COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 934 of 1,623

High Courts16 Oct 2003Partly Allowed

The Chairman, Grid Corporation of Orissa Ltd. and Others Vs Smt. Hemalata Sethi and Others

Orissa High Court · AIR 2004 Ori 118 : (2004) 1 CivCC 640 : (2004) 97 CLT 53 : (2004) 3 RCR(Civil) 337

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts15 Oct 2003Dismissed

State of Orissa Vs Sanatan Mahalik

Orissa High Court · (2004) 27 OCR 287

Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 395, 457

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High Courts15 Oct 2003Dismissed

Ashis Kumar Ray Vs Jitu Andia and Others

Orissa High Court · (2004) 27 OCR 288

Criminal Procedure Code, 1973 (CrPC) — Section 357Penal Code, 1860 (IPC) — Section 379, 426

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High Courts15 Oct 2003Dismissed

Bhaskar Mahalik @ Mallick Vs State of Orissa

Orissa High Court · (2004) 27 OCR 230

Explosives Act, 1884 — Section 9B(1)Penal Code, 1860 (IPC) — Section 395, 497

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High Courts15 Oct 2003

Shyam Sundar Mohapatra and Others Vs Brahmananda Sen and Others

Orissa High Court · (2004) 97 CLT 49

Constitution of India, 1950 — Article 227

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High Courts15 Oct 2003Allowed

Sarala Moharana and Another Vs State of Orissa

Orissa High Court · (2003) 2 OLR 632

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts15 Oct 2003Dismissed

Pramod Naik Vs Sukanti Naik and Another

Orissa High Court · AIR 2004 Ori 72 : (2003) OLR 802 Supp

Hindu Marriage Act, 1955 — Section 9

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High Courts14 Oct 2003

Grid Co. Ltd. of Orissa Vs N.T.P.C. Ltd.

Orissa High Court · (2003) 96 CLT 550 : (2003) 2 OLR 559

Electricity Regulatory Commission Act, 1998 — Section 16(3)Limitation Act, 1963 — Section 5

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High Courts30 Sept 2003Dismissed

Secretary, Communist Party of India (Marxist), Ganjam, Berhampur Vs Judhistira Patnaik (since dead) and after him Hemalata Patnaik and Others

Orissa High Court · AIR 2004 Ori 67 : (2004) 97 CLT 169

Transfer of Property Act, 1882 — Section 44, 53A, 54

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High Courts30 Sept 2003Dismissed

Secretary, Communist Party of India (Marxist) Vs Judhistira Patnaik (since dead) and after him Hemalata Patnaik and Others

Orissa High Court · AIR 2004 Ori 67 : (2004) 97 CLT 169

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 44, 53A, 54

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High Courts30 Sept 2003Allowed

Budhimanta Dash Vs State of Orissa and Others

Orissa High Court · (2003) 96 CLT 621 : (2003) 2 OLR 504

Administrative Service (Recruitment) Rules, 1954 — Rule 8(2)Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 323A

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High Courts26 Sept 2003Dismissed

Sukru Pradhan Vs State of Orissa

Orissa High Court · (2003) 09 OHC CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 162, 163, 164, 313Evidence Act, 1872 — Section 17, 18, 19, 20, 21Penal Code, 1860 (IPC) — Section 302

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High Courts26 Sept 2003Dismissed

Sadananda Doloi Vs State of Orissa and Others

Orissa High Court · (2003) 96 CLT 807

Constitution of India, 1950 — Article 311(2)

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High Courts24 Sept 2003

P.K. Construction and S.N. Kanungo Vs State of Orissa and Others

Orissa High Court · (2003) 2 OLR 518

Constitution of India, 1950 — Article 226, 227

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High Courts24 Sept 2003Dismissed

Debendranath Balbant Ray Vs Engineer in Chief, Rengali Irrigation Project and Others

Orissa High Court · AIR 2004 Ori 156 : (2005) 1 CTLJ 417

Constitution of India, 1950 — Article 299

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High Courts24 Sept 2003

Bholeswar Sahu Vs Smt. Basanti Sahu Smt. Basanti Sahoo Vs Bholeswar Sahoo

Orissa High Court · (2003) 96 CLT 651 : (2003) 2 OLR 553

Hindu Marriage Act, 1955 — Section 13

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High Courts24 Sept 2003Dismissed

Dhruba Charan Dutta, Prabhudayal Telenga and Miss. Paya Tudu Vs State of Orissa and Others Pradeep Baral Vs State Administrative Tribunal and Others

Orissa High Court · (2004) 97 CLT 712 : (2003) 2 OLR 524

Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 4

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High Courts24 Sept 2003

State of Orissa and Another Vs Surendranath Kanungo

Orissa High Court · AIR 2004 Ori 153

Arbitration and Conciliation Act, 1996 — Section 16

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High Courts23 Sept 2003

Sri Kamala Lochan Nayak Vs State of Orissa and Others

Orissa High Court · (2004) 97 CLT 19 : (2003) OLR 769 Supp

Constitution of India, 1950 — Article 226, 227

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High Courts22 Sept 2003Dismissed

Purna Chandra Kodamansigh Vs Administrator, Jagannatha Temple and Others

Orissa High Court · (2004) 97 CLT 765

Constitution of India, 1950 — Article 226, 227

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