High Courts25 Mar 2003Dismissed
Amulya Kumar Jena Vs Chief General Manager, State Bank of India and Others
Orissa High Court · (2003) 03 OHC CK 0090
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226, 323A
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 952 of 1,623
High Courts25 Mar 2003
Ram Narayan Mohanty Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 486
Orissa Government Land Settlement Act, 1962 — Section 7A(3)
High Courts25 Mar 2003
Dr. Brahmananda Pradhan and Dr. Durga Charan Dash and Another Vs State of Orissa and Others
Orissa High Court · (2003) 96 CLT 373
Constitution of India, 1950 — Article 226, 227
High Courts25 Mar 2003Dismissed
Ramesh Chandra Bhuyan and Others Vs Union of India (UOI) and Others
Orissa High Court · (2003) 96 CLT 46
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts25 Mar 2003Allowed
The Divisional Manager, The National Insurance Co. Ltd. Vs Tasri Pradhan and Others, Nirasah Pradhan and Others and Jaga Mantri and Others
Orissa High Court · (2004) 2 ACC 697 : (2005) ACJ 1078 : (2003) 96 CLT 462
Motor Vehicles Act, 1988 — Section 140, 170
High Courts25 Mar 2003Allowed
Kabita Biswal and Another Vs Smt. Niasi Biswal and Others
Orissa High Court · (2003) 1 OLR 491
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts25 Mar 2003Allowed
Minati Sahoo and Others Vs Basanta Kumar Sahoo
Orissa High Court · (2003) 25 OCR 181
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Mar 2003Dismissed
Desa Vs State of Orissa
Orissa High Court · (2003) 03 OHC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Mar 2003Allowed
M. Santama Vs State of Orissa and Another
Orissa High Court · (2003) 1 OLR 540
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts24 Mar 2003
Upendranath Singh Vs Smruti Ranjan Mohanty and Others
Orissa High Court · (2003) 2 CivCC 432 : (2003) 95 CLT 652
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2 , 115Transfer of Property Act, 1882 — Section 52
High Courts24 Mar 2003Allowed
Union of India (UOI) Vs Shri Surjan Singh and Another
Orissa High Court · (2003) 2 OLR 11
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 5 Rule 27
High Courts21 Mar 2003Allowed
Manoranjan Parida and Another Vs Kalandi Charan Dutta
Orissa High Court · (2003) 03 OHC CK 0104
High Courts21 Mar 2003Allowed
Smt. Prativa Muduli and Another Vs Nina alias Ratnamanjari Bal
Orissa High Court · (2003) CriLJ 3233 : (2003) OLR 396 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts21 Mar 2003
Bijoy Kumar Sahoo Vs State of Orissa and Others
Orissa High Court · (2003) 03 OHC CK 0080
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 294, 34, 341, 384, 392
High Courts21 Mar 2003Dismissed
Basu Harijan Vs State of Orissa
Orissa High Court · (2003) 95 CLT 477 : (2003) CriLJ 2270 : (2003) 24 OCR 857 : (2003) 4 RCR(Criminal) 518
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307, 449
High Courts21 Mar 2003
Priyabrata Sukla Vs State of Orissa
Orissa High Court · (2003) CLT 726 (Suppl Crl) : (2003) CriLJ 2787 : (2003) 25 OCR 44 : (2003) 3 RCR(Criminal) 803
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 399, 402
High Courts21 Mar 2003Allowed
Smt. Kamini Bala Patra Vs Gourahari Patra and Others
Orissa High Court · AIR 2003 Ori 161 : (2003) 1 OLR 500
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts21 Mar 2003
Mahanta @ Adhikari Krushna Chandra Das Vs State of Orissa
Orissa High Court · (2003) 96 CLT 328
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Court Fees Act, 1870 — Section 19ESuccession Act, 1925 — Section 276
High Courts21 Mar 2003Dismissed
Banchhanidhi Samal Vs Basudev Nayak and Others Kulamani Mallick Vs Shankarshan Behera and Another Sumitra Dalei Vs Musha Dei and Others
Orissa High Court · (2003) 03 OHC CK 0025
Arbitration and Conciliation Act, 1996 — Section 37, 37(2)(b)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226
High Courts21 Mar 2003Allowed
Manoranjan Parida and Another Vs Kalandi Charan Duffa
Orissa High Court · (2003) 03 OHC CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 210(1), 482Penal Code, 1860 (IPC) — Section 294, 307, 323, 324, 324