High Courts24 Feb 2026Disposed Of
Pramod Kumar Sahoo And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 02 OHC CK 1755
Constitution Of India, 1950-Article 14, 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 39 of 1,624
High Courts24 Feb 2026Disposed Of
Ramesh Chandra Sethi And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 02 OHC CK 1754
Constitution Of India, 1950-Article 14, 226, 227
High Courts20 Feb 2026Dismissed
Santosh Kumar Naik Vs State Of Orissa Represented Through The Collector Sundargarh And Others
Orissa High Court · (2026) 02 OHC CK 1753
Indian Contract Act, 1872-Section 56
High Courts20 Feb 2026Dismissed
Ankura Charana Sahoo Vs Sarat Chandra Majhi And Others
Orissa High Court · (2026) 02 OHC CK 1752
Odisha Hindu Religious Endowments Act, 1951-Section 19, 69(1)
High Courts20 Feb 2026Dismissed
Khagendra Naik Vs Additional Commissioner Settlement & Consolidation Kalahandi & Others
Orissa High Court · (2026) 02 OHC CK 1751
Orissa Survey And Settlement Act, 1958-Section 15(b)
High Courts20 Feb 2026Disposed Of
Tanmaya Kumar Patra And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 02 OHC CK 1744
Constitution Of India, 1950-Article 14, 226, 227
High Courts19 Feb 2026Dismissed
Kirtan Nayak Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1750
Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)Code Of Criminal Procedure, 1973-Section 82, 83, 449
High Courts19 Feb 2026Partly Allowed
Gandaram Behera Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1749
Code Of Criminal Procedure, 1973-Section 161, 374(2)Indian Penal Code, 1860-Section 307Evidence Act, 1872-Section 27
High Courts19 Feb 2026Allowed
Rabi@Rabindra Behera And Others Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1748
Indian Penal Code, 1860-Section 147, 148, 149, 300, 302, 304II, 307
High Courts19 Feb 2026Partly Allowed/ Disposed Of
Multu @ Tarachand Mohanta (Dead) And Others Vs State Of Orissa
Orissa High Court · (2026) 02 OHC CK 1747
Indian Penal Code, 1860-Section 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 141, 148, 149, 302, 304II, 323
High Courts19 Feb 2026Allowed
Kisun @ Sunaram Patra Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1746
Indian Penal Code, 1860-Section 34, 302Code Of Criminal Procedure, 1973-Section 161
High Courts19 Feb 2026Disposed Of
Bhima Charan Nayak And Others Vs Harmohan Jena
Orissa High Court · (2026) 02 OHC CK 1745
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 151, Order 9 Rule 4
High Courts18 Feb 2026Disposed Of
Kamapala Debata Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1741
Indian Penal Code, 1860-Section 323Probation of Offenders Act, 1958-Section 4, 9
High Courts17 Feb 2026Disposed Of
Najim Malik Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1743
Constitution Of India, 1950-Article 21, 22, 22(1)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47, 483Code Of Criminal Procedure, 1973-Section 50
High Courts17 Feb 2026Disposed Of
Matal @ Pramodnayak @ Naik And Others Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1742
Constitution Of India, 1950-Article 21, 22, 22(1)Arms Act, 1959-Section 25, 27Bharatiya Nagarik Suraksha Sanhita, 2023-Section 47
High Courts13 Feb 2026Dismissed
K. Badri Narayan Patro & Another Vs Tapamoy Bhattacharjee, Asst. Director Enforcement Directorate, Govt. Of India, Bhubaneswar
Orissa High Court · (2026) 02 OHC CK 1725
Prevention Of Corruption Act, 1988-Section 2(1)(u), 5(1), 13(1)(e), 13(2)Code Of Criminal Procedure, 1973-Section 197, 197(1), 227, 228, 239Prevention of Money Laundering Act, 2002-Section 2(1)(u), 3, 4, 44(1)(b)
High Courts13 Feb 2026Allowed
Satya Narayan Agrawal & Others Vs Santanu Kumar Badpanda & Another
Orissa High Court · (2026) 02 OHC CK 1724
Motor Vehicles Act, 1988-Section 166, 173
High Courts13 Feb 2026Allowed
Binod Pandit @ Binod Kumar Pandit & Ors. Vs State Of Odisha & Anr
Orissa High Court · (2026) 02 OHC CK 1723
Code Of Criminal Procedure, 1973-Section 164, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 34, 294, 341, 354, 393, 417, 493, 506
High Courts13 Feb 2026Allowed
Ajit Kishan Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1722
Indian Penal Code, 1860-Section 376, 376(2)(i), 441, 450, 497Code Of Criminal Procedure, 1973-Section 164, 428
High Courts13 Feb 2026Disposed Of
Kelu Charan Behera @ Kalu @ Chittaranjan Pattanaik And Others Vs State Of Odisha
Orissa High Court · (2026) 02 OHC CK 1721
Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 3(5), 61(2), 209, 269, 316(2), 318(4), 319(2), 336(2), 336(3), 338, 339, 340(2), 342Bharatiya Nagarik Suraksha Sanhita, 2023-Section 84