HCMONTHLY CASE LAW ARCHIVE
Read 27 LawLens analyses of Orissa High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The Petitioners are trained graduates who successfully cleared the Odisha Teacher Eligibility Test (OTET), fulfilling the academic requirements for the post of Sikhya Sahayak under the Right of Children to Free and Co...
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The incident occurred on 10.11.1999 in Kalabuda village, where the informant was allegedly intercepted and abused by the accused persons armed with crowbars and bhujalis
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On October 27, 2004, the accused persons allegedly demanded ₹2,000 from the informant’s son, assaulted him upon refusal, entered the informant's house, and damaged roof tiles
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The petitioner was detained at Bhubaneswar Airport upon arrival from Dubai after immigration verification revealed he was an Afghan National named Mohammad Yousuf (Afghan Passport No. 0247655)
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The Petitioner, a practicing lawyer, was in a live-in relationship with the deceased
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The Petitioner was arrested on December 20, 2025 in connection with Plantsite PS Case No. 1139 of 2025 for allegedly running a fake lottery business.
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On September 19, 1992, several individuals forcibly entered the house of informant Bidyadhar Pradhan, threatened his family with knives and a firearm, and looted various gold and silver ornaments.
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The dispute involves a claim over properties originally belonging to Bhika Gouda, who died in 1951
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The petitioners filed a contempt petition under Section 12 of the Contempt of Courts Act, 1971, alleging the non-implementation of a judgment dated 16.09.2025 passed in W.P.(C) No. 24710 of 2025.
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The Petitioners filed a contempt application under Section 12 of the Contempt of Courts Act, 1971, following the alleged non-implementation of an order dated 12.03.2025 passed in W.P.(C) No. 27043 of 2024
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The Opposite Party-Workman was engaged as a daily wager by the Petitioner-Management in 1984 and later appointed as a Watchman on a consolidated salary in 1993
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The case originated from an incident on October 15, 2006, following an altercation regarding crop damage caused by buffaloes belonging to the accused.
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The appellant, Arakhit Tandi, was a local practitioner in Nuapada who provided medical treatment despite possessing no recognized medical qualifications
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The Petitioner, Deepak Kindo, was the Managing Director of Sambandh Finserve Private Limited (SFPL).
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The Petitioners and Opposite Party Nos. 4 and 5 were involved in a dispute regarding the apportionment of land acquisition compensation awarded under Section 3(G) of the National Highways Act, 1956, in LA Case No. 12...
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The National Highway Authority of India (NHAI) initiated land acquisition proceedings (LA Case No. 02 of 2022) for the expansion of NH 6 (49), and an award was passed under Section 3(G) of the National Highways Act, 1...
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The Collector of Bhadrak District issued an advertisement on 08.12.2011 inviting applications for Sikshya Sahayaks, requiring a +2 Examination qualification.
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![### COURT CANNOT EVADE JURISDICTION BY DECLARING ITSELF *FUNCTUS OFFICIO* AFTER EXPRESSLY INVITING OBJECTIONS IN EXECUTION PROCEEDINGS.. Dinabandhu Oram and Others v. Dukhi Oram and Others [C.M.P. No. 1311 of 2024]. Odisha High Court. LawLens](/stories/thumbnails/court-cannot-evade-jurisdiction-by-declaring-itself-functus-officio-after-expressly-inviti-51467ba696864fd68bc2a935cd782c10.webp)
The petitioners filed a Civil Miscellaneous Petition under Article 227 of the Constitution of India challenging an order passed by the Civil Judge (Senior Division), Sambalpur in Execution Suit No. 26 of 2010
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![Violation of Principles of Natural Justice by Failing to Hear Affected Parties Renders Administrative Order Nullity. Namita Behera v. State of Odisha & others [WP(C) No. 2798 of 2026]. Odisha High Court. LawLens](/stories/thumbnails/violation-of-principles-of-natural-justice-by-failing-to-hear-affected-parties-renders-adm-d0ed15ffbeff455fa4ce0874671fd6f6.webp)
The Petitioner was appointed as an Anganwadi Worker for Budhipadar Anganwadi Centre on 09.10.2024
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![Legal Heirs Substituted upon Devolution of Interest are Protected from Limitation Under Section 21(2) of Limitation Act. Jitendra Narayan Dash v. Swayamsiddha Singhsamant & Others [CRP No. 21 of 2025]. Odisha High Court. LawLens](/stories/thumbnails/legal-heirs-substituted-upon-devolution-of-interest-are-protected-from-limitation-under-se-62effb58b818469990d4c7879b18785e.webp)
In a 2014 partition suit decree (C.S. No. 82/2004), a condition was set that co-sharers must give preference to each other before selling property to strangers
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![Benefit of Probation of Offenders Act extended to elderly convict considering age and lapse of time.. Ashok Mandal v. State of Odisha [CRREV No. 117 of 2026]. Odisha High Court. LawLens](/stories/thumbnails/benefit-of-probation-of-offenders-act-extended-to-elderly-convict-considering-age-and-laps-fb81fe7d0c6e4664b934ebea5541e6ab.webp)
On March 19, 2007, the Petitioner forcibly entered the victim's house at night and attempted to outrage her modesty.
