High Courts06 Aug 2026Rejected
Pravat Naik @ Prabhata Naik Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1240
Indian Penal Code, 1860-Section 147, 148, 302, 307, 323, 506, 149Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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Orissa High Court judgments
32,476 judgments · page 27 of 1,624
High Courts06 Aug 2026Allowed
Sk. Musaraf Alli Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1239
Bharatiya Nyaya Sanhita, 2023-Section 325, 303(2), 317(2), 3(5)Prevention of Cruelty to Animals Act, 1960-Section 11(1)(a)(d)(e)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Allowed
K. Nageswar @ Kele Nagesh Rao @ Kele Dasa Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1237
Indian Penal Code, 1860-Section 147, 148, 149, 183, 186, 294, 341, 353, 506NDPS Act, 1985-Section 20(b)(ii)(C), 29, 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Allowed
Kunu Pradhan Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1235
NDPS Act, 1985-Section 20(b)(ii)(C), 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Rejected
Abhishek Mali Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1234
Indian Penal Code, 1860-Section 302, 34Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts06 Aug 2026Rejected
Sk. Imran @ Sadam @ Sk. Ibrahim Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1232
NDPS Act, 1985-Section 20(b)(ii)(C), 37Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts05 Aug 2026Disposed Of
Iswar Chandra Rout Vs State Of Odisha & Anr.
Orissa High Court · 2026 INSC 99
Constitution of India-Articles 226 and 227, 14, 16 and 21OCS (Pension) Rules, 1992Rules, 1992
High Courts05 Aug 2026Disposed Of
Satyabrata Ray Vs State Of Odisha
Orissa High Court · 2025 INSC 344
Bharatiya Nyaya Sanhita, 2023-Sections 69, 351(3), 64, 65, 66, 67, 68, 70, 71, 74, 75, 76, 77, 78, 79, 124, sub-section (2) of Section 70BNSS-Section 180, 183, 482, 316IPC-Section 376(2)(n), 376, 376(2)(b)
High Courts05 Aug 2026Disposed Of
Jallypriya Sethi Vs Sudhansu Sekhar Sethi
Orissa High Court · (2026) 08 OHC CK 1537
Hindu Marriage Act, 1955-Section 13(1)(ia)(ib), 9Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts05 Aug 2026Disposed Of
Mahendra Singh & Ors. Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1538
Cr.P.C.-Section 401IPC-Sections 114, 363, 109, 366-A, 376BNSS-Section 435
High Courts05 Aug 2026Disposed Of
Sarbeswar Khandei Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1540
Cr.P.C.-Section 397, 401, 428IPC-Section 307, 324
High Courts05 Aug 2026Allowed
Akash Kumar Dash & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1609
BNSS, 2023-Section 483BNS, 2023-Section 126(2), 296, 115(2), 118, 118(2), 109(1), 351(2), 3(5), 281, 117(2), 269Arms Act-Section 25, 27
High Courts05 Aug 2026Allowed
Koleka Purundra Teyan @ Purendar Kulesika & Anr. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1541
BNSS, 2023-Section 483IPC-U/Ss.302/201/34
High Courts05 Aug 2026Disposed Of
Sankarsan Dalei Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1542
BNSS, 2023-Section 483BNS-U/Ss. 85/351(2)/80/108/316(3)DP Act-Section 4
High Courts05 Aug 2026Disposed Of
Sk. Afzal @ Sek Afjal Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1543
BNSS, 2023-Section 483BNS-Section 310(2), 311, 111(4)Arms Act-Sections 25, 27
High Courts04 Aug 2026Dismissed
Union Of India & Ors. Vs Padma Charan Bal
Orissa High Court · (2026) 08 OHC CK 1544
Constitution of India-Articles 226 & 227
High Courts04 Aug 2026Dismissed
Prasanna Kumar Gawn & Ors. Vs State of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1545
CPC-Section 114, Order 47, Rule 1, 47 Rule 1
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Somanath Naik & Ors.
Orissa High Court · (2026) 08 OHC CK 1546
Land Acquisition Act, 1894-Section 54, U/s.18, U/s.4(1), 18, 4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Puzi Naik & Ors.
Orissa High Court · (2026) 08 OHC CK 1547
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Laxmidhar Panigrahi & Ors.
Orissa High Court · (2026) 08 OHC CK 1548
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)