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Orissa High Court judgments

32,476 judgments · page 41 of 1,624

High Courts09 Feb 2026Dismissed

Abdul Saleem Vs State Of Odisha

Orissa High Court · (2026) 02 OHC CK 1715

Information Technology Act, 2000-Section 66(C), 66(D)Indian Penal Code, 1860-Section 34, 120B, 419, 420, 465, 467, 468Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483
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High Courts09 Feb 2026Disposed Of

Umesh Patra Vs State Of Odisha And Others

Orissa High Court · (2026) 02 OHC CK 1712

Orissa Excise Act, 1915-Section 47(1)(a), 47(1)(b), 47(1)(c), 52(a)(i), 55, 58, 59, 63(1), 67, 71, 71(1)(a), 71(3)(2), 71(5), 73, 75Narcotic Drugs And Psychotropic Substances Act, 1985-Section 60, 60(3), 63
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High Courts06 Feb 2026Dismissed

Kishore Kumar Nayak Vs Byomkesh Ray And Ors

Orissa High Court · (2026) 02 OHC CK 1710

Code Of Civil Procedure, 1908-Section 26, 151, Order 4, Order 4 Rule 1(3), Order 5, Order 6, Order 6 Rule 15, Order 6 Rule 15(4), Order 6 Rule 16, Order 7, Order 7 Rule 11, Order 8 Rule 1Conduct Of Election Rules, 1961 -Rule 94ARepresentation Of The People Act, 1950-Section 81, 81(3), 82, 83, 83(1), 83(1)(c), 86, 86(1), 87, 100, 123, 123(3)
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High Courts06 Feb 2026Disposed Of

Tankadhar Tripathy Vs Dipali Das

Orissa High Court · (2026) 02 OHC CK 1711

Code Of Civil Procedure, 1908- Section 26, Order 4 Rule 1(3), Order 6, Order 6 Rule 16, Order 7, Order 7 Rule 11, Order 7 Rule 14Orissa High Court Rules, 1948-Rule 7, 21Conduct Of Election Rules, 1961-Rule 94A
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High Courts04 Feb 2026Disposed Of

Sk. Wasiul Islam @ Rohan Vs State Of Odisha

Orissa High Court · (2026) 02 OHC CK 1702

Prize Chits And Money Circulation Schemes (Banning) Act, 1978-Section 4, 5, 6Bharatiya Nyaya Sanhita, 2023-Section 3(5), 318(2), 318(4)Odisha Protection Of Interests Of Depositors (In Financial Establishment) Act, 2011-Section 6
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High Courts04 Feb 2026Disposed Of

Sudesh Mistry Vs State Of Odisha

Orissa High Court · (2026) 02 OHC CK 1701

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(C), 20(b)(ii)(C), 25, 29Indian Penal Code, 1860-Section 34, 294, 420
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High Courts03 Feb 2026Allowed

Mani Machha Vs State Of Odisha & Others

Orissa High Court · (2026) 02 OHC CK 1693

Constitution Of India, 1950-Article 1, 2, 10, 11, 11(1)(c), 14, 15, 16, 21, 51Odisha Civil Service (Rehabilitation Assistance) Rules, 1990- Rule 2(b), 2(b)(iii)India Succession Act, 1925-Section 20(1)
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