HCMONTHLY CASE LAW ARCHIVE
Read 158 LawLens analyses of Orissa High Court judgments published in September 2026, covering key rulings, legal principles and case law.
← BACK TO ORISSA COURT REPORTPERMANENT MONTHLY EDITIONS
The claimants appealed under Section 173(1) of the Motor Vehicles Act, 1988, against the Tribunal’s dismissal of their claim for compensation with a nil award.
2 MIN READ→
The wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of MAT Case No. 32 of 2026 from the Court of the Civil Judge (Senior Division), Athagarh, to the Family Court, Dhenkanal.
2 MIN READ→
The petitioner applied for contractual Village Agriculture Worker (VAW) recruitment in Kalahandi district. He was placed at Sl. No. 8 in the waiting list published on 2 May 2011.
2 MIN READ→
Urmila Sethi, the plaintiff before the trial court and appellant in RFA No. 124 of 2016, sought to amend her plaint to specify the boundary of the disputed plot.
2 MIN READ→
The petitioner, a Bank employee since 1982, was suspended in July 2015 and charged in March 2016 with misconduct relating to allegedly irregular and impersonated loans, including failures to verify borrowers and alleg...
2 MIN READ→
The petitioner applied pursuant to an Odisha Staff Selection Commission advertisement for Ayurvedic Medical Officer (AMO) posts and was placed first on the merit list.
2 MIN READ→
The petitioner sought modification of the judgment dated 31 July 2026, requesting corrections to several case details and factual descriptions, as well as changes to the Court’s direction on compensation and to its re...
2 MIN READ→
The insurer appealed under Section 173 of the Motor Vehicles Act, 1988, against the Tribunal’s award of ₹23,52,450 with 6% annual interest from 15 July 2017 to an injured claimant.
2 MIN READ→
The petitioner challenged the Director of Estate’s order dated 22 July 2026 dismissing his appeal in OPP Appeal Case No. 14 of 2024(L), concerning alleged encroachment of Government land.
2 MIN READ→
The petitioner challenged the RTO’s demand of ₹21,832 as tax and the detention of his vehicle.
2 MIN READ→
The petitioner received grade pay while in service and retired on 30 November 2017.
1 MIN READ→
The petitioner, who was the opposite party in Election Misc. Case No. 03 of 2022, challenged an order of the District Judge, Balasore, rejecting his applications in a pending transfer petition (TRP(C) No. 10 of 2024)...
2 MIN READ→
The petitioner-wife sought transfer under Section 24 of the Code of Civil Procedure, 1908, of C.P. No. 120 of 2024 from the Family Court, Rourkela, to the Family Court, Kandhamal at Phulbani. She stated that she had n...
2 MIN READ→
The appellant sustained injuries in a 13 November 2003 road accident involving a Hero Honda motorcycle.
2 MIN READ→
The Motor Accident Claims Tribunal, Cuttack, awarded the claimants ₹8,37,650 with interest at 6% per annum from 27 December 2008 and directed the insurer to pay the award.
2 MIN READ→
The plaintiffs had sought declaration of right, title and interest over the suit land, recovery of possession and permanent injunction against the defendants.
2 MIN READ→
On 2 July 1998, while the informant and his family were returning from a marriage ceremony, the petitioner allegedly struck the informant with a lathi and participated with others in taking the victim to a co-accused’...
2 MIN READ→
Prasanta Behera died in a road accident on 30 August 2016 involving a pickup van insured with the appellant.
2 MIN READ→
The petitioner was engaged as a daily-wage worker in the establishment of Opposite Party No. 2 from 1 July 1987. He was disengaged with effect from 18 October 1995, following which he raised an industrial dispute in I...
4 MIN READ→
The petitioner-wife filed the transfer petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of C.P. No. 158 of 2026, a divorce proceeding instituted by the respondent-husband under Section...
3 MIN READ→
The petitioner, a proprietorship concern engaged in horticultural activities and working as a sub-contractor for Jindal Steel, Angul, challenged an order purportedly passed under Section 45-A of the Employees’ State I...
