High Courts19 Mar 2002Allowed
Santosh Kumar Singh Vs Ranjana Kumari Singh
Orissa High Court · (2002) 2 CivCC 198 : (2002) 93 CLT 529 : (2002) 1 OLR 489
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Family Courts Act, 1984 — Section 10
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 992 of 1,623
High Courts18 Mar 2002Dismissed
Dr. Sidhartha Patra Vs Republic of India
Orissa High Court · (2002) CriLJ 2354 : (2002) OLR 779 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438, 438(1)Penal Code, 1860 (IPC) — Section 120B, 254, 292, 343, 366
High Courts18 Mar 2002Allowed
Smt. Jayanti Mohapatra Vs Sri Narayan Mohanty and Another
Orissa High Court · (2002) 93 CLT 721 : (2002) 1 OLR 416
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 354
High Courts18 Mar 2002Allowed
Ghasia Harijan Vs State of Orissa
Orissa High Court · (2002) 93 CLT 825 : (2002) 2 OLR 136
Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts18 Mar 2002Dismissed
Management of Peerless General Finance and Investment Co. Ltd. and Another Vs Jugal Kishore Rath and Another
Orissa High Court · (2002) 93 CLT 534 : (2002) 95 FLR 939 : (2002) OLR 778 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 482Industrial Disputes Act, 1947 — Section 29
High Courts15 Mar 2002Dismissed
Sri Khagendra Pradhan and Others Vs Umesh Chandra Mohapatra and Others
Orissa High Court · (2002) 93 CLT 704 : (2002) OLR 807 Supp
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Mar 2002Allowed
The Indian Oil Corporation Ltd. and Another Vs D.K. Gupta and Co.
Orissa High Court · (2002) 03 OHC CK 0030
Arbitration and Conciliation Act, 1996 — Section 11, 12, 13, 16Constitution of India, 1950 — Article 136Orissa High Court Rules, 1948 — Rule 6, 6(1)
High Courts15 Mar 2002Partly Allowed
Sk. Abdul Rajak Vs Smt. Gulban Bibi
Orissa High Court · (2002) 93 CLT 777 : (2002) OLR 798 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5
High Courts15 Mar 2002Partly Allowed
D.K. Gupta and Co. Vs Indian Oil Corporation Ltd. and Another
Orissa High Court · AIR 2003 Ori 32 : (2003) 1 ARBLR 450 : (2002) OLR 637 Supp
Arbitration and Conciliation Act, 1996 — Section 11
High Courts15 Mar 2002Dismissed
Bachu Bhai Patel and Others Vs Ashoka Kumar Sahoo
Orissa High Court · (2002) 93 CLT 545 : (2002) OLR 804 Supp
High Courts14 Mar 2002Dismissed
Jyoti Prakash Mohanty Vs State of Orissa and Others
Orissa High Court · (2002) 03 OHC CK 0054
Orissa State Road Transport Corporation (Classification, Recruitment and Conditions of Service) Regulations, 1978 — Regulation 138
High Courts14 Mar 2002Dismissed
Prabin Kumar Agarwalla Vs Anil Kumar Kedia
Orissa High Court · (2002) 03 OHC CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 482Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 13B, 142B
High Courts14 Mar 2002Allowed
Radheshyam Agrawal Vs State of Orissa
Orissa High Court · (2002) 03 OHC CK 0047
Essential Commodities Act, 1955 — Section 7
High Courts14 Mar 2002Allowed
Managing Director, Tata Finance Limited and Another Vs Sanjay Agency and Another
Orissa High Court · (2002) 93 CLT 715 : (2002) CriLJ 4260 : (2002) OLR 6 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Mar 2002
Srikantha Mandal Vs Government of Orissa and Another
Orissa High Court · (2002) 93 CLT 543 : (2002) OLR 804 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts14 Mar 2002Dismissed
Ms. Pupli Das and Ms. Sunayana Mohanty Vs Chairman, Admission Sub-Committee, JEE (E and M) and Others
Orissa High Court · (2002) 93 CLT 590
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2002
Saraswati Naik Vs Akuli Charan Naik
Orissa High Court · (2002) 93 CLT 541 : (2002) OLR 803 Supp
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts14 Mar 2002Allowed
Smt. Laxahira Nayak and Others Vs Sri Subash Chandra Nayak and Others
Orissa High Court · (2002) 93 CLT 687 : (2002) 1 OLR 552
Civil Procedure Code, 1908 (CPC) — Section 115, 24
High Courts14 Mar 2002Dismissed
All Orissa State Bank Officers Co-operative Society Limited Vs State Bank of India and Another
Orissa High Court · (2002) 1 OLR 466
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts11 Mar 2002
S. Sudhir Kumar Patra and Others, Debasis Guman Singh and Others and Golak Bihari Sahoo and Others Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 724 : (2002) OLR 808 Supp
All India Council for Technical Education Act, 1987 — Section 10, 2, 23All India Council for Technical Education Regulations — Regulation 4, 4(4)Constitution of India, 1950 — Article 226, 227