High Courts09 Jul 2025Disposed Of
Management of Sanjay Memorial Institute of Technology Vs State Of Orissa And Others Vs
Orissa High Court · (2025) 07 OHC CK 1270
Constitution of India, 1950 - Article 12, 226
COURT ARCHIVE
Orissa High Court judgments, 2025
704 judgments · page 20 of 36
High Courts08 Jul 2025Allowed
Niranjan Rout Vs State Of Odisha Vs
Orissa High Court · (2025) 07 OHC CK 1269
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 115(2), 126(2), 296, 303(2), 308(2), 351(2)Arms Act, 1959 - Section 25Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 - Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)
High Courts08 Jul 2025Allowed
Dr. Snigdha Prava Mishra Vs State Of Odisha Represented through Commissioner cum Secretary Health and Family Welfare Department Vs
Orissa High Court · (2025) 07 OHC CK 1268
Constitution of India, 1950 - Article 32, 226, 227, 309Himachal Pradesh Tenancy and Land Reforms Act, 1972 - Section 118Odisha Civil Services (Pension) Rules, 1992 - Rule 42, 42(2)
High Courts07 Jul 2025Disposed Of
Khageswar Bishi Vs State Of Odisha Vs
Orissa High Court · (2025) 07 OHC CK 1267
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 - Section 35
High Courts07 Jul 2025
Bijaya Kumar Barik Vs Lokanath Ratha Vs
Orissa High Court · (2025) 07 OHC CK 1266
Negotiable Instruments Act, 1881 - Section 138
High Courts07 Jul 2025Allowed
Bijay Kumar Biswal Vs State Of Odisha & Another Vs
Orissa High Court · (2025) 07 OHC CK 1265
Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 482Indian Penal Code, 1860 - Section 34, 143, 149, 294, 447, 448, 506
High Courts07 Jul 2025Disposed Of
Chittaranjan Padhiary & Others Vs Jasmine Das Vs
Orissa High Court · (2025) 07 OHC CK 1264
Code of Civil Procedure, 1908 - Section 24Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 - Section 144, 447Indian Penal Code, 1860 - Section 34, 294, 302, 323, 498A, 506
High Courts07 Jul 2025Disposed Of
Ashok Kumar Khandelwal Vs Sub Registrar, Betnoti, Mayurbhanj & Another Vs
Orissa High Court · (2025) 07 OHC CK 1263
Constitution of India, 1950 - Article 226, 227Indian Stamp Act, 1899 - Section 47A(3)
High Courts04 Jul 2025Disposed Of
Nishamani Sahoo Vs Rohit Kumar Prusty Vs
Orissa High Court · (2025) 07 OHC CK 1262
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 151, Order 9 Rule 9, Order 9 Rule 13, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1
High Courts04 Jul 2025Allowed
Satyanarayana Sahu And Others Vs Khirod Kumar Sahu And Others Vs
Orissa High Court · (2025) 07 OHC CK 1261
Constitution of India, 1950 - Article 227Code of Civil Procedure, 1908 - Section 144, 152, Order 3 Rule 4, Order 6 Rule 14, Order 6 Rule 14(4), Order 6 Rule 15, Order 8 Rule 1
High Courts04 Jul 2025Dismissed
Manoj Kumar Dash & Anr Vs State Of Odisha & Anr Vs
Orissa High Court · (2025) 07 OHC CK 1260
Code of Criminal Procedure, 1973 - Section 362, 482Indian Penal Code, 1860 - Section 34, 294, 328, 380, 420, 506
High Courts04 Jul 2025Dismissed
Manas Mohanty Vs Uttara Sahoo Vs
Orissa High Court · (2025) 07 OHC CK 1259
Code of Civil Procedure, 1908 - Section 100Transfer of Property Act, 1882 - Section 106, 111(h)
High Courts04 Jul 2025Dismissed
Amiya Kumar Swain Vs Nandita Mohanty Vs
Orissa High Court · (2025) 07 OHC CK 1258
Code of Civil Procedure, 1908 - Section 100
High Courts04 Jul 2025Dismissed
Smt. Sushilarani Behera & Others Vs Sri Haguru Mahalik & Others Vs
Orissa High Court · (2025) 07 OHC CK 1257
Code of Civil Procedure, 1908 - Section 100Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 4(4), 23
High Courts04 Jul 2025Allowed
Itishree Pradhan Vs Subrat Ranjan Kapa Vs
Orissa High Court · (2025) 07 OHC CK 1256
Hindu Marriage Act, 1955 - Section 9, 13(1)Family Court's Act, 1984 - Section 7
High Courts04 Jul 2025Allowed
Sabita Agrawala Vs State Of Odisha, Represented Through The Secretary Revenue And Disaster Management, Government Of Odisha, Bhubaneswar And Others Vs
Orissa High Court · (2025) 07 OHC CK 1255
Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Order 1 Rule 10Registration Act, 1908 - Section 22A, 68
High Courts04 Jul 2025Dismissed
Nagma Parbin Vs Revenue Divisional Commissioner, Cuttack and Others Vs
Orissa High Court · (2025) 07 OHC CK 1254
Constitution of India, 1950 - Article 226, 227
High Courts04 Jul 2025Dismissed
Sudhir Kumar Rout Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 07 OHC CK 1253
Constitution of India, 1950 - Article 226, 227Odisha Education Act, 1969 - Section 7(6)Odisha Education (Recruitment and conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 - Rule 20, 21, 21(1), 22(12)
High Courts04 Jul 2025Disposed Of
Satya Narayan Agarwal (Dead) And Others Vs Ganesh Ram Agarwal & Others Vs
Orissa High Court · (2025) 07 OHC CK 1252
Constitution of India, 1950 - Article 226, 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 37(1)
High Courts03 Jul 2025Disposed Of
Amaya Ranjan Sahoo @ Amiya Ranjan Sahoo Vs State Of Odisha Vs
Orissa High Court · (2025) 07 OHC CK 1251
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 85, 108, 269