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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Orissa High Court judgments
32,476 judgments · page 16 of 1,624
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
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
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)
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
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
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
High Courts24 Aug 2026Disposed Of
Rabi Narayan Bhol Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1888
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
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
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
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
High Courts24 Aug 2026Allowed
Jyotshna Rani Sheet @ Sethi Vs Manas Ranjan Sethi
Orissa High Court · (2026) 08 OHC CK 1085
Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts24 Aug 2026Disposed Of
Mahendra Tandi And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 08 OHC CK 1084
Right to Information ActEmployment Exchange (Compulsory Notification of Vacancies) Act, 1959Contempt of Court’s Act, 1971-Section 20
High Courts24 Aug 2026Allowed
Santosh Kumar Nanda & Others Vs State Of Odisha & Another
Orissa High Court · (2026) 08 OHC CK 1083
OCS (Pension) Rules, 1992-Rule 14GPF (Odisha) Rules, 1938Constitution of India-Articles 14, 16, 21 & 39(d), 309
High Courts24 Aug 2026Disposed Of
The All India Backward (SC/ST/OBC) And Minorities Communities Employee's Federation (BAMCEF), Karolbagh, New Delhi And Another Vs State Of Odisha And Others
Orissa High Court · (2026) 08 OHC CK 1082
Constitution of India-Article 19, 19(1)(a), 19(1)(b)
High Courts21 Aug 2026Allowed
Sajil Sanu & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1906
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(B), 27(b), 20(b)(ii)(A)
High Courts21 Aug 2026Disposed of
The Best Book Store, Bhubaneswar Vs Academic Heights Public School, Keonjhar & Ors.
Orissa High Court · (2026) 08 OHC CK 1570
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Cr.P.C.Negotiable Instruments Act, 1881-Section 138, 145
High Courts21 Aug 2026Dismissed
Mrutyunjay Jena Vs Shiba Narayan Jena
Orissa High Court · (2026) 08 OHC CK 1907
Constitution of India-Article 227C.P.C.-Order XXXIX Rules 1 and 2, XXXIX Rule 7, XXXIX Rule 4
High Courts21 Aug 2026Dismissed
Padma Charan Mohanty Vs Baishnab Charan Mohanty & Ors.
Orissa High Court · (2026) 08 OHC CK 1908
Constitution of India-Article 227Code of Civil Procedure, 1908-Order 18 Rule 17, 18 Rule 4, Section 151, XVIII Rule 17Evidence Act-Section 165