HCMONTHLY CASE LAW ARCHIVE
Read 72 LawLens analyses of Jharkhand High Court judgments published in August 2026, covering key rulings, legal principles and case law.
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Sukesh Kumar was appointed by Panasonic India Pvt. Ltd. as an Area Sales Manager–CED, in the grade of Assistant Manager, with effect from 03.07.2012 and was posted at Jamshedpur under the employer’s Ranchi establishment.
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On 9 April 2005, Lata Kumari, the minor daughter of informant Guru Charan Singh, allegedly left home and did not return. After an initial Sanha entry, the informant claimed that the appellant admitted before villagers...
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On 26 June 2010, a water tanker bearing registration No. MH-34A-2771, allegedly parked negligently on an uphill slope near North Point Check Post, Sahara City, Tal Mulshi, rolled over the deceased, Shiv Shankar Kapoor...
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The appellants, Liberty General Insurance Ltd. and its Ranchi Branch, sought to challenge the Judgment and Award dated 27 January 2025 passed by the Motor Accident Claims Tribunal, Bermo at Tenughat, in Motor Accident...
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The appellants, Liberty General Insurance Ltd. and its Ranchi branch, sought to challenge the Judgment and Award dated 27 January 2025 passed by the Motor Accident Claims Tribunal, Bermo at Tenughat, in Motor Accident...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the FIR, the order dated 19.03.2018 taking cognizance, and the order dated 21.06.2025 framing charges under Sections 147...
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The parties, a Muslim husband and wife, were married on 15 January 2021 and had a daughter born on 14 November 2021.
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The petitioner and the informant, both adults, met at a marriage ceremony in 2016, exchanged contact details, and subsequently developed a relationship.
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The petitioner challenged, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the order dated 14 May 2025 by which the Sessions Judge, Bokaro allowed Criminal Revision No. 264 of 2024 and set aside the...
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The petitioners were selected for various sanctioned posts at Madarsa Baitul Uloom, including Fazil, Hafiz, Moulvi, Alim, trained-teacher, clerk and peon posts.
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The petitioner had been engaged by the CBI as counsel on its Additional Panel of Advocates for animal husbandry cases pursuant to a letter dated 8 April 2003.
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The petitioners were the minor children of Late Shiv Shankar Ram, a regular employee of Central Coalfields Ltd. who died in harness on 12 March 2021.
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The dispute concerned 0.92 acres of land comprised in Khata No. 42, Plot No. 1273, Village Ghutwa, originally recorded in the names of Bhikhwa Bediya and Bepata/Bipate Bediya.
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On 11.03.2008, a motor accident resulted in the deaths of Somra Tirky, the jeep driver, and Bishu Lakra, its khalasi
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The petitioner challenged an ex parte order dated 28.03.2026 passed by the Adjudicating Officer-cum-Additional Collector, Dumka, in FSS Case No. 01/2022–23, imposing a penalty of ₹50,000 under Section 52 of the Food S...
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The appellant-husband challenged the judgment dated 20 July 2017 and decree dated 31 July 2017 by which the Additional Family Court, East Singhbhum, Jamshedpur dismissed his matrimonial suit seeking dissolution of mar...
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The appellant, mother of the minor girl Aastha Ray, born on 27.03.2018, sought appointment as guardian and custody of the child before the Family Court, Deoghar under Sections 13(6) and 13(7) of the Hindu Minority and...
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The petitioner, appointed in the South Eastern Railway in 1980 and regularised in 1984, was proceeded against on allegations that he had submitted a false date-of-birth and educational certificate and had altered his...
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The petitioner, Rajendra Prasad Singh, challenged a notice dated 29 July 2026 issued by the South Eastern Railway and pasted on the wall of his residence.
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An audit of Kolabira LAMPS Ltd. for the years 2009–10 to 2014–15 allegedly revealed embezzlement and misuse of approximately ₹2,06,32,286.70.
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The petitioners, officers of NTPC, invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the entire criminal proceedings in Complaint Case No. 1834 of 2024 and the order dated 13 Nov...
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Saras Kumar filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the criminal proceedings arising from Kanke P.S. Case No. 103 of 2026, registered for offences under...
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The petitioner filed Complaint Case No. 6791 of 2022 alleging that he had entered into an agreement for sale of immovable property with Opposite Party No. 2 after receiving an advance of ₹8,50,000. Although the agreem...
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Amna Khatoon married Akbar Ansari approximately one-and-a-half years before her death. The prosecution alleged that, after two to three months of marriage, her husband and relatives, including the appellant—her mother...