3 MIN READ→
The petitioner, an elected Ward Member and Naib-Sarpanch of Ward No. 8 of Dunguripali Gram Panchayat, was proceeded against under Sections 25(1)(v) and 26 of the Orissa Gram Panchayat Act, 1964, on the allegation that...
3 MIN READ→
The petitioner-wife filed a transfer petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of C.P. No. 30 of 2026 from the Family Court, Bhawanipatna, to the Family Court, Khordha.
3 MIN READ→
The petitioner was appointed by Opposite Party No. 3, a private limited company, pursuant to an offer letter dated 22 June 2012 and an appointment letter dated 9 July 2012. The appointment was governed by the company’...
4 MIN READ→
The insurer appealed under Section 173 of the Motor Vehicles Act, 1988, against the judgment dated 25 June 2025 of the 1st Motor Accident Claims Tribunal, Kandhamal, Phulbani, in M.A.C. Case No.28 of 2024, which award...
3 MIN READ→
On 4 February 2021, Ananta Malik was fatally hit by Truck bearing registration No. OD-09K-2187 while travelling with his father.
2 MIN READ→
The appeal under Section 173 of the Motor Vehicles Act, 1988 was filed by United India Insurance Co. Ltd. against the judgment dated 22 August 2024 of the 1st Motor Accident Claims Tribunal, Cuttack, in M.A.C. Case No...
3 MIN READ→
On 13 November 2012, the petitioners allegedly entered the informant’s house during dinner following a prior dispute, assaulted him, and threatened him.
3 MIN READ→
The petitioner, a private limited company, challenged an order dated 11 September 2026 passed by the Deputy Commissioner-cum-Authorised Officer, ODA Court (NZ), BMC, in UAP Case No. 863 of 2026 (NZ), concerning allege...
3 MIN READ→
The petitioner applied for admission to NLUO’s three-year LL.B. course for the academic year 2026–2027 under the Odisha Domicile Reservation Category.
4 MIN READ→
The Petitioner-Husband sought transfer under Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), read with Section 407 of the Code of Criminal Procedure, of Crl. Misc. Case No. 133 of 2025, pending b...
3 MIN READ→
The petitioner-wife sought transfer under Section 407 of the Code of Criminal Procedure, 1973, of 1.C.C. Case No. 14 of 2006, pending before the S.D.J.M., Nayagarh, to the S.D.J.M., Bhubaneswar.
3 MIN READ→
The petitioner applied for the post of Secretary of Ambajhari Service Cooperative Society Limited pursuant to the Society’s advertisement dated 28 February 2014.
3 MIN READ→
The petitioner challenged the order dated 13 August 2026 of the 3rd Additional Sessions Judge, Bhubaneswar, in CT Case No. 71 of 2026, whereby the petitioner’s request to invoke Section 250(1) of the Bharatiya Nagarik...
3 MIN READ→
On 17 July 1993, Kalia @ Sanjaya Mohanty (P.W.15) and Prakash Hota (P.W.11) were allegedly attacked near Baji Chhak, Dhenkanal, by the accused persons, who were armed with weapons including a sword, farsha, bhujali, i...
3 MIN READ→
The petitioners filed a transfer petition under Section 407 of the Code of Criminal Procedure, corresponding to Section 447 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking transfer of CMC No.1409 of 2024 from...
3 MIN READ→
The petitioner was an employee of the Odisha State Warehousing Corporation and retired on attaining the age of superannuation on 30 September 2016.
3 MIN READ→
The petitioner was engaged as a contingent-paid Night Watcher in the office of the Child Development Project Officer, Satyabadi, pursuant to an order dated 3 July 2001, and joined on 4 July 2001.
3 MIN READ→
The petitioner-husband and the opposite party-wife were married on 8 July 2018 at Hotel Gopinath, Khandapada Road, Nayagarh.
