COURT ARCHIVE

Orissa High Court judgments

32,476 judgments · page 49 of 1,624

High Courts03 Dec 2025Disposed Of

Nidaganti Laxmi Rajyam And Others Vs Madan Mohan Patnaik And Others

Orissa High Court · (2025) 12 OHC CK 1863

Protection Of Women From Domestic Violence Act, 2005-Section 2(f), 12, 19, 19(1)(f), 22, 29Evidence Act, 1872-Section 114Bharatiya Nagarik Suraksha Sanhita, 2023-Section 119

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High Courts03 Dec 2025Dismissed

Rasmita Sahani Vs A.D.M., Cuttack & Others

Orissa High Court · (2025) 12 OHC CK 1862

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High Courts03 Dec 2025Disposed Of

Maheswar Beheran Vs State Of Odisha And Others

Orissa High Court · (2025) 12 OHC CK 1861

Constitution Of India, 1950-Article 226

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High Courts02 Dec 2025Dismissed

Sundarmani Kalo And Others Vs State Of Odisha

Orissa High Court · (2025) 12 OHC CK 1866

Indian Penal Code, 1860-Section 34, 201, 302Evidence Act, 1872-Section 27

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High Courts02 Dec 2025Allowed/ Disposed Of

Rashmita Behera Vs Kharabela Digbijaya Patra

Orissa High Court · (2025) 12 OHC CK 1865

Code Of Civil Procedure, 1908-Section 24

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High Courts02 Dec 2025Allowed/ Disposed Of

Union Of India & Ors Vs M/S. P.K. Naidu & Co. & Anr

Orissa High Court · (2025) 12 OHC CK 1864

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High Courts02 Dec 2025Allowed

Sri Bhagaban Sethy Vs State Of Odisha & Others

Orissa High Court · (2025) 12 OHC CK 1867

Constitution Of India, 1950-Article 226, 227

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High Courts02 Dec 2025Disposed Of

Pranita Das And Another Vs State Of Odisha And Others

Orissa High Court · (2025) 12 OHC CK 1848

Constitution Of India, 1950-Article 226, 227

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High Courts01 Dec 2025Allowed/Disposed Of

Ramakanta Majhi Vs Sanatan Majhi & Another

Orissa High Court · (2025) 12 OHC CK 1875

Family Courts Act, 1984-Section 19Guardians And Wards Act, 1890-Section 47Evidence Act, 1872-Section 58

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High Courts01 Dec 2025Disposed Of

Samal Barrage Employees' Union Vs State Of Odisha And Others

Orissa High Court · (2025) 12 OHC CK 1852

Constitution Of India, 1950-Article 226, 227Administrative Tribunals Act, 1985-3(q)

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High Courts01 Dec 2025Disposed Of

Gokulananda Mahakud Vs Revenue Divisional Commissioner (North Division), Sambalpur And Others

Orissa High Court · (2025) 12 OHC CK 1851

Constitution Of India, 1950-Article 226, 227

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High Courts01 Dec 2025Dismissed

Dr. Nihar Ranjan Biswal & Anr Vs State Of Odisha & Ors

Orissa High Court · (2025) 12 OHC CK 1850

Constitution Of India, 1950-Article 15, 15(4), 16, 141, 335Odisha Medical Education Service (Method Of Recruitment And Condition Of Service) Rules, 2021-Rule 2(V), 2(Vi), 3, 3(A), 4, 6Post Graduate Institute Of Medical Education And Research, Chandigarh Regulations, 1967- Regulation 27

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High Courts01 Dec 2025Disposed Of

Amitabh Bose Vs State Of Odisha And Others

Orissa High Court · (2025) 12 OHC CK 1849

Constitution Of India, 1950-Article 226, 227Orissa Land Reforms Act, 1960-Section 8A

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High Courts29 Nov 2025Allowed

Alpana Roy & Ors Vs Union Of India

Orissa High Court · (2025) 11 OHC CK 1944

Railways Act, 1989-Section 123, 123(c), 123(c)92), 124A

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High Courts29 Nov 2025

Nabanita Kapat Patra Vs Collector, Kandhamal & Anr

Orissa High Court · (2025) 11 OHC CK 1939

Constitution Of India, 1950-Article 168(1), 243B, 243B(1), 243(D), 246Orissa Grama Panchayat Act, 1964-Section 4(1), 10(1)(a), 24, 24(1), 24(2), 24(2)(a), 24(2)(b), 24(2)(c), 24(2)(d), 24(2)(e), 24(4), 115(4)

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High Courts29 Nov 2025Disposed Of