High Courts19 Feb 2002Dismissed
Sri Rabindra Kumar Jena Vs Managing Director, OSFC and Others
Orissa High Court · (2002) 93 CLT 670 : (2002) OLR 806 Supp
Orissa Motor Vehicles Taxation Act, 1975 — Section 12
COURT ARCHIVE
Orissa High Court judgments
32,443 judgments · page 995 of 1,623
High Courts19 Feb 2002
Swarupananda Das Vs Tahasildar and Others
Orissa High Court · (2002) 1 OLR 506
Orissa Minor Minerals Concession Rules, 1990 — Rule 14(16), 24(2)
High Courts18 Feb 2002Dismissed
Ujala Rout and Others Vs Khalli Jena and Others
Orissa High Court · (2002) 1 OLR 430
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Orissa Estates Abolition Act, 1951 — Section 2Orissa Estates Abolition Rules, 1952 — Rule 8A
High Courts14 Feb 2002
Ramakanta Patra Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 706 : (2002) 1 OLR 481
Criminal Procedure Code, 1973 (CrPC) — Section 323, 407
High Courts14 Feb 2002Dismissed
Goutam Samal and Others Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 547 : (2002) OLR 804 Supp
High Courts14 Feb 2002Dismissed
Bhanja Paramanik Vs State of Orissa and Another
Orissa High Court · (2003) CriLJ 982 : (2002) OLR 581 Supp : (2003) 2 RCR(Criminal) 560
Criminal Procedure Code, 1973 (CrPC) — Section 310
High Courts13 Feb 2002
Budu Khura Vs State of Orissa
Orissa High Court · (2002) 1 OLR 428
Penal Code, 1860 (IPC) — Section 302, 304
High Courts12 Feb 2002Allowed
Pramatha Kumar Mishra Vs Board of Secondary Education and Another
Orissa High Court · (2002) 1 OLR 361
High Courts12 Feb 2002Dismissed
D.D. Builders Limited Vs Union of India (UOI) and Another
Orissa High Court · (2002) 93 CLT 490 : (2002) 43 CLT 490 : (2002) OLR 794 Supp
Constitution of India, 1950 — Article 226, 227
High Courts11 Feb 2002Dismissed
Urban Co-operative Bank Vs State of Orissa and Others
Orissa High Court · (2002) 1 OLR 486
High Courts08 Feb 2002Dismissed
Dara Singh alias Rabindra Kumar Pal and Others Vs Republic of India
Orissa High Court · (2002) CriLJ 1754 : (2002) 1 OLR 367
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 407, 482
High Courts08 Feb 2002
Kunduru Dharua Vs State of Orissa
Orissa High Court · (2002) CriLJ 1757 : (2002) OLR 778 Supp
Evidence Act, 1872 — Section 32, 62Penal Code, 1860 (IPC) — Section 302, 304
High Courts07 Feb 2002Allowed
National Thermal Power Corporation Ltd. Vs State of Orissa and Others
Orissa High Court · (2002) 1 OLR 410 : (2002) 128 STC 321
Central Sales Tax Act, 1956 — Section 10A
High Courts07 Feb 2002Dismissed
Modern Water Products a Registered S.S.I. Unit Vs State of Orissa and Others
Orissa High Court · (2002) 93 CLT 492 : (2002) OLR 794 Supp : (2002) 127 STC 70
Constitution of India, 1950 — Article 226, 227Orissa Sales Tax Act, 1947 — Section 6
High Courts06 Feb 2002Dismissed
State of Orissa Vs Md. Abdul Sattar
Orissa High Court · (2002) 1 OLR 342
Penal Code, 1860 (IPC) — Section 468
High Courts06 Feb 2002Allowed
Dhobulu Santa and Basu Santa Vs State of Orissa
Orissa High Court · (2002) 1 OLR 322
Evidence Act, 1872 — Section 24, 27
High Courts06 Feb 2002
Orissa State Financial Corporation Vs Range Officer, Sukinda and Others
Orissa High Court · AIR 2002 Ori 130 : (2002) 93 CLT 498 : (2002) 1 OLR 331
Constitution of India, 1950 — Article 226, 227Orissa Forest Act, 1972 — Section 56, 56(2)
High Courts06 Feb 2002Allowed
The New India Assurance Co. Ltd. Vs United Commercial Bank and Another
Orissa High Court · (2002) 93 CLT 395 : (2002) OLR 802 Supp
Civil Procedure Code, 1908 (CPC) — Section 105, 115Evidence Act, 1872 — Section 65
High Courts06 Feb 2002Dismissed
United Commercial Bank, Bhadrak Vs National Trading Corporation and Another
Orissa High Court · (2002) 93 CLT 711 : (2002) OLR 801 Supp
Civil Procedure Code, 1908 (CPC) — Section 24Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2