High Courts16 Dec 2025Disposed Of
Sania Singh Vs State Of Odisha & Others
Orissa High Court · (2025) 12 OHC CK 1884
Constitution Of India, 1950-Article 226, 227Orissa Registration Rules, 1988-Rule 100, 147Registration Act, 1908-Section 71
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 48 of 1,624
High Courts16 Dec 2025Disposed Of
Suman Shirke Vs State Of Odisha And Another
Orissa High Court · (2025) 12 OHC CK 1883
Constitution Of India, 1950-Article 226, 227
High Courts16 Dec 2025Partly Allowed
Pabitra @ Ghunu Mahaling And Others Vs State Of Orissa
Orissa High Court · (2025) 12 OHC CK 1882
Indian Penal Code, 1860-Section 34, 147, 148, 149, 304I, 323, 325, 336, 394Code Of Criminal Procedure, 1973-Section 107Probation Of Offenders Act, 1958-Section 4
High Courts16 Dec 2025Disposed Of
Upendra Nayak Vs State Of Odisha & Ors
Orissa High Court · (2025) 12 OHC CK 1879
High Courts10 Dec 2025Dismissed
Santosh Panda Vs State Of Orissa & Another
Orissa High Court · (2025) 12 OHC CK 1876
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 15A(5)
High Courts09 Dec 2025Disposed Of
Kartik Singh Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1874
Constitution Of India, 1950-Article 226, 227
High Courts09 Dec 2025Disposed Of
Pranesh Chandra Tarafdar Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1873
Constitution Of India, 1950-Article 226, 227
High Courts09 Dec 2025Disposed Of
Nandkishor Agrawal Vs State Of Odisha
Orissa High Court · (2025) 12 OHC CK 1872
Bharatiya Nyaya Sanhita, 2023-Section 61(2), 308(5), 111(2)(B)Indian Penal Code, 1860-Section 34, 120b, 212, 302Arms Act, 1959-Section 25, 27
High Courts09 Dec 2025Allowed
Hrushikesh Naya Vs State Of Odisha And Another
Orissa High Court · (2025) 12 OHC CK 1871
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 223Indian Penal Code, 1860-Section 376(2)(n), 506
High Courts08 Dec 2025Disposed Of
Doaba Industrial & Trading Company Pvt. Ltd. And Another Vs Republic Of India, Central Bureau Of Investigation, BBSR And Another
Orissa High Court · (2025) 12 OHC CK 1870
Constitution Of India, 1950-Article 21Indian Penal Code, 1860-Section 120B, 3749, 406
High Courts08 Dec 2025Dismissed
Haladhar Behera & Others Vs State Of Odisha And Another
Orissa High Court · (2025) 12 OHC CK 1869
Indian Penal Code, 1860-Section 34, 294, 341Code Of Criminal Procedure, 1973-Section 482
High Courts08 Dec 2025Dismissed
Ullash Ch. Samantray Vs State Of Odisha And Another
Orissa High Court · (2025) 12 OHC CK 1868
Code Of Criminal Procedure, 1973-Section 144(2), 155(2), 156(1), 482Indian Penal Code, 1860-Section 120B, 323, 384, 406, 420, 423, 467, 468
High Courts05 Dec 2025Dismissed
Sushila Dash And Others Vs Debendra Kumar Nanda And Another
Orissa High Court · (2025) 12 OHC CK 1854
Limitation Act, 1963- Article 59, 110, 110aHindu Succession (Amendment) Act, 2005-Section 6, 6(C)Orissa Estates Abolition Act, 1951-Section 6, 7, 8, 37, 39, 41, 51, 59
High Courts05 Dec 2025Allowed
Panchanan Patro Vs State Of Odisha And Others
Orissa High Court · (2025) 12 OHC CK 1858
Constitution Of India, 1950-Article 226, 227Orissa Survey And Settlement Act, 1958-Section 22(2)
High Courts05 Dec 2025Dismissed
Lalita Bhoi Vs State Of Odisha & Others
Orissa High Court · (2025) 12 OHC CK 1857
High Courts05 Dec 2025Allowed
Umakanti Sahu Vs State Of Odisha & Others
Orissa High Court · (2025) 12 OHC CK 1856
High Courts05 Dec 2025Dismissed
Jagabandhu Rout And Another Vs Suresh Kumar Rout And Other
Orissa High Court · (2025) 12 OHC CK 1855
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007-Section 4, 4(1), 5
High Courts05 Dec 2025Disposed Of
Bibekananda Mahar Vs Dipti Ranjan Gartia And Others
Orissa High Court · (2025) 12 OHC CK 1853
Code Of Civil Procedure, 1908-Order 1 Rule 10
High Courts04 Dec 2025Dismissed
Haraprasanna Tripathy Vs Principal Secretary, Department Of Higher Education, Bhubaneswar And Others
Orissa High Court · (2025) 12 OHC CK 1860
Constitution Of India, 1950-Article 226Odisha Education (Recruitment And Conditions Of Service Of Teachers And Members Of The Staff Of Aided Educational Institution) Rules, 1974- Rule8(2)(B)Orissa Education Act, 1969-Section 7B, 7C, 24A, 24B, 24B(1)
High Courts04 Dec 2025Allowed
Monalisha Sahoo Vs Anshuman Naik
Orissa High Court · (2025) 12 OHC CK 1859
Protection Of Women From Domestic Violence Act, 2005-Section 2(a), 12, 18, 19, 20, 20(6), 21, 22, 23, 23(2), 28, 28(1), 28(2), 29, 31Code Of Criminal Procedure, 1973-Section 125, 128, 397, 401, 482Evidence Act, 1872-Section 41