High Courts30 Sept 2026Partly Allowed
Kabiraj Sahu & Ors. Vs State Of Orissa
Orissa High Court · 2025 INSC 540
Criminal Procedure Code, 1973-Section 374, 360, 361Indian Penal Code-Section 306, 34, 498-AEvidence Act-Section 32(1)
COURT ARCHIVE
Orissa High Court judgments, 2026
824 judgments · page 3 of 42
High Courts30 Sept 2026Disposed Of
Babi Bhutia & Ors. Vs Mrutyunjaya Sahu & Anr.
Orissa High Court · (2026) 09 OHC CK 6236
Motor Vehicles Act, 1988-Section 173(1), 173
High Courts29 Sept 2026Disposed Of
Purna Chandra Mallik & Ors. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 5050
BNS-Section 296, 108, 61(2), 351(2), 3(5), 103(1)Bharatiya Nagarik Suraksha Sanhita (BNSS)-Section 483SC/ST (PoA) Act
High Courts28 Sept 2026Disposed Of
Gurubha Singh Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 5022
IPC-Section 323, 341, 342, 354, 363, 376, 34Cr.P.C.-Section 401, 397Probation of Offenders Act, 1958-Section 4, 4(1)
High Courts28 Sept 2026
Divisional Manager, United India Insurance Co. Ltd. Vs Chema Behera & Ors.
Orissa High Court · (2026) 09 OHC CK 5021
Motor Vehicles Act, 1988-Section 173(1)IPC-Section 279, 337, 338, 304(A)
High Courts28 Sept 2026
National Insurance Co. Ltd. Vs Bidulata Dash & Ors.
Orissa High Court · (2026) 09 OHC CK 5020
M.V. Act, 1988-Section 173
High Courts28 Sept 2026Dismissed
Anjali Pani Dey & Ors. Vs Tadi @ Tadit Kumar Sen & Anr.
Orissa High Court · (2026) 09 OHC CK 5251
Code of Civil Procedure, 1908-Section 100
High Courts25 Sept 2026
Sakti Suprayukti Vs Priyabrata Rajguru
Orissa High Court · (2026) 09 OHC CK 5080
Code of Civil Procedure, 1908-Section 24Hindu Marriage Act, 1955-Section 13(1)(ia)High Court of Orissa and District Courts Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
High Courts24 Sept 2026Allowed
M/s. Lingaraj Infrastructure Pvt. Ltd. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 4422
Indian Companies Act, 1956Constitution of India-Article 226, 227Orissa Development Authorities Act, 1982-Section 91(1), 91(2)
High Courts23 Sept 2026
Prakash Amerseth & Ors. Vs State Of Odisha
Orissa High Court · (2026) 09 OHC CK 4493
IPC-Sections 34, 294, 323, 334, 341, 354, 452, 506Probation of Offenders Act, 1958-Sections 3, 4, 5(1), 5(2)BNSS 2023-Sections 461, 462
High Courts23 Sept 2026
Deepak Maharana @ Dipak Kumar Maharana Vs Jhili Behera @ Sasmita Behera
Orissa High Court · (2026) 09 OHC CK 4421
B.N.S.S., 2023-Section 447, 144Cr.P.C.-Section 407High Court of Orissa and District Courts Use of Electronic Communication and Audio-Video Electronic Means Rules, 2025
High Courts23 Sept 2026
Sripati Charan Badajena Vs State Of Orissa
Orissa High Court · (2026) 09 OHC CK 4419
BNSS-Section 442, 438, 250(1), 232, 231CrPC
High Courts23 Sept 2026
Ms. Punyatoya Barma Vs National Law University Of Odisha & Anr.
Orissa High Court · (2026) 09 OHC CK 4408
Constitution of India-Article 226, 227
High Courts21 Sept 2026
State Of Odisha & Ors. Vs M/s.Dhanurdhar Champatiray
Orissa High Court · (2026) 09 OHC CK 3156
Arbitration and Conciliation Act, 1996-Section 5, 8, 9, 16, 17, 34, 37(1), 37(2), 37(3)The Commercial Courts Act, 2015Constitution of India-Article 226, 227, 136
High Courts21 Sept 2026
State Of Odisha & Ors. Vs Purushottam Dalli
Orissa High Court · (2026) 09 OHC CK 3175
High Courts21 Sept 2026
Union Bank of India, Mumbai & Anr. Vs Neelamadhav Sahu
Orissa High Court · (2026) 09 OHC CK 3172
High Courts18 Sept 2026
Madhabi Dutta & Ors. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 2566
Constitution of India-Article 226, 227Orissa Estates Abolition Act, 1951-Chapter-V, Section 2(oo), 3ARegistration (Odisha Amendment) Act, 2013-Section 22-A
High Courts18 Sept 2026
Nirmal Chandra Behera Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 2568
Constitution of India-Articles 226, 227, 142Odisha Caste Certificate (for Scheduled Caste and Scheduled Tribe) Rules 1980-Rules 6, 7, 8, 8(1), 8(2), 8(5)Odisha Schedule Caste, Schedule Tribes and Backward Classes (Regulation of Issuance and Verification of Caste Certificate) Act, 2011
High Courts18 Sept 2026
Sarat Chandra Samal Vs State Of Odisha & Ors.
Orissa High Court · (2026) 09 OHC CK 2590
Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act-Section 9(3), 12, 36C.P.C.-Section 114, Order 47 Rule 1
High Courts18 Sept 2026
Satyananda Nayak Vs Union Of India & Ors.
Orissa High Court · (2026) 09 OHC CK 2592
Constitution of India-Article 226, 227Payment of Gratuity Act, 1972-Section 7, 7(2), 7(3), 7(3-A), 8, 9CPC-Order 2 Rule 2