High Courts17 Aug 2026Disposed Of
Mihir Kumar Satpathy Vs Managing Director, H.A.L & Ors.
Orissa High Court · (2026) 08 OHC CK 1471
Constitution of India-Article-226 & 227Conduct, Discipline and Appeal Rules, 1984-Rule-23
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 22 of 1,624
High Courts17 Aug 2026Dismissed
Santosh Behera Vs Commissioner, Bhubaneswar Municipal Corporation, Khurda & Anr.
Orissa High Court · (2026) 08 OHC CK 1472
Constitution of India-Article 227
High Courts17 Aug 2026Dismissed
Suresh Chandra Parija Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1473
Constitution of India-Articles 226 and 227
High Courts17 Aug 2026Dismissed
Madhab Chandra Barik Vs Odisha Hydro Power Corporation Ltd. & Ors.
Orissa High Court · (2026) 08 OHC CK 1474
Orissa Hydro Power Corporation Officers Service Regulations-Clause 8 and 11, Regulation 2.4.0Electricity Reform Act, 1995Transfer Rules, 1996
High Courts17 Aug 2026Allowed
Kanchan Pradhan Vs State Of Orissa & Ors.
Orissa High Court · (2026) 08 OHC CK 1475
Constitution of India-Articles 14 and 16RTI ActORV Act
High Courts17 Aug 2026Disposed Of
Prasanna Kumar Pati Vs The Chief Executive Officer, TP Central Odisha Distribution Limited & Ors.
Orissa High Court · (2026) 08 OHC CK 1961
Constitution of India-Articles 226 and 227
High Courts17 Aug 2026Disposed Of
Sri Sudhakar Pradhan Vs Mahanadi Coal Fields Limited & Ors.
Orissa High Court · (2026) 08 OHC CK 1476
Constitution of India-Article-226 & 227Indian Penal Code-Sections 341 & 323NDPS Act-Section 20(b)(ii)(C) read with Section 29
High Courts17 Aug 2026Disposed Of
Commando Industrial Security Force Vs The State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1477
Constitution of India-Article 19(1)(g)
High Courts17 Aug 2026Allowed
Gourinath Mohapatra Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1478
Constitution of India-Article 226OPWD Code, Volume-II-Appendix-IX, Clause 36
High Courts17 Aug 2026Criminal Revision allowed
Basanta Kumar Pal Vs State Of Orissa
Orissa High Court
Cr.P.C.-Section 401, Section 397, Section 428, Section 313IPC-Section 454, Section 380Criminal Procedure Code-Section 397; Section 313
High Courts17 Aug 2026Writ petition disposed of
Prasanna Kumar Pati Vs The Chief Executive Officer, TP Central Odisha Distribution Limited IDCO Tower, Bhubaneswar
Orissa High Court
Constitution of India-Articles 226 and 227
High Courts17 Aug 2026Transfer petition stands allowed and disposed of
Shruti Pattanayak Vs Subhransu Kumar Mohanty
Orissa High Court
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts14 Aug 2026Disposed Of
Dr. Swapna Sarit Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1479
Constitution of India-Articles 226, 227, 12, 32Teachers Eligibility Qualifications in Medical Institutions Regulations, 2022Code of Civil Procedure-Order 23 Rule 1, 7 Rule 10
High Courts14 Aug 2026Allowed
Lili Naik & Anr. Vs Jitu Naik
Orissa High Court · (2026) 08 OHC CK 1598
Code of Civil Procedure-Section 24
High Courts14 Aug 2026Dismissed
Ushabati Patel @ Naik Vs Champabati Patel & Ors.
Orissa High Court · (2026) 08 OHC CK 1480
Land Acquisition Act, 1894-Section 54, 18 and 30, 30, 18Hindu Succession Act, 1956-Section 6, 8, 10Evidence Act-Section 91
High Courts14 Aug 2026Allowed
Pratignya Khuntia & Ors. Vs Kanhu Mohanty & Another
Orissa High Court · (2026) 08 OHC CK 1481
Motor Vehicles Act, 1988-Section 173(1), 166IPC-Section 279, 304(A)
High Courts14 Aug 2026Disposed Of
Ratikanta Nanda Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1482
Cr.P.C.-Section 401, 397IPC-Section 323, 307/294Probation of Offenders Act, 1958
High Courts14 Aug 2026Disposed Of
Samaru Bhoi & Ors. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1483
Cr.P.C.-Section 401 read with 397IPC-Section 506, 147/148/149/323/324, 323/149, 452/149, 147/148/452/324/323/506/149, 147/148/324/ 323/149Probation of Offenders Act, 1958-Section 4(1), 4
High Courts14 Aug 2026Disposed Of
Ramnarayan Bal Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1484
BNSS, 2023-Section 483, Sec.47, U/S.193(9)OPID ActBNS-U/Ss. 318(4)/319(2)/338/336(3)/340(2)/341(1)/61(2), 318(4)/336(2)/336(3)/ 340(2)/3(5), U/S.292/296/221/3(5), 316(2)/318(4)/ 336(2)/61(2)
High Courts14 Aug 2026Disposed Of
Pravakar Mahakud Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1485
Cr.P.C.-Section 401IPC-Sections 279, 304-AMotor Vehicles Act, 1988-Section 181