High Courts15 Apr 2025Allowed
Tapaswini Pradhan Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1383
Constitution of India, 1950 - Article 14, 16, 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2025
704 judgments · page 30 of 36
High Courts15 Apr 2025Allowed
Smaranika Ray Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1382
Constitution of India, 1950 - Article 226, 227
High Courts11 Apr 2025Disposed Of
Mamina Tripathy Vs Amaresh Tripathy Vs
Orissa High Court · (2025) 04 OHC CK 1401
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 442Protection of Women from Domestic Violence Act 2005 - Section 12, 29
High Courts11 Apr 2025Allowed
Bipin @ Bipin Bihari Rout& Ors Vs Kabita Swain Vs
Orissa High Court · (2025) 04 OHC CK 1400
Code of Civil Procedure, 1908 - Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1(u)Registration Act, 1908 - Section 17, 28Indian Penal Code, 1860 - Section 494, 495, 497, 498
High Courts11 Apr 2025Disposed Of
Manager, Legal ICICI Lombard General Insurance Co. Ltd Vs Sadananda Sahoo & Others Vs
Orissa High Court · (2025) 04 OHC CK 1399
Motor Vehicles Act, 1988 - Section 173
High Courts11 Apr 2025Disposed Of
Saraswati Routray @ Rautray & Others Vs Susanta Kumar Sahoo & Another Vs
Orissa High Court · (2025) 04 OHC CK 1398
Code of Civil Procedure, 1908 - Order 41 Rule 27
High Courts11 Apr 2025Dismissed
Asit Kumar Pattanaik & Others Vs Purna Chandra Pattanaik And Others Vs
Orissa High Court · (2025) 04 OHC CK 1397
Code of Civil Procedure, 1908 - Section 100, Order 5 Rule 20, Order 22 Rule 4, Order 22 Rule 10A
High Courts11 Apr 2025Dismissed
Naliniprava Mohanty Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1396
High Courts11 Apr 2025Dismissed
Bisikeshan Ray Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1395
Constitution of India, 1950 - Article 226, 227Orissa Forest Act, 1972 - Section 56, 56(1), 56(2a), 56(2c), 56(2g)
High Courts11 Apr 2025Dismissed
State Of Orissa Vs Niranjan Nayak Vs
Orissa High Court · (2025) 04 OHC CK 1394
Constitution of India, 1950 - Article 226, 227Orissa Forest Act, 1972 - Section 56Orissa Forest (Detection, Enquiry and Disposal of Forest Offences) Rules, 1980 - Rule 4
High Courts11 Apr 2025Allowed
Pitambar Pradhan & Anr Vs Divisional Manager, New India Assurance Co. Ltd., Cuttack Vs
Orissa High Court · (2025) 04 OHC CK 1393
Constitution of India, 1950 - Article 226, 227Income Tax Act, 1961 - Section 194A
High Courts11 Apr 2025Dismissed
Baijayanti Kund & Ors Vs Reliance General Insurance Co. Ltd., Bhubaneswar & Ors Vs
Orissa High Court · (2025) 04 OHC CK 1392
Code of Civil Procedure, 1908 - Order 6 Rule 17Indian Penal Code, 1860 - Section 279, 304AMotor Vehicles Act, 1988 - Section 163A, 166
High Courts11 Apr 2025Allowed
Divyam Agarwal Vs Indian Bank, represented through its Branch Manager, Padampur, Odisha & Ors Vs
Orissa High Court · (2025) 04 OHC CK 1391
Constitution of India, 1950 - Article 226, 227Transfer of Property Act, 1882 - Section 55, 55(1)(a), 55(1)(b)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - Section 8(7)(a), 8(7)(b), 13(2), 14, 17
High Courts11 Apr 2025Dismissed
Harakrushna Samanta Vs State Transport Authority, Odisha, Cuttack & Ors Vs
Orissa High Court · (2025) 04 OHC CK 1390
Constitution of India, 1950 - Article 226, 227Motor Vehicles Act, 1988 - Section 2(32), 70, 96Orissa Motor Vehicles Rules, 1993 - Rule 84(2)
High Courts10 Apr 2025Dismissed
Gandharb Moharana Vs Kailash Moharana And Others Vs
Orissa High Court · (2025) 04 OHC CK 1411
Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Order 2 Rule 2, Order 6 Rule 17
High Courts10 Apr 2025Disposed Of
Gopal Pal Vs State Of Odisha Vs
Orissa High Court · (2025) 04 OHC CK 1410
Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 161, 167, 167(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 36A(4), 37
High Courts10 Apr 2025Dismissed
Chandrasekhar Pati And Another Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1409
Code of Criminal Procedure, 1973 - Section 239, 482Indian Penal Code, 1860 - Section 120B, 406, 420, 467, 468, 471Odisha Protection of Interests of Depositors (OPID) Act, 2011 - Section 3, 6
High Courts10 Apr 2025Dismissed
Rajeev Mittal Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1408
Code of Criminal Procedure, 1973 - Section 482Factories Act, 1948 - Section 92, 106
High Courts10 Apr 2025Allowed
Khetra Mohan Nayak Vs Jitendra Kumar Das Vs
Orissa High Court · (2025) 04 OHC CK 1407
Code of Criminal Procedure, 1973 - Section 482Negotiable Instrument Act, 1881 - Section 118(a), 138, 139Evidence Act, 1872 - Section 45, 47, 73
High Courts10 Apr 2025Dismissed
Avijit Bastia & Another Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1406
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 358, 528Code of Criminal Procedure, 1973 - Section 319, 397, 401, 482Indian Penal Code, 1860 - Section 294, 323