3 MIN READ→
The Petitioner-wife filed Cr.P. No. 84 of 2023 under Section 125 Cr.P.C. before the Family Court, Jajpur, seeking maintenance from the Opposite Party-husband.
3 MIN READ→
The petitioner, employed as a Waiter, was suspended with effect from 16 October 2014 and subjected to disciplinary proceedings under Rule 15 of the Odisha Civil Services (Classification, Control and Appeal) Rules, 196...
3 MIN READ→
The petitioner had been engaged as a Home Guard under the competent police authority from February 2005.
3 MIN READ→
The four petitioners sought pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in C.T. Case No. 12 of 2026 arising from EOW P.S. Case No. 9 of 2026, involving alleged offences under Sec...
5 MIN READ→
The petitioner sought pre-arrest bail in Special Case No. 2 of 2015 arising from Tigiria P.S. Case No. 81 of 2015, registered for an offence under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances...
4 MIN READ→
The petitioner, claiming to be the President of Maa Bhuiyani (Banadurga) Trust, Bolagada, filed a complaint alleging that, on 10 September 2025, government officials, accompanied by police personnel, forcibly entered...
3 MIN READ→
The five petitioners sought pre-arrest bail under Section 482 of the BNSS in connection with G.R. Case No. 238 of 2025, arising out of Purusottampur P.S. Case No. 240 of 2025, registered for offences under Sections 10...
4 MIN READ→
On 2 March 1997, Harekrushna Parida and Prafulla Parida, who operated a grocery shop near Rajghat, were allegedly attacked by the petitioners with a sword and bhujali while closing their shop.
2 MIN READ→
The respondent participated in a bank auction and was declared the unsuccessful, second-highest bidder after the bid was accepted in favour of the highest bidder.
2 MIN READ→
The judgment concerned nine writ petitions involving challenges to orders passed by District Judges exercising appellate jurisdiction under Section 37(1) of the Arbitration and Conciliation Act, 1996 (“1996 Act”).
4 MIN READ→
The petitioner-informant challenged the order of the learned 1st Additional Sessions Judge, Cuttack, in S.T. Case No. 35 of 2022, arising from Markat Nagar P.S. Case No. 207 of 2021. Opposite Party No. 2 had been char...
3 MIN READ→
The respondent sought engagement as a Sikhya Sahayak (Telugu) in Gajapati district. His claim was rejected by the Collector-cum-Chief Executive Officer, Zilla Parishad, Gajapati, by order dated 25 June 2018, principal...
2 MIN READ→
Kolkata Unique Hospitality LLP (“KUH”) and Mayfair Hotels & Resorts Ltd. (“Mayfair”) entered into an Operating Agreement dated 8 November 2017 concerning operation of a hotel at Kalimpong for 25 years on a revenue-sha...
5 MIN READ→
Opposite Party No.1 instituted C.S. No.877 of 2024 before the Civil Judge (Senior Division), First Court, Cuttack, seeking partition and determination of his 1/4th share in property jointly purchased by the parties un...
4 MIN READ→
The petitioner-wife filed a transfer petition under Section 24 of the Code of Civil Procedure seeking transfer of C.P. No. 322 of 2025, pending before the Family Court, Balasore, to the Family Court-II, Bhubaneswar.
3 MIN READ→
The petitioner, a Draughtsman Grade-I, retired from service on 31 August 2014.
3 MIN READ→
Late Smt. Rukmani Dei, mother of the parties, owned Ac.0.305 decimals of land at Chauliaganj, Cuttack. By a registered Will dated 14.01.1999, she bequeathed Ac.0.155 decimals to the Petitioner and Ac.0.150 decimals to...
4 MIN READ→
The petitioners claimed membership of the Dewar/Kaibarta community, stated to be a Scheduled Caste, and were issued caste certificates by the Tahasildar, Banki under the Odisha Caste Certificate (for Scheduled Caste a...
