High Courts16 Jul 1999
Pradeep alias Pradipta Kumar Mohanty Vs State of Orissa
Orissa High Court · (1999) 2 OLR 449
Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 482
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 1,056 of 1,623
High Courts16 Jul 1999Allowed
Pranabandhu Institute of Paramedical Science and Technology Vs State of Orissa and Others
Orissa High Court · AIR 1999 Ori 221 : (1999) 88 CLT 502
Constitution of India, 1950 — Article 226
High Courts16 Jul 1999
Surojit Sen and Sanjaya Singh Vs Sanatan Behera
Orissa High Court · (1999) 2 OLR 361
Criminal Procedure Code, 1973 (CrPC) — Section 205(1), 273, 317
High Courts16 Jul 1999
Guji Dharma Rao alias Raju and Another Vs State of Orissa
Orissa High Court · (1999) 17 OCR 153 : (1999) 2 OLR 371
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts16 Jul 1999Allowed
Managing Committee of Gunduripada High School Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 467
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts16 Jul 1999Allowed
Satrughna Samal and Others Vs State of Orissa
Orissa High Court · (2000) 89 CLT 578
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts15 Jul 1999Allowed
State of Orissa Vs Hari Behera and Another
Orissa High Court · (1999) 17 OCR 166 : (1999) 2 OLR 236
General Clauses Act, 1897 — Section 24Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 82(1)Opium Act, 1878 — Section 47, 9
High Courts15 Jul 1999
Thabir Suna Vs State of Orissa
Orissa High Court · (1999) 88 CLT 831 : (1999) 2 OLR 257
General Rules and Circular Orders (Criminal) — Rule 121
High Courts15 Jul 1999Allowed
Pritish Nandey and Another Vs State of Orissa
Orissa High Court · (1989) 2 OLR 185
Criminal Procedure Code, 1973 (CrPC) — Section 154, 226, 252, 254, 296Penal Code, 1860 (IPC) — Section 292
High Courts13 Jul 1999Allowed
Chakrapani Sabat Vs Commissioner of Consolidation and Others
Orissa High Court · (2000) 2 OLR 189
High Courts12 Jul 1999Allowed
Muni Nayak Vs Durgamadhab Sahu and Another
Orissa High Court · (2000) 1 ACC 225 : (2001) ACJ 1842 : (1999) 88 CLT 769
Motor Vehicles Act, 1988 — Section 173
High Courts09 Jul 1999Dismissed
Usharani Mohapatra Vs Nityanand Sahu and Another
Orissa High Court · (2000) CriLJ 190 : (1999) 17 OCR 365
Criminal Procedure Code, 1973 (CrPC) — Section 125, 128, 407Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498
High Courts09 Jul 1999
Dinabandhu Prusty and Others Vs State of Orissa and Others
Orissa High Court · (1999) 88 CLT 732
Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 3, 7, 7(6), 7(A)
High Courts08 Jul 1999Allowed
Debabrata Mishra Vs Berhampur University and Another
Orissa High Court · (2000) 89 CLT 34
High Courts08 Jul 1999Dismissed
Utkal Co-operative Banking Society Ltd. Vs State of Orissa and Others
Orissa High Court · AIR 2000 Ori 46
High Courts08 Jul 1999Allowed
New India Assurance Co. Ltd. Vs Braja Kishore Sahoo and Others
Orissa High Court · (2000) 1 ACC 534 : (2000) 89 CLT 228 : (2000) 3 LLJ 1504
Workmens Compensation Act, 1923 — Section 30
High Courts07 Jul 1999Dismissed
Khalli Sahu Vs Gopi Gauda alias Gopinath Gauda and Another
Orissa High Court · (1999) 4 CivCC 91 : (1999) 88 CLT 200 : (1999) 2 OLR 146
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts07 Jul 1999Allowed
Alekha Thati and Others Vs State of Orissa
Orissa High Court · (1999) 88 CLT 439 : (1999) 2 OLR 206
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts06 Jul 1999
Dr. Santanu Kr. Parida Vs State of Orissa and Another
Orissa High Court · (1999) 17 OCR 239 : (1999) 2 OLR 191
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482, 82, 83
High Courts06 Jul 1999Allowed
Fakira Subudhi Vs State of Orissa and Another
Orissa High Court · (1999) 88 CLT 816 : (2000) CriLJ 1172 : (1999) 17 OCR 133 : (1999) 2 OLR 143