High Courts12 Apr 2004Dismissed
Kameya Gachha Vs State of Orissa
Orissa High Court · (2004) CLT 664 (Suppl Crl) : (2004) 28 OCR 627 : (2004) 1 OLR 638
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 922 of 1,623
High Courts09 Apr 2004
Dhaneswar Sahu Vs Collector-cum-District Magistrate, Dhenkanal and Others
Orissa High Court · (2004) 04 OHC CK 0033
Bihar and Orissa Excise Act, 1915 — Section 67, 67(2), 68
High Courts09 Apr 2004Dismissed
Madhuri Sahu Vs Sureswara Sahu
Orissa High Court · (2004) CLT 608 (Suppl Crl) : (2004) CriLJ 3289 : (2004) 28 OCR 141
Criminal Procedure Code, 1973 (CrPC) — Section 145, 401
High Courts09 Apr 2004
Bilkesh Parveen Vs Governing Body, Tangi Mahavidyalaya and Others
Orissa High Court · (2004) 97 CLT 782
Constitution of India, 1950 — Article 14
High Courts09 Apr 2004
Maganlal Jain Vs Abhijeet Kumar Dash
Orissa High Court · (2004) 4 BC 317 : (2004) CLT 598 (Suppl Crl) : (2004) CriLJ 2415 : (2004) 28 OCR 137 : (2004) 1 OLR 554
Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Apr 2004
Santosh Kumar Gouda Vs Collector, Koraput and Others
Orissa High Court · (2004) 2 OLR 431
High Courts08 Apr 2004
Orissa Air Products Ltd. Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2004) 102 FLR 938 : (2004) 3 LLJ 968 : (2004) 2 OLR 47
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts07 Apr 2004Dismissed
Jitendra Ballav Burdhan Vs Dhirendranath Burdhan and Others
Orissa High Court · AIR 2004 Ori 148
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8
High Courts05 Apr 2004Dismissed
Pramod Kumar Mohanty Vs Union of India (UOI) and Others
Orissa High Court · (2004) 97 CLT 569 : (2004) 3 LLJ 792 : (2004) 1 OLR 601
State Bank of India (Officers Service) Rules, 1992 — Rule 47
High Courts02 Apr 2004Allowed
Gyan Ranjan Pattnayak Vs State of Orissa
Orissa High Court · (2004) CLT 457 (Suppl Crl) : (2004) 28 OCR 597 : (2004) 1 OLR 532
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts02 Apr 2004
Surendra Nath Biswal and Others Vs Presiding Officer, Labour Court and Another
Orissa High Court · (2004) 98 CLT 52 : (2004) 102 FLR 415 : (2004) 1 OLR 647
Industrial Disputes Act, 1947 — Section 25O(6), 33C, 33C(2), 33C(4)
High Courts02 Apr 2004Allowed
Umakanta Mishra Vs State of Orissa
Orissa High Court · (2004) CLT 449 (Suppl Crl) : (2004) 28 OCR 134 : (2004) 1 OLR 528 : (2004) OLR 449 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 313, 376, 493
High Courts31 Mar 2004Allowed
Bapu alias Jyotikanta Parida Vs State of Orissa and Others
Orissa High Court · (2004) 28 OCR 602 : (2004) 1 OLR 551
National Security Act, 1980 — Section 3(2)
High Courts31 Mar 2004Dismissed
Kumuda Chandra Naik Vs State of Orissa
Orissa High Court · (2004) 1 OLR 701
Criminal Procedure Code, 1973 (CrPC) — Section 457Orissa Forest Act, 1972 — Section 56, 59
High Courts31 Mar 2004Dismissed
Sunil Kumar Choubey Vs Pramod Chandra Puri
Orissa High Court · (2004) 03 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts31 Mar 2004
Executive Engineer, Power Plant Division No. 1 Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2004) 98 CLT 268 : (2004) 102 FLR 1122
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F
High Courts29 Mar 2004Dismissed
Computer Lab Vs State of Orissa and Others
Orissa High Court · (2005) 1 BC 513 : (2004) 1 OLR 699
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts29 Mar 2004
Smt. Laxmimani Sahu Vs Jagabandhu Sahu and Another
Orissa High Court · (2004) 97 CLT 580 : (2004) 1 OLR 603
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1
High Courts26 Mar 2004
Lalita Dash Vs State of Orissa and Others
Orissa High Court · (2004) 1 OLR 619
Constitution of India, 1950 — Article 226, 227
High Courts25 Mar 2004
Gangadhar Jena and Others Vs State of Orissa
Orissa High Court · (2004) CLT 948 (Suppl Crl) : (2004) 29 OCR 126 : (2004) 2 OLR 182 : (2004) OLR 948 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311