CourtKutchehry.com

COURT ARCHIVE

Orissa High Court judgments

33,604 judgments · page 13 of 1,681

High Courts24 Aug 2026Dismissed

Manasmita Maharana Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1891

Odisha Forest Service Group-A (Junior Branch) (Recruitment & Conditions of Service) Rules, 2013Contract Labour (Regulation and Abolition) Act, 1970Code of Civil Procedure-Order XXIII Rule 1
Read judgment
High Courts24 Aug 2026Dismissed

Padmini Kumari Panigrahy Vs Smruti Ranjan Nayak

Orissa High Court · (2026) 08 OHC CK 1086

Constitution of India-Articles 226 & 227Code of Civil Procedure, 1908-Order 47 Rule 1, Section 152, XLVII, Rule 1, XX, 6, 6-A and 7, XLI Rule 1, 6 & 7, 6-A, XX Rule 7Hindu Marriage Act-Section 9
Read judgment
High Courts21 Aug 2026Dismissed

Mirza Harishali Baig Vs State Of Orissa & Anr.

Orissa High Court · (2026) 08 OHC CK 1909

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Payment and Settlement Systems Act, 2007-Section 25(C), 25 (1) (C), 25, 25(1) C, 25(1) D, 25(1)(c)Companies Act 1956
Read judgment
High Courts21 Aug 2026Disposed of

Anshuman Santra Vs State Of Odisha & Anr.

Orissa High Court · (2026) 08 OHC CK 1569

Code of Criminal Procedure, 1973-Section 482, 156(1), 155(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 215(1)(b), 222, 155(2)Bharatiya Nyaya Sanhita, 2023-Sections 351(3), 246, 356(2), 318(2), 351(2)
Read judgment
High Courts21 Aug 2026Allowed

Bicky Ranjan Nayak Vs Susana Behari

Orissa High Court · (2026) 08 OHC CK 1913

Code of Criminal Procedure-Section 482Bharatiya Nagarik Surakshya Sanhita (BNSS), 2023-Section 528Indian Penal Code-Sections 294, 341, 506, 509
Read judgment
High Courts21 Aug 2026Disposed Of

Sakil Khan Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1918

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 483(3)Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 317(2), 126(2), 115(2), 118(1), 132, 109(1), 111(2)(b) and 3(5)Prevention of Cruelty to Animals Act, 1960-Section 11(1)(d)
Read judgment
High Courts21 Aug 2026Allowed

Bijayananda Panda Vs State of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1923

Code of Criminal Procedure-Section 482, 173(8), 161Bharatiya Nagarik Surakshya Sanhita (BNSS), 2023-Section 528I.P.C., 1860-Sections 420, 265, 406, 120B, 465, 120(B)
Read judgment
High Courts21 Aug 2026Dismissed

Rajesh Kumar Mohapatra & Ors. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1924

Code of Criminal Procedure-Section 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, - 230, 262, 173, 180, sub section (3) of section 180, 193, sub section (7) of section 193, sub-section (6) of section 193, 183, Section-262, 262(1), Sub-Section (1) of Seetion-262, - 262(1), Sub-section (1) of Section 262Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 3(5)
Read judgment