High Courts10 Jul 2002Allowed
Smt. Hiramani Panda Vs State of Orissa and Another
Orissa High Court · (2002) 2 OLR 252
Penal Code, 1860 (IPC) — Section 117
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 982 of 1,623
High Courts10 Jul 2002Dismissed
K. Mochiram Patra Vs The State and Others
Orissa High Court · (2002) 07 OHC CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(4), 125(5), 127, 482
High Courts10 Jul 2002Allowed
T. Chalapati Rao Vs The State
Orissa High Court · (2002) 94 CLT 219 : (2002) OLR 526 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482
High Courts10 Jul 2002Dismissed
Golak Chandra Bhol Vs Bhaskar Baral and Another
Orissa High Court · (2002) 94 CLT 207 : (2002) OLR 67 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 340, 340(1)
High Courts10 Jul 2002Dismissed
Malatilata Samal and Others Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 290 : (2002) CriLJ 3913 : (2002) 2 OLR 216
Constitution of India, 1950 — Article 226, 227Orissa Forest Act, 1972 — Section 56(2)
High Courts10 Jul 2002Dismissed
Jayaprakash Nanda and Jajranglal Agrawal Vs General Manager, Orissa State Warehousing Corporation and Others
Orissa High Court · AIR 2002 Ori 199 : (2002) 94 CLT 578 : (2002) OLR 352 Supp
Constitution of India, 1950 — Article 226, 227
High Courts10 Jul 2002Dismissed
Bhagawan Bhoi Vs State of Orissa and Others
Orissa High Court · AIR 2002 Ori 201 : (2002) 94 CLT 137 : (2003) 24 OCR 59 : (2002) 2 OLR 206
Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 2002Dismissed
Special Land Acquisition Officer, Rengali Irrigation Project Vs Birabar Sahoo and Others
Orissa High Court · (2002) 07 OHC CK 0092
Land Acquisition Act, 1984 — Section 18, 23, 4(1), 54
High Courts09 Jul 2002
Prafulla Kumar Mallick Vs State of Orissa and Another
Orissa High Court · (2003) CLT 194 (Suppl Crl) : (2002) 2 OLR 699
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Orissa Forest Act, 1972 — Section 66Penal Code, 1860 (IPC) — Section 34, 454
High Courts09 Jul 2002Partly Allowed
Land Acquisition Officer-cum-Collector, Kalahandi Vs Baladev Chandrakar
Orissa High Court · (2002) 94 CLT 262 : (2002) 2 OLR 228
Land Acquisition Act, 1898 — Section 4(1)
High Courts09 Jul 2002Dismissed
Special Land Acquisition Officer, Rengali Irrigation Project Vs Nandu Barik
Orissa High Court · (2002) 07 OHC CK 0006
Land Acquisition Act, 1894 — Section 18, 23, 4(1), 54
High Courts05 Jul 2002Dismissed
Soumya Ranjan Pattanayak, Priyadarsini Samanta and Manojit Gharai Vs Chairman, Admission, J.E.E. (E and M) 2002, R.E.C. and Others
Orissa High Court · (2002) 2 OLR 286
Constitution of India, 1950 — Article 226, 227
High Courts05 Jul 2002Allowed
Suresh Chandra Dash Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 321 : (2002) OLR 35 Supp
Constitution of India, 1950 — Article 226, 227Orissa Grama Panchayat Act, 1964 — Section 133Orissa Grama Panchayat Rules, 1968 — Rule 216
High Courts05 Jul 2002Allowed
Bakula @ Tikeswar Sahu Vs State of Orissa
Orissa High Court · (2002) 94 CLT 302 : (2002) OLR 340 Supp
Penal Code, 1860 (IPC) — Section 302
High Courts05 Jul 2002
State of Orissa Vs Bharat Jena and Others Paramananda Senapati Vs Bibhuti Bhusan Roul and Others
Orissa High Court · (2002) 94 CLT 386 : (2002) OLR 210 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 378(1), 378(3)Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jul 2002Dismissed
Madhab Ch. Jena @ Sukanta Jena and Others Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 492 : (2002) OLR 253 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Jul 2002
Debasis Sahu Vs Nabeen Chandra Sahu and Another
Orissa High Court · (2003) 260 ITR 426
Evidence Act, 1872 — Section 123, 124, 137, 138, 162General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 137, 138, 54
High Courts05 Jul 2002
Ganduru Naik Vs State of Orissa
Orissa High Court · (2002) 07 OHC CK 0034
Penal Code, 1860 (IPC) — Section 302, 304
High Courts05 Jul 2002
Saroj Kumar Tripathy Vs Sanjib Ku. Mohanty
Orissa High Court · (2003) CLT 85 (Suppl Crl) : (2003) OLR 85 (Suppl Crl) : (2002) 2 OLR 470
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 499, 500
High Courts05 Jul 2002
Chandra Sekhar Mohanty Vs Stae of Orissa
Orissa High Court · (2003) CLT 623 (Suppl Crl) : (2003) OLR 623 (Suppl Crl)
Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Insults to National Honour Act, 1971 — Section 2