COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 12 of 1,681

High Courts25 Aug 2026Partly Allowed

Nakul @ Petu Das & Anr. Vs State Of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2)Indian Penal Code-Sections 294/324/307/34, 324/34, 324, 307Probation of Offenders Act, 1958-Section 4, 5

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High Courts25 Aug 2026Disposed Of

Umashankar Pandey Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1900

BNSS-Section 483NDPS Act-Sections 20(b)(ii)(C)/25/29, Sec.37Constitution of India-Article 21

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High Courts25 Aug 2026Disposed Of

Shyamsundar Dalei & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1901

BNSS, 2023-Section 483NDPS Act-U/Ss. 20(b)(ii)(C), Sec. 37

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High Courts25 Aug 2026Dismissed

Kisan Pradhan Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1902

Code of Criminal Procedure-Section 374, 428, 164IPC-Sections 364, 302Evidence Act-Section 118, 106

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High Courts25 Aug 2026Disposed Of

Prasanna Kumar Pradhan @ Muna Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1903

BNSS, 2023-Section 483, U/S.483BNS-U/Ss.296/332(c)/115(2)/351(2)/103(1)/3(5), U/S. 103, U/S. 118(1)

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High Courts25 Aug 2026Disposed Of

Pramod Sahu Vs State of Orissa

Orissa High Court · (2026) 08 OHC CK 1904

BNSS, 2023-Section 483, Sec. 47NDPS Act-U/Ss.20(b)((ii)(C)/25/29Constitution of India-Article 22(1)

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High Courts25 Aug 2026Allowed

Kajol Kiran Rout Vs Biswa Ranjan Mohanty

Orissa High Court · (2026) 08 OHC CK 1905

C.P.C.-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020

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High Courts25 Aug 2026Partly Allowed

Goura Chandra Satpathy Vs State of Orissa

Orissa High Court · 2025 INSC 540

Criminal Procedure Code-Section 374(2), 313, 235(1), 360, 361Indian Penal Code-Section 355, 294S.C. & S.T. (P.A.) Act-Section 3(1)(x)

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High Courts25 Aug 2026Disposed of

Rajesh Das & Anr. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1565

BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 29, 37CrPC-Section 438, 439

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High Courts24 Aug 2026Disposed Of

Rupashree Mishra Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1878

BNSS, 2023-Section 483BNS-Sections 318(4), 316(4), 336(2), 338, 339, 340(2), 3(5)

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High Courts24 Aug 2026Disposed Of

Gagan Samal @ Dipu Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1879

BNSS, 2023-Section 483, U/S.483NDPS Act-U/Ss.21(C)/29, Sec. 37, Section 37, Sec.37

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High Courts24 Aug 2026Disposed Of

Susanta Sahu & Anr. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1881

BNSS-Section 483BNS-Section 318(2), 336(2), 340, 61(2), 111, 3(5)IT Act-Section 65, 72

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High Courts24 Aug 2026Disposed Of

Prakash Rana Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1882

BNSS-Section 483BNS-Sections 316(5)/318(4)/336(2)/338, U/S.316(2)/316(4)/336(2)/338

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High Courts24 Aug 2026Disposed Of

Ashok Nanda Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1883

BNSS, 2023-Section 483, U/S.483BNS-U/Ss.318(4)/319(2)/336(2)/336(3)/338/ 340(2)/61(2)/3(5)IT Act-Sections 66(C)/66(D)

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High Courts24 Aug 2026Disposed Of

Pintu Kamar Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1884

BNSS, 2023-Section 483BNS-Section 64(2)(m), 89PCOSO Act-Section 6

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High Courts24 Aug 2026Allowed

Sanatana @ Sanatan Barik & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1885

BNSS-Section 483BNS-U/Ss. 318(2), 336(2), 340(1), 61(2), 3(5)IT Act-Sec. 65, 72

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High Courts24 Aug 2026Disposed of

Kartik Rout @ Kartika Rout @ Drumsen Rout & Anr. Vs State Of Odisha & Anr.

Orissa High Court · (2026) 08 OHC CK 1566

BNSS, 2023-Section 483BNS-Sections 137(2)/65(1)POCSO Act-Section 6

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High Courts24 Aug 2026Disposed Of

Rabi Narayan Bhol Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1888

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High Courts24 Aug 2026Allowed

Santosh Kumar Nanda & Ors. Vs State Of Odisha & Anr.

Orissa High Court · (2026) 08 OHC CK 1889

Constitution of India-Articles 14, 16, 21, 39(d), 309OCS (Pension) Rules, 1992-Rule 14GPF (Odisha) Rules, 1938

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High Courts24 Aug 2026Disposed Of

Mahendra Tandi & Ors. Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1890

Right to Information ActEmployment Exchange (Compulsory Notification of Vacancies) Act, 1959Contempt of Court’s Act, 1971-Section 20

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