HCMONTHLY CASE LAW ARCHIVE
Read 55 LawLens analyses of Jharkhand High Court judgments published in June 2026, covering key rulings, legal principles and case law.
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The Petitioner challenged an order dated 21.10.2011 passed by the Commissioner, Santhal Pargana Division, which set aside a previous appellate order and restored an eviction order against the Petitioner
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The appellants challenged their conviction for offenses under Sections 323 and 504 of the IPC and Sections 3(v) and 3(x) of the SC/ST (POA) Act.
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The prosecutrix, a widow, alleged that the appellant first raped her under threat of life in a forest on 10.12.1999.
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The Petitioner (accused) and Opposite Party No. 2 (prosecutrix) were in a relationship from 2014 to 2020.
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The informant (Wife) married the petitioner in 2002. She alleged that after returning from Delhi, the petitioner and his family subjected her to cruelty and demanded a Hero Honda motorcycle and ₹2 lakhs in dowry
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The complainant alleged that in January 1996, his pregnant wife suffered abdominal pain and was denied hospital transport by Dr. Mani Bhushan Prasad and Dr. Jemma Lakra
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The appellant was apprehended by a police patrolling party on October 17, 2000, near Chaibasa Bus Stand while carrying a briefcase containing 12 polythene packs of a substance suspected to be Ganja, weighing approxima...
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The Appellant was convicted by the 2nd Additional Sessions Judge, Godda, on April 21, 2009, for the offense of rape under Section 376 of the IPC
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The prosecution alleged that on July 18, 2006, police received information regarding stolen metal plates and wires stored in a hut belonging to one Raghu Lohar
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The complainant (O.P. No. 2) married petitioner no. 2 in 2003. She alleged that after three months of marriage, the petitioners demanded ₹2 lakhs as additional dowry and subjected her to physical and mental torture
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The Petitioner, a Sweeper with the Jharkhand Armed Police (JAP-8), was dismissed from service following a departmental inquiry
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The respondent, a Sub-Inspector in the Jharkhand Police, was posted as In-charge of Muffasil Police Station in 2010. Following the seizure of seven trucks in a mining case, a complainant alleged that the Investigating...
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The petitioner is an accused in a nine-year-old case, Complaint Case No. 879 of 2016, pending before the Chief Judicial Magistrate (CJM), Koderma.
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The petitioner is the complainant in a case involving Section 138 of the Negotiable Instruments (N.I.) Act.
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The petitioner, a retired "Record Keeper" from the Directorate of Quality Assurance, Jamshedpur, superannuated on January 31, 2006
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The Respondent No. 3 (M/s Gillooram Gauri Shankar) filed a claim before the Jharkhand Micro, Small and Medium Enterprises Facilitation Council (Council) seeking payments, refund of penalties, and interest related to 1...
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The appellant was convicted by the trial court under Section 306 of the IPC for allegedly abetting the suicide of his wife
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The parties married on May 1, 2001, and have one daughter
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The petitioner, Ankit Kumar, was accused in Karra P.S. Case No. 32 of 2026 for allegedly purchasing land from a co-accused, Shaukat Ansari.
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The seven petitioners, residents of Village Jori Kala, challenged final notices dated 03.02.2026 issued by the Circle Officer, Hunterganj.
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The petitioner, Juhi Kureshi, was an accused in Complaint Case No. 3827 of 2017.
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The ten petitioners filed a Criminal Miscellaneous Petition seeking to quash the First Information Report (FIR) and entire criminal proceedings related to Dhansar P.S. Case No. 33 of 2026
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The petitioner filed this petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash the criminal proceedings and the cognizance order dated 02.07.2019 passed by the JMFC, Dhan...
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The Appellant filed a complaint under Section 138 of the Negotiable Instruments (N.I.) Act, 1881, alleging she provided a friendly loan of ₹3,80,000 to Respondent No. 2.
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The daughter of the informant, Savita Devi, died on May 16, 2012. It was alleged that the petitioners (in-laws) forcibly administered a poisonous substance in her food (Sattu).
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During Assembly Election checks in 2019, police apprehended three individuals and seized cash amounting to Rs. 29.98 Lakhs, leading to the registration of Chainpur P.S. Case No. 297 of 2019
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The prosecution alleged that on September 2, 1996, the appellant (Mansu Manjhi) and a co-accused (Raghunath Manjhi) assaulted the informant’s mother, Chandmani Manjhian, in a paddy field because they suspected her of...
