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Orissa High Court judgments

33,604 judgments · page 4 of 1,681

High Courts11 Sept 2026

Sangram Keshari Jena & Ors. Vs State Of Odisha & Ors.

Orissa High Court · 2024 INSC 436

Constitution of India-Articles 14, 16, 21, 234, 309Odisha Senior Court Manager and Court Manager of the High Court and District Courts (Method of Recruitment and Conditions of Service) Rules, 2020-Rules 3, 6, 6(1), 6(2), 6(4), 7, 7 to 9, 12, 13, 16, 16(1), 16(4), 18, 19Odisha Group-B Posts (Contractual Appointment) Rules, 2013-Rules 3, 3(3), 4, 4(a), 5, 8
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High Courts10 Sept 2026

Ipsita Mohanty Vs State Of Orissa & Anr.

Orissa High Court · (2026) 09 OHC CK 1880

Constitution of India-Article 226, 227, 309, 233, 234, 235, 124(2)(a), 217(1)The Odisha Superior Judicial Service Rules, 2007-Rule 2, 3(1), 3(2), 3(3), 3(4), 15, 16, 27, 28, 41, 46The Odisha Judicial Service Rules, 2007-Rule 2, 3(1), 3(2), 3(3), 3(4), 15, 16, 27, 28, 41, 46
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High Courts10 Sept 2026

Lalit Kumar Dash Vs State Of Odisha & Ors.

Orissa High Court · (2026) 09 OHC CK 1895

Constitution of India-Article 226, 227High Court of Orissa (Appointment of Staff and Conditions of Service) Rules, 2019-Rule 38(10)GRCO (Civil) Vol. II-Clause 5(a)
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High Courts10 Sept 2026

Food Corporation of India & Ors. Vs Kavi

Orissa High Court · (2026) 09 OHC CK 1897

Orissa High Court Order, 1948-Article 4Rules of the High Court of Orissa, 1948-Rule 6 of Chapter-III, 2 of Chapter-VIIIBharatiya Nagarik Suraksha Sanhita, 2023-Section 173
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