High Courts26 Aug 2003
Dr. Debendra Kumar Rout Vs Orissa State Pollution Control Board
Orissa High Court · (2003) 08 OHC CK 0007
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 938 of 1,623
High Courts26 Aug 2003Dismissed
Shiva Prakash Singh Vs Director General, Central Industrial Security Force and Others
Orissa High Court · (2003) 08 OHC CK 0006
High Courts26 Aug 2003Dismissed
Koresh Chandra Mahurya Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 494
Constitution of India, 1950 — Article 226, 227
High Courts25 Aug 2003
Bishnu Prasad Das Vs Election Officer-cum-Block Development Officer and Others
Orissa High Court · (2004) 97 CLT 745 : (2003) OLR 651 Supp
Orissa Panchayat Samiti Act, 1959 — Section 44A, 44C, 45B
High Courts22 Aug 2003
Alok Kumar Das Vs Union of India (UOI) and Others
Orissa High Court · AIR 2004 Ori 134 : (2003) OLR 645 Supp
Constitution of India, 1950 — Article 299
High Courts22 Aug 2003Dismissed
Sri Mayadhar Behera Vs Lord Lingaraj Mahaprabhu
Orissa High Court · (2003) 96 CLT 740
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Aug 2003
Prasanta Kumar Swain Vs Satrughna Swain and Another
Orissa High Court · (2004) 2 ACC 166 : (2003) 96 CLT 513
Motor Vehicles Act, 1988 — Section 173
High Courts22 Aug 2003Dismissed
Sunamani Bewa and Others Vs Brajabandhu Patnaik and Others
Orissa High Court · (2003) 96 CLT 506
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 4(4)
High Courts22 Aug 2003Allowed
Pramod Kumar Sethi Vs State of Orissa
Orissa High Court · (2003) 96 CLT 645 : (2004) CriLJ 1858 : (2003) 26 OCR 270 : (2004) 3 RCR(Criminal) 250
High Courts22 Aug 2003Allowed
Ghanashyam Jena Vs State of Orissa
Orissa High Court · (2003) CLT 1270 (Suppl Crl) : (2003) CriLJ 4794 : (2003) 26 OCR 266 : (2004) 1 RCR(Criminal) 671
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B
High Courts22 Aug 2003Allowed
NALCO and Others Vs Registrar of Companies and Others
Orissa High Court · (2003) 96 CLT 592 : (2003) 26 OCR 280
Companies Act, 1956 — Section 211Criminal Procedure Code, 1973 (CrPC) — Section 197, 468(2), 482
High Courts22 Aug 2003
Dr. Ganpati Prasad Verma Vs Brundaban Biswal
Orissa High Court · AIR 2004 Ori 19 : (2003) OLR 639 Supp
Motor Vehicles Act, 1988 — Section 140, 166, 168
High Courts22 Aug 2003Allowed
Balangir Trading Co. Vs Bharat Sanchar Nigam Limited and Others
Orissa High Court · (2003) 08 OHC CK 0005
Constitution of India, 1950 — Article 226
High Courts21 Aug 2003Allowed
Dinakrushna Vs Smt. Sunanda Behera
Orissa High Court · (2003) CLT 1235 (Suppl Crl) : (2003) CriLJ 5102 : (2003) 2 OLR 492
Criminal Procedure Code, 1973 (CrPC) — Section 197Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts20 Aug 2003Allowed
Sri Sri Balunkeswar Mahadev and Another Vs Smt. Brajeswari Mohapatra and Another
Orissa High Court · AIR 2004 Ori 42 : (2003) 96 CLT 732
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Orissa Hindu Religious Endowments Act, 1951 — Section 44(2)
High Courts19 Aug 2003
Usharani Lenka and Panigrahi Subash Chandra Dash ' Sahoo Vs Panigrahi Subash Chandra Dash ' Sahoo and Usharani Lenka
Orissa High Court · AIR 2005 Ori 3 : (2004) 98 CLT 343 : (2006) 1 JCR 20 : (2004) 2 OLR 382
Hindu Marriage Act, 1955 — Section 12(1), 13(1)
High Courts14 Aug 2003Allowed
Narayan Parida Vs State of Orissa
Orissa High Court · (2003) 2 OLR 590
Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Aug 2003Allowed
Chinta alias Prafulla Dehury Vs State of Orissa
Orissa High Court · (2003) 2 OLR 351
Penal Code, 1860 (IPC) — Section 302
High Courts14 Aug 2003Allowed
Jayanta Kumar Maitra Vs State of Orissa and Others
Orissa High Court · (2003) 08 OHC CK 0004
Orissa Local Fund Service Rules, 1975 — Rule 7Orissa Municipal Act, 1950 — Section 73(2), 73D
High Courts14 Aug 2003Dismissed
Rashid Aslam Vs State of Orissa and Others
Orissa High Court · (2003) 08 OHC CK 0003
Constitution of India, 1950 — Article 243ZC, 244, 244(1), 245, 368