High Courts01 Oct 2004
Pravu Charan Mohanty Vs Sri Nimai Charan Swain
Orissa High Court · (2004) 29 OCR 855 : (2004) 29 OCR 220 : (2004) 2 OLR 732
Contempt of Courts Act, 1971 — Section 12
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 913 of 1,623
High Courts01 Oct 2004
Divisional Manager and National Insurance Co. Ltd. Vs Punyaprava Acharya and Others
Orissa High Court · (2004) 2 OLR 564
High Courts30 Sept 2004Allowed
IPISTEEL Limited and Another Vs Central Electricity Supply Company of Orissa Limited
Orissa High Court · (2005) 2 BC 179 : (2005) 99 CLT 33 : (2005) 128 CompCas 113 : (2004) 2 OLR 523
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22(1)
High Courts30 Sept 2004Dismissed
Gouri Meher Vs Tapisa Meher and Others
Orissa High Court · (2004) 98 CLT 793 : (2005) 1 DMC 560
High Courts30 Sept 2004
Manoj Kumar Mohanty Vs State of Orissa
Orissa High Court · (2005) 30 OCR 738
Penal Code, 1860 (IPC) — Section 307, 34
High Courts29 Sept 2004
Baikunthanath Jena alias Dhuna and Others Vs State of Orissa
Orissa High Court · (2004) CLT 1299 (Suppl Crl) : (2004) 29 OCR 658 : (2004) 2 OLR 570 : (2004) OLR 1299 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts28 Sept 2004
Banamali Pande Vs State of Orissa and Others
Orissa High Court · (2004) 98 CLT 792 : (2004) 2 OLR 515
Orissa Grama Panchayat Act, 1964 — Section 25, 26
High Courts28 Sept 2004Dismissed
Pratap Behera Vs State of Orissa and Others
Orissa High Court · (2004) 2 OLR 512
High Courts28 Sept 2004Allowed
Bhaba Sagar Panigrahi Vs State of Orissa
Orissa High Court · (2005) CLT 69 (Suppl Crl) : (2005) CriLJ 778 : (2004) 29 OCR 646 : (2005) OLR 69 (Suppl Crl) : (2004) 2 OLR 549
Criminal Procedure Code, 1973 (CrPC) — Section 401Prevention of Food Adulteration Act, 1954 — Section 13(2)
High Courts24 Sept 2004
Sankarsana Beriha Vs State (Vigilance)
Orissa High Court · (2004) 29 OCR 657
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts24 Sept 2004Allowed
Anu alias Anuja Kumar Sahu Vs State of Orissa and Others
Orissa High Court · (2004) CLT 1315 (Suppl Crl) : (2004) 29 OCR 435 : (2004) 2 OLR 475
National Security Act, 1980 — Section 3(1), 3(2)Penal Code, 1860 (IPC) — Section 25, 27, 294, 302, 307
High Courts23 Sept 2004Dismissed
Satrughna Sahoo Vs Sri Kameswar Mahadev, Bije Mundi Deuli and Others
Orissa High Court · (2004) 98 CLT 609
Limitation Act, 1963 — Section 5Orissa Hindu Religious Endowments Act, 1951 — Section 44
High Courts22 Sept 2004
The Divisional Manager, New India Assurance Co. Ltd. Vs Manorama Devi and Others Manorama Devi and Others Vs The Divisional Manager, New India Assurance Co. Ltd.
Orissa High Court · (2005) 1 ACC 174 : (2006) ACJ 1048 : (2004) 98 CLT 618 : (2005) 104 FLR 626 : (2004) 2 OLR 712
Workmens Compensation Act, 1923 — Section 2, 30, 4A(3)
High Courts20 Sept 2004
Orissa State Financial Corporation Vs State of Orissa and Another
Orissa High Court · (2005) 99 CLT 38 : (2004) 29 OCR 875 : (2004) 2 OLR 627
Orissa Forest Act, 1972 — Section 56, 64, 64(2)
High Courts20 Sept 2004
The New India Assurance Company Limited Vs Manasi Samal @ Swain and Others Manasi Samal @ Swain and Others Vs The New India Assurance Company Limited
Orissa High Court · (2005) 1 ACC 518 : (2004) 98 CLT 797
High Courts17 Sept 2004Dismissed
Baikuntha Nath Jena Vs State of Orissa and Others
Orissa High Court · (2004) 29 OCR 860 : (2004) 2 OLR 577
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 468, 482Dowry Prohibition Act, 1961 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 302, 306
High Courts16 Sept 2004
Niranjan Prusty @ Driver and Another Vs State of Orissa
Orissa High Court · (2004) CLT 1139 (Suppl Crl) : (2004) 29 OCR 323 : (2004) 2 OLR 440 : (2004) OLR 1139 (Suppl Crl)
Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts16 Sept 2004Allowed
Durga Prasad Mohapatra Vs State of Orissa and Others
Orissa High Court · (2004) CLT 1121 (Suppl Crl) : (2005) CriLJ 485 : (2004) 29 OCR 444 : (2004) 2 OLR 455
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21National Security Act, 1980 — Section 14, 3(2)
High Courts14 Sept 2004
Bighneswar Patra Vs The Officer-in-charge, Copying Section Kendrapara Court and Another
Orissa High Court · (2004) 98 CLT 734 : (2005) 30 OCR 191 : (2004) 2 OLR 631
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 205Powers of Attorney Act, 1882 — Section 2
High Courts14 Sept 2004
Shree Jagannath Packers and Others Vs State of Orissa and Others
Orissa High Court · (2005) 141 STC 26
Central Sales Tax Act, 1956 — Section 13(3), 8(5)Constitution of India, 1950 — Article 14, 154(1), 154(2), 161, 162Customs Act, 1962 — Section 25, 25(1)