Constitution of India, 1950 - Article 226, 227Odisha Education Act, 1969 - Section 7(6)Odisha Education (Recruitment and conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 - Rule 20, 21, 21(1), 22(12)

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High Courts04 Jul 2025Disposed Of

Satya Narayan Agarwal (Dead) And Others Vs Ganesh Ram Agarwal & Others Vs

Orissa High Court · (2025) 07 OHC CK 1252

Constitution of India, 1950 - Article 226, 227Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 - Section 37(1)

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High Courts03 Jul 2025Disposed Of

Amaya Ranjan Sahoo @ Amiya Ranjan Sahoo Vs State Of Odisha Vs

Orissa High Court · (2025) 07 OHC CK 1251

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Bharatiya Nyaya Sanhita, 2023 - Section 85, 108, 269

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High Courts03 Jul 2025Disposed Of

Bidyabharati Panda Vs State Of Odisha And Another Vs

Orissa High Court · (2025) 07 OHC CK 1250

Code of Criminal Procedure, 1973 - Section 2(d), 161, 173, 173(8), 190, 200, 202, 203, 204, 482Indian Penal Code, 1860 - Section 120B, 174, 240, 246, 285, 302, 304A

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High Courts03 Jul 2025Dismissed

Managing Director, Tribal Development Co operative Corporation of Odisha Limited & Another Vs Controlling Authority under Payment of Gratuity Act & Asst. Labour Commissioner, Rayagada & Another Vs

Orissa High Court · (2025) 07 OHC CK 1249

Constitution of India, 1950 - Article 226, 227Payment of Gratuity Act, 1972 - Section 4, 4(6), 792), 7(3), 7(3A), 7(4)(a), 7(4)(b), 7(4)(c), 7(7)

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High Courts03 Jul 2025Disposed Of

Altaf Vs State Of Odisha Vs

Orissa High Court · (2025) 07 OHC CK 1248

Bharatiya Nyaya Sanhita, 2023 - Section 303(2)

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High Courts02 Jul 2025Disposed Of

Namita Mohapatra And Anr Vs State Of Odisha And Anr Vs

Orissa High Court · (2025) 07 OHC CK 1247

Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 - Section 34, 294, 341, 355, 506, 509

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High Courts02 Jul 2025Disposed Of

Ranjan Kumar Khilar Vs State Of Odisha Vs

Orissa High Court · (2025) 07 OHC CK 1246

Code of Criminal Procedure, 1973 - Section 155(2), 156(1), 482Indian Penal Code, 1860 - Section 109, 395, 412Arms Act, 1959 - Section 25

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High Courts02 Jul 2025Dismissed

Sitikanta Das Mohapatra & Others Vs State Of Odisha (Vig.) Vs

Orissa High Court · (2025) 07 OHC CK 1245

Code of Criminal Procedure, 1973 - Section 239Indian Penal Code, 1860 - Section 120B, 409, 468, 477APrevention of Corruption Act, 1988 - Section 13(1)(c), 13(2)

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High Courts02 Jul 2025Dismissed

Union Of India And Another Vs Rudra Narayan Mishra Vs

Orissa High Court · (2025) 07 OHC CK 1242

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High Courts01 Jul 2025Disposed Of

Rohit Kumar Pradhan Vs State Of Orissa Vs

Orissa High Court · (2025) 07 OHC CK 1244

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483Indian Penal Code, 1860 - Section 34, 294, 323, 376(2)(n), 506

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High Courts30 Jun 2025Dismissed

Central Bureau of Investigation (CBI), New Delhi Vs Chanchal Kumar Mukherjee & Others Vs

Orissa High Court · (2025) 06 OHC CK 0953

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 483(3), 528

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High Courts30 Jun 2025Allowed

Prafulla Mishra Vs Laba Mallick Vs

Orissa High Court · (2025) 06 OHC CK 0952

Code of Criminal Procedure, 1973 - Section 482Negotiable Instruments Act, 1881 - Section 138

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High Courts30 Jun 2025Allowed

Omm Prakash Nayak Vs State Of Orissa Vs

Orissa High Court · (2025) 06 OHC CK 0951

Indian Penal Code, 1860 - Section 376(2)(n), 376(3)Protection of Children from Sexual Offences Act, 2012 - Section 6, 12Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 102

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High Courts30 Jun 2025Disposed Of

Santanu Samantaray Vs State Of Odisha, Represented Through Its Commissioner-Cum-Secretary Revenue And Disaster Management Department, Government Of Odisha, Bhubaneswar And Others Vs

Orissa High Court · (2025) 06 OHC CK 0950

Constitution of India, 1950 - Article 14, 226, 227

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High Courts30 Jun 2025Disposed Of

Auromohit Shuvaswagat Giri Vs Collector, Keonjhar And Others Vs

Orissa High Court · (2025) 06 OHC CK 0949

Constitution of India, 1950 - Article 226, 227

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