HCMONTHLY CASE LAW ARCHIVE
Read 107 LawLens analyses of Orissa High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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The appellants were prosecuted in connection with an alleged incident dated 29 May 1996, in which they allegedly entered the informant’s house, assaulted him and his family members, threatened them to vacate their res...
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The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Excise Satellite Unit, Jeypore P.R. No. 142 of 2025–26, corresponding to T.R. Case No. 106 of 20...
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On 18 April 2009, at approximately 7:15 p.m., the victim was returning from her aunt’s house with her cousin, P.W.7 Bhaskar Das, when the appellants allegedly approached them on a motorcycle.
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The petitioner, Hasin Nayak, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in two criminal cases: Semiliguda P.S. Case No. 30 of 2026, corresponding to T.R. Case No. 34 of 2026, and Je...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Khetrajpur P.S. Case No. 214 of 2025, corresponding to S.T. Case No. 352/80 of 2025, pending before the...
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The five petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Cyber Crime and Economic Offence, Sundargarh P.S. Case No. 04 of 2026, arising from G.R. Case No. 591 of 2026.
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The four petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Bhawanipatna Cyber Crime and Economic Offences Police Station Case No. 20 of 2025, correspo...
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On 18 March 2021 at approximately 2:30 a.m., the deceased was driving truck No. MH-03-C-7202 from Mumbai towards Paradeep when it collided with truck No. OD-19-M-7759 near Gouri Petrol Pump on NH-55 under Jujumura Pol...
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On 8 November 2000, the claimant-appellant was travelling as a pillion rider on a scooter when a motorcycle driven by Respondent No. 1 allegedly collided with the scooter from behind in a rash and negligent manner.
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The petitioner, an Assistant Professor at Ravenshaw University, applied for academic leave from 8 April to 20 April 2019 to attend a refresher course at the Central University of Rajasthan. In support of her applicati...
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The petitioner, a former Member of the Odisha Legislative Assembly, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Baidyanathpur P.S. Case No. 518 of 2025, relating t...
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On 17 May 1987, Rabindranath Nayak was travelling in a trekker bearing registration No. OAX-227 from Gop to Nimapara when it collided with another trekker, bearing registration No. OSU-8485, allegedly driven rashly an...
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The claimant sustained injuries in a motor-vehicle accident and obtained an award of ₹12,17,775 from the learned Additional District Judge-cum-4th M.A.C.T., Kantamal, in M.A.C. No. 06 of 2018, by judgment dated 7 May...
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The petitioner sought pre-arrest bail in G.R. Case No. 490 of 2026 arising from Paradeep P.S. Case No. 147 of 2026.
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The petitioner, a former Senior Superintendent of Circle Jail, Cuttack at Choudwar, sought pre-arrest bail in G.R. Case No. 73 of 2026 arising from Choudwar P.S. Case No. 35 of 2026, involving alleged offences under S...
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The petitioner was appointed as a Salesman in Bhojpur Cooperative Society on 1 April 1989 and was subsequently directed to work as a Night Watchman.
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The petitioners, residents of Balangir district, sought appointment as Danger Building Workers (“DBWs”) in the Ordnance Factory, Badmal, and compensation for alleged negligence and disobedience by the authorities.
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The Opposite Party-husband instituted C.P. No. 372 of 2024 under Section 13(1)(i-a) of the Hindu Marriage Act, 1955, before the Family Court-I, Bhubaneswar.
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The petitioner-wife filed a petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of C.P. No. 185 of 2025 from the Court of the Judge, Family Court, Jajpur, to the Court of the Judge, Family...
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The three petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Dhanupali P.S. Case No. 489 of 2025, corresponding to T.R. Case No. 180 of 2025, pending...
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The petitioners, Sujit Behera and Suman Naik, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Rasol P.S. Case No. 101 of 2026, corresponding to G.R. Case No. 290 of 20...
