High Courts13 May 2025Disposed Of
Akhila Prasad Mishra Vs State Of Odisha Vs
Orissa High Court · (2025) 05 OHC CK 1216
Bharatiya Nyaya Sanhita, 2023 - Section 483Constitution of India, 1950 - Article 21Indian Penal Code, 1860 - Section 34, 408, 506
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 69 of 1,624
High Courts13 May 2025Disposed Of
Sunil @ Sarat @ Sabyasachi Vs State Of Odisha Vs
Orissa High Court · (2025) 05 OHC CK 1215
Constitution of India, 1950 - Article 21Indian Penal Code, 1860 - Section 120B, 121, 121A, 122, 124, 147, 148, 149, 435, 436, 506Unlawful Activities (Prevention) Act, 1967 - Section 16, 18, 20, 21, 23, 38, 40
High Courts13 May 2025Disposed Of
Deepak Kumar Vs State Of Odisha Vs
Orissa High Court · (2025) 05 OHC CK 1214
Constitution of India, 1950 - Article 21Bharatiya Nyaya Sanhita, 2023 - Section 528Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 20(b)(ii)(c), 25, 29, 37
High Courts13 May 2025Allowed
Balaram Samal Vs State Of Odisha Vs
Orissa High Court · (2025) 05 OHC CK 1213
Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 101(5)Bharitiya Nyaya Sanhita 2023 - Section 3(5), 103, 303(2)
High Courts13 May 2025Allowed
Abdul Riyaz Vs State Of Odisha Vs
Orissa High Court · (2025) 05 OHC CK 1212
Bharatiya Nyaya Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 41A, 482Indian Penal Code, 1860 - Section 34, 294, 323, 341, 427, 506
High Courts13 May 2025Dismissed
Jyotirmayee Panda & Others Vs Nisa Panda & Others Vs
Orissa High Court · (2025) 05 OHC CK 1211
High Courts13 May 2025Disposed Of
Bank Of India And Others Vs Hajam Charan Tudu Vs
Orissa High Court · (2025) 05 OHC CK 1210
Constitution of India, 1950 - Article 226
High Courts13 May 2025Allowed
Sri Ganesh Chandra Patra Vs State Of Odisha Represented Though The Principal Secretary To Government Commerce And Transport (Transport) Department Odisha, Bhubaneswar Vs
Orissa High Court · (2025) 05 OHC CK 1209
Constitution of India, 1950 - Article 14, 16, 21, 34(1)(d)Uttar Pradesh Industrial Disputes Act, 1947 - Section 6E, 6N
High Courts13 May 2025Allowed
Durga Charan Das And Others Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 05 OHC CK 1208
Constitution of India, 1950 - Article 12, 14, 309Employees Provident Fund and Miscellaneous Provision Act, 1952 - Section 17, 17(1)(a), 17(1)(c)Companies Act, 1956 - Section 617
High Courts12 May 2025Disposed Of
Bikram Mallik @ Mallick Vs State Of Odisha Vs
Orissa High Court · (2025) 05 OHC CK 1219
Code of Criminal Procedure, 1973 - Section 439Indian Penal Code, 1860 - Section 120B, 121, 121A, 124A, 427, 435Unlawful Activities (Prevention) Act, 1967 - Section 10, 13, 16, 18A, 39, 40
High Courts12 May 2025Disposed Of
Pradeep Kumar Rath Vs Susmita Mishra Vs
Orissa High Court · (2025) 05 OHC CK 1218
High Courts12 May 2025Disposed Of
Sujata Digal Vs State of Odisha Represented though The Commissioner-cum-Secretary to Government Women & Child Development Department Lokaseva Bhawan, Bhubaneswar District: Khordha Vs
Orissa High Court · (2025) 05 OHC CK 1217
Constitution of India, 1950 - Article 162, 166, 166(2), 166(3), 298, 309
High Courts09 May 2025Disposed Of
Mahanadi Coalfields Limited & Anr Vs Jalaram Transport Vs
Orissa High Court · (2025) 05 OHC CK 1226
Arbitration and Conciliation Act, 1996 - Section 34, 34(2), 34(2A), 34(2)(b)(ii), 34(4), 37
High Courts09 May 2025Allowed
M/s. Pratistha Engineering Limited, Bhubaneswar Vs State Bank Of India & Ors Vs
Orissa High Court · (2025) 05 OHC CK 1225
Constitution of India, 1950 - Article 226, 227
High Courts09 May 2025Dismissed
Divine University Satsang Common Platforms, Dhenkanal Vs State Of Odisha & Ors Vs
Orissa High Court · (2025) 05 OHC CK 1224
Constitution of India, 1950 - Article 226, 227Orissa Prevention of Land Encroachment Act, 1972 - Section 7Odisha Government Land Settlement Rules, 1983 - Rule 5(2)
High Courts09 May 2025Disposed Of
Ghanashyam Mallick Vs Collector, Bhadrak & Ors Vs
Orissa High Court · (2025) 05 OHC CK 1223
Constitution of India, 1950 - Article 226, 227Odisha Prevention of Land Encroachment Act, 1972 - Section 3, 3(a)(1) 3(a)(2), 7, 7(2), 9(3), 12(2)Orissa Prevention of Land Encroachment Rules 1985 - Rule 15
High Courts09 May 2025Allowed
Sujata Sahoo Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 05 OHC CK 1222
Constitution of India, 1950 - Article 226, 227
High Courts09 May 2025Disposed Of
Epari Sushma Vs Ministry of Health and Family Welfare & Ors Vs
Orissa High Court · (2025) 05 OHC CK 1221
Constitution of India, 1950 - Article 226, 227Rights of Persons with Disabilities Act, 2016 - Section 2(s)
High Courts09 May 2025Allowed
M/s. Pratistha Engineering Limited, Bhubaneswar (in both the Writ Petitions) Vs State Bank Of India & Ors Vs
Orissa High Court · (2025) 05 OHC CK 1220
Constitution of India, 1950 - Article 226, 227
High Courts08 May 2025Allowed
Trinath Maharana Vs Bhaskar Chandra Swain Vs
Orissa High Court · (2025) 05 OHC CK 1231
Constitution of India, 1950 - Article 142, 226, 227Code of Civil Procedure, 1908 - Section 35, 35A, 47, Order 9 Rule 13, Order 21 Rule 29