High Courts15 Dec 2003Dismissed
Ramasankar Misra Vs The State of Orissa and Others
Orissa High Court · (2004) 1 OLR 48
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 930 of 1,623
High Courts15 Dec 2003Dismissed
Binu Industries Vs State of Orissa and Others
Orissa High Court · (2005) 2 BC 146 : (2004) 1 OLR 65
Constitution of India, 1950 — Article 226
High Courts12 Dec 2003Allowed
Bisweswar Satpathy Vs Chandra Sekhar Kumar
Orissa High Court · (2004) 27 OCR 151 : (2004) 1 OLR 439
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts12 Dec 2003Dismissed
Sk. Ansar Alli and Another Vs State of Orissa and Others
Orissa High Court · (2004) 1 OLR 177
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4(1), 5A
High Courts12 Dec 2003Allowed
Biman Bihari Patnaik Vs State of Orissa
Orissa High Court · (2004) 27 OCR 146 : (2004) 1 OLR 418
Criminal Procedure Code, 1973 (CrPC) — Section 482Land Acquisition Act, 1894 — Section 30Penal Code, 1860 (IPC) — Section 109, 119, 120B, 34, 420
High Courts12 Dec 2003Allowed
Sri Bhupendra Kumar Basu Vs State of Orissa
Orissa High Court · (2004) 27 OCR 149 : (2004) 1 OLR 442
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 109, 119, 120, 120B, 34
High Courts12 Dec 2003Dismissed
Gopal Chandra Burdhan and Others Vs State of Orissa
Orissa High Court · (2005) 30 OCR 599
Dowry Prohibition Act, 1961 — Section 4Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 34, 498(A)
High Courts12 Dec 2003Dismissed
Rajendra Kumar Nanda Vs State of Orissa
Orissa High Court · (2004) CLT 143 (Suppl Crl) : (2004) 27 OCR 193 : (2004) 1 OLR 27
Criminal Procedure Code, 1973 (CrPC) — Section 228, 482Penal Code, 1860 (IPC) — Section 109, 302
High Courts11 Dec 2003Dismissed
Sukanta Patra Vs Principal Secretary and Others
Orissa High Court · (2004) 97 CLT 682
High Courts11 Dec 2003Allowed
Smt. Khiralata Mohanta Vs Collector and Others
Orissa High Court · (2004) 1 OLR 327
Constitution of India, 1950 — Article 226, 227
High Courts11 Dec 2003Dismissed
Purandar Pradhan Vs Gati Pradhan and Others
Orissa High Court · (2004) 97 CLT 65 : (2004) 1 OLR 56
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts11 Dec 2003Dismissed
Sri Manoranjan Mohanty ' Pattnaik and Others Vs Sarada Charan Mohanty ' Pattnaik and Others
Orissa High Court · (2004) 97 CLT 68 : (2004) 1 OLR 50
Constitution of India, 1950 — Article 227
High Courts10 Dec 2003Allowed
Chandan Kumar Dey Vs Controller of Examinations, Utkal University
Orissa High Court · (2004) 97 CLT 78 : (2004) 1 OLR 158
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 2003
Bhuban Gochhayat Vs The Collector and Others Basanta Kumar Sutar Vs The Sub-Collector and Others
Orissa High Court · (2004) 1 OLR 155
Orissa Grama Panchayat Rules, 1968 — Rule 87
High Courts10 Dec 2003
Tamasikar Mallik Vs State of Orissa
Orissa High Court · (2005) 30 OCR 604
Penal Code, 1860 (IPC) — Section 302Arms Act, 1959 — Section 25
High Courts09 Dec 2003Allowed
Sabitri Senapati Vs Judge, Family Court and Another
Orissa High Court · AIR 2004 Ori 75 : (2004) 97 CLT 251 : (2004) 1 OLR 194
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2Family Courts Act, 1984 — Section 19(3)
High Courts08 Dec 2003
Sk. Khairur, alias Sk. Khairul and Others Vs Kanhu Bar
Orissa High Court · (2004) 27 OCR 127
Criminal Procedure Code, 1973 (CrPC) — Section 257Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts08 Dec 2003Allowed
Kulamani Mallik Vs The Collector and Others
Orissa High Court · (2004) 97 CLT 135 : (2004) 1 OLR 46
Orissa Grama Panchayat Act, 1964 — Section 115
High Courts05 Dec 2003
The Secretary, Bar Association Vs Sri D. Mohapatra, Executive Magistrate
Orissa High Court · (2004) 97 CLT 153 : (2004) 27 OCR 309 : (2004) 1 OLR 20 : (2004) 2 RCR(Criminal) 579
Criminal Procedure Code, 1973 (CrPC) — Section 109, 401
High Courts05 Dec 2003
Lakshman Kumar Lenka Vs Central Electricity Supply Co. and Another
Orissa High Court · AIR 2004 Ori 74 : (2004) 1 OLR 98
Electricity (Supply) Act, 1948 — Section 49