HCMONTHLY CASE LAW ARCHIVE
Read 167 LawLens analyses of Jharkhand High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The appellant was convicted under Section 302 of the Indian Penal Code (IPC) for the axe murder of his stepbrother and sentenced to imprisonment for life by the Additional Sessions Judge, Simdega
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash the FIR and criminal proceedings in Jagannathpur (Pundag) P.S. Case No. 446 of 2025, registered under Sections 126(...
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The respondent’s reinstatement was directed by an order dated 14 March 2024, but the appellants had not implemented it despite no interim relief being granted
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The respondents were employees of the erstwhile Indian School of Mines, Dhanbad (now IIT-ISM), appointed after 1 January 1986.
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On 18 August 2016, the appellant entered the home where his wife, Soni Parveen (P.W.3), was staying and assaulted her with an iron rod. When her grandmother, Husna Bano, intervened, the appellant struck her on the hea...
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The petitioners were appointed following Advertisement No. 1/2015 to various support-staff posts in the Jharkhand Armed Police and related forces.
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The petitioners were appointed as para-teachers between 2003 and 2006, when the prescribed qualification was Matriculation; the State did not dispute that they held that qualification at appointment.
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The petitioner instituted a public-interest writ petition in 2021 alleging chaotic traffic conditions in Hazaribagh, including inadequate traffic signals and surveillance, insufficient parking, footpath encroachments,...
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The petitioner claimed to have purchased 11 decimals of land in Plot No. 84, Khata No. 90, at Saraidhela, and relied on a registered sale deed, mutation and revenue records, and a building-map sanction
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash criminal proceedings arising from Khunti P.S. Case No. 62 of 2019, including the order taking cognizance dated 7 Jun...
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The appellant was convicted under Section 302 IPC for stabbing his twenty-year-old son with a vegetable-cutting knife after an argument about the appellant’s consumption of hariya.
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Sila Devi died from extensive burn injuries sustained at her matrimonial home.
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The petitioner had instituted O.S. No. 62 of 2007 seeking declaration of right, title and interest and confirmation of possession.
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The plaintiff and defendant, full brothers, were named as joint purchasers in a registered sale deed dated 20 January 2011 for four decimals of land.
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash the criminal proceedings in Gonda P.S. Case No. 34 of 2023, including the Magistrate’s order dated 16 August 2023 ta...
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The petitioners—Subir Chandra, the then Director (Technical/Operation) and nominated owner of Sayal “D” Mine, and Prakash Chanda @ Prakash Chandra, the General Manager and Agent of the mine—invoked Section 482 of the...
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Purna Chandra Kahili was appointed as a Draftsman with the National Highways Authority of India (NHAI) in 1997; the post was later redesignated as Technical Assistant.
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The petitioners invoked the High Court’s inherent jurisdiction under Section 482 CrPC seeking quashing of the criminal proceeding arising from C.P. Case No. 1955 of 2021 and the order dated 14 March 2022 passed by the...
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The parties, both Christians, married on 28 December 2018 according to Christian rites and customs.
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Rambilash Dusadh was allegedly taken from his village home on 28 August 1986 by Yogendra Singh and several armed associates after he refused to join the Naxalite party.
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The petitioners were university teachers appointed as Lecturers between 1979 and 1982 and subsequently promoted as Readers under the 1986 Time-Bound Promotion Statute. They claimed promotion from Reader to University...
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and entire criminal proceedings arising from Sahibganj Nagar P.S. Case No. 54 of 2026.
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the criminal proceedings arising from Complaint Case No. 505 of 2023 and the order dated 13 August 2024, by whic...
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The appellant, Karmi Devi, was the mother-in-law of the informant/victim.
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The petitioner challenged orders dated 21.06.2022 and 16.10.2025 passed by the Judicial Magistrate-Ist Class, Hazaribagh, in G (F) Case No. 35 of 2016, arising from alleged offences under Sections 9, 26, 29 and 51 of...
