COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 972 of 1,623

High Courts04 Oct 2002Allowed

State of Punjab and Another Vs Rajesh Syal

Orissa High Court · (2002) 10 OHC CK 0012

Constitution of India, 1950 — Article 142, 142(1), 32Criminal Procedure Code, 1973 (CrPC) — Section 218, 220, 482Penal Code, 1860 (IPC) — Section 120(B), 406, 420, 468, 471

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High Courts01 Oct 2002Dismissed

The Executive Officer, Berhampur Municipality Vs Rajendra Prasad Sahu

Orissa High Court · (2003) CLT 208 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Orissa Municipal Act, 1950 — Section 273, 385A

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High Courts30 Sept 2002Dismissed

Mrs. Sailabala Beck and Others Vs The Authorised Officer-cum-Assistant Conservator of Forest and Others

Orissa High Court · (2003) 95 CLT 261

Orissa Forest Act, 1972 — Section 56(2)Orissa Timber and Other Forest Produce Transit Rules, 1980 — Rule 12, 4, 5

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High Courts30 Sept 2002Dismissed

State of Orissa Vs Sri Brundaban Sahu

Orissa High Court · (2003) 24 OCR 16

Penal Code, 1860 (IPC) — Section 149, 302, 323, 324

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High Courts27 Sept 2002Allowed

Akhandalmani Mahadev and Others Vs Dayanidhi alias Daitari Mulia (dead) after him Rebati Bewa and Others

Orissa High Court · (2002) 94 CLT 792

Civil Procedure Code, 1908 (CPC) — Section 100Orissa Tenancy Act, 1913 — Section 4(3), 56, 57

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High Courts27 Sept 2002

Branch Manager, United India Insurance Co. Ltd. Vs Mohan Chandra Patnaik and Another

Orissa High Court · (2003) 1 ACC 12 : (2004) ACJ 382 : (2003) 1 OLR 86

Motor Vehicles Act, 1988 — Section 147(3), 149(2), 149(4)

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High Courts27 Sept 2002Dismissed

Damodar Patra and Others Vs State of Orissa

Orissa High Court · (2003) CLT 376 (Suppl Crl) : (2003) OLR 376 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 302, 323, 459

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High Courts27 Sept 2002Allowed

K. Kantamma Vs Sabitri Patrani

Orissa High Court · (2003) 1 OLR 41

Orissa Money Lenders Act, 1939 — Section 2, 4, 8

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High Courts27 Sept 2002

Padmalochan Behera Vs Anjana Behera

Orissa High Court · (2003) CLT 267 (Suppl Crl) : (2003) OLR 267 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 397(3), 482

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High Courts27 Sept 2002Dismissed

Bansi Acharya Vs The State

Orissa High Court · (2002) 09 OHC CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 362, 386, 401, 438Penal Code, 1860 (IPC) — Section 34, 363, 367, 392

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High Courts27 Sept 2002Allowed

Tima alias Abhimanyu Sarkar Mohapatra Vs Nanda Kishore Pattnaik and Others

Orissa High Court · (2002) 2 OLR 485

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3A

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High Courts27 Sept 2002Allowed

Sachitananda Swain alias Pintu Vs State of Orissa and Others

Orissa High Court · (2003) 1 ALT(Cri) 18 : (2002) 2 OLR 537

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)

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High Courts25 Sept 2002

Epari Raghuram Patra and Sons Vs J. Commissioner of Income Tax

Orissa High Court · (2004) 135 TAXMAN 514

Income Tax Act, 1961 — Section 185, 256

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High Courts25 Sept 2002Allowed

Jayanta Kumar Behera Vs State of Orissa

Orissa High Court · (2002) 2 OLR 599

Penal Code, 1860 (IPC) — Section 302, 324, 84

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High Courts25 Sept 2002

Indian Bank Vs B. Patnaik Mines (P.) Ltd. and Others

Orissa High Court · AIR 2003 Ori 81

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 4Limitation Act, 1963 — Section 19Negotiable Instruments Act, 1881 (NI) — Section 27, 28

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High Courts25 Sept 2002Dismissed