3 MIN READ→
The petitioners claimed to be sthitiban tenants of land recorded in Hal Khata No. 222, formerly forming part of the trust estate of Lord Jagannath. Their predecessor had acquired tenancy rights through an auction purc...
4 MIN READ→
The petitioner-wife filed TRP(C) No. 58 of 2025 under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of C.P. No. 262 of 2022, instituted by the respondent-husband under Section 27(1) of the Special...
4 MIN READ→
Opposite Party Nos. 1–3 had filed an objection under Section 9(3) of the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, challenging the entries in the relevant settlement records and the...
3 MIN READ→
The petitioners claimed to be “displaced families” affected by projects undertaken by Mahanadi Coal Fields Ltd. (MCL), Angul.
3 MIN READ→
The petitioner-wife filed a petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of the matrimonial proceeding, C.P. No. 408 of 2024, instituted by the respondent-husband under Section 13 o...
4 MIN READ→
The petitioner-wife sought transfer of C.P. No. 22 of 2026, pending before the Family Court, Bhadrak, to the Family Court-II, Bhubaneswar.
3 MIN READ→
The petitioner faced departmental proceedings initiated by memorandum dated 17 October 2006 and participated in the inquiry by filing his written statement of defence.
3 MIN READ→
The petitioner and private opposite parties were recommended by the Odisha Staff Selection Commission for appointment as Inspectors of Commercial Taxes, subsequently redesignated as Assistant Commercial Tax Officers (...
3 MIN READ→
The petitioner was appointed as a Junior Grade Diarist in the Special Branch establishment on 18 June 1987. He was permitted to officiate as Senior Clerk from 18 February 1991 and was thereafter allowed to continue re...
4 MIN READ→
The petitioner was appointed as a Constable on 15 May 2004. After being implicated in Parlakhemundi P.S. Case No. 25 dated 25 January 2024 for offences under Sections 120-B and 394 of the IPC, he was suspended on 27 J...
3 MIN READ→
The petitioner’s late husband was appointed as a Khalasi in the work-charged establishment on 16 February 1974. His services were terminated with effect from 30 June 1975.
4 MIN READ→
The petitioner was arrested in Malkangiri P.S. Case No. 248 of 2025 for alleged offences under Sections 20(b)(ii)(C), 25 and 29 of the NDPS Act, 1985, after approximately 1,000 kg of ganja was allegedly recovered from...
4 MIN READ→
The petitioners, accused in S.T. Case No.41 of 2025 pending before the Sessions Judge, Gajapati at Parlakhemundi, sought transfer of the trial to the Sessions Court at Berhampur, Ganjam.
3 MIN READ→
The petitioner-wife challenged the order dated 19 August 2026 by which the Family Court, Bhubaneswar rejected her application seeking stay of further proceedings in C.P. No. 23 of 2019, a divorce proceeding instituted...
3 MIN READ→
M/s. Bonai Industrial Co. Ltd., Defendant No.8 in C.S. No.396 of 2016, challenged the order dated 20 May 2024 by which the learned 2nd Additional Civil Judge (Senior Division), Bhubaneswar rejected its application und...
4 MIN READ→
The petitioner-wife filed a transfer petition under Section 24 of the Code of Civil Procedure, 1908, seeking transfer of Matrimonial Case No. 58 of 2024 from the Court of the Civil Judge (Senior Division), Anandapur,...
3 MIN READ→
The petitioners, represented by their hereditary trustee, instituted O.A. No. 8 of 1999 under Section 41 of the Orissa Hindu Religious Endowment Act, 1951, seeking a declaration that Sri Sri Radhakrushna and Sri Sri H...
3 MIN READ→
The petitioner, a retired Assistant Block Education Officer, had served as a Headmaster from 1981 and was promoted to the Elementary Cadre in 2013.
4 MIN READ→
The Petitioner joined as a Lecturer in English at Cuttack College, a fully aided institution, on 23 July 1985, and his appointment was approved with effect from 1 June 1989. He subsequently served as Lecturer/Reader i...