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The appellants were the parents of a 19-year-old deceased who died in a motor-vehicle accident involving truck No. HR-38C-4951, insured with Reliance General Insurance Company Ltd.
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The petitioner instituted Title Suit No. 173 of 2011 seeking declaration of her right, title and interest over land measuring 3 kathas 9 chataks situated at M.S. Plot No. 375, Holding No. 218, Ward No. VI (Old), corre...
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The petitioner filed a complaint against Shivpati Devi, Amit Kumar Singh, Sanjeev Kumar Sinha and Diya Sinha alleging offences under Sections 420, 467, 468 and 471 of the Indian Penal Code.
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The original claimant asserted raiyati rights over 18.19 acres comprising Plot Nos. 656, 1134 and 1216 under Khata No. 83, Mouza Sewai, District Ramgarh, on the basis of a Hukumnama Parcha, rent receipts and entries i...
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The petitioner, a medium-scale cement manufacturing unit with a sanctioned contract demand of 1067 KVA, was subjected to surprise inspections on 15 February 2008 and 3 June 2008. The inspections allegedly disclosed me...
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ASL Enterprises Ltd., its director Dilip Goel, and Mahesh Kumar Agiwal challenged the criminal proceedings arising from Sakchi P.S. Case No. 141 of 2018, corresponding to G.R. No. 1929 of 2018.
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The complainant, wife of the petitioner, alleged that after marriage the petitioner and his family demanded ₹5,000 and subjected her to physical and mental cruelty.
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The petitioner claimed succession, possession, and raiyati rights over certain lands in Village Chengra, Hazaribagh, which were recorded in the revisional survey records as “Zirat” and “Bakast” land in the name of Tuk...
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Indian Oil Corporation Limited invited applications for a Regular/Rural Retail Outlet dealership at a location within 2 km of Kanhachatti Block, Chatra, under the open category.
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Mahi Devi married the appellant, Dilip Kumar Mahto, on 01.07.2009. On 20.02.2012, she sustained extensive burn injuries and died during treatment on 24.02.2012, within seven years of the marriage.
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On 13 June 1990, Ghasiram Mahto and his brother Kandru Mahto were fencing a Bari when Laxmikant Das, Amulya Kumar Das and Gyani Das allegedly arrived armed with a gun, bow and arrow, and tangi, respectively.
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The appellant was convicted by the Additional Sessions Judge-II, F.T.C., Bokaro, under Section 366 of the Indian Penal Code, 1860 (“IPC”) and sentenced to seven years’ rigorous imprisonment with a fine of ₹5,000, with...
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The appellant was prosecuted in connection with Karon P.S. Case No. 48 of 2011 arising from an incident dated 25 June 2011 at the informant’s shop.
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The victim, an adult woman, alleged that the appellant, a schoolteacher known to her family, promised to marry her and took her to his house on 25 January 2015.
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and the entire criminal proceedings arising from Daltonganj Town P.S. Case No. 395 of 2025, pending befo...
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The petitioner, proprietor of DBA Investment Pvt. Ltd., entered into an agreement for development of land belonging to Opposite Party Nos. 2–5 and co-accused Paresh Banerjee. He issued a cheque for ₹11,00,000 to Pares...
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The petitioners, relatives of the informant’s husband, invoked the High Court’s inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR, charge-sheet, cogni...
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the entire criminal proceeding in Complaint Case No. 1608 of 2021, including the order dated 15 January 2022 pas...
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On 6 October 2001, the officer-in-charge of Gumla Police Station received information that several persons had assembled with a plan to commit a crime. A police party proceeded to the location and apprehended Basant M...
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On 2 October 2000, during nighttime patrolling, the officer-in-charge of Kunda Police Station received secret information that certain persons were preparing to commit dacoity near Karnijore culvert. The police reache...
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The prosecution alleged that, on 14 July 2011, the petitioners and other accused persons were ploughing the informant’s disputed agricultural land.
