LexMANASH RANJAN PATHAK,. M.S.SAHOO
214 recorded High Court judgment(s) · 2025–2026
Open in Lexace · Search this judge's casesCourts
| Orissa High Court | 214 |
Disposal nature
| Disposed Off | 147 |
| Withdrawn | 26 |
| Dismissed | 22 |
| Allowed | 7 |
| Converted | 7 |
| Dismissed For Default/Non-Prosecution | 2 |
| Abated | 1 |
| Dropped | 1 |
Recent judgments
- BIPIN CHANDRA NAYAK v. PRAMOD KUMAR PRUSTY, MANAGING DIRECTOR ASKA COOPERATIVE SUGAR INDUSTRIES LTD. — Orissa High Court (2026-04-20)
- KRUSHNA CHANDRA RATH v. STATE OF ODISHA — Orissa High Court (2026-01-09)
- TUNI MAHARANA v. STATE OF ODISHA — Orissa High Court (2026-01-09)
- SUPRATIVA v. UNION OF INDIA — Orissa High Court (2026-01-06)
- DEBASISH NAYAK v. STATE OF ODISHA — Orissa High Court (2026-01-06)
- STATE OF ODISHA v. PRABHAT RANJAN BEHERA — Orissa High Court (2026-01-06)
- HI-TECH SCHOOL AND COLLEGE OF NURSING, BHUBANESWAR v. STATE OF ODISHA — Orissa High Court (2026-01-06)
- RASANANDA MALLIK v. ELIZA MALLIK — Orissa High Court (2026-01-06)
- WOMEN AND CHILD WELFARE SOCIETY, CUTTACK v. UNION OF INDIA — Orissa High Court (2026-01-06)
- DR.SUBRAT JAMADAR v. STATE OF ODISHA — Orissa High Court (2025-12-24)