High Courts04 Mar 2025Allowed
Nirupama Jena Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 03 OHC CK 1345
Constitution of India, 1950 - Article 21, 226, 227
COURT ARCHIVE
Orissa High Court judgments
32,472 judgments · page 80 of 1,624
High Courts04 Mar 2025Allowed
Manoj Kumar Jena Vs State Of Odisha & Others Vs
Orissa High Court · (2025) 03 OHC CK 1344
Constitution of India, 1950 - Article 226, 227
High Courts04 Mar 2025Dismissed
Saroj Kumar Behera Vs Debajani Arka @ Behera Vs
Orissa High Court · (2025) 03 OHC CK 1343
Constitution of India, 1950 - Article 226, 227Code of Criminal Procedure, 1973 - Order 6 Rule 17
High Courts03 Mar 2025Disposed Of
State Of Odisha And Others Vs Pradipta Kumar Sahoo And Others Vs
Orissa High Court · (2025) 03 OHC CK 1342
High Courts03 Mar 2025Allowed
M/s. Galaxy Bar And Restaurant, Nayagarh Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 03 OHC CK 1341
Odisha Excise Rules, 2017 - Rule 26, 26(1), 51
High Courts03 Mar 2025Dismissed
Subasini Kar And Another Vs Orissa Mining Corporation Limited, Bhubaneswar And Another Vs
Orissa High Court · (2025) 03 OHC CK 1340
Constitution of India, 1950 - Article 226, 227Orissa Civil Services (Rehabilitation Assistance) Rules, 1990 - Rule 2(iii), 8(b), 9(b)
High Courts03 Mar 2025Dismissed
Batakrushna Mohapatra Vs State Of Odisha Vs
Orissa High Court · (2025) 03 OHC CK 1339
Constitution of India, 1950 - Article 226, 227
High Courts31 Jan 2025Disposed Of
Prasanta Biswanath @ Prasanta Kumar Biswanath Vs State Of Odisha, Represented Through Its Collector, Rayagada And Another Vs
Orissa High Court · (2025) 01 OHC CK 1694
Constitution of India, 1950 - Article 226, 227Specific Relief Act, 1963 - Section 57
High Courts31 Jan 2025Disposed Of
Anil Kumar Majhi Vs State Of Odisha, Represented Through Principal Secretary, Revenue And Disaster Management Department And Another
Orissa High Court · (2025) 01 OHC CK 1693
Constitution of India, 1950- Article 226, 227Indian Succession Act, 1925 - Section 57Orissa Survey and Settlement Act, 1958 - Section 15(b)
High Courts31 Jan 2025Allowed
State Of Orissa Represented By The District Collector, Sambalpur Vs Prafulla Kumar Pradhan(Dead) And Others Vs
Orissa High Court · (2025) 01 OHC CK 1695
Code of Civil Procedure, 1908 - Section 100
High Courts30 Jan 2025Disposed Of
M/s. Parija Enterprises, Cuttack Vs State Of Odisha And Others Vs
Orissa High Court · (2025) 01 OHC CK 1696
High Courts08 Oct 2024Dismissed
Bhimasen Behera And Another Vs Braja Behera And Others
Orissa High Court · (2024) 10 OHC CK 0008
Code of Civil Procedure, 1908 — Order 1 Rule 9, Order 1 Rule 10, Order 1 Rule 13, Order 41 Rule 27, Order 43 Rule 1(u)Code of Criminal Procedure, 1973 — Section 144
High Courts08 Oct 2024Dismissed
Babu Dehuri Vs State Of Odisha
Orissa High Court · (2024) 10 OHC CK 0007
Code of Criminal Procedure, 1973 — Section 383Indian Penal Code, 1860 — Section 86, 302, 304II, 307, 324, 326, 498A
High Courts08 Oct 2024Dismissed
Landa @ Nanda @ Sanjay Pradhan Vs State Of Odisha
Orissa High Court · (2024) 10 OHC CK 0006
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415Indian Penal Code, 1860 — Section 34, 294, 324, 352, 376AB, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 5, 7, 8, 9, 10, 29
High Courts08 Oct 2024Partly Allowed
Ananta Naik & Another Vs State Of Odisha
Orissa High Court · (2024) 10 OHC CK 0005
Code of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 300, 302, 304I, 304II, 324
High Courts08 Oct 2024Dismissed
Rikhi Sahu Vs State Of Odisha
Orissa High Court · (2024) 10 OHC CK 0004
Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 300, 302, 304IEvidence Act, 1872 — Section 3, 6
High Courts07 Oct 2024Disposed Of
Ajit Kumar Panda Vs State Of Odisha
Orissa High Court · (2024) 10 OHC CK 0001
Constitution of India, 1950 — Article 226, 227, 309Companies Act, 1956 — Section 441, 529AOdisha Group C and Group D Posts (Contractual Appointment) Rules, 2013 — Rule 10
High Courts04 Oct 2024Dismissed
Dr. Kanishka Das Vs Union Of India And Others
Orissa High Court · (2024) 10 OHC CK 0003
Constitution of India, 1950 — Article 226, 227, 311Central Civil Service (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts04 Oct 2024Disposed Of
Benudhar Mallick Vs Swarnalata Mallick
Orissa High Court · (2024) 10 OHC CK 0002
High Courts03 Oct 2024Disposed Of
Smt. Kabita Giri Vs State Of Orissa And Others
Orissa High Court · (2024) 10 OHC CK 0009
Constitution of India, 1950 — Article 226, 227