4 MIN READ→
The Respondent, a flat purchaser, filed a complaint before the Real Estate Regulatory Authority seeking execution of the sale deed, transfer of ownership and possession, and compensation for delayed execution and deli...
3 MIN READ→
The Petitioner, a Junior Clerk at Ekamra College, was appointed on 9 January 2015 under the Rehabilitation Assistant Rules.
3 MIN READ→
The petitioner-wife sought transfer of C.P. No. 416 of 2021, instituted by the respondent-husband under Section 13(1)(ia) of the Hindu Marriage Act, 1955, and Section 7 of the Family Courts Act, 1984, from the Family...
3 MIN READ→
The petitioner-wife sought transfer of C.P. No. 43 of 2026, pending before the Judge, Family Court, Dhenkanal, to the Family Court, Angul.
3 MIN READ→
The petitioner was engaged as a daily-wage Driver in the establishment of Opposite Party No. 4 with effect from 1 February 2001, initially until the joining of a regular Driver, but he continued without interruption f...
4 MIN READ→
The petitioner, a Judicial Officer of the Orissa Superior Judicial Service, challenged adverse entries in his Confidential Character Roll (“CCR”) and the overall grading of “Average” for the period 1 January 2021 to 3...
3 MIN READ→
The petitioner, an Additional Civil Judge (Junior Division)-cum-S.D.J.M., was transferred from Bhubaneswar to Hindol in July 2022. Her only son suffered from autism and required continuous treatment and specialised th...
5 MIN READ→
The petitioner was appointed as a Diarist in the Residential Office of the Speaker, Odisha Legislative Assembly, on 8 July 1980, and was subsequently appointed as a Senior Assistant with effect from 1 September 1981....
3 MIN READ→
On 4 July 1995, the petitioner and three others allegedly entered the house of Dayanidhi Sahu (P.W.1) armed with a sword and iron pipes, and assaulted P.Ws.1–5. Banamali Sahu (P.W.3) sustained a sword injury on his ri...
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Tangarpali P.S. Case No. 273 of 2025, corresponding to S.T. Case No. 47/22 of 2026, pending befo...
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with SI of Excise, District Mobile Unit, Khordha PR No. 408 of 2025–26, corresponding to TR Case No. 9 of 202...
3 MIN READ→
The Petitioners were appointed as Court Managers pursuant to the Odisha Government’s 2011 resolution creating 32 contractual posts under the 13th Finance Commission scheme. They joined in 2012 after undergoing a selec...
6 MIN READ→
A five-year-old boy, Dusa, was found dead in the village Minor Irrigation project pond on 15 September 2007, with a stone placed over his submerged body.
3 MIN READ→
Kavi joined the Food Corporation of India (“FCI”) as a Watchman in 2019 and was promoted as Assistant Grade-III in 2022.
4 MIN READ→
The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in Markatnagar P.S. Case No. 182 of 2026, corresponding to G.R. Case No. 654 of 2026, pending before the learned JMFC-I (Co...
3 MIN READ→
The petitioners, Suresh Khara and Balabhadra Padhi, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Pottangi P.S. Case No. 132 of 2023, corresponding to C.T. Case No....
3 MIN READ→
The petitioners, Sarojini Barada @ Ranu @ Niba and Bijay Behera @ Biju, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Itamati P.S. Case No. 220 of 2026, corresponding to Spe...
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) in EOW, Bhubaneswar P.S. Case No. 16 of 2018, corresponding to G.R. Case No. 639 of 2018, pending before the Designated Cou...
3 MIN READ→
The petitioner, describing herself as a public-spirited person and practising legal professional, filed a Public Interest Litigation challenging the constitutional validity and implications of designating certain Mini...
2 MIN READ→
The appellants preferred a criminal appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 14 November 2025 by which the Special Cou...
3 MIN READ→
The appellant challenged, under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 2 December 2025 by which the Special Court (SC & ST), Balasore, refuse...
