COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 75 of 1,624

High Courts11 Apr 2025Dismissed

Harakrushna Samanta Vs State Transport Authority, Odisha, Cuttack & Ors Vs

Orissa High Court · (2025) 04 OHC CK 1390

Constitution of India, 1950 - Article 226, 227Motor Vehicles Act, 1988 - Section 2(32), 70, 96Orissa Motor Vehicles Rules, 1993 - Rule 84(2)

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High Courts10 Apr 2025Dismissed

Gandharb Moharana Vs Kailash Moharana And Others Vs

Orissa High Court · (2025) 04 OHC CK 1411

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - Order 2 Rule 2, Order 6 Rule 17

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High Courts10 Apr 2025Disposed Of

Gopal Pal Vs State Of Odisha Vs

Orissa High Court · (2025) 04 OHC CK 1410

Constitution of India, 1950 - Article 21Code of Criminal Procedure, 1973 - Section 161, 167, 167(2), 482Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 36A(4), 37

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High Courts10 Apr 2025Dismissed

Chandrasekhar Pati And Another Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 04 OHC CK 1409

Code of Criminal Procedure, 1973 - Section 239, 482Indian Penal Code, 1860 - Section 120B, 406, 420, 467, 468, 471Odisha Protection of Interests of Depositors (OPID) Act, 2011 - Section 3, 6

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High Courts10 Apr 2025Dismissed

Rajeev Mittal Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 04 OHC CK 1408

Code of Criminal Procedure, 1973 - Section 482Factories Act, 1948 - Section 92, 106

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High Courts10 Apr 2025Allowed

Khetra Mohan Nayak Vs Jitendra Kumar Das Vs

Orissa High Court · (2025) 04 OHC CK 1407

Code of Criminal Procedure, 1973 - Section 482Negotiable Instrument Act, 1881 - Section 118(a), 138, 139Evidence Act, 1872 - Section 45, 47, 73

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High Courts10 Apr 2025Dismissed

Avijit Bastia & Another Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 04 OHC CK 1406

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 358, 528Code of Criminal Procedure, 1973 - Section 319, 397, 401, 482Indian Penal Code, 1860 - Section 294, 323

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High Courts10 Apr 2025Dismissed

Santosh Mishra And Others Vs Sukadev Dash (Deceased) And Other Vs

Orissa High Court · (2025) 04 OHC CK 1405

Code of Civil Procedure, 1908 - Section 114, Order 47 Rule 1Orissa Hindu Religious Endowments Act, 1951 - Section 27, 41

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High Courts10 Apr 2025Dismissed

Managing Director, Odisha Forest Development Corporation Limited (OFDC) Vs Brahmananda Biswal, son of late Giridhari Biswal Vs

Orissa High Court · (2025) 04 OHC CK 1404

Constitution of India, 1950 - Article 226, 227Industrial Disputes Act, 1947 - Section 33C(2)

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High Courts10 Apr 2025Disposed Of

Salila Ranjan Dixit Vs Commissioner Of Endowments, Bhubaneswar And Others Vs

Orissa High Court · (2025) 04 OHC CK 1403

Constitution of India, 1950 - Article 226, 227

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High Courts10 Apr 2025Disposed Of

Upendra Prasad Nayak Vs Sri Sri Madhabjew Thakur And Others Vs

Orissa High Court · (2025) 04 OHC CK 1402

Constitution of India, 1950 - Article 226, 227Orissa Hindu Religious Endowments Act, 1951 - Section 69(1)

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High Courts09 Apr 2025Dismissed

Rashmi Roshan @ Nigar Vs Union Of India Represented Through Secretary Ministry Of Defence Vs

Orissa High Court · (2025) 04 OHC CK 1413

Constitution of India, 1950 - Article 226, 227Code of Civil Procedure, 1908 - 7 Rule 10Air Force Act, 1950 - Section 91, 91(i), 92, 92(i)

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High Courts09 Apr 2025Disposed Of

Satyabhama Nag Vs State Of Odisha Vs

Orissa High Court · (2025) 04 OHC CK 1412

Constitution of India, 1950 - Article 226, 227Odisha Subordinate Forest Service (Method of Recruitment and Conditions of Service of Foresters) Amendment Rules, 2020 - Rule 6, 14

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High Courts08 Apr 2025Dismissed