COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 975 of 1,623

High Courts05 Sept 2002

Smt. Pranati Kumari Biswal Vs Bansidhar Biswal

Orissa High Court · (2002) 94 CLT 418 : (2003) 24 OCR 69

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 13

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High Courts04 Sept 2002

Dharma Narayan Pattanaik alias Papu Vs District Magistrate and Others

Orissa High Court · (2003) 24 OCR 91

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226Explosives Act, 1884 — Section 9

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High Courts04 Sept 2002Allowed

Gyanaranjan Sahu Vs State of Orissa and Others

Orissa High Court · (2002) 2 OLR 561

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High Courts04 Sept 2002

Sanatan Behera Vs Anjali Behera and Another

Orissa High Court · (2003) CLT 281 (Suppl Crl) : (2003) 23 OCR 79

Criminal Procedure Code, 1973 (CrPC) — Section 125, 386, 397, 401, 401(1)Evidence Act, 1872 — Section 50, 60

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High Courts03 Sept 2002Dismissed

Subhransu Sekhar Samantray Vs The State

Orissa High Court · (2002) CriLJ 4463 : (2002) OLR 265 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 228, 240, 246, 482Penal Code, 1860 (IPC) — Section 415, 417, 493

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High Courts03 Sept 2002Dismissed

State of Orissa Vs Pandu Laguri

Orissa High Court · (2002) 94 CLT 789 : (2003) 24 OCR 531 : (2002) OLR 323 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 302

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High Courts03 Sept 2002

Sri Guru Prasad Das Vs Republic of India

Orissa High Court · (2002) 94 CLT 421 : (2002) OLR 218 Supp

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

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High Courts03 Sept 2002

Gopal Krishna Patnaik Vs State of Orissa

Orissa High Court · (2003) 95 CLT 402 : (2002) OLR 268 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 216, 482

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High Courts03 Sept 2002Dismissed

Divisional Manager, New India Assurance Co. Ltd. Vs Pravati Kar and Another

Orissa High Court · (2002) 2 OLR 399

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High Courts02 Sept 2002

Tapan Kumar Dalai Vs Union of India (UOI) and Others

Orissa High Court · (2002) 94 CLT 413 : (2002) OLR 563 Supp

Central Reserve Police Force Rules, 1955 — Rule 31Constitution of India, 1950 — Article 226, 227

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High Courts30 Aug 2002Allowed

State of Orissa Vs Ram Naik Pradhan

Orissa High Court · (2002) 08 OHC CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts29 Aug 2002Allowed

Smt. Trupti Das Vs Rabindranath Mohapatra

Orissa High Court · (2003) 1 DMC 427

Hindu Marriage Act, 1955 — Section 10, 13

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High Courts29 Aug 2002

Gokulananda Jena Vs Jadunath Jena and Others

Orissa High Court · (2002) 2 OLR 453

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1

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High Courts29 Aug 2002Allowed

Kailash Chandra Nanda Vs State of Orissa and Others

Orissa High Court · (2002) 2 OLR 368

Constitution of India, 1950 — Article 226, 227

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High Courts29 Aug 2002Allowed

Smt. Trupti Das Vs Sri Rabindranath Mohapatra

Orissa High Court · (2002) 2 OLR 419

Hindu Marriage Act, 1955 — Section 13

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High Courts29 Aug 2002Dismissed

Divisional Manager, New India Assurance Co. Ltd. Vs Pravati Kar and Another

Orissa High Court · (2003) ACJ 2021

Motor Vehicles Act, 1988 — Section 10, 2, 3, 66

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High Courts29 Aug 2002

Bldulata Rout and Others Vs Anima Rath and Others

Orissa High Court · (2002) 08 OHC CK 0014

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts29 Aug 2002

Sri Ramanath Das (dead) after him Ratikanta Das and Another Vs Smt. Jasoda Das and Others

Orissa High Court · (2002) 08 OHC CK 0013

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High Courts28 Aug 2002Partly Allowed

Tofan Rout ' Sukanta Rout Vs State of Orissa

Orissa High Court · (2002) 94 CLT 340 : (2002) OLR 263 Supp

Penal Code, 1860 (IPC) — Section 392, 397

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High Courts28 Aug 2002

Nirmal Kishore Sahoo and Others Vs State of Orissa and Others

Orissa High Court · (2002) 08 OHC CK 0052

Pharmacy Act, 1948 — Section 10, 12

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