HCMONTHLY CASE LAW ARCHIVE
Read 36 LawLens analyses of Orissa High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The Petitioner, a government official, was impleaded in Vigilance P.S. Case No. 39 of 2001 following allegations that rice intended for the "Food for Work Programme" was being illegally diverted
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The Petitioner, a DSP/IIC, was charged under Section 7 of the Prevention of Corruption Act (as amended in 2018) following a vigilance trap operation.
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The Appellant was convicted by the Trial Court on December 19, 2025, for the offence of rape under Section 64(1) of the Bharatiya Nyaya Sanhita (BNS), 2023, and sentenced to 10 years of rigorous imprisonment.
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The deceased petitioner, an Executive Scale-IV officer of UCO Bank, was posted to the Singapore branch in 2004 under a contract requiring a 5-year post-repatriation service or payment of a Rs. 10 lakh bond as liquidat...
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The petitioner, a mining lessee for the Suleipat Iron Ore Mines, held a lease originally executed on 25.10.1975 and registered on 24.05.1976
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The Respondent, engaged as a Fitter Mechanic on a Nominal Muster Roll (NMR) basis since 1980, retired in 2022 after four decades of service.
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The Appellant was convicted by the trial court for kidnapping and committing repeated aggravated penetrative sexual assault on a minor victim (aged 16 at the time of the FIR) under Sections 363, 366, and 376(2)(n) of...
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The Petitioner was accused of committing murder by pouring petrol on the deceased, Anjan Kumar Padhi, and setting him on fire
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The Deity, Sri Raghunath Mahapravu, through its Managing Trustee, filed an application under Section 19 of the Odisha Hindu Religious Endowments Act, 1951, seeking permission to alienate its properties
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The Petitioner, a Deputy Manager at State Bank of India (SBI), was placed under suspension on 22.08.2009 following allegations of a ₹32,25,758/- fraud.
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The Petitioner sought land for a hotel project. In 2010, the Orissa Industrial Infrastructural Development Corporation (IDCO) granted "in-principle" approval for Plot No. B/12/A in Mouza-Patia
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On March 9, 2012, the informant’s son, Kartika Swain (P.W.4), was assaulted by the petitioners with a kati (cleaver) following a verbal altercation rooted in previous enmity
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The Petitioner, a former Motor Vehicle Inspector, was charged under Section 13(2) r/w 13(1)(e) of the Prevention of Corruption Act, 1988, and Section 109 of the IPC following a 2016 search that allegedly revealed asse...
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The Petitioner sought the quashing of Infocity P.S. FIR No. 61 of 2025 registered under Sections 296 (obscenity), 318(4) (cheating), 351(2) (criminal intimidation), and 3(5) (common intention) of the Bharatiya Nyaya S...
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The Petitioner is the widow of Abhiram Dash, who died intestate on January 12, 2025, leaving behind his wife, three daughters, and one son.
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The Petitioner, a BBM (Hons) student at XIM University, was debarred from appearing in the End-Semester Examination-II for the subject ‘Introduction to OB & HR’ due to an attendance shortage of 64.41%.
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The Petitioner is the wife of Dr. B. Gopal Chandra Rao, a Medical Officer accused of possessing disproportionate assets (DA) following a vigilance trap in 2017.
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The Oriental Insurance Co. Ltd. (the appellant) challenged a judgment dated 18.10.2023 passed by the 7th MACT, Bhubaneswar, in MAC Case No. 70 of 2013.
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The Appellant-Insurer challenged a 2021 judgment from the 1st Motor Accident Claims Tribunal (MACT), Nuapada, in M.A.C. Case No. 9 of 2016.
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The petitioners were appointed as Assistant Project Directors (APDs) on a contractual basis in various District Rural Development Agencies (DRDAs) following a merit-based selection process in 2010.
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The petitioners were engaged as Data Entry, Lift, and Generator Operators at MKCG Medical College and Hospital starting in 2008 following a government directive
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The petitioner joined the Orissa Forest Development Corporation in 1975 and was a Sectional Supervisor during 1995–1996
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The Appellants, members of the Scheduled Castes, served as daily-wage sweepers/cleaners at the State Bank of India (SBI) for approximately 30 years.
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The Petitioners, Group-D employees in the Jagatsinghpur Education District, challenged Departmental Promotion Committee (DPC) proceedings held on 05.04.2023 and 28.02.2024 regarding promotions to the Junior Assistant...
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The Petitioners purchased specific plots (Plot Nos. 1303/2195/3016 and 1303/2195/3012) in Mouza Baligohiri, which were mutated in their names in 2021.
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The Petitioner, while serving as a Branch Manager at Utkal Grameen Bank, Bhikampali, was involved in a cash remittance of Rs. 20 lakh on April 18, 2016
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The Petitioner challenged a demand notice dated May 20, 2024, for a shortfall in lifting the Minimum Guaranteed Quantity (MGQ) of liquor for the year 2023-24.
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The petitioners sought quashing of criminal proceedings under Sections 419, 420, 467, 471, and 120-B of the IPC pending before the Designated Court under the OPID Act.
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The respondent, Sagarika Parida, was discharged from service by the Deputy Commissioner of Police (Headquarters) on November 12, 2020, on the grounds of furnishing false information in her Verification Roll.
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The petitioner, a Revenue Inspector (R.I.), was accused of demanding a bribe of ₹2,000 to process a land enquiry report for the complainant’s father
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The Petitioner challenged an order dated 06.04.2022 passed by the SDJM (Sadar), Cuttack, taking cognizance of offences under Sections 294-A, 420, and 120-B of the IPC, read with Section 7(3) of the Lotteries (Regulati...
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The Petitioner (husband), a doctor at AIIMS Raipur, challenged an order dated 14.08.2024 passed by the Family Court, Bhubaneswar, which directed him to pay ₹25,000 per month as interim maintenance for his minor son (O...
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The parties were married on July 13, 2020. The wife filed for maintenance under Section 125 of the Cr.P.C., and the Family Court, Dhenkanal, awarded her ₹15,000 per month.
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The petitioners, qualified Pharmacists, were appointed on an ad hoc basis in 1999.
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The petitioners, who are Ex-Servicemen, were appointed as Junior Clerks and Welfare Organizers in the Rajya Sainik Board (RSB) on a contractual basis in 2009 following a formal advertisement and selection process appr...
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The Petitioner was issued a Scheduled Tribe (ST) caste certificate ('Kol Loharas') in 1991 following an inquiry under the Orissa Caste Certificate Rules.
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