LexANANDA CHANDRA BEHERA
6,150 recorded High Court judgment(s) · 2023–2026
Open in Lexace · Search this judge's casesCourts
| Orissa High Court | 6150 |
Disposal nature
| Disposed Off | 5822 |
| Withdrawn | 257 |
| Dismissed For Default/Non-Prosecution | 28 |
| Dismissed | 27 |
| Converted | 11 |
| Allowed | 2 |
| Not Pressed | 2 |
| Dismissed for non-complying conditional Order | 1 |
Recent judgments
- LAXMI PRADHAN v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- SUKADEBA DASH v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- CAPITAL MOSQUE,( UNIT-4 MASJID COMMITTEE) ,KHURDA v. CHAIRMAN, ODISHA WAKF BOARD, CUTTACK — Orissa High Court (2026-05-21)
- TANUJA KUMARI RAY v. STATE OF ODISHA — Orissa High Court (2026-05-21)
- PANCHAYAT STARIYA SANGHA, TEISIPUR PANCHAYAT, PURI v. STATE OF ODISHA — Orissa High Court (2026-05-21)
- SANKAR HARIPA v. STATE OF ODISHA — Orissa High Court (2026-05-21)
- GANGARAPU BRUNDABAVATI v. STATE OF ODISHA — Orissa High Court (2026-05-21)
- RINKI SARAKA v. STATE OF ODISHA — Orissa High Court (2026-05-21)
- RAJIBLOCHAN GOUDA v. THE COLLECTOR OF THE DISTRICT OF MALKANGIRI, MALKANGIRI — Orissa High Court (2026-05-21)
- JATESWARDEV HIGHER SECONDARY SCHOOL OF EDUCATION AND VOCATIONAL, PURI v. STATE OF ODISHA — Orissa High Court (2026-05-20)