HCMONTHLY CASE LAW ARCHIVE
Read 142 LawLens analyses of Jharkhand High Court judgments published in October 2026, covering key rulings, legal principles and case law.
← BACK TO JHARKHAND COURT REPORTPERMANENT MONTHLY EDITIONS
The petitioners were engaged by the State of Jharkhand as Malaria Technical Supervisors (MTS) and Kala-azar Technical Supervisors (KTS) under the Vector Borne Disease Programme, pursuant to advertisements and on contr...
3 MIN READ→
The petitioners applied under Advertisement No. 14/2023 for Lady Supervisor posts and were declared successful. At document verification, they submitted Non-Creamy Layer (NCL) or Economically Weaker Sections (EWS) cer...
3 MIN READ→
The petitioners worked on contract at Doranda College, a constituent college of Ranchi University: Petitioner No. 1 from 2015, later as Assistant Librarian, and Petitioner No. 2 from 2013, later as Computer Operator.
2 MIN READ→
The Jharkhand Government High School Teaching and Non-Teaching Staff Appointment and Service Condition Rules, 2015 prescribed Post-Graduation or Acharya as a qualification for certain language-teacher posts.
2 MIN READ→
The complainant alleged that, in 2011, petitioner no. 2, acting for petitioner no. 1, entered into a partnership with him for mechanised coach-cleaning work for Indian Railways at the Dhanbad site.
2 MIN READ→
The petitioner sought to quash the FIR and criminal proceedings in Telco P.S. Case No. 49 of 2026, registered under Sections 126(2), 127(2), 118(2), 117(2), 109(1), 140(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023...
2 MIN READ→
The parties married on 6 February 2013 and had a son.
3 MIN READ→
The respondents in the writ petition, general-category Loco Pilot (Goods) employees, challenged railway orders sparing employees—including reserved-category candidates junior to them—for promotional training to Loco P...
2 MIN READ→
Soni Kumari married Rinku Singh in February 2013 and died from 100% burn injuries at her matrimonial home on 17 November 2013.
3 MIN READ→
On 8 August 2014, following a dispute over a demand for Rs. 2,000, the appellant allegedly struck his father on the head with an iron rod, causing his death.
2 MIN READ→
The petitioner challenged orders passed in Complaint Case No. 436 of 2023. He confined his prayer to quashing the order dated 08.04.2024, by which the Chief Judicial Magistrate, Lohardaga directed issuance of a non-ba...
2 MIN READ→
The appellant was convicted under Section 376 of the Indian Penal Code and sentenced to seven years’ rigorous imprisonment by the Additional Judicial Commissioner, Ranchi
3 MIN READ→
The appeal arose from a 2004 dispute between the appellants, who are father and son, and the informant, the first appellant’s brother, concerning the sale of bamboo after partition.
2 MIN READ→
The appellant’s written report alleged that, on 1 August 2022, respondent No. 2 and others stopped him while he was returning home by motorcycle and assaulted him and his family members, including his mother, Kashiran...
2 MIN READ→
The informant alleged that Petitioner No. 1 paid him an advance of ₹10,000 and a further ₹2,50,000 for construction work on the foundation and pillars of Sunagi Bridge.
3 MIN READ→
The petitioner was stated to be 17 years old at the time of the alleged rape on 21 August 2025.
2 MIN READ→
The petitioner, a welfare society, sought a mandamus directing the State and Railways to construct a manned level crossing or a Road Over Bridge (ROB) on the railway line near Lalgarh Bihar and Panjarikala, alleging t...
2 MIN READ→
The appellant challenged his conviction under Section 376D IPC and sentence of 20 years’ rigorous imprisonment with a fine of ₹50,000, imposed by the Sessions Court, Deoghar.
2 MIN READ→
Chinta Devi, the appellant’s wife, was found dead with fatal injuries in the couple’s matrimonial home on 4 February 2012.
