High Courts24 Mar 2000
Bichitrananda Swain and Others Vs Jatakrushna Swain
Orissa High Court · AIR 2000 Ori 145 : (2000) 1 OLR 548
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,039 of 1,623
High Courts23 Mar 2000
Rajkishore Mishra and Another Vs State and Another
Orissa High Court · (2000) 1 ALT(Cri) 21 : (2000) 89 CLT 587 : (2000) 2 DMC 375
Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Penal Code, 1860 (IPC) — Section 498A
High Courts23 Mar 2000Dismissed
Chandra Sekhar Swain Vs State of Orissa and Another
Orissa High Court · (2000) 90 CLT 322
Constitution of India, 1950 — Article 254Electricity Regulatory Commission Act, 1998 — Section 14, 17(1), 17(2), 18, 18(1)Orissa Electricity Reforms Act, 1995 — Section 1(3), 3(1), 3(2), 4, 4(2)
High Courts22 Mar 2000Allowed
Bhubaneswar Dharua and Another Vs Kaibalya Mare and Others
Orissa High Court · (2000) 18 OCR 482
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts22 Mar 2000
Laxmirani Behera Vs Commissioner for Workmen's Compensation and Others
Orissa High Court · (2000) 87 FLR 151 : (2001) 1 LLJ 269
Workmens Compensation Act, 1923 — Section 2(1)
High Courts22 Mar 2000Allowed
Bhanu Bhola and Others Vs Sindhu Bhuyan (dead) after him Prafulla Kumar Bhuyan and Others
Orissa High Court · (2000) 1 OLR 616
High Courts22 Mar 2000Allowed
Swarup Kumar Sundara Vs State of Orissa and Others
Orissa High Court · (2000) 18 OCR 484
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146, 146(I)
High Courts22 Mar 2000Dismissed
Sarangadhar Nayak and Others Vs State of Orissa
Orissa High Court · (2000) 90 CLT 740
Penal Code, 1860 (IPC) — Section 140, 143, 380, 506Probation of Offenders Act, 1958 — Section 3
High Courts16 Mar 2000
Khara Kamidi Vs State of Orissa
Orissa High Court · (2000) 90 CLT 132 : (2000) CriLJ 3558 : (2000) 18 OCR 545
Penal Code, 1860 (IPC) — Section 342, 366, 376, 452
High Courts16 Mar 2000Allowed
Dambaru Gouda Vs State of Orissa
Orissa High Court · (2000) 89 CLT 702 : (2001) CriLJ 2993 : (2000) 18 OCR 571 : (2000) 1 OLR 454
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts16 Mar 2000Allowed
Dhana Harijan Vs State of Orissa
Orissa High Court · (2000) 89 CLT 554 : (2000) 1 OLR 457
Penal Code, 1860 (IPC) — Section 302
High Courts16 Mar 2000Allowed
Smt. Pramila Kumari Harichandan Ray Vs Jagamohan Mangaraj and Others
Orissa High Court · (2000) 90 CLT 375
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts16 Mar 2000Allowed
Dr. Bijaya Chandra Rath Vs Utkal University and Others
Orissa High Court · (2000) 90 CLT 623
High Courts15 Mar 2000Dismissed
Manguli Muduli and Others Vs State of Orissa and Another
Orissa High Court · (2000) CriLJ 4176
Criminal Procedure Code, 1973 (CrPC) — Section 309, 320, 320(9), 321, 482Hindu Minority and Guardianship Act, 1956 — Section 4Majority Act, 1875 — Section 3
High Courts14 Mar 2000Allowed
Mangru Bhagat Vs Bhawla Oram and Others and Bijli Bhagat
Orissa High Court · (2001) CriLJ 1999 : (2000) 1 OLR 541
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401
High Courts14 Mar 2000
Anania Naik Vs State of Orissa
Orissa High Court · (2000) 18 OCR 699
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Penal Code, 1860 (IPC) — Section 371(1), 376, 376(2), 448, 450
High Courts14 Mar 2000
Ananta Naik Vs State of Orissa
Orissa High Court · (2000) 89 CLT 693 : (2000) 1 OLR 477
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 376, 376(2), 448, 450, 511
High Courts14 Mar 2000Allowed
Pratima Behera Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 567
Criminal Procedure Code, 1973 (CrPC) — Section 204, 302, 319, 34
High Courts13 Mar 2000Allowed
Smt. Sumitra Dei and Another Vs Nalu Chhatoi
Orissa High Court · (2000) 1 OLR 512
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9
High Courts13 Mar 2000Allowed
Swarup Kumar Sundara Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 482
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146