BIRAJA PRASANNA SATAPATHY,. MURAHARI SRI RAMAN

46 recorded High Court judgment(s) · 2025–2025

Courts

Disposal nature

Recent judgments

• M/S GYAN KALP CHARITABLE TRUST, KHORDHA v. CHIEF MANAGER AND AUTHORIZED OFFICER BANK OF BARODA, KHURDA — Orissa High Court (2025-06-04)
• SRI RAJA RAJESWARI CONSTRUCTIONS (INDIA) PRIVATE LIMITED, HYDERABAD v. STATE OF ODISHA — Orissa High Court (2025-06-04)
• SWARNAPRAVA PRADHAN v. DEPUTY COMMISSIONER POLICE BHUBANESWAR-CUTTACK — Orissa High Court (2025-06-04)
• LIMA LAXMI v. COLLECTOR AND DISTRICT MAGISTRATE, RAYAGADA — Orissa High Court (2025-06-04)
• BHARAT CHANDRA BHUYAN v. STATE OF ODISHA — Orissa High Court (2025-06-04)
• M/S D.R.PATNAIK, KEONJHAR v. COMMISSIONER, GST AND CENTRAL EXCISE, ROURKELA — Orissa High Court (2025-06-04)
• SASMITA PATRA v. STATE OF ODISHA — Orissa High Court (2025-06-04)
• M/S D.R.PATNAIK, KEONJHAR v. COMMISSIONER, GST AND CENTRAL EXCISE, ROURKELA — Orissa High Court (2025-06-04)
• CHHABINDRA SETHI v. STATE OF ODISHA — Orissa High Court (2025-06-04)
• M/S D.R.PATNAIK, KEONJHAR v. COMMISSIONER, GST AND CENTRAL EXCISE, ROURKELA — Orissa High Court (2025-06-04)