2 MIN READ→
On 18 May 2016, Kallu Ghosh was shot and fatally injured in Dhatkidih, Jamshedpur.
2 MIN READ→
The appellant was convicted by the Sessions Court under Section 302 IPC and Sections 3 and 4 of the Prevention of Witch (Daain) Practices Act for allegedly killing Pandi Kumari with a wooden stick, following accusatio...
2 MIN READ→
On 2 May 2016, a police patrol apprehended the appellants near a motorcycle and allegedly recovered approximately 2 kg of opium in a cloth bag.
2 MIN READ→
The prosecutrix alleged that on 5 November 2013, while travelling to her parental home through a forest, four appellants seized and gang-raped her.
2 MIN READ→
The appellant was convicted by the Special Court under Section 376 of the IPC and Section 6 of the POCSO Act for sexually assaulting an eight-year-old girl, and was sentenced to life imprisonment and a fine of ₹50,000.
2 MIN READ→
Soni Devi married appellant No. 1, Nityanand Tiwary, in 2008 and died at her matrimonial home on 29 December 2012.
2 MIN READ→
On 25 June 2001, police searched the appellant’s house and allegedly seized a Bhartua gun and containers containing powders and other materials.
2 MIN READ→
Sarwani Das alleged that, following her marriage to the petitioner on 20 April 2006, he and his relatives demanded a further ₹1,00,000 and subjected her to physical and mental cruelty. She alleged that she was taken t...
2 MIN READ→
The informant alleged that, after her marriage to the petitioner on 31 July 2002, he assaulted and mistreated her, including during a trip to Digha; she also alleged later cruelty and demands for money by her in-laws.
2 MIN READ→
On 14 May 2011, Suchan Mandal was fatally wounded by a sharp-edged weapon while going to seek a neighbour’s help with pulling bamboo.
2 MIN READ→
The petitioner sought to quash the FIR and criminal proceedings in Jainagar P.S. Case No. 87 of 2022, registered under Sections 354A, 469 and 506 of the Indian Penal Code and Sections 66C, 66E and 67 of the Informatio...
2 MIN READ→
Ajay Singh invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and criminal proceedings in Angara P.S. Case No. 12 of 2026.
2 MIN READ→
The petitioners instituted contempt proceedings alleging non-compliance with an order of the Writ Court. At the hearing, counsel for both the petitioners and the State jointly submitted that the Writ Court’s order had...
1 MIN READ→
The appellant was convicted under Sections 376(2)(n) and 506 IPC and sentenced to ten years’ rigorous imprisonment for the former offence and six months’ rigorous imprisonment for the latter, with the sentences to run...
2 MIN READ→
The prosecution alleged that the appellant raped and injured the informant’s wife on 29 March 2016.
2 MIN READ→
Jhamman Sao was found dead with a ligature mark on his neck.
2 MIN READ→
The appellant was convicted under Section 302 IPC for the murder of Baijnath Singh and sentenced to life imprisonment, a fine of ₹10,000, and, in default, three months’ rigorous imprisonment.
2 MIN READ→
An unidentified woman’s body, bearing injuries, was found near a stream in Paseriya village on 21 March 2009. The prosecution alleged that the deceased, identified as Mamta Rani Dey alias Reeta Dey, had a troubled rel...
2 MIN READ→
The petitioners sought to quash Sariya P.S. Case No. 62 of 2024, registered under Sections 304/34 of the Indian Penal Code, concerning the death of the informant’s wife during treatment at a nursing home.
2 MIN READ→
The appellants, Chokro Pradhan and his wife Somwari Pradhan, were accused of assaulting Mani Pradhan, the mother of appellant Chokro, during a dispute concerning the family home. The prosecution alleged that the appel...
2 MIN READ→
The appellant, the deceased’s husband, was convicted under Section 302 IPC and sentenced to life imprisonment with a fine after the Sessions Court found that he had caused her death.