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RIMS issued Advertisement No. 7581 dated 7 November 2015 for the post of Lecturer in the Department of Periodontology and Oral Implantology, prescribing an MDS in the concerned subject with three years’ teaching exper...
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The complainant, Narayan Munda, a member of the Munda Scheduled Tribe, alleged that the appellant, a Halka Karamchari, demanded ₹1,000 for issuing revenue receipts in respect of land claimed by the complainant.
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On 5 November 2002, a Maruti Van bearing registration No. WE-02C-2692 was allegedly hit by Tanker No. BR-2H-4057, which was being driven from the opposite direction in a rash and negligent manner.
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The dispute concerned land measuring approximately 55 decimals in Mouza Mahuara, Godda, originally recorded in the names of Doman Manjhi and others.
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Late Baleshwar Dhobi, an employee of Bhagabandh Colliery, died on 04.05.2000, leaving a CMPF account containing approximately ₹28,187.
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On 20 October 2006, after the appellant, allegedly the cleaner of a bus travelling from Varanasi to Nagar Untari, induced the victim to accompany him to find another bus for Gumla, he took her to an area near a bandh...
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The appellant, a Forest Department employee who served between 1963 and 1988, was prosecuted for allegedly possessing movable and immovable assets disproportionate to his known sources of income.
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The appellant-husband and respondent-wife were married on 21.11.2008 at Patna according to Hindu rites and customs, and had one daughter born on 28.07.2011.
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The eleven petitioners apprehended arrest in Dumri P.S. Case No. 119 of 2025, registered under Sections 191(2), 191(3), 126(2), 115(2), 117(2), 76 and 303(2) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioners invoked the High Court’s inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the criminal proceedings arising from Complaint Case No. 826 of 202...
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The petitioners had worked as Supervisors under the Centrally sponsored Non-Formal Education Programme introduced in the erstwhile State of Bihar.
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The nine petitioners were engaged on a contractual basis between 2004 and 2008 as clerks, typists, office assistants, drivers and pump operators in the Engineering Cell of the Department of Health, Medical Education a...
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The appellants were convicted by the Judicial Commissioner, Ranchi, under Sections 302/34 of the Indian Penal Code and sentenced to imprisonment for life for the murder of Baleshwar Thakur.
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The respondent-landlord instituted Title Eviction Suit No. 48 of 2007 against the appellant, asserting that she and her father were his tenants. The suit was dismissed by the Civil Judge, Junior Division No. 1, Dhanba...
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The appellants were landholders from Mouza Gandke, District Ramgarh, whose lands were acquired for widening and strengthening the Lalki Ghati–Marang Marcha section of N.H. 23 pursuant to Notification No. 407 dated 01....
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The petitioners—employees and directors of M/s Narsingh Ispat Udyog Pvt. Ltd.—were accused in Dhansar P.S. Case No. 155 of 2021 concerning an alleged conspiracy to induce the informant to pay approximately ₹4.63 crore...
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The petitioner invoked the High Court’s inherent jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and entire criminal proceeding arising from Borio (J) P.S. C...
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The petitioner claimed ownership of a commercial pick-up vehicle bearing Registration No. JH-05-DF-9463, which was seized in connection with Pindrajora P.S. Case No. 18 of 2026, corresponding to G.R. Case No. 474 of 2...
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The petitioner sought quashing of the entire criminal proceedings, including the FIR in Kenduadih P.S. Case No. 37 of 2022, registered under Sections 341, 323, 379, 307 and 504/34 IPC and Section 27 of the Arms Act, p...
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The petitioner, Jagdish Sharma, invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of: (i) the order dated 16 December 2024 issuing a non-bailable warrant of arrest; and (ii) the ord...
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The petitioner, M/s Jin Mata Traders, challenged the order dated 08.10.2024 by which it was blacklisted for three years and its security deposit was forfeited in connection with failure to complete the supply of sugar...