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The petitioners, Biswajit Nahak and Ramakanta Nahak, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Daringbadi P.S. Case No. 83 of 2025, corresponding to C.T. Case No...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Th. Rampur P.S. Case No. 50 of 2026, corresponding to C.T. Case No. 62 of 2026, in which he was charge-s...
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The petitioners challenged the order dated 29 August 2013 passed by the Assistant Settlement Officer, Bhubaneswar, in Objection Case No. 3865 of 2013, whereby their objection under Section 12 of the Odisha Survey and...
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Cuttack Durgabari Samity instituted C.S. No.9 of 2011 seeking declaration of title, possession and consequential reliefs concerning the suit property. Amaresh Sarkar subsequently instituted C.S. No.424 of 2022 seeking...
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The petitioner, an accused in G.R. Case No. 441 of 2014, arising out of Gondia P.S. Case No. 42 of 2014 and pending before the learned S.D.J.M., Dhenkanal, sought transfer of the proceeding to the Court of the learned...
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The petitioner claimed ownership and possession of premises comprising Plot No. 1305 of Khata No. 257/181 and Plot No. 13057/18521 of Khata No. 257/182 at Khetrajpur, Sambalpur.
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The petitioner had been granted bail pursuant to the High Court’s order dated 31 July 2023 in BLAPL No.7903 of 2023, subject to conditions including that he would not commit any offence while on bail, attend the trial...
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The petitioners, including Gopal Aromatic Private Limited, manufacture and sell chewing tobacco, including flavoured, scented or additive-containing products.
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The petitioners challenged orders dated 30 December 2020 passed by the Micro and Small Enterprises Facilitation Council, Cuttack (“MSEFC”) under Section 18 of the Micro, Small and Medium Enterprises Development Act, 2...
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The petitioners, Prafulla Kumar Behera, a Junior Engineer, and Prasanta @ Prasant Kumar Patro @ Patra, an Assistant Engineer, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Berhampur...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Bolangir GRP P.S. Case No. 0039 of 2025, corresponding to Special G.R. Case No. 32 of 2025, concerning an alleged offenc...
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On 1 January 2003 at approximately 5:30 a.m., an Excise Sub-Inspector allegedly detected the petitioner carrying 10 litres of liquid in a motor tube on a bicycle without authority. The liquid was tested using blue lit...
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On 15 June 2002, the petitioner allegedly assaulted Khetrabasi Sahoo (P.W.2) on the neck with an axe during a village altercation, causing a bleeding injury. The injured was taken to hospital, where he narrated the oc...
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On 23 November 2002 at approximately 1:00 a.m., unidentified armed persons allegedly forcibly entered the dwelling house of the informant, Satrughna Sahu, confined the family members, assaulted an inmate, and looted c...
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The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Koraput GRPS P.S. Case No. 40 of 2025, corresponding to T.R. Case No. 148 of 2025, pending before the Additional Sessio...
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The four petitioners—Litun Pattanaik @ Pattanayak, Sekh Anwar Hussen, Mahesh Nayak and Sushil Kumar Naik—filed applications under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking bail in An...
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The petitioner, a mining leaseholder of the Jururi Iron Ore Block, Keonjhar, obtained chemical analysis of mineral samples from its stacks under Rule 10 of the Orissa Minerals (Prevention of Theft, Smuggling and Illeg...
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The appellant, appointed as an Assistant Conservator of Forest under the Odisha Forest Service Group-A (Junior Branch) Recruitment and Conditions of Service Rules, 2013, underwent the prescribed two-year training duri...
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The petitioner, an OUAT employee holding an M.Com. degree, was initially engaged as a Research Fellow under an ICAR project. After the project ended, he litigated for appointment to a suitable post.
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The Petitioners, BAMCEF and Bharata Mukti Morcha, sought to hold their 42nd National Convention and 15th BMM Convention at Lower Baliyatra Ground, Cuttack, from 26 to 30 December 2025.
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The petitioner was appointed as a 4th Peon in Putineswar High School on 14 December 1991 and was subsequently adjusted as a 2nd Peon in Heramba Chandra Academy, Bhograi, by order dated 7 September 1998.
