High Courts21 Apr 2025Disposed Of
Kedarnath Sarangi Vs Central Electricity Supply Utility of Orissa "TPCODL" represented through its Chief Executive Officer Vs
Orissa High Court · (2025) 04 OHC CK 1360
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 73 of 1,624
High Courts21 Apr 2025Allowed
Lohit Padhan Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1359
Orissa Land Reforms Act, 1960 - Section 8AOrissa Consolidation of the Holding and Prevention of Fragmentation of Land Act, 1972 - Section 37(1)
High Courts21 Apr 2025Dismissed
Narendra Majhi Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1358
Orissa Panchayat Samiti Act, 1959 - Section 16, 46BOrissa Grama Panchayats Act, 1964 - Section 24, 24(2), 24(2)(c)
High Courts17 Apr 2025Dismissed
Lochan Maharana Vs State Of Odisha Vs
Orissa High Court · (2025) 04 OHC CK 1371
Code of Criminal Procedure, 1973 - Section 313Indian Penal Code, 1860 - Section 201, 302Evidence Act, 1872 - Section 106
High Courts17 Apr 2025Dismissed
Rankanath Khandei Vs Santosini Khandei Vs
Orissa High Court · (2025) 04 OHC CK 1370
Code of Civil Procedure, 1908 - Section 115, 151, Order 7 Rule 11, Order 7 Rule 11(d)
High Courts17 Apr 2025Dismissed
Mina Kumari Swain Vs Akshaya Kumar Singh & Others Vs
Orissa High Court · (2025) 04 OHC CK 1369
Code of Civil Procedure, 1908 - Section 115, Order 7 Rule 11(b), Order 7 Rule 11(c)Court Fees Act, 1870 - Section 7(iv)(d), 12
High Courts17 Apr 2025Allowed
Biswajit Panda Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1368
Code of Criminal Procedure, 1973 - Section 397, 401Negotiable Instrument Act, 1881 - Section 138, 147
High Courts17 Apr 2025Disposed Of
Nayagarah Sugar Complex Limited, represented through its Chairman Sri Trailokya Mishra, Dist. Nayagarh Vs Sub Registrar, Nayagarh, District Nayagarh Vs
Orissa High Court · (2025) 04 OHC CK 1367
Constitution of India, 1950 - Article 226
High Courts17 Apr 2025Allowed
Durga Prasad Oram Vs State Of Odisha, Represented Through Its Principal Secretary, Revenue And Disaster Management, Bhubaneswar And Others Vs
Orissa High Court · (2025) 04 OHC CK 1366
Constitution of India, 1950 - Article 226, 227Indian Succession Act, 1925 - Section 57 Orissa Survey and Settlement Act, 1958 - Section 15(b)
High Courts17 Apr 2025Disposed Of
Manoj Kumar Agrawal @ Manoj Agrawal Vs State Of Odisha, Represented Through Its Principal Secretary, Revenue And Disaster Management, Bhubaneswar And Another Vs
Orissa High Court · (2025) 04 OHC CK 1365
Constitution of India, 1950 - Article 226, 227Indian Succession Act, 1925 - Section 57 Orissa Survey and Settlement Act, 1958 - Section 15(b)
High Courts17 Apr 2025Allowed
Padma Manjari Devi & Others Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1364
Constitution of India, 1950 - Article 226, 227
High Courts16 Apr 2025Dismissed
Ramakanta Nayak Vs Sudhir Kumar Mohanty And Another Vs
Orissa High Court · (2025) 04 OHC CK 1381
Code of Criminal Procedure, 1973 - Section 133, 133(1)(a), 401
High Courts16 Apr 2025Disposed Of
M/s. Shivom Minerals Limited, Sundargarh Vs M/s. Bajrang Metalics Limited, Sundargarh Vs
Orissa High Court · (2025) 04 OHC CK 1380
Code of Civil Procedure, 1908 - Section 114, 115, Order 47 Rule 1Mines And Minerals (Development And Regulation) Act, 1957 - Section 4(1A), 21Orissa Minerals (Prevention of Theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007 - Rule 10
High Courts16 Apr 2025Dismissed
Raghunath Mishra Vs Kailash Chandra Behera And Others Vs
Orissa High Court · (2025) 04 OHC CK 1379
Code of Civil Procedure, 1908 - Section 100Orissa Estates Abolition Act, 1951 - Section 7
High Courts16 Apr 2025Disposed Of
Baishnab Charan Choudhury (dead) & Others Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 04 OHC CK 1378
Code of Civil Procedure, 1908 - Section 80, 100Orissa Estates Abolition Act, 1951 - Section 7, 8A, 8(1), 8(3)
High Courts16 Apr 2025Disposed Of
Umesh Chandra Samanta Vs State Of Odisha, Represented Through Its Secretary Revenue And Disaster Management Department, Bhubaneswar And Others Vs
Orissa High Court · (2025) 04 OHC CK 1377
Constitution of India, 1950 - Article 226, 227Indian Succession Act, 1925 - Section 57 Orissa Survey and Settlement Act, 1958 - Section 15(b)
High Courts16 Apr 2025Allowed
Santosh Kumar Beja And Others Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1376
Constitution of India, 1950 - Article 14, 16, 226
High Courts16 Apr 2025Disposed Of
Dusmanta Samal Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1375
Constitution of India, 1950 - Article 21, 32, 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Indian Penal Code, 1860 - Section 34, 285, 304A
High Courts16 Apr 2025Allowed
Pralov Parija Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 04 OHC CK 1374
Constitution of India, 1950 - Article 226, 227
High Courts16 Apr 2025Disposed Of
Dr. Rabi Narayan Dhar Vs State Of Odisha & Ors Vs
Orissa High Court · (2025) 04 OHC CK 1373
Constitution of India, 1950 - Article 14, 16, 36, 37, 38, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 51(a), 226, 227, 309Odisha Civil Services (Pension) Rules, 1992 - Rule 42, 42(1), 42(2)