High Courts18 Apr 2003Dismissed
Mamata Mohanty Vs Chairman, Coal India Limited and Others
Orissa High Court · (2003) 96 CLT 13
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 949 of 1,623
High Courts18 Apr 2003
Divisional Manager, United India Insurance Co. Ltd. Vs Govind Majhi and Another
Orissa High Court · (2003) 95 CLT 815
Workmens Compensation Act, 1923 — Section 30
High Courts18 Apr 2003
Ganesh Swain Vs Sabitri Swain alias Sanju and Another
Orissa High Court · (2003) CLT 854 (Suppl Crl) : (2003) 25 OCR 442 : (2003) 1 OLR 602 : (2003) OLR 854 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts17 Apr 2003Allowed
Smt. Santa Kumari Das and Another Vs The Judge, Family Court and Another
Orissa High Court · (2003) 25 OCR 666 : (2003) 2 OLR 18
Divorce Act, 1869 — Section 17, 20
High Courts16 Apr 2003Allowed
Mr. Rama Chandra Panigrahi Vs State of Orissa and Another
Orissa High Court · (2003) 3 BC 576 : (2003) 3 CivCC 385 : (2003) 95 CLT 688 : (2003) CriLJ 2921 : (2003) 25 OCR 328 : (2003) 1 OLR 615 : (2003) 4 RCR(Criminal) 800
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Apr 2003Dismissed
Mankturam Agrawal Vs Shankar Mahauti and Another
Orissa High Court · (2003) 04 OHC CK 0011
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts15 Apr 2003Dismissed
Divisional Manager, New India Assurance Co. Ltd. Vs Gayadhar Poi and Others
Orissa High Court · (2003) 96 CLT 37
Motor Vehicles Act, 1988 — Section 173(1)
High Courts15 Apr 2003Dismissed
L.A. Collector Vs Smt. Dumuni Hasada and Others
Orissa High Court · (2003) 96 CLT 26
Land Acquisition Act, 1894 — Section 54
High Courts15 Apr 2003Dismissed
Land Acquisition Officer-cum-Collector Vs Om Prakash Sahu and Others
Orissa High Court · (2003) 96 CLT 43
Land Acquisition Act, 1894 — Section 54
High Courts10 Apr 2003Allowed
Lingaraj Oil Industries Ltd. Vs State of Orissa
Orissa High Court · (2003) CLT 701 (Suppl Crl) : (2003) 25 OCR 217 : (2003) 1 OLR 550
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A
High Courts10 Apr 2003
Purusottam Pradhan Vs State of Orissa
Orissa High Court · (2003) CLT 716 (Suppl Crl) : (2003) 25 OCR 223 : (2003) 1 OLR 547 : (2003) OLR 716 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts10 Apr 2003Dismissed
Durowelds Private Limited and Others Vs The Tata Iron and Steel Company Limited (TISCO)
Orissa High Court · (2003) CLT 705 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 2, 219, 251Negotiable Instruments Act, 1881 (NI) — Section 136, 138
High Courts10 Apr 2003Dismissed
Jayadurga Paper Box Vs Orissa State Financial Corporation and Others
Orissa High Court · AIR 2003 Ori 173 : (2003) 1 OLR 579
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2State Financial Corporations Act, 1951 — Section 29 , 30
High Courts10 Apr 2003Dismissed
Durowelds Private Limited and Others Vs The Tata Iron and Steel Company Limited
Orissa High Court · (2003) 25 OCR 220
Criminal Procedure Code, 1973 (CrPC) — Section 2, 219, 251Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Apr 2003
Biswanath Sahu and Others Vs Mrs. Tribeni Mohan (died) by L.Rs. and Others
Orissa High Court · AIR 2003 Ori 189 : (2003) 1 OLR 522
Transfer of Property Act, 1882 — Section 43, 54
High Courts10 Apr 2003
Satyabhama Puspalak Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 609
Orissa Education Act, 1969 — Section 6B(5)
High Courts09 Apr 2003Dismissed
Rasid Khan, (dead) and after him Khairan Bibi and Others Vs Abdul Gaffar Khan (dead) and after him Fogara Bibi and Others
Orissa High Court · (2003) 1 OLR 559
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Apr 2003Dismissed
Mahendra Mahanta and Others Vs Smt. Tarini Dei and Others
Orissa High Court · AIR 2003 Ori 180 : (2003) 96 CLT 182
Hindu Succession Act, 1956 — Section 23, 27Transfer of Property Act, 1882 — Section 44
High Courts09 Apr 2003Partly Allowed
The Special Land Acquisition Officer, NALCO Vs Pramod Kumar Bisoi and Gunjamali Dei
Orissa High Court · (2003) 96 CLT 63
Land Acquisition Act, 1894 — Section 18
High Courts08 Apr 2003Dismissed
Hare Krishna Nayak Vs Chairman, Steel Authority of India Ltd. and Others
Orissa High Court · (2003) 04 OHC CK 0068
Constitution of India, 1950 — Article 226