COURT ARCHIVE

Orissa High Court judgments

32,444 judgments · page 986 of 1,623

High Courts17 May 2002

Purna Chandra Misra Vs State of Orissa

Orissa High Court · (2002) 2 OLR 175 : (2002) OLR 220 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 468, 471, 477APrevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts17 May 2002Dismissed

Shyamsundar Mishra Vs Sribatcha Mishra and Others

Orissa High Court · AIR 2002 Ori 178 : (2002) 3 CivCC 334 : (2002) 94 CLT 188 : (2002) 2 OLR 235 : (2002) 4 RCR(Civil) 303

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High Courts17 May 2002Dismissed

Smt. Sashi Jena and Others Vs Khadal Swain and Another

Orissa High Court · (2002) 2 OLR 306

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 302, 34

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High Courts17 May 2002

Smt. Snehalata Parida, Smt. Ashalata Routray and Chandrasekharpur Housing Board Colony Unnayan Samiti Vs Orissa State Housing Board and Another and State of Orissa and Others

Orissa High Court · (2002) 94 CLT 264 : (2002) OLR 787 Supp

Orissa Housing Board Allotment Regulations, 1970 — Regulation 8

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High Courts17 May 2002

Nabapravat Trust, Zerina Marines Pvt. Ltd. and Zerina Constructions Pvt. Ltd. Vs State of Orissa

Orissa High Court · (2002) 94 CLT 41 : (2002) OLR 777 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 401

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High Courts17 May 2002Dismissed

Sunil Krishna Ghosh and Another Vs State of Orissa and Others

Orissa High Court · (2002) 05 OHC CK 0013

Constitution of India, 1950 — Article 226Orissa Government Land Settlement (Amendment) Act, 1990 — Section 3(4)Orissa Government Land Settlement Rules, 1983 — Rule 5

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High Courts17 May 2002

Sudam Sahu Vs State of Orissa and Another

Orissa High Court · (2002) 05 OHC CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 437(1), 437(2), 437(5)Penal Code, 1860 (IPC) — Section 376, 506

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High Courts17 May 2002

Jayaram Dash Jee Maharaj and after him Mahanta Premananda Das Jee Vs The Commissioner of Endowment, Orissa and Another

Orissa High Court · (2002) 94 CLT 30 : (2002) OLR 795 Supp

Constitution of India, 1950 — Article 226, 227Orissa Hindu Religious Endowments Act, 1951 — Section 41, 8

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High Courts16 May 2002Allowed

Nehru Paribesha Surakshya Committee and Another Vs State of Orissa and Others

Orissa High Court · (2002) 94 CLT 34 : (2002) OLR 373 Supp

Constitution of India, 1950 — Article 51A

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High Courts16 May 2002Dismissed

Banshidhar Dash Vs State of Orissa and Others

Orissa High Court · (2002) 05 OHC CK 0014

Bihar and Orissa Places of Pilgrimage Act, 1920 — Section 12, 20, 20(2), 21Constitution of India, 1950 — Article 226Orissa Service Code, 1939 — Rule 71

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High Courts16 May 2002Allowed