High Courts19 Jul 2000Dismissed
Bina Das Vs Laxman Jena
Orissa High Court · (2000) 90 CLT 471
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(4)
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,030 of 1,623
High Courts18 Jul 2000Allowed
Ghanashyam Meher Vs Bhima Ganda alias Kumbhar (having died), Lakhapati Kumbhar and Others
Orissa High Court · (2000) 2 OLR 275
Orissa Land Reforms Act, 1960 — Section 23B
High Courts18 Jul 2000Dismissed
Chintamani Khuntia and others Vs Shri Jagannath Temple Managing Committee and another
Orissa High Court · AIR 2001 Ori 12 : (2001) 91 CLT 362
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 100Constitution of India, 1950 — Article 25Sri Jagannath Temple Act, 1954 — Section 21, 24(6), 28, 28(1), 28(2)
High Courts18 Jul 2000Allowed
Union of India (UOI) Vs Bharat Petroleum Corporation Limited
Orissa High Court · (2002) ACJ 1586 : (2000) 2 OLR 433
Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 15, 17, 21Railway Claims Tribunal Act, 1987 — Section 18
High Courts17 Jul 2000
Steel Authority of India Vs Rana Constructions and Others
Orissa High Court · (2000) 90 CLT 670 : (2000) 2 OLR 278
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Jul 2000
Jitu alias Biswajit Das and Others Vs State of Orissa
Orissa High Court · (2000) 2 OLR 639
Criminal Procedure Code, 1973 (CrPC) — Section 233, 233(3), 243, 312Orissa Criminal Court Witnesses (Payment of Expenses) Rules, 1963 — Rule 3Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 2000
Phani Bhusan Kanungo Vs Paradeep Phosphates Limited and Others
Orissa High Court · (2000) 90 CLT 518 : (2000) 2 OLR 400
Arbitration and Conciliation Act, 1996 — Section 11
High Courts17 Jul 2000Dismissed
State of Orissa Vs Bharat Petroleum Corporation Ltd.
Orissa High Court · (2002) 93 CLT 364
Orissa Sales Tax Act, 1947 — Section 10, 12(4), 12(8), 24(1), 5(1)
High Courts15 Jul 2000Allowed
Jogindra Bhoi alias Ganda and Others Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 294
Constitution of India, 1950 — Article 226, 227
High Courts15 Jul 2000
Bijaya Kumar Khuntia alias Biji Vs State of Orissa
Orissa High Court · (2000) 2 OLR 196
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304, 307, 326, 34, 341
High Courts14 Jul 2000
Gokulananda Panda Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 210
Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 24B(1)
High Courts14 Jul 2000
Nityananda Ram and Others Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 191
Orissa Municipal Act, 1950 — Section 254
High Courts14 Jul 2000Allowed
Kishore Chandra Sahoo Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 279
Orissa Panchayat Samiti Act, 1959 — Section 16, 16(1), 18(3), 46(2)B, 46(B)
High Courts13 Jul 2000Allowed
Smt. Malika Dey and Others Vs Additional District Magistrate (L.R.) and Others
Orissa High Court · (2000) 2 OLR 175
Orissa Land Reforms Act, 1960 — Section 36A
High Courts13 Jul 2000Dismissed
Atlas Engineering Works (Pvt.) Ltd. Vs Commissioner of Commercial Taxes and Others
Orissa High Court · (2000) 2 OLR 401 : (2000) 120 STC 588
Central Sales Tax Act, 1956 — Section 8(2A)
High Courts12 Jul 2000
Balaram Dash Vs Smt. Gitanjali Dash and Others
Orissa High Court · (2000) CriLJ 4175 : (2000) 2 OLR 223
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts12 Jul 2000
Balaram Dash Vs Smt. Gijanjali Dash and Another
Orissa High Court · (2001) 2 DMC 105 : (2001) 1 RCR(Criminal) 80
Criminal Procedure Code, 1973 (CrPC) — Section 125(5)
High Courts12 Jul 2000Allowed
Sebati Baral (dead) by L.R. Vs Dungei Baral
Orissa High Court · AIR 2000 Ori 158
Hindu Adoptions and Maintenance Act, 1956 — Section 6
High Courts12 Jul 2000
Pabani Barik Vs Collector and Others
Orissa High Court · (2000) 2 OLR 185
Orissa Estates Abolition Act, 1951 — Section 8(1)
High Courts10 Jul 2000Allowed
Gura Mallick and others Vs State of Orissa and others
Orissa High Court · (2001) 92 CLT 370
Constitution of India, 1950 — Article 226, 227