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On 15 November 1985, the informant, Gamhar Singh, alleged that the appellants and other co-accused persons entered his paddy field to harvest the crop.
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The appellants, parents of the deceased Brajesh Kumar, challenged the Judgment and Award dated 14.02.2013 passed by the Motor Accident Claims Tribunal, Bokaro, in T.M.V. No. 95 of 2007, seeking enhancement of compensa...
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The petitioners, Anjani Kumar and Pushpa Prasad, sought correction of their names in their daughter Shubhi Rupak’s Class XII Senior School Certificate Examination, 2021 marks statement issued by the CBSE, and in her T...
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The petitioner claimed that land comprised in Khata No. 86, Plot No. 675, Village Dalkidih, District Ranchi, had been legally settled in favour of his ancestors and that a portion subsequently devolved upon him.
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking expeditious disposal of Criminal Misc. Case No. 20 of 2025, pending before the Special Judge, POCSO Act Cases, Jamshedpur, in...
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The claimants sought compensation for the death of Jitendra Bhandari, who died in a motor accident on 29 December 2011 when tanker No. JH-10K-0720, allegedly driven rashly and negligently, dashed against his motorcycle.
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The private respondents were appointed as contractual “Compilors” by the Regional Deputy Director of Census Operations, Deoghar region, Bihar, for the period from 10.06.1991 to 31.08.1992.
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The petitioner, an accused in Tundi P.S. Case No. 44 of 2026, faced allegations under Sections 126(2), 115(2), 117(2), 118(1), 118(2), 109(1), and 74 of the Bharatiya Nyaya Sanhita, 2023.
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The respondent-workman, Dharam Singh, a Chainman employed at TISCO’s Bhelatand Colliery, was charge-sheeted for allegedly threatening R.C. Singh, Assistant Colliery Manager, with a revolver at the Sijua Colliery pit-t...
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The petitioner, Dhoni Yadav, invoked the inherent jurisdiction of the Jharkhand High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking quashing of the criminal proceedings arisin...
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The dispute concerned 1.30 acres of land in Mouza Bahapur No. 314, Anchal Maheshpur, recorded in the last survey settlement as “Anabadi Pushkarni” (unabadi khas tank), bearing Jamabandi No. 94 and Plot No. 19, Distric...
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The petitioner-insurer, opposite party no. 1 in M.A.C. Case No. 65 of 2020, challenged the order dated 12 February 2025 passed by the Additional District Judge-VII-cum-Motor Accident Claims Tribunal, Jamshedpur, in M....
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The petitioner, a registered religious trust, claimed long-standing use of 9½ decimals of land comprised in Plot No. 695/1097, Khata No. 204, Village Cantt, Hazaribagh, for performing the religious function known as “...
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The petitioner challenged the Jharkhand State Pollution Control Board’s rejection of his application for Consent to Operate (“CTO”) for stone-mining operations, communicated through Annexure-9.
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The appellant-claimant, serving as a Deputy Sales Manager, suffered injuries in a motor accident involving two vehicles. The Medical Board certified permanent physical disability of 50%. He remained hospitalised for a...
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Bhanu Pratap Singh, aged 28 years, was injured when a government police jeep allegedly collided with his motorcycle. He suffered compound fractures of the left femur and tibia, post-traumatic palsy, permanent deformit...
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The complainant had obtained finance for a 12-wheeler vehicle from petitioner no. 1, Hinduja Leyland Finance Limited, on 21 September 2013.
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The petitioners, an E-Kart Logistic hub in-charge and a member of the Flipkart Security Team, sought quashing under Section 482 CrPC of Doranda P.S. Case No. 408 of 2019, the entire criminal proceeding, and the order...
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Bhanu Pratap Singh, aged 28 years, was injured when a government police jeep allegedly collided with his motorcycle. He suffered compound fractures of the left femur and tibia, post-traumatic palsy, permanent deformit...
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The petitioner, a manpower supply agency, challenged the communication dated 24.10.2025 by which the respondents blacklisted it for two years.
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The appellant-husband and respondent-wife were married on 26 November 2015 according to Hindu rites and customs, and they had a son born on 27 August 2016.
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On the night of 23/24 February 2014, RPF personnel conducting patrol near the goods shed at Sahibganj allegedly saw three persons carrying heavy articles towards the river Ganga.
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The petitioner invoked the inherent jurisdiction of the Jharkhand High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and the entire criminal proceedings arising f...
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The petitioners invoked the High Court’s inherent jurisdiction under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the criminal proceedings in Complaint Case No. 1186 of 2021 and the order d...
