High Courts19 Feb 2026Partly Allowed
Gandaram Behera Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1749
Code Of Criminal Procedure, 1973-Section 161, 374(2)Indian Penal Code, 1860-Section 307Evidence Act, 1872-Section 27
COURT ARCHIVE
Orissa High Court judgments, 2026
824 judgments · page 36 of 42
High Courts19 Feb 2026Allowed
Rabi@Rabindra Behera And Others Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1748
Indian Penal Code, 1860-Section 147, 148, 149, 300, 302, 304II, 307
High Courts19 Feb 2026Partly Allowed/ Disposed Of
Multu @ Tarachand Mohanta (Dead) And Others Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1747
Indian Penal Code, 1860-Section 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 141, 148, 149, 302, 304II, 323
High Courts19 Feb 2026Allowed
Kisun @ Sunaram Patra Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1746
Indian Penal Code, 1860-Section 34, 302Code Of Criminal Procedure, 1973-Section 161
High Courts19 Feb 2026Disposed Of
Bhima Charan Nayak And Others Vs Harmohan Jena
Orissa High Court · (2026) 02 OHC CK 1745
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 151, Order 9 Rule 4
High Courts18 Feb 2026Disposed Of
Kamapala Debata Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1741
Indian Penal Code, 1860-Section 323Probation of Offenders Act, 1958-Section 4, 9
High Courts17 Feb 2026Disposed Of
Najim Malik Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1743
Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Code Of Criminal Procedure, 1973-Section 50
High Courts17 Feb 2026Disposed Of
Matal @ Pramodnayak @ Naik And Others Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1742
Constitution Of India, 1950-Article 21, 22, 22(1)Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47
High Courts13 Feb 2026Dismissed
K. Badri Narayan Patro & Another Vs Tapamoy Bhattacharjee, Asst. Director Enforcement Directorate, Govt. Of India, Bhubaneswar
Orissa High Court · (2026) 02 OHC CK 1725
Prevention Of Corruption Act, 1988-Section 2(1)(u), 5(1), 13(1)(e), 13(2)Code Of Criminal Procedure, 1973-Section 197, 197(1), 227, 228, 239Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 44(1)(b)
High Courts13 Feb 2026Allowed
Satya Narayan Agrawal & Others Vs Santanu Kumar Badpanda & Another
Orissa High Court · (2026) 02 OHC CK 1724
Motor Vehicles Act, 1988-Section 166, 173
High Courts13 Feb 2026Allowed
Binod Pandit @ Binod Kumar Pandit & Ors. Vs State Of Odisha & Anr
Orissa High Court · (2026) 02 OHC CK 1723
Code Of Criminal Procedure, 1973-Section 164, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 294, 341, 354, 393, 417, 493, 506
High Courts13 Feb 2026Allowed
Ajit Kishan Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1722
Indian Penal Code, 1860-Section 376, 376(2)(i), 441, 450, 497Code Of Criminal Procedure, 1973-Section 164, 428
High Courts13 Feb 2026Disposed Of
Kelu Charan Behera @ Kalu @ Chittaranjan Pattanaik And Others Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1721
Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 209, 269, 316(2), 318(4), 319(2), 336(2), 336(3), 338, 339, 340(2), 342Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84
High Courts12 Feb 2026Disposed Of
Chaturi Naik Vs Union Of India And Others
Orissa High Court · (2026) 02 OHC CK 1734
Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 23, 173(1)Code Of Criminal Procedure, 1973-Section 154, 154(3), 156(3), 200, 482
High Courts12 Feb 2026Partly Allowed
Soundarjya Bhoi And Others Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1733
Code Of Criminal Procedure, 1973-Section 357, 374(2)Indian Penal Code, 1860-Section 147, 148, 149, 307, 325Probation Of Offenders Act, 1958-Section 4, 5
High Courts12 Feb 2026Partly Allowed
Budha @ Prasanna Kumar Pradhan Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1732
Indian Penal Code, 1860-Section 337, 448Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(xi)Code Of Criminal Procedure, 1973-Section 313
High Courts12 Feb 2026Allowed/ Disposed Of
Damodar Moharana Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1731
Code Of Criminal Procedure, 1973-Section 374(2)Indian Penal Code, 1860-Section 34, 302, 304B, 498, 498ADowry Prohibition Act, 1961-Section 2, 2(i), 3, 4, 8A
High Courts12 Feb 2026Partly Allowed
Champe Konhar And Others Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1730
Code Of Criminal Procedure, 1973-Section 161, 374(2)Indian Penal Code, 1860-Section 34, 302, 304I, 325, 452Code Of Criminal Procedure, 1973-Section 161, 357
High Courts12 Feb 2026Partly Allowed
Pravakar Das And Others Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1729
Indian Penal Code, 1860-Section 34, 147, 148, 149, 323, 326, 332, 324, 452Code Of Criminal Procedure, 1973-Section 313, 360Probation Of Offenders Act, 1958-Section 4
High Courts12 Feb 2026Partly Allowed/ Disposed Of
Naran Mallik And Others Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1728
Indian Penal Code, 1860-Section 34, 304, 306, 498ACode Of Criminal Procedure, 1973-Section 357, 360Probation Of Offenders Act, 1958-Section 4, 5