High Courts30 Mar 2000Dismissed
Hari Basudev Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 125
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(4)Orissa Grama Panchayat Act, 1965 — Section 30
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,038 of 1,623
High Courts30 Mar 2000
Nabaghana Mohanty and Others Vs Dwarikanath Tripathy and Another
Orissa High Court · (2000) 89 CLT 809 : (2001) CriLJ 2753
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(4)
High Courts29 Mar 2000Allowed
T. Esseswar Rao Patra Vs Rusava Mohanty and Another
Orissa High Court · (2001) CriLJ 2774 : (2000) 2 OLR 11
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts28 Mar 2000Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Pramilabala Jena and Others
Orissa High Court · (2000) 2 ACC 195 : (2001) ACJ 964 : (2000) 89 CLT 728
Motor Vehicles Act, 1988 — Section 149, 174
High Courts28 Mar 2000Allowed
Sri Dhirendranath Swain Vs Hadi Raul
Orissa High Court · (2000) 90 CLT 3 : (2001) CriLJ 1998 : (2000) 1 OLR 557
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145(1)
High Courts28 Mar 2000
Soda Soura and Another Vs Syama Bisoi and Others
Orissa High Court · (2000) 90 CLT 28 : (2000) 1 OLR 554
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1)
High Courts27 Mar 2000Allowed
Pratima Behera Vs State of Orissa and Others
Orissa High Court · (2000) 18 OCR 612
Criminal Procedure Code, 1973 (CrPC) — Section 204, 319, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Mar 2000Allowed
Gopal Patra and Others Vs Loknath Patra and after him Bidulata Patra and Others
Orissa High Court · (2000) 1 OLR 590
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100
High Courts27 Mar 2000Allowed
Gem Corporation of Orissa Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 127
Mineral Conservation and Development Rules, 1988 — Rule 2Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts27 Mar 2000Dismissed
NU Calcutta Construction Company Vs National Aluminium Company Ltd. and Others
Orissa High Court · AIR 2000 Ori 186
Constitution of India, 1950 — Article 14, 162, 226Evidence Act, 1872 — Section 115
High Courts27 Mar 2000Dismissed
Land Acquisition Officer Vs Somanath Gouda
Orissa High Court · (2000) 1 OLR 520
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 151
High Courts27 Mar 2000Allowed
Mangru Bhagat Vs Bhawla Oram and Others
Orissa High Court · (2000) 18 OCR 610
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5)
High Courts27 Mar 2000Dismissed
Dinabandhu Sahu and Another Vs State of Orissa
Orissa High Court · (2000) 90 CLT 62 : (2000) CriLJ 4912
Evidence Act, 1872 — Section 11, 114Penal Code, 1860 (IPC) — Section 300, 302, 304, 326, 34
High Courts24 Mar 2000Allowed
Pratap Dehury Vs State of Orissa
Orissa High Court · (2000) 1 ALT(Cri) 20 : (2000) 89 CLT 539 : (2000) 18 OCR 633 : (2000) 1 OLR 561
Penal Code, 1860 (IPC) — Section 302
High Courts24 Mar 2000
Republic of India Vs State of Orissa and Another
Orissa High Court · (2000) 18 OCR 567
Criminal Procedure Code, 1973 (CrPC) — Section 267Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts24 Mar 2000Allowed
Niranjan Mallick Vs State of Orissa
Orissa High Court · (2000) 18 OCR 603 : (2000) 1 OLR 564
Penal Code, 1860 (IPC) — Section 302
High Courts24 Mar 2000Allowed
Baikunthanath Barik (dead) after him Hemalata Barik and Others Vs Nilamani Barik (dead) after him Smt. Sabitri Barik and Others
Orissa High Court · (2000) 90 CLT 549 : (2000) 1 OLR 550
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 Mar 2000Allowed
Debaraj Panda Vs New India Assurance Co. Ltd. and Others
Orissa High Court · (2000) 1 OLR 621
High Courts24 Mar 2000
Chakradhar Sahoo Vs Laxmidhar Sahoo and Others
Orissa High Court · (2000) 90 CLT 382
High Courts24 Mar 2000Dismissed
Kailash Chandra Parida Vs State of Orissa and Others
Orissa High Court · (2000) 03 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 319Evidence Act, 1872 — Section 3(1)Penal Code, 1860 (IPC) — Section 304, 307, 323, 324, 34