HCMONTHLY CASE LAW ARCHIVE
Read 71 LawLens analyses of Jharkhand High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The Petitioner (BCCL) challenged orders dated 10.08.2010 and 10.12.2007 passed by the Commissioner and Additional Collector respectively, which held that the Petitioner was in possession of land belonging to Responden...
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The appellant was convicted by the Sessions Judge, Lohardaga, for offences under Sections 25(1-A) and 26(2) of the Arms Act and sentenced to five years of rigorous imprisonment
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The informant, Raju Kumar Bouri, reported a theft occurring on the night of June 12/13, 2018, where two jeans, a mobile phone, and a money bag were stolen from his home
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The petitioner was accused of trespass, attempted rape, assault, and criminal intimidation under Sections 64(1), 62, 332(b), 115(2), and 351(3) of the B.N.S., 2023, following an incident where he allegedly entered the...
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The petitioner filed a criminal miscellaneous petition under Section 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023, seeking to quash two orders passed by the Special Judge, POCSO Act, Palamau in connection with P...
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The petitioner, former Deputy Commissioner of Hazaribagh, sought regular bail following his arrest on 11.11.2025.
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The petitioner filed this criminal miscellaneous petition seeking to quash the criminal proceedings and the cognizance order dated 13.08.2021 passed by the CJM, Deoghar, in connection with Deoghar Town P.S. Case no. 2...
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The Petitioner, declared the L-1 bidder in a tender for the purchase and installation of server systems for the Jharkhand High Court (JHC), was issued a Letter of Intent (LOI) on May 19, 2025.
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The Appellant-Insurance Company challenged the judgment and award dated 23.11.2024 passed by the Motor Vehicle Accident Claims Tribunal, Ranchi, in Claim Case No. 52 of 2020
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The petitioner, a long-term prison inmate, challenged a preventive detention order dated 17.11.2025 issued by the District Magistrate, East Singhbhum, under Section 12(2) of the Jharkhand Control of Crimes Act, 2002
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The parties married on 08.12.2020.
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The parties married on April 19, 2014, according to Hindu rites.
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The petitioners claimed ownership of 27.30 acres of land in Mauza Binja, Ranchi, originally settled by the ex-landlord with their father, Lal Prafulla Nath Shahdeo, via Hukumnama on 31.03.1945.
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The petitioner challenged an Order-In-Original dated 29.09.2025 issued by the CGST authorities.
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The petitioner purchased 6 decimals of land via a registered sale deed dated 27.10.2005 for ₹12,000
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The appellant, a Director of M/s Quest Laboratories Pvt. Ltd., was convicted under Section 27(d) of the Drugs and Cosmetics Act, 1940, by the Trial Court.
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The Petitioner, Tata Steel Limited, challenged an Order-In-Original dated 26.12.2025 passed under Section 74 of the CGST Act, 2017
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The petitioners were accused in Madhuban P.S. Case No. 53 of 2023 for offenses involving rioting, attempted murder, outraging modesty, and house trespass under Sections 147, 148, 149, 341, 323, 307, 354, 427, 448, and...
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The appellant-husband and respondent-wife were married on October 28, 1998, according to Christian rites and have two children.
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The petitioner, Devendra Munda, challenged a preventive detention order passed by the Principal Secretary, Home Department, Jharkhand, under Section 3(1) of the Prevention of Illicit Traffic in Narcotic Drugs and Psyc...
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The petitioner appeared in the Limited Departmental Competitive Examination (LDCE) for promotion to the cadre of Inspector Posts for the year 2015-16. There were three notified unreserved (UR) vacancies in the Jharkha...
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The Informant (Respondent No. 2), a Block Co-ordinator in the Drinking and Sanitation Department, alleged that on 02.05.2017, the Appellant, a District Co-ordinator, assaulted her in his office, attempted rape, and us...
