High Courts13 Mar 2000Allowed
Malla alias Madan Sethi Vs State of Orissa and Others
Orissa High Court · (2000) CriLJ 3379 : (2000) 18 OCR 551 : (2000) 1 OLR 439
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,040 of 1,623
High Courts13 Mar 2000Allowed
Bhubaneswar Dharua and Another Vs Kaibalya Marei and Others
Orissa High Court · (2000) 1 OLR 539
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 401
High Courts10 Mar 2000Dismissed
Makar @ Harendranath Giri Vs State of Orissa
Orissa High Court · (2000) 89 CLT 757
Penal Code, 1860 (IPC) — Section 302, 304(2), 307
High Courts10 Mar 2000
Chhatar Bhumij Vs State of Orissa
Orissa High Court · (2000) 90 CLT 14 : (2000) 18 OCR 617 : (2000) 1 OLR 451
Penal Code, 1860 (IPC) — Section 307
High Courts10 Mar 2000
Awadesh ' Awdhis and Another Vs State of Orissa
Orissa High Court · (2000) 03 OHC CK 0015
Evidence Act, 1872 — Section 154Probation of Offenders Act, 1958 — Section 3Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts10 Mar 2000Dismissed
Makar alias Harendranath Giri Vs State of Orissa
Orissa High Court · (2000) 18 OCR 574
Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts09 Mar 2000
Jagadamba Agency Pvt. Ltd. Vs Ambuja Cement Eastern Ltd. and Others
Orissa High Court · AIR 2000 Ori 119 : (2000) 89 CLT 655
High Courts09 Mar 2000Allowed
Jainarayan Naik alias Kamal Lochan Naik Vs State of Orissa
Orissa High Court · (2000) 1 OLR 529
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts07 Mar 2000
Bhikari Charan Rath Vs State of Orissa and Another
Orissa High Court · (2000) 18 OCR 451
Criminal Procedure Code, 1973 (CrPC) — Section 140, 144, 145, 146
High Courts07 Mar 2000Allowed
Purna Chandra Rout Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 661 : (2000) 1 OLR 433
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts07 Mar 2000Dismissed
Gopal Krishna Badu Mohapatra and others Vs Girish Chandra Naik and others
Orissa High Court · (2001) 91 CLT 292
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Constitution of India, 1950 — Article 226 , 227
High Courts07 Mar 2000Allowed
Lingaraj Panda and Another Vs The Consolidation Commissioner, Orissa and Others
Orissa High Court · (2000) 03 OHC CK 0016
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36, 37(1)Orissa Land Reforms Act, 1960 — Section 4(2)
High Courts06 Mar 2000Dismissed
Smt. Priti Dash Vs Abhimanyu Behera and Others
Orissa High Court · AIR 2000 Ori 116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts03 Mar 2000Dismissed
Bhikari Charan Awasti alias Bhiku and Another Vs State of Orissa
Orissa High Court · (2000) 89 CLT 716 : (2000) 89 CLT 533 : (2000) CriLJ 2642 : (2000) 18 OCR 448 : (2000) 1 OLR 571
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts02 Mar 2000Dismissed
Sasibhusan Das Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 95 : (2000) 89 CLT 598
Constitution of India, 1950 — Article 226, 309Government of Orissa Business Rules — Rule 8Orissa Subordinate Staff Selection Commission Rules, 1993 — Rule 3
High Courts02 Mar 2000
Nirmal Chandra Das and Another Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 677 : (2000) 18 OCR 424 : (2000) 1 OLR 558
Constitution of India, 1950 — Article 226, 227
High Courts02 Mar 2000Dismissed
Smt. Tulasi Panda Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 103 : (2000) 90 CLT 176
Constitution of India, 1950 — Article 19(1)Essential Commodities Act, 1955 — Section 3
High Courts29 Feb 2000Dismissed
Eastern Plantation Pvt. Ltd. Vs State of Orissa and Others
Orissa High Court · (2000) 02 OHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 550Prevention of Corruption Act, 1947 — Section 5(1)Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts29 Feb 2000Allowed
Bhikari Charan Rath Vs State of Orissa and Another
Orissa High Court · (2000) 89 CLT 768 : (2000) 2 OLR 6
Criminal Procedure Code, 1973 (CrPC) — Section 145, 401
High Courts29 Feb 2000Allowed
Mohan Ch. Sahoo and Others Vs Government of Orissa and Another
Orissa High Court · (2000) 89 CLT 573 : (2000) 1 LLJ 1646 : (2000) 1 OLR 443
Industrial Disputes Act, 1947 — Section 12(5)