High Courts12 Feb 2026Dismissed
Nitia@Nityananda Naik And Another Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1727
Indian Penal Code, 1860-Section 34, 201, 302
COURT ARCHIVE
Orissa High Court judgments, 2026
824 judgments · page 37 of 42
High Courts12 Feb 2026Disposed Of
Rupesh Singh Bhesra Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1726
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(C, 25, 29, 67Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts11 Feb 2026Disposed Of
Sushanta Dhalasamanta & Another Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1716
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 480, 480(1)(ii)Code Of Criminal Procedure, 1973-Section 439Indian Penal Code, 1860-Section 34, 120B, 387
High Courts11 Feb 2026Disposed Of
Sarat Mohanty Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1740
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013-Section 11, 23, 64, 73(1), 73(2), 73(3)
High Courts11 Feb 2026Disposed Of
Pravasini Parija And Another Vs Commissioner Of Endowment, Odisha, Bhubaneswar
Orissa High Court · (2026) 02 OHC CK 1739
Orissa Hindu Religious Endowments Rules, 1959-Rule 4A, 4(A)(2)Odisha Hindu Religious Endowments Act, 1951-Section 19, 19A
High Courts11 Feb 2026Disposed Of
Omega Enterprises Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1738
Constitution Of India, 1950-Article 226, 227Odisha Minor Mineral Concession Rules, 2016-Rule 32(3), 39, 39(5)Companies Act, 2013-Section 2(45)
High Courts11 Feb 2026Allowed
Binodini Mohanty And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1737
Odisha Government Land Settlement Act, 1962-Section 7A(3)
High Courts11 Feb 2026Disposed Of/ Partly Allowed
Harekrishna Mohanty Vs Pratima Sahoo @ Mohanty
Orissa High Court · (2026) 02 OHC CK 1736
Constitution Of India, 1950-Article 15(3), 39Hindu Marriage Act, 1955-Section 13(1)(ia)Code Of Criminal Procedure, 1973-Section 125
High Courts11 Feb 2026Disposed Of
Mandodari Sethy And Others Vs Union Of India, Represented Through The General Manager, South Central Railway, Secunderabad
Orissa High Court · (2026) 02 OHC CK 1735
Workmen's Compensation Act, 1923-Section 2(m)
High Courts10 Feb 2026Disposed Of
Maa Tara Tarini SHG Vs State Of Odisha & Others
Orissa High Court · (2026) 02 OHC CK 1720
Constitution Of India, 1950-Article 226, 227
High Courts10 Feb 2026Dismissed
Union Of India & Ors Vs Tapan Kumar Pal And Others
Orissa High Court · (2026) 02 OHC CK 1719
Constitution Of India, 1950-Article 12Administrative Tribunals Act, 1985-Section 21
High Courts10 Feb 2026Allowed
Rohit Kumar Santuka And Another Vs Sandeep Jaiswal And Others
Orissa High Court · (2026) 02 OHC CK 1718
Security Interest (Enforcement) Rules, 2002-Rule 8(6)Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 10, 13(4), 17, 17(1)Limitation Act, 1963-Section 4, 5, 12
High Courts10 Feb 2026Dismissed/ Allowed/Disposed Of
Swapnil Goraksh Dhokale Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1717
Information Technology Act, 2000-Section 66(C), 66(D)Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 269, 318(4), 319(2), 336(2), 336(3), 338, 340(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts09 Feb 2026Dismissed
Abdul Saleem Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1715
Information Technology Act, 2000-Section 66(C), 66(D)Indian Penal Code, 1860-Section 34, 120B, 419, 420, 465, 467, 468Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts09 Feb 2026Dismissed
Smruti Ranjan Barik @ Bada Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1714
High Courts09 Feb 2026Disposed Of
National Insurance Co. Ltd Vs Soyam Prava Sarangi And Others
Orissa High Court · (2026) 02 OHC CK 1713
High Courts09 Feb 2026Disposed Of
Umesh Patra Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1712
Orissa Excise Act, 1915-Section 47(1)(a), 47(1)(b), 47(1)(c), 52(a)(i), 55, 58, 59, 63(1), 67, 71, 71(1)(a), 71(3)(2), 71(5), 73, 75Narcotic Drugs And Psychotropic Substances Act, 1985-Section 60, 60(3), 63
High Courts06 Feb 2026Dismissed
Kishore Kumar Nayak Vs Byomkesh Ray And Ors
Orissa High Court · (2026) 02 OHC CK 1710
Code Of Civil Procedure, 1908-Section 26, 151, Order 4, Order 4 Rule 1(3), Order 5, Order 6, Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 7, Order 7 Rule 11, Order 8 Rule 1Conduct Of Election Rules, 1961 -Rule 94ARepresentation Of The People Act, 1950-Section 81, 81(3), 82, 83, 83(1), 83(1)(c), 86, 86(1), 87, 100, 123, 123(3)
High Courts06 Feb 2026Disposed Of
Tankadhar Tripathy Vs Dipali Das
Orissa High Court · (2026) 02 OHC CK 1711
Code Of Civil Procedure, 1908- Section 26, Order 4 Rule 1(3), Order 6, Order 6 Rule 16, Order 7, Order 7 Rule 11, Order 7 Rule 14Orissa High Court Rules, 1948-Rule 7, 21Conduct Of Election Rules, 1961-Rule 94A
High Courts06 Feb 2026Dismissed
Principal, Higher Secondary School Of Art And Culture, Sarakhia, Dhenkanal Vs State Of Odisha, Represented Through Its Commissioner-Cum-Secretary, School And Mass Education Department, Bhubaneswar And Others
Orissa High Court · (2026) 02 OHC CK 1709
Constitution Of India, 1950-Article 226, 227Orissa Education Act, 1969-Section 3(p)