High Courts13 Jan 2026Allowed
M/S. Balmer Lawrle & Company Vs District Magistrate And Collector, Puri & Others
Orissa High Court · (2026) 01 OHC CK 1783
Orissa Survey And Settlement Act, 1958-Section 18, 19, 19(2), 21, 22, 27
COURT ARCHIVE
Orissa High Court judgments, 2026
824 judgments · page 41 of 42
High Courts13 Jan 2026Allowed
Priyambada Mohapatra Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1782
High Courts13 Jan 2026Allowed
Sudhakar Kar Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1781
High Courts13 Jan 2026Allowed
Bhimsen Sahoo Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1780
High Courts13 Jan 2026Dismissed
M/S. Group No.5 Security Service Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1779
Limitation Act, 1963-Section 12
High Courts13 Jan 2026Disposed Of
Puspanjali Sahoo Vs State Of Odisha
Orissa High Court · (2026) 01 OHC CK 1778
Constitution Of India, 1950-Article 21, 23, 226, 227, 300A
High Courts12 Jan 2026Dismissed
Principal Secretary To Government, Works Department, Govt. Of Odisha, Bhubaneswar And Others Vs Ashok Kumar Pattanayak And Another
Orissa High Court · (2026) 01 OHC CK 1766
Constitution Of India, 1950-Article 12Odisha Civil Services (Pension) Rules, 1992,-Rule 3, 18, 18(3)
High Courts12 Jan 2026Dismissed
Kamal Mallick @ Lalu Vs State Of Odisha & Another
Orissa High Court · (2026) 01 OHC CK 1765
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 2(2)(va), 3(1)(r)(s), 14ABharatiya Nyaya Sanhita, 2023-Section 3(5), 74, 103, 109, 115(2), 126(2), 296, 351(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 181
High Courts09 Jan 2026Disposed Of
Dhruti Ranjan Mohanty Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1758
Constitution Of India, 1950-Article 226, 227
High Courts09 Jan 2026Disposed Of
Dhruti Ranjan Mohanty & Another Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1757
Constitution Of India, 1950-Article 226, 227
High Courts09 Jan 2026Disposed Of
Nandi Keswar Patra @ Mohapatra Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1756
Constitution Of India, 1950-Article 226, 227
High Courts08 Jan 2026Disposed Of
Jayanti Biswas & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1764
Constitution Of India, 1950-Article 226, 227
High Courts08 Jan 2026Disposed Of
Subhrajit Swain And Another Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1763
Constitution Of India, 1950-Article 226, 227Orissa Registration Rules, 1988-Rule 100Registration Act, 1908-Section 71
High Courts08 Jan 2026Disposed Of
Sudhansu Sekhar Bhuyan And Another Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1762
Constitution Of India, 1950-Article 226, 227Orissa Registration Rules, 1988-Rule 100Registration Act, 1908-Section 71
High Courts08 Jan 2026Disposed Of
Swarnalata Biswal And Others Vs Babuli Prusty & Others
Orissa High Court · (2026) 01 OHC CK 1761
Constitution Of India, 1950-Article 226, 227Orissa Survey And Settlement Act, 1958-Section 15(b)
High Courts08 Jan 2026Disposed Of
Minarva Dash Vs Collector, Angul & Others
Orissa High Court · (2026) 01 OHC CK 1760
Constitution Of India, 1950-Article 226, 227
High Courts08 Jan 2026Disposed Of
Kizakkekalayil Anujikumar Anujith Vs Union Of India
Orissa High Court · (2026) 01 OHC CK 1759
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 20(b)(ii)(C), 23, 27(A), 28, 29, 37Bharatiya Nyaya Sanhita, 2023-Section 209, 269
High Courts07 Jan 2026Allowed
Gouranga Chandra Mohanty And Others Vs Saraswati Mohapatra (Since Dead) Through L.Rs.
Orissa High Court · (2026) 01 OHC CK 1749
Code Of Civil Procedure, 1908-Section 47Indian Succession Act, 1925-Section 2(h), 57, 213(1), 213(2), 264Transfer of Property Act, 1882-Section 122, 123
High Courts07 Jan 2026Dismissed
M/S. Heraeus Electro-Nite International N.V., Belgium And Another Vs G.S. Narayan And Others
Orissa High Court · (2026) 01 OHC CK 1750
Constitution Of India, 1950-Article 20Code Of Civil Procedure, 1908-Section, Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 7 Rule 14(1)Specific Relief Act, 1963-Section 14(1)(c)
High Courts06 Jan 2026Disposed Of
Aswini Kumar Patra Vs Republic Of India (CBI)
Orissa High Court · (2026) 01 OHC CK 1753
Constitution Of India, 1950-Article 14, 15Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Indian Penal Code, 1860-Section 120B, 409, 420, 471