High Courts05 Mar 2003
The Managing Committee of Maa Mangala Girls High School Vs State of Orissa and Others
Orissa High Court · (2003) 03 OHC CK 0093
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 955 of 1,623
High Courts05 Mar 2003
Sri. Debadatta Sarangi Vs The Secretary, Orissa Legislative Assembly and Another
Orissa High Court · (2003) 03 OHC CK 0092
High Courts05 Mar 2003Allowed
Ramesh Jena Vs State of Orissa and Others
Orissa High Court · (2003) 03 OHC CK 0081
Arms Act, 1959 — Section 25National Security Act, 1980 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts05 Mar 2003Allowed
GRIDCO of Orissa Limited Vs Electrical Manufacturing Company Limited and Another
Orissa High Court · (2003) 1 OLR 421
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 7
High Courts05 Mar 2003Dismissed
Engineering Design and Construction Company Vs Orissa Water Supply and Sewerage Board
Orissa High Court · (2003) 95 CLT 782
Arbitration and Conciliation Act, 1996 — Section 11, 7, 7(1), 7(2), 7(3)
High Courts05 Mar 2003
Jayanta Kumar Panda Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 483
Constitution of India, 1950 — Article 226, 227Orissa Education Act, 1969 — Section 7C
High Courts05 Mar 2003Dismissed
Rev. Satya Ranjan Majhi and Another Vs State of Orissa and Others
Orissa High Court · AIR 2003 Ori 163 : (2003) 1 OLR 404
Orissa Freedom of Religion Act, 1967 — Section 2Orissa Freedom of Religion Rules, 1989 — Rule 2, 3
High Courts05 Mar 2003
Md. Abbas Mohidden Vs The Director General, Coast Guard and Another
Orissa High Court · (2003) 95 CLT 593
High Courts04 Mar 2003Allowed
Shree Shree Shree Jagannath Udyog Vs Chair Person-cum-Managing Director, Orissa Scheduled Caste and Scheduled Tribe Development Finance Co-operative Corpn. Ltd. and Others
Orissa High Court · AIR 2003 Ori 195 : (2003) 95 CLT 799
Constitution of India, 1950 — Article 226, 227
High Courts03 Mar 2003Dismissed
Krushna Nayak and Others Vs Smt. Panchami Behera and Others
Orissa High Court · (2003) 95 CLT 736 : (2003) OLR 99 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)
High Courts03 Mar 2003Allowed
Sashi Bhusan Pradhan Vs Basudha Karna and Others
Orissa High Court · (2003) 1 OLR 407
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts03 Mar 2003
Shri Durga Prasad Panda Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 403
High Courts28 Feb 2003Dismissed
State of Orissa Vs Chandola Pradhan and Another
Orissa High Court · (2003) 2 OLR 236
Land Acquisition Act, 1894 — Section 18, 54
High Courts28 Feb 2003
Ghanashyam Lenka and Soubhagya Chandra Das Vs State of Orissa
Orissa High Court · (2003) 95 CLT 703 : (2003) 24 OCR 865
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts28 Feb 2003Dismissed
OCL India Limited and Another Vs State of Orissa and Others
Orissa High Court · AIR 2003 Ori 117 : (2003) OLR 127 Supp
Constitution of India, 1950 — Article 243Q, 245Orissa Entry Tax Act, 1999 — Section 2Orissa Municipal Act, 1950 — Section 4
High Courts28 Feb 2003
Smt. Rama Panigrahi Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 724 : (2003) 1 OLR 438
Administrative Tribunals Act, 1885 — Section 15, 28, 29
High Courts28 Feb 2003Dismissed
Laxmidhar Roul Vs Debraj Mohanty and Others
Orissa High Court · (2003) 95 CLT 566 : (2004) CriLJ 164 : (2003) 1 OLR 461
High Courts28 Feb 2003Dismissed
State Vs Bimbadhar Khuntia
Orissa High Court · (2003) CLT 497 (Suppl Crl) : (2003) 1 OLR 468 : (2003) OLR 497 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts27 Feb 2003Allowed
Samir Chakrabarty alias Kasinath Bagchi Vs State of Orissa
Orissa High Court · (2003) 02 OHC CK 0086
High Courts27 Feb 2003
Samir Chakarabarty alias Kasinath Bagchi Vs State of Orissa
Orissa High Court · (2003) 02 OHC CK 0073
Penal Code, 1860 (IPC) — Section 302