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Orissa High Court judgments

33,604 judgments · page 11 of 1,681

High Courts25 Aug 2026Allowed

Babulal Bhoi Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1887

Criminal Procedure Code, 1973-Section 374(2), 4Indian Penal Code-Section 376Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(xi), 9, 3
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High Courts25 Aug 2026Partly Allowed

Sarat Kumar Nayak Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2)Indian Penal Code-Section 354, 376, 345, 511Schedule Castes & Schedule Tribes (Prevention of Atrocities) Act-Section 3(x)
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High Courts25 Aug 2026Partly Allowed

Jagannath Sahu & Ors. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code, 1973-Section 374, 394, 235(1), 235(2), 360, 361Indian Penal Code-Sections 323/149, 147, 323 read with Section 149, 148, 294, 506, 307, 341, 427, 380 read with Section 149, 380, 274, 380/149Probation of Offenders Act, 1958-Section 4, sub-section (1) of Section 4
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High Courts25 Aug 2026Dismissed

Bapi @ Santosh Kumar Bedant Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1892

Criminal Procedure Code-Section 374(2), 161, 235(I), 235 (2), 31, 357IPC-Sections 307/326/34, 307/34, 326/34, 328/307/326/506/34, 328/326-A/307/506/34, U/s.328/326/307/506/34, 307, 326 read with Section 34, 328 and 506 read with Section 34, 328/506/34, U/s. 307/326/34, 307 read with 34
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High Courts25 Aug 2026Partly Allowed

State Of Odisha Vs Sanjeet Dash @ Banku

Orissa High Court · (2026) 08 OHC CK 1893

Code of Criminal Procedure, 1973-Section 366, 374, 423, 309, 218 to 223, 161, 313, 235, 235(2), 360, 354(3), 433Indian Penal Code-Section 302, 307, 324, 326, 82, 300, 304 Part I, 320, 218 to 223, 334, 335, 71Civil Procedure Code-Order 41
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High Courts25 Aug 2026Partly Allowed

Arjun Dalai & Ors. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2), 360, 361Indian Penal Code-Section 307, 323, 341, 506, 324Probation of Offenders Act, 1958-Section 4, 5
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High Courts25 Aug 2026Partly Allowed

Kumar Bira Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1896

Criminal Procedure Code, 1973-Section 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b)(ii)(B), 42, 50 and 57
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High Courts25 Aug 2026Partly Allowed

Bhubanananda Panda @ Bhubana Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code, 1973-Section 374, 360, 361Indian Penal Code-Sections 452, 307, 376/511, 354, 451, Sec.452, Sec.451, Sec.354, Sec.307, Sec.376/511Probation of Offenders Act, 1958-Section 4, 5(1)(b), sub-section (1) of Section 4
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High Courts25 Aug 2026Disposed Of

Bidika Kama Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1897

Cr.P.C.-Section 401Bihar and Orissa Excise Act, 1915-Section 47(a)Probation of Offenders Act, 1958-Section 4(1), 4
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High Courts25 Aug 2026Partly Allowed

B. Tirupati Rao & Ors. Vs State Of Odisha

Orissa High Court · 2025 INSC 540

Criminal Procedure Code, 1973-Section 374, 202, 144/145, 145, 360, 361Indian Penal Code-Sections 294/506/34, 294/506, 188, 294/34, 294, 506 and 34, 294 and 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 3(1)(x), 3(1)(r)
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High Courts25 Aug 2026Allowed

Narendra Maharana & Ors. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1898

Criminal Procedure Code, 1973-Section 374, 195(1)(a)Indian Penal Code-Sections 302/34, 304-B/34, 498-A, 306, 201, 176, 34, 306/34, 498-A/34, 201/34, 176/34, 302, 304-B, 107, 498-A/306/201/176/34, 302/304-B/34, 498, 201/176Dowry Prohibition Act-Section 4, 2, 2(i)
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High Courts25 Aug 2026Disposed Of

Padu @ Pradeep Parida Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1899

Code of Criminal Procedure, 1898-Section 401, 386/387IPC-Sections 457/392, 457/395, 395, 457Probation of Offenders Act, 1958-Section 4(1), 4, 5, 5(2), 5(1)
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High Courts25 Aug 2026Partly Allowed

Sulochana Naik @ Niasha & Anr. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2), Sec.235(1), 360, 361Indian Penal Code-Sections 341, 294, 307, 506, 34, 323Probation of Offenders Act, 1958-Section 4, sub-section (1) of Section 4
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High Courts25 Aug 2026Dismissed

Mrutyunjay Patra & Anr. Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1567

IPC-Section 302, 34, 147/148/342/302/149, 147/148/342/302/120-B/149, 302/34, 300, 300 ‘Thirdly’Cr.P.C.-Section 161Indian Evidence Act-Section 27, 134
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