HCMONTHLY CASE LAW ARCHIVE
Read 19 LawLens analyses of Jharkhand High Court judgments published in July 2026, covering key rulings, legal principles and case law.
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The Respondent, a Circle Officer, was accused of executing a land restoration order on 01.08.2011 despite a stay order issued by the Deputy Commissioner on 28.07.2011.
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The petitioners moved the High Court to quash the criminal proceedings and FIR in Barharwa P.S. Case No. 79 of 2025.
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The petitioner was allegedly appointed as an Assistant Teacher (Biology) on January 16, 1985, at Project Girls High School, Garu, which was selected as a "Project School" on March 30, 1985
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The petitioner was appointed as a Choukidar/Majdoor on a work-charge basis on January 4, 1986, against a regular sanctioned post with a permanent pay scale.
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The petitioners are retired executive cadre employees of the Jharkhand Urja Vikas Nigam Limited (JUVNL) who retired prior to 01.01.2006 after completing qualifying service between 20 and 33 years
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The Petitioner, a Joint Venture entity, filed a writ petition in 2026 alleging that the Respondent (General Manager, CCL) had failed to comply with a High Court direction dated 27.04.2022 in W.P.(T) No. 4710 of 2021.
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The five petitioners were initially appointed as Para Teachers (contractual) between 2003 and 2007.
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The informant alleged that while traveling on the Maurya Express on February 28, 2007, an unknown individual befriended him and offered him tea
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The deceased, Aabida Bibi, married appellant Gafoor Ansari in according with Muslim rites approximately 1.5 years prior to her death
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The informant/deceased, Permila Devi, sustained 80% burn injuries following a domestic dispute on January 20, 2001
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The deceased, Gayatri Sharma, married Appellant No. 1 (Gaya Ram Sharma) in May 1996. The Informant (P.W.-9) alleged that the husband and in-laws (Appellants 2 and 3) demanded ₹50,000 for business purposes and subjecte...
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The appellant, Tony Anthony, was convicted by the Additional Sessions Judge, Fast Track Court-II, Seraikella, for an incident occurring on May 2, 1999.
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The appellant was convicted by the Trial Court under Sections 376(1) and 417 of the IPC for allegedly establishing a physical relationship with the informant (P.W.-1) on a false pretext of marriage starting in October...
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The deceased, Gayatri Kumari, married appellant No. 2 (Sanjay Bhagat) on 09.05.1997
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The petitioner was a petty contractor who failed to pay the complainant (Opposite Party No. 2) for cable and civil works
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The petitioner filed a complaint alleging that Opposite Party No. 2 (O.P. No. 2) entered into an agreement dated 21.02.2014 to sell 5 decimals of land for Rs. 5,05,000, receiving an advance of Rs. 1,50,000.
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The petitioners, married sisters-in-law of the informant, challenged an order dated 18.05.2022 passed by the A.J.C.-XV-cum-F.T.C. (C.A.W.), Ranchi, which rejected their discharge application under Section 227 of the C...
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The petitioner was allotted 21.698 acres by the Adityapur Industrial Area Development Authority (AIADA) in 2007 for developing a "City Centre"
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On May 27, 2013, Bhushan Singh and Ram Govind Singh were shot dead in Village Trila
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