High Courts29 Jul 2002
Chaitan Gabada Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0009
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 980 of 1,623
High Courts26 Jul 2002Allowed
Smt. Mamatamayee Moharana Vs The Chairman-cum-Managing Director, GRID Corporation of Orissa Limited and Others
Orissa High Court · (2002) 2 OLR 423
Orissa Civil Services (Pension) Rules, 1992 — Rule 78
High Courts26 Jul 2002
The New India Assurance Co. Ltd. Vs Mamina Behera and Others Mahina Behera and Another Vs Smt. Sova Nayak and Others Laxmidhar Jena Vs The New India Assurance Co. LTd.
Orissa High Court · (2002) 07 OHC CK 0018
Motor Vehicles Act, 1988 — Section 166
High Courts25 Jul 2002
Smt. Sanjukta Jena Vs Sukanta Kumar Jena
Orissa High Court · (2003) 1 DMC 149
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts25 Jul 2002Allowed
Kartika Sahoo and Others Vs Krushna Chandra Sahoo and Another
Orissa High Court · (2002) 94 CLT 677 : (2002) OLR 732 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts25 Jul 2002
Biswanath Bhagat Vs Om Prakash Saha and Others
Orissa High Court · (2002) 2 OLR 336
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 324, 341
High Courts25 Jul 2002Dismissed
Dibakar Naik and Others Vs Hara Naik and Another
Orissa High Court · (2002) 2 OLR 319
Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts25 Jul 2002Dismissed
Radhanath Patra Vs Dalmia Institute of Scientific and Industrial Research
Orissa High Court · (2002) 07 OHC CK 0058
High Courts25 Jul 2002Partly Allowed
Shri Ashok Kumar Seth Vs State of Orissa
Orissa High Court · (2002) 94 CLT 447 : (2003) CriLJ 642 : (2002) OLR 403 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Guardians and Wards Act, 1890 — Section 4(2)Hindu Minority and Guardianship Act, 1956 — Section 4
High Courts25 Jul 2002
Smt. Sanjukta Jena Vs Sukanta Kumar Jena Sukanta Kumar Jena Vs Smt. Sanjukta Jena
Orissa High Court · (2002) 2 OLR 430
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Jul 2002Dismissed
Hema Sahu (dead) and after her Santosh Sahu and Others Vs Purna Chandra Sahu and Others
Orissa High Court · (2002) 07 OHC CK 0024
Orissa Municipal Act, 1950 — Section 349
High Courts24 Jul 2002Dismissed
Debendra Bag, Balabhadra Kak, Dillip Mangar and Dileswar Mangar Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0093
Evidence Act, 1872 — Section 27, 3Penal Code, 1860 (IPC) — Section 395, 457
High Courts24 Jul 2002Allowed
Ullash Chandra Behera and Others Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0079
Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Jul 2002
Bhagaban Jena Vs Bimbadhar Kanhar and Another
Orissa High Court · (2002) 07 OHC CK 0068
Central Motor Vehicles Rules, 1989 — Rule 38C, 39ACivil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1988 — Section 110O, 173(1)
High Courts24 Jul 2002Dismissed
Rekha Dei Vs State of Orissa
Orissa High Court · (2002) 94 CLT 500 : (2002) OLR 401 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts24 Jul 2002Allowed
Vundavilli Venkataraju Vs Kora Laxman Rao and Others
Orissa High Court · AIR 2002 Ori 214 : (2002) OLR 471 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24
High Courts24 Jul 2002
Sri Jitendra Kumar Pati Vs State of Orissa and Others
Orissa High Court · (2002) 07 OHC CK 0032
Constitution of India, 1950 — Article 16, 39Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 9, 9(1)Orissa Revised Scale of Pay (For College Teachers) Rules, 1989 — Rule 2, 2(1)
High Courts23 Jul 2002
Gopal Gouda Vs State of Orissa
Orissa High Court · (2002) 94 CLT 479 : (2002) OLR 167 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts23 Jul 2002Dismissed
Sri Padmalochan Panda Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406
High Courts23 Jul 2002Allowed
Santanu Naik Vs State of Orissa
Orissa High Court · (2002) 94 CLT 515 : (2002) OLR 399 Supp
Penal Code, 1860 (IPC) — Section 302