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Orissa High Court judgments, 2025

704 judgments · page 2 of 36

High Courts23 Dec 2025Dismissed

Subrat Kumar Behera Vs State Of Odisha (Vig.)

Orissa High Court · (2025) 12 OHC CK 1923

Constitution Of India, 1950-Article 226Orissa Mutation Manual, 1962-Rule 29, 39Prevention of Corruption Act, 1988-Section 7, 13, 13(1), 13(ii), 13(1)(d), 13(2)
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High Courts23 Dec 2025Partly Allowed

Niro Bhuyan Vs State

Orissa High Court · (2025) 12 OHC CK 1922

Indian Penal Code, 1860-Section 34, 321, 323, 342, 376Code Of Criminal Procedure, 1973-Section 360Probation Of Offenders Act, 1958-Section 4
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High Courts23 Dec 2025Disposed Of

Subash Nayak Vs State Of Odisha & Anr

Orissa High Court · (2025) 12 OHC CK 1917

Constitution Of India, 1950-Article 21, 22, 22(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 58, 179, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 351(3)
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High Courts23 Dec 2025Allowed/Disposed Of

Sarat Chandra Barik & Others Vs State Of Orissa

Orissa High Court · (2025) 12 OHC CK 1896

Indian Penal Code, 1860-Section 323Indian Penal Code, 1860-Section 34, 294, 307, 319, 321, 323, 341Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)
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