2 MIN READ→
The petitioners sought to quash the FIR and criminal proceedings in Chirkunda (Panchet) P.S. Case No. 289 of 2024, registered under Sections 127(1), 115(2), 117(2), 109, 303(2) and 3(5) of the Bharatiya Nyaya Sanhita,...
2 MIN READ→
The appellant was convicted under Section 376(1) IPC and sentenced to ten years’ rigorous imprisonment and a fine of ₹25,000 by the Principal Sessions Judge, Pakur.
2 MIN READ→
The petitioner, a sole proprietorship, challenged Clauses 2, 9(viii) and 13 of the Hazaribag Central Jail’s e-tender for the fourth quarter of 2026–27, and corresponding provisions in the model tender.
3 MIN READ→
The petitioner, aged about 16 years and 8 months at the time of the alleged occurrence, sought bail in a case under Section 96 of the Bharatiya Nyaya Sanhita, 2023. The Juvenile Justice Board refused bail, and the Chi...
2 MIN READ→
The petitioner was approximately 15 years and 5 months old at the time of the alleged occurrence. He was accused of offences under Section 64(1) of the Bharatiya Nyaya Sanhita, 2023 and Section 4 of the POCSO Act.
2 MIN READ→
The petitioner, a juvenile aged 17 years, 9 months and 2 days at the time of the alleged offence, was accused in Nimiyaghat P.S. Case No. 26/2026 of offences under Sections 127(2), 65(2) and 351(3) of the Bharatiya Ny...
2 MIN READ→
The appellants challenged their convictions under Sections 302/34 and 201/34 of the Indian Penal Code (IPC) for the murder of the deceased, who was the informant’s daughter.
2 MIN READ→
The appellant’s husband, Lakshman Das, was allegedly taken from his home on 12 February 2020 by Jageshwar Das and Narayan Das on the pretext of withdrawing money; the appellant alleged that others later joined them an...
2 MIN READ→
The prosecution alleged that an unidentified person attacked and killed Rohan Mahto at his shop with a fawda and injured P.W.-1, Chaitu Hansda, who later became unconscious.
2 MIN READ→
The prosecution alleged that Dewanand, a vehicle driver, left for Siudi on 29 October 2011 and was later found dead near the Water Park at Hawai Adda Road.
2 MIN READ→
The appellant was convicted under Section 302 IPC and sentenced to life imprisonment with a fine for killing Surajati Nagesiya.
2 MIN READ→
The petitioner was convicted under Sections 302/34 and 307/34 IPC and initially sentenced to death; the sentence was modified to life imprisonment by the High Court, and the Supreme Court dismissed his appeal.
3 MIN READ→
The appellants were convicted under Sections 302 and 307 read with Section 34 IPC for the killing of Shibu Oraon and the assault on Kunti Kumari, and were sentenced to life imprisonment and five years’ rigorous impris...
2 MIN READ→
The petitioner sought to quash Nagar Untari P.S. Case No. 114 of 2014, corresponding to G.R. Case No. 1023 of 2014, and the order dated 18 April 2015 taking cognizance of offences under Sections 376 and 511 of the Ind...
2 MIN READ→
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and subsequent proceedings in Gandey P.S. Case No. 37 of 2024, registered under Sections 323, 324, 325,...
2 MIN READ→
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash the criminal proceedings in Barwadda P.S. Case No. 167 of 2024, including the order taking cognizance dated 8 Septe...
2 MIN READ→
The deceased, a contractor, was shot on 8 September 2010; the prosecution alleged that the accused had demanded ₹2 lakh as rangdari.
2 MIN READ→
The petitioner, a contractual employee serving as an Assistant Engineer, was posted as In-charge District Engineer, Giridih, in his own pay scale by notification dated 31 July 2025.
2 MIN READ→
The prosecution alleged that, following a disclosure by Akhilesh Singh while in police custody, a police team searched locked Quarter No. 59, Sidhgora, and recovered a 9 mm pistol and cartridges.
