HCMONTHLY CASE LAW ARCHIVE
Read 101 LawLens analyses of Orissa High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The Petitioners, legal heirs of deceased mining lessees, challenged a demand of Rs. 86,41,20,698/- raised by the Deputy Director of Mines under Section 21(5) of the MMDR Act for alleged excess production
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The petitioner was accused in Spl. GR. No. 155 of 2024 for offences under Sections 126(2), 115(2), 74, 75, 76, 78, 79, 296, 351(3) of the Bharatiya Nyaya Sanhita (BNS) and Section 12 of the POCSO Act
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The petitioner (husband) filed a civil proceeding (C.P. No.246 of 2020) for divorce under Section 13(1)(i-a) of the Hindu Marriage Act
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The Petitioner, a proprietorship firm in Jagatsinghpur, challenged a Garnishee Order dated 22.07.2025 issued under Section 45G of the ESI Act.
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In 1988, the State acquired land in Balasore for an Indian Oil Corporation (IOCL) LPG Bottling Plant
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The Petitioner, a senior officer of the Odisha Superior Judicial Service and then Registrar (Judicial), was subjected to disciplinary proceedings (D.P. No. 04 of 2021).
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The Petitioner lodged an FIR in 2003 alleging that two officials demanded a bribe
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The Petitioner’s brother, a nursing student, was found dead in his hostel room on 17.11.2025.
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The Coimbatore Corporation Contractors Welfare Association (CCCWA) filed a complaint in 2021 alleging price-fixing cartelization by nine specific steel manufacturers in Tamil Nadu.
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The petitioners filed a review petition against the High Court’s judgment dated 20.09.2022, which had dismissed their challenge to the selection of Opposite Parties No. 5 to 13 as Assistant Professors in Teacher Educa...
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The Petitioner, a mining company, was accused in 2014 of conducting mining operations without valid Environmental Clearance and exceeding permissible limits between 2002 and 2009
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The Petitioner filed an application under Section 482 Cr.P.C. (or Section 528 BNSS) seeking to quash FIR No. 382 of 2021 and the resulting S.T. Case No. 129 of 2025.
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The Petitioner sought to quash F.I.R. No. 756/2025 (Choudwar P.S.) and the underlying Buguda P.S. Case No. 109 of 2024.
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The petitioner, a former Tahasildar-cum-Competent Authority, was accused of entering into a criminal conspiracy in 2004 to facilitate illegal compensation payments for the widening of NH-5.
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The petitioners (in-laws of the complainant) sought to quash G.R. Case No. 280 of 2024 arising from an FIR alleging offences under Sections 498-A, 294, 323, 506, 406, and 34 of the IPC, and Section 4 of the Dowry Proh...
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The Petitioner challenged an order dated 23.12.2024 and 07.03.2025 passed by the S.D.J.M., Balangir, taking cognizance and issuing process against him under Section 138 of the Negotiable Instruments (NI) Act
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The petitioners, employees and a court-appointed Liquidator of Punj Lloyd Ltd. (PLL), sought to quash FIR No. 644/2024 registered under Sections 418/420/34 of the IPC
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On November 29, 2013, Vigilance officials conducted a search of Petitioner No. 1’s (an Ex-ADDL Treasury Officer) residence, uncovering assets Allegedly disproportionate to his known sources of income
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Petitioner No. 1 (Tahasildar) and Petitioner No. 2 (Private Amin) were implicated in a trap case following allegations of demanding a bribe of ₹4,00,000.
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The Petitioner and the informant were in a consensual romantic relationship since 2022
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The Petitioners, lab contractors and businessmen, were implicated in a corruption case involving the Food Corporation of India (FCI)
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The Petitioner sought to quash an F.I.R. and criminal proceedings involving allegations under Section 376(2)(n), 294, 506, and 34 of the IPC.
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The Petitioner, a social activist and RTI worker, challenged the legality of F.I.R. No. 756/2025 registered at Choudwar Police Station
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The Petitioner, owner of Basundhara Hotel and a licensed liquor shop proprietor, challenged the order dated 09.12.2024 passed by the J.M.F.C., Basta, which rejected his application under Section 457 of the Cr.P.C. for...
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The Petitioner purchased a JCB excavator from Opposite Party No. 2 (O.P. 2) in 2018, later releasing it back to O.P. 2's relative for management under a rental agreement
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The State sought leave to appeal against a trial court judgment dated 30.07.2013, which acquitted the Respondent of charges under Sections 452, 294, 307, and 326 of the Indian Penal Code (IPC).
