High Courts12 Aug 2003
Panchei Bewa and Others Vs Gouranga Charan Swain and Another New India Assurance Co. Ltd. Vs Panchei Bewa and Others
Orissa High Court · (2004) 2 ACC 505 : (2003) 96 CLT 351
Motor Vehicles Act, 1988 — Section 149(2), 173
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 939 of 1,623
High Courts12 Aug 2003
Rama Chandra Mohapatra and Others Vs Rabindra alias Rabindranath Mohapatra and Others
Orissa High Court · (2003) CLT 1028 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 114(4), 144, 144(5)
High Courts12 Aug 2003
Special Land Acquisition Officer Vs Akura Gouda
Orissa High Court · (2003) 96 CLT 428
Land Acquisition Act, 1894 — Section 54
High Courts08 Aug 2003
Smt. Kamala Barik and Another Vs State of Orissa
Orissa High Court · (2004) 27 OCR 94
High Courts08 Aug 2003Allowed
Ganesh Patra and Others Vs Banabihari Patra (dead) and after him his L.Rs. Puni Bewa and Others
Orissa High Court · AIR 2004 Ori 23 : (2003) 96 CLT 436
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 43
High Courts07 Aug 2003Dismissed
Divisional Manager, Orissa Forest Development Corporation Ltd. Vs Shila Sharma and Another
Orissa High Court · (2004) 1 ACC 800 : (2003) 96 CLT 509
Motor Vehicles Act, 1988 — Section 173
High Courts06 Aug 2003Allowed
S. Chandra Vs Orissa Sales Tax Tribunal and Others
Orissa High Court · (2003) OLR 615 Supp : (2006) 143 STC 452
Orissa Sales Tax Rules, 1947 — Rule 60, 60(1)
High Courts06 Aug 2003Allowed
Raju Pradhan and Others Vs The State and Another
Orissa High Court · (2003) 08 OHC CK 0043
Penal Code, 1860 (IPC) — Section 307
High Courts05 Aug 2003Dismissed
The Tank Truck Owners' Association Vs Union of India (UOI) and Others
Orissa High Court · (2003) 96 CLT 451
Constitution of India, 1950 — Article 226, 227
High Courts05 Aug 2003Dismissed
Dara Singh @ Rabindra Kumar Pal and Others Vs Republic of India
Orissa High Court · (2003) CLT 1046 (Suppl Crl)
Commissions of Inquiry Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 311, 482
High Courts05 Aug 2003
Avipraya and Another Vs State of Orissa and Another Biswa Keshari Mohanty and Another Vs Chief Secretary to Government of Orissa and Others
Orissa High Court · (2003) 96 CLT 537
Constitution of India, 1950 — Article 226, 227
High Courts05 Aug 2003
Keshab Chandra Sahu Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 356
Constitution of India, 1950 — Article 226, 227
High Courts04 Aug 2003Dismissed
Divisional Manager, National Insurance Company Ltd. Vs Urmila Jenasamanta and Others
Orissa High Court · (2005) ACJ 1425 : (2003) 2 OLR 644
Motor Vehicles Act, 1988 — Section 173(1)
High Courts04 Aug 2003
The New India Assurance Co. Ltd. Vs A. Singara Vadivela and Others
Orissa High Court · (2004) 1 ACC 614 : (2003) 2 OLR 432
Motor Vehicles Act, 1988 — Section 173
High Courts04 Aug 2003Dismissed
Pradeep Kumar Deo and Another Vs State of Orissa
Orissa High Court · (2003) 96 CLT 431 : (2003) CriLJ 4053 : (2003) 26 OCR 80 : (2004) 2 RCR(Criminal) 93
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 482
High Courts04 Aug 2003
National Insurance Company Limited Vs Urmila Jenasamanta and Others
Orissa High Court · (2005) 1 ACC 664
Employees Compensation Act, 1923 — Section 4AMotor Vehicles Act, 1988 — Section 173
High Courts01 Aug 2003
Nani Gopal Panda Vs State of Orissa
Orissa High Court · (2003) 2 OLR 598
Penal Code, 1860 (IPC) — Section 302, 303, 304
High Courts01 Aug 2003Allowed
Kishore Oram and Others Vs State of Orissa
Orissa High Court · (2004) 1 ALT(Cri) 1 : (2003) CLT 895 (Suppl Crl) : (2003) 26 OCR 53 : (2003) 2 OLR 263 : (2003) OLR 895 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts01 Aug 2003Allowed
Khyamasagar Baina Vs State of Orissa
Orissa High Court · (2003) CLT 906 (Suppl Crl) : (2004) CriLJ 2225 : (2003) 26 OCR 74 : (2003) 2 OLR 255
Prevention of Corruption Act, 1988 — Section 13
High Courts01 Aug 2003Dismissed
Rajat Kumar Das alias Dipu Das and Others Vs Republic of India and Others
Orissa High Court · (2003) CLT 1060 (Suppl Crl) : (2004) CriLJ 224 : (2003) 26 OCR 120 : (2003) 2 OLR 428
Commissions of Inquiry Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 195, 340