1 MIN READ→
The petitioners sought, among other reliefs, a direction for investigation into the loss of approximately ₹727.67 crore suffered by the Coal Mines Provident Fund Organisation (CMPFO) following its investment of about...
3 MIN READ→
The plaintiffs, descendants of Umesh Chandra Mondal, sought a declaration that Braj Nandan Mondal’s alleged adoption by Feli @ Felu Mondalain was void, along with consequential claims to the suit properties.
2 MIN READ→
The petitioners were appointed as Sub-Inspectors in the Jharkhand Police Special Branch in 2018 after participating in a common recruitment process under Advertisement No. 05/2017.
3 MIN READ→
The petitioner, a Grade-III employee appointed in 1997, claimed that his promotion to Assistant Section Officer (ASO) was delayed because his name was omitted from the seniority list and, subsequently, because the Sta...
3 MIN READ→
Opposite parties Nos. 2 and 3 initiated proceedings under Section 133 CrPC before the Sub-Divisional Magistrate, Madhupur, concerning an alleged obstruction to a public way.
2 MIN READ→
Respondent No. 5, Earth Mover Consultancy Pvt. Ltd., was an EPF-covered establishment and contractor/dealer of the petitioner. Following employee complaints of unpaid provident fund contributions, the EPFO assessed du...
2 MIN READ→
Reena Devi, the appellant’s wife, was found dead at their matrimonial home on 21 October 2013.
2 MIN READ→
The appellant alleged that on 19 September 2017, while at his workplace at the C.C.L. Office, respondents 2–5 and two unknown persons dragged and assaulted him.
2 MIN READ→
The prosecution alleged that the deceased, married to the appellant in 2012, was subjected to cruelty over demands for a motorcycle and money.
2 MIN READ→
The prosecutrix alleged that the appellant entered her home in the early hours of 27/28 January 2007 and raped her.
2 MIN READ→
The appellant-wife challenged a Family Court decree dissolving her marriage under Section 13(1)(i-a) of the Hindu Marriage Act, 1955, on the ground of cruelty.
2 MIN READ→
The parties’ minor daughter had lived in Ranchi since birth.
2 MIN READ→
The petitioner, facing trial under Sections 3 and 4 of the Prevention of Money Laundering Act, 2002 (PMLA), sought alteration of the charge under Section 216 CrPC.
3 MIN READ→
Pinky Devi and Ashok Kumar married in 2017 and have two children, aged seven and five at the time of the proceedings. The parents had lived separately since 2020. The mother alleged that the father had taken the child...
3 MIN READ→
The parties married under the Special Marriage Act, 1954, on 20 October 2010 and had two children. The wife alleged that her husband’s alcohol use, assaults, demands for money, and failure to support the family amount...
2 MIN READ→
The parties married on 29 April 2018. The husband sought divorce under Section 13(1)(i-a) of the Hindu Marriage Act, 1955, alleging that the wife refused intimacy, behaved abusively and disrespectfully, and was influe...
3 MIN READ→
The parties married in 2011 and had a daughter.
2 MIN READ→
The decree-holders had instituted Execution Case No. 5 of 1994 to execute a decree passed in Title Suit No. 28 of 1984 against the petitioner’s deceased father.
2 MIN READ→
The parties married on 5 May 2009 and began living together at Bilaspur. On 23 July 2009, the husband took the wife to her parental home for Raksha Bandhan. They thereafter lived separately.
3 MIN READ→
The appellant was convicted by the Additional Sessions Judge, Simdega, under Section 302 IPC and Sections 3/4 of the Prevention of Witch (Daain) Practices Act, and sentenced to life imprisonment for murder, with a con...
2 MIN READ→
The appellant, acting as power-of-attorney holder for the landowner, alleged that the respondents agreed to purchase land for ₹2.49 crore, paid ₹10 lakh in advance, and then induced him to execute a sale deed recordin...