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The petitioner was engaged as a Sikshya Sahayak (Junior Teacher) on a contractual basis for one year from 24 April 2018, on a fixed honorarium of ₹7,400 per month, under an agreement containing conditions regarding at...
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The appellant was convicted under Section 302 IPC by the Additional Sessions Judge, Deogarh, for allegedly murdering Sankarsan Pradhan on 13.08.1999 during a longstanding land dispute.
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On 24 July 2007, Ajay Patra and his son Chandan were proceeding with Smita Patra, Sinny Patra and agricultural labourers to their paddy field. The prosecution alleged that Mrutyunjay Patra, his sons Gautam and Rakesh,...
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On 22 August 1993, Giridhari Pradhan was allegedly assaulted while working in his paddy field following an agricultural land dispute. The prosecution alleged that Baikuntha Pradhan assaulted Giridhari with a farsa, wh...
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The appellant was tried for the murders of Mali Pradhan and Suraj Pradhan. The prosecution alleged that, on 23 November 2010, following a matrimonial dispute involving the informant and the appellant’s sister, the app...
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The petitioner-wife filed a transfer petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of C.P. No. 227 of 2024 from the Court of the Judge, Family Court-I, Bhubaneswar, to the Family Cou...
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The petitioner claimed that his slum dwelling at Mahisakhal, BJB Nagar, Bhubaneswar, was demolished by the municipal authorities for road construction.
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The petitioner, Plaintiff No.2 in C.S. No.178 of 2012, instituted a partition suit concerning the suit properties and sought permanent injunction against Defendant Nos.6 to 10, the alleged purchasers.
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The petitioner entered government service as a Junior Clerk on 17 April 1995 and was subsequently promoted from Senior Assistant to Assistant Commercial Tax Officer (ACTO) by order dated 9 October 2017.
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The Petitioner was serving as a Level-V(B) Senior Teacher and possessed the requisite graduate, training, and OTET qualifications.
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The petitioner’s father died in service on 31 March 2015.
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The petitioner, a government servant, was subjected to disciplinary proceedings for allegedly remaining unauthorisedly absent from duty on the night of 09.09.2017, leaving the Court and Office of the Nayadhikari, Gram...
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The petitioner sought review and recall of the order dated 17.09.2025 passed in W.P.(C) No. 21551 of 2025.
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The petitioner-wife sought transfer of C.P. No. 105 of 2025, pending before the Family Court, Baripada, to the Family Court, Balasore.
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The petitioner, a society registered under the Societies Registration Act, 1860 on 6 December 1947, purchased the disputed land through its Secretary and subsequently obtained mutation and conversion of the land.
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Sanjeet Dash was prosecuted for allegedly stabbing his wife, Saraswati Dash, to death and slitting the throat of their six-year-old daughter, Shree @ Pari, at their residence on 9 June 2022.
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The petitioners—Kanhei Charan Mahala, Madan Mohan Sahoo, and Chandan Baskey @ Chandan Kumar Baskey—filed applications under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking bail in Jaleswar...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Gop P.S. Case No. 31 of 2026, corresponding to G.R. Case No. 79 of 2026, pending before the JMFC, Konark.
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The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Special Crime Unit P.S. Case No. 03 of 2024, corresponding to T.R. Case No. 68 of 2024, pending before the 3rd Addition...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita in connection with Sonepur P.S. Case No. 129 of 2025, corresponding to G.R. Case No. 26 of 2025, pending before the Additional Ses...
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The four petitioners—Shyamsundar Dalei, Krushna Chandra Ranbida, Bibhisan Kumbhar and Shanti Ranbida—filed applications under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking bail in Bargarh Rural...
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On 10 March 2021, following an objection by informant Satyanarayan Ratha to Appellant No. 1 allegedly peeping into a bathroom, a sudden quarrel occurred between neighbouring families.