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The State of Odisha filed an application seeking leave to appeal against the acquittal of respondents charged under Sections 498-A, 304-B, and 201/34 of the IPC, and Section 4 of the Dowry Prohibition Act
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On April 8, 2006, dacoits allegedly entered the house of P. Krishna Murty, threatened the inhabitants (P.W.7 and P.W.8), and committed dacoity of gold, cash, and other articles
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The appellant, a school van driver, was accused of diverting the vehicle on 21.10.2016 while transporting a 12-year-old victim (Class-VII) home. He allegedly confined her near a temple and sexually assaulted her by to...
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The Appellant was convicted by the Trial Court under Sections 376(1) and 450 of the IPC and sentenced to 10 years of rigorous imprisonment
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The Appellant, a door-to-door grinder mechanic, was accused of entering the house of the informant's sister-in-law on July 9, 2023, where he allegedly kissed the minor victim (born November 1, 2014) and inserted his f...
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The Appellant married the deceased on 22.02.2011
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The petitioner passed his 10th Board (2012) under the Board of Secondary Education, Odisha, and his 12th Board (2014) through the Council of Higher Secondary Education (CHSE), Odisha, from Christ College, Cuttack
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The petitioner-wife challenged an order dated 03.07.2024 passed by the Judge, Family Court, Bargarh, in MAT Case No. 71/67 of 2021
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The Petitioner was arrested on May 15, 2025, in connection with Mancheswar P.S. Case No. 91 of 2025 involving the seizure of 210.410 kg of Ganja
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The Petitioner, a Junior Engineer (JE), was implicated in Cuttack Vigilance P.S. Case No. 05 of 1993 for alleged misappropriation of government subsidies (totaling ₹1.47 lakh) in the installation of Shallow Point Tube...
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The Petitioner, a former director of the Opposite Party (OP) company, resigned on 09.10.2023 after a board resolution where he agreed to transfer shares in exchange for ₹1,30,00,000/-.
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The petitioner was arrayed as an accused in T.R. Case No. 34 of 2021 for offenses under Section 20(b)(ii)(C) of the N.D.P.S. Act.
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The complainant (Opposite Party) filed a case under Section 138 of the Negotiable Instruments (N.I.) Act against the Petitioner, alleging that a cheque for Rs. 65,000 issued towards the purchase of construction materi...
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The Petitioner lodged an FIR alleging that accused persons kidnapped his minor daughter for marriage
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The Appellant (State) challenged the judgment dated 24.04.2017 passed by the Special Judge (Vigilance), Balangir, acquitting the Respondent.
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The Appellant was convicted by the Special Court, Kendrapara (Judgment dated 23.04.2025) for kidnapping and repeatedly raping a minor victim, sentenced to 20 years’ rigorous imprisonment under Section 6 of the POCSO A...
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The appellant and the victim were in a long-term relationship spanning from approximately 2008 to 2024
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The Petitioner (husband) challenged an order dated 21.11.2025 passed by the Family Court, Bhadrak, which rejected his application to amend his written objection in a maintenance proceeding under Section 125 Cr.P.C.
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Following an arbitral award in favor of the Opposite Party (DHr) for Rs. 35,63,278/- plus interest, the Petitioner (JDr) challenged the award unsuccessfully under Sections 34 and 37 of the Arbitration & Conciliation A...
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The Petitioner, a practicing advocate, was driving her car with the Informant (Opposite Party No. 2) on April 5, 2025. Near Deokaranpur School, the vehicle veered off a sharp blind curve into a field, causing injuries...
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The Petitioner was employed as a Customer Relation Officer at Nilachal Gramya Mahila Samabaya Samiti Limited since 2015
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The Petitioner sought to quash an FIR and criminal proceedings (Bolani P.S. Case No. 128 of 2025) involving allegations of rape under the pretext of a marriage promise
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The Petitioner, a transport business owner, was accused of extorting money from a supervisor (Opposite Party No. 2) under Sections 341/294/386/506 of the IPC.
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The Petitioner is the father-in-law of Opposite Party No. 2 (Informant). Following a matrimonial dispute, the Informant filed an FIR under Sections 498A, 294, 323, 406, 506, and 34 of the IPC and Section 4 of the Dowr...