2 MIN READ→
The petitioner alleged that Opposite Party Nos. 2 and 3 inducted him into a partnership for construction work and that he invested a total of ₹6,75,900 in three instalments.
3 MIN READ→
The petitioners, accused in Dumri P.S. Case No. 65 of 2026, filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
2 MIN READ→
The prosecution alleged that the victim, an employee of Tata Finance, was abducted on 25 December 2014 and held for ransom.
2 MIN READ→
The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for the murder of his wife and sentenced to life imprisonment.
2 MIN READ→
The prosecution alleged that the victim, an employee of Tata Finance, was abducted on 25 December 2014 and held for ransom.
2 MIN READ→
The appellants, the widow and children of Akhileshwar Ram, sought compensation after he died on 26 January 2014 when a car in which he was travelling was struck by the Tata–Jammu Tawi Express at the Parhua railway cro...
2 MIN READ→
The appellant was convicted by the Additional Sessions Judge (F.T.C.-2), Seraikela-Kharsawan, under Sections 376 and 448 of the Indian Penal Code (IPC) for allegedly entering the prosecutrix’s room and raping her on 2...
2 MIN READ→
M/s. Sri Ram Transport Finance Company alleged that Sabud Ansari issued a cheque for ₹3,40,000 towards outstanding vehicle-loan dues.
3 MIN READ→
The appellant was convicted by the Sessions Judge, Hazaribag, under Section 306 IPC and Sections 3 and 4 of the Dowry Prohibition Act, and sentenced to imprisonment, with the terms to run concurrently.
2 MIN READ→
The Labour Court set aside Birbal Bharti’s dismissal and awarded reinstatement with 50% back wages, finding that he had not been gainfully employed.
2 MIN READ→
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash the criminal proceedings in Telco P.S. Case No. 24 of 2026, including the FIR, charge-sheet, and order dated 25 Apr...
2 MIN READ→
The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash orders dated 21.08.2017 and 21.11.2017 in Complaint Case No. 911 of 2001.
2 MIN READ→
Priyanka, daughter of appellant Jagdish Singh, married respondent Upendra Singh on 24 June 2011.
2 MIN READ→
The appellants were convicted under Section 323 read with Section 34 of the Indian Penal Code (IPC) and sentenced to six months’ simple imprisonment for assaulting the informant and others
2 MIN READ→
The petitioners applied under Advertisement No. 21/2016 for district-wise appointment as Graduate Trained Teachers in History/Civics. They were declared successful, recommended by the Jharkhand Staff Selection Commiss...
3 MIN READ→
The petitioner was appointed as an Assistant Teacher at Project Girls High School, Patan, in 1982 and served as an untrained teacher.
2 MIN READ→
Birsa Agriculture University advertised posts in 2019, and the petitioners applied and participated in the recruitment process.
2 MIN READ→
The Jharkhand Public Service Commission (JPSC) advertised the post of Assistant Registrar at Jharkhand Raksha Shakti University (JRSU), requiring five years’ supervisory experience in specified institutions.
2 MIN READ→
The petitioner was convicted by the Chief Judicial Magistrate, West Singhbhum at Chaibasa, under Sections 279 and 427 of the Indian Penal Code (IPC), and sentenced to three months’ simple imprisonment and one year’s r...
2 MIN READ→
The petitioner was approximately 17 years old at the time of the alleged incident and faced charges arising from Lohsinghna P.S. Case No. 01/2026.
2 MIN READ→
Vivek Mandal, aged about 15 at the time of the alleged offence, was in a remand home from 3 May 2026.
2 MIN READ→
The prosecution alleged that on 14 December 2017 the appellant entered the informant’s house while her daughter was alone, gagged and slapped her, and raped her. The informant, who had been in a live-in relationship w...
