![### DPC Must Consider Enhanced Vacancy Position Existing at Time of Selection Meeting. State of Odisha & Others v. Bibhu Prasad Mishra & Others [W.P.(C) No. 20325 of 2014 and connected matters]. Odisha High Court. LawLens](/stories/thumbnails/dpc-must-consider-enhanced-vacancy-position-existing-at-time-of-selection-meeting-1df9f1496aee463aa512bf6f0ad12957.webp)
### DPC Must Consider Enhanced Vacancy Position Existing at Time of Selection Meeting
The petitioners (State of Odisha) challenged orders dated 21.01.2014 and 13.05.2014 passed by the Odisha Administrative Tribunal (OAT).
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HCMONTHLY CASE LAW ARCHIVE
Orissa High Court Judgments in February 2026: Case Law Digest
Read 8 LawLens analyses of Orissa High Court judgments published in February 2026, covering key rulings, legal principles and case law.
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February 2026 Judgments
8 ARTICLES · NEWEST FIRST![Promotion Eligibility Must Be Determined Based on Vacancy Positions Existing at the Date of DPC Meeting.. State of Odisha & Ors. v. Bibhu Prasad Mishra & Ors. [W.P.(C) No. 20325 of 2014 & Others.]. Odisha High Court. LawLens](/stories/thumbnails/promotion-eligibility-must-be-determined-based-on-vacancy-positions-existing-at-the-date-o-a5fffe5875dd448e879ee4e6492300c2.webp)
Promotion Eligibility Must Be Determined Based on Vacancy Positions Existing at the Date of DPC Meeting.
The Orissa Accounts and Taxation Services Rules, 2011, mandated a 30% promotion quota from the Subordinate Finance Service to the Taxation & Accounts Service
3 MIN READ→
![Doubtful compliance with Section 50 NDPS Act procedural safeguards due to suspicious consent documents vitiates conviction.. Dillip Kumar Sethi v. State of Orissa [CRLA No. 117 of 2005]. Odisha High Court. LawLens](/stories/thumbnails/doubtful-compliance-with-section-50-ndps-act-procedural-safeguards-due-to-suspicious-conse-8414a27ea47b4acdbc13f3001ed29e59.webp)
Doubtful compliance with Section 50 NDPS Act procedural safeguards due to suspicious consent documents vitiates conviction.
On August 18, 2003, police acting on reliable information apprehended the appellant at Chunavati Lane, Cuttack.
2 MIN READ→
![Communication of offence particulars and general grounds of arrest constitutes sufficient compliance with Section 47 of BNSS.. Subharanshu Sekhar Swain v. State of Odisha [BLAPL No. 13309 of 2025]. Odisha High Court. LawLens](/stories/thumbnails/communication-of-offence-particulars-and-general-grounds-of-arrest-constitutes-sufficient--647db0c57fd444e3a18440deafd0613f.webp)
Communication of offence particulars and general grounds of arrest constitutes sufficient compliance with Section 47 of BNSS.
The petitioner filed a bail application under Section 483 of the BNSS, 2023, following his arrest in connection with Chandabali PS Case No. 424 of 2025.
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![Deemed remand for medical treatment and prior arrest memo communication satisfy statutory custody and arrest disclosure requirements.. Akash Kori @ Kasua v. State of Odisha [BLAPL No. 11721 of 2025]. Odisha High Court. LawLens](/stories/thumbnails/deemed-remand-for-medical-treatment-and-prior-arrest-memo-communication-satisfy-statutory--79c9591577024ef6a5e9553a2c185c3c.webp)
Deemed remand for medical treatment and prior arrest memo communication satisfy statutory custody and arrest disclosure requirements.
The petitioner was arrested in connection with STF, CID, CB, Bhubaneswar P.S. Case No. 08 of 2025 for allegedly transporting 295.55 kg of Ganja (commercial quantity) in a Creta car
2 MIN READ→
![Bail on parity denied in NDPS commercial quantity cases without recording Section 37 satisfaction.. Sameep Ahammed & Anr. v. State of Odisha [BLAPL Nos. 11623 & 12515 of 2025]. Odisha High Court. LawLens](/stories/thumbnails/bail-on-parity-denied-in-ndps-commercial-quantity-cases-without-recording-section-37-satis-4b0a56f7055c4930b62f762c88ad7d5b.webp)
Bail on parity denied in NDPS commercial quantity cases without recording Section 37 satisfaction.
The Petitioners, Sameep Ahammed and Mahendra Singh, were arrested in connection with Jeypore Sadar PS Case No. 181 of 2022 for allegedly transporting 647 Kgs of contraband Ganja—a commercial quantity—in a container.
2 MIN READ→
![Bail under NDPS Act for commercial quantities requires mandatory satisfaction of Section 37 conditions regardless of parity.. Sameep Ahammed v. State of Odisha [BLAPL No. 11623 of 2025] and Mahendra Singh v. State of Odisha [BLAPL No. 12515 of 2025]. Odisha High Court. LawLens](/stories/thumbnails/bail-under-ndps-act-for-commercial-quantities-requires-mandatory-satisfaction-of-section-3-296bcf9f6ed3421c983191c389a16a23.webp)
Bail under NDPS Act for commercial quantities requires mandatory satisfaction of Section 37 conditions regardless of parity.
The petitioners were arrested in connection with Jeypore Sadar PS Case No. 181 of 2022 for allegedly transporting 647 Kgs of contraband Ganja in a container.
2 MIN READ→
![Impleadment of Subsequent Purchaser in First Appeal Confirmed to Prevent Multiplicity of Litigations. Puspa Swain v. Biswambar Rout and Others [C.M.P. No.1227 of 2024]. Odisha High Court. LawLens](/stories/thumbnails/impleadment-of-subsequent-purchaser-in-first-appeal-confirmed-to-prevent-multiplicity-of-l-cfc7d61ed26f4fe69e2608a27fc89e54.webp)
Impleadment of Subsequent Purchaser in First Appeal Confirmed to Prevent Multiplicity of Litigations
The petitioner (plaintiff) filed a civil suit [C.S. No.166 of 2012] which was decreed in her favour by the Trial Court
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