High Courts15 Dec 1999Allowed
Brundaban Chandra Mishra Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2000) 1 OLR 174
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,046 of 1,623
High Courts15 Dec 1999
Sudhakar Pradhan Vs State of Orissa and Others
Orissa High Court · (2000) 1 OLR 162
Orissa Public Demands Recovery Act, 1962 — Section 4, 8
High Courts15 Dec 1999Allowed
Govinda Ram (Prasad) Agarwala Vs General Traders and Another
Orissa High Court · (2000) 18 OCR 273
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 205Penal Code, 1860 (IPC) — Section 415, 420
High Courts15 Dec 1999Dismissed
Sethi Transport, Madbupatna Vs The Commissioner-cum-Secretary to Govt. of Orissa and Another
Orissa High Court · (1999) 12 OHC CK 0007
Constitution of India, 1950 — Article 12, 21, 226
High Courts13 Dec 1999Dismissed
Mr. Abdul Raheman Vs Nurjahan ' Nuri Bibi
Orissa High Court · (2000) 1 ALT(Cri) 14 : (2000) 89 CLT 403 : (2000) CriLJ 1949 : (2000) 1 DMC 720
Criminal Procedure Code, 1973 (CrPC) — Section 127(3)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts13 Dec 1999Allowed
Divisional Manager, National Insurance Co. Ltd. Vs Rabi Sahoo and Another
Orissa High Court · (2001) ACJ 538 : (2000) 90 CLT 8
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 3
High Courts10 Dec 1999
Gopinath Behera Vs State of Orissa and Others Bhramarbar Sahu Vs Revenue Divisional Commissioner, Northern Division and Others
Orissa High Court · (2000) 1 OLR 178
Orissa Revenue Divisional Commissioners Act, 1957 — Section 4(1)Orissa Survey and Settlement Rules, 1962 — Rule 34
High Courts10 Dec 1999Allowed
Gangadhar Sahoo and Others Vs Saradananda Pandey and Another
Orissa High Court · (2000) 1 OLR 247
High Courts10 Dec 1999
Kishore Chandra Satpathy Vs State of Orissa
Orissa High Court · (2000) 18 OCR 157
Criminal Procedure Code, 1973 (CrPC) — Section 307, 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts10 Dec 1999Dismissed
New India Assurance Co. Ltd. Vs Jayanti Nayak and Another
Orissa High Court · (2000) 2 ACC 125 : (2000) ACJ 1054 : (2000) 89 CLT 498 : (2000) 89 CLT 408
Employees Compensation Act, 1923 — Section 30
High Courts09 Dec 1999
State of Orissa Vs Rara alias Harihar Behera and Another
Orissa High Court · (2000) 18 OCR 77
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts09 Dec 1999Dismissed
Prasana Kumar Swain Vs The State and Another
Orissa High Court · (1999) 12 OHC CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45, 73Penal Code, 1860 (IPC) — Section 313, 334, 366
High Courts07 Dec 1999Allowed
Minaketan Samal Vs Prasanta Kumar Routray and Another
Orissa High Court · (2000) 1 OLR 253
High Courts07 Dec 1999
Pitabas Behera and Others Vs State of Orissa
Orissa High Court · (1999) 12 OHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 209, 407, 408, 482
High Courts07 Dec 1999
Oriental Insurance Co. Ltd. Vs Radhakrushna Mohapatra and Others
Orissa High Court · (2001) 1 ACC 339 : (2000) 89 CLT 817 : (2001) 1 ILR (Ori) 339
Motor Vehicles Act, 1988 — Section 149, 170, 173
High Courts07 Dec 1999
Guruprasad Rout and Others Vs Orissa Power Generation Corporation Ltd. and Others
Orissa High Court · (2000) 1 LLJ 1321 : (2000) 1 OLR 158
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts07 Dec 1999
Pradipta Kumar Pradhan Vs Sabilata Dei and Others
Orissa High Court · (2000) 1 OLR 420
Limitation Act, 1963 — Section 5
High Courts07 Dec 1999Dismissed
Oriental Insurance Co. Ltd. Vs Bodhu Singh alias Babula Singh and Another
Orissa High Court · (2000) 2 ACC 783 : (2001) ACJ 36 : (2000) 90 CLT 26
Employees Compensation Act, 1923 — Section 30
High Courts06 Dec 1999
Oriental Insurance Co. Ltd. Vs Shyamsundar Rohidas and Others
Orissa High Court · (2000) 2 ACC 599 : (2000) 90 CLT 49
Employees Compensation Act, 1923 — Section 2, 30
High Courts06 Dec 1999Allowed
Lokesh Chandra Pradhan Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 73 : (2000) 1 OLR 120