High Courts09 Aug 2000Dismissed
Dr. Devi Prasad Misra Vs Berhampur University and Others
Orissa High Court · (2000) 08 OHC CK 0008
Orissa Universities Act, 1989 — Section 10(3), 24, 24(1)
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,028 of 1,623
High Courts08 Aug 2000
V. Krishna Rao Vs Smt. V. Parvati
Orissa High Court · (2000) 08 OHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 309
High Courts08 Aug 2000
V. Krishna Rao Vs Smt. V. Parvari
Orissa High Court · (2000) 08 OHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Aug 2000
Ananga Udaya Singh Deo Vs Ranga Nath Mishra and Others
Orissa High Court · AIR 2001 Ori 24
Conduct of Elections Rules, 1961 — Rule 78, 79, 94AConstitution of India, 1950 — Article 102, 124(7), 220Members of Rajya Sabha (Disqualification on Ground of Defection) Rules, 1985 — Rule 4
High Courts04 Aug 2000Allowed
Matia Palei and Another Vs State of Orissa
Orissa High Court · (2001) CriLJ 1897
Evidence Act, 1872 — Section 25, 30Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 21
High Courts03 Aug 2000
COMMISSIONER OF INCOME TAX Vs INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LTD.
Orissa High Court · (2001) 164 CTR 316
Income Tax Act, 1961 — Section 256, 35, 37, 80G
High Courts03 Aug 2000
Commissioner of Income Tax Vs Industrial Development Corporation of Orissa Ltd.
Orissa High Court · (2001) 249 ITR 401
Income Tax Act, 1961 — Section 256(2), 37, 37(1), 80G
High Courts02 Aug 2000Dismissed
Sahan Singh and Samarendra Singh and Others Vs State of Orissa and Another
Orissa High Court · (2000) 2 OLR 314
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 376(2), 506
High Courts01 Aug 2000
Debasis Kumar Dey Vs Smt. Sova Ray and Others
Orissa High Court · (2000) 2 OLR 512
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
High Courts01 Aug 2000
Nrusingha Charan Samal and Another Vs Kuntala Kumari Samal and Others Bibhuti Charan Samal and Others Vs Rajkishore Samal and Others
Orissa High Court · (2001) 1 OLR 208
Orissa Estates Abolition Act, 1951 — Section 8(1)
High Courts01 Aug 2000Dismissed
Bhagirathi Badajena Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 180
High Courts01 Aug 2000
Prafulla Kumar Sahu Vs Charulata Sahu and Another
Orissa High Court · (2000) 2 OLR 427
High Courts31 Jul 2000Dismissed
Dharmendra Singh and Another Vs State of Orissa and Another
Orissa High Court · (2001) CriLJ 439
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 190(1), 198(1), 199Penal Code, 1860 (IPC) — Section 498A
High Courts31 Jul 2000
SMT. EPARI AMARAVATI Vs COMMISSIONER OF INCOME TAX and Others
Orissa High Court · (2001) 246 ITR 108
Finance (No. 2) Act, 1998 — Section 88, 90
High Courts31 Jul 2000
Smt. Epari Amaravati Vs Commissioner of Income Tax and Others
Orissa High Court · (2000) 164 CTR 603 : (2000) 246 ITR 108 : (2002) 120 TAXMAN 335
Finance (No. 2) Act, 1998 — Section 88, 90(1)
High Courts31 Jul 2000Allowed
Brundaban Sahoo Vs Antaryami Sahoo and Others
Orissa High Court · (2000) 90 CLT 412
High Courts31 Jul 2000Allowed
Pasinpilli Khadeswar Rao Vs Pasinpilli Krishna Rao and Others
Orissa High Court · (2000) 90 CLT 555
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13
High Courts28 Jul 2000Allowed
Artatrana Panigrahi Vs Sarina Panigrahi
Orissa High Court · (2000) 90 CLT 391
Hindu Marriage Act, 1955 — Section 13, 24, 25, 26, 28
High Courts28 Jul 2000Allowed
Durgacharan Mohanty Vs Loknath Das and Others
Orissa High Court · (2000) 07 OHC CK 0056
High Courts28 Jul 2000Dismissed
Sri Chitta Ranjan Mishra Vs Utkal University and another
Orissa High Court · AIR 2001 Ori 17 : (2001) 91 CLT 42
Constitution of India, 1950 — Article 226, 227