High Courts31 Oct 2025Allowed
Nabanita Das & Anr Vs Union Of India
Orissa High Court · (2025) 10 OHC CK 1357
Railways Act, 1989 - Section 123(c), 123(c)(2), 124ARailway Claims Tribunal Act, 1987 - Section 16
COURT ARCHIVE
Orissa High Court judgments
32,476 judgments · page 54 of 1,624
High Courts31 Oct 2025Allowed
Budun Minji & Ors Vs Union Of India
Orissa High Court · (2025) 10 OHC CK 1356
Railways Act, 1989 - Section 123(c), 123(c)(2), 124ARailway Claims Tribunal Act, 1987 - Section 16
High Courts31 Oct 2025Disposed Of
Srusti Prava Das Vs Basanta Kumar Dash & Others
Orissa High Court · (2025) 10 OHC CK 1355
Code Of Civil Procedure, 1908 - Section 151, Order 7 Rule 11, Order 7 Rule 11(d), Order 23 Rule 1
High Courts31 Oct 2025Allowed
Samaptika Behera & Others Vs State Of Odisha & Another
Orissa High Court · (2025) 10 OHC CK 1354
Code Of Criminal Procedure, 1973 - Section 202Indian Penal Code, 1860 - Section 34, 294, 313, 354, 506Hindu Adoption And Maintenance Act, 1956 - Section 18, 20
High Courts31 Oct 2025Allowed
Sabita Sahu Vs Nishakar Singh And Others
Orissa High Court · (2025) 10 OHC CK 1353
Constitution Of India, 1950 - Article 227Code Of Civil Procedure, 1908 - Order 1 Rule 10, Order 26 Rule 9
High Courts31 Oct 2025Disposed Of
Dhamali Patel Vs Plant Manager, LPG Bottling Plant, Jharsuguda & Another
Orissa High Court · (2025) 10 OHC CK 1352
Constitution Of India, 1950 - Article 227Code Of Civil Procedure, 1908 - Order 26 Rule 9
High Courts31 Oct 2025Dismissed
Susanta Kumar Samal Vs State Of Odisha
Orissa High Court · (2025) 10 OHC CK 1351
Indian Penal Code, 1860 - Section 120B, 406, 409, 420, 467, 468, 471Odisha Co-Operative Societies Act, 1962 - Section 118
High Courts30 Oct 2025Disposed Of
Susanti Pattanayak Vs State Of Odisha And Others
Orissa High Court · (2025) 10 OHC CK 1330
Constitution Of India, 1950 - Article 226, 227
High Courts30 Oct 2025Disposed Of
Arabinda Swain Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1370
Constitution Of India, 1950-Article 226, 227
High Courts30 Oct 2025Disposed Of
Radhakanta Sahu Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1369
Constitution Of India, 1950-Article 226, 227
High Courts30 Oct 2025Disposed Of
Nilandri @ Nilandhri Rana Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1368
Constitution Of India, 1950-Article 226, 227
High Courts30 Oct 2025Disposed Of
Sarat Nayak @ Sarat Chandra Nayak Vs Commissioner Consolidation, Bhubaneswar And Others
Orissa High Court · (2025) 10 OHC CK 1367
Constitution Of India, 1950-Article 226, 227
High Courts30 Oct 2025Allowed
Muralidhar Swain Vs Vice Chancellor, Utkal University, Bhubaneswar & Others
Orissa High Court · (2025) 10 OHC CK 1366
Constitution Of India, 1950-Article 14, 300A
High Courts30 Oct 2025Allowed
Braja Kishore Mohanty Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1365
Constitution Of India, 1950 -Article 14
High Courts30 Oct 2025Allowed
Prasanta Kumar Bhaduri @ Prasanta Kumar Bhadury Vs State Of Orissa
Orissa High Court · (2025) 10 OHC CK 1364
Essential Commodities Act, 1955-Section 7Code Of Criminal Procedure, 1973-Section 439
High Courts29 Oct 2025Allowed
Pradipta Kumar Sahoo Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1377
Constitution Of India, 1950- Article 300A
High Courts29 Oct 2025Disposed Of
Sukadev Biswal Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1376
Constitution Of India, 1950-Article 226, 227
High Courts29 Oct 2025Disposed Of
Daitari Swain And Others VS State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1375
Constitution Of India, 1950-Article 226, 227Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972-Section 37(1)
High Courts29 Oct 2025Allowed
Indian Oil Corporation Limited Vs Presiding Officer And Others
Orissa High Court · (2025) 10 OHC CK 1374
Constitution Of India, 1950-Article 226, 227Industrial Disputes Act, 1947-Section 2(s), 10(1)(d), 12(4), 17B, 25F
High Courts29 Oct 2025Allowed
Prasanta Kumar Das & Others Vs State Of Odisha & Others
Orissa High Court · (2025) 10 OHC CK 1373
Constitution Of India, 1950-Article 14