High Courts24 Dec 2025Disposed Of
Arpit Mohanty Vs State Of Odisha & Others
Orissa High Court · (2025) 12 OHC CK 1909
Constitution Of India, 1950-Article 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 46 of 1,624
High Courts24 Dec 2025Disposed Of
Jayashree Pradhan Vs State Of Odisha & Others
Orissa High Court · (2025) 12 OHC CK 1908
Constitution Of India, 1950-Article 226, 227
High Courts24 Dec 2025Disposed Of
Bijay Kumar Mohanty Vs State Of Odisha & Another
Orissa High Court · (2025) 12 OHC CK 1907
Constitution Of India, 1950-Article 226, 227Orissa Registration Rules, 1988-Rule 100, 147Registration Act, 1908-Section 71
High Courts24 Dec 2025Allowed
Arun Kumar Singh Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1906
Constitution Of India, 1950-Article 226, 227
High Courts24 Dec 2025Disposed Of
Narfal Bag Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1905
Constitution Of India, 1950-Article 226, 227
High Courts24 Dec 2025Disposed Of
Kailash Chandra Singh & Others Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1904
Constitution Of India, 1950-Article 226, 227
High Courts24 Dec 2025Disposed Of
Srinivas Pathisharma Vs State Of Odisha & Others
Orissa High Court · (2025) 12 OHC CK 1903
Constitution Of India, 1950-Article 226, 227
High Courts24 Dec 2025Disposed Of
Rabindranath Behera Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1902
Constitution Of India, 1950-Article 226, 227
High Courts24 Dec 2025
Khadija Bano Vs Union Of India And Others
Orissa High Court · (2025) 12 OHC CK 1895
Railways Act, 1989-Section 20H(4)
High Courts24 Dec 2025Disposed Of
Debendra Majhi Vs State Of Odisha
Orissa High Court · (2025) 12 OHC CK 1894
High Courts24 Dec 2025Disposed Of
Nagen Binayak Vs State Of Odisha
Orissa High Court · (2025) 12 OHC CK 1893
High Courts24 Dec 2025Dismissed
Tulia @ Nigamananda Jena And Others Vs State Of Odisha
Orissa High Court · (2025) 12 OHC CK 1892
Indian Penal Code, 1860-Section 34, 120B, 302, 392, 452Arms Act, 1959-Section 25, 25(1AA), 25(1B), 27Code Of Criminal Procedure, 1973-Section 161, 389, 389(1), 439
High Courts23 Dec 2025Dismissed
Subrat Kumar Behera Vs State Of Odisha (Vig.)
Orissa High Court · (2025) 12 OHC CK 1923
Constitution Of India, 1950-Article 226Orissa Mutation Manual, 1962-Rule 29, 39Prevention of Corruption Act, 1988-Section 7, 13, 13(1), 13(ii), 13(1)(d), 13(2)
High Courts23 Dec 2025Partly Allowed
Niro Bhuyan Vs State
Orissa High Court · (2025) 12 OHC CK 1922
Indian Penal Code, 1860-Section 34, 321, 323, 342, 376Code Of Criminal Procedure, 1973-Section 360Probation Of Offenders Act, 1958-Section 4
High Courts23 Dec 2025Allowed
Laxmidhar Swain And Others Vs State Of Odisha
Orissa High Court · (2025) 12 OHC CK 1921
Indian Penal Code, 1860-Section 34, 302, 404Code Of Criminal Procedure, 1973-Section 164Evidence Act, 1872-Section 6, 30
High Courts23 Dec 2025Allowed
Kuni Sahani And Others Vs Basanta Kumari Mohanty And Others
Orissa High Court · (2025) 12 OHC CK 1920
Code Of Civil Procedure, 1908-Order 6 Rule 17
High Courts23 Dec 2025Disposed Of
Markanda Sahoon Vs Kanakalata Ray
Orissa High Court · (2025) 12 OHC CK 1919
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Order 26 Rule 10A
High Courts23 Dec 2025Dismissed
Manoj Kumar Sahoo And Others Vs Ram Devi Sahoo & Others
Orissa High Court · (2025) 12 OHC CK 1918
Limitation Act, 1963-Section 5
High Courts23 Dec 2025Disposed Of
Subash Nayak Vs State Of Odisha & Anr
Orissa High Court · (2025) 12 OHC CK 1917
Constitution Of India, 1950-Article 21, 22, 22(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 58, 179, 483Bharatiya Nyaya Sanhita, 2023-Section 64(1), 351(3)
High Courts23 Dec 2025Disposed Of
Sailabala Behera Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1898
Constitution Of India, 1950-Article 226, 227Odisha Land Reforms Act, 1960-Section 22