COURT ARCHIVE

Orissa High Court judgments, 2025

704 judgments · page 32 of 36

High Courts04 Apr 2025Allowed

Bisal Uthansingh @ Bishal Vs State Of Orissa Vs

Orissa High Court · (2025) 04 OHC CK 1429

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 438, 442Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 102Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(C)

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High Courts04 Apr 2025Allowed

Maheswar Mohanta Vs State Of Odisha & Ors Vs

Orissa High Court · (2025) 04 OHC CK 1428

Constitution of India, 1950 - Article 226, 227

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High Courts03 Apr 2025Disposed Of

Niharkanti Mishra Vs Nihar Ranjan Patnaik & Others Vs

Orissa High Court · (2025) 04 OHC CK 1439

Code of Civil Procedure, 1908 - Section 115, Order 7 Rule 11

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High Courts03 Apr 2025Disposed Of

Debabrata Debadarsan Palei Vs Subhakanti Patra & Another Vs

Orissa High Court · (2025) 04 OHC CK 1438

Hindu Marriage Act, 1955 - Section 14, 14(1), 14(2)

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High Courts03 Apr 2025Dismissed

Dukshyadipati Misal Vs Bhabani Chandra Panigrahi Vs

Orissa High Court · (2025) 04 OHC CK 1437

Code of Civil Procedure, 1908 - Section 100

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High Courts03 Apr 2025Disposed Of

Pravat Kumar Mohapatra Vs Principal Secretary Housing And Urban Development Department, Government Of Odisha, Bhubaneswar And Others Vs

Orissa High Court · (2025) 04 OHC CK 1436

Constitution of India, 1950 - Article 226, 227

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High Courts03 Apr 2025Dismissed

Radhamohan Das And Others Vs Commissioner Of Consolidation, Orissa, Cuttack And Others Vs

Orissa High Court · (2025) 04 OHC CK 1435

Orissa Land Reforms Act, 1960 - Section 4, 4(1), 4(5)Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land (Amendment) Act, 1975 - Section 4(3), 6(2)(b), 9(3)

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High Courts03 Apr 2025Dismissed

Prafulla Kumar Sarangi And Others Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 04 OHC CK 1434

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Section 80Orissa Housing Board Act, 1968 - Section 60

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High Courts03 Apr 2025Dismissed

Turi Munda Vs Pitambar Mahanta And Others Vs

Orissa High Court · (2025) 04 OHC CK 1433

Limitation Act, 1963 - Article 65Orissa Merged States (Laws) Act, 1950 - Section 7, 7(b), 7(b)(i)Orissa Land Reforms Act, 1960 - Section 22, 23, 23A, 23(3)

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High Courts03 Apr 2025Allowed

Bikala Barik Vs Commissioner Of Settlement And Consolidation, Odisha, Bhubaneswar & Others Vs

Orissa High Court · (2025) 04 OHC CK 1432

Orissa Survey and Settlement Act, 1958 - Section 12, 12(b), 15, 15(b), 34, 35Limitation Act, 1963 - Section 5

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High Courts03 Apr 2025Disposed Of

Srikrishna Ray Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 04 OHC CK 1431

Constitution of India, 1950 - Article 226, 227Orissa Land Reforms Act, 1960 - Section 22

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High Courts03 Apr 2025Allowed

Bichitrananda Dash Vs State Of Odisha, Represented Through Its Secretary House And Urban Development, Bhubaneswar And Others Vs

Orissa High Court · (2025) 04 OHC CK 1430

Constitution of India, 1950 - Article 226, 227

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High Courts02 Apr 2025Disposed Of

Kalyani Tripathy & Ors Vs State Of Odisha & Ors Vs

Orissa High Court · (2025) 04 OHC CK 1442

Constitution of India, 1950 - Article 226, 227

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High Courts02 Apr 2025Allowed

Situ @ Chiranjit Behera Vs State Of Odisha Vs

Orissa High Court · (2025) 04 OHC CK 1441

Indian Penal Code, 1860 - Section 34, 294, 376AB, 506Protection of Children from Sexual Offences Act, 2012 - Section 4(2)Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 12, 102

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High Courts02 Apr 2025Dismissed

Manasa Behera Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 04 OHC CK 1440

Code of Criminal Procedure, 1973 - Section 195, 195(1)(b), 340, 397, 401

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High Courts17 Mar 2025Disposed Of

Branch Manager, TATA AIG General Insurance Company Ltd Vs Khirodini Suhula & Ors Vs

Orissa High Court · (2025) 03 OHC CK 1403

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High Courts17 Mar 2025Disposed Of

State Of Odisha And Another Vs Harekrushna Nayak And Others Vs

Orissa High Court · (2025) 03 OHC CK 1402

Constitution of India, 1950 - Article 14, 16(1)Odisha Transport-Traffic and Enforcement (Method of Recruitment and Conditions of service) Rules, 2013 - Rule 4, 4(b), 8(3), 9(2)

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High Courts17 Mar 2025Disposed Of