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Orissa High Court judgments

32,455 judgments · page 1 of 1,623

High Courts29 Oct 2026Disposed Of

Biswa Ranjan Routray Vs State Of Odisha

Orissa High Court · (2026) 10 OHC CK 4669

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 483, 187(2), 480(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 19, 21(c), 24, 27-A, 29, 36-A(4), 37(1)(b)(ii)Constitution of India-Article 21, 215
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High Courts29 Oct 2026Allowed

Sailesh Das & Ors. Vs State Of Odisha & Ors.

Orissa High Court · (2026) 10 OHC CK 4637

Constitution of India-Article 14, 16, 16(1), 16(4), 16(4-A), 16(4-B), 32, 46, 141, 154, 162, 309, 335Rules of the High Court of Orissa, 1948-Rule 6 of Chapter-III, 2 of Chapter-VIIIOdisha Diploma Engineers’ Service (Methods of Recruitment & Conditions of Service) Rules, 2012-Rule 16
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High Courts29 Oct 2026Disposed Of

Sanjita Moharana & Ors. Vs State Of Odisha

Orissa High Court · (2026) 10 OHC CK 4626

Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 482, 480Bharatiya Nyaya Sanhita, 2023-Section 316(5), 318(4), 336(3), 338, 340(2), 344, 61(2)Information Technology Act, 2000-Section 66-C, 66-D
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High Courts29 Oct 2026Disposed Of

Rashmi Ranjan Nayak Vs Banaja Rout & Anr.

Orissa High Court · (2026) 10 OHC CK 4621

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 447, 144, 145(1)(b)Code of Criminal Procedure, 1973-Section 126(1)(b)Hindu Marriage Act, 1955-Section 9
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High Courts29 Oct 2026Disposed Of

Mohini Guru Vs Gyanaranjan Guru

Orissa High Court · (2026) 10 OHC CK 4616

Code of Civil Procedure, 1908-Section 24High Court of Orissa and District Courts Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
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