High Courts24 Feb 2003Dismissed
Labanya Singh Vs Tapoi Singh and Another
Orissa High Court · AIR 2003 Ori 155
Transfer of Property Act, 1882 — Section 54
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 957 of 1,623
High Courts21 Feb 2003Dismissed
Nandakishore Nayak and Others Vs State of Orissa and Others
Orissa High Court · (2003) 1 OLR 473
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 11(a), 115
High Courts21 Feb 2003Dismissed
Bidyadhar Behera and Another Vs The State and Another
Orissa High Court · (2003) 02 OHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 120(B), 302, 307, 323, 336
High Courts21 Feb 2003Dismissed
Smt. Lata Bhoi and Another Vs Durga Prasad Bhoi
Orissa High Court · AIR 2003 Ori 202 : (2003) 1 OLR 380
Succession Act, 1925 — Section 63
High Courts21 Feb 2003Dismissed
Mathuri Bewa and Others Vs Smt. Prafulla Routray and Others
Orissa High Court · AIR 2003 Ori 136
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 34 , 38
High Courts21 Feb 2003
P.D. Agarwall Vs The General Manager, N.T.P.C. Ltd. and Others
Orissa High Court · (2003) 02 OHC CK 0030
High Courts21 Feb 2003
Chandrasekhar Samantasinghar Vs State of Orissa
Orissa High Court · (2003) 02 OHC CK 0028
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115(1)
High Courts21 Feb 2003Dismissed
Smt. Manasi Mohanty Vs Gokul Chandra Das
Orissa High Court · AIR 2003 Ori 148
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts20 Feb 2003Allowed
Kusha Chandra Sahoo alias Kusha Charan Sahoo Vs State Bank of India a statutory Local Head Office at Forest Park, New Capital and Branch Office at Jajpur Town
Orissa High Court · (2003) 02 OHC CK 0051
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 5, 115, 151
High Courts20 Feb 2003Allowed
Board of Trustees, Paradip Port Trust Vs Managing Director, Industrial Infrastructure Development Corporation (IDCO) and Another
Orissa High Court · (2003) 95 CLT 739
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 31
High Courts20 Feb 2003Dismissed
Bhima Nayak Vs Chittaranjan Sahoo and Another
Orissa High Court · (2003) 02 OHC CK 0029
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Criminal Procedure Code, 1973 (CrPC) — Section 145Hindu Succession Act, 1956 — Section 23
High Courts19 Feb 2003
Ashok Kumar Sahoo Vs Union of India (UOI) and Others
Orissa High Court · (2003) 1 OLR 410
High Courts19 Feb 2003
Sri Adhikanda Sahu Vs State of Orissa and Others
Orissa High Court · (2003) 02 OHC CK 0066
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 294, 325, 353, 395
High Courts19 Feb 2003Dismissed
Madhusudan Jena Vs Chairman and Managing Director, United Bank of India and Others
Orissa High Court · (2004) 1 LLJ 717
High Courts19 Feb 2003Dismissed
Lingaraj Das Vs Union of India (UOI) and Others
Orissa High Court · (2003) 02 OHC CK 0061
High Courts19 Feb 2003Dismissed
Madhusudan Jena Vs Chairman and Managing Director, United Bank of India and Another
Orissa High Court · (2004) 1 LLJ 717
United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 18, 4
High Courts19 Feb 2003Dismissed
Sri Amar Bilas Mohanty Vs State of Orissa and Others
Orissa High Court · (2003) 02 OHC CK 0033
High Courts19 Feb 2003Dismissed
Ramani Ranjan Das and Others Vs Controller of Examinations and Another
Orissa High Court · (2003) 02 OHC CK 0020
High Courts19 Feb 2003
Dashrathi Nayak Vs Central Administrative Tribunal, Cuttack Bench and Others
Orissa High Court · (2004) 1 LLJ 472 : (2003) 1 OLR 398
Constitution of India, 1950 — Article 311
High Courts19 Feb 2003Allowed
Joginath Sahoo and Another Vs State of Orissa
Orissa High Court · (2003) CLT 754 (Suppl Crl) : (2003) 25 OCR 47
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 307, 323, 326, 34