High Courts29 Aug 2026Allowed
Smt. Arnapurna Roy Vs Union Of Indian & Ors.
Orissa High Court · (2026) 08 OHC CK 1834
Arbitration Act, 1940-Section 8(1), 30, 8Arbitration and Conciliation Act, 1996-Section 31(3)Interest Act, 1978
COURT ARCHIVE
Orissa High Court judgments
33,604 judgments · page 9 of 1,681
High Courts29 Aug 2026Dismissed
Bijayalaxmi Dash Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1835
Cr.P.C., 1973-Section 397, 401, 239, 319, 482, 227BNS-Section 438, 318(4)/ 319(2)/ 336(3), 471I.P.C.-Sections 465/471/473, 473, 465/471, 468, 465, 463, 415, 467/468, 420/467/468/471, 471
High Courts29 Aug 2026Disposed Of
Smt. Mayabati Munda Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1843
Constitution of India-Article 226, 227Orissa Gram Panchayats Act, 1964-Section 24, 24(2)(a), 12, 24(1), 24(2), 24(3), 24(4)Orissa Grama Panchayats (Second Amendment) Act, 1993
High Courts29 Aug 2026Dismissed
Bhikari Charan Jena Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1844
Constitution of India-Article 12, 14, 16, 226, 227Odisha Subordinate Education (Method of Recruitment and Conditions of Service) Rules, 1993-Rule 2(e), 15, 18Odisha Ministerial Services (Method of Recruitment and Conditions of Service of Junior Assistants, Senior Assistants and Section Officers in the District Offices and offices Subordinate thereto) Rules 2019
High Courts29 Aug 2026Disposed Of
Bapu @ Jyotikanta Parida Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1847
Explosive Substances Act, 1908-Sections 3, 4BNS-Section 288, 3(5), 61(2), 109(1), 326(g), 351(3)IPC-U/s.452, 341, 323, 506, 380, 294, 34, 324, 307, 379, 325, 395, 397, 342, 302, 120(B), 384, 448, 507, 386, 387, 427, 411, 385, 143, 447, 149
High Courts29 Aug 2026Disposed Of
Udenath Naik Vs State Of Odisha & Ors.
Orissa High Court · (2026) 08 OHC CK 1849
Constitution of India-Article 226 & 227Orissa Gram Panchayats Act, 1964-Section 241, 12Orissa Grama Panchayats (Second Amendment) Act, 1993
High Courts29 Aug 2026Disposed of
Biswajit Nahak & Anr. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1564
BNSS, 2023-Section 483NDPS Act-U/Ss.20(b)(ii)(C)/25/29, Section 37
High Courts29 Aug 2026Disposed Of
Rasmi Ranjan Naik @ Rashmiranjan Naik Vs State Of Orissa
Orissa High Court · (2026) 08 OHC CK 1865
BNSS, 2023-Section 483BNS-Section 85, 108
High Courts29 Aug 2026Allowed
Somanath Tandi & Anr. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1866
BNSS, 2023-Section 483NDPS Act-Section 20(b)(ii)(B), 29, 37
High Courts29 Aug 2026Disposed Of
Rajendra Kumar Majhi @ Raju Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1867
BNSS-Section 483NDPS Act-Sections 21(c), Sec.37Constitution of India-Article 21
High Courts29 Aug 2026Disposed Of
Sujit Behera & Anr. Vs State of Orissa
Orissa High Court · (2026) 08 OHC CK 1868
BNSS, 2023-Section 483, U/S.483BNS-U/Ss. 126(2)/115(2)/109(1)/61(2), U/S. 310(2)
High Courts29 Aug 2026Allowed
Rakesh Mahananda & Ors. Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1869
BNSS, 2023-Section 483NDPS Act-Sections 20(b)(ii)(C), 37
High Courts28 Aug 2026Disposed Of
Dhabaleswar Jena @ Mantu Vs State Of Odisha
Orissa High Court · (2026) 08 OHC CK 1851
BNSS, 2023-Section 483NDPS Act-Section 21(b), 29IPC-Section 294, 323, 34, 341, 506
High Courts28 Aug 2026Allowed
Prafulla Kumar Behera & Anr. Vs State of Odisha (Vigilance)
Orissa High Court · (2026) 08 OHC CK 1675
BNSS, 2023-Section 483, U/S.483Prevention of Corruption (Amendment) Act-U/Ss.13(2), Sections 13(1)(a)BNS-Sections 316(5)/61(2)/318(4)/ 336(3)/338/340(2)
High Courts28 Aug 2026Disposed Of
Balaram Behera @ Raj Behera Vs State of Odisha
Orissa High Court · (2026) 08 OHC CK 1852
BNSS, 2023-Section 483BNSS-U/S.483BNS-U/Ss.318(4)/319(2)/336(2)(3)/3(5)
High Courts28 Aug 2026Allowed
Ratnamayee Tripathy Vs Bijay Kumar Panda
Orissa High Court · (2026) 08 OHC CK 1854
Code of Civil Procedure-Section 24
High Courts28 Aug 2026Allowed
Reeta Satapathy Vs Basanta Kumar Satapathy
Orissa High Court · (2026) 08 OHC CK 1856
Hindu Marriage Act-Section 13(1) (i-a)Code of Civil Procedure-Order XVIII Rule 17
High Courts28 Aug 2026
TP Southern Odisha Distribution Limited Vs Micro and Small Enterprises Facilitation Council & Ors.
Orissa High Court · (2026) 08 OHC CK 1857
Constitution of India-Article 226, 227Micro, Small, Medium, Enterprises Development Act, 2006-Section 18, 18(1), 18(2), 18(3), 18(4), 17, 19Arbitration and Conciliation Act-Section 34, 7(1), 80, 5, 37, 37(2)
High Courts27 Aug 2026Disposed Of
Upendra Kumar Padhi Vs Rama Krushna Panda & Ors.
Orissa High Court · (2026) 08 OHC CK 1842
M.V. Act-Section 173
High Courts27 Aug 2026Disposed Of
Noorama Khatoon & Ors. Vs Aqueeb Hussain & Ors.
Orissa High Court · (2026) 08 OHC CK 1845
M.V. Act, 1988-Section 173Evidence Act