High Courts06 Dec 1999Allowed
Registrar, Orissa High Court Vs Dr. Manmath Kumar Mohapatra and Others
Orissa High Court · (2000) 89 CLT 108
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 14 Rule 2(2)
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,047 of 1,623
High Courts06 Dec 1999Allowed
Rajesh Ekka and Others Vs Controller of Examinations, Sambalpur University and Others
Orissa High Court · AIR 2000 Ori 82 : (2000) 1 OLR 605
Constitution of India, 1950 — Article 226
High Courts06 Dec 1999Allowed
Chitra Sen Khanda Vs Contoller of Examinations, Sambalpur University and Others
Orissa High Court · (1999) 12 OHC CK 0022
Constitution of India, 1950 — Article 14
High Courts06 Dec 1999Allowed
Sridhar Dash Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 46 : (2000) 1 OLR 111
High Courts02 Dec 1999
Sri Ajaya Kumar Sahu and Others Vs State of Orissa and Another
Orissa High Court · (2000) 18 OCR 687 : (2000) 18 OCR 11 : (2000) 1 OLR 89
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(9), 482
High Courts02 Dec 1999Allowed
Md. Abdul Zahur Vs State of Orissa and Others
Orissa High Court · (2000) 89 CLT 255 : (2000) 18 OCR 169 : (2000) 1 OLR 21
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14(1), 3(2), 3(5)
High Courts02 Dec 1999
Prabhash Ch. Bebarta Vs State of Orissa
Orissa High Court · (2000) 1 OLR 59
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts01 Dec 1999Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Guru Charan Nath and Another
Orissa High Court · (2000) 3 LLJ 1464
Workmens Compensation Act, 1923 — Section 30
High Courts01 Dec 1999
Benudhar Gouda and Others Vs State of Orissa
Orissa High Court · (2000) 18 OCR 155
Criminal Procedure Code, 1973 (CrPC) — Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts01 Dec 1999Dismissed
Bhabani Prasad Bhatta Vs Bishnu Prasad Agrawalla and Another
Orissa High Court · (2000) 18 OCR 75
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts29 Nov 1999Allowed
Smt. Kamal Kumari Dei alias Das Vs Smt. Rajani Routray
Orissa High Court · (2000) 1 OLR 106
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99
High Courts29 Nov 1999Dismissed
Smt. Rajani Routray Vs Smt. Kamal Kumari Dei and Another
Orissa High Court · (2000) 1 OLR 147
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Nov 1999Dismissed
Jani Chineswar Subudbi Vs Dandasi Gouda and Others
Orissa High Court · (2000) 89 CLT 570
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(1), 145, 482
High Courts26 Nov 1999Dismissed
Rama Chandra Samal Vs Gita Samal Gita Samal Vs Rama Chandra Samal
Orissa High Court · (2000) 89 CLT 185
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 14
High Courts26 Nov 1999Dismissed
Jani Chineswar Subudhi Vs Dandasi Gauda and Others
Orissa High Court · (2000) 18 OCR 180
Criminal Procedure Code, 1973 (CrPC) — Section 144, 144(I), 145, 482
High Courts26 Nov 1999Dismissed
Rama Chandra Samal Vs Gita Samal
Orissa High Court · (2000) 18 OCR 87
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Nov 1999
Sri Ashok Kumar and Others Vs State of Orissa
Orissa High Court · (2000) 89 CLT 516 : (2000) CriLJ 1975 : (2000) 1 OLR 182
Criminal Procedure Code, 1973 (CrPC) — Section 438(1)
High Courts26 Nov 1999
Mangu Pangi and Another Vs Rama Chandra Padhi and Others
Orissa High Court · (2001) ACJ 1515 : (2000) 89 CLT 49 : (2000) 1 OLR 53
Orissa Motor Vehicles (Accidents Claims Tribunals) Rules, 1960 — Rule 22
High Courts26 Nov 1999Dismissed
Bimbadhar Sahu and Another Vs Susama Sahu and Another
Orissa High Court · (2000) 89 CLT 180 : (2000) 18 OCR 29 : (2000) 1 OLR 79
Criminal Procedure Code, 1973 (CrPC) — Section 204, 205, 468, 482Immoral Traffic (Prevention) Act, 1956 — Section 5Penal Code, 1860 (IPC) — Section 34, 372, 373
High Courts25 Nov 1999Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Pradhani Patra and Another
Orissa High Court · (2000) 3 LLJ 1458 : (2000) 1 OLR 61
Workmens Compensation Act, 1923 — Section 4(1)