COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 948 of 1,623

High Courts25 Apr 2003Dismissed

Bada Khan and Others Vs State of Orissa and Another

Orissa High Court · (2003) 04 OHC CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 395

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High Courts24 Apr 2003Allowed

Bidhu Bhusan Rath and Others Vs State of Orissa

Orissa High Court · (2003) 25 OCR 669 : (2003) 2 OLR 21

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 288, 290, 323, 337, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts24 Apr 2003Allowed

Mohan Biswal Vs Sri Gopinath Dev and Others

Orissa High Court · (2003) 2 OLR 16

Civil Procedure Code, 1908 (CPC) — Section 115Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 51

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High Courts24 Apr 2003Dismissed

Madhusudan Dalabehera Vs State of Orissa

Orissa High Court · (2003) 95 CLT 745 : (2003) 1 OLR 608

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts24 Apr 2003Dismissed

Divisional Manager, National Insurance Company Ltd. Vs Pramila Kar and Others

Orissa High Court · (2005) ACJ 8 : (2003) 95 CLT 695 : (2003) 1 OLR 610

Motor Vehicles Act, 1988 — Section 173

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High Courts23 Apr 2003Dismissed

The Mancheswar Service Co-op. Society Ltd. Vs Anant Narayan Mishra and Another

Orissa High Court · (2003) CriLJ 4390 : (2003) 25 OCR 646

Penal Code, 1860 (IPC) — Section 408

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High Courts23 Apr 2003Dismissed

Rabinarayan Hati Vs Nityananda Patra and Another

Orissa High Court · (2003) 95 CLT 747 : (2003) 1 OLR 668

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 16, Order 7 Rule 11Orissa Panchayat Samiti Act, 1959 — Section 44D(1)

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High Courts23 Apr 2003Dismissed

State Vs Nirakar Panigrahi and Another

Orissa High Court · (2003) CriLJ 4391 : (2003) 25 OCR 644

Penal Code, 1860 (IPC) — Section 376, 450

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High Courts23 Apr 2003

Manbodha Pradhan Vs State of Orissa

Orissa High Court · (2003) 1 OLR 666

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts23 Apr 2003

Nikhil Kumar Pattanaik and Others Vs State of Orissa and Another

Orissa High Court · (2003) CLT 878 (Suppl Crl) : (2003) CriLJ 3957 : (2003) 25 OCR 255 : (2003) 2 OLR 61

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 482Penal Code, 1860 (IPC) — Section 294

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High Courts23 Apr 2003Allowed

Purna Chandra Das Adhikari and Others Vs State of Orissa

Orissa High Court · (2003) CLT 553 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34

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High Courts22 Apr 2003

The Divisional Manager, Oriental Insurance Co. Ltd. Vs Oriental Insurance Co. Ltd.

Orissa High Court · (2003) 04 OHC CK 0067

Workmens Compensation Act, 1923 — Section 30

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High Courts22 Apr 2003

The Divisional Manager, Oriental Insurance Co. Ltd. Vs Kartik Das and Another

Orissa High Court · (2003) 04 OHC CK 0066

Workmens Compensation Act, 1923 — Section 30

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High Courts22 Apr 2003Allowed

Sri Raghunath Dey Vs Nirmal Chandra Dey @ Nilamani and Others

Orissa High Court · (2003) 96 CLT 11

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts22 Apr 2003

The Senior Divisional Manager, New India Assurance Co. Ltd. Vs Smt. Umabati Naik and Others

Orissa High Court · (2003) 95 CLT 700

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Workmens Compensation Act, 1923 — Section 30

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High Courts22 Apr 2003

Divisional Manager Oriental Insurance Co. Ltd. Vs Smt. Sini Singh Samurai and Others

Orissa High Court · (2003) 04 OHC CK 0012

Workmens Compensation Act, 1923 — Section 30

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High Courts21 Apr 2003

Sauki Pradhan and Another Vs State of Orissa

Orissa High Court · (2003) CLT 644 (Suppl Crl) : (2003) 25 OCR 210 : (2003) 1 OLR 583

Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts21 Apr 2003

Sri Trilochan Behera and Others Vs The Collector and Others

Orissa High Court · (2003) 95 CLT 767

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18(3)Limitation Act, 1963 — Section 5

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High Courts21 Apr 2003Dismissed

Samir Karpardar Vs Susil Kumar Karpardar and Another

Orissa High Court · (2003) 95 CLT 752 : (2003) 1 OLR 605

Civil Procedure Code, 1908 (CPC) — Order 44 Rule 1, Order 44 Rule 3, 115

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High Courts18 Apr 2003Allowed

Divisional Manager, New India Assurance Co. Ltd. Vs Ushanta Kumar Choudhury ' Usmanta and Another

Orissa High Court · (2005) ACJ 266 : (2003) 95 CLT 769 : (2003) 1 OLR 644

Motor Vehicles Act, 1988 — Section 149

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