COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 966 of 1,623

High Courts04 Dec 2002Allowed

Ashok Kumar Mohapatra Vs State of Orissa

Orissa High Court · (2003) CLT 236 (Suppl Crl) : (2003) CLT 232 (Suppl Crl) : (2003) 24 OCR 329 : (2003) 1 OLR 163 : (2003) OLR 236 (Suppl Crl) : (2003) OLR 232 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A

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High Courts04 Dec 2002Dismissed

Special Land Acquisition Officer Rengali Irrigation Project Vs Bhramarbar Sahu

Orissa High Court · (2003) 95 CLT 271

Land Acquisition Act, 1894 — Section 18

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High Courts04 Dec 2002

Asit Kumar Sahu Vs State of Orissa

Orissa High Court · (2003) 95 CLT 648 : (2003) CLT 538 (Suppl Crl) : (2003) 24 OCR 376 : (2003) 1 OLR 306 : (2003) OLR 538 (Suppl Crl)

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 324

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High Courts04 Dec 2002Dismissed

Zone Officer, U.I.P. Vs Laxminarayan Praharaj

Orissa High Court · (2003) 95 CLT 31

Evidence Act, 1872 — Section 63

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High Courts04 Dec 2002Allowed

State of Orissa and Others Vs Jayaram Mahapatra

Orissa High Court · (2003) 1 OLR 299

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5

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High Courts04 Dec 2002

Sikandar Mullah Vs State of Orissa

Orissa High Court · (2002) 12 OHC CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 395, 412

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High Courts04 Dec 2002Dismissed

The Land Acquisition Zone Officer, Talcher-Sambalpur Railway Link Vs Atua Hara @ Munda

Orissa High Court · (2003) 95 CLT 51

Land Acquisition Act, 1894 — Section 18

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High Courts02 Dec 2002

Shri Babaji Sahoo (since dead) and after him Ram Chandra Sahoo and Others Vs Purusottam Sahoo and Others

Orissa High Court · (2003) 1 OLR 149

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High Courts02 Dec 2002

Kabitarani Behera and Others Vs State of Orissa and Others

Orissa High Court · (2003) 96 CLT 86

Constitution of India, 1950 — Article 226, 227Orissa Municipal Act, 1950 — Section 124

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High Courts29 Nov 2002Dismissed

Baishnab Pradhan and Others Vs Guru Charan Pradhan

Orissa High Court · AIR 2003 Ori 73

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151

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High Courts29 Nov 2002

Gangadhar Behera and Others Vs Surendra Barik (dead) and after him Saraswati Barik and Others

Orissa High Court · (2003) 95 CLT 521 : (2003) 24 OCR 576 : (2003) 1 OLR 51

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145Limitation Act, 1963 — Article 65, 15, 8

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High Courts29 Nov 2002Allowed

State Vs Sura Parida and Others

Orissa High Court · (2002) 11 OHC CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 203

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High Courts29 Nov 2002Dismissed

Padmabati Dei Vs Sanjulata Behera and Others

Orissa High Court · (2003) 95 CLT 111

Civil Procedure Code, 1908 (CPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 8, 8(2)

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High Courts29 Nov 2002Dismissed

Brahmachari Jena Vs State of Orissa

Orissa High Court · (2002) 11 OHC CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 319Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 148, 149, 302, 326

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High Courts29 Nov 2002Dismissed

Brahmachari Jena Vs State of Orissa Rama Chandra Sahu Vs Padma Charan Harichandan and Others

Orissa High Court · (2002) 11 OHC CK 0004

Criminal Procedure Code, 1973 (CrPC) — Section 319Explosives Act, 1884 — Section 9Penal Code, 1860 (IPC) — Section 148, 149, 302, 326

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