High Courts06 Feb 2026Disposed Of
Sulekha Dash Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1708
COURT ARCHIVE
Orissa High Court judgments, 2026
824 judgments · page 38 of 42
High Courts06 Feb 2026
Santosh Behera Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1707
Indian Penal Code, 1860-Section 302
High Courts06 Feb 2026
Sk Mustakuddin Vs State Of Odisha & Anr
Orissa High Court · (2026) 02 OHC CK 1706
High Courts05 Feb 2026Disposed Of
Sumanta Swain And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1700
Constitution Of India, 1950-Article 32, 136, 226, 227National Green Tribunal Act, 2010-Section 3, 14, 16, 22, 31, 31BWater (Prevention And Control Of Pollution) Act, 1974-Section 18
High Courts04 Feb 2026Dismissed
Keluni Sahoo Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1705
High Courts04 Feb 2026Disposed Of
Kshetra Mohan Rout Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1704
Constitution Of India, 1950-Article 21Odisha Irrigation Act, 1959-Section 12
High Courts04 Feb 2026Allowed
Himadri Sekhar Mohanty Vs State Of Odisha & Another
Orissa High Court · (2026) 02 OHC CK 1703
Constitution Of India, 1950-Article 14, 21Odisha Civil Services (Pension) Rules, 1992-Rule 11
High Courts04 Feb 2026Disposed Of
Sk. Wasiul Islam @ Rohan Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1702
Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6Bharatiya Nyaya Sanhita, 2023-Section 3(5), 318(2), 318(4)Odisha Protection Of Interests Of Depositors (In Financial Establishment) Act, 2011-Section 6
High Courts04 Feb 2026Disposed Of
Sudesh Mistry Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1701
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(C), 25, 29Indian Penal Code, 1860-Section 34, 294, 420
High Courts04 Feb 2026Disposed Of
Surendra Kumar Mishra Vs Principal Secretary, Food Supplies & Consumer Welfare Deptt. Govt. Of Odisha, Bhubaneswar And Ors
Orissa High Court · (2026) 02 OHC CK 1690
Constitution Of India, 1950-Article 226, 227
High Courts03 Feb 2026Allowed
Manamati Pujari Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1695
Odisha Grama Panchayat Act, 1964-Section 2(c), 24, 24(2)(c), 25, 26
High Courts03 Feb 2026Disposed Of
Padmaja Manjari Swain And Another Vs State Of Odisha And Others
Orissa High Court · (2026) 02 OHC CK 1694
Constitution Of India, 1950-Article 226, 227
High Courts03 Feb 2026Allowed
Mani Machha Vs State Of Odisha & Others
Orissa High Court · (2026) 02 OHC CK 1693
Constitution Of India, 1950-Article 1, 2, 10, 11, 11(1)(c), 14, 15, 16, 21, 51Odisha Civil Service (Rehabilitation Assistance) Rules, 1990- Rule 2(b), 2(b)(iii)India Succession Act, 1925-Section 20(1)
High Courts03 Feb 2026Disposed Of/Dismissed
Pratyusha Rajeswari Singh Vs Aruna Kumar Sahoo & Another
Orissa High Court · (2026) 02 OHC CK 1692
Code Of Civil Procedure, 1908-Section, Order 1 Rule 10
High Courts03 Feb 2026Dismissed
Rakesh Kumar Barik Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1691
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 21, 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Code Of Criminal Procedure, 1973-Section 438, 439
High Courts02 Feb 2026Disposed Of
Dusmanta Sabar Vs State Of Orissa And Another
Orissa High Court · (2026) 02 OHC CK 1699
Constitution Of India, 1950-Article 21, 22, 22(1)Protection Of Children From Sexual Offences Act, 2012-Section 6Bharatiya Nyaya Sanhita, 2023-Section 64(2)(m), 137(2)
High Courts02 Feb 2026Allowed
Dr.Manas Ranjan Senapati Vs State Of Orissa & Another
Orissa High Court · (2026) 02 OHC CK 1698
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 34, 294, 323, 341, 498A, 506Dowry Prohibition Act, 1961-Section 4
High Courts02 Feb 2026Disposed Of
Ayush Sahu Vs State Of Odisha And Another
Orissa High Court · (2026) 02 OHC CK 1697
Odisha Excise Rules, 2017- Rule 45, 45(5)Odisha Excise Act, 2008-Section 26, 26(1)
High Courts02 Feb 2026Dismissed
M/S. Ipinit Vanaspati Limited, Cuttack Vs Principal Secretary, MSME Department & Chairman OSFC, Bhubaneswar And Others
Orissa High Court · (2026) 02 OHC CK 1696
State Financial Corporations Act 1951-Section 29
High Courts30 Jan 2026Dismissed
Suresh Chandra Sahu Vs Indian Bank, Cuttack & Others
Orissa High Court · (2026) 01 OHC CK 1813
Constitution Of India, 1950-Article 226, 227Security Interest (Enforcement) Rules, 2002-Rule 8, 8(5), 9Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002-Section 13(2), 13(3A), 13(4), 13(8), 14