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On 15 June 2008, the appellants allegedly abused and threatened Manohar Harijan, a member of the Damba Scheduled Caste, near his house over a dispute concerning the dumping of garbage and waste on disputed land. The a...
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The appellant, who was the Headmaster of a primary school and Superintendent of its hostel for Adivasi students, was accused of compelling two Class V students to masturbate him inside a hostel room on several occasio...
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On 21 July 2004, the police received information that a person was dealing in ganja from Room No. 11 of Mini Lodge, Cuttack.
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On 19 August 2021, an altercation allegedly occurred between the appellants, Sulochana Naik and Binod Naik, and informant Kamini Naik over payment of an electricity bill.
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On 27 January 1997, the appellants allegedly damaged the informant’s fence and attempted to encroach upon his land.
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The appellant was prosecuted in connection with an occurrence at Panthanivas, Bhubaneswar, on the night intervening 30 November and 1 December 1997.
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The appeal challenged the judgment dated 22 January 2009 of the Ad hoc Additional Sessions Judge, Fast Track Court, Padampur, in C.T. Case No. 74/28 of 2008.
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The appellant was convicted by the Sessions Judge, Bolangir, in Sessions Case No. 2 of 1997 for offences under Section 376 of the Indian Penal Code and Section 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Pr...
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The complainant alleged that, on 20 September 1992, respondent Sricharan Patra slapped and pushed him, causing him to fall on the staircase and sustain a bleeding gum injury; the other respondents allegedly abused, as...
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The appellants were prosecuted for assaulting Bhima Naik (P.W.3) in his hut during the night of 3 March 1997, allegedly following a quarrel concerning the taking of tari.
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The complainant claimed recorded rights and possession over Plot No. 2829 under Khata No. 221 at Mouza Kacherigaon since 25 July 1977.
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The petitioner was proceeded against departmentally pursuant to a charge-sheet dated 4 August 2002, allegedly arising from the same allegations that formed the basis of Colliery P.S. Case No.136 of 2002, corresponding...
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The petitioner, an employee of Hindustan Aeronautics Limited, was proceeded against under a charge-sheet dated 15 May 2009. He submitted his reply and participated in the departmental inquiry. The Inquiry Officer subm...
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The Petitioner, an ‘A’ Class Engineer Contractor, challenged the rejection of his bid for the work of “Flood Protection Work on right flood bank of river Vansadhara near village Bainaguda in Rayagada District,” submit...
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The Review Petitioner, Special Planning Authority, Bhadrak, sought review of the order dated 12 May 2025 passed in W.P.(C) No. 13324 of 2025, whereby directions had been issued concerning grant of RACP/MACP benefits t...
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Opposite Parties 2–5, central public-sector instrumentalities under the Ministry of Jal Shakti, invited a tender for providing architectural services for developing playfields and residential quarters connected with h...
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Ashok Kumar Sipani held Passport No. U1497323, valid until 25 December 2029.
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Opposite Party No. 1 instituted C.S. No. 16 of 2020 seeking specific performance of an unregistered agreement for sale dated 02.04.2013 concerning one acre of land, allegedly executed by Avilash Mahananda as the Gener...
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The three petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Khurda Model P.S. Case No. 106 of 2026, corresponding to G.R. Case No. 217 of 2026, pending before the learned SD...
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On 2 October 2024, the informant, Dr. Saswata Mohanty, was allegedly induced to join a WhatsApp group impersonating “Geojit Financial Services Ltd.” and was promised discounted share trading, IPO investments, and high...
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The petitioners, Susanta Sahu and Jyoti Ranjan @ Rohan Pradhan, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) in Berhampur Cyber P.S. Case No. 93 of 2025, corresponding to G.R. Case No...
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The petitioners filed separate applications under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking bail in Komna P.S. Case No. 378 of 2025, corresponding to S.A. No. 01 of 2026, pending before the...
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Soro P.S. Case No. 963 of 2025, corresponding to Special Case No. 65 of 2025, pending before the Additio...
