High Courts30 Oct 2025Disposed Of
Sarat Nayak @ Sarat Chandra Nayak Vs Commissioner Consolidation, Bhubaneswar And Others
Orissa High Court · (2025) 10 OHC CK 1367
Constitution Of India, 1950-Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2025
704 judgments · page 10 of 36
High Courts30 Oct 2025Allowed
Muralidhar Swain Vs Vice Chancellor, Utkal University, Bhubaneswar & Others
Orissa High Court · (2025) 10 OHC CK 1366
Constitution Of India, 1950-Article 14, 300A
High Courts30 Oct 2025Allowed
Braja Kishore Mohanty Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1365
Constitution Of India, 1950 -Article 14
High Courts30 Oct 2025Allowed
Prasanta Kumar Bhaduri @ Prasanta Kumar Bhadury Vs State Of Orissa
Orissa High Court · (2025) 10 OHC CK 1364
Essential Commodities Act, 1955-Section 7Code Of Criminal Procedure, 1973-Section 439
High Courts29 Oct 2025Allowed
Pradipta Kumar Sahoo Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1377
Constitution Of India, 1950- Article 300A
High Courts29 Oct 2025Disposed Of
Sukadev Biswal Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1376
Constitution Of India, 1950-Article 226, 227
High Courts29 Oct 2025Disposed Of
Daitari Swain And Others VS State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1375
Constitution Of India, 1950-Article 226, 227Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972-Section 37(1)
High Courts29 Oct 2025Allowed
Indian Oil Corporation Limited Vs Presiding Officer And Others
Orissa High Court · (2025) 10 OHC CK 1374
Constitution Of India, 1950-Article 226, 227Industrial Disputes Act, 1947-Section 2(s), 10(1)(d), 12(4), 17B, 25F
High Courts29 Oct 2025Allowed
Prasanta Kumar Das & Others Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1373
Constitution Of India, 1950-Article 14
High Courts29 Oct 2025Allowed
Rajkishore Satapathy Vs State Of Orissa (Vigilance)
Orissa High Court · (2025) 10 OHC CK 1372
Orissa Registration Of Births And Deaths Rules, 2001-Rule 8, 9, 18Prevention Of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(2), 20Code Of Criminal Procedure, 1973-Section 311, 313
High Courts29 Oct 2025Disposed Of
Bikram Sahu Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1371
Bharatiya Nyaya Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 147, 148, 149, 294, 302, 394, 506Code Of Criminal Procedure, 1973-Section 319, 483
High Courts29 Oct 2025Disposed Of
Kanchan Ram Vs State Of Odisha & Ors
Orissa High Court · (2025) 10 OHC CK 1329
High Courts29 Oct 2025Disposed Of
Urmila Pradhan Vs State Of Odisha & Ors
Orissa High Court · (2025) 10 OHC CK 1328
Orissa Prevention Of Land Encroachment Act, 1954 - Section 12(1)
High Courts28 Oct 2025Allowed/ Disposed Of
Abhaya Kumar Behera Vs State Of Orissa
Orissa High Court · (2025) 10 OHC CK 1382
Code Of Criminal Procedure, 1973-Section 313, 374, 464Prevention Of Corruption Act, 1988-Section 5(1)(c), 5(2)Indian Penal Code, 1860-Section 409
High Courts28 Oct 2025Partly Allowed
Rama Chandra Majhi Vs State Of Orissa
Orissa High Court · (2025) 10 OHC CK 1381
Essential Commodities Act, 1955-Section 7, 9(1)Code Of Criminal Procedure, 1973-Section 360Probation Of Offenders Act, 1958-Section 4
High Courts28 Oct 2025Allowed
Prakash Kumar Jena And Another Vs State Of Orissa
Orissa High Court · (2025) 10 OHC CK 1380
Essential Commodities Act, 1955 - Section 7Code Of Criminal Procedure, 1973-Section 313, 394
High Courts28 Oct 2025Disposed Of
Purna Chandra Nag And Another Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1378
Criminal Law Amendment Act, 1932-Section 7Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 114, 120B, 147, 148, 149, 302, 325, 341, 436
High Courts28 Oct 2025Disposed Of
Ajita Kumar Sahoo Vs State Of Odisha And Others
Orissa High Court · (2025) 10 OHC CK 1315
Constitution Of India, 1950 - Article 226, 227
High Courts28 Oct 2025Disposed Of
Sambit Ray Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1314
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 209, 269, 483Bharatiya Nyaya Sanhita, 2023 - Section 84, 115(2), 127(2), 308(5), 308(7), 318(4), 319(2), 336(3), 351(3)
High Courts27 Oct 2025Disposed Of
Sabitri Moharana Vs State Of Odisha & Another
Orissa High Court · (2025) 10 OHC CK 1323
Constitution Of India, 1950 - Article 226, 227Orissa Registration Rules, 1988 - Rule 100, 147Registration Act, 1908 - Section 71