High Courts27 Apr 2026Dismissed/ Disposed Of
Swayam Shree Padmapur Mission Shakti Federation And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1508
Constitution Of India, 1950-Article 19, 77(2), 166(2)
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 32 of 1,624
High Courts24 Apr 2026Disposed Of
Subhashree Sahoo & Anr Vs Panchanana Sahoo & Anr
Orissa High Court · (2026) 04 OHC CK 1482
Code Of Civil Procedure, 1908-Section 24, 25, Order 26 Rule 4
High Courts23 Apr 2026Dismissed
Niasha Behera Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1487
High Courts23 Apr 2026Allowed/Disposed Of
M/S. Thriveni Earthmovers Pvt. Ltd And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1486
High Courts23 Apr 2026Allowed
Ramananda Mishra And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1485
Orissa Survey And Settlement Rules, 1962-Rule 34, 35Orissa Government Land Settlement Act, 1962-Section 7A(3)Odisha Communal Forest And Private Lands (Prohibition Of Alienation) Act, 1948-Section 3, 4
High Courts23 Apr 2026Allowed
Devi Pr.Mohanty (Dead) Debika Rani Mohanty & Another Vs Member, Board Of Revenue, Orissa & Others
Orissa High Court · (2026) 04 OHC CK 1484
Orissa Survey And Settlement Rules, 1962-Rule 34, 34(e), 62Orissa Survey And Settlement Act, 1958-Section 15, 15(b), 32, 42
High Courts22 Apr 2026Allowed/Disposed Of
Kanha @ Mrutyunjaya Panigrahi Vs State Of Orissa
Orissa High Court · (2026) 04 OHC CK 1497
Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Bharatiya Nyaya Sanhita, 2023-Section 3(5), 296, 318(2), 318(4), 351(3)
High Courts22 Apr 2026Allowed/Disposed Of
Mamata Bai Vs Abhay Kumar Singh & Others
Orissa High Court · (2026) 04 OHC CK 1496
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Allowed/Disposed Of
Mamata Bai Vs Madhusmita Pattanaik & Others
Orissa High Court · (2026) 04 OHC CK 1495
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Allowed/Disposed Of
Dambarudhar Bai Vs Madhusmita Pattnaik & Others
Orissa High Court · (2026) 04 OHC CK 1494
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order-6 Rule 17
High Courts22 Apr 2026Disposed Of
Anita Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1493
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Disposed Of
Sanjay Kumar Patra Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1492
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Disposed Of
Angurbala Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1491
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Disposed Of
Himansu Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1490
Constitution Of India, 1950-Article 14, 226, 227
High Courts22 Apr 2026Allowed
Debabrata Ray Vs Union Of India And Others
Orissa High Court · (2026) 04 OHC CK 1489
Constitution Of India, 1950-Article 300A, 366(17)
High Courts22 Apr 2026Disposed Of
Premananda Behera Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1488
Constitution Of India, 1950-Article 14, 226, 227
High Courts21 Apr 2026Disposed Of
Pintu @ Pradyumna Kumar Nanda And Others Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1502
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 115(2), 140(2), 189(2), 190, 296, 316(2), 318(4), 351(2)
High Courts21 Apr 2026Dismissed/ Disposed Of
Akhila Swain And Others Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1501
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 528Bharatiya Nyaya Sanhita, 2023-Section 103, 109, 115(2), 190, 191(2), 191(3), 296, 303(2), 351(2), 351(3)
High Courts21 Apr 2026Dismissed
State Of Odisha & Another Vs Ashok Kumar Mohanty & Another
Orissa High Court · (2026) 04 OHC CK 1500
Constitution Of India, 1950-Article 14, 16, 21
High Courts21 Apr 2026Dismissed
Itishree Nath Vs Bank Of Baroda And Others
Orissa High Court · (2026) 04 OHC CK 1499
Constitution Of India, 1950-Article 226, 227