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The petitioner, an employee of Nalanda Public School, was accused of embezzling money by manipulating documents and thereby defrauding the informant.
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Opposite Party No. 1, the plaintiff in C.S. No. 20 of 2011, obtained an ex parte decree dated 17.02.2012 declaring his right, title and interest over the suit property with confirmation of possession.
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The petitioners claimed ownership and possession over Ac.0.25 decimals in Plot No.104/1117 under Khata No.153/356, Mouza-Golabandha, purchased through Registered Sale Deed No.147 dated 12.01.2005.
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The suit land was initially recorded in the names of Sulakhyana Routray and Kapileswar Chhottray. After Sulakhyana’s death, her son Baidyanath Routray and Kapileswar were recorded as joint owners in the consolidation...
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The applicant sought intervention and impleadment under Chapter VI, Rule 27 of the Orissa High Court Rules in a writ petition challenging the appellate order in OLR Appeal No. 15 of 2024/2025, by which an order of con...
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The petitioner challenged the order dated 20.01.2026 of the Additional Sessions Judge, Kodala, Ganjam, rejecting his application for discharge in Sessions Trial No. 126 of 2025 for offences under Sections 103(1), 3(5)...
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On 2 August 1993, the petitioner allegedly assaulted Bisu Das (P.W.6) near Duan Bandha with a kati, causing bleeding injuries to his left shoulder, forearm, and palm.
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On 13 January 1985, the petitioner allegedly assaulted Chaila Martha (P.W.7) with a knife on his head and right hand due to a previous grudge, causing bleeding injuries and necessitating medical treatment and referral...
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The petitioner-wife filed a petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of C.P. No.459 of 2025 from the Court of the Judge, Family Court-I, Bhubaneswar, to the Court of the Judge,...
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The petitioner-husband sought transfer of CRP No. 136 of 2024, instituted by the opposite-party-wife under Section 125 Cr.P.C. for maintenance, from the Family Court, Jajpur, to the Family Court, Bhubaneswar.
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The petitioners, Umesh Kumar Swain @ Santa and Kulamani Khatei @ Jatia, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Pipili P.S. Case No. 674 of 2025, corresponding to Special G.R....
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita in STF P.S. Case No. 18 of 2024, corresponding to C.T. (Spl.) NDPS Case No. 06 of 2024, pending before the Additional Sessions Jud...
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On 28 February 2022, at approximately 11:00 p.m., three deceased persons—Dillip Kumar Sahoo, Jayanta Pradhan and Dibyajyoti Sahoo—were travelling in a car bearing registration no. OD-02F-5577 when a truck bearing regi...
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The petitioner-wife filed a transfer petition under Section 24 of the Code of Civil Procedure, seeking transfer of CP Case No. 588 of 2025, pending before the Family Court, Bhubaneswar, to the Family Court, Kataka.
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Balliguda P.S. Case No. 198 of 2025, corresponding to C.T. Case No. 369 of 2025, pending before the learned SDJM, Ballig...
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The petitioners—Sajil Sanu, Justin Pappacha @ Pappachan, and Ambadi Soman—sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in G. Udayagiri P.S. Case No. 37 of 2026, corresponding to C.T....
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The petitioner, while serving as Senior Manager of Cuttack Gramin Bank, was a member of the Bank’s Investment Committee.
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The petitioner was engaged as a Data Entry Operator in the District Project Office of OSEPA on 25 February 2012. After obtaining a No Objection Certificate, he resigned from that position on 1 October 2022 and joined...
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The petitioner, Principal-in-Charge-cum-Lecturer in Odia at Chitalo Degree Mahavidyalaya, Jajpur, was arrested in Cuttack Vigilance P.S. Case No. 40 dated 31 December 2025 for alleged offences under Sections 13(2) rea...
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The Orissa High Court issued Advertisement No. 05 of 2023 for direct recruitment of 23 District Judges from the Bar under the Orissa Superior Judicial Service Rules, 2007 and the Orissa Judicial Service Rules, 2007.
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