High Courts19 Apr 2002Allowed
Land Acquisition Officer Vs Smt. Bichitra Pradhan and Others
Orissa High Court · (2002) 04 OHC CK 0003
Land Acquisition Act, 1894 — Section 18, 23(2), 28, 54
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 989 of 1,623
High Courts18 Apr 2002Allowed
Pratap Kishore Mund Vs Secretary to Government, Schools and Mass Education Department, Orissa Secretariat, Bhubaneswar and Others
Orissa High Court · (2002) 94 CLT 173 : (2002) 2 OLR 8
Administrative Tribunals Act, 1985 — Section 21Orissa Administrative Tribunal (Procedure) Rules, 1986 — Rule 4(4)
High Courts18 Apr 2002
Antaryami Dalabehera Vs Bishnu Charan Dalabehera
Orissa High Court · (2002) 93 CLT 585 : (2002) 1 OLR 531
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts18 Apr 2002Allowed
Budhia alias Budhadev Dalei Vs State of Orissa
Orissa High Court · (2002) 1 OLR 676
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2002Allowed
Undaka Pradhan Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0047
Penal Code, 1860 (IPC) — Section 302
High Courts17 Apr 2002Allowed
Sri Gati Krushna Sahoo Vs Union of India (UOI) and Others
Orissa High Court · (2002) 93 CLT 764 : (2002) OLR 701 Supp
Constitution of India, 1950 — Article 226, 227Railway Protection Force Rules, 1959 — Rule 58, 60(3)
High Courts17 Apr 2002Allowed
Kashinath Sahu Vs State of Orissa
Orissa High Court · (2003) 24 OCR 781
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20B, 21, 22, 35
High Courts16 Apr 2002Dismissed
Pitambar Sahoo Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 679 : (2002) OLR 806 Supp
Constitution of India, 1950 — Article 226, 227
High Courts16 Apr 2002
G. Ranjan and Others Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 341
High Courts16 Apr 2002
Sabera Bibi Vs Dr. Syed Habibur Raheman
Orissa High Court · (2003) CriLJ 1608
Criminal Procedure Code, 1973 (CrPC) — Section 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
High Courts15 Apr 2002Allowed
Sulochana Mohapatra Vs Pravat Kumar Mohapatra
Orissa High Court · (2002) 94 CLT 62 : (2002) OLR 796 Supp
Family Courts Act, 1984 — Section 7Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 18(1)
High Courts15 Apr 2002
Smt. Kanakalata Maharana Vs Smt. Shantilata Maharana and Others
Orissa High Court · (2002) 94 CLT 53 : (2002) OLR 796 Supp
Hindu Marriage Act, 1955 — Section 16Orissa Civil Services (Pension) Rules, 1992 — Rule 55(6)(12)
High Courts12 Apr 2002Dismissed
Bachan Bhoi Vs State of Orissa
Orissa High Court · (2002) 94 CLT 584 : (2002) 2 OLR 150
Penal Code, 1860 (IPC) — Section 302
High Courts12 Apr 2002
Damodar alias Damodar Nanda Vs Land Acquisition Officer and Others
Orissa High Court · (2002) 2 OLR 43
Land Acquisition Act, 1894 — Section 18, 54
High Courts12 Apr 2002Allowed
Satyabhama Behera Vs Divisional Manager, Life Insurance Corporation of India and Others
Orissa High Court · (2002) 94 CLT 247
Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 39, 39(6)
High Courts11 Apr 2002Dismissed
Md. Umer Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts11 Apr 2002
Batakrushna Parida Vs State of Orissa State of Orissa Vs Batakrushna Parida and Others
Orissa High Court · (2002) 2 OLR 154 : (2002) 2 OLR 152
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304II, 307
High Courts11 Apr 2002
T. Venkat Rao and Others Vs State of Orissa State of Orissa Vs T. Venkat Rao and Others
Orissa High Court · (2002) 2 OLR 111
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
High Courts10 Apr 2002Dismissed
Bulu alisa Saroj Kumar Mohapatra Vs State of Orissa
Orissa High Court · (2002) 04 OHC CK 0060
Penal Code, 1860 (IPC) — Section 302, 84
High Courts10 Apr 2002Dismissed
Gourahari Misra and Others Vs Biranchi Narayan Misra
Orissa High Court · (2002) 04 OHC CK 0054
Orissa Estates Abolition Act, 1951 — Section 6, 7