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The Petitioners, including the Director and former officials of Securevalue India Ltd., seek quashing of FIR No. 165 of 2025 registered at Dhauli P.S. under Sections 316(2), 318(4), and 3(5) of the Bharatiya Nyaya San...
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The Petitioners, acting as promotional agents for a cryptocurrency venture, were accused of orchestrating a digital assets fraud. A complaint was lodged alleging that the Petitioners induced the informant to invest ₹1...
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The appellants challenged their conviction under Section 20(b)(ii)(C) of the N.D.P.S. Act, for which they were sentenced to ten years of R.I. and a fine of Rs. 1,00,000.
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The appellant was convicted by the learned Sessions Judge-cum-Special Judge, Sonepur, on 29.11.1997 for offences under Section 376 IPC and Sections 3(1)(xi) and 3(1)(xii) of the SC & ST (POA) Act, 1989
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The appellant, Khageswar Sa, was the Sarpanch of Sardhapali Grampanchayat. In 1987, he and the Panchayat Secretary (co-accused) withdrew Rs. 15,000 and Rs. 5,000 from the joint Postal Savings Bank account for the purp...
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On 29.12.1999, acting on telephonic information, police officials searched a fish stall belonging to the appellants at Brajrajnagar fish market
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The victim (P.W.3), a 14-year-old student, went missing from her school in Rourkela on March 23, 1992
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The Appellant (Food Inspector) initiated prosecution against Respondent No. 2 (shop owner) and Respondent No. 1 (his brother) for allegedly selling adulterated mustard and groundnut oil on September 22, 1990
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The appellants (Mangulu Chatar and his two sons) were involved in a dispute with Mangulu’s brother (P.W.8) on 25.03.2000 regarding the cutting of trees on disputed land.
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The appellant (complainant) alleged that she married the respondent in 1982 according to customary rituals
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The Petitioner, a private limited company, challenged an order dated 13.04.2022 passed by the JMFC, Salipur, taking cognizance of an offence under Section 138 of the Negotiable Instruments (N.I.) Act
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The appellant was convicted by the Special Judge, Keonjhar, on 21.08.2006 for attempt to commit rape under Section 376 r/w 511 of the IPC, while being acquitted of charges under the SC & ST (POA) Act
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The deceased, Biranchi Nayak, was a sweet-maker in the shop of appellant No. 1. Alleging wrongful confinement and non-payment of wages, the deceased’s wife obtained a search warrant under Section 97 Cr.P.C.
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The Appellant, formerly a Livestock Inspector, was accused of entering the room of an Anganwadi worker (the complainant) on January 2, 2001, and establishing a physical relationship under the threat of a knife and a p...
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The appellants were accused of an incident occurring on March 30, 1994, where they allegedly entered the informant's house in Sunabeda, used abusive language, and initiated a physical altercation that resulted in a mi...
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The appellants (eight individuals) were convicted by the Adhoc Additional Sessions Judge, Cuttack, for offenses under Sections 147 and 323/149 of the IPC, arising from a family property dispute.
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The four Appellants were convicted by the Additional Sessions Judge, Balasore, under Sections 341 and 323/34 of the IPC for wrongfully restraining and assaulting the victim (P.W.8) with thengas (sticks) on 09.10.2001
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On December 4, 2004, Excise officials (S.I. R.K. Praharaj) intercepted the Appellant as he alighted from a bus in Chandanpur following a tip-off.
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The Appellant was accused of assaulting Tapi Bhoi (P.W.3) on the back of his head with a broken glass tumbler on February 18, 2003, at Narendrakona, causing bleeding injuries
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The appellant was married to the victim, Maina (P.W.7), for seven years.
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On January 9, 2009, excise officials (P.W.3) received information regarding illegal possession of contraband at the appellant's house in Nimapara
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The appellant was convicted by the Special Judge, Phulbani (S.T. No. 75/2006) for offences under Sections 324 and 354 of the IPC and Section 3(1)(xi) of the SC & ST (PoA) Act.
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The appellant was previously accused of raping the informant's daughter (Section 376 IPC), leading to a proposal for marriage and a subsequent petition for bail cancellation when the marriage did not occur.
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The Appellant Board initiated a complaint against the Respondents under Section 44 of the Water (Prevention and Control of Pollution) Act, 1974
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The appellant (complainant) filed a private complaint (1.C.C. Case No. 144 of 1992) alleging that on July 8, 1992, the private respondents wrongfully restrained him and assaulted him with slaps and blows.
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The petitioners were engaged as Research Fellows in 2009 under the Elephant Management Action Plan of the Forest and Environment Department following a public advertisement and selection process
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The Petitioners, occupants of land over Plot No. 332/1636 in Mouza-Bhubaneswar, challenged an order of the Commissioner of Endowments that confirmed a proceeding for their eviction under Section 68 of the Odisha Hindu...
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The petitioners were engaged as Gana Sikshyaks in August 2008 in Sundargarh.
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The Appellant was intercepted by Excise Officers on 29.05.2023 near Rayagada Railway Station while carrying a sack containing 30.3 kg of Ganja.
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The Petitioner, a non-disabled candidate (non-PwD), applied for the M.Ed. course for the academic session 2025-26 under the Students Academic Management System (SAMS)
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The Petitioners, acting as marfatdars (managers) of the deity Sri Raghunath Jew, filed an application under Section 19-A of the Odisha Hindu Religious Endowments Act, 1951, seeking a ‘No Objection Certificate’ (NOC) t...
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The three petitioners sought bail under Section 483 of the BNSS, 2023, regarding a dacoity at Mannapuram Finance Ltd., Sambalpur, where 27.52 Kgs of gold and cash were robbed at gunpoint
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The Appellant (wife) and Respondent (husband) were married and subsequently litigants in a divorce proceeding initiated by the husband under Section 13(1) of the Hindu Marriage Act, 1955
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The Petitioner, a proprietorship concern engaged in manpower supply, challenged a Request for Proposal (RFP) issued by the Chief District Medical and Public Health Officer, Puri
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The Petitioner, Chandan Naik, sought the interim release of his motorcycle (Pulsar RS 200, Regd. No. OD 06 G 8536) which was seized in connection with an offence under Section 52(a)(i) of the Odisha Excise Act, 2008
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The Petitioner, the registered owner of a Mahindra Scorpio (Regd. No. OD 34 G 0297), challenged the order dated 16.01.2026 passed by the J.M.F.C. (R), Cuttack.
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The Petitioner, the registered owner of a Bajaj RE E-TEC 9.0 Auto (Regd. No. OD-02-CY-5464), sought the interim release of the vehicle which was seized in connection with 2(a) C.C. Case No. 279 of 2025 for an offence...
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The Petitioner, the registered owner of a Mahindra Supro Profit Truck Mini VX (Regd. No. OD-11AC-9098), sought the interim release of his vehicle which was seized in connection with 2(a) C.C. Case No. 402 of 2025 for...
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The petitioners were arrested on October 20, 2024, in connection with Baunsuni PS Case No. 154 of 2024 for the alleged possession of 100 Kgs of contraband Ganja.
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The Petitioner, a retired government servant now aged 90, retired from service on August 31, 1995
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The petitioner was arrested on July 12, 2022, in connection with Bhubaneswar STF P.S. Case No. 14 of 2020 for the alleged possession of 405 grams of brown sugar (commercial quantity) under the NDPS Act
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The petitioner filed a bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his apprehension in Tarava P.S. Case No. 178 of 2025
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On August 20, 2023, Lakshmi Narayan Behera, an Assistant Commandant, died in a motor vehicle accident when an offending truck hit his motorcycle from behind
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The three petitioners filed bail applications under Section 483 of the BNSS, 2023, following their arrest in connection with a dacoity at Mannapuram Finance Ltd., Sambalpur.
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The petitioner, Buna Kanhar, filed an application for bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023
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The petitioner, Buna Kanhar, filed an application for bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, in connection with Phulbani Sadar PS Case No. 07 of 2025
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The Petitioner, owner of a container truck (Registration No. NL-01-AE-8059), was implicated in Orkel PS Case No. 268 of 2024 for allegedly allowing his vehicle to transport 420 Kgs of contraband Ganja
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The Appellant, a Child in Conflict with Law (CICL), challenged an order dated 07.08.2025 passed by the Children’s Court-cum-Addl. Sessions Judge-I, Balangir, which refused his bail application
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The Petitioner, Susama Das, purchased a piece of land via a registered sale deed on June 18, 2009, and subsequently had the Record of Rights (RoR) issued in her name
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The Opposite Party (OP), an employee under the Ministry of Finance, was placed under suspension pending disciplinary proceedings.
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The Petitioner, President of the Brahmin Mahajan Kotha of the religious institution Shree Grameswar Dev Bije Amuri, challenged two orders passed by the Assistant Commissioner of Endowments.
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