High Courts28 Aug 2002
Siba Prasad Moharana Vs Dhadi Nayak and Others
Orissa High Court · (2002) 94 CLT 780 : (2002) OLR 224 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(1), 147(3)
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 976 of 1,623
High Courts28 Aug 2002Dismissed
National Aluminium Company Ltd. and Another Vs G.C. Kanungo
Orissa High Court · (2002) 2 OLR 362
Arbitration Act, 1940 — Section 39
High Courts28 Aug 2002
Damodar Mahasuar Vs Raghunath Mahasuar and Another
Orissa High Court · (2002) 08 OHC CK 0015
Succession Act, 1925 — Section 263, 278, 51
High Courts28 Aug 2002Dismissed
Chaitanya Prasad Sahu Vs Principal, D.K. College
Orissa High Court · (2002) 08 OHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts27 Aug 2002
Babaji Biswal Vs State of Orissa
Orissa High Court · (2002) 08 OHC CK 0020
Penal Code, 1860 (IPC) — Section 302, 304
High Courts27 Aug 2002
Rabi alias Rabindranath Sahu and Another Vs State of Orissa and Others
Orissa High Court · (2002) 08 OHC CK 0007
Arms Act, 1959 — Section 25(1B)Criminal Procedure Code, 1973 (CrPC) — Section 109, 161, 482Penal Code, 1860 (IPC) — Section 109, 395, 457
High Courts26 Aug 2002Dismissed
Chalai alias Hemanta Majhi Vs State of Orissa
Orissa High Court · (2003) 24 OCR 291
Penal Code, 1860 (IPC) — Section 302, 366
High Courts26 Aug 2002Allowed
Sankar Naik and Others Vs State of Orissa
Orissa High Court · (2002) 94 CLT 549 : (2002) OLR 261 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 317, 319(1), 319(4), 482
High Courts23 Aug 2002Allowed
Panchu Pradhan Vs Ramachandra Sethi and Others
Orissa High Court · (2002) 2 OLR 392
Orissa Land Reforms Act, 1960 — Section 23, 67
High Courts23 Aug 2002
Sri Parameswar Naik Vs State of Orissa and Others
Orissa High Court · (2002) 08 OHC CK 0053
High Courts23 Aug 2002Partly Allowed
Fatema Bibi and Others Vs Sk. Akbar and Others
Orissa High Court · AIR 2003 Ori 41 : (2002) OLR 227 Supp
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18Limitation Act, 1963 — Article 64, 65Orissa Estates Abolition Act, 1951 — Section 7(1)
High Courts23 Aug 2002
Basudev Jena and Others Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 623 : (2002) OLR 216 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 407, 408, 482
High Courts23 Aug 2002Allowed
Balavadra Das Vs Sudhansu Sekhar Mishra and Others
Orissa High Court · (2002) 2 OLR 374
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Aug 2002
State of Orissa Vs Chandra Sekhar Mund
Orissa High Court · (2002) 08 OHC CK 0019
Land Acquisition Act, 1894 — Section 18, 4, 54
High Courts23 Aug 2002
Divisional Manager, The New India Assurance Co. Ltd. Division No. 1 Vs Bhimsen Tripathy and Others
Orissa High Court · (2002) 08 OHC CK 0012
Constitution of India, 1950 — Article 226, 227
High Courts22 Aug 2002
Mohan Charan Swain Vs Aswini Kumar Swain
Orissa High Court · (2002) 2 DMC 693 : (2002) 2 OLR 341
Hindu Marriage Act, 1955 — Section 12(1)
High Courts22 Aug 2002Allowed
Smt. Purnima Sahu Vs Snehadhara Industries Ltd.
Orissa High Court · AIR 2003 Ori 58 : (2003) 1 OLR 109
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts21 Aug 2002Dismissed
Manorama Rath Vs Orissa Mining Corporation Ltd. and Others
Orissa High Court · (2003) 1 LLJ 509 : (2002) OLR 54 Supp
Constitution of India, 1950 — Article 14
High Courts21 Aug 2002Dismissed
Ambika Prasad Bhatta Vs Nehru Paribesh Surakshya Committee and Others
Orissa High Court · AIR 2003 Ori 26 : (2002) 94 CLT 337 : (2002) 2 OLR 543
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226
High Courts21 Aug 2002Dismissed
Mohinimohan Parida Vs Chief District Medical Officer and Others
Orissa High Court · (2002) 08 OHC CK 0016
Civil Procedure Code, 1908 (CPC) — Section 105(1)Constitution of India, 1950 — Article 226Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1), 5(1), 7(1), 7(2), 8