High Courts07 Aug 2026Disposed Of
Sukhbir Singh Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1524
BNSS, 2023-Section 483, U/S.483BNS-U/Ss.318(4)/ 336(2)/336(3)/338/340(2)/3(5)IT Act-Sections 66C & 66D
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 26 of 1,624
High Courts06 Aug 2026Disposed Of
Jiban Jyoti Swain & Ors. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1964
BNSS-Section 483BNS-Section 318(4), 319(2), 308(2), 112(2)IT Act-Section 66-C, 66-D
High Courts06 Aug 2026Disposed Of
Gulzar Asraf Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1965
BNSS, 2023-Section 483BNS-Sections 112(2)/ 317(2)/ 317(4)/ 317(5)/ 61(2)/ 3(5)
High Courts06 Aug 2026Disposed Of
Babula Behera @ Babu & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1966
BNSS, 2023-Section 483BNS-Section 126(2), 115(2), 118(1), 117(2), 109(1), 351(2), 3(5), 103(1)
High Courts06 Aug 2026Disposed Of
Pravat Naik @ Prabhata Naik Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1967
BNSS, 2023-Section 483IPC-U/Ss. 147/148/323/307/302/506 r/w Section 149, U/Ss. 307/302
High Courts06 Aug 2026Disposed Of
Kunu Pradhan Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1968
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(C), Sec.37
High Courts06 Aug 2026Disposed Of
Sk. Imran @ Sadam @ Sk. Ibrahim Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1969
BNSS-Section 483, U/S.483NDPS Act-U/Ss. 20(b)(ii)(C), Sec. 37, Section 67
High Courts06 Aug 2026Disposed Of
Priyaranjan Ranjit Singhdeo Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1525
BNSS, 2023-Section 483IPC-Sections 109, 115(2), 296, 351(2)
High Courts06 Aug 2026Disposed Of
Jagabandhu Barik Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1526
Constitution of India-Articles 226 and 227Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996-Rule 3(3)PC & PNDT Act
High Courts06 Aug 2026
Mangulu Charan Pradhan Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1527
Constitution of India-Articles 226 and 227, 14Odisha Clinical Establishments (Control and Regulation) Act, 1990-Section 8, 5, 10, Sub-section (1), 8(1), sub-Section (1) of Section 8Odisha Development Authorities Act-Section 91(1)
High Courts06 Aug 2026Allowed
Baidehi Behera Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1528
Constitution of India-Article 226 & 227Registration of Births and Deaths Act, 1969-Section 12/17, 15, 8, 12, 17Indian Evidence Act, 1872-Section 108, 74, 77, 35, 114, 107 and 108, 107
High Courts06 Aug 2026Dismissed
State Of Odisha & Ors. Vs Rajib Kumr Sahoo & Anr.
Orissa High Court · (2026) 08 OHC CK 1529
Orissa High Court Orders, 1948-Article 4Letters Patent Act, 1992-Clause-10Orissa High Court Rules, 1948-Chapter-III Rule-6
High Courts06 Aug 2026Dismissed
Mr. Jitendra Nath Patnaik Vs State of Odisha (Vigilance)
Orissa High Court · 2025 INSC 888
Cr.P.C-Section 482, 239, 156, 154, 200, 300Prevention of Corruption Act, 1988-Sections 13(2), 13(1)(d)IPC-Section 120-B
High Courts06 Aug 2026Allowed
Karisma Das Vs Bhabani Shankar Swain
Orissa High Court · (2026) 08 OHC CK 1531
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts06 Aug 2026Disposed Of
Nanu @ Bhaktahari Behera Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1532
Code of Criminal Procedure, 1973-Section 401, 397, 421 and 422Indian Penal Code-Section 324, 323, 341/354/323/294/324/307/506, 334Probation of Offenders Act, 1958-Section 4(1), 4, 5, 5(2), 5(1), 3
High Courts06 Aug 2026Disposed Of
Sanu @ Sachindra Mohanta Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1533
Code of Criminal Procedure, 1973-Section 401, 397Indian Penal Code-Section 325, 307, 34Probation of Offenders Act, 1958
High Courts06 Aug 2026Disposed Of
Axis Bank & Ors. Vs Brajakishore Mishra
Orissa High Court · (2026) 08 OHC CK 1534
Constitution of India-Article 227, 14, 16Code of Civil Procedure, 1908-Order XXXIX Rules 1, 2 & 3, XXXIX Rules 1 & 2, XXXIX Rule 3, 43 Rule 1, proviso to Order XXXIX Rule 3, 7 Rule 11(a), XXXIX Rule 4, XXXIX Rule 1 and 2Specific Relief Act, 1963-Section 14(1), 41(e)
High Courts06 Aug 2026Allowed
Jiban Jyoti Swain Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1243
Bharatiya Nyaya Sanhita, 2023-Section 318(4), 319(2), 308(2), 112(2)Information Technology Act, 2000-Section 66-C, 66-DBharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Allowed
Gulzar Asraf Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1242
Bharatiya Nyaya Sanhita, 2023-Section 112(2), 317(2), 317(4), 317(5), 61(2), 3(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Rejected
Babula Behera @ Babu Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1241
Bharatiya Nyaya Sanhita, 2023-Section 126(2), 115(2), 118(1), 117(2), 109(1), 351(2), 3(5), 103(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483