High Courts20 Jan 2003Dismissed
The United India Insurance Company Limited Vs Bishi Keshan Barik and Another
Orissa High Court · (2003) 01 OHC CK 0073
Workmens Compensation Act, 1923 — Section 30
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 962 of 1,623
High Courts20 Jan 2003Dismissed
Gyanananda Sen Vs Ranjit Kumar Das and Another
Orissa High Court · AIR 2003 Ori 166
High Courts20 Jan 2003Dismissed
Abhaya Kumar Sahoo Vs State of Orissa
Orissa High Court · (2003) 01 OHC CK 0017
Penal Code, 1860 (IPC) — Section 376
High Courts20 Jan 2003Dismissed
Prema Manjari Pattnaik Vs Ratnamani Kar
Orissa High Court · (2003) 01 OHC CK 0013
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts17 Jan 2003
Rajib Lochan Panda Vs Council of Higher Secondary Education and Another
Orissa High Court · (2003) 01 OHC CK 0085
Constitution of India, 1950 — Article 226
High Courts17 Jan 2003Dismissed
Sitaram Nayak Vs Smt. Usharani Das
Orissa High Court · (2003) 1 OLR 370
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts17 Jan 2003Dismissed
Sri Raj Kishore Agarwal and Others Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 535 : (2003) 1 OLR 367
Constitution of India, 1950 — Article 226, 227Orissa Development Authorities Act, 1982 — Section 91(2)
High Courts17 Jan 2003Dismissed
State of Orissa and Others Vs Dibakar Pati and Others
Orissa High Court · (2003) 95 CLT 381
High Courts17 Jan 2003Dismissed
Smt. Gomati Bai Vs Nandakishore Jhunjhunwala and Others
Orissa High Court · (2003) 01 OHC CK 0014
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 9 Rule 7, Order 9 Rule 7, 115, 151
High Courts16 Jan 2003Dismissed
Gana @ Ganeswar Naik Vs State of Orissa
Orissa High Court · (2003) 24 OCR 793
Criminal Procedure Code, 1973 (CrPC) — Section 436, 437, 438, 439, 482Penal Code, 1860 (IPC) — Section 363, 366A
High Courts16 Jan 2003
Dhruba Charan Mohanty Vs Krushna Mohan Mohanty and Another and Dr. Basant Kumar Mohanty and Another
Orissa High Court · (2003) 95 CLT 597
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Jan 2003Dismissed
Sundar Majhi Vs Lukhi Majhiani and Others
Orissa High Court · (2003) 3 CivCC 666 : (2003) 95 CLT 604 : (2003) 1 OLR 295
High Courts16 Jan 2003Allowed
Bangali Kandi and Another Vs Surendra Bhoi and Another
Orissa High Court · (2003) 95 CLT 328 : (2003) 1 OLR 315
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 9 Rule 9, 115, 141Limitation Act, 1963 — Article 120, 121
High Courts16 Jan 2003Dismissed
Mahendra Naik alias Mahendra Ku. Naik and Others Vs State of Orissa
Orissa High Court · (2003) 01 OHC CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 227, 482Penal Code, 1860 (IPC) — Section 394, 397
High Courts15 Jan 2003
Prajatantra Prachar Samity Vs Commissioner of Income Tax Commissioner of Income Tax Vs Prajatantra Prachar Samity
Orissa High Court · (2004) 186 CTR 96 : (2003) 264 ITR 160 : (2003) 1 OLR 392
Income Tax Act, 1961 — Section 11(4A), 12A, 142(1), 143(3), 254
High Courts14 Jan 2003Allowed
Sanatan Barik and Another Vs Purna Chandra Barik
Orissa High Court · AIR 2003 Ori 127 : (2003) 1 OLR 281
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts14 Jan 2003
Rajat Kumar Pattnayak Vs State of Orissa
Orissa High Court · (2003) 95 CLT 307 : (2003) 24 OCR 426 : (2003) 1 OLR 187
Bihar and Orissa Excise Act, 1915 — Section 47, 55, 67, 68Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 4, 457, 5
High Courts10 Jan 2003Allowed
Brahmananda Rout Vs State of Orissa
Orissa High Court · (2002) CriLJ 1131 : (2003) 25 OCR 14 : (2003) 1 OLR 207
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts10 Jan 2003Partly Allowed
Nimai Bhandari @ Barik and Another Vs State of Orissa
Orissa High Court · (2003) 95 CLT 208
Penal Code, 1860 (IPC) — Section 395
High Courts10 Jan 2003Dismissed
Birat Chandra Dagara Vs Steel Authority of India Limited
Orissa High Court · (2003) 2 ARBLR 276 : (2003) 95 CLT 396
Arbitration Act, 1940 — Section 17, 8Arbitration and Conciliation Act, 1996 — Section 10, 11