High Courts01 Aug 2003Allowed
M+ Granites Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 278
Constitution of India, 1950 — Article 226, 227Orissa Minor Minerals Concession Rules, 1990 — Rule 9(2), 9(3)
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 940 of 1,623
High Courts01 Aug 2003Allowed
Niranjan Das Vs Orissa State Electricity Board
Orissa High Court · AIR 2004 Ori 53 : (2003) 96 CLT 528 : (2004) 1 CTLJ 229
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 70Limitation Act, 1963 — Section 18, 18(1)
High Courts31 Jul 2003
Narayan Bag Vs State of Orissa
Orissa High Court · (2004) 97 CLT 60 : (2003) 26 OCR 87 : (2003) 2 OLR 357
Penal Code, 1860 (IPC) — Section 302, 304
High Courts31 Jul 2003Dismissed
Jogeswar Jena and Another Vs State of Orissa
Orissa High Court · (2003) CLT 1219 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 120(B), 302, 324, 34
High Courts31 Jul 2003
Binod Kumar Patel Vs P. Dillesswar Rao and Others
Orissa High Court · (2003) 2 OLR 241
Constitution of India, 1950 — Article 226, 227
High Courts29 Jul 2003Dismissed
Sri Dandapani Sahu Vs Satyabadi Sahu and Others
Orissa High Court · (2003) 07 OHC CK 0002
Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)
High Courts28 Jul 2003Allowed
Chhabi Naik, and after him, Mandia Naik Vs Manager, Handidhua Colliery, Mahanadi Coal Fields Ltd. and Another
Orissa High Court · (2003) 07 OHC CK 0021
Workmens Compensation Act, 1923 — Section 30
High Courts25 Jul 2003
Soubhagya Kumar Panda Vs State of Orissa
Orissa High Court · (2003) CLT 1071 (Suppl Crl)
Bihar and Orissa Excise Act, 1915 — Section 47, 66, 67, 68, 68(1)Criminal Procedure Code, 1973 (CrPC) — Section 4, 451, 457, 5
High Courts25 Jul 2003
Ugam Nath Vs State of Orissa
Orissa High Court · (2004) 1 OLR 188
Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts24 Jul 2003
Sunia alias Sanatan Mallik and Others Vs State of Orissa
Orissa High Court · (2003) 26 OCR 43
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts24 Jul 2003Allowed
Shima Pradhan Vs State of Orissa
Orissa High Court · (2003) 26 OCR 41
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 2003Allowed
State of Orissa Vs Manoj Kumar Singh alias Manoj Singh Manoj Kumar Singh Vs The State
Orissa High Court · (2003) 96 CLT 446 : (2003) 26 OCR 49 : (2003) 2 OLR 250
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482
High Courts24 Jul 2003Allowed
Sunia Alias Sanatan Mallik and Three Others Vs State of Orissa
Orissa High Court · (2003) CLT 920 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts24 Jul 2003Dismissed
Dasarathi Naik and Engineers Vs Chief Engineer, Minor Irrigation and Others
Orissa High Court · AIR 2004 Ori 65 : (2003) 96 CLT 215 : (2003) 2 OLR 196
Constitution of India, 1950 — Article 226, 227
High Courts24 Jul 2003Allowed
Santosh Kumar Bhukta Vs State of Orissa
Orissa High Court · (2003) CLT 1246 (Suppl Crl) : (2003) 26 OCR 84 : (2003) 2 OLR 298 : (2003) OLR 1246 (Suppl Crl) : (2004) 3 RCR(Criminal) 114
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 2003Allowed
Bhima Pradhan Vs State of Orissa
Orissa High Court · (2003) CLT 932 (Suppl Crl) : (2003) 2 OLR 292 : (2003) OLR 932 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Jul 2003Dismissed
The New India Assurance Co. Ltd. Vs Mohan Kumar Sahoo and Another
Orissa High Court · (2003) 2 OLR 388
Workmens Compensation Act, 1923 — Section 2, 30
High Courts22 Jul 2003Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Ratan Thakur and Others
Orissa High Court · (2004) 3 ACC 114 : (2005) ACJ 1876 : (2003) 2 OLR 394
Workmens Compensation Act, 1923 — Section 30
High Courts22 Jul 2003Dismissed
Harihar Swain and Others Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 454
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 4(3)
High Courts22 Jul 2003Dismissed
Rajin @ Rajindra Dip Vs State of Orissa
Orissa High Court · (2003) CLT 944 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 302