3 MIN READ→
The appellants challenged, under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 5 February 2026 by which the Special Court, Sonepur, refused to g...
3 MIN READ→
The appellant, a Child in Conflict with Law (CICL), represented by his father, challenged under Section 101(5) of the Juvenile Justice (Care and Protection of Children) Act, 2015, the order dated 10 June 2026 of the C...
3 MIN READ→
The appellants challenged, under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the order dated 6 September 2024 by which the 1st Additional District and Sessions Ju...
3 MIN READ→
The petitioners were working as Safai Karmachari-cum-Sub Staff on a daily-wage basis in different branches of the Central Bank of India. Pursuant to the Bank’s one-time recruitment notice dated 14 August 2012, they pa...
3 MIN READ→
The petitioner-husband filed a transfer petition under Section 24 of the Code of Civil Procedure seeking transfer of CP Case No. 152 of 2025 from the Family Court, Baripada, Mayurbhanj, to the Family Court, Deogarh.
3 MIN READ→
The 73 petitioners, claiming to be members of the Jajpur Road Truck Owners Association, challenged the order dated 13.05.2026 passed by the Additional District Magistrate, Kalinga Nagar, Jajpur Road, concerning disput...
3 MIN READ→
Prasant @ Pradipta Kumar Mohapatra and Lata Debi Mohapatra, respectively the husband and mother-in-law of Mirabai Dash, were tried for offences under Sections 498-A and 304-B IPC, Section 4 of the Dowry Prohibition Ac...
4 MIN READ→
The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Kabisuryanagar P.S. Case No. 232 of 2026, corresponding to G.R. Case No. 228 of 2026, pending before the JMFC, Kabisury...
3 MIN READ→
The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Belpahar P.S. Case No. 32 of 2026, corresponding to C.T. Case No. 189 of 2026, involving allege...
3 MIN READ→
The petitioner, Baishakhi Saha, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Bhubaneswar EOW Police Station Case No. 08 of 2026, corresponding to C.T. Case...
4 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Tamando P.S. Case No. 218 of 2024, corresponding to C.T. Case No. 514 of 2024, pending before th...
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Kujang P.S. Case No. 258 of 2025, corresponding to C.T. Case No. 114 of 2025 and G.R. Case No. 64...
2 MIN READ→
The three petitioners—Balia @ Balaram Naik, Bubunu Sahoo @amp; Sahu, and Jugal Kishore Sahu—filed applications under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking bail in Rengali P.S. Cas...
2 MIN READ→
The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Cuttack Sadar P.S. Case No. 214 of 2026, corresponding to G.R. Case No. 467 of 2026, involving...
3 MIN READ→
The petitioner, a retired Assistant Executive Engineer, retired from service on 30 November 2018.
2 MIN READ→
The appellants, Mana Munda and his wife Sambari Munda, were prosecuted for allegedly assaulting Tuna Munda during a dispute regarding his share in ancestral land. According to the prosecution, Sambari restrained Tuna...
4 MIN READ→
The petitioner was appointed as a Junior Grade Typist in the Odisha Administrative Tribunal on 13 November 1997. He was subsequently permitted to perform the duties of Caretaker on an officiating/ad hoc basis from Jan...
4 MIN READ→
The disputed land, measuring Ac. 16.07 decimals in Mouza-Seriguda, originally belonged to Bidika Jaguli and thereafter devolved upon his three sons, who were members of a Scheduled Tribe and whose names were recorded...
3 MIN READ→
The petitioner was appointed as Deputy Conservator, Paradip Port Trust, under Section 24(1)(a) of the Major Port Trusts Act, 1963, while serving as Harbour Master.
3 MIN READ→
The appellants preferred a criminal appeal under Section 14-A(2) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 4 January 2025 by which the Special C...
3 MIN READ→
The petitioners, Papun Bhuyan and Baya @ Bayadhar Bhuyan, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Sheragada P.S. Case No. 545 of 2023, corresponding to S.T. Case No. 35 of 202...