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The Appellant was convicted by the Trial Court under Section 376 of the Indian Penal Code (IPC) and sentenced to seven years of rigorous imprisonment
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The incident occurred on March 1, 1991, when a group of 15-20 persons (including the appellants) allegedly forcibly took items from the informant’s shop without payment and subsequently assaulted the informant, his fa...
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The appellant was accused of entering the informant's house on July 18, 2003, and committing rape
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The petitioner (accused) and the complainant had business dealings where the complainant advanced ₹4,25,000/-. To discharge a remaining liability of ₹2,25,000/-, the petitioner issued three cheques totaling ₹2,50,000/...
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The Petitioner (accused) borrowed a friendly loan of ₹1,10,000/- from Opposite Party No. 2 (complainant). To repay this, the Petitioner issued three cheques totaling the loan amount, which were dishonored due to "insu...
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The petitioner was appointed as a Homoeopathic Medical Officer on 23.06.1980
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The petitioner was appointed by Central Coalfields Limited (CCL) on 19.06.1980 under a voluntary retirement scheme in place of his mother, Smt. Jirwa Kamin
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The petitioners are officers of the Jharkhand Animal Husbandry Service appointed in 1994 by the Bihar Public Service Commission and later allotted to the Jharkhand cadre
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The petitioner was appointed as a Correspondence Clerk on a regular pay scale in 2000
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The petitioner was appointed as an Electrician in Ranchi University in 1969.
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The petitioners were appointed as Assistant Registrars/District Co-operative Officers on 14.11.2008 and confirmed on 15.11.2010
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The complainant purchased a car through financing from Petitioner No. 1. Due to defaults in loan installments, Petitioner No. 1, through its employees (Petitioners 2 and 3), repossessed the vehicle on 28.12.2015
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The informant’s minor daughter (16 years old) went missing on 05.10.2001 while heading to college
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On September 4, 2002, the informant (P.W. 5) was intercepted by three persons, including the appellant (his cousin), while returning from work. The appellant allegedly inflicted a knife blow on the informant's throat...
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The informant (P.W.3) alleged that after he refused to sell land to one Guru Chourasia, the accused persons forcibly obtained his signature on a loan document for Rs. 1,90,700/-
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The prosecutrix, a daily wage laborer, alleged that the appellant, a neighbor and co-worker, established a sexual relationship with her under a promise of marriage
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The prosecutrix (P.W.-4) alleged that on 11.10.2000 at 10:00 P.M., the appellant entered her home with a pistol, gagged her, and took her to Akhariya Ghat to commit rape
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The State of Jharkhand and its Water Resources Department officials (Appellants) filed an Interlocutory Application (I.A. No. 626 of 2026) seeking condonation of a 475-day delay in filing a Letters Patent Appeal (LPA)...
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The Appellants (State authorities) filed a Letters Patent Appeal (L.P.A.) challenging the Single Judge’s judgment dated 25.07.2023
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The petitioner filed a Criminal Miscellaneous Petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash an entire criminal proceeding arising from Mahila P.S. Case No. 12 of 2...
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On the intervening night of 13/14.04.2006, the appellant, armed with a Tangi and Dauli, assaulted the sleeping informant. When the informant’s nephew intervened, the appellant assaulted him as well, causing neck injur...
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The 24 petitioners are retired employees whose services were regularized by Ranchi University following the Hon’ble Supreme Court’s judgment in Civil Appeal No. 6098 of 1997
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The petitioner, a Constable appointed in 1999, was served a charge sheet on 21.04.2017 for allegedly breaking a government seal/lock on a quarter to store personal belongings.
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The petitioner was originally dismissed from service on 19.07.2012.
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The petitioner was appointed as an Assistant Teacher (English) at Rayeen Urdu Girls Middle School in 2010. After eight years of service, her employment was terminated via letter dated 18.04.2019.
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The petitioners were employees of Karam Chand Bhagat (K.C.B.) College, Bero, appointed between 1983 and 1986
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The Plaintiff (Respondent) filed a suit for specific performance of a contract dated 18.09.1982 for the sale of "Schedule B" property by Defendant No. 1 (Jugal Kishore Pathak) for Rs. 10,000/-.
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The plaintiffs (respondents) filed a title suit seeking a declaration of right, title, and possession over 0.28 acres of land in plot no. 115, Khata no. 1, Mouza Bundu, Hazaribagh
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