High Courts01 Oct 2026Allowed

State Of Odisha & Anr. Vs Dhirendra Sahu

Orissa High Court · (2026) 10 OHC CK 0016

Orissa Forest Act, 1972-Section 56, 66, 67, 72Orissa Forest (Detection, Enquiry and Disposal of Forest Offences) Rules, 1980-Rule 4(2), 7Orissa Timber and Other Forest Produce Transit Rules, 1980-Rule 4, 12, 14
High Courts30 Sept 2026Disposed Of

Manoj Kumar Vs State Of Odisha & Anr.

Orissa High Court · (2026) 09 OHC CK 6030

Code of Criminal Procedure, 1973-Section 482, 195, Chapter XXVIPayment of Wages Act, 1936-Section 3, 15, 15(1), 15(2), 15(3), 15(4), 15(4-B), 15(5), 18Payment of Wages (Procedure) Rules, 1937-Rule 3, 4, 8, 11
High Courts30 Sept 2026Disposed Of

Aditya Mohapatra Vs State Of Odisha & Ors.

Orissa High Court · (2026) 09 OHC CK 6019

Constitution of India-Article 226 & 227Motor Vehicles Act, 1988-Section 51(5)Orissa Motor Vehicles Taxation Act, 1975-Sections 3, 4, 4-A, 10, 12, 13
High Courts30 Sept 2026Partly Allowed

Sadashiva Bal @ Neula Vs State Of Odisha

Orissa High Court · 2025 INSC 540

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 415(2), 183, 245, 258(1)Bharatiya Nyaya Sanhita, 2023-Section 78, 79, 296, 351(2), 351(3), 126(2), 131POCSO Act-Section 12
High Courts30 Sept 2026Partly Allowed

Sahadeb Mohanta & Anr. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Indian Penal Code-Section 304 Part-II, 34, 304-A, 304Electricity Act, 2003-Section 135, 135(1), 135(1)(a)Criminal Procedure Code-Section 374(2), 161, 235(2), 360, 361
High Courts30 Sept 2026Allowed

Pitabas Sahu Vs State Of Odisha

Orissa High Court · (2026) 09 OHC CK 6250

Criminal Procedure Code, 1973-Section 374Protection of Children from Sexual Offences Act, 2012-Sections 6, 29, 30Indian Penal Code-Sections 375, 376, 376(2)(i), 376(2)(n), 442, 450
High Courts30 Sept 2026Dismissed

Sairendhri Mahanta Vs State Of Odisha (Vigilance)

Orissa High Court · (2026) 09 OHC CK 6249

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 442, 438Code of Criminal Procedure, 1973-Section 401, 397, 173, 227, 228Prevention of Corruption Act, 1988-Section 13(2), 13(1)(e)