High Courts20 Jun 2003Allowed
Rama Kanta Swain Vs Managing Director, Industrial Development Corporation and Others
Orissa High Court · (2003) 96 CLT 137 : (2003) 2 OLR 169
Motor Vehicles Act, 1988 — Section 173(1)
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 944 of 1,623
High Courts20 Jun 2003Allowed
Niranjan Nayak Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 321
Constitution of India, 1950 — Article 14, 226Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 7, 9, 9(1)Orissa Education Act, 1969 — Section 27(1)
High Courts19 Jun 2003Dismissed
Chinanchitti Raj Kishore Subudhi Vs Smt. M. Manjula Senapati and Others
Orissa High Court · (2003) 3 CivCC 426 : (2003) 96 CLT 68 : (2004) 1 RCR(Civil) 181
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3, 11 , 115
High Courts19 Jun 2003Allowed
Narendra Kumar Jain and Another and Rajkishore Agarwal and Another Vs Basudev Behera and Another
Orissa High Court · AIR 2003 Ori 221 : (2003) 96 CLT 308
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts19 Jun 2003Allowed
Laxman Rout and five Ors., Ganesh Chandra Tripathy and four Ors., Basanta Kumar Harichandan and four Ors. and Balabhadra Mishra and Others Vs Director General of Police and Another
Orissa High Court · (2003) 2 OLR 206
Police Act, 1861 — Section 12Police Manual Rules — Rule 660
High Courts19 Jun 2003Dismissed
Baishnab Charan Ray Vs Debraj Sahoo and Another
Orissa High Court · AIR 2004 Ori 3 : (2003) 2 OLR 347
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1963 — Section 2, 4, 5
High Courts19 Jun 2003
Land Acquisition and Resettlement Officer, Upper Kolab Hydro-Electric Project Vs Laxmidhar Sahu and Another
Orissa High Court · (2003) 06 OHC CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 47Land Acquisition Act, 1894 — Section 10, 11, 18, 23(1), 4(1)
High Courts19 Jun 2003
Land Acquisition and Resettlement Officer, Upper Kolab Hydro Electric Project Vs Amiya Kumar Sahu and Others
Orissa High Court · (2003) 06 OHC CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 47Land Acquisition Act, 1894 — Section 10, 11, 18, 23(1A), 23(2)
High Courts18 Jun 2003Allowed
Syed Ata Mehiuddin Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0079
Constitution of India, 1950 — Article 309
High Courts18 Jun 2003Allowed
T. Narasingh Murty Vs G.N. Gajapati and Another
Orissa High Court · (2003) CriLJ 3950 : (2003) 25 OCR 599 : (2003) 2 OLR 114
Criminal Procedure Code, 1973 (CrPC) — Section 411, 452
High Courts18 Jun 2003Allowed
Ballarpur Industries Ltd. Vs Presiding Officer, Labour Court and Others
Orissa High Court · (2004) 101 FLR 974 : (2004) 2 LLJ 551 : (2003) OLR 506 Supp
Industrial Disputes Act, 1947 — Section 11A
High Courts18 Jun 2003Allowed
Raghunath Bardhan Vs Biswanath Bardhan
Orissa High Court · AIR 2004 Ori 5 : (2003) 3 CivCC 178 : (2003) 96 CLT 246 : (2003) 2 OLR 270 : (2003) 4 RCR(Civil) 501
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 100Specific Relief Act, 1963 — Section 39
High Courts18 Jun 2003Dismissed
Senior Divisional Manager, The New India Assurance Co. Ltd. Vs Shantilata Soreng and Others
Orissa High Court · (2005) ACJ 237 : (2003) 2 OLR 184
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts18 Jun 2003Allowed
Manmatha Kumar Jena and Others Vs Smt. Sanjukta Jena
Orissa High Court · (2003) 2 ALT(Cri) 22 : (2003) CLT 795 (Suppl Crl) : (2003) CriLJ 3772 : (2003) 25 OCR 579 : (2003) 2 OLR 118
Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts18 Jun 2003Dismissed
Sadasiv Mohapatra and Another Vs Prafulla Kumar Das
Orissa High Court · (2003) CLT 787 (Suppl Crl) : (2003) CriLJ 3947 : (2003) 25 OCR 606 : (2003) 2 OLR 122
Penal Code, 1860 (IPC) — Section 406
High Courts18 Jun 2003Allowed
Jambeswar Pal and Prahallad Pala and Others Vs State of Orissa
Orissa High Court · (2003) 25 OCR 672 : (2003) 2 OLR 92
Penal Code, 1860 (IPC) — Section 302, 323, 326, 34, 96
High Courts18 Jun 2003
Ramaballav Khadanga Vs Trinath Udgata and Others
Orissa High Court · (2003) CLT 800 (Suppl Crl) : (2003) 25 OCR 602 : (2003) 2 OLR 232 : (2003) OLR 800 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts18 Jun 2003Allowed
Management of Orissa Mining Corporation Ltd. Vs 1st Workman
Orissa High Court · (2004) 1 LLJ 1 : (2003) 2 OLR 288
Industrial Disputes Act, 1947 — Section 9A
High Courts18 Jun 2003
Debasis Samantaray Vs State of Orissa and Another
Orissa High Court · (2005) 1 BC 275 : (2003) CLT 781 (Suppl Crl) : (2003) CriLJ 3774 : (2003) 25 OCR 594 : (2003) 2 OLR 219 : (2004) 1 RCR(Criminal) 75
Criminal Procedure Code, 1973 (CrPC) — Section 190, 205, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jun 2003Dismissed
Surendranath Khuntia Vs The Presiding Officer, Industrial Tribunal and Another
Orissa High Court · (2003) 06 OHC CK 0011
Industrial Disputes Act, 1947 — Section 33, 33(2)