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The original petitioner, Usha Sharma, was appointed as a Lecturer in History at Mandar College on June 29, 1985, prior to the college's conversion into a constituent unit of Ranchi University
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The petitioner was appointed as a Lecturer in Mathematics at S.R.T. College, Dhamri, on November 18, 1979
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The original petitioner, Ram Bharosa Prasad Singh (substituted by his son, the present petitioner, upon his death), was appointed as a Lecturer in Mathematics at S.R.T. College on 02.09.1981
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The appellant, Vikash Jain, is the owner of a motorcycle involved in a fatal accident.
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The appellant, a 22-year-old Deed Writer at a Civil Court, sustained a fracture of the right femur and other grievous injuries in a motor accident
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The appellants (claimants) are the legal heirs of Vishu Mardi, a 20-year-old electrician holding an ITI Diploma who died in a vehicular accident
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The legal heirs of the deceased, Lochan Ravidas, filed a claim for compensation following a motor vehicle accident on July 6, 2014, involving an autorickshaw (Registration No. JH-10AJ-9908)
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The petitioner was appointed as a Male Family Welfare Worker on compassionate grounds in 1986.
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The Appellants, formerly daily-rated employees, filed W.P.(S) No. 1298 of 2023 seeking pensionary benefits by counting their service from the date of initial appointment rather than regularization
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The parties married on December 18, 2011, and registered it in 2012
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The petitioner, Ravi Tiwary, was placed under preventive detention by an order dated 07.11.2025 passed by the District Magistrate, Garhwa, under Sections 12(1) and 12(2) of the Jharkhand Control of Crimes Act, 2002
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The petitioner, an alleged Zonal Commander of the banned organization TSPC, challenged a preventive detention order dated 06.10.2025 passed by the District Magistrate, Chatra.
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In March 2021, an IED blast orchestrated by CPI (Maoist) cadres at Lanji Hill, West Singhbhum, resulted in the death of three security personnel and multiple injuries
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The petitioner approached the High Court under Article 226 of the Constitution of India seeking to quash an order dated 21.05.2012 passed by the Deputy Labour Commissioner-cum-Authorized Officer under the Payment of W...
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The Petitioner filed a petition to quash the FIR and entire criminal proceedings in Barharwa P.S. Case No. 79 of 2025
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The review petitioners (JSBCCL) sought to review a court order dated 26.02.2026, which disposed of a writ petition following an amicable settlement between the parties.
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The Petitioner filed a writ petition under Article 226 of the Constitution of India challenging an order dated 31.12.2012 passed by the Deputy Commissioner (DC), Koderma, which cancelled a long-running jamabandi in th...
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The respondent was appointed as an Assistant Teacher on December 31, 1999
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The petitioner, a Director of J.K. Surface Coatings Private Limited, moved the High Court to quash a criminal proceeding and a cognizance order dated 25.11.2020 for an offence under Section 138 of the Negotiable Instr...
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The petitioners, comprising various Municipal Corporations, Nagar Parishads, and a Notified Area Committee in Jharkhand, filed writ petitions under Article 226 of the Constitution to challenge GST demand orders passed...
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The original defendant, Bibhishan Kumar Singh (now represented by his legal heirs/appellants), was a Nazir at the Boarijore Block.
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The petitioners were appointed as Accountants by the Jharkhand State Mineral Development Corporation Limited (JSMDC) on an annual contractual basis between 2017 and 2019 following a formal recruitment process
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The appellant, a retired Commandant of the 10th Battalion, CRPF, challenged adverse remarks recorded in his Annual Confidential Report (ACR) for the period 2000-2001.
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The appellant (father) sought the guardianship and custody of his minor daughter, Farhat Naaz, born on March 12, 2019
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The appellant filed an appeal under Section 21(4) of the National Investigation Agency Act, 2008, challenging the rejection of his bail application by the Special Judge-ATS, Ranchi
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The Appellant (A-5) challenged the order dated 08.12.2025 passed by the Special Judge, NIA, Ranchi, which rejected his bail application in connection with RC Case No. 25/2020/NIA/DLI
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The Appellant (complainant) entered into a land sale agreement with Respondent No. 2 and advanced Rs. 50,000. Following the failure of negotiations, Respondent No. 2 issued a cheque dated 24.06.2002 for Rs. 50,000 to...
