Allowed
Sukra Sahu and another Vs State of Orissa
Orissa High Court · (2001) 91 CLT 469 : (2001) 20 OCR 36 : (2001) 1 OLR 154
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts25 Oct 2000
Natabar Parida and Another Vs Bihari Charan Mohanty and Others
Orissa High Court · (2000) 2 OLR 636
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts25 Oct 2000Allowed
Pradeep Kumar Nayak and Others Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 699
Police Act, 1949 — Section 2
High Courts24 Oct 2000
Kamal Lochan Panda and Others Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 151
Constitution of India, 1950 — Article 226, 227Notaries Act, 1952 — Section 10, 3, 5, 8Notaries Rules, 1956 — Rule 3, 4, 6, 7