HCMONTHLY CASE LAW ARCHIVE
Read 9 LawLens analyses of Orissa High Court judgments published in April 2026, covering key rulings, legal principles and case law.
← BACK TO ORISSA COURT REPORTPERMANENT MONTHLY EDITIONS
The Petitioners’ land was acquired by the State via a notification dated 15.02.1979
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The Petitioner and her late husband applied for the settlement of government land (Ac.0.04 decimals) in Khordha for homestead purposes, claiming to be landless persons
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The Petitioners (the widow and minor daughter of late Manoj Kumar Sahoo) filed an application under Section 24 of the Code of Civil Procedure (CPC) seeking to transfer Civil Suit No. 41 of 2019 from the Court of the C...
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The Petitioners (Plaintiffs in Civil Suit No. 75 of 2019) filed an application under Section 24 of the Code of Civil Procedure (CPC) to transfer the suit from the Court of Civil Judge (Senior Division), Salipur to Ken...
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The petitioner, Kanha @ Mrutyunjaya Panigrahi, was arrested on November 18, 2025, in connection with Khordha PS Case No. 110 of 2025 for alleged offences under Sections 296, 318(4), 318(2), 351(3), and 3(5) of the Bha...
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The three petitioners sought bail following their arrest in connection with Angul PS Case No. 43 of 2026. The prosecution alleged that the petitioners abducted the victim, Pravat Kumar Pradhan, assaulted him, robbed h...
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The petitioner, a foreign national, filed an application for bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, in connection with Daragha Bazar P.S. Case No. 39 of 2025
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The Petitioner, Angel Mishra, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, in connection with Tamando PS Case No. 324 of 2024.
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The petitioner filed an application for bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest in connection with Delanga PS Case No. 379 of 2025 for offences including kid...
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