COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 59 of 1,624

High Courts13 Oct 2025Dismissed

Duryodhan Sahu And Others Vs Duryodhan Sahu And Othershome Department Of Orissa Represented By The Superintendent Of Police, Bhadrak And Others

Orissa High Court · (2025) 10 OHC CK 1425

Code Of Civil Procedure, 1908- Section 80(1)(c), 96, Order 1 Rule 10, Order 43 Rule 1(U)Orissa Estates Abolition Act, 1951-Section 38BTransfer Of Property Act, 1882-Section 52

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High Courts13 Oct 2025Dismissed

Chandramani Behera Vs Bhimsen Guru And Others

Orissa High Court · (2025) 10 OHC CK 1424

Real Estate (Regulation And Development) Act, 20162(zk), 2(zk)(i), 2(zk)(ii), 3, 4, 43(5), 58

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High Courts13 Oct 2025Dismissed

Dipak @ Deepak Kumar Sahu And Others Vs State Of Orissa (Vigilance)

Orissa High Court · (2025) 10 OHC CK 1423

Code Of Criminal Procedure, 1973-Section 227, 228, 397, 482

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High Courts13 Oct 2025Dismissed

Syed Najam Ahmed Vs State Of Odisha And Another

Orissa High Court · (2025) 10 OHC CK 1422

Negotiable Instruments Act, 1881-Section 138, 141Insolvency And Bankruptcy Code, 2016-Section 7, 14, 31, 32a, 32a(1)Limited Liability Partnership Act, 2008-Section 2(j)

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High Courts13 Oct 2025Dismissed

Laxman Kumar Pradhan & Another Vs State Of Odisha (Vigilance)

Orissa High Court · (2025) 10 OHC CK 1421

Prevention Of Corruption Act, 1988-Section 12, 13, 13(1)(b), 13(1)(e), 13(2)Code Of Criminal Procedure, 1973-Section 227, 228, 397, 482Indian Penal Code, 1860-Section 107, 109

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High Courts13 Oct 2025Allowed

Alim And Others Vs State Of Odisha And Another

Orissa High Court · (2025) 10 OHC CK 1420

Indian Penal Code, 1860-Section 34, 294, 323, 341, 406, 498A, 506Dowry Prohibition Act, 1961-Section 4Code Of Criminal Procedure, 1973-Section 320, 482

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High Courts13 Oct 2025Allowed

Ratikanta Satpathy Vs State Of Orissa (Vigilance)

Orissa High Court · (2025) 10 OHC CK 1419

Prevention Of Corruption Act, 1988-Section 7, 13, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973-Section 161

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High Courts13 Oct 2025Allowed

Sulochana Sahoo Vs Raghunath Sahoo And Another

Orissa High Court · (2025) 10 OHC CK 1418

Code Of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2

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High Courts13 Oct 2025Disposed Of

Sritam Kumar Meher And Others Vs State Of Odisha

Orissa High Court · (2025) 10 OHC CK 1417

Constitution Of India, 1950-Article 21Bharatiya Nyaya Sanhita, 2023-Section 209, 269, 318(4), 319(2), 336(4), 338, 340(2), 340(3), 340(5)Information Technology Act, 2000-Section 66(C), 66(D)

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High Courts10 Oct 2025Allowed