HCMONTHLY CASE LAW ARCHIVE
Read 129 LawLens analyses of Orissa High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The petitioners, judgment-debtors, challenged an order refusing to stay Execution Case No. 45 of 2023.
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The petitioner-plaintiff brought Civil Suit No. 596 of 2006 seeking, among other reliefs, a declaration that a sale deed was void, correction of the Record of Rights and permanent injunction.
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Respondent No. 3 and the appellant were initially appointed temporarily as Staff Nurses and were regularised with effect from 3 September 1994.
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The petitioner-wife sought transfer under Section 24 of the Code of Civil Procedure of CP No.77 of 2026, pending before the Family Court, Bhadrak, to the Family Court, Cuttack, on grounds set out in her petition.
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The petitioners claimed ownership and possession of portions of Plot No. 60/139, acquired by registered sale deeds from the legal heirs of Ramesh Chandra Dash, whose interest originated in a Government lease.
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Odisha’s Industrial Policy Resolution, 2015 (IPR 2015) provided incentives, including tax reimbursement for eligible Priority Sector units.
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FACOR’s mining lease for the Katasahi mine had not received Environmental Clearance (EC), and mining operations without EC were disclosed for 2010–11 and 2011–12.
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ACC acquired IDCOL Cement Ltd., Bargarh, in 2003; the unit was merged with ACC in 2005.
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The Petitioner-institution conducts Post Basic B.Sc. and M.Sc. Nursing courses and had previously received renewal of its NOC.
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The petitioner institution sought permission to apply for a No Objection Certificate (NOC) to conduct a Diploma in Medical Laboratory Technology (DMLT) course for the 2026 academic year. It had missed the application...
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The petitioner, which conducts a B.Sc. Nursing course, had not applied in time for renewal of its No Objection Certificate (NOC). The admission deadline was extended from 30 September to 31 October 2026.
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DRIEMS University conducts undergraduate and postgraduate allied health-care courses, including BOT, BPT, MPT and MOT.
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Respondent No. 1 and private respondents 5 and 6 were appointed as Marketing Intelligence Inspectors following a 2009 selection process.
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The petitioner, a Jharkhand resident whose caste, “Bhuiya,” is recognised as a Scheduled Caste in Jharkhand, owned land in Mayurbhanj, Odisha.
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The petitioner, Defendant No. 2 in Civil Suit No. 43 of 2023, sought a direction requiring the trial court to conclude the suit within a specified period.
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The petitioner claimed to have purchased Ac.2.50 dec. appertaining to Sabik Plot No.1696 from members of the Baral family and Ac.0.04 dec. appertaining to Sabik Plot No.1672 from Keshab Pradhan under two registered sa...
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The plaintiff sought partition of several family properties, including Schedule-D, which comprised the family residence.
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The petitioner’s land originated in a Government lease granted to Kasinath Naik in 1973.
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The petitioner claimed ownership and possession of the scheduled property under a registered sale deed dated 12 January 2004.
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Petitioner No. 1, the wife, and Petitioner No. 2, her minor child, challenged the Family Court, Cuttack’s order awarding interim maintenance of ₹3,000 per month under Section 24 of the Hindu Marriage Act, 1955, from 2...
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The petitioner challenged a departmental proceeding initiated by memorandum dated 13 May 2010, alleging misconduct under the Odisha Government Servants’ Conduct Rules, 1959.
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The petitioner, a B.Sc. Nursing institution, had received renewal of its No Objection Certificate (NOC) in previous academic years but did not apply for renewal for the current year within the prescribed time.
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The Bank initiated disciplinary proceedings against the petitioner, a Senior Manager, by charge-sheet dated 15 October 2013. He requested documents on 25 October and 6 November 2013 to enable him to answer the charges...
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The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Industrial (Nisha) P.S. Case No. 97 of 2026, corresponding to G.R. Case No. 337 of 2026, involving an a...
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The husband’s divorce petition under Section 13(1) of the Hindu Marriage Act, 1955, was pending before the Family Court-I, Bhubaneswar; the wife’s petition for restitution of conjugal rights under Section 9 was pendin...
