High Courts03 Aug 2004Dismissed
Susanta Kumar Pathy Vs State and Others
Orissa High Court · (2004) 98 CLT 361 : (2005) 1 LLJ 160
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 916 of 1,623
High Courts03 Aug 2004Dismissed
Bharat Chandra Khillar Vs General Manager, Bank of India and Others
Orissa High Court · (2004) 98 CLT 389 : (2004) 3 LLJ 1084
Penal Code, 1860 (IPC) — Section 380, 420, 467, 468, 471
High Courts30 Jul 2004Allowed
Shri Ashok Kumar Saha Vs State of Orissa
Orissa High Court · (2004) 29 OCR 131 : (2004) 2 OLR 237
Criminal Procedure Code, 1973 (CrPC) — Section 457Penal Code, 1860 (IPC) — Section 380
High Courts30 Jul 2004
Bharmarbar Vs State of Orissa and Others
Orissa High Court · (2004) 29 OCR 17
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 307, 34, 498(A)
High Courts29 Jul 2004
Sudarsan Parida Vs State of Orissa
Orissa High Court · (2004) 29 OCR 348 : (2004) 2 OLR 321
Criminal Procedure Code, 1973 (CrPC) — Section 317, 437(2), 437(5), 439(2)
High Courts29 Jul 2004
Bhubaneswar Singhdeo Vs State of Orissa
Orissa High Court · (2004) 98 CLT 201 : (2004) CriLJ 4377 : (2004) 2 OLR 469
Constitution of India, 1950 — Article 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts28 Jul 2004Allowed
Govinda ' Antu Baskey and Others Vs State of Orissa
Orissa High Court · (2004) 07 OHC CK 0037
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 307, 324, 34
High Courts28 Jul 2004Dismissed
A.E.S. Orissa Distribution Private Limited and Others Vs Grid Corporation of Orissa Limited and Others
Orissa High Court · AIR 2004 Ori 198 : (2005) 1 ARBLR 217
Arbitration and Conciliation Act, 1996 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Jul 2004
Babu alias Umakanta Nayak and Another Vs State of Orissa
Orissa High Court · (2005) CriLJ 865 : (2004) 29 OCR 214 : (2004) 2 OLR 405
Penal Code, 1860 (IPC) — Section 201, 302, 324, 34
High Courts27 Jul 2004
Prafulla Kumar Sahoo Vs Central Electricity Supply Company of Orissa Ltd. and Others
Orissa High Court · AIR 2005 Ori 54 : (2004) 98 CLT 783 : (2004) 2 OLR 436
High Courts23 Jul 2004Allowed
Babu alias Iswar Rout Vs State of Orissa and Others
Orissa High Court · (2004) CLT 897 (Suppl Crl) : (2004) 29 OCR 26 : (2004) 2 OLR 344
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 201, 294, 302, 323, 334
High Courts23 Jul 2004Dismissed
Paradip Port Trust Vs Their Workmen and Others
Orissa High Court · (2004) 98 CLT 593
Constitution of India, 1950 — Article 226, 227
High Courts22 Jul 2004
Management of Executive Engineer (Electrical), E.H.T. Construction Division Vs State of Orissa and Another
Orissa High Court · (2005) 1 LLJ 681 : (2004) 2 OLR 398
Industrial Disputes Act, 1947 — Section 10(1), 12(5)
High Courts21 Jul 2004Allowed
Babu alias Iswar Rout Vs State of Orissa and Others
Orissa High Court · (2005) CriLJ 273
National Security Act, 1980 — Section 3(2)
High Courts21 Jul 2004Allowed
Nivas Majhi Vs State of Orissa
Orissa High Court · (2004) 98 CLT 656 : (2004) 29 OCR 437
Penal Code, 1860 (IPC) — Section 302
High Courts21 Jul 2004
Divisional Manager, Orissa Forest Development Corporation Ltd. Vs Kanista Bisoi and Another
Orissa High Court · (2005) 2 LLJ 121
Industrial Disputes Act, 1947 — Section 10, 12, 25F
High Courts20 Jul 2004Allowed
Thogorani alias K. Damayanti Vs State of Orissa and Others
Orissa High Court · (2004) CLT 913 (Suppl Crl) : (2004) CriLJ 4003 : (2004) 29 OCR 29 : (2004) 2 OLR 183 : (2005) 1 RCR(Criminal) 346
Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 53Evidence Act, 1872 — Section 114
High Courts20 Jul 2004
Executive Engineer, Bhubaneswar Electrical Division, GRIDCO Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2004) 98 CLT 393
Industrial Disputes Act, 1947 — Section 10, 12, 25B, 25F
High Courts16 Jul 2004Dismissed
Executive Engineer, Rural Works Division Vs Additional District Magistrate, Mayurbhanj and Authority under the Minimum Wages Act and Others
Orissa High Court · (2004) 98 CLT 678 : (2005) 2 LLJ 32
Constitution of India, 1950 — Article 226, 227
High Courts16 Jul 2004Dismissed
Smt. Sabita Praharaj Vs Smt. Gitarani Praharaj and Others
Orissa High Court · (2004) CLT 1052 (Suppl Crl) : (2004) CriLJ 3975 : (2004) 28 OCR 778 : (2004) 2 OLR 193 : (2004) OLR 1052 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 2(4), 210Protection of Human Rights Act, 1993 — Section 14, 18