High Courts22 Oct 2025Disposed Of
Pramila Das Vs State Of Odisha And Others
Orissa High Court · (2025) 10 OHC CK 1339
Constitution Of India, 1950 - Article 226, 227Orissa Registration Rules, 1988 - Rule 100Registration Act, 1908 - Section 71
COURT ARCHIVE
Orissa High Court judgments, 2025
704 judgments · page 12 of 36
High Courts22 Oct 2025Allowed
Simple Sujata Mishra Vs State Of Odisha And Others
Orissa High Court · (2025) 10 OHC CK 1338
Constitution Of India, 1950 - Article 226, 227Odisha Survey And Settlement Rules, 1962 - Rule 34Odisha Government Land Settlement Act, 1962 - Section 7A(3)
High Courts22 Oct 2025Disposed Of
Dash Majnu Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1337
Juvenile Justice (Care And Protection Of Children) Act, 2015 - Section 12, 102Bharatiya Nyaya Sanhita, 2023 - Section 310(2)
High Courts22 Oct 2025Allowed
Debadutta Mohapatra And Others Vs Central Bureau Of Investigation (CBI) And Others
Orissa High Court · (2025) 10 OHC CK 1336
Constitution Of India, 1950 - Article 20(3)Prevention Of Corruption Act, 1988 - Section 7, 8, 9, 10Bharatiya Nyaya Sanhita, 2023 - Section 61(2)
High Courts22 Oct 2025Disposed Of
Sahina Bano And Others Vs Wasim Akhter Warsi
Orissa High Court · (2025) 10 OHC CK 1335
Indian Penal Code, 1860 - Section 34, 383, 384, 506Code Of Criminal Procedure, 1973 - Section 200, 202, 482
High Courts22 Oct 2025Disposed Of
Kitu @ Debasis Mishra Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1334
Indian Penal Code, 1860 - Section 34, 45, 107, 306, 323, 341, 354, 376, 506Code Of Criminal Procedure, 1973 - Section 293Narcotic Drugs And Psychotropic Substances Act, 1985 - Section 20(b)(ii)
High Courts22 Oct 2025Dismissed
Janaki Jena And Another Vs Dinabandhu @ Biswambara Jena And Others
Orissa High Court · (2025) 10 OHC CK 1333
Code Of Civil Procedure, 1908 - Section, Order 2 Rule 2, Order 6 Rule 17
High Courts22 Oct 2025Disposed Of
Urmila Pradhan Vs State Of Odisha & Ors
Orissa High Court · (2025) 10 OHC CK 1332
High Courts22 Oct 2025Disposed Of
Saiyad Jiyahjur Rahaman Vs State Of Odisha (OPID)
Orissa High Court · (2025) 10 OHC CK 1331
Odisha Protection Of Interests Of Depositors (In Financial Establishments) Act, 2011 - Section 6Indian Penal Code, 1860 - Section 120B, 302, 406, 420, 467, 468, 471Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483
High Courts17 Oct 2025Dismissed
Sanjay Kumar Padhi & Anr Vs General Manager, South East Central Railway, Bilaspur, Chhatisgarh
Orissa High Court · (2025) 10 OHC CK 1350
Railway Accidents And Untoward Incidents (Compensation) Amendment Rules, 2020 - Rule 5
High Courts17 Oct 2025Allowed
Dipak Sahoo Vs Union Of India
Orissa High Court · (2025) 10 OHC CK 1349
Railways Act, 1989 - Section 123(c), 123(c)(2), 124ARailway Claims Tribunal Act, 1987 - Section 16Bharatiya Sakshya Adhiniyam, 2023 - Section 119(e)
High Courts17 Oct 2025Allowed
Biswajit Pradhan Vs Union Of India, Represented Through Its General Manager, East Coast Railway, Bhubaneswar, Odisha
Orissa High Court · (2025) 10 OHC CK 1348
Railways Act, 1989 - Section 123(c), 123(c)(2), 124ARailway Claims Tribunal Act, 1987 - Section 16
High Courts17 Oct 2025Disposed Of
S. Narayan Reddy Vs Union Of India
Orissa High Court · (2025) 10 OHC CK 1347
Railways Act, 1989 - Section 123(c)(2), 124A
High Courts17 Oct 2025Allowed
Puspanjali Sahoo &Anr Vs Union Of India
Orissa High Court · (2025) 10 OHC CK 1346
Railways Act, 1989 - Section 123(c), 123(c)(2), 124ARailway Claims Tribunal Act, 1987 - Section 16
High Courts17 Oct 2025Disposed Of
M/S. Bluline Resorts Pvt. Ltd., Representation Through Its Managing Director, Mr. Akshaya Kumar Parija Vs M/S. Hotel Sea Point Pvt. Ltd., Represented Through To Its Director, Usha Jena
Orissa High Court · (2025) 10 OHC CK 1345
Code Of Civil Procedure, 1908 - Section 11, 115, Order 7 Rule 11, Order 7 Rule 11(d)Specific Relief Act, 1963 - Section 6(2)Limitation Act, 1963, - Section 3, 29(2)
High Courts17 Oct 2025Disposed Of
Himansu Barik Vs State Of Odisha And Anr
Orissa High Court · (2025) 10 OHC CK 1344
Code Of Criminal Procedure, 1973 - Section 196, 197, 202Madras District Police Act, 1859 - Section 53Karnataka Police Act, 1963 - Section 70
High Courts17 Oct 2025Disposed Of
Sukanta Kumar Mohanty & Others Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1343
Indian Penal Code, 1860 - Section 34, 417, 420, 409, 506Code Of Criminal Procedure, 1973 - Section 2(d), 156(3), 161, 173, 173(2), 173(2)(i), 200, 202
High Courts17 Oct 2025Disposed Of
Sushanta Mohapatra And Others Vs State Of Odisha And Another
Orissa High Court · (2025) 10 OHC CK 1342
Indian Penal Code, 1860 - Section 34, 294, 307, 325, 341,354, 405, 406, 415, 417, 420, 500, 506Code Of Criminal Procedure, 1973 - Section 200, 202, 482
High Courts17 Oct 2025Disposed Of
Satya Priya Jayasingh Vs State Of Odisha (EOW) Anr
Orissa High Court · (2025) 10 OHC CK 1341
Indian Penal Code, 1860 - Section 34, 406, 420, 467, 468, 471, 506Code Of Criminal Procedure, 1973 - Section 482
High Courts17 Oct 2025Disposed Of
M/S. Bluline Resorts Pvt. Ltd Vs M/S. Hotel Sea Point Pvt. Ltd
Orissa High Court · (2025) 10 OHC CK 1387
Code Of Civil Procedure, 1908-Section 11, 115, Order 7 Rule 11, Order 7 Rule 11(d)Specific Relief Act, 1963-Section 6(2)Limitation Act, 1963-Section 3, 29(2)