COURT ARCHIVE

Orissa High Court judgments

32,472 judgments · page 77 of 1,624

High Courts02 Apr 2025Allowed

Situ @ Chiranjit Behera Vs State Of Odisha Vs

Orissa High Court · (2025) 04 OHC CK 1441

Indian Penal Code, 1860 - Section 34, 294, 376AB, 506Protection of Children from Sexual Offences Act, 2012 - Section 4(2)Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 12, 102

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High Courts02 Apr 2025Dismissed

Manasa Behera Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 04 OHC CK 1440

Code of Criminal Procedure, 1973 - Section 195, 195(1)(b), 340, 397, 401

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High Courts17 Mar 2025Disposed Of

Branch Manager, TATA AIG General Insurance Company Ltd Vs Khirodini Suhula & Ors Vs

Orissa High Court · (2025) 03 OHC CK 1403

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High Courts17 Mar 2025Disposed Of

State Of Odisha And Another Vs Harekrushna Nayak And Others Vs

Orissa High Court · (2025) 03 OHC CK 1402

Constitution of India, 1950 - Article 14, 16(1)Odisha Transport-Traffic and Enforcement (Method of Recruitment and Conditions of service) Rules, 2013 - Rule 4, 4(b), 8(3), 9(2)

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High Courts17 Mar 2025Disposed Of

Akshaya Kumar Dash Vs State Of Odisha & Ors Vs

Orissa High Court · (2025) 03 OHC CK 1401

Constitution of India, 1950 - Article 14, 16, 226, 227Evidence Act, 1872 - Section 154

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High Courts17 Mar 2025Disposed Of

Radha Krushna Padhy Vs Additional District Magistrate, Rayagada & Another Vs

Orissa High Court · (2025) 03 OHC CK 1400

Constitution of India, 1950 - Article 14Orissa Land Reforms Act, 1960 - Section 2(5), 2(5A), 2(30), 37A, 37(b), 39, 52, 58, 59(2)

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High Courts17 Mar 2025Dismissed

Karunakar Seth Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 03 OHC CK 1399

Odisha Grama Panchayats Act, 1964 - Section 14(2)(c), 24(2)(c), 24(2)(d), 24(2)(e)

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High Courts13 Mar 2025Disposed Of

Rajesh Kumar Sahu Vs State Of Orissa Vs

Orissa High Court · (2025) 03 OHC CK 1398

Narcotic Drugs And Psychotropic Substances, Act, 1985 - Section 20(b)(ii)(C), 25, 29, 52A, 52A(1)

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High Courts13 Mar 2025Disposed Of

Divisional Manager, United India Insurance Co. Ltd Vs Jagynaseni Naik & Others Vs

Orissa High Court · (2025) 03 OHC CK 1397

Indian Penal Code, 1860 - Section 279, 304AMotor Vehicle Act, 1988 - Section 166, 173

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High Courts13 Mar 2025Disposed Of

Smt. Jharana Pakhira Vs Chandra Mohan Parmanik & Another Vs

Orissa High Court · (2025) 03 OHC CK 1396

Motor Vehicle Act, 1988 - Section 173

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High Courts13 Mar 2025Disposed Of

Gitanjali Dash and Anr Vs Puskar Mahapatra and Anr Vs

Orissa High Court · (2025) 03 OHC CK 1395

Motor Vehicle Act, 1988 - Section 110A, 110A(3), 166, 166(3), 173

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High Courts13 Mar 2025Dismissed

Bhenkat Raman Rana Vs Menaka @ Payal Rana Vs

Orissa High Court · (2025) 03 OHC CK 1394

Hindu Marriage Act, 1955 - Section 13(1)

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High Courts13 Mar 2025Dismissed

Sitarani Das And Anr Vs State Of Orissa & Others Vs

Orissa High Court · (2025) 03 OHC CK 1393

Code of Civil Procedure, 1908 - Section 100, Order 8 Rule 5, Order 8 Rule 10

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High Courts13 Mar 2025Dismissed

Authorised Officer cum Assistant Conservator of Forest, Bargarh Forest Division Vs Digeswar Bisi Vs

Orissa High Court · (2025) 03 OHC CK 1392

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High Courts12 Mar 2025Disposed Of

Bibhu Ranjan Patra Vs Suprava Patra Vs

Orissa High Court · (2025) 03 OHC CK 1391

Hindu Marriage Act, 1955 - Section 13(1), 13(1A), 13(1) (ib), 13(1)(i)(b)

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High Courts12 Mar 2025Allowed

Daitari Jena Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 03 OHC CK 1390

Constitution of India, 1950 - Article 226, 227Registration Act, 1908 - Section 34(3), 71, 72Contract Act, 1872 - Section 11, 23

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High Courts12 Mar 2025Disposed Of

Jajati Keshari Mohanty Vs State Of Odisha And Others Vs

Orissa High Court · (2025) 03 OHC CK 1389

Constitution of India, 1950 - Article 226, 227Registration Act, 1908 - Section 34, 35, 72Odisha Registration Rules, 1988 - Rule 146

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High Courts12 Mar 2025Allowed

Jagatiswar Sahoo Vs State Of Orissa & Others Vs

Orissa High Court · (2025) 03 OHC CK 1388

Constitution of India, 1950 - Article 226, 227

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High Courts12 Mar 2025Disposed Of

Bank Of Baroda, Stressed Assets Recovery Branch, Cuttack Represented By Its Authorized Officer Cum Chief Manager At Sector 7 CDA, Cuttack Vs District Sub Registrar, Officer, Cuttack And Others Vs

Orissa High Court · (2025) 03 OHC CK 1387

Constitution of India, 1950 - Article 226, 227Registration Act, 1908 - Section 17(2)(xii), 89, 89(4)

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High Courts12 Mar 2025Disposed Of

Sai Saburi Nurshing & Health Science College, BBSR Vs State Of Odisha & Others Vs

Orissa High Court · (2025) 03 OHC CK 1386

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