High Courts18 Aug 2026Disposed Of
Muralidhar Das Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1457
Code of Criminal Procedure, 1973-Section 401, 482IPC-Sections 324, 323, 326, 323 and 326, 324 of the IPCProbation of Offenders Act, 1985
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 21 of 1,624
High Courts18 Aug 2026Disposed Of
Upi @ Upendra Das Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1458
Cr.P.C.-Section 397, 401, 357, 428IPC-Section 326, 341, 324
High Courts18 Aug 2026Allowed
Mukunda Naik Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1459
BNSS, 2023-U/Ss. 438/442Juvenile Justice (Care and Protection of Children) Act, 2015-Sec. 102, Sec. 12BNS-U/Ss. 191(2)/191(3)/103(1)/61(2)/190
High Courts18 Aug 2026Disposed Of
Namrata Samal Vs Sanjit Kumar Pradhan
Orissa High Court · (2026) 08 OHC CK 1460
Hindu Marriage Act, 1955-Section 13 (1)Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts18 Aug 2026Allowed
Geetanjali Majhi Vs The Registrar General, Orissa High Court, Cuttack & Anr.
Orissa High Court · (2026) 08 OHC CK 1960
Constitution of India-Article 226Orissa Superior Judicial Service Rules, 2007Orissa Judicial Service Rules, 2007
High Courts18 Aug 2026Allowed
Prasanna Kumar Behera Vs State of Odisha and others
Orissa High Court · (2026) 08 OHC CK 1461
Constitution of India-Article 226 & 227
High Courts18 Aug 2026Writ Petition stands allowed
Geetanjali Majhi Vs 1. The Registrar General, Orissa High Court, Cuttack. 2. The Registrar, Examination, Orissa High Court, Cuttack.
Orissa High Court
Constitution of India-Article 226Orissa Superior Judicial Service Rules (OSJS), 2007Orissa Judicial Service (O.J.S) Rules, 2007
High Courts17 Aug 2026Disposed Of
Dhanurjaya Bindhani Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1462
BNSS, 2023-Section 483IPC-Ss. 302/201/34
High Courts17 Aug 2026Disposed Of
Pratap Behera & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1463
BNSS, 2023-Section 483BNS-Sections 109, 103(1), 3(5), 61(2)
High Courts17 Aug 2026Disposed Of
Trilochan Sahoo & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1464
BNSS, 2023-Section 483NDPS Act-U/S.21(c)/29, Section 37
High Courts17 Aug 2026Allowed
Chiranjibi @ Chiranjibe Beero & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1954
BNSS, 2023-Section 483, Sec.47NDPS Act-Section 20(b)(ii)(C), 25, 29
High Courts17 Aug 2026Disposed Of
Aamir Khan & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1465
BNSS, 2023-Section 483IPC-U/S. 147/ 148/ 307/ 341/ 323/326/ 506/ 302/ 120-B/ 149Arms Act-Sec.25/27
High Courts17 Aug 2026Disposed Of
Karnat Keshari Das Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1466
BNSS-Section 483, Sec.480(6)BNS, 2023-Sections 319(2), 318(4), 336(2), 338, 342, 351(1), 3(5), U/S.269
High Courts17 Aug 2026Disposed Of
Sudhansu Sekhar Nayak Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1467
Cr.P.C., 1973-Section 401I.P.C.-Section 307
High Courts17 Aug 2026Allowed
Basanta Kumar Pal Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1955
Code of Criminal Procedure, 1973-Section 401, 397, 428, 313, 342Indian Penal Code-Section 454, 380, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 351
High Courts17 Aug 2026Allowed
Shruti Pattanayak Vs Subhransu Kumar Mohanty
Orissa High Court · (2026) 08 OHC CK 1956
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts17 Aug 2026Dismissed
State Of Odisha & Ors. Vs Mukunda Prasad Mallick
Orissa High Court · 2025 INSC 998
Odisha Group-B, Group-C and Group-D Posts (Repealed and Special Provisions) Rules, 2022-Rule 4
High Courts17 Aug 2026Dismissed
General Manager and Disciplinary Authority, Discipline Management Hub (East), S.B.I., West Bengal Vs Gayatri Jena
Orissa High Court · (2026) 08 OHC CK 1584
SBI Officers’ Service Rules, 1992-Rule 68(3), 68Government of India Act, 1935-Section 240(3)Constitution of India-Article 311(2)
High Courts17 Aug 2026Allowed
Adwaita Prasad Mallik Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1469
Constitution of India-Article 226, 227Prevention of Corruption Act-Section 13(2), 13(1)(a)Indian Penal Code-Sections 409/120-B
High Courts17 Aug 2026Dismissed
Mano Ranjita Behera Vs The State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1470
Constitution of India-Articles 226 and 227Public Premises (Eviction of Unauthorised Occupants) Act, 971