High Courts17 Jun 2003Allowed
G.M.R. Technologies and Industries Limited and Another Vs State of Orissa and Others
Orissa High Court · (2003) 06 OHC CK 0008
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 946 of 1,623
High Courts16 May 2003
Sri Kalu Charan Swain and Others Vs State of Orissa and Another
Orissa High Court · (2003) 25 OCR 702
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 164, 34, 366, 493, 498
High Courts16 May 2003Dismissed
Sri Anand Kumar Suraj Ratan Mohatta Vs Utkal Steel Ltd. and Another
Orissa High Court · (2003) 05 OHC CK 0028
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 May 2003Dismissed
Oriental Insurance Co. Ltd. Vs A. Sima Patra and Another
Orissa High Court · (2005) ACJ 1716 : (2004) 2 OLR 218
High Courts16 May 2003Allowed
Bibhu Prasad Mohapatra Vs State of Orissa and Others
Orissa High Court · (2003) CLT 809 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 294, 34, 341, 384, 392
High Courts16 May 2003Dismissed
Dr. Shailendra Kumar Tomatia Vs Republic of India
Orissa High Court · (2003) 96 CLT 108 : (2003) 25 OCR 617 : (2003) 2 OLR 83
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482
High Courts16 May 2003Dismissed
Sri Baikunthanath Dehury and Another Vs State and Another
Orissa High Court · (2003) 05 OHC CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 34, 465, 471, 474
High Courts16 May 2003
Sridhar Pani Vs State of Orissa and Another
Orissa High Court · (2003) CLT 812 (Suppl Crl) : (2003) CriLJ 3952 : (2003) 25 OCR 447 : (2003) 2 OLR 238
Criminal Procedure Code, 1973 (CrPC) — Section 216, 294, 320, 323, 379
High Courts16 May 2003Allowed
Rajkishore Singh and Another Vs State of Orissa
Orissa High Court · (2003) 2 ALT(Cri) 9 : (2003) CLT 793 (Suppl Crl) : (2003) CriLJ 4160 : (2003) 25 OCR 445 : (2003) OLR 793 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 201, 302, 482Penal Code, 1860 (IPC) — Section 201
High Courts16 May 2003Allowed
Uma Shankar Mishra Vs State of Orissa
Orissa High Court · (2003) CLT 822 (Suppl Crl) : (2003) 25 OCR 611 : (2003) 2 OLR 35
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420
High Courts16 May 2003Dismissed
Anand Kumar Suraj Ratan Mohatta Vs S.L. Agrawala and Co. and Another
Orissa High Court · (2003) CriLJ 4159 : (2003) 25 OCR 711
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 May 2003
Pitambar Deo and Others Vs Ashok Kumar Tripathy, IAS, Commissioner-cum- Secretary to Government, Schools and Mass Education Department and Others
Orissa High Court · (2003) 05 OHC CK 0003
Administrative Tribunals Act, 1985 — Section 28, 5(6)Constitution of India, 1950 — Article 125, 14, 141, 142, 215Contempt of Courts Act, 1971 — Section 12
High Courts16 May 2003Dismissed
Executive Engineer, Nawarangpur Electrical Division Vs Istapan Gonda (and after him) Krupamani Gonda and Others
Orissa High Court · (2004) 1 ACC 678 : (2005) ACJ 904 : (2003) 96 CLT 173 : (2003) 2 OLR 139
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts14 May 2003
Dr. Rabindra Kumar Panda and Others Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 227
Constitution of India, 1950 — Article 226, 227
High Courts14 May 2003
Divisional Manager, The New India Assurance Co. Ltd. Vs Udayanath Sahu and Others
Orissa High Court · (2003) 2 OLR 128
High Courts14 May 2003Allowed
Gangadhar Sahoo Vs State of Orissa and Others
Orissa High Court · (2003) 2 OLR 57
High Courts12 May 2003Allowed
Gini Vitreous Private Limited Vs The Central Electricity Supply Co. of Orissa Limited (CESCO) and Others
Orissa High Court · (2003) 2 OLR 73
Constitution of India, 1950 — Article 226, 227Electricity Act, 1910 — Section 26(6)
High Courts12 May 2003
Agro Service Center and Another Vs State of Orissa and Others
Orissa High Court · (2005) 1 BC 308 : (2004) 1 OLR 137
Criminal Procedure Code, 1973 (CrPC) — Section 205Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 May 2003Allowed
Shyamasundar Palei Vs State of Orissa
Orissa High Court · (2003) 2 ALT(Cri) 19 : (2003) CLT 841 (Suppl Crl) : (2003) 25 OCR 638 : (2003) 2 OLR 28
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50
High Courts07 May 2003Dismissed
Pramod Kumar Pati and Another Vs Chief Secretary and Others
Orissa High Court · (2003) 05 OHC CK 0029