COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 1,035 of 1,623

High Courts05 May 2000Allowed

Swamy Aroopananda Vs Bagmisri Nilamadhaba Bramha and Others

Orissa High Court · (2000) 90 CLT 756 : (2000) CriLJ 4296 : (2000) 2 OLR 159

Criminal Procedure Code, 1973 (CrPC) — Section 119, 199Penal Code, 1860 (IPC) — Section 499, 500

High Courts04 May 2000Dismissed

Andhra Pradesh Handloom Weavers Co-operative Society Ltd. Vs K. Venkateswar Rao and Another

Orissa High Court · AIR 2000 Ori 153 : (2000) 3 CivCC 503 : (2000) 90 CLT 384

Transfer of Property Act, 1882 — Section 106

High Courts04 May 2000Allowed

Prafulla Jena and Others Vs State of Orissa

Orissa High Court · (2000) 90 CLT 17 : (2000) CriLJ 2684 : (2000) 1 OLR 680

Penal Code, 1860 (IPC) — Section 395, 457

High Courts03 May 2000Dismissed

Union of India (UOI) Vs Steel Authority of India Ltd.

Orissa High Court · (2000) 2 OLR 218

Railway Claims Tribunal Act, 1987 — Section 23

High Courts02 May 2000Allowed

Gadadhar Nayak Vs State of Orissa

Orissa High Court · (2001) CriLJ 2995 : (2000) 18 OCR 754 : (2000) 2 OLR 49

Essential Commodities Act, 1955 — Section 7

High Courts02 May 2000Allowed

Trinath Benia Vs State of Orissa

Orissa High Court · (2001) 73 ECC 40 : (2000) 2 OLR 53

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

High Courts02 May 2000Allowed

K. Samba Reddy Vs State of Orissa

Orissa High Court · (2000) CriLJ 4466 : (2000) 2 OLR 107

Essential Commodities Act, 1955 — Section 7(1)

High Courts02 May 2000

Dhrubaraja Singh and Others Vs Niladri Singh and Others

Orissa High Court · (2000) 90 CLT 421

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts02 May 2000

Upendra Khuntia and Others Vs Smt. Bijayalaxmi Das and Another

Orissa High Court · (2000) 05 OHC CK 0008

Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 210, 319, 482Penal Code, 1860 (IPC) — Section 294, 323, 325, 34, 341

High Courts02 May 2000Allowed

Ranjit Senapati Vs State of Orissa

Orissa High Court · (2000) CriLJ 3264 : (2000) 2 OLR 335

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 42, 50, 55

High Courts01 May 2000Allowed

Jiban Sarkar Vs State of Orissa

Orissa High Court · (2001) 21 OCR 104 : (2001) 1 OLR 514

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20

High Courts01 May 2000

Ruben Banerjee, Arabinda Mishra and Chandrabanu Patnaik Vs State of Orissa and Others

Orissa High Court · (2000) 05 OHC CK 0011

Constitution of India, 1950 — Article 226

High Courts27 Apr 2000

Mohan Chandra Satapathy alias Mohan Satapathy and Others Vs Chasiram Goud alias Ghasiram Rout

Orissa High Court · (2000) 90 CLT 229 : (2000) 2 OLR 29

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 23

High Courts27 Apr 2000

Nilamani Sahu Vs Lingaraj Majhi and Others

Orissa High Court · AIR 2000 Ori 142

Orissa Land Reforms Act, 1960 — Section 23(2), 23AOrissa Merged States (Laws) Act, 1950 — Section 7

High Courts27 Apr 2000Dismissed

Sk. Zahural Islam Vs Tanweer Jahan Begum and Others

Orissa High Court · AIR 2000 Ori 140 : (2000) 3 CivCC 77 : (2000) 90 CLT 87

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 115

High Courts26 Apr 2000Allowed

Santilata Dei Vs Champa Bewa and Others

Orissa High Court · (2000) 2 OLR 156

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts25 Apr 2000Allowed

Mukte Sa and Ambika alias Thoro Kisan Vs State of Orissa

Orissa High Court · (2000) 1 OLR 600

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 34, 376(2)

High Courts21 Apr 2000Allowed

Debendra Nath Lenka Vs Anjana Paikray and Others

Orissa High Court · (2000) 18 OCR 666

Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 482

High Courts21 Apr 2000

Sarat alias Sarat Kumar Parida and Others Vs Srimanta Baba Kunja Bihari Das

Orissa High Court · (2000) 90 CLT 308 : (2000) 18 OCR 702 : (2000) 2 OLR 205

Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts21 Apr 2000Dismissed

Mrs. Purnima Pattnaik, J.T.O. Vs Republic of India

Orissa High Court · (2000) 18 OCR 696 : (2000) 2 OLR 186

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)