High Courts01 May 2025Disposed Of
Manjulata Bag Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 05 OHC CK 1242
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 71 of 1,624
High Courts01 May 2025Disposed Of
Udhab Digal Vs State Of Odisha Vs
Orissa High Court · (2025) 05 OHC CK 1241
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 19, 20(b)(ii)C, 24, 27A, 29, 37, 37(1)(b)(ii), 42(2), 57
High Courts30 Apr 2025
Binapani Samantray & Others Vs Commissioner of Endowments, Bhubaneswar & Others Vs
Orissa High Court · (2025) 04 OHC CK 1328
High Courts30 Apr 2025Disposed Of
M/s. Nabajuga Educational and Charitable Trust, Khorda Vs Union Of India And Others Vs
Orissa High Court · (2025) 04 OHC CK 1327
Income Tax Act, 1961 - Section 11, 226(3)
High Courts30 Apr 2025Dismissed
Tajamul Khan Vs Abdul Salam Khan and Others Vs
Orissa High Court · (2025) 04 OHC CK 1326
Code of Civil Procedure, 1908 - Section 100Evidence Act, 1872 - Section 68
High Courts30 Apr 2025Dismissed
Jiten Kumar Ray @ Roy Vs Subhashree Subhasmita Vs
Orissa High Court · (2025) 04 OHC CK 1325
Code of Criminal Procedure, 1973 - Section 125(4)
High Courts30 Apr 2025Dismissed
R. Venkat Ramanan @ R. Vanket Ramanan Vs State Of Odisha Vs
Orissa High Court · (2025) 04 OHC CK 1324
Bharatiya Nagarika Suraksha Sanhita, 2023 - Section 442, 262(2)Code of Criminal Procedure, 1973 - Section 173, 193, 227, 239, 397, 401Indian Penal Code, 1860 - Section 34, 120B, 420, 468, 471
High Courts30 Apr 2025Dismissed
Saroj Kumar Sahu Vs Kishore Chandra Sahu Vs
Orissa High Court · (2025) 04 OHC CK 1323
Code of Criminal Procedure, 1973 - Section 482Negotiable Instrument Act, 1881 - Section 138, 139
High Courts29 Apr 2025Dismissed
Manguli Majhi Vs State Of Odisha Vs
Orissa High Court · (2025) 04 OHC CK 1334
Code of Criminal Procedure, 1973 - Section 401Indian Penal Code, 1860 - Section 34, 323, 341, 427
High Courts29 Apr 2025Allowed
Rajendra Jain Vs State Of Odisha Vs
Orissa High Court · (2025) 04 OHC CK 1333
Indian Penal Code, 1860 - Section 302Evidence Act, 1872 - Section 106
High Courts29 Apr 2025Disposed Of
Sri Dadhibaman Jew Bije Nijagaon and Another Vs Commissioner of Endowments, Odisha Vs
Orissa High Court · (2025) 04 OHC CK 1332
Constitution of India, 1950 - Article 226, 227Orissa Hindu Religious Endowments Act, 1951 - Section 19A, 41Orissa Hindu Religious Endowments Rules, 1959 - Rule 4A
High Courts29 Apr 2025Dismissed
Executive Engineer (Elect.) Khurda Electrical Division, TPCODL, Khurda Vs M/s. Mahalaxmi Stone, Khurda Vs
Orissa High Court · (2025) 04 OHC CK 1331
Electricity Act, 2003 - Section 45, 126, 135, 146
High Courts29 Apr 2025Dismissed
Rojalin Pradhan Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1330
Constitution of India, 1950 - Article 32, 226, 300ARight to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013 - Section 11
High Courts29 Apr 2025Disposed Of
Ananta Narayan Behera Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1329
Constitution of India, 1950 - Article 226, 227
High Courts25 Apr 2025Disposed Of
Gokula Malik @ Mallik And Ors Vs State Of Odisha Vs
Orissa High Court · (2025) 04 OHC CK 1343
Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure, 1973 - Section 311, 320, 320(1), 320(2), 320(7), 482Indian Penal Code, 1860 - Section 34, 120B, 149, 294, 323, 341, 354, 420, 451, 452, 506
High Courts25 Apr 2025Dismissed
Ramesh Behera & Anr Vs Union Of India Vs
Orissa High Court · (2025) 04 OHC CK 1342
Railway Claims Tribunal Act, 1987 - Section 23 Railways Act, 1989 - Section 2(29), 123(b), 123(c), 123(c)(2), 124A, 148Railway Accidents and Untoward Incidents (Compensation) Rules 1990 - Rule 5(3)
High Courts25 Apr 2025Dismissed
Bichitra Nanda Mohapatra & Anr Vs Regional Director, ESI Corporation, Bhubaneswar & Anr Vs
Orissa High Court · (2025) 04 OHC CK 1341
Employees' State Insurance Act, 1948 - Section 2(8), 51A, 51B, 52, 75, 77, 82(2)
High Courts25 Apr 2025Disposed Of
Dugana Lakshmi & Anr Vs Union Of India Vs
Orissa High Court · (2025) 04 OHC CK 1340
Railway Accidents and Untoward Incidents (Compensation) Rules, 1990 - Rule 5, 5(4)
High Courts25 Apr 2025Allowed
Indurekha Swain And Others Vs CEO, TPCODL, Bhubaneswar & Others Vs
Orissa High Court · (2025) 04 OHC CK 1339
Code of Civil Procedure, 1908 - Section 100
High Courts25 Apr 2025Dismissed
Pinkina Samantaray And Ors Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1338
Constitution of India, 1950 - Article 226, 227