High Courts11 Oct 2002Dismissed
Raj Dayal Saha Vs State of Orissa and Others
Orissa High Court · (2003) 95 CLT 128
Bihar and Orissa Excise Act, 1915 — Section 89, 90Bihar and Orissa Excise Rules, 1919 — Rule 102(A)
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 971 of 1,623
High Courts11 Oct 2002Allowed
Motilal ' Radhashyam Mohanta and Another Vs State of Orissa
Orissa High Court · (2002) 10 OHC CK 0051
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 Oct 2002Allowed
Rajan Rahaman Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 674
High Courts10 Oct 2002Allowed
Nabadurga Constructions Pvt. Ltd. and Another Vs State of Orissa and Others
Orissa High Court · (2003) 1 BC 510 : (2002) 2 OLR 628
Constitution of India, 1950 — Article 226
High Courts10 Oct 2002Allowed
Sharmistha Chakravarty Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 717 : (2002) 2 OLR 620
Constitution of India, 1950 — Article 14, 226, 227
High Courts10 Oct 2002Allowed
Chief General Manager, Mahanadi Coalfields Ltd. and Another Vs Union of India (UOI) and Others
Orissa High Court · (2003) 1 LLJ 381 : (2002) 2 OLR 632 : (2000) 2 OLR 632
Industrial Disputes Act, 1947 — Section 10
High Courts10 Oct 2002Dismissed
Rajendra Kumar Behera Vs State of Orissa and Another
Orissa High Court · (2003) CLT 45 (Suppl Crl) : (2003) CriLJ 490 : (2002) OLR 761 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 354, 366, 376
High Courts10 Oct 2002Allowed
Hrushi ' Hurusi Behera Vs State of Orissa
Orissa High Court · (2003) 95 CLT 235 : (2003) 86 ECC 550 : (2003) 1 OLR 167
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts10 Oct 2002Dismissed
Ramesh Chandra Agrawalla Vs South Eastern Railway and Others
Orissa High Court · (2003) 1 BC 488 : (2002) OLR 615 Supp
Constitution of India, 1950 — Article 226
High Courts09 Oct 2002Allowed
Smt. Sanjukta Mohanty Vs Mullah Mahammed Rahaul Amin
Orissa High Court · (2003) 1 OLR 219
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 22
High Courts09 Oct 2002Partly Allowed
Jhunu @ Chuni Tanti Vs Kishore Tanti and Others
Orissa High Court · (2003) 2 LLJ 378 : (2002) OLR 695 Supp
Railway Services (Pension) Rules, 1993 — Rule 75(7)
High Courts09 Oct 2002Dismissed
Land Acquisition Officer Vs Kapila Paikray
Orissa High Court · (2003) 95 CLT 186
Land Acquisition Act, 1894 — Section 18, 54
High Courts09 Oct 2002
Sailabala Pradhan Vs Land Acquisition Zone Officer and Others
Orissa High Court · (2002) 94 CLT 778 : (2002) OLR 753 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Land Acquisition Act, 1894 — Section 54
High Courts09 Oct 2002Dismissed
Sarat Rout Vs State of Orissa State of Orissa Vs Sarat Rout
Orissa High Court · (2003) CLT 255 (Suppl Crl)
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 154Income Tax Act, 1961 — Section 139(2), 143(3), 148
High Courts09 Oct 2002
State of Orissa Vs Jagabandhu Sahoo ' Lada Sahoo
Orissa High Court · (2002) 10 OHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 173, 173(5)Evidence Act, 1872 — Section 145Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts09 Oct 2002
Prafulla Kumar Mallick Vs State of Orissa and Another
Orissa High Court · (2002) 10 OHC CK 0015
Constitution of India, 1950 — Article 3, 356, 6Criminal Procedure Code, 1973 (CrPC) — Section 19, 197, 202, 482Orissa Forest Act, 1972 — Section 66
High Courts08 Oct 2002Allowed
State of Orissa and Another Vs Balabhadra Pujapanda and Others
Orissa High Court · (2003) 95 CLT 256 : (2003) 1 OLR 255
High Courts07 Oct 2002Allowed
Ratri Parjuni Vs S.K. Pradhan and Another
Orissa High Court · (2003) 1 ACC 428 : (2004) ACJ 1242 : AIR 2003 Ori 60 : (2002) 94 CLT 785 : (2002) 94 CLT 784 : (2002) OLR 610 Supp
Civil Procedure Code, 1908 (CPC) — Section 115, 15, 24
High Courts07 Oct 2002Allowed
Jayanath Oram Vs State of Orissa
Orissa High Court · (2002) 2 OLR 636
Penal Code, 1860 (IPC) — Section 302
High Courts04 Oct 2002
Regional Manager, Oriental Insurance Co. Ltd. Vs Bendi Venkata Rao and Another
Orissa High Court · (2003) 1 ACC 249 : (2004) ACJ 820 : (2002) OLR 705 Supp
Motor Vehicles Act, 1988 — Section 149(2), 173