High Courts21 Jan 2000Dismissed
All India Freedom Fighter's Organisation Vs State of Orissa and Another
Orissa High Court · AIR 2000 Ori 100 : (2000) 89 CLT 306
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,044 of 1,623
High Courts16 Jan 2000
Abdul Gan and Another Vs State of Orissa
Orissa High Court · (2001) 20 OCR 280
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 302, 304(B), 34, 498(A)
High Courts15 Jan 2000Allowed
Debaki Sahu and Others Vs Administrator, Sri Jagannath Temple and Others
Orissa High Court · (2001) ACJ 1972 : (2000) 1 OLR 363
Motor Vehicles Act, 1988 — Section 147
High Courts15 Jan 2000Allowed
Bahadul Gountia alias Biswal Vs Khuriram Meher and Others
Orissa High Court · (2000) 1 OLR 411
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Jan 2000
Debaki Sahu and Others Vs Administrator, Sri Jagannath Temple Puri and Others
Orissa High Court · (2002) 2 ACC 602
Motor Vehicles Act, 1988 — Section 147
High Courts15 Jan 2000Allowed
Jasobanta Sahu alias Jasobanta Kumar Sahu Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 355 : (2000) CriLJ 2517 : (2000) 18 OCR 148 : (2000) 1 OLR 166
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3, 3(2)
High Courts15 Jan 2000
Sri Radhanath Das Vs Consolidation Officer and Others
Orissa High Court · (2000) 89 CLT 233
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 36Orissa Hindu Religious Endowments Act, 1951 — Section 41
High Courts14 Jan 2000
Hemanta Kumar Sahoo Vs Jasobanta Sahoo and Another
Orissa High Court · (2000) 18 OCR 408
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304
High Courts14 Jan 2000Dismissed
Mitsui Babacock Energy (India) Pvt. Ltd. (MBE IPL) Vs Union of India (UOI) and Others
Orissa High Court · AIR 2000 Ori 170
Constitution of India, 1950 — Article 14, 226
High Courts14 Jan 2000Allowed
Shanina Begum Vs State of Orissa and Others
Orissa High Court · (2000) CriLJ 1214 : (2001) 20 OCR 347 : (2000) 18 OCR 163 : (2000) 1 OLR 301
National Security Act, 1980 — Section 14, 3, 3(5)
High Courts13 Jan 2000Dismissed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Basanta Kumar Sahoo and Another
Orissa High Court · (2000) 2 LLJ 1239
Workmens Compensation Act, 1923 — Section 4(1)
High Courts13 Jan 2000Dismissed
Balamukunda Mohanty Vs Mrs. Chandra Mohini and Others
Orissa High Court · (2000) 18 OCR 343
Penal Code, 1860 (IPC) — Section 406
High Courts13 Jan 2000Dismissed
Rabindranath Bhuyan Vs State and Others
Orissa High Court · (2000) 1 OLR 368
Constitution of India, 1950 — Article 226, 227
High Courts13 Jan 2000Allowed
Bhargabi Devi Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 668
Constitution of India, 1950 — Article 226, 227
High Courts11 Jan 2000Allowed
Pratap Kumar Mohanty Vs State of Orissa and Others
Orissa High Court · (2000) 18 OCR 334 : (2000) 1 OLR 195
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)
High Courts11 Jan 2000Allowed
Prasanta Kumar Mohapatra Vs Nilakantha Rath and Another
Orissa High Court · (2000) 89 CLT 592 : (2000) 18 OCR 265 : (2000) 1 OLR 294
Criminal Procedure Code, 1973 (CrPC) — Section 190, 2, 200, 216, 251Penal Code, 1860 (IPC) — Section 426, 427, 448
High Courts11 Jan 2000Dismissed
Bairagi Charan Sethy Vs Kangali Behera (died) and Others
Orissa High Court · AIR 2000 Ori 83 : (2000) 89 CLT 633
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts05 Jan 2000Dismissed
Abdul Jahangir and Others Vs State of Orissa and Another
Orissa High Court · (2000) 89 CLT 280 : (2000) CriLJ 1560 : (2000) 18 OCR 207 : (2000) 18 OCR 158
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(2), 156(3), 173Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 323, 34, 498A, 506
High Courts05 Jan 2000Dismissed
Niranjan Patra and Others Vs C.J.M. and Another
Orissa High Court · (2000) 89 CLT 420 : (2000) CriLJ 1600 : (2000) 18 OCR 196
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 311, 482Evidence Act, 1872 — Section 145, 154, 27, 32(1)Penal Code, 1860 (IPC) — Section 300
High Courts05 Jan 2000Dismissed
Smt. Namita Bose Vs Deepak Kumar Bose
Orissa High Court · (2000) 89 CLT 564 : (2000) 1 OLR 216
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482