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Orissa High Court judgments

32,476 judgments · page 17 of 1,624

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
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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)
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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
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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)
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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)
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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)
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High Courts21 Aug 2026Dismissed

Rajendra Kumar Routray & Ors. Vs State Of Odisha & Ors.

Orissa High Court · (2026) 08 OHC CK 1933

Constitution of India-Articles 226 and 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972-Section 37(1), 37, 51Code of Civil Procedure, 1908-Order VII Rule 11, IX Rule 13
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High Courts21 Aug 2026

Manoranjan Parhi & Ors. Vs State of Odisha & Ors.

Orissa High Court · 2026 INSC 18

Constitution of India, 1950-Articles 226 and 227, 21, 14Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013-Section 31(1), Second Schedule, 31(2)(c) and (d), 32, Third Schedule, 38(2)Odisha R&R Policy, 2006
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High Courts21 Aug 2026Dismissed

Gopal Aromatic Private Limited Vs State Of Odisha

Orissa High Court · 2024 INSC 138

Constitution of India-Articles 226 & 227, 226, Entry 52 of List I, Entry 33 of List III, 14, 19(1)(g), 19(6), 47, 21, Seventh Schedule, 254, Entry 33(a) of List IIICompanies Act, 2013Food Safety and Standards (Prohibition and Restrictions on Sales) Regulations, 2011-Regulation 2.3.4
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