COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 62 of 1,624

High Courts22 Sept 2025Disposed Of

Narottam Prusty Vs State Of Odisha & Anr

Orissa High Court · (2025) 09 OHC CK 0869

Constitution Of India, 1950-Article 21Bharatiya Nagarik Suraksha Sanhita, 2023-Section 209, 230, 231, 232, 249, 250, 250(1), 250(2), 251, 251(1), 251(1)(b), 262, 262(1), 262(2), 528Bharatiya Nyaya Sanhita, 2023-Section 65(2)

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High Courts22 Sept 2025Dismissed

Ranjita Naik And Others Vs Laxmipriya Naik And Others

Orissa High Court · (2025) 09 OHC CK 0868

Arbitration And Conciliation Act, 1996-Section 8, 8(1), 8(2), 9Evidence Act, 1872-Section 76, 79Arbitration Act, 1940-Section 34

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High Courts20 Sept 2025Disposed Of

Dali Nayak @ Biswal Vs State Of Odisha And Others

Orissa High Court · (2025) 09 OHC CK 0883

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High Courts20 Sept 2025Disposed Of

Satyabhama Seth Vs State Of Odisha And Others

Orissa High Court · (2025) 09 OHC CK 0882

Constitution Of India, 1950-Article 226, 227

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High Courts20 Sept 2025Dismissed

M/S. Paritosh Services Agency, Cuttack Vs Notified Area Council, Remuna, Balasore And Another

Orissa High Court · (2025) 09 OHC CK 0881

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High Courts20 Sept 2025Disposed Of

Sashikanta Panigrahi Vs State Of Odisha And Others

Orissa High Court · (2025) 09 OHC CK 0880

Constitution Of India, 1950-Article 226, 227

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High Courts20 Sept 2025Disposed Of

Babula Sahu & Another Vs State Of Odisha & Others

Orissa High Court · (2025) 09 OHC CK 0879

Constitution Of India, 1950-Article 226, 227Orissa Registration Rules, 1988-Rule 100, 147Registration Act, 1908-Section 71

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High Courts20 Sept 2025Disposed Of

Kabitarani Mohanty Vs State Of Odisha & Others

Orissa High Court · (2025) 09 OHC CK 0878

Odisha Civil Services (Pension) Rules 1992-Rule 52

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High Courts20 Sept 2025Disposed Of

Chakadola Construction Pvt. Ltd. And Another Vs State Of Odisha And Others

Orissa High Court · (2025) 09 OHC CK 0877

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High Courts20 Sept 2025Allowed

Narayan Parida And Another Vs Ram Chandra Parida And Others

Orissa High Court · (2025) 09 OHC CK 0876

Evidence Act, 1872-Section 91, 92, 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111

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High Courts19 Sept 2025Disposed Of

Ajay Rajaram Bhor Vs State Of Odisha

Orissa High Court · (2025) 09 OHC CK 0885

Narcotic Drugs And Psychotropic Substances Act, 1985-Section 20(b)(ii)(c), 37, 50, 52A, 52A(2), 52A(4)Code Of Criminal Procedure, 1973-Section 389(1)

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High Courts19 Sept 2025Dismissed

Sanjay Kumar Sahu Vs Haripriya Pattnaik And Others

Orissa High Court · (2025) 09 OHC CK 0884

Code Of Civil Procedure, 1908-Section 10, 151, Order 2 Rule 2

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High Courts18 Sept 2025Disposed Of

Jayaram Jena Vs Lingaraj Ojha

Orissa High Court · (2025) 09 OHC CK 1036

Code Of Civil Procedure, 1908- Order 18 Rule 3A

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High Courts18 Sept 2025Dismissed

Gouri Dwibedy And Others Vs Nagendra Kumari Acharya@ Dwibedy And Others

Orissa High Court · (2025) 09 OHC CK 1035

Code Of Civil Procedure, 1908-Order 2 Rule 2, Order 6 Rule 17Code Of Civil Procedure (Amendment) Act, 2002-Section 16(2)

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High Courts18 Sept 2025Dismissed

State Of Odisha & Ors Vs Rabinarayan Panda & Ors

Orissa High Court · (2025) 09 OHC CK 1034

Constitution Of India, 1950-Article 12, 21, 21AOrissa Education Act, 1969-Section 7C(1), 24B

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High Courts18 Sept 2025Dismissed

Ruby @ Bishnupriya Beura @ Samal Vs Pradeep Kumar Beura

Orissa High Court · (2025) 09 OHC CK 1033

Code Of Civil Procedure, 1908-Section 151, Order 9 Rule 13, Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 3, Order 20 Rule 5Family Courts Act, 1984-Section 10, 14, 17

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High Courts18 Sept 2025Disposed Of

Naikani Thakurani And Others Vs Director Of Consolidation, Orissa, Cuttack And Others

Orissa High Court · (2025) 09 OHC CK 1032

Constitution Of India, 1950-Article 14, 226, 227Orissa Consolidation Of Holdings And Prevention Of Fragmentation Of Land Act, 1972-Section 37(2)

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High Courts18 Sept 2025Disposed Of

Ashok Kumar Rout Vs State Of Odisha & Others

Orissa High Court · (2025) 09 OHC CK 1031

Constitution Of India, 1950-Article 226, 227

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High Courts18 Sept 2025Disposed Of

Manjuli Naik @ Manjuli Kumari Nayak Vs State Of Orissa & Others

Orissa High Court · (2025) 09 OHC CK 1030

Constitution Of India, 1950-Article 226, 227Orissa Registration Rules, 1988-Rule 100, 147Registration Act, 1908-Section 71

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High Courts18 Sept 2025Dismissed

Dr. Balaram Bag Vs State Of Odisha & Others

Orissa High Court · (2025) 09 OHC CK 1029

Maharashtra Civil Services (Joining Time, Foreign Services And Payment During Suspension, Dismissal And Removal) Rules, 1991-Rule 72, 72(3), 72(5), 72(7)

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