High Courts21 Apr 2026Disposed Of
Ranjit Kumar Sahoo Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1498
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 33 of 1,624
High Courts20 Apr 2026Allowed
Smruti Ranjan Mohapatra Vs State Of Orissa And Others
Orissa High Court · (2026) 04 OHC CK 1507
High Courts20 Apr 2026Disposed Of
Baba Sidheswar WSHG & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1506
Constitution Of India, 1950-Article 226, 227
High Courts20 Apr 2026Disposed Of
M. Sania @ M. Sanyasi Pradhan And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1505
Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 61(2)(a), 103(1), 296, 351(2), 351(3)Arms Act, 1959-Section 25(1)(a), 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 193(9)
High Courts20 Apr 2026Disposed Of
Gayatri Sahoo Vs State Of Odisha And Others
Orissa High Court · (2026) 04 OHC CK 1504
Code Of Civil Procedure, 1908-Order 9 Rule 13Right To Fair Compensation And Transparency In Land Acquisition Rehabilitation And Resettlement Act, 2013-Section 64, 64(1)
High Courts20 Apr 2026Allowed
Bharat Behera And Others Vs State Of Orissa And Others
Orissa High Court · (2026) 04 OHC CK 1503
Constitution Of India, 1950-Article 12, 14Orissa Government Press Industrial Employees Classification, Recruitment, Promotion, Conditions Of Service And Appeals Rules, 1978-Rule 18(iv)
High Courts17 Apr 2026Allowed/ Disposed Of
Santoshi Parida Vs Budhia Parida
Orissa High Court · (2026) 04 OHC CK 1474
Code Of Civil Procedure, 1908-Section 24, Order 5 Rule 9(5)General Clauses Act, 1897-Section 27Code Of Criminal Procedure, 1973-Section 125
High Courts17 Apr 2026Allowed/ Disposed Of
Susmita Sahoo Vs Sanatan Sathua
Orissa High Court · (2026) 04 OHC CK 1473
Code Of Civil Procedure, 1908-Section 24, Order-9 Rule 7
High Courts16 Apr 2026Disposed Of
Raghunath Sethi Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1478
Constitution Of India, 1950-Article 14, 226, 227
High Courts16 Apr 2026Disposed Of
Padmini Mallick & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1477
Constitution Of India, 1950-Article 14, 226, 227
High Courts16 Apr 2026Disposed Of
Bhimasen Nayak & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1476
Constitution Of India, 1950-Article 14, 226, 227
High Courts16 Apr 2026Allowed/ Disposed Of
Putki Bisoi @ Putuki Bis Vs Deepak Kumar Chetty
Orissa High Court · (2026) 04 OHC CK 1475
Code Of Civil Procedure, 1908-Section 24
High Courts15 Apr 2026Disposed Of
Prabir Kumar Mukherjee Vs Union Of India (CBI)
Orissa High Court · (2026) 04 OHC CK 1481
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84, 483Indian Penal Code, 1860-Section 34, 120(B), 409, 420Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6
High Courts15 Apr 2026Dismissed/ Disposed Of
Ashutosh Kumar Goutam @ Bablu Kilo @ Ashutosh Goutam Vs State Of Odisha
Orissa High Court · (2026) 04 OHC CK 1480
Arms Act, 1959-Section 25, 27Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 103(1), 127(2), 140(1), 238, 351(3)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
High Courts15 Apr 2026Disposed Of
Udhab Charan Nayak And Others Vs State Of Odisha & Another
Orissa High Court · (2026) 04 OHC CK 1479
Constitution Of India, 1950-Article 14, 226, 227
High Courts10 Apr 2026Disposed Of
Srinibash Patel (Minor) Represented Through His Father Guardian, Sri Santanu Patel Vs Central Board Of Secondary Education, New Delhi Represented Through Its Chairman, CBSE Integrated Office Complex, New Delhi & Others
Orissa High Court · (2026) 04 OHC CK 1463
Constitution Of India, 1950-Article 14, 226, 227
High Courts10 Apr 2026Disposed Of
Ayush Joshi & Others Vs Central Board Of Secondary Education, New Delhi Represented Through Its Chairman, CBSE Integrated Office Complex, New Delhi & Others
Orissa High Court · (2026) 04 OHC CK 1462
Constitution Of India, 1950-Article 14, 226, 227
High Courts10 Apr 2026Disposed Of
Bhaskar Sundaray & Others Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1461
Code Of Civil Procedure, 1908-Order 1, Rule 10
High Courts10 Apr 2026Disposed Of
Sujata Pothal Vs State Of Odisha & Others
Orissa High Court · (2026) 04 OHC CK 1460
Constitution Of India, 1950-Article 226, 227
High Courts10 Apr 2026Allowed
Sanjukta Sahu Vs Joginath Sahu & Others
Orissa High Court · (2026) 04 OHC CK 1459
Specific Relief Act, 1963-Section 34Transfer Of Property Act, 1882-Section 44