High Courts27 Jan 2026Disposed Of
Dipti Ranjan Sahoo And Others Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1811
Constitution Of India, 1950-Article 21
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 43 of 1,624
High Courts22 Jan 2026Allowed
Banishree Vidya Mandir, Ganjam Vs State Of Odisha And Ors
Orissa High Court · (2026) 01 OHC CK 1798
Constitution Of India, 1950-Article 226Orissa Prevention Of Land Encroachment Act, 1972-Section 6, 8A
High Courts22 Jan 2026Dismissed
Biswanath @ Bisa Gochhayat Vs State Of Orissa And Ors
Orissa High Court · (2026) 01 OHC CK 1797
Constitution Of India, 1950-Article 14, 21, 226, 300ACoal Bearing Areas (Acquisition And Development) Act, 1957-Section 9
High Courts22 Jan 2026Disposed Of
Naresh Chandra Mohanty Vs Om Prakash Singh, CMD MCL, Jagruti Vihar, Burla Sambalpur And Another
Orissa High Court · (2026) 01 OHC CK 1796
Code Of Civil Procedure, 1908-Section 114, Order 47 Rule 1
High Courts22 Jan 2026Dismissed
Mangal Majhi And Others Vs Khela Majhi (Dead) And Others
Orissa High Court · (2026) 01 OHC CK 1795
Hindu Succession Act, 1956-Section 2(2)Evidence Act, 1872-Section 50
High Courts22 Jan 2026Dismissed
Jagadish Kumar Muni Vs State Of Odisha
Orissa High Court · (2026) 01 OHC CK 1794
Code Of Criminal Procedure, 1973-Section 311, 482Bharatiya Nagarik Suraksha Sanhita, 2023-Section 348, 528
High Courts22 Jan 2026Disposed Of
Bhagabati Tarai Vs Kalpana Tarai
Orissa High Court · (2026) 01 OHC CK 1793
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Transfer Of Property Act, 1882-Section 48
High Courts22 Jan 2026Disposed Of
Srinivaschary K.R. @ Srinivaschari K.R. @ K.R. Srinibash Acharya @ K.R.S Achary Vs State Of Odisha
Orissa High Court · (2026) 01 OHC CK 1792
Constitution Of India, 1950-Article 21, 22Bharatiya Nagarik Suraksha Sanhita, 2023-Section 35, 483Bharatiya Nyaya Sanhita, 2023-Section 269, 318(4), 319(2), 336(2), 336(3), 338, 340(2)
High Courts21 Jan 2026Allowed/ Dismissed
Kakhashan Khan And Others Vs Gayasuddin Khan And Others
Orissa High Court · (2026) 01 OHC CK 1791
Constitution Of India, 1950-Article 14, 15, 21Muslim Women (Protection Of Rights On Divorce) Act, 1986-Section 3, 3(1)(a), 3(l)(b), 3(2), 4, 4(1), 5Code Of Criminal Procedure, 1973-Section 125, 125(1), 125(1)(a), 125(1)(b), 126, 127, 127(3)(b), 128
High Courts21 Jan 2026Dismissed
State Of Odisha & Others Vs Anil Nayak
Orissa High Court · (2026) 01 OHC CK 1790
High Courts19 Jan 2026Disposed Of
Jhansi Nayak Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1788
High Courts19 Jan 2026
Sabita Kumar Naik Vs State Of Odisha, Vigilance
Orissa High Court · (2026) 01 OHC CK 1787
High Courts19 Jan 2026
Umakanta Panigrahi Vs Republic Of India
Orissa High Court · (2026) 01 OHC CK 1786
High Courts19 Jan 2026
Tilottama Sendha & Anr Vs Subas Chandra Sendha & Ors
Orissa High Court · (2026) 01 OHC CK 1784
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section, Order 39 Rule 1, Order 39 Rule 2
High Courts16 Jan 2026Allowed
Biswajit Swain And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1772
Odisha Hindu Religious Endowments Act, 1951-Section 7, 8B, 9, 27, 27(1), 27(2), 41
High Courts16 Jan 2026Allowed
Anandini Hati Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1771
High Courts16 Jan 2026Allowed
Mamata Nayak Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1770
High Courts16 Jan 2026Dismissed
Trinath Shakti Group (SHG) Vs State Of Odisha & Others
Orissa High Court · (2026) 01 OHC CK 1769
Constitution Of India, 1950-Article 226
High Courts16 Jan 2026Disposed Of
Chiranjibi Nayak And Others Vs State Of Odisha And Others
Orissa High Court · (2026) 01 OHC CK 1768
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 147, 149, 294, 307, 323, 332, 341, 354, 427, 506Prevention Of Damage To Public Property Act, 1984-Section 3