3 MIN READ→
The appellant’s claim for the benefit of the Grant-in-Aid Order, 1994 (“GIA Order 1994”) was rejected by the State Education Tribunal, Bhubaneswar, in GIA Case No. 2167 of 2017 by order dated 10 December 2019.
2 MIN READ→
The appellant claimed the benefit of grant-in-aid under the Grant-in-Aid Order, 1994.
3 MIN READ→
The appellant-Managing Committee challenged the order dated 25 November 2019 passed by the State Education Tribunal, Bhubaneswar in GIA Case No. 142 of 2018, whereby its claim for grant-in-aid under the Grant-in-Aid O...
2 MIN READ→
The appellant challenged the order dated 20 September 2019 passed by the State Education Tribunal, Bhubaneswar in GIA Case No. 170 of 2015, whereby his claim for grant-in-aid under the Grant-in-Aid Order, 1994 was rej...
3 MIN READ→
The petitioner was engaged by Shailabala Women’s Autonomous College, Cuttack, initially claimed from 1 December 2000 and, at the latest, from 1 September 2005, as a peon/Laboratory Attendant in the Computer Science De...
4 MIN READ→
The petitioner was appointed by the Governing Body of Kesinga Mahavidyalaya to the first post of Lecturer in Zoology on 26 October 2016, after the previous incumbent, Dr. Mamata Mishra, had left the post. He continued...
3 MIN READ→
The Petitioner was appointed as Assistant Professor of Political Science at Assam University, Diphu Campus, on 23 February 2011.
3 MIN READ→
The respondents had contributed 1.837 acres of land from Plot Nos. 344, 352 and 353 at Nayapalli, now Jayadev Vihar, Bhubaneswar, for implementation of the Bhubaneswar Development Authority’s Town Planning Scheme-II.
4 MIN READ→
The petitioner-husband challenged the order dated 19.12.2024 passed by the Family Court, Jajpur in C.P. No. 05 of 2024, by which his application under Section 7 of the Family Courts Act, 1984 read with Section 26 of t...
3 MIN READ→
The appellants—State of Odisha and its higher-education authorities—filed an application seeking condonation of a 325-day delay in presenting an intra-court writ appeal against the judgment dated 23 August 2024 in W.P...
3 MIN READ→
The six Petitioners sought pre-arrest bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in C.T. Case No. 12 of 2026 arising from EOW P.S. Case No. 9 of 2026, pending before the Designated Court u...
4 MIN READ→
The petitioners, Aman Kumar Digal @ Amal Digal and Rakesh Digal, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Biridi P.S. Case No. 311 of 2025, corresponding to C.T...
3 MIN READ→
The petitioner-husband had instituted matrimonial proceedings under Sections 11, 12 and 13(1)(ia) of the Hindu Marriage Act, 1955, initially before the Family Court, Jabalpur, seeking divorce on the ground of cruelty.
3 MIN READ→
The two petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Kalimela P.S. Case No. 56 of 2026, corresponding to Special G.R. Case No. 93 of 2026, pending befor...
3 MIN READ→
The complainant, Sambhram Das, was added to WhatsApp groups relating to investment and, allegedly acting on the guidance of the group administrators, invested ₹2,06,07,500. He later discovered that he could not withdr...
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Tamando P.S. Case No. 299 of 2024, corresponding to C.T. Case No. 709 of 2024, pending before the learned JMFC-I,...
3 MIN READ→
The petitioners, Vantala Ramu and Killo Jinu, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Chitrakonda P.S. Case No. 211 of 2024, corresponding to Special G.R. Case No. 197 of 2024...
3 MIN READ→
The petitioners sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Gunupur P.S. Case No. 257 of 2025, corresponding to T.R. Case No. 77 of 2025, pending before the Additional Sessions Ju...
2 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in connection with Pottangi P.S. Case No. 138 of 2025, corresponding to T.R. Case No. 130 of 2025, pending before th...
