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Orissa High Court judgments, 2025

704 judgments · page 5 of 36

High Courts01 Dec 2025Dismissed

Dr. Nihar Ranjan Biswal & Anr Vs State Of Odisha & Ors

Orissa High Court · (2025) 12 OHC CK 1850

Constitution Of India, 1950-Article 15, 15(4), 16, 141, 335Odisha Medical Education Service (Method Of Recruitment And Condition Of Service) Rules, 2021-Rule 2(V), 2(Vi), 3, 3(A), 4, 6Post Graduate Institute Of Medical Education And Research, Chandigarh Regulations, 1967- Regulation 27
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High Courts29 Nov 2025

Nabanita Kapat Patra Vs Collector, Kandhamal & Anr

Orissa High Court · (2025) 11 OHC CK 1939

Constitution Of India, 1950-Article 168(1), 243B, 243B(1), 243(D), 246Orissa Grama Panchayat Act, 1964-Section 4(1), 10(1)(a), 24, 24(1), 24(2), 24(2)(a), 24(2)(b), 24(2)(c), 24(2)(d), 24(2)(e), 24(4), 115(4)
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High Courts28 Nov 2025Dismissed

Kanak Vardhan Singh Deo Vs Saroj Kumar Meher

Orissa High Court · (2025) 11 OHC CK 1953

Code Of Civil Procedure, 1908- Order 6 Rule 15(2), Order 7 Rule 11Conduct Of Elections Rules, 1961-Rule 94ARepresentation Of The People Act, 1951-Section 81, 82, 83, 83(1), 83(1)(c), 84, 86, 86(1), 100, 117
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