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The petitioner-wife, respondent in C.P. No. 297 of 2021, challenged orders dated 11 September and 22 September 2026, which closed her evidence and rejected her request to recall the closure order and lead further evid...
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The petitioner institution, which offers a Master in Public Health (MPH) course, had received renewal of its No Objection Certificate (NOC) in previous academic years but did not apply for renewal for the current year...
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The petitioner institution conducts a GNM course and had received NOC renewals in earlier academic years, but did not apply for renewal for the current year within the prescribed time.
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The petitioner, which conducts a B.Sc. Nursing course, had received renewals of its No Objection Certificate (NOC) in previous academic years but did not apply for renewal for the current year within the prescribed time.
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The aggrieved woman, a female protagonist in a television show, complained that the respondent—an employee of Zee Entertainment’s Bhubaneswar office—had sexually harassed her.
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The wife sought transfer under Section 24 of the Code of Civil Procedure of the husband’s divorce proceeding, C.P. No. 162 of 2025, from the Family Court, Nayagarh, to the Family Court-I, Bhubaneswar.
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The wife obtained maintenance under Section 125 CrPC after this Court set aside the dismissal of her original application and directed payment of Rs.500 per month, while granting her liberty to seek enhancement.
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Balasore Sadar P.S. Case No. 394 of 2026, arising from allegations of conspiracy to commit dacoity at a...
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The petitioner, a Bank clerk with more than 19 years’ service, was suspended in April 2019 following his implication in a CBI proceeding.
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The petitioner challenged eviction notices in Form Nos. “Ka” and “Kha” issued under Section 9 of the Orissa Prevention of Land Encroachment Act, 1972 (OPLE Act), and the proceedings initiated against him concerning la...
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The petitioner challenged the JMFC, Kesinga’s order dated 5 August 2026 refusing interim release of a vehicle seized in Kesinga P.S. Case No. 218 of 2026, involving alleged offences under Section 111(2) of the Bharati...
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Opposite Party No. 5, Tata Steel FAP, Athagarh Thika Shramik Sangha, was registered on 8 September 2026.
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The three petitioners—a constable, an Additional Sub-Inspector and a Sub-Inspector—sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after the Sessions Court rejected their applications.
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The Union of India and postal authorities appealed to the Odisha State Consumer Disputes Redressal Commission (SCDRC) against a District Commission order concerning interest and compensation arising from a matured HUF...
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The Executive Officer, NAC, Khariar issued notices dated 4 May 2026 to the petitioners, alleging that a house stair slope had been illegally constructed on an NAC road and obstructed public movement.
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The petitioner challenged an order of the Civil Judge (Senior Division), Cuttack, allowing Defendant No. 1’s application under Order XVIII Rule 17 CPC to recall P.W.1 for further cross-examination.
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The informant alleged that his 16-year-old son, a Class X student residing in the school hostel, had been assaulted by school staff and later died.
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The Second Motor Accident Claims Tribunal, Cuttack, awarded the claimants ₹3,24,000 with interest at 7% per annum from the date of the claim application, 31 July 2002, by judgment dated 22 April 2016
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The claimants, dependants of Biswajit Swain, sought compensation under Section 166 of the Motor Vehicles Act, 1988, following his death in a motorcycle–Hywa accident on 12 June 2020.
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The appellants, dependants of Giridhari Behura, appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the Tribunal’s award of ₹3,24,000 with 7% interest in a fatal-accident claim under Section 166.
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On 26 February 2004, a bus owned by the appellant allegedly struck and killed Chakradhara Jena.
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NALCO issued the petitioner a show-cause notice dated 15 December 2025 concerning alleged conduct that could result in action under the work-order clauses, including termination.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the compensation awarded for injuries sustained in a motor accident.
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Bimal Kumar Pradhan was appointed by NTPC in 1991 as a nominee of his maternal grandfather, Haramohan Pradhan, whose land had been acquired for the Talcher Super Thermal Power Project.