3 MIN READ→
The petitioners, Lankeswar Digal and Dibyasingh Pradhan, sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with OIC Excise Station, Nayagarh PR No. 203 of 2025–26, correspond...
3 MIN READ→
The two petitioners in each bail application were accused in Maidalpur P.S. Case No. 23 of 2026, corresponding to G.R. Case No. 248 of 2026, pending before the SDJM, Nabarangpur. They were charged under Sections 310(4...
2 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Lingaraj P.S. Case No. 26 of 2025, corresponding to C.T. Case No. 173 of 2025, pending before th...
3 MIN READ→
Respondent No. 1, Kumudini Dash, was engaged as a Sikshya Sahayak at Govindpur Nodal U.P. School, Bhadrak.
3 MIN READ→
The petitioner was appointed as a Peon in Government High School, Pattamundai, on 9 March 1989 and joined on 13 March 1989.
4 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Airfield P.S. Case No. 158 of 2023, corresponding to T.R. Case No. 343 of 2023, pending before the 2nd Additional Sessio...
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), in Cyber Crime CID CB, Odisha P.S. Case No. 0053 of 2024, corresponding to CT Case No. 04 of 2026, involving alleged...
3 MIN READ→
The petitions sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with EOW, Bhubaneswar P.S. Case No. 8 of 2026, arising from allegations under Sections 409, 420,...
4 MIN READ→
On the intervening night of 24–25 April 2004, the appellant allegedly entered Aswini Nanda’s house at village Laxmiposi and assaulted the inmates with a bhujali.
4 MIN READ→
The petitioners—Simanchal Parida, Simanchal Pradhan and Subhankar Digal—were accused in Inspector of Excise, E.I. & E.B. Unit-II (SD), Berhampur, Ganjam PR No. 27 of 2026-27, corresponding to Special Case No. 52 of 20...
3 MIN READ→
The petitioners claimed to be members of the Managing Committee managing Jamia Masjid, Berhampur and its waqf.
3 MIN READ→
The appellant-claimant sustained grievous injuries in a motor accident on 21 May 2014 while travelling in a bus bearing Registration No. OR-05-AD-0085, which collided with a stationary truck at Balijodi Chhak on N.H....
3 MIN READ→
The three bail applications arose from the same Ainthapali Police Station Case No. 47 of 2026, corresponding to G.R. Case No. 388 of 2026, pending before the learned SDJM, Sambalpur.
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with Baipariguda P.S. Case No.111 of 2025, corresponding to G.R. Case No.579 of 2025, pending before the Sessi...
3 MIN READ→
The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in Talcher P.S. Case No. 506 of 2026, corresponding to G.R. Case No. 864 of 2026, involving alleged offences under...
3 MIN READ→
The appellant filed a criminal appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, challenging the order dated 20 May 2026 by which the Sessions Judge, Jagat...
3 MIN READ→
The petitioner, Sarpanch of Kharsanmal Gram Panchayat, challenged the notice dated 12 January 2026 convening a meeting to consider a no-confidence motion against her under Section 24 of the Orissa Gram Panchayats Act,...
3 MIN READ→
The petitioner, Sarpanch of Badatika Gram Panchayat, challenged the initiation of a no-confidence motion against him under Section 24 of the Orissa Gram Panchayats Act, 1964.
3 MIN READ→
The petitioner-wife, who was the opposite party in C.P. No. 1136 of 2024, sought transfer of the husband’s proceeding under Section 9 of the Hindu Marriage Act, 1955, from the Family Court-II, Bhubaneswar to the Famil...
3 MIN READ→
The appellants were lecturers and retired lecturers of Indravati Higher Secondary School, Jaipatna, a private institution established in 1984 and recognised by the Government and CHSE.
4 MIN READ→
P.W.5, the complainant’s sister, married respondent No.1, Rafique Khan, on 12 July 1984 under Muslim rites and customs. The prosecution alleged that, before and at the time of marriage, the respondents demanded and re...
4 MIN READ→