High Courts07 Nov 2025Disposed Of
Arabinda Acharya And Others State Of Odisha And Others
Orissa High Court · (2025) 11 OHC CK 1879
Constitution Of India, 1950-Article 21
COURT ARCHIVE
Orissa High Court judgments, 2025
704 judgments · page 9 of 36
High Courts07 Nov 2025Disposed Of
M/S. KIOCL Ltd., Bangalore And Others Vs Union Of India And Others
Orissa High Court · (2025) 11 OHC CK 1878
Railways Act, 1989-Section 78, 83Railway Claims Tribunal Act, 1987-Section 23
High Courts06 Nov 2025
Yudhistir Barik And Ors Vs State Of Orissa
Orissa High Court · (2025) 11 OHC CK 1876
Indian Penal Code, 1860-Section 147, 148, 149, 302, 307, 323, 436
High Courts31 Oct 2025Dismissed
Purusottam Barik Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1363
High Courts31 Oct 2025Disposed Of
Rokkam Bharatiamma Vs State Of Odisha And Others
Orissa High Court · (2025) 10 OHC CK 1362
Constitution Of India, 1950 - Article 226, 227
High Courts31 Oct 2025Allowed
M/S Kalinga Saw Mill, Bhubaneswar Vs State Of Odisha & Ors.
Orissa High Court · (2025) 10 OHC CK 1361
Constitution Of India, 1950 - Article 14, 19(1)(g), 226Orissa Saw Mills And Saw Pits (Control) Act, 1991 - Section 4, 4(1), 5
High Courts31 Oct 2025Disposed Of
Sarat Dash And Others Vs Subash Chandra Dash And Others
Orissa High Court · (2025) 10 OHC CK 1360
Constitution Of India, 1950 - Article 226, 227Orissa Survey And Settlement Act, 1958 - Section 15(b)
High Courts31 Oct 2025Allowed
Savitri Devi & Others Vs Srikrushna Academy & Others
Orissa High Court · (2025) 10 OHC CK 1359
Code Of Civil Procedure, 1908 - Section 80, 80(1), 80(2), Order 41 Rule 27Specific Relief Act, 1963 - Section 42
High Courts31 Oct 2025Allowed
Balakrushna Swain Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1358
Odisha Education Act, 1969 - Section 24C
High Courts31 Oct 2025Allowed
Nabanita Das & Anr Vs Union Of India
Orissa High Court · (2025) 10 OHC CK 1357
Railways Act, 1989 - Section 123(c), 123(c)(2), 124ARailway Claims Tribunal Act, 1987 - Section 16
High Courts31 Oct 2025Allowed
Budun Minji & Ors Vs Union Of India
Orissa High Court · (2025) 10 OHC CK 1356
Railways Act, 1989 - Section 123(c), 123(c)(2), 124ARailway Claims Tribunal Act, 1987 - Section 16
High Courts31 Oct 2025Disposed Of
Srusti Prava Das Vs Basanta Kumar Dash & Others
Orissa High Court · (2025) 10 OHC CK 1355
Code Of Civil Procedure, 1908 - Section 151, Order 7 Rule 11, Order 7 Rule 11(d), Order 23 Rule 1
High Courts31 Oct 2025Allowed
Samaptika Behera & Others Vs State Of Odisha & Another
Orissa High Court · (2025) 10 OHC CK 1354
Code Of Criminal Procedure, 1973 - Section 202Indian Penal Code, 1860 - Section 34, 294, 313, 354, 506Hindu Adoption And Maintenance Act, 1956 - Section 18, 20
High Courts31 Oct 2025Allowed
Sabita Sahu Vs Nishakar Singh And Others
Orissa High Court · (2025) 10 OHC CK 1353
Constitution Of India, 1950 - Article 227Code Of Civil Procedure, 1908 - Order 1 Rule 10, Order 26 Rule 9
High Courts31 Oct 2025Disposed Of
Dhamali Patel Vs Plant Manager, LPG Bottling Plant, Jharsuguda & Another
Orissa High Court · (2025) 10 OHC CK 1352
Constitution Of India, 1950 - Article 227Code Of Civil Procedure, 1908 - Order 26 Rule 9
High Courts31 Oct 2025Dismissed
Susanta Kumar Samal Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1351
Indian Penal Code, 1860 - Section 120B, 406, 409, 420, 467, 468, 471Odisha Co-Operative Societies Act, 1962 - Section 118
High Courts30 Oct 2025Disposed Of
Susanti Pattanayak Vs State Of Odisha And Others
Orissa High Court · (2025) 10 OHC CK 1330
Constitution Of India, 1950 - Article 226, 227
High Courts30 Oct 2025Disposed Of
Arabinda Swain Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1370
Constitution Of India, 1950-Article 226, 227
High Courts30 Oct 2025Disposed Of
Radhakanta Sahu Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1369
Constitution Of India, 1950-Article 226, 227
High Courts30 Oct 2025Disposed Of
Nilandri @ Nilandhri Rana Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1368
Constitution Of India, 1950-Article 226, 227