COURT ARCHIVE

Orissa High Court judgments, 2025

704 judgments · page 4 of 36

High Courts08 Dec 2025Dismissed

Ullash Ch. Samantray Vs State Of Odisha And Another

Orissa High Court · (2025) 12 OHC CK 1868

Code Of Criminal Procedure, 1973-Section 144(2), 155(2), 156(1), 482Indian Penal Code, 1860-Section 120B, 323, 384, 406, 420, 423, 467, 468

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High Courts05 Dec 2025Dismissed

Sushila Dash And Others Vs Debendra Kumar Nanda And Another

Orissa High Court · (2025) 12 OHC CK 1854

Limitation Act, 1963- Article 59, 110, 110aHindu Succession (Amendment) Act, 2005-Section 6, 6(C)Orissa Estates Abolition Act, 1951-Section 6, 7, 8, 37, 39, 41, 51, 59

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High Courts05 Dec 2025Allowed

Panchanan Patro Vs State Of Odisha And Others

Orissa High Court · (2025) 12 OHC CK 1858

Constitution Of India, 1950-Article 226, 227Orissa Survey And Settlement Act, 1958-Section 22(2)

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High Courts05 Dec 2025Dismissed

Lalita Bhoi Vs State Of Odisha & Others

Orissa High Court · (2025) 12 OHC CK 1857

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High Courts05 Dec 2025Allowed

Umakanti Sahu Vs State Of Odisha & Others

Orissa High Court · (2025) 12 OHC CK 1856

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High Courts05 Dec 2025Dismissed

Jagabandhu Rout And Another Vs Suresh Kumar Rout And Other

Orissa High Court · (2025) 12 OHC CK 1855

Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 4, 4(1), 5

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High Courts05 Dec 2025Disposed Of

Bibekananda Mahar Vs Dipti Ranjan Gartia And Others

Orissa High Court · (2025) 12 OHC CK 1853

Code Of Civil Procedure, 1908-Order 1 Rule 10

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High Courts04 Dec 2025Dismissed

Haraprasanna Tripathy Vs Principal Secretary, Department Of Higher Education, Bhubaneswar And Others

Orissa High Court · (2025) 12 OHC CK 1860

Constitution Of India, 1950-Article 226Odisha Education (Recruitment And Conditions Of Service Of Teachers And Members Of The Staff Of Aided Educational Institution) Rules, 1974- Rule8(2)(B)Orissa Education Act, 1969-Section 7B, 7C, 24A, 24B, 24B(1)

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High Courts04 Dec 2025Allowed

Monalisha Sahoo Vs Anshuman Naik

Orissa High Court · (2025) 12 OHC CK 1859

Protection Of Women From Domestic Violence Act, 2005-Section 2(a), 12, 18, 19, 20, 20(6), 21, 22, 23, 23(2), 28, 28(1), 28(2), 29, 31Code Of Criminal Procedure, 1973-Section 125, 128, 397, 401, 482Evidence Act, 1872-Section 41

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High Courts03 Dec 2025Disposed Of

Nidaganti Laxmi Rajyam And Others Vs Madan Mohan Patnaik And Others

Orissa High Court · (2025) 12 OHC CK 1863

Protection Of Women From Domestic Violence Act, 2005-Section 2(f), 12, 19, 19(1)(f), 22, 29Evidence Act, 1872-Section 114Bharatiya Nagarik Suraksha Sanhita, 2023-Section 119

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High Courts03 Dec 2025Dismissed