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Anshu Oraon, an employee of Central Coal Fields Limited (“CCL”), died in service on 03.08.2023. His mother, Anita Devi, applied for compassionate appointment for her unmarried daughter, Smrity Kumari, under Clause 9.3...
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Mrs. Veronica Tirkey purchased land measuring 26.53 acres at Mouza Gundu, Ranchi, in 1944 and gifted 8.80 acres to the Roman Catholic Mission. The remaining 17.73 acres were divided among her four sons by family arran...
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The respondents, being the widow and children of Late Soharab Khan @ Saherad Khan @ Saheb Khan, filed a claim before the Railway Claims Tribunal, Ranchi, alleging that the deceased was travelling by train from Tatanag...
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The claimants instituted a motor accident compensation claim arising from the death of a woman who was allegedly operating a kirana shop. The accident involved tractor bearing registration no. BR-21C-6748, insured wit...
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The petitioners challenged the proposed establishment of a solid-waste management plant by the 7th respondent/project proponent at Mauza Harkha, Khata No. 49, Plot No. 877A, Latehar. They alleged, inter alia, that the...
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The appellant-husband and respondent-wife married on 11 June 2016 under the Special Marriage Act, 1954, and subsequently had a son.
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The parties married before the Marriage Officer, Ranchi, on 28 July 2011 and subsequently underwent a Hindu customary ceremony.
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The petitioner challenged the order dated 20 May 2026 passed by the Additional Sessions Judge-IX, Giridih, in M.C.A. No. 2527 of 2025 arising out of S.T. Case No. 332 of 2025, Nimiyaghat P.S. Case No. 42 of 2007 and G...
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On 26 June 1998, a dispute arose when the goat belonging to Jageshwar Mahato allegedly grazed paddy seedlings belonging to the informant’s family. Following an altercation between the parties, several accused allegedl...
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The petitioner filed a Public Interest Litigation seeking directions against alleged air and water pollution caused by industrial units operating in Ramgarh, particularly Bihar Foundry and Casting Limited and Dayal St...
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Deepak Tigga, while serving as Assistant Provident Fund Commissioner at SRO, Bhagalpur, conducted proceedings under Section 7C of the Employees’ Provident Funds and Miscellaneous Provisions Act, 1952, concerning Katih...
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The appellant and Sunny Murmu had been living together as husband and wife for approximately two years following a love relationship.
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The petition was filed by 73 petitioners before the High Court of Jharkhand against the State of Jharkhand and other respondents.
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The petitioners, owners of certain land, entered into an agreement for sale with Opposite Party No. 2, M/s. Apcon Homes Private Limited, which paid an advance of ₹1,47,50,000. After commencing development work, includ...
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The appellant, a railway parcel clerk at Hatia Railway Station, was alleged to have demanded ₹100 as illegal gratification from Nirmal Kumar Bengani for booking and transporting his motorcycle to Samastipur, in additi...
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On 1 October 2004, alleged miscreants entered the informant Maheshwar Mahto’s house at night by scaling an under-construction boundary wall, assaulted his domestic servant and son Shrikant Mahto, and allegedly caused...
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The petitioner sought quashing of the entire criminal proceedings arising from Katkamdag P.S. Case No. 218 of 2022, corresponding to G.R. Case No. 732 of 2026, including the order dated 30 March 2026 by which the Judi...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the order dated 19 May 2017 passed by the Judicial Magistrate-I, Bermo at Tenughat, in C.P. Case No. 153 of 2017.
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On 8 April 2003, the prosecutrix alleged that while she was working in her Bari at about 12:00 noon, the appellant came there, threatened her with a knife, forcibly overpowered her, and raped her twice.
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The appellant, who was residing as a tenant in the informant’s house and providing tuition to the informant’s approximately 16-year-old daughter, was alleged to have induced her by promising marriage and forcibly esta...
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On 9 January 2006, during evening patrolling, the police received information that Truck No. NL-07A-1000 was transporting allegedly stolen iron ore. The truck was intercepted at Chunabhata at approximately 11:00 p.m