High Courts23 Oct 2000Allowed
Menaka Bewa Vs Revenue Officer and Others
Orissa High Court · (2001) 1 OLR 159
Hindu Succession Act, 1956 — Section 19, 6Orissa Land Reforms Act, 1960 — Section 37
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,024 of 1,623
High Courts23 Oct 2000Allowed
Rameswar Singh and others Vs Tahasildar, Sadar, Sundergarh and another
Orissa High Court · (2001) 91 CLT 540
Constitution of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 15Orissa Land Reforms Act, 1960 — Section 60(2)
High Courts19 Oct 2000
Dasarathi Swain and Another Vs Additional District Magistrate (L.R.) and Others
Orissa High Court · (2000) 2 OLR 644
Orissa Estates Abolition Act, 1951 — Section 8(1)Orissa Land Reforms Act, 1960 — Section 4(l)
High Courts19 Oct 2000Allowed
Chenna Jyothirmayi and Others Vs Third Motor Accident Claims Tribunal, Bhubaneswar and Others
Orissa High Court · (2002) ACJ 1411 : AIR 2001 Ori 108 : (2000) 2 OLR 643
Motor Vehicles Act, 1988 — Section 149(4)
High Courts19 Oct 2000Allowed
Gangadhar Rout Vs Additional District Judge, Bhadrak and another
Orissa High Court · (2001) 2 CivCC 42 : (2001) 91 CLT 210 : (2001) 1 OLR 162 : (2001) 4 RCR(Civil) 142
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts19 Oct 2000
Chenna Jyothirmayi and Others Vs Third Motor Accident Claims Tribunal and Others
Orissa High Court · (2002) 3 ACC 633
Motor Vehicles Act, 1988 — Section 147, 149
High Courts18 Oct 2000
Harsa Majhi and Others Vs Purna Chandra Majhi and Others
Orissa High Court · (2000) 2 OLR 653
High Courts18 Oct 2000Partly Allowed
Smt. Ambika Swain Vs Additional Commissioner of Settlement and Consolidation, Bhubaneswar and other
Orissa High Court · (2001) 91 CLT 204 : (2001) 1 OLR 205
Constitution of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 6, 8Transfer of Property Act, 1882 — Section 122
High Courts17 Oct 2000Partly Allowed
Sankar Bag Vs State of Orissa
Orissa High Court · (2001) 91 CLT 518 : (2001) 20 OCR 41 : (2001) 1 OLR 183
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 202, 300, 302, 304, 307
High Courts16 Oct 2000
Idl Industries Ltd. and Others Vs State of Orissa and Others
Orissa High Court · (2004) 134 STC 62
Orissa Sales Tax Act, 1947 — Section 12(8), 13(6), 14, 14C, 14D
High Courts28 Sept 2000Allowed
Shree Ganesh Roller Mills Vs State of Orissa and Others
Orissa High Court · (2001) 92 CLT 110
Constitution of India, 1950 — Article 226, 227Orissa Sales Tax Act, 1947 — Section 23(4)Orissa Sales Tax Rules, 1947 — Rule 80
High Courts28 Sept 2000Dismissed
Saila Behari Mohanty Vs Orissa State Road Transport Corporation and others
Orissa High Court · (2001) 92 CLT 280
Constitution of India, 1950 — Article 226, 227Orissa State Road Transport Corporation (Classification, Recruitment and Conditions of Service) Regulations, 1978 — Regulation 166
High Courts28 Sept 2000
Pranabandhu Behera and another Vs District Judge, Balasore and another
Orissa High Court · (2001) 92 CLT 300
Constitution of India, 1950 — Article 226, 227Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 — Rule 2, 5
High Courts28 Sept 2000
Sk. Sahid Vs Smt. Tehera Husna
Orissa High Court · AIR 2001 Ori 6 : (2001) 91 CLT 166 : (2000) 2 OLR 593
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 5(4), Order 38 Rule 6
High Courts28 Sept 2000
Executive Engineer (Elecl.), Bhubaneswar City Distribution Division, C.E.S.C.O. Ltd. Vs Presiding Officer, Labour Court
Orissa High Court · (2000) 90 CLT 687 : (2001) 1 LLJ 302
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts28 Sept 2000
Kanhu Charan Jena Vs Smt. Nirmala Jena
Orissa High Court · (2001) CriLJ 879
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts25 Sept 2000Allowed
Special Land Acquisition Collector Vs Chhala Sahu and Another
Orissa High Court · (2000) 2 OLR 579
Land Acquisition Act, 1894 — Section 18, 19
High Courts25 Sept 2000
Madhu Naik Vs State of Orissa
Orissa High Court · (2001) 20 OCR 401 : (2001) 1 OLR 33
Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Sept 2000Allowed
Special Land Acquisition Collector Vs Bauri Dehury and Others
Orissa High Court · (2000) 09 OHC CK 0001
Land Acquisition Act, 1894 — Section 18, 19, 50, 54
High Courts22 Sept 2000
Dibakar Swain Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 781 : (2000) 2 OLR 577
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)Orissa Estates Abolition Act, 1951 — Section 8(1)