Orissa High Court Judgments 2025 — Page 23

High Courts26 May 2025Allowed

Sri P. Rajesh Reddy Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 05 OHC CK 1173

Constitution of India, 1950 - Article 226, 227, 311, 311(2)Indian Penal Code, 1860 - Section 94, 120B, 143, 147, 149, 188, 292, 307, 323, 353, 447, 452, 506

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High Courts23 May 2025Dismissed

Shree Shree Radha Krushna Raghunathjew Thakur & Others Vs Kamala Nayak & Others Vs

Orissa High Court · (2025) 05 OHC CK 1177

Code of Civil Procedure, 1908 - Order 39 Rule 1, Order 39 Rule 2

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High Courts23 May 2025Dismissed

Ramakrushna Nayak Vs Manoj Kumar Behera And Another Vs

Orissa High Court · (2025) 05 OHC CK 1176

Code of Civil Procedure, 1908 - Order 26 Rule 10, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7

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High Courts23 May 2025Allowed

Shiksha Vikash Samiti, Odisha Vs Runu Pradhan Vs

Orissa High Court · (2025) 05 OHC CK 1175

Code of Civil Procedure, 1908 - Section 10, 24, 151, Order 6 Rule 17Indian Penal Code, 1860 - Section 34, 465, 467, 468, 471

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High Courts23 May 2025Disposed Of

M/S Puja Enterprises Being Represented Through Its Proprietress Smt. Chanchal Jalan Vs State Of Odisha Represented Through Commissioner-Cumsecretary To Govt. Of Odisha, Health And Family Welfare Department, Bhubaneswar & Others Vs

Orissa High Court · (2025) 05 OHC CK 1174

Indian Penal Code, 1860 - Section 34, 326, 336, 420, 483, 486Drugs and Cosmetic Act, 1940 - Section 16, 16(1)(a), 17B, 17B(e), 18, 18(a)(i), 18(a)(vi), 19, 19(3)Drugs Rules, 1945 - Rule 46, 62, 66, 66(1), 66(2)

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High Courts16 May 2025Dismissed

Rabindra Nath Rath & Anr Vs M/s. Maruti Estate (India) Pvt. Ltd Vs

Orissa High Court · (2025) 05 OHC CK 1191

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Order 3 Rule 1, Order 23 Rule 3Arbitration and Conciliation Act, 1996 - Section 9, 11, 31, 31(5), 32, 33, 33(1), 33(3), 33(4), 34, 34(2), 34(3), 37

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High Courts16 May 2025Allowed

Mahanta Kausal Kishore Das Vs Commissioner Of Endowments, Odisha, Bhubaneswar And Ors Vs

Orissa High Court · (2025) 05 OHC CK 1189

Code of Civil Procedure, 1908 - Order 9 Rule 13

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High Courts16 May 2025Allowed

Damodar Sahoo & Others Vs Natabar Sahoo & Others Vs

Orissa High Court · (2025) 05 OHC CK 1188

Code of Civil Procedure, 1908 - Section 100

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High Courts16 May 2025Allowed

UCO Bank, Represented through the Deputy General Manager, Zonal Office, Sambalpur Vs Sangram Keshari Khuntia Vs

Orissa High Court · (2025) 05 OHC CK 1187

Constitution of India, 1950 - Article 226, 227Arbitration and Conciliation Act, 1996 - Section 21, 34, 37Commercial Courts Act, 2015 - Section 3, 15, 15(2), 21

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High Courts16 May 2025Dismissed

Ramesh Chandra Pradhan And Another Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 05 OHC CK 1186

Code of Civil Procedure, 1908 - Section 80, 80(2), 100Evidence Act, 1872 - Section 107, 108Specific Relief Act, 1963 - Section 34

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High Courts16 May 2025Dismissed

HDFC ERGO General Insurance Company Ltd., Cuttack Vs Gahar Alli Purkait And Others Vs

Orissa High Court · (2025) 05 OHC CK 1185

Code of Civil Procedure, 1908 - Section 11(2)Motor Vehicles Act, 1988 - Section 165(1), 166, 171, 173(1)

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High Courts16 May 2025Dismissed

Urban Agency And Anr Vs Director, Chrometan Exports Pvt. Ltd. And Anr Vs

Orissa High Court · (2025) 05 OHC CK 1184

Constitution of India, 1950 - Article 226, 227

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High Courts16 May 2025Dismissed

State Of Orissa Vs Maheswar Barik & Ors Vs

Orissa High Court · (2025) 05 OHC CK 1183

Code of Criminal Procedure, 1973 - Section 161Indian Penal Code, 1860 - Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 - Section 2

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High Courts16 May 2025Allowed

D. Prem Vs State Of Orissa Vs

Orissa High Court · (2025) 05 OHC CK 1182

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 309(4)Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 102

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High Courts16 May 2025Allowed

Shree Jagannath Mahaprabhu Bije, Puri Vs M/S Odisha Trust of Technical Education and Training, Bhubaneswar Vs

Orissa High Court · (2025) 05 OHC CK 1181

Constitution of India, 1950 - Article 137, 226Code of Civil Procedure, 1908 - Section 114, Order 47 Rule 1Land Acquisition Act, 1894 - Section 6

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High Courts16 May 2025Dismissed

Jai Podh Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 05 OHC CK 1180

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High Courts16 May 2025Disposed Of

Gopal Bagri Vs Sub Registrar, Dolipur, Jajpur Road, Jajpur And Others Vs

Orissa High Court · (2025) 05 OHC CK 1179

Constitution of India, 1950 - Article 226, 227

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High Courts16 May 2025Disposed Of

Fulamani Munda Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 05 OHC CK 1178

Constitution of India, 1950 - Article 226, 227

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High Courts15 May 2025Disposed Of

Gagan Bihari Mishra Vs State Of Odisha Vs

Orissa High Court · (2025) 05 OHC CK 1202

Code of Criminal Procedure, 1973 - Section 439Bharatiya Nyaya Sanhita, 2023 - Section 269Indian Penal Code, 1860 - Section 120B, 406, 420, 467, 468, 471

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High Courts15 May 2025Allowed

Chittaranjan Senapati Vs State Of Odisha (Vigilance) Vs

Orissa High Court · (2025) 05 OHC CK 1201

Constitution of India, 1950 - Article 21Bharatiya Nyaya Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 161, 482

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Orissa High Court judgments, 2025