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Orissa High Court judgments, 2025

704 judgments · page 6 of 36

High Courts28 Nov 2025Disposed Of

Kedarnath Pani Vs State Of Odisha

Orissa High Court · (2025) 11 OHC CK 1948

Constitution Of India, 1950-Article 226, 227Code Of Civil Procedure, 1908-Order 39 Rule 1, Order 39 Rule 2Transfer Of Property Act, 1882-Section
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High Courts28 Nov 2025Disposed Of

Hiranya Kumar Samal & Others Vs State Of Odisha & Others

Orissa High Court · (2025) 11 OHC CK 1945

Constitution Of India, 1950-Article 14, 16, 16(1), 309Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989-Rule 2Odisha Fire Service Method Of Recruitment And Conditions Of Service Of Group C Officers Rules, 2021-Rule 6(B), 6(1)(B), 30
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High Courts24 Nov 2025Disposed Of

Manoj Kumar Sahu Vs State Of Odisha

Orissa High Court · (2025) 11 OHC CK 1928

Bharatiya Nyaya Sanhita, 2023-Section 74, 76, 109, 115(2), 118(1), 190, 191(2), 191(3), 296, 303(2), 329(4), 351(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989-Section 3(1)(s), 3(1)(v), 3(1)(va)
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High Courts24 Nov 2025Disposed Of

Vicky Kumar @ Kashyap And Another Vs State Of Odisha

Orissa High Court · (2025) 11 OHC CK 1927

Police Officers Rules, 2025- Rule 2(1)(i), 2(1)(iii)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 318(4), 319(2), 336(3), 338, 340(2), 528Information Technology Act, 2000-Section 66C, 66D
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High Courts18 Nov 2025Partly Allowed

Tofan Das Vs State of Orissa

Orissa High Court · (2025) 11 OHC CK 1924

Indian Penal Code, 1860-Section 34, 294, 307, 323, 341Probation Of Offenders Act, 1958-Section 3, 4
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