COURT ARCHIVE

Orissa High Court judgments

32,476 judgments · page 18 of 1,624

High Courts21 Aug 2026Allowed

Hemanta Samal Vs Secretary, Odisha Human Rights Commission & Ors.

Orissa High Court · (2026) 08 OHC CK 1943

Constitution of India, 1950-Articles 226 and 227, 226, 21, 22(2)Indian Penal Code-Sections 341, 294, 323, 353, 307, 506, and 34, 332, 332 and 353Code of Criminal Procedure-Section 161, 197, 57, 46(4), 41B, 41D, 50 and 50A

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High Courts21 Aug 2026Disposed Of

Gouri Shankar Mishra Vs Dipti Priyadarsini Panda

Orissa High Court · (2026) 08 OHC CK 1944

Cr.P.C.-Section 125, 498(A)Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020

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High Courts21 Aug 2026Dismissed

Sulochana Dash Vs Vice Chairman, Bhubaneswar Development Authority & Ors.

Orissa High Court · (2026) 08 OHC CK 1946

Constitution of India-Articles 226 and 227, 14, 226BDA Property (Management and Allotment) Regulations, 2015Development Authority Rules, 1983-Rule 54

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High Courts21 Aug 2026Disposed Of

Umesh Kumar Swain @ Santa & Anr. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1948

BNSS, 2023-Section 483NDPS Act-Section 21(b)/29

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High Courts21 Aug 2026Allowed

S. Deba Rao Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1949

BNSS, 2023-Section 483BNS-Section 318(4), 305(a), 3(5)NI Act-Section 138

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High Courts21 Aug 2026Dismissed

Guru Charan Mohapatra Vs State Of Odisha & Ors.

Orissa High Court · 2025 INSC 1461

Constitution of India, 1950-Articles 226 and 227, 226Odisha Prevention of Land Encroachment Act, 1972-Section 8-A, 12(2), 8-A(2), 8-A(3), 8-A(1), 4, 7(2), 7Odisha Prevention of Land Encroachment Rules, 1985-Rule 16

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High Courts21 Aug 2026Disposed Of

Bamacharan Katari & Anr. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1950

BNSS, 2023-Section 483, U/S.483BNS-U/Ss. 338/318(4)/ 61(2)(a)IT Act-Sec- 66(C) & 66 (D)

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High Courts21 Aug 2026Allowed

Sajil Sanu & Ors. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1951

BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(B), 27(b), 20(b)(ii)(A)

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High Courts21 Aug 2026Disposed Of

Bijay Birabarma Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1952

BNSS-Section 483, U/S.483NDPS Act-Sections 21(c)/29, U/S.21(c)/29, Sec.37Constitution of India-Article 21

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High Courts21 Aug 2026Allowed

Umesh Kumar Swain @ Santa & Anr. Vs State of Odisha

Orissa High Court · (2026) 08 OHC CK 1953

BNSS, 2023-Section 483NDPS Act-U/Ss.21(b)/29

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High Courts20 Aug 2026Disposed Of

Shersingh Yadav Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1911

BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), 37Constitution of India-Article 21

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High Courts20 Aug 2026Disposed Of

Haladhar Nayak Vs State Of Orissa

Orissa High Court · (2026) 08 OHC CK 1912

BNSS, 2023-Section 483BNS-Section 318(2)/318(3)/318(4)

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High Courts20 Aug 2026Disposed Of

Bhagwan Bhimrao Burkul & Anr. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1915

BNSS, 2023-Section 483, Sec.47NDPS Act-U/S. 20(b)(ii)(C), Sec.37Constitution of India-Article 22(1), 22

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High Courts20 Aug 2026Disposed Of

Aswini Kumar Patra @ Patro & Anr. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1916

BNSS, 2023-Section 483, U/S.483BNS-U/Ss.103(1)/3(5)

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High Courts20 Aug 2026Partially allowed

Bibhisen Kirsani @ Bibhisen Krisani & Ors. Vs State Of Odisha

Orissa High Court · (2026) 08 OHC CK 1571

BNSS, 2023-Section 483NDPS Act-Sections 20(b)(ii)(C)/29, Sec. 37

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High Courts20 Aug 2026Disposed Of

Dr. Labangalata Bisoi Vs State of Odisha & Anr.

Orissa High Court · 2024 INSC 906

Odisha High Court Order, 1948-Article 4Letters Patent constituting the High Court of Judicature at Patna-Clause 10Rules of the High Court of Odisha, 1948-Rule 6 of Chapter-III, 2 of Chapter-VIII

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High Courts20 Aug 2026Allowed