COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 933 of 1,623

High Courts30 Oct 2003Allowed

Jyostna Satapathy Vs State of Orissa and Others

Orissa High Court · (2004) 97 CLT 3 : (2003) 2 OLR 646

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 8(2)

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High Courts29 Oct 2003Allowed

Pratima Manjari Mishra Vs Sub-Collector and Another

Orissa High Court · (2003) 10 OHC CK 0027

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High Courts29 Oct 2003Dismissed

Lalit Mohan Pradhan Vs State of Orissa and Others

Orissa High Court · (2004) 97 CLT 107 : (2003) OLR 815 Supp

Grarit-in-aid Order, 1994 — Rule 9(4)(ii)

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High Courts29 Oct 2003

Suresh Ch. Pradhan Vs High Court of Orissa

Orissa High Court · (2003) 2 OLR 586

Orissa Judicial Service Rules, 1994 — Rule 10, 30

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High Courts29 Oct 2003Dismissed

Indramani Pati (dead) after him Sarojini Pati and Others Vs Krushna Chandra Pati and Others

Orissa High Court · AIR 2004 Ori 30 : (2003) 96 CLT 681

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts29 Oct 2003Partly Allowed

Lal Chatrapati Sai (dead) after him Snehalata Sai and Another Vs Smt. Shanti Priya Panda and Others

Orissa High Court · AIR 2004 Ori 115 : (2005) 1 BC 84 : (2004) 97 CLT 15 : (2004) 1 OLR 33

Transfer of Property Act, 1882 — Section 17

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High Courts29 Oct 2003

Dasi Nihal Vs State of Orissa

Orissa High Court · (2003) 10 OHC CK 0006

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 376, 376(2), 506, 511

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High Courts29 Oct 2003Dismissed

Ganesh Chandra Pati Vs Baidhar Pati and Others

Orissa High Court · (2004) 27 OCR 226

Penal Code, 1860 (IPC) — Section 379

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High Courts28 Oct 2003

Umesh Chandra Dalai alias Satu and Others Vs Smt. Prativa Sahani and Another

Orissa High Court · (2003) 10 OHC CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 109, 202, 210, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A, 506

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High Courts27 Oct 2003Dismissed

Nanda Kishore Pattnaik Vs Dhrubendra Chandra Mohanty and Another

Orissa High Court · (2004) 27 OCR 294

Criminal Procedure Code, 1973 (CrPC) — Section 197, 248(1)Orissa Co-operative Societies Rules, 1965 — Rule 109Penal Code, 1860 (IPC) — Section 420, 448

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High Courts21 Oct 2003Allowed