High Courts22 Jul 2002Dismissed
Y. Phanikumar Vs State of Orissa
Orissa High Court · (2002) 94 CLT 806 : (2002) OLR 398 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 482
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 981 of 1,623
High Courts22 Jul 2002Dismissed
OCL India Ltd. and Another Vs The State of Orissa and Others
Orissa High Court · (2002) 07 OHC CK 0031
Central Sales Tax (Orissa) Rules, 1957 — Rule 22Constitution of India, 1950 — Article 226Orissa Sales Tax Act, 1947 — Section 12, 16(1), 17, 23, 23(4)
High Courts19 Jul 2002Allowed
Smt. Nirupama Sethi Vs Union of India (UOI)
Orissa High Court · (2004) ACJ 1212 : AIR 2003 Ori 10 : (2002) OLR 71 Supp
Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 21Railway Claims Tribunal Act, 1987 — Section 18
High Courts19 Jul 2002Dismissed
Narayan Behera @ Dheu Behera Vs State of Orissa
Orissa High Court · (2002) 94 CLT 575 : (2002) OLR 397 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts19 Jul 2002Dismissed
Deepak Mohapatra Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 570 : (2002) OLR 395 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 482Penal Code, 1860 (IPC) — Section 498A
High Courts19 Jul 2002
Sri Sudarsan Das Vs The Chairman, Food Corporation of India and Others
Orissa High Court · (2002) 07 OHC CK 0022
Constitution of India, 1950 — Article 226, 227, 286Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 Jul 2002Allowed
Dr. Jaganath Das Vs Republic of India
Orissa High Court · (2003) 24 OCR 744
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts18 Jul 2002Dismissed
Satyendra Kumar Srivastava Vs Hindustan Aeronautics Limited and Others
Orissa High Court · (2002) 07 OHC CK 0080
Constitution of India, 1950 — Article 226
High Courts18 Jul 2002Dismissed
Prakash Roadlines Ltd. Vs Shree Jagannath Weavers' Co-operative Spinning Mills Ltd. and Others
Orissa High Court · AIR 2003 Ori 17 : (2002) 2 OLR 358
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts18 Jul 2002
Mrs. Tarala Tripathy Vs Rambishal Tripathy
Orissa High Court · (2003) 25 OCR 21
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7Family Courts Rules, 1988 — Rule 5
High Courts18 Jul 2002
Krusna Chandra Mohanty Vs Sudhiralata Dei
Orissa High Court · (2003) 24 OCR 25
Hindu Marriage Act, 1955 — Section 10, 13
High Courts18 Jul 2002Dismissed
Prafulla Kumar Nathsharma Vs Jayant Nathsharma and Another
Orissa High Court · (2003) 24 OCR 28
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
High Courts16 Jul 2002Dismissed
Peon ' Chatrubhuja Murmu Vs State of Orissa
Orissa High Court · (2002) 94 CLT 592 : (2002) OLR 47 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts15 Jul 2002Allowed
Srimati Dei and Others Vs Baidhar Barik
Orissa High Court · (2002) 2 OLR 211 : (2002) 1 OLR 211
Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 44
High Courts15 Jul 2002
Promod Kumar Mishra and Bibekananda Meher and Another Vs Gopalji Panigrahi and Others Gopalji Panigrahi Vs State of Orissa and Others
Orissa High Court · (2002) 07 OHC CK 0084
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 100, 190, 200, 202, 209Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
High Courts15 Jul 2002
Surendra Prasad Singh and Another Vs State and Others
Orissa High Court · (2002) 07 OHC CK 0021
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 23, 25, 25(1), 25(2)Criminal Procedure Code, 1973 (CrPC) — Section 319, 482
High Courts11 Jul 2002Dismissed
Chakradhar Mohapatra Vs The Vice-Chancellor and Chairman, Board of Management, O.U.A.T. and Another
Orissa High Court · (2002) 94 CLT 494 : (2002) OLR 80 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227
High Courts11 Jul 2002
Shyama Sagaria Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 131Evidence Act, 1872 — Section 106, 114, 154Penal Code, 1860 (IPC) — Section 302, 394
High Courts10 Jul 2002Allowed
Rajashree Mohapatra Vs State of Orissa and Others
Orissa High Court · (2002) 07 OHC CK 0094
Constitution of India, 1950 — Article 14, 16, 226
High Courts10 Jul 2002Allowed
Indra Kirsani Vs State of Orissa
Orissa High Court · (2002) 2 OLR 276
Penal Code, 1860 (IPC) — Section 302