High Courts02 Apr 2002Dismissed
Ramia Gaudo and Another Vs State of Orissa
Orissa High Court · (2002) 93 CLT 788 : (2002) OLR 798 Supp
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 991 of 1,623
High Courts28 Mar 2002
Debendranath Pattnaik and Others Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 524
Constitution of India, 1950 — Article 21, 226
High Courts28 Mar 2002Partly Allowed
Gobardhan @ Goburu Majhi Vs State of Orissa
Orissa High Court · (2002) 93 CLT 817 : (2002) OLR 14 Supp
Penal Code, 1860 (IPC) — Section 302, 304
High Courts28 Mar 2002Allowed
Durjodhan Dhanger Vs State of Orissa
Orissa High Court · (2002) 03 OHC CK 0003
Penal Code, 1860 (IPC) — Section 201, 302, 323, 34, 379
High Courts27 Mar 2002Dismissed
Pramod Kumar Mohanty and Another Vs Union of India (UOI) and Others
Orissa High Court · (2004) 101 FLR 1208 : (2002) 3 LLJ 203 : (2002) 1 OLR 525
State Bank of India (Officers Service) Rules, 1992 — Rule 47
High Courts26 Mar 2002Partly Allowed
Jakaka Dama Vs State of Orissa
Orissa High Court · (2002) 93 CLT 822 : (2002) 2 OLR 139 : (2002) 1 OLR 139
Penal Code, 1860 (IPC) — Section 302, 304
High Courts25 Mar 2002Dismissed
Chinari Srirama Murty and Others Vs Abhimanyu Mohapatra
Orissa High Court · (2002) 94 CLT 251 : (2002) 1 OLR 634
Evidence Act, 1872 — Section 67, 68, 72Negotiable Instruments Act, 1881 (NI) — Section 118Stamp Act, 1899 — Section 25
High Courts22 Mar 2002Partly Allowed
Jagannath Pradhan and Aintha @ Jambeswar Pradhan Vs State of Orissa
Orissa High Court · (2002) 93 CLT 772 : (2002) OLR 780 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 221Penal Code, 1860 (IPC) — Section 302, 304B
High Courts22 Mar 2002Dismissed
Saraswati Das and Others Vs Pravat Kumar Sahoo and Another
Orissa High Court · (2002) 2 CivCC 51 : (2002) 93 CLT 441 : (2002) 1 OLR 568 : (2002) 4 RCR(Civil) 659
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 12, Order 41 Rule 21
High Courts22 Mar 2002Allowed
Orissa State Financial Corporation Vs Ramesh Chandra Behera and Another
Orissa High Court · AIR 2003 Ori 30 : (2002) 93 CLT 454 : (2002) 1 OLR 548
State Financial Corporations Act, 1951 — Section 31, 31(1), 32, 32G
High Courts21 Mar 2002
Aparti Sahu and Another Vs State of Orissa
Orissa High Court · (2002) 2 OLR 148
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts21 Mar 2002Dismissed
T. Rama Krishna Rao Vs State of Orissa and Others
Orissa High Court · (2002) 2 OLR 482
Constitution of India, 1950 — Article 226Orissa Excise (Exclusive Privilege) Foreign Liquor Rules, 1989 — Rule 6A
High Courts21 Mar 2002
Smt. Chandramani Dei Vs Sri Chetan Kumar Tekriwal
Orissa High Court · (2002) 93 CLT 621
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Mar 2002Allowed
Balajinath Padhi Vs Central Administrative Tribunal and Others
Orissa High Court · (2002) 93 CLT 794 : (2002) 94 FLR 312 : (2002) 1 OLR 667
Administrative Tribunals Act, 1985 — Section 21, 21(1), 21(2), 21(3)Limitation Act, 1963 — Section 5
High Courts21 Mar 2002Dismissed
Subash Chandra Sahu Vs State of Orissa
Orissa High Court · (2002) 93 CLT 820
Bihar and Orissa Excise Act, 1915 — Section 47
High Courts20 Mar 2002Allowed
Budu Hontal Vs State of Orissa
Orissa High Court · (2002) 1 OLR 516
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 84
High Courts20 Mar 2002Dismissed
Biranchi Narayan Dash Vs Tyre Corporation of India Ltd.
Orissa High Court · (2005) 1 BC 47 : (2002) 94 CLT 401 : (2004) 121 CompCas 664 : (2002) OLR 787 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Mar 2002Dismissed
Brundaban Sahu and Another Vs Padmabati Behera and Another
Orissa High Court · (2002) 93 CLT 447 : (2002) OLR 793 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 482Penal Code, 1860 (IPC) — Section 294, 34
High Courts20 Mar 2002Dismissed
Madan Jena and Another Vs Saraswati Jena (dead) after her L.Rs. and Others
Orissa High Court · AIR 2003 Ori 14 : (2002) 93 CLT 653
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 38, 39
High Courts20 Mar 2002Allowed
Narendranath Das Vs State of Orissa
Orissa High Court · (2002) 2 OLR 47
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)