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![High burn percentage alone does not invalidate a voluntary and reliable dying declaration.. Laxman Kumar Sahoo v. State of Odisha [CRLA No. 122 of 2004]. Odisha High Court. LawLens](/stories/thumbnails/high-burn-percentage-alone-does-not-invalidate-a-voluntary-and-reliable-dying-declaration-3a3618a12c8e42a399c5e47dc2ce431b.webp)
The Appellant married Gitanjali Palo on 17.01.1999.
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![### Long Incarceration Alone Insufficient for Bail in Heinous Offences Involving Contract Killing and Criminal Conspiracy. Akula Govinda @ Ck @ Gk @ Kanha @ A. Govinda v. State of Odisha [BLAPL No. 14003 of 2025]. Odisha High Court. LawLens](/stories/thumbnails/long-incarceration-alone-insufficient-for-bail-in-heinous-offences-involving-contract-kill-ad9ede958be341f68434559a4257fed4.webp)
The petitioner filed an application for bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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![ITRS FOR MULTIPLE ASSESSMENT YEARS SERVE AS VALID BASIS FOR DETERMINING INCOME OF SELF-EMPLOYED DECEASED. The Manager, Legal, The Oriental Insurance Co. Ltd. v. Arati Kumari Tripathy and others [MACA No. 1208 of 2025]. Odisha High Court. LawLens](/stories/thumbnails/itrs-for-multiple-assessment-years-serve-as-valid-basis-for-determining-income-of-self-emp-c9e33b1080534c4793c9f4b726b014d0.webp)
The appeal was filed by the insurer against the judgment of the 1st Motor Accident Claims Tribunal, Jajpur.
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![Motor Vehicle Compensation: Penal Interest on Awards and Income Tax Deductions for Salaried Deceased.. Ramakrishna Upadhyay & Another v. Rajesh Kumar Pandey & Another [MACA No. 966 of 2023]. Odisha High Court. LawLens](/stories/thumbnails/motor-vehicle-compensation-penal-interest-on-awards-and-income-tax-deductions-for-salaried-8e062cf8525948b2a789c346784690fd.webp)
On September 3, 2019, Suryakant Upadhyay ("the deceased") died in a motor vehicular accident when a rashly driven trailer collided with his scooty.
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On September 3, 2019, Suryakant Upadhyay (the deceased), an NTPC trainee, died in a motor vehicular accident when a trailer (OD-16-D-3941) hit his scooty.
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![Adopting the 50:50 contributory negligence rule for head-on collisions and assessing 100% loss of earning capacity.. Soumya Kishore Mishra v. Bramhotri Mohanty & Another [MACA No. 577 of 2023]. Odisha High Court. LawLens](/stories/thumbnails/adopting-the-50-50-contributory-negligence-rule-for-head-on-collisions-and-assessing-100-l-07e434f7782e4530af964299d6e461ae.webp)
The appellant, a police constable, was riding a motorcycle on December 14, 2017, when he was involved in a head-on collision with an oil tanker
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