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Orissa High Court judgments, 2026

824 judgments · page 8 of 42

High Courts01 Sept 2026Allowed

Nirakar Mohanty Vs State Of Orissa & Anr.

Orissa High Court · (2026) 09 OHC CK 0521

Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 together with amendment Act, 2016-Section 14-A(2), 3(1)(r)(s)/3(2)(v)BNS-Sections 103(1)/3(5)
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High Courts31 Aug 2026Disposed Of

Bikram Panda @ Bikram Kumar Panda Vs State Of Odisha

Orissa High Court · 2025 INSC 979

B.N.S.S., 2023-Section 483, 180, 58, 230, 47, 48, 62, 48(3), 48(1), 183, 2(1)(e), 2(1)(d), 91Bharatiya Nyaya Sanhita, 2023-Sections 103(1), 61(2)(a), 111(2)(a), 238(a), 249(a), 3(5), 109(1), 111Arms Act, 1959-Sections 25(1)(a), 25(6), 27(a), 25(1-B), 27, 27(1), 25/26
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High Courts31 Aug 2026Disposed Of

Debasmita Dash Vs Soumya Ranjan Pani

Orissa High Court · (2026) 08 OHC CK 1861

Hindu Marriage Act, 1955-Section 13(1) (ia), Section-9, 21-A, 10, 13, sub-section (2), Clause (b) of Sub-section (2) of Section 21-ACode of Civil Procedure, 1908Orissa High Court Video Conferencing for Courts Rules, 2020
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High Courts31 Aug 2026Allowed

Dr. Rajesh Seth Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1862

Constitution of India-Articles 226 and 227Odisha Service Code-Article 72-A, Appendix-11, Clause 8 of Appendix-11Odisha Universities First Statutes, 1990-Article 257
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