COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 973 of 1,623

High Courts24 Sept 2002

Bidhubhusan Mohanty Vs State of Orissa

Orissa High Court · (2003) CLT 51 (Suppl Crl) : (2002) 2 OLR 459

Criminal Procedure Code, 1973 (CrPC) — Section 482Motor Vehicles Act, 1988 — Section 187Penal Code, 1860 (IPC) — Section 279, 337

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High Courts24 Sept 2002Allowed

Gauri Shankar Padhi and Others Vs State of Orissa

Orissa High Court · (2003) CLT 397 (Suppl Crl) : (2003) OLR 397 (Suppl Crl) : (2002) 2 OLR 640

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts24 Sept 2002Allowed

Padmabati Rout and Banalata Parhi and Another Vs State of Orissa and Others Babita Das Vs State Administrative Tribunal and Others Pratima Das Vs Deputy Registrar, Orissa Administrative Tribunal and Others Hemalata Dhada Vs Orissa Administrative Tribunal and Others

Orissa High Court · (2002) 2 OLR 546

Administrative Tribunals Act, 1985 — Section 5(6)

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High Courts23 Sept 2002

New India Assurance Co. Ltd. Vs S. Transport Pvt. Ltd. and Others

Orissa High Court · (2002) 2 OLR 710

Motor Vehicles Act, 1988 — Section 140

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High Courts23 Sept 2002

Jahan Rout and Others Vs Ananda Kishore Das and Another

Orissa High Court · (2002) 09 OHC CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts23 Sept 2002

State of Orissa and Dayanidhi Bisoi Vs Dayanidhi Bisoi and State of Orissa

Orissa High Court · (2002) 94 CLT 642 : (2003) CriLJ 123 : (2002) 2 OLR 495

Evidence Act, 1872 — Section 27

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High Courts23 Sept 2002Dismissed

Ladara Munda and Others Vs State of Orissa

Orissa High Court · (2003) CLT 276 (Suppl Crl) : (2003) OLR 276 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts20 Sept 2002

Kusasan Samal and Others Vs Chandramani Pradhan (dead) after him Panchei Bewa and Others

Orissa High Court · AIR 2003 Ori 157

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8(2), 11, 9Easements Act, 1882 — Section 28

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High Courts19 Sept 2002

Akahana @ Akhaya Kumar Sethi, Liakat Ali Khan and Raju Sahu Vs State of Orissa

Orissa High Court · (2003) 24 OCR 30

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34

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High Courts19 Sept 2002

Akhana @ Akhaya Kumar Sethi, Liakat Ali Khan and Raju Sahu Vs State of Orissa

Orissa High Court · (2003) 24 OCR 30

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Sept 2002Allowed

Abul ' Sk. Karim Box Vs State of Orissa

Orissa High Court · (2003) 95 CLT 376 : (2002) OLR 495 Supp

Penal Code, 1860 (IPC) — Section 302, 376

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High Courts18 Sept 2002Dismissed

State of Orissa Vs T. Surjya Dora and Another

Orissa High Court · (2003) 24 OCR 18

Penal Code, 1860 (IPC) — Section 307, 323

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High Courts18 Sept 2002

Niranjan Behera Vs State of Orissa

Orissa High Court · (2003) 24 OCR 98

Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376, 376(2), 450, 457

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High Courts17 Sept 2002

State of Orissa Vs Raghu Naik

Orissa High Court · (2003) CLT 869 (Suppl Crl)

Criminal Procedure Code, 1973 (CrPC) — Section 107Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 326

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High Courts17 Sept 2002

Durowelds Private Limited and Others Vs The Tata Iron and Steel Company Ltd. (TISCO)

Orissa High Court · (2002) 94 CLT 726 : (2002) OLR 765 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(1), 401Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts17 Sept 2002

Gantei Bisoi and Others Vs State of Orissa

Orissa High Court · (2003) 95 CLT 108 : (2002) OLR 758 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 407, 482

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High Courts16 Sept 2002

Sk. Kutubuddin Vs Sk. Abdul Rashid (dead) after him Sahara Bibi and Others

Orissa High Court · (2002) 09 OHC CK 0070

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High Courts16 Sept 2002

Dolly Roy Vs Raja Roy

Orissa High Court · (2003) 1 DMC 44

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9

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High Courts16 Sept 2002

Iswar Bag Vs State of Orissa

Orissa High Court · (2003) CLT 307 (Suppl Crl) : (2003) OLR 307 (Suppl Crl)

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts16 Sept 2002Allowed

Gayadhar alias Harekrushna Barik Vs State of Orissa

Orissa High Court · (2002) 2 OLR 594

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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