2 MIN READ→
The eight petitioners sought to quash the criminal proceedings arising from Lohsingha P.S. Case No. 37 of 2025, corresponding to G.R. No. 2252 of 2026, including the cognizance order dated 17 August 2026.
2 MIN READ→
The appellants, the deceased Banmali Gope’s dependants, claimed that he was travelling as a bona fide passenger on a valid ticket when he fell from a crowded train near Kendposi railway station on 1 September 2017 and...
3 MIN READ→
The appellant was convicted by the Additional Sessions Judge-cum-Special Judge (POCSO), Simdega, for offences under Sections 376(2)(f), 323 and 506 of the Indian Penal Code (IPC), and Section 4 of the Protection of Ch...
2 MIN READ→
The acquired lands were recorded in the names of three sons of Soma Munda: Sauna, Bhadwa and Induwa Munda. Bhadwa died issueless; Daho Devi was a descendant of Induwa, and Mohan Munda was a descendant through the fema...
2 MIN READ→
The appellant challenged his conviction under Sections 376(2)(n) and 417 of the Indian Penal Code (IPC), and the corresponding sentences, arising from a relationship with the victim.
2 MIN READ→
The petitioner, a child in conflict with law, was alleged to have committed offences under Sections 25(1-B), 26 and 35 of the Arms Act and Section 317(2) of the Bharatiya Nyaya Sanhita, 2023.
2 MIN READ→
The informant, Saraswati Devi, alleged that her son Suraj Kumar’s wife and her relatives had pressured him to live at his in-laws’ home and, when he went there to meet his children, assaulted and strangled him before...
2 MIN READ→
The prosecution applied under Sections 311 read with 91 of the Code of Criminal Procedure, 1973, seeking to produce nine documents after the case had been fixed for argument.
2 MIN READ→
On 10 April 2013, police searched a pick-up van owned by the petitioner and allegedly recovered about two tonnes of iron ore concealed beneath 500 kg of iron scrap.
2 MIN READ→
The petitioner was convicted under Section 25(1-B)(a) of the Arms Act after a country-made pistol and a live .303 cartridge were allegedly recovered from him.
2 MIN READ→
On 9 December 2007, seven vehicles carrying iron ore were intercepted and seized for alleged transportation without valid documents, including Transport Challan Form ‘D’.
2 MIN READ→
The appellant was convicted by the Special Judge, POCSO, Chatra, under Sections 341, 342, 323, 324 and 307 of the Indian Penal Code (IPC), Section 8 of the POCSO Act, and Sections 3 and 4 of the Witchcraft Prevention...
2 MIN READ→
The prosecution alleged that on 28 April 2017 the appellant entered the home of the victim, then a child, restrained and sexually assaulted her while she was alone.
2 MIN READ→
The complainant, an officer of the Bihar State Housing Co-operative Federation, alleged that the Federation had advanced a loan of ₹1.5 crore to a housing society whose Secretary was the original petitioner, Dharmanan...
3 MIN READ→
The appellant, an Upper Divisional Clerk in the CMPF office, was accused of demanding ₹2,000 from the complainant for providing a nominee certificate relating to the complainant’s deceased father. Following the compla...
2 MIN READ→
The appellant challenged his conviction under Section 376 IPC and sentence of seven years’ rigorous imprisonment, with a fine of ₹5,000, imposed by the Additional Judicial Commissioner, Ranchi, in Sessions Trial No. 3...
2 MIN READ→
On 27 April 2013, police intercepted Ajay Sharma near Jay Prakash More, Dhanbad, and recovered two silver bars and ₹1,50,000 from his bag.
2 MIN READ→
Mastara Bibi alleged that her husband, Badre Alam, and his relatives subjected her to cruelty over the absence of cash gifts, including assault and inadequate food, and that her husband threatened to kill her.
1 MIN READ→
The appellant, a PA/Clerk in the Personnel Department of CCL, was accused of demanding a bribe from Reti Lal Khote in connection with Khote’s application for compassionate appointment.
