High Courts21 Jun 2002Partly Allowed
Binayak Behera and Another Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 257 : (2002) 2 OLR 247
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,444 judgments · page 985 of 1,623
High Courts20 Jun 2002
Pradip Kumar Patra Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 518 : (2002) OLR 627 Supp
Orissa Education Act, 1969 — Section 7C
High Courts20 Jun 2002
Rabi Bhoi and Another Vs State of Orissa
Orissa High Court · (2002) 2 OLR 258
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Jun 2002
Tulasiram Bag Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0048
Penal Code, 1860 (IPC) — Section 294, 302, 304, 307, 34
High Courts19 Jun 2002Allowed
Sanju Panda (Advocate) Vs State of Orissa and Others
Orissa High Court · (2002) 94 CLT 26 : (2002) 2 OLR 189
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts19 Jun 2002Partly Allowed
Maguni Ranjan Jyoti Vs State of Orissa
Orissa High Court · (2002) 94 CLT 455 : (2003) CriLJ 530 : (2002) 2 OLR 142
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 366, 376, 506
High Courts19 Jun 2002Allowed
Puri-Konark Development Authority Vs Ratna Bhadra and Others
Orissa High Court · AIR 2002 Ori 207 : (2002) 94 CLT 95 : (2002) 2 OLR 128
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9Constitution of India, 1950 — Article 226 , 227Orissa Development Authorities Act, 1982 — Section 91(2)
High Courts19 Jun 2002Dismissed
Pabitra Mohan Pradhan and Another Vs Damayanti Pradhan
Orissa High Court · AIR 2003 Ori 1 : (2002) 94 CLT 379 : (2002) OLR 73 Supp
Succession Act, 1925 — Section 372
High Courts19 Jun 2002Allowed
Banwarilal Newatia Vs State of Orissa and Others
Orissa High Court · AIR 2002 Ori 184 : (2002) 94 CLT 15 : (2002) OLR 795 Supp
Mineral Concession Rules, 1960 — Rule 58, 59, 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 17A
High Courts19 Jun 2002Allowed
State of Orissa Vs Ramwatar Agarwala and after him, his L. Rs. Smt. Basanti Dei and Others
Orissa High Court · (2002) 94 CLT 158 : (2002) OLR 446 Supp
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5
High Courts19 Jun 2002Dismissed
Sri Debendranath Mahakud Vs Smt. Manjulata Mahakud
Orissa High Court · (2002) 06 OHC CK 0020
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 120(B), 494, 498A
High Courts19 Jun 2002Allowed
Kunja Behari Saha Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0017
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302
High Courts19 Jun 2002Dismissed
Land Acquisition Collector, Upper Indrabati Project Vs Goura Chandra Sahu
Orissa High Court · (2002) 06 OHC CK 0008
Land Acquisition Act, 1894 — Section 18, 23, 24, 4(1)
High Courts18 Jun 2002Dismissed
The Land Acquisition and Resettlement Officer, U.K.H.E. Project Vs Smt. Damayanti Mohapatra
Orissa High Court · (2002) 94 CLT 406 : (2002) OLR 203 Supp
Land Acquisition Act, 1894 — Section 4
High Courts18 Jun 2002Dismissed
Special Land Acquisition Officer, Rengali Irrigation Project Vs Sauri Charan Sahu
Orissa High Court · (2003) 96 CLT 96 : (2002) 2 OLR 226
Land Acquisition Act, 1894 — Section 23, 24, 4
High Courts18 Jun 2002
Pravakar Mahakud and Ugresen Mahakud Vs State of Orissa
Orissa High Court · (2002) 06 OHC CK 0014
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts18 Jun 2002Dismissed
Special Land Acquisition Officer, Rengali Irrigation Project Vs Rabinarayan Dehury
Orissa High Court · (2002) 06 OHC CK 0009
Land Acquisition Act, 1894 — Section 18, 23, 24, 4
High Courts17 Jun 2002
State of Orissa Vs Iswar Mallik and Another
Orissa High Court · (2003) 24 OCR 51 : (2002) 2 OLR 120
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts17 Jun 2002Allowed
Sri Pankaj Kumar Tibrewal Vs Government of Orissa and Others
Orissa High Court · (2002) 94 CLT 233 : (2002) OLR 753 Supp
Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts17 Jun 2002Allowed
Animesh Ghosh ' Bapi Vs The State of Orissa and Others
Orissa High Court · (2002) 94 CLT 194 : (2002) 2 OLR 192
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2), 8