High Courts04 Aug 2026Allowed
Angul Sukinda Railway Ltd. Vs Lenkudi Sahu & Ors.
Orissa High Court · (2026) 08 OHC CK 1549
Land Acquisition Act, 1894-Section 54, 18, 4(1), S.4(1)Companies Act, 1956Constitution of India-Article 226, 256(1)
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 28 of 1,624
High Courts04 Aug 2026Allowed
Koshiya Vaibhav Jitendrabhai @ V.D. Koshiya & Ors. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1550
BNSS-Section 483BNS-Sections 318(2)/ 319(2)/ 336(2)/ 336(3)/ 338/ 340(2) /61(2)/ 3(5)
High Courts04 Aug 2026Dismissed
Laxmidhar Sahoo @ Baidhar @ Baia Vs State Of Orissa & Anr.
Orissa High Court · (2026) 08 OHC CK 1551
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989 together with amendment Act, 2016-Section 14-A, 3(2)(v)IPC-Section 394, 302
High Courts04 Aug 2026Allowed
Jiban Sethi Vs State Of Odisha & Anr.
Orissa High Court · (2026) 08 OHC CK 1552
BNSS, 2023-U/Ss. 397/401Juvenile Justice (Care and Protection of Children) Act, 2015-Sec. 102BNS-U/Ss. 64(2)(m)/318(4)/89
High Courts04 Aug 2026Disposed Of
Surendra Parida Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1553
Code of Criminal Procedure, 1973-Section 401, 397IPC-Section 498-ADowry Prohibition Act, 1961-Section 4
High Courts04 Aug 2026Disposed Of
Nabin Kumar @ Yadav & Ors. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1606
BNSS, 2023-Section 483BNS-Section 310(2)Arms Act-Sections 25/27
High Courts04 Aug 2026Disposed Of
Tapas Kumar Maity @ Tapas Maity @ Tapan Maity Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1554
BNSS-Section 483, U/S.483B.N.S-Sections 318(4)/ 316(2)/ 316(5)/ 296 and 351 (4)
High Courts04 Aug 2026Allowed
Raju @ Rajkishore Mohanty Vs State Of Orissa & Anr.
Orissa High Court · (2026) 08 OHC CK 1555
Scheduled Caste & Scheduled Tribe (Prevention of Atrocities) Act, 1989-U/S.14-A(2), Sections 3(1)(r)(s)/3(2)(v)BNS-U/Ss.103(1)/3(5), Section 105
High Courts04 Aug 2026Disposed Of
Muna @ SK. Sahid Mohammed & Anr. Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1608
BNSS, 2023-Section 483NDPS Act-U/Ss.21(c)/25/29, Section 37
High Courts04 Aug 2026Disposed Of
Balaram Meher Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1556
BNSS, 2023-Section 483BNS-U/Ss. 178/179/180/61(2)(a)
High Courts04 Aug 2026Disposed Of
Tandra Bhanjo & Ors. Vs State Of Orissa (OPID)
Orissa High Court · (2026) 08 OHC CK 1607
BNSS, 2023-Section 483, 480OPID Act-Section 6IPC-U/Ss. 420/467/468/471/120(B)
High Courts03 Aug 2026Disposed of
Narayan Prasad Behera Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1539
BNS-Section 482BNSS-Sections 3(5), 315, 316, 336 (2), 337, 338, 339 and 631Cr.P.C.-Section 438, 41-A
High Courts03 Aug 2026Disposed Of
Swarnalata Mohanty Vs Branch Manager, Indusind Bank Finance Limited & Ors.
Orissa High Court · (2026) 08 OHC CK 1557
Constitution of India-Article 226 and 227
High Courts03 Aug 2026Dismissed
Manoj Kumar Das & Ors. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1558
Code of Civil Procedure, 1908-Section 114, Order XLVII, Rule 1, 47 Rule 1, 47, 1 of Order XLVIIHigh Court of Orissa Rules, 1948-Chapter XII, Rule 34Right to Information Act, 2005
High Courts03 Aug 2026Dismissed
Laxmidhar Majhi Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1559
Odisha Civil Services (Pension) Rules, 1992-Rule 7Indian Evidence Act
High Courts03 Aug 2026Allowed
Sukanti Padhan Vs Narasingha Padhan
Orissa High Court · (2026) 08 OHC CK 1560
Code of Civil Procedure-Section 24Orissa High Court Video Conferencing for Courts Rules, 2020
High Courts03 Aug 2026Disposed Of
Rabindra Kumar Jena Vs Central Bureau Of Investigation, Bhubaneswar & Anr.
Orissa High Court · (2026) 08 OHC CK 1561
Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023-Section 528, 230, 231Criminal Procedure Code-Section 207, 208Companies Act, 1956
High Courts03 Aug 2026Disposed Of
Kalia Jena Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1562
Code of Criminal Procedure-Section 401IPC-Section 324India Explosives Act, 1884-Section 9-B(1)(b), 9-B (1)(b)
High Courts03 Aug 2026Allowed
Sarat Chandra Tandi & Anr. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1605
BNSS, 2023-Section 483, U/S.483NDPS Act-U/S.20(b)(ii)(C), Section 37
High Courts07 Jul 2026Allowed
Nandinee Bose & Anr. Vs State Of Odisha & Ors.
Orissa High Court · (2026) 07 OHC CK 0216
Constitution of India-Articles 226 and 227Odisha Survey and Settlement Act, 1958-Section 12, 12-A, 12-B, 15(b), 158Orissa Government Land Settlement Act, 1962-Section 7- A (3)