High Courts11 Mar 2025Allowed
Kumari Pradhan Vs State Of Odisha and Others Vs
Orissa High Court · (2025) 03 OHC CK 1378
Constitution of India, 1950 - Article 226, 227
COURT ARCHIVE
Orissa High Court judgments, 2025
704 judgments · page 34 of 36
High Courts10 Mar 2025Dismissed
Biswanath Chhattar Vs State Of Orissa Vs
Orissa High Court · (2025) 03 OHC CK 1377
Code of Criminal Procedure, 1973 - Section 374(2)Indian Penal Code, 1860 - Section 376, 376(3)(2)(n), 506Protection of Children from Sexual Offences Act, 2012 - Section 6
High Courts10 Mar 2025Disposed Of
M. Gurunath Dora Vs State Of Odisha Vs
Orissa High Court · (2025) 03 OHC CK 1376
High Courts10 Mar 2025Disposed Of
Annada Prasad Pattnaik & Ors Vs Tusharkanta Behura & Anr Vs
Orissa High Court · (2025) 03 OHC CK 1375
High Courts10 Mar 2025Dismissed
State Of Orissa & Others Vs Managing Committee of Adikanda High School, Paghira Rampa Vs
Orissa High Court · (2025) 03 OHC CK 1374
Orissa Education Act, 1969 - Section 24B, 24C
High Courts10 Mar 2025Allowed
Arati Pradhan Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 03 OHC CK 1373
Orissa Municipal Act, 1950 - Section 54(2)
High Courts10 Mar 2025Allowed
State Of Odisha And Others Vs Suchitra Suchismita Ojha Vs
Orissa High Court · (2025) 03 OHC CK 1372
High Courts10 Mar 2025Dismissed
Mamata Sahoo Vs Aswani Kumar Sahoo Vs
Orissa High Court · (2025) 03 OHC CK 1371
Constitution of India, 1950 - Article 226, 227Hindu Marriage Act, 1955 - Section 13, 19Family Courts Act, 1984 - Section 7
High Courts10 Mar 2025Disposed Of
Kiran Projects Pvt. Ltd, Dist Cuttack Vs Cuttack Development Authority & Others Vs
Orissa High Court · (2025) 03 OHC CK 1370
Constitution of India, 1950 - Article 226, 227
High Courts07 Mar 2025Allowed
Bhanu Pratap Yadav Vs State Of Odisha Vs
Orissa High Court · (2025) 03 OHC CK 1369
Code of Criminal Procedure, 1973 - Section 173(8), 439Indian Penal Code, 1860 - Section 34, 120B, 419, 420, 465, 467, 471Information Technology Act, 2000 - Section 66C, 66D
High Courts07 Mar 2025Allowed
Madan Kanhar @ Mitu Vs State Of Odisha Vs
Orissa High Court · (2025) 03 OHC CK 1368
Code of Criminal Procedure, 1973 - Section 161Indian Penal Code, 1860 - Section 302, 379Evidence Act, 1872 - Section 27
High Courts07 Mar 2025Disposed Of
State Of Odisha And Others Vs Rashmita Das Vs
Orissa High Court · (2025) 03 OHC CK 1367
High Courts07 Mar 2025Allowed
Chandra Mohan Das Vs Canara Bank And Others Vs
Orissa High Court · (2025) 03 OHC CK 1366
Constitution of India, 1950 - Article 226, 227
High Courts07 Mar 2025Disposed Of
Hrudananda Mall & Anr Vs State Of Odisha And Ors Vs
Orissa High Court · (2025) 03 OHC CK 1365
Constitution of India, 1950 - Article 226, 227
High Courts07 Mar 2025Disposed Of
Jayanti Sahoo Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 03 OHC CK 1364
Constitution of India, 1950 - Article 226, 227Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 - Rule 15
High Courts07 Mar 2025Disposed Of
Sarat Kumar Vs State Of Odisha Vs
Orissa High Court · (2025) 03 OHC CK 1363
Bharatiya Nyaya Sanhita, 2023 - Section 3(5), 305(a), 331(4)
High Courts06 Mar 2025Dismissed
State Of Orissa Vs Darji Bisoi & Another Vs
Orissa High Court · (2025) 03 OHC CK 1362
Indian Penal Code, 1860 - Section 34, 302
High Courts06 Mar 2025Dismissed
Giridhari Bag Vs Commandant, Orissa State Armed Police (OSAP), Koraput And Others Vs
Orissa High Court · (2025) 03 OHC CK 1361
Code of Criminal Procedure, 1973 - Section 235(1)Indian Penal Code, 1860 - Section 294, 307
High Courts06 Mar 2025Disposed Of
Jaya Krushna Senapati Vs State Of Odisha Vs
Orissa High Court · (2025) 03 OHC CK 1360
Constitution of India, 1950 - Article 226
High Courts06 Mar 2025Allowed
Sri Chittaranjan Senapati Vs State Of Odisha And Another Vs
Orissa High Court · (2025) 03 OHC CK 1359
Constitution of India, 1950 - Article 226, 227, 300AOrissa Leave Rules, 1966 - Rule 20Orissa Civil Services (Pension) Rules, 1992 - Rule 66