COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 997 of 1,623

High Courts28 Jan 2002Dismissed

Gemini Pvt. Ltd. Vs Industrial Promotion and Investment Corporation of Orissa Ltd.

Orissa High Court · (2002) 93 CLT 318 : (2002) OLR 800 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 21 Rule 58, 115 , 151

Read judgment

High Courts28 Jan 2002Dismissed

New India Assurance Co. Ltd. Vs Sumati Sethi and Others

Orissa High Court · (2002) 93 CLT 308 : (2002) OLR 799 Supp

Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140, 166, 173(1)

Read judgment

High Courts23 Jan 2002Dismissed

Mukteswar Kak @ Ganda and Another Vs Radhamohan Sahu and after his death His son Balaram Sahu and Others

Orissa High Court · AIR 2002 Ori 153 : (2002) 93 CLT 421 : (2002) OLR 803 Supp

Civil Procedure Code, 1908 (CPC) — Section 100

Read judgment

High Courts23 Jan 2002

Jogendra Sabara Vs State of Orissa

Orissa High Court · (2002) 01 OHC CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 304

Read judgment

High Courts23 Jan 2002

Uma Charan Mohanty Vs Republic of India

Orissa High Court · (2002) 1 OLR 470

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

Read judgment

High Courts18 Jan 2002

Sunil Kumar Pattanaik Vs State of Orissa and Others

Orissa High Court · (2002) 93 CLT 427 : (2002) OLR 803 Supp

Education Act, 1969 — Section 3(2), 7C, 7C(1)

Read judgment

High Courts17 Jan 2002Dismissed

Debendra Kumar Dash Vs State of Orissa and Another

Orissa High Court · (2002) 94 CLT 177 : (2002) CriLJ 2351 : (2002) 1 OLR 510

Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts17 Jan 2002Allowed

Regional Director, E.S.I. Corporation Vs P.B. Gupta

Orissa High Court · (2002) 93 CLT 495 : (2002) 93 FLR 1147 : (2002) 1 OLR 250

Constitution of India, 1950 — Article 141

Read judgment

High Courts17 Jan 2002Allowed

Akapati Bhaskar Patro Vs Trinath Sahu and Another

Orissa High Court · (2002) CriLJ 3397 : (2002) 1 OLR 498

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 441, 448Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts16 Jan 2002Dismissed

Arjun Naik Vs State of Orissa

Orissa High Court · (2002) CriLJ 2785

Penal Code, 1860 (IPC) — Section 302, 304

Read judgment

High Courts16 Jan 2002Allowed

Baragah Co-operative Sugar Mills Ltd. Vs Presiding Officer, Industrial Tribunal and Others

Orissa High Court · (2002) 93 FLR 211 : (2002) 2 LLJ 667

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B

Read judgment

High Courts16 Jan 2002Allowed

Krushna Pradhan @ Krushna Chandra Pradhan and Others Vs State of Orissa

Orissa High Court · (2002) 93 CLT 291

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 201, 34

Read judgment

High Courts16 Jan 2002Allowed

Abhimanyu Sahu Vs J. Krishnaveni Amma ' J. Krishnavani and Others

Orissa High Court · (2002) 93 CLT 180 : (2002) 1 OLR 267

Civil Procedure Code, 1908 (CPC) — Section 115, 151, 24, 25

Read judgment

High Courts16 Jan 2002Dismissed

Sarojakanta Sahu Vs State of Orissa

Orissa High Court · (2002) 93 CLT 431

Prevention of Corruption Act, 1947 — Section 161, 5(1), 5(2)

Read judgment

High Courts16 Jan 2002

Dilip alias Bidyadhar Pradhan and Others Vs State of Orissa

Orissa High Court · (2002) CriLJ 1613 : (2002) OLR 281 Supp

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 498A

Read judgment

High Courts11 Jan 2002

Chariot Cement Co. Vs CCE and C and Another

Orissa High Court · (2002) 81 ECC 259

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 142, 226

Read judgment

High Courts11 Jan 2002Dismissed

Bhagaban Majhi Samanta and Others Vs Dinabandhu Singh Samanta

Orissa High Court · (2002) 93 CLT 237

Civil Procedure Code, 1908 (CPC) — Section 100

Read judgment

High Courts10 Jan 2002Allowed

Biswanath Sahoo Vs State of Orissa

Orissa High Court · (2002) 93 CLT 327 : (2002) CriLJ 2254 : (2002) 1 OLR 316

Bihar and Orissa Excise Act, 1915 — Section 45, 47Criminal Procedure Code, 1973 (CrPC) — Section 401

Read judgment

High Courts10 Jan 2002Dismissed

V. Rameswar Raju Vs State of Orissa and Others

Orissa High Court · (2002) CriLJ 3226 : (2002) OLR 148 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 407, 438Penal Code, 1860 (IPC) — Section 302, 304B, 498A

Read judgment

High Courts09 Jan 2002Dismissed

Mahanadi Multipurpose Industries and Others Vs State of Orissa.

Orissa High Court · (2002) 1 CivCC 628 : (2002) 93 CLT 231 : (2002) 2 RCR(Civil) 605

Civil Procedure Code, 1908 (CPC) — Section 34, 96

Read judgment