2 MIN READ→
The petitioner, a Sanskrit lecturer at Mandar College, was included in the Government’s 1989 absorption process and later absorbed by Ranchi University in 1998.
2 MIN READ→
The C.B.I. alleged that Shekhar Prasad, Station Engineer at the Doordarshan Maintenance Centre, Dhanbad, conspired with firms including Techno Services, whose proprietor was his brother, Satyendra Prasad Sinha, to obt...
2 MIN READ→
Rekha Mandal married appellant No. 1 in 2002.
2 MIN READ→
The informant alleged that on the night of 5 August 2006, his son, Tinku, left home after saying that the petitioner had called him and was waiting in a car. Tinku did not return. A Sanha was recorded on 17 August 200...
2 MIN READ→
The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for the murder of his wife and sentenced to life imprisonment and a fine of Rs. 20,000 by the Additional Sessions Judge-V, East Singhbhum, J...
2 MIN READ→
The appellant was convicted under Section 302 IPC for the alleged murder of his wife and sentenced to life imprisonment.
2 MIN READ→
Sahil, the six-year-old son of the informant, went missing on 21 June 2011.
2 MIN READ→
An audit at the Kamdara branch of the Central Co-operative Bank disclosed a cash shortage of Rs. 60,895.24.
2 MIN READ→
The appellants challenged their conviction by the Additional Sessions Judge-I-cum-Special Judge (POCSO), Simdega, for offences under Section 376(D) IPC and Sections 4, 8 and 12 of the POCSO Act, 2012, and the sentence...
2 MIN READ→
The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking to quash Chanho P.S. Case No. 32 of 2026, the connected G.R. Case No. 1317 of 2026, and the cognizance order dated 16...
2 MIN READ→
The petitioner challenged a communication dated 07.07.2026 suspending its contractor registration until completion of specified road construction and maintenance work
2 MIN READ→
The State and its officials filed an appeal against a Single Judge’s order restraining them from interfering with the respondent’s possession and enjoyment of disputed land except by due process of law.
2 MIN READ→
The appellant sought condonation of an 859-day delay in filing a Letters Patent Appeal against an order dated 6 April 2022.
2 MIN READ→
Sita Devi was found dead at her matrimonial home on 21 July 2017.
3 MIN READ→
The petitioners, the informant’s sister-in-law and her husband, sought to quash the criminal proceedings arising from Balidih P.S. Case No. 72 of 2023, including the order dated 13 November 2024 taking cognizance of o...
2 MIN READ→
The revisions arose from Daru P.S. Case No. 20 of 2026, initially registered under Sections 126(2), 115(2), 118(1), 109(1) and 3(5) of the Bharatiya Nyaya Sanhita (BNS); after the injured person died, Section 103(1) w...
2 MIN READ→
The appellant was arrested on 07.11.2022 in connection with a police ambush attributed to members of the banned MCC, in which five police personnel, including the Superintendent of Police, Pakur, were killed.
3 MIN READ→
The petitioners sought to restrain Jharkhand authorities from conducting survey and Tasdique in certain unsurveyed border villages until demarcation between Jharkhand and Bihar was completed, and sought a joint team t...
2 MIN READ→
The petitioner was declared a juvenile in connection with Pachamba P.S. Case No. 119/2025, registered under Sections 103(1) and 238 of the Bharatiya Nyaya Sanhita, 2023.
2 MIN READ→
The petitioner sought to quash the FIR and entire criminal proceeding in Nagri P.S. Case No. 210 of 2025, registered under Sections 64(2)(m), 308(4) and 351(3) of the Bharatiya Nyaya Sanhita, 2023, on the basis of a c...
2 MIN READ→
The petitioner sought to quash the criminal proceedings in Lohsingha P.S. Case No. 37 of 2025, corresponding to G.R. No. 2252 of 2026, including the order dated 17 August 2026 taking cognizance of offences under Secti...
2 MIN READ→