HCMONTHLY CASE LAW ARCHIVE
Read 12 LawLens analyses of Orissa High Court judgments published in July 2026, covering key rulings, legal principles and case law.
← BACK TO ORISSA COURT REPORTPERMANENT MONTHLY EDITIONS
The Petitioner, an Ex-Serviceman, applied for a "Service Provider" position for a Company Owned Company Operated (COCO) retail outlet of Bharat Petroleum Corporation Limited (BPCL) following an advertisement dated 09....
2 MIN READ→
The Appellants (State of Odisha) challenged orders passed by a learned Single Judge which quashed the removal of the Respondents from their positions as Teachers and directed their reinstatement
2 MIN READ→
The Petitioner was accused of participating in a large-scale fraud involving the Consortium Bank Credit Loan Scheme.
2 MIN READ→
The petitioners and Opposite Party No. 2 (informant) are members of an extended family involved in a civil suit (C.S. No. 220 of 2019) regarding title and possession of property in Salepur.
3 MIN READ→
On March 24, 2023, Excise officials intercepted a Maruti Suzuki SX-4 vehicle at Pakudibandha Junction based on prior information
3 MIN READ→
On October 2, 2008, forest officials apprehended the Petitioner and others in the Sankhirpada Reserve Forest for illegally felling three Acacia trees and one Sal tree.
2 MIN READ→
In October 2008, the Petitioner and co-accused were apprehended in the Sankhirpada Reserve Forest for illegally felling and transporting Acacia and Sal wood using a trolley rickshaw
2 MIN READ→
The Petitioner, the Sarpanch of Dagra Gram Panchayat, challenged an order dated 21.02.2025 passed by the Collector, Balasore (Opposite Party No. 2), which declared his election void
2 MIN READ→
The Appellant married the deceased, Gita Bhoi, and had three children; however, frequent domestic violence led her to reside with her parents.
2 MIN READ→
On June 21, 2002, the appellant allegedly killed Thakuri Mohanta by assaulting her with a Budia (axe) after initially shooting an arrow at her
2 MIN READ→
The petitioner filed a bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest in connection with Jharsuguda PS Case No. 502 of 2025
2 MIN READ→
The petitioner, Mamata Nagesh, was arrested on 24.05.2025 in connection with Sinapali PS Case No. 130 of 2025 for the alleged murder of Lagnia Sunani.
2 MIN READ→