High Courts21 Jul 2003
Krushna Chandra Mahakul Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 676 : (2003) 2 OLR 306
Constitution of India, 1950 — Article 226 , 227Orissa Survey and Settlement Act, 1958 — Section 12B, 15, 5
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 941 of 1,623
High Courts18 Jul 2003Allowed
Nicco Corporation Ltd. Vs Additional Commissioner of Commercial Taxes and Others
Orissa High Court · (2003) 96 CLT 285 : (2004) 134 STC 314
Constitution of India, 1950 — Article 226, 227
High Courts18 Jul 2003
Bhubaneswar Sahu Vs State of Orissa
Orissa High Court · (2003) CLT 964 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304
High Courts17 Jul 2003Dismissed
Rabindra Kumar Majhi Vs State of Orissa
Orissa High Court · (2003) CLT 1200 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts17 Jul 2003Allowed
Rabi @ Maguni @ Mangulu Mahakud Vs State of Orissa
Orissa High Court · (2003) CLT 976 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
High Courts16 Jul 2003Dismissed
Madhu Sudan Panda and after him Mukta Devi and Others Vs The Commissioner of Hindu Religious Endowments and Others
Orissa High Court · (2004) 1 OLR 72
Civil Procedure Code, 1908 (CPC) — Section 96Orissa Hindu Religious Endowments Act, 1951 — Section 19, 25
High Courts16 Jul 2003
Sri Sunanda Nayak and Another Vs Divisional Manager, Oriental Insurance Co. and Another
Orissa High Court · (2004) 2 ACC 72 : (2005) ACJ 1041 : (2003) 96 CLT 515 : (2003) OLR 595 Supp
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts16 Jul 2003Dismissed
Natabar alias Abhaya Kr. Das Vs State of Orissa and Another
Orissa High Court · (2003) 07 OHC CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
High Courts15 Jul 2003
Tamalamani Mohapatra Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 179
Constitution of India, 1950 — Article 226, 227
High Courts14 Jul 2003Dismissed
Kartikeswar Sahoo Vs Food Corporation of India and Another
Orissa High Court · (2003) 07 OHC CK 0001
High Courts11 Jul 2003Allowed
Purandar Mirdha Vs State of Orissa
Orissa High Court · (2003) CLT 1100 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts11 Jul 2003Allowed
Arta Biswal and Others Vs State of Orissa
Orissa High Court · (2003) CLT 1088 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Jul 2003Dismissed
Pandu Gagrai Vs State of Orissa
Orissa High Court · (2003) CLT 1210 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 307, 452
High Courts11 Jul 2003Allowed
Surmani Raghunath Panigrahi and Others Vs Orissa Sangeet Natak Akademi and Others
Orissa High Court · (2003) 96 CLT 218
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2003Allowed
Divisional Manager, Oriental Insurance Co. Ltd. Vs Nirupama Mallick and Others
Orissa High Court · (2004) 2 ACC 50 : (2005) ACJ 1321 : (2003) 2 OLR 189
Workmens Compensation Act, 1923 — Section 30
High Courts04 Jul 2003Dismissed
Dabur India Ltd. Vs Commissioner of Sales Tax and Others
Orissa High Court · (2003) 96 CLT 222 : (2004) 135 STC 187
Constitution of India, 1950 — Article 226, 227Drugs and Cosmetics Act, 1940 — Section 3Orissa Sales Tax Act, 1947 — Section 12(4)(8), 23(4)
High Courts04 Jul 2003Dismissed
Paradeep Phosphates Limited Vs Phani Bhusan Kanungo
Orissa High Court · (2003) 07 OHC CK 0022
Arbitration Act, 1940 — Section 30, 39Constitution of India, 1950 — Article 38(1)
High Courts04 Jul 2003Allowed
Orissa Small Scale Industries Association and Another and Orissa Young Entrepreneur association and Another Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 364 : (2003) 2 OLR 334
Constitution of India, 1950 — Article 226, 227Orissa General Financial Rules, 1959 — Rule 9, 96
High Courts04 Jul 2003
Narahari Rout and Adikanda Rout and Gagana Chandra Mallick Vs State of Orissa
Orissa High Court · (2003) 96 CLT 269 : (2003) 2 OLR 277
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts03 Jul 2003Allowed
Upendranath Chinara Vs Khurda Central Co-operative Bank Ltd.
Orissa High Court · (2004) 3 LLJ 367 : (2003) OLR 581 Supp