BIRAJA PRASANNA SATAPATHY
55,025 recorded High Court judgment(s) · 2016–2026
Open in Lexace · Search this judge's casesCourts
| Orissa High Court | 55025 |
Disposal nature
| Disposed Off | 53783 |
| Withdrawn | 357 |
| Dismissed For Default/Non-Prosecution | 284 |
| Infructuous | 163 |
| Dismissed | 157 |
| Lok Adalat Disposal | 80 |
| Dropped | 59 |
| Dismissed for non-complying conditional Order | 52 |
Recent judgments
- DEEPAK KUMAR GIRI v. UNION OF INDIA — Orissa High Court (2026-05-22)
- KANCHANLATA PARIDA v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- UMESH KUMAR DHARUA v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- SWAGATIKA SAHU v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- BIJAY KUMAR BEHERA v. UNION OF INDIA — Orissa High Court (2026-05-22)
- RASHMI RANJAN MAJHI v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- MANSURALI DESAI v. UNION OF INDIA — Orissa High Court (2026-05-22)
- RESHMA RANI SINGH v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- NAMRITA PAIKROY v. STATE OF ODISHA — Orissa High Court (2026-05-22)
- RANJITA MOHANTY v. SUB-COLLECTOR, JAPUR — Orissa High Court (2026-05-22)
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