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The petitioner, M/s. Arohi Elevators Pvt. Ltd., was engaged by the Steel Authority of India Limited (SAIL) under a maintenance contract for lifts at the Bokaro Steel Plant
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The Petitioner participated in a tender for the supply of Paneer and Khowa making units across Jharkhand. Respondent No. 3 was adjudged the L-I bidder at ₹94,500 per unit, while the Petitioner quoted ₹95,000
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The petitioners filed a writ petition seeking a Mandamus to direct the State of Jharkhand to vacate 51 acres of land situated in Mouza-Mangrodih, Giridih (Khata No. 96, Plot No. 2717).
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Respondent No. 1, a General Manager at Bokaro Steel Plant, was served a charge memorandum on January 10, 2023, alleging five counts of misconduct, including negligence and failure to control over-reporting by a contra...
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The Petitioner, an Indian Army veteran with over 16 years of service, applied for Non-Technical Popular Category (NTPC) posts under Centralized Employment Notice (CEN) No. 01/2019
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The petitioners purchased land in 1982 from Hira Manjhian, the daughter of the original recorded tenant, Surai Manjhi
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The prosecution alleges that the appellant is an active member of the "Aman Sao gang," which operates an extortion racket from jail, targeting coal transporters and businessmen to fund the purchase of sophisticated we...
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On October 7, 1996, at approximately 12:00 PM, the deceased, Chandlal Manjhi, was having a meal in his courtyard
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The appellant was accused of entering the victim's house on October 16, 2013, under the pretext of her husband being on a phone call, and subsequently attempting to commit rape
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The defendant was inducted as a monthly tenant in the suit property by the plaintiff’s late husband on January 15, 2001
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The prosecution alleged that on October 2, 2002, the appellants assaulted the informant (P.W. 4) with stones and bricks following a verbal altercation regarding a land deal
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The petitioner, a 23-year-old resident of Chatra, Jharkhand, was named as an accused in Barhi Mahila P.S. Case No. 13 of 2025 for offences punishable under Section 64(2)(m) of the Bharatiya Nyaya Sanhita (BNS), 2023
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The petitioner is an accused in Jharia P.S. Case No. 83 of 2023, involving offences under Sections 306 and 34 of the Indian Penal Code.
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The petitioners applied for the post of Trained Graduate Teachers (TGT) in Government Secondary Schools (High School) following Advertisement No. 21/2016 and its subsequent amendment.
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The petitioner was appointed as a "Data Entry Operator" in the Department of Commercial Taxes, Government of Jharkhand, and has been working in a sanctioned post continuously since April 1, 2009.
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The appellant, Arvind Kumar, was accused in Barkagaon P.S. Case No. 248 of 2023 for alleged offences under Sections 147, 148, 149, 341, 323, 325, 307, 379, and 504 of the Indian Penal Code, and Sections 3(1)(r) and 3(...
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The four petitioners moved the High Court to quash the FIR and entire criminal proceedings in Barharwa P.S. Case No. 79 of 2025.
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The petitioner filed a Criminal Miscellaneous Petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (B.N.S.S.), 2023, seeking to quash two orders passed by the Chief Judicial Magistrate (CJM), Palamau,...
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The Petitioner and his wife purchased 10 decimals of land in Mauza Telidih via a registered Sale Deed in 1981, followed by mutation and a measurement (mapi) in 2013
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In 2021, an incident in Hazaribagh involving highly inflammable, adulterated kerosene (flash point of 13.5°C against a 35°C safety minimum) supplied through the Public Distribution System led to four deaths and fiftee...
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The petitioners moved the High Court to quash the FIR and criminal proceedings in Taljhari P.S. Case No. 49 of 2022, registered for offences under Sections 384, 387, 388, 379, and 504 of the IPC.
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The Employees’ Provident Fund Appellate Tribunal, via order dated 10.04.2017, directed the EPFO to refund Rs. 25,93,021/- to the petitioner school within 15 days, failing which interest at 12% per annum would apply fr...
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