High Courts08 Sept 2000Dismissed
Smt. Eka Sahu and Others Vs Smt. Uma ' Urmila Sahu and Others
Orissa High Court · (2000) 09 OHC CK 0046
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,026 of 1,623
High Courts08 Sept 2000Allowed
K.S. Vishwanath and Others Vs State of Orissa and Another
Orissa High Court · (2001) CriLJ 1637 : (2001) 20 OCR 378 : (2000) 2 OLR 587
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Sept 2000
Chintamani Bhue and Others Vs Collector and Others
Orissa High Court · (2000) 2 OLR 521
Orissa Grama Panchayat Rules, 1968 — Rule 86, 86(2), 87
High Courts08 Sept 2000Dismissed
Rabinarayan Nanda Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 539
High Courts06 Sept 2000Allowed
Balaji Store Vs Sales Tax Officer
Orissa High Court · (2000) 2 OLR 506 : (2000) 121 STC 171
Orissa Sales Tax Act, 1947 — Section 23(4)Orissa Sales Tax Rules, 1947 — Rule 80
High Courts05 Sept 2000
Sri Laxmi Narayan Dash Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 733
High Courts05 Sept 2000Dismissed
Baisnab Pradhan and Others Vs Guru Charan Pradhan
Orissa High Court · (2000) 2 OLR 625
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151
High Courts05 Sept 2000
Sri Sri Jagannath Dev and others Vs Raghunath Panda and others
Orissa High Court · (2001) 91 CLT 296
High Courts04 Sept 2000Allowed
Dutta Traders Vs Sales Tax Officer, Vigilance and Others
Orissa High Court · (2000) 2 OLR 453 : (2000) 120 STC 294
Orissa Sales Tax Act, 1947 — Section 16AA, 16D, 3(3)
High Courts04 Sept 2000Dismissed
Secretary, Managing Committee, Sri Aurobindo Institute of Integral Education and Research Vs State Education Tribunal and Others
Orissa High Court · (2000) 90 CLT 760
Orissa Education Act, 1969 — Section 10A, 2, 3
High Courts04 Sept 2000
Swami Adhokshajananda Tirthji Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 811 : (2001) 20 OCR 119 : (2000) 2 OLR 666
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts30 Aug 2000Allowed
Kishore Chandra Panigrahi Vs Parikhit Panigrahi and State of Orissa
Orissa High Court · (2000) 2 OLR 612 : (2000) 2 OLR 411
Land Acquisition Act, 1894 — Section 30, 54
High Courts29 Aug 2000Dismissed
Pramod Kumar Pattasani and Another Vs Rama Murty Patra and Sons
Orissa High Court · (2000) 08 OHC CK 0043
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts29 Aug 2000Allowed
Jyostna Mayee Behera Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 544
High Courts29 Aug 2000Dismissed
Raghunath Ray and another Vs Madhabananda Mallik
Orissa High Court · (2001) 91 CLT 140 : (2000) 2 OLR 553
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, Order 21 Rule 8, 151, 47
High Courts28 Aug 2000
Dinesh Kumar Naik Vs State of Orissa
Orissa High Court · (2001) 91 CLT 309
Companies Act, 1956 — Section 58(A)Criminal Procedure Code, 1973 (CrPC) — Section 438Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Aug 2000Dismissed
Jagannath Benia Vs State of Orissa
Orissa High Court · (2001) CriLJ 282
Penal Code, 1860 (IPC) — Section 376
High Courts26 Aug 2000Allowed
Hiranmayee Devi alias Hiranmayee Rath Vs State of Orissa
Orissa High Court · (2000) 2 OLR 430
Land Acquisition Act, 1894 — Section 18
High Courts26 Aug 2000Dismissed
Mahendra Nandi and Another Vs Chandramani Tripathy and Others
Orissa High Court · (2000) 2 OLR 454
Civil Procedure Code, 1908 (CPC) — Section 115Orissa High Court Rules, 1948 — Rule 2(1)
High Courts25 Aug 2000
Yash Pal Chopra and Company Vs Union of India (UOI) and Others
Orissa High Court · (2000) 90 CLT 738
Arbitration and Conciliation Act, 1996 — Section 11