High Courts13 Sept 2002Dismissed
Ramanath Panda Vs State of Orissa and Another
Orissa High Court · (2002) 09 OHC CK 0002
Orissa Prevention of Land Encroachment Act, 1972 — Section 16
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 974 of 1,623
High Courts12 Sept 2002Allowed
Rajanibala Das Vs Regional Transport Authority and Others
Orissa High Court · AIR 2003 Ori 28 : (2002) 94 CLT 572 : (2002) 2 OLR 614
Motor Vehicles Act, 1988 — Section 70, 71, 72, 80
High Courts12 Sept 2002Allowed
Basanti Mohanty alias Raut Vs Parikhit Rout
Orissa High Court · AIR 2003 Ori 20 : (2003) 1 DMC 214 : (2002) 2 OLR 588
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts12 Sept 2002
Susmita Acharya Vs Dr. Rabindra Kumar Mishra
Orissa High Court · AIR 2003 Ori 23 : (2003) 1 DMC 421 : (2002) 2 OLR 610
Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 13
High Courts12 Sept 2002Allowed
Chhaila Jena and Others Vs State of Orissa
Orissa High Court · (2002) 09 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 236, 237Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304
High Courts12 Sept 2002Dismissed
Araque Lutifi ' Dazy Vs State of Orissa
Orissa High Court · (2003) 95 CLT 35 : (2002) OLR 760 Supp
Evidence Act, 1872 — Section 106, 114, 27
High Courts11 Sept 2002
Liberation Education and Action for Development (LEAD) and Others Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 568
Bihar and Orissa Excise Act, 1915 — Section 22, 26AOrissa Excise (Exclusive Privilege) Rules, 1970 — Rule 3
High Courts11 Sept 2002Allowed
OCL India Limited and Another Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 581
Industrial Disputes Act, 1947 — Section 25N(4)
High Courts11 Sept 2002Allowed
Krushna Chandra Barik Vs Nimai Charan Panda and Others
Orissa High Court · (2003) 1 OLR 66
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 — Section 3
High Courts11 Sept 2002Dismissed
Sanjaya Kumar Sahoo and Another Vs State of Orissa
Orissa High Court · (2002) 2 OLR 474
Criminal Procedure Code, 1973 (CrPC) — Section 173, 205, 482Essential Commodities Act, 1955 — Section 6A, 7, 9
High Courts11 Sept 2002Allowed
Nathuram Agrawal Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 457
High Courts09 Sept 2002
Bijaya Kumar Mallick and Others Vs State of Orissa
Orissa High Court · (2002) 09 OHC CK 0068
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 230, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts06 Sept 2002Dismissed
Sri Shyamsundar Sahu and Sri Damodar Sahu Vs Sri Gokulananda Padhi and Another
Orissa High Court · (2002) 94 CLT 504 : (2002) OLR 474 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts06 Sept 2002Allowed
M. Adi Narayan Vs State of Orissa
Orissa High Court · (2003) 24 OCR 323
Penal Code, 1860 (IPC) — Section 302, 304
High Courts06 Sept 2002Allowed
Sudarsan Dash alias Daba Vs State of Orissa and Others
Orissa High Court · (2003) CriLJ 380 : (2002) OLR 644 Supp : (2003) 1 RCR(Criminal) 521
National Security Act, 1980 — Section 3(2)
High Courts06 Sept 2002
State of Orissa Vs Sk. Sadiq Ali
Orissa High Court · (2003) 24 OCR 353
Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 325
High Courts06 Sept 2002
State of Orissa Vs Kapila Sabar and Another
Orissa High Court · (2002) 2 OLR 565 : (2002) 1 OLR 565
Land Acquisition Act, 1894 — Section 54
High Courts06 Sept 2002Allowed
M. Adinarayan Vs State of Orissa
Orissa High Court · (2003) CLT 620 (Suppl Crl)
Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts05 Sept 2002Dismissed
Chhabila Naik Vs Kanchani Patel
Orissa High Court · AIR 2003 Ori 27
Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts05 Sept 2002
Smt. Laxmi Oram @ Toppo Vs Birsa Oram
Orissa High Court · AIR 2003 Ori 16 : (2003) 1 CivCC 239 : (2002) 94 CLT 476 : (2003) 1 DMC 438 : (2002) OLR 321 Supp : (2003) 2 RCR(Civil) 134
Hindu Marriage Act, 1955 — Section 24