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The appellant-husband challenged the judgment dated 26 June 2025 and decree dated 7 July 2025 by which the Additional Family Court-I, Ranchi dismissed his petition under Section 12(1)(c) of the Hindu Marriage Act, 195...
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The petitioners, alleged to be the Chairman and Secretary to the Chairman of S.S.R. Medical College, Mauritius, sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of the proceedings ari...
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Munwa Devi, the informant’s youngest daughter, married appellant Shankar Bhuiyan in April 1992.
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On 28 August 2003, the appellant allegedly took his bullock cart through the deceased Suniram Marandi’s maize field. When Suniram objected, a quarrel ensued, during which the appellant struck him with a lathi on the a...
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The petitioner, a Gramin Dak Sevak at Sikidiri Post Office, was alleged to have collected instalments from villagers under the Postal Life Insurance and savings schemes but failed to deposit the amounts in the respect...
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The petitioner claimed ownership over 15.50 decimals of raiyati land situated at Mouza Purana Bada Gamharia, Thana No. 66, Khata No. 363 (Old)/649 (New), Plot No. 2945 (Old)/2604 (New), relying on her registered sale...
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On 2 May 2010, the informant, Pappu Sao, and his father, Chintamani Sao, were crossing the G.T. Bye-Pass Road near Panchwati Nagar when a TVS Victor motorcycle bearing registration no. JH11C-4206 allegedly, driven ras...
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The petitioner and co-accused allegedly collected ₹200 each from approximately 40 persons, including the informant, by representing that they would secure benefits under government schemes such as old-age pension, Ind...
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On 29 October 2007, the appellant allegedly fixed bamboo near the rear wall of the informant’s house.
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The petitioner joined as Block Agriculture Officer, Barhait, on 7 December 2011 on the basis of an appointment letter purportedly issued by the Director, Agriculture Department, Jharkhand.
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Opposite Party No. 2 alleged before the Sub-Divisional Magistrate (SDM), Hazaribagh, that the petitioner, proprietor of a medical clinic/nursing home, had obstructed a public way by constructing a boundary wall.
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The petitioner, Md. Asif, was an accused in Doranda P.S. Case No. 251 of 2022, corresponding to G.R. No. 3433 of 2022, involving offences under Sections 333/34 and 353/34 of the Indian Penal Code.
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The opposite parties, as plaintiffs, instituted Original Suit No. 93 of 2022 seeking declaration of right, title and interest, recovery of possession and consequential reliefs over the disputed land.
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The petitioner challenged the order dated 08.08.2024 passed by the Judicial Magistrate-I, Jamshedpur, taking cognizance of offences under Section 33 of the Indian Forest Act, 1927, as amended by the Bihar Amendment Ac...
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The parties married on 30 June 2020 according to Hindu rites and customs; no child was born from the marriage.
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The prosecution alleged that the informant, Janardhan Singh, and other employees of an industrial establishment received repeated telephone calls demanding ₹5,00,000 as extortion money.
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The appellant, Bijay Goswami, and co-accused Krishna Bahadur Giri allegedly approached the informant, Sushila Tigga, with a proposal for her daughter’s marriage with Krishna Bahadur.
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The Road Construction Department, Government of Jharkhand, entered into an agreement with Ramky Infrastructure Limited on 22 September 2010 for rehabilitation and upgradation of the Barhet-Sahebganj section of the Gov...
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The complainant, Belas Yadav, alleged that his father, Mahangu Mahato, had died before the execution of a registered gift deed dated 21.10.1982.
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On 16 April 1996, a quarrel occurred between Kamal/Kamlesh Yadav and appellant Rajendra Yadav. Following the quarrel, Rajendra allegedly returned with the other accused, who assaulted Santu Yadav and his uncle Jhari Y...
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The complainant, Meghlal Mohli, alleged that on 27 June 2003 the appellant and two co-accused entered plots Nos. 2341 and 2350, allegedly belonging to him, ploughed his recently sown paddy seedlings, assaulted him, ab...
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On 7 July 2007, the prosecutrix alleged that while returning from a village fair, the appellant forcibly took her on a bicycle to a ditch near Murligaraha Pahari and committed rape after gagging her mouth.
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The petitioner, Yogendra Saw @ Yogendra Sao, was prosecuted in Keredari P.S. Case No. 55 of 2010 arising from an alleged disturbance during the proposed inauguration of an NTPC office/residential project at Keredari o...
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The appellant, a Fund/PF Clerk at Basudeopur Colliery, BCCL, was accused of demanding ₹300 from Ramdhari Harijan, an ex-Minor Loader, for processing and forwarding his CMPF arrear claim.
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