High Courts12 May 2000Allowed
Arjun Gochhayat Vs State of Orissa
Orissa High Court · (2000) 72 ECC 741
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 50, 55
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,034 of 1,623
High Courts12 May 2000Allowed
Bholeswar Sahu and Another Vs Rama Ch. Behera and Another
Orissa High Court · (2000) 90 CLT 294 : (2000) 2 OLR 14
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts12 May 2000Dismissed
General Manager, South Eastern Railway Vs Smt. Deptymayee Jena and Another
Orissa High Court · (2002) ACJ 203 : AIR 2000 Ori 138 : (2000) 2 OLR 4
Railway Claims Tribunal Act, 1987 — Section 23
High Courts12 May 2000
Padmalochan Panda and Others Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 149 : (2000) 1 OLR 641
High Courts12 May 2000
Manorama Mohapatra (Smt.) and Others Vs Collector and Others
Orissa High Court · (2000) 90 CLT 206 : (2000) 2 LLJ 1023 : (2000) 1 OLR 662
High Courts12 May 2000
Bulani Swain Vs Land Acquisition Collector, M.C.I.I. Project, Zobra, Cuttack
Orissa High Court · (2001) 91 CLT 208
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18
High Courts12 May 2000Allowed
Laxmidhar Pradhan Vs State of Orissa
Orissa High Court · (2000) 90 CLT 488 : (2000) CriLJ 4838 : (2001) 75 ECC 28 : (2000) 2 OLR 353
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42(2), 50, 55, 57
High Courts12 May 2000
Naresh Kumar Jain Vs State of Orissa
Orissa High Court · (2000) 05 OHC CK 0014
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 483, 73, 82, 83Penal Code, 1860 (IPC) — Section 147, 149, 336, 353, 380
High Courts12 May 2000Allowed
Sadhu Charan Nayak Vs Sanatan Tripathy
Orissa High Court · (2001) 91 CLT 24
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts12 May 2000Allowed
Krushna Chandra Behera Vs State of Orissa and Others
Orissa High Court · (2000) 2 OLR 1
National Security Act, 1980 — Section 3(2)
High Courts12 May 2000
M/s. Narendra and Vs Special Relief Commissioner, Orissa and others, etc. etc.
Orissa High Court · AIR 2001 Ori 49
High Courts11 May 2000Dismissed
Dasarathi Sahu and Another Vs State of Orissa
Orissa High Court · (2000) 90 CLT 45 : (2000) CriLJ 4812 : (2000) 18 OCR 758 : (2000) 2 OLR 33 : (2001) 1 RCR(Criminal) 668
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts11 May 2000Allowed
Ladu Kishore Choudhury Vs State of Orissa
Orissa High Court · (2001) 91 CLT 245 : (2000) CriLJ 3617 : (2000) 2 OLR 36
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304
High Courts10 May 2000
Union of India (UOI) and Others Vs Kathi Bewa and Others
Orissa High Court · (2000) 90 CLT 305 : (2000) 2 OLR 9
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 May 2000Dismissed
Gramya Thakurani (Samaleswari) Vs Smt. B. Ballamai and Others
Orissa High Court · (2000) 90 CLT 317
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(2), 145(4), 147Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 22
High Courts09 May 2000Dismissed
Sangram Keshari Mishra Vs Niranjan Senapati and Others
Orissa High Court · (2000) 05 OHC CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 192, 200, 201Penal Code, 1860 (IPC) — Section 307
High Courts09 May 2000
AB (Name withheld), Dr. Suprava Kumari Das and Prasanta Kumar Das Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 106 : (2000) CriLJ 3126 : (2000) 1 OLR 629
Constitution of India, 1950 — Article 226, 227
High Courts09 May 2000Dismissed
Hemanta Kumar Nayak and Others Vs State of Orissa
Orissa High Court · (2000) 90 CLT 338 : (2000) CriLJ 3267 : (2000) 1 OLR 652
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 438, 439
High Courts07 May 2000
Bipinibihari Pradhan Vs State of Orissa and Others
Orissa High Court · (2000) 90 CLT 595
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25G, 25L, 25N
High Courts05 May 2000
Smt. Abanti Jena Vs Smt. Priyambada Jena and Others
Orissa High Court · AIR 2000 Ori 156
Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1Evidence Act, 1872 — Section 74Orissa Grama Panchayat Act, 1965 — Section 30