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The petitioner sought correction of the Record of Rights (ROR) for Hal Plot No. 2288, claiming that she had acquired land from Sabik Plot No. 2038 through two registered sale deeds dated 27 November 1989 and 30 May 1990.
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, by the SDJM, Padampur, and sentenced to one year’s simple imprisonment and payment of ₹1,30,000 as compensation.
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The claimant, an injured person, appealed under Section 173 of the Motor Vehicles Act, 1988, against the compensation awarded by the First Motor Accident Claims Tribunal, Jagatsinghpur, in a claim under Section 166.
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The petitioner challenged the SDJM, Jagatsinghpur’s order dated 6 July 2026, which took cognizance of offences under Sections 68(a), 68(b) and 69 of the Bharatiya Nyaya Sanhita (BNS) and directed the clerk to transmit...
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The husband instituted C.P. No. 147 of 2022 before the Family Court, Nayagarh, seeking dissolution of the marriage under Section 13(1) of the Hindu Marriage Act, 1955.
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On 23 October 1991, a Food Inspector inspected a grocery shop and obtained samples of biscuits.
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On 24 April 1990, a Food Inspector purchased samples of curd and Banaspati, among other food items, from the petitioner’s hotel-cum-tea stall.
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The petitioner was convicted under Section 376 IPC and sentenced to seven years’ rigorous imprisonment and a fine of ₹5,000.
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The original claimant, who had sustained injuries resulting in 50% permanent disability, appealed against the Tribunal’s award of ₹2,25,000 with interest at 7% per annum.
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The insurer appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the Tribunal’s award of ₹31,56,000 with 7% annual interest to Respondents 1 and 2.
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881 (“NI Act”) and sentenced to six months’ simple imprisonment, with a direction to pay Rs. 3,27,000 as compensation and a further tw...
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Kishore Malick appealed under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of compensation for injuries sustained in a motor-vehicle accident.
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The petitioners challenged the cancellation of their Land Rights Certificates (LRCs), alleging that they had not been given an opportunity to be heard
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The petitioner was selected as a Constable in the 2011–12 CAPF recruitment process and appointed to the CISF in April 2012.
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The petitioner initiated contempt proceedings under Section 12 of the Contempt of Courts Act, 1971, alleging non-compliance with the High Court’s order dated 22 June 2026 in CRLMP No. 690 of 2026.
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The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Section 20(b)(ii)(C) of the NDPS Act.
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The New India Assurance Co. Ltd. appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the Tribunal’s judgment dated 2 May 2014 in MAC Case No. 440 of 1997.
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The plaintiff in C.S. No. 102 of 2019 sought declaration of title, interest and possession, permanent injunction, and consequential correction of the Record of Rights, claiming title under a registered sale deed of 19...
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In a pending divorce proceeding, C.P. No. 88 of 2021, the Family Court framed fourteen issues, including whether the suit was maintainable and whether it was barred by res judicata
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The Director, Textbook Production and Marketing invited a tender on 11 September 2026 for 26,450 MT of 70 GSM Maplitho reel paper with watermark. The tender required bidders to demonstrate past supply of Maplitho virg...
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The petitioner, informant and prosecution witness in G.R. Case No. 473 of 2016, sought transfer of the case from the J.M.F.C., Basudevpur, to the S.D.J.M., Jajpur, under Section 407 of the Code of Criminal Procedure,...
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Sridhar Behera was injured in a motor-vehicle accident on 26 June 1990 and sought compensation.
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Encroachment Case No. 127 of 2024–25 had been initiated against the petitioner. The Tahasildar issued a notice directing him to remove himself from the land by 18 September 2026, failing which eviction would follow; a...
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Following a motorcycle accident on 31 July 2022, the injured claimant sought compensation through a claim represented by his father.
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The claimant appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the Tribunal’s award of ₹50,000 with interest at 7% per annum from the date of the claim application.
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The appellant was convicted under Section 323 read with Section 34 of the Indian Penal Code (IPC) for assaulting the informant and sentenced to three months’ simple imprisonment and a fine of ₹200.
