COURT ARCHIVE

Orissa High Court judgments

32,443 judgments · page 998 of 1,623

High Courts09 Jan 2002Dismissed

Tapan Kumar Majhi and Others, Umesh Chandra Pradhan and Others, Laxmidhar Dehury and Others, Pradeep Kumar Panda and Others and Bhagirathi Pradhan and Others Vs State of Orissa and Others

Orissa High Court · (2002) 93 CLT 503

Constitution of India, 1950 — Article 14, 16

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High Courts09 Jan 2002Dismissed

State of Orissa Vs Purnabasi Rana and Others

Orissa High Court · (2002) 93 CLT 629 : (2002) CriLJ 4854

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)

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High Courts09 Jan 2002Dismissed

Surendra Patra Vs State of Orissa

Orissa High Court · (2002) CriLJ 3697

Criminal Procedure Code, 1973 (CrPC) — Section 100(1), 100(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 20(6), 37, 37(1)

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High Courts09 Jan 2002Dismissed

Ananta Kumar Pal and Others Vs Markanda Charan @ Chandra Pal and Others

Orissa High Court · (2002) 93 CLT 153 : (2002) OLR 792 Supp

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts08 Jan 2002Allowed

M.M. and Co. Vs State of Orissa and Others

Orissa High Court · (2002) OLR 164 Supp : (2002) 127 STC 599

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High Courts08 Jan 2002Dismissed

Chittaranjan Ram and Others Vs State of Orissa

Orissa High Court · (2002) 93 CLT 583 : (2002) CriLJ 2253 : (2002) OLR 805 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 34

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High Courts08 Jan 2002Allowed

Chakradhar Rath ' Chakradhara Rath Vs State of Orissa

Orissa High Court · (2002) 93 CLT 510 : (2002) CriLJ 2141 : (2002) OLR 777 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 323, 324, 34, 341

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High Courts08 Jan 2002Allowed

Kamal Kumar Sahu and Others Vs State of Orissa

Orissa High Court · (2002) 93 CLT 330 : (2002) CriLJ 2896 : (2002) 1 OLR 319

Arms Act, 1959 — Section 27, 27(1), 5, 7Criminal Procedure Code, 1973 (CrPC) — Section 401Explosives Act, 1884 — Section 9

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High Courts08 Jan 2002Partly Allowed

Haris Chandra Jani Vs State of Orissa

Orissa High Court · (2002) 93 CLT 334 : (2002) CriLJ 1983 : (2002) OLR 782 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 307, 324

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High Courts08 Jan 2002Dismissed

Shivani Vanaspati Ltd. Vs State of Orissa.

Orissa High Court · (2002) 93 CLT 156 : (2002) OLR 792 Supp : (2002) 127 STC 168

Orissa General Clauses Act, 1937 — Section 21, 22Orissa Sales Tax Act, 1947 — Section 6

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High Courts08 Jan 2002Allowed

Tapan Kumar Biswas Vs Commissioner, Transport-cum-Chairman, S.T.A., Orissa and Others

Orissa High Court · AIR 2002 Ori 127 : (2002) 93 CLT 244 : (2002) 1 OLR 271

Motor Vehicles Act, 1939 — Section 38(1)Mysore Motor Vehicles Taxation Act, 1957 — Section 3, 3(1)Orissa Motor Vehicles Taxation Act, 1975 — Section 3, 3, 3(1)

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High Courts08 Jan 2002Dismissed

Chitta Ranjan Sahu Vs State of Orissa.

Orissa High Court · (2002) 93 CLT 163 : (2002) OLR 793 Supp

Constitution of India, 1950 — Article 226, 227Orissa Development Authorities Act, 1982 — Section 3(1)Orissa Government Land Settlement Rules, 1983 — Rule 3(3)

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High Courts08 Jan 2002Allowed