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The insurer challenged an order dated 25 August 2026 of the 2nd Motor Accident Claims Tribunal (SD), Berhampur, in MAC No. 102 of 2025.
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Opposite Party No. 5 was registered as a trade union on 12 May 2026.
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The appellant was convicted by the Additional District and Sessions Judge, Kantabanji, under Sections 341, 323 and 325 of the Indian Penal Code (IPC), and sentenced to substantive terms of imprisonment, including seve...
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The petitioner was engaged as a daily-rated Mate by the Odisha Forest Development Corporation and was terminated in 1983. The Industrial Tribunal declared the termination illegal and directed reinstatement with back w...
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The husband had filed CP No. 61 of 2022 under Section 13(1) of the Hindu Marriage Act, 1955 (HMA), seeking divorce.
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The petitioner-husband had instituted a divorce proceeding under Section 13 of the Hindu Marriage Act, 1955.
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Mohammed Mufazil purchased the disputed property at Kalarahanga, Bhubaneswar, and died in 2021, leaving his widow, Appellant No. 1, and two daughters, including minor Appellant No. 2
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The claimant was injured when an Ambassador car struck him at Alisha Chhaka, Puri, on 7 May 2000.
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The petitioners challenged the SDJM, Kendrapara’s order dated 14 August 2024 taking cognizance in GR No. 252 of 2024 and directing process for offences under Sections 294, 323, 379, 506 and 34 of the IPC
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The claimant, a truck driver, was injured when the truck he was driving was struck from behind by a Hywa tipper.
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The wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of the husband’s divorce petition, C.P. No. 259 of 2025, from the Family Court, Cuttack, to the Family Court-I, Bhubaneswar.
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The petitioner, a GST-registered works contractor, challenged a demand-cum-show-cause notice issued under Section 74 of the CGST/OGST Acts and the resulting Order-in-Original dated 4 February 2026.
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The petitioner, a former college lecturer, claimed that her employers deducted tax at source (TDS) from her salary for assessment years 2010–11 to 2013–14 but failed to correctly report the deductions, resulting in di...
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The petitioner was appointed by Hindustan Aeronautics Ltd. (HAL) as a reserved-category Turner-B in 1971 and, on joining, submitted a caste certificate issued by the Additional District Magistrate identifying him as a...
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The suit property had been allotted jointly to the branch of Gokul Chand in an earlier partition suit.
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The petitioner married the informant’s daughter on 14 July 2024.
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The petitioner was an accused in Badagad P.S. Case No. 13 of 2026, registered following a complaint alleging, among other things, that he and a business partner had misused a development agreement and power of attorne...
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The appellant was convicted by the Special Judge, Sonepur, under Section 354 IPC and sentenced to one year’s rigorous imprisonment; he was acquitted of charges under Section 341 IPC and the SC/ST (Prevention of Atroci...
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The petitioner, Master of the vessel MT Unity, and 22 crew members remained aboard at Paradip Port after the vessel was arrested in three admiralty suits between May and July 2026.
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The appellant was convicted under Section 323 IPC for causing simple injuries to the informant during a neighbourhood dispute on 29 May 1996. The trial court acquitted him of charges under Sections 341 and 506 IPC but...
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The Income Tax Officer alleged that M/s. Gupta General Stores and its partners failed to deduct and remit tax on interest credited to several parties, contrary to Section 194-A of the Income Tax Act, 1961, and accepte...
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The petitioner, a government schoolteacher and the second wife of a WESCO Junior Accountant, was charged under Section 109 IPC for allegedly abetting her husband’s offence under Sections 13(2) read with 13(1)(e) of th...
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The petitioner challenged two internal Works Department communications dated 5 August and 19 August 2026.
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Kanakalata Malla had obtained an order in W.P.(C) No. 27459 of 2025 directing her to approach the appropriate authority with an application, which was to be considered in accordance with law.
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The petitioner was engaged as a Sikshya Sahayak in February 2004.
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The land was recorded in the petitioner’s name in an ROR published on 17 December 1987.
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Santosini Mohanty purchased an Ashok Leyland trailer under a hire-purchase agreement with State Bank of India but defaulted on the loan.
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Sarbeswar Rath died in a motor-vehicle accident on 23 November 2021 involving a mini-truck insured by the appellant.
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The claimants appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the Tribunal’s judgment awarding compensation of ₹15,10,000 with interest at 7% per annum from the date of filing the claim
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The petitioner challenged the Sub-Collector, Boudh’s order dated 5 December 2025 condoning delay in an appeal filed by the Additional Tahasildar against a mutation-related order.
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Forest officials intercepted a Mahindra Maximo van carrying four freshly cut Simili logs without the required transit permits or hammer impressions.
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Opposite Party No. 3’s property was mortgaged to UCO Bank to secure a loan.
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The petitioner-deity, through its trustee, sought demarcation of 11 plots recorded in its name, alleging encroachment and unauthorised use of parts of the land.
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The petitioner’s husband, a public servant, was charged with possessing disproportionate assets under Sections 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988.
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Contract labourers complained to the Assistant Labour Officer (ALO), alleging that they had not received revised minimum wages, retrenchment compensation, notice pay, and other settlement dues after their retrenchment.
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The appellant was convicted by the Additional Sessions Judge, Nimapara, under Sections 498-A and 304 Part-II of the IPC and sentenced to ten years’ rigorous imprisonment under Section 304 Part-II, with a concurrent se...
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The State Pollution Control Board filed Complaint Case No. 2(c) C.C.47 of 2013 against erstwhile Bhushan Steel Limited (BSL) and three former officials, alleging contraventions of Sections 21 and 23 of the Air (Preven...
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Contract labourers complained to the Assistant Labour Officer, Jajpur Road, that wages and full-and-final settlement dues remained unpaid after their employment ended.
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Contract labourers alleged that, after their employment ended, their wages and full-and-final dues had not been paid by their contractor, M/s. Haldhar Naik.
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Lokesi Sahu, married to appellant No. 1, was found dead on a railway track on 25 October 1994.
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Sixty-eight contract labourers complained to labour authorities that they had been refused further employment and had not received their alleged outstanding wages and other dues.
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On 12 May 2022, the ten-year-old son of the informant died after coming into contact with a live electric wire hanging at a low height.
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The appellant was prosecuted for offences under Sections 78, 79, 296, 351(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Section 12 of the POCSO Act, following allegations that he repeatedly loitered ne...
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The appellants were convicted under Section 3(a) of the Orissa Electric Supply Line Material (Unlawful Possession) Act, 1988, and sentenced to two years’ rigorous imprisonment and a fine each.
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The parties married on 13 July 2016 and lived separately from 26 February 2017.
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The appellant was alleged to have repeatedly sexually assaulted the victim, who was about fourteen years old, between February 2015 and February 2016.
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The appellant was convicted under Sections 366 and 376 IPC for kidnapping and raping a 14-year-old girl, and sentenced to three years’ rigorous imprisonment under Section 366 and seven years’ rigorous imprisonment und...
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The parties married on 20 October 2021 and lived together first at Visakhapatnam and later at Hyderabad, where both worked in the IT sector.
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Susanta Mahanta died after being struck by a container truck on 12 March 2017.
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On 19 March 2013, Arun Nayak was allegedly injured when a truck struck the motorcycle he was riding.
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The petitioner, a Professor in the Department of Paediatric Surgery at AIIMS Bhubaneswar, sought non-funded academic leave from 5 to 10 October 2026 to attend a WHO-invited workshop in Switzerland.
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The petitioner and a co-accused were prosecuted for offences under Sections 380 and 457 IPC after a motorcycle was stolen from the informant’s residence on 10 January 1999.
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Vedanta relied on MoUs and agreements made in 2003, 2004 and 2007 concerning a proposed alumina project and an intended supply of 150 million tonnes of bauxite at a price linked to extraction costs and royalty.
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The petitioners challenged the SDJM, Phulbani’s order taking cognizance under Sections 307/34 IPC and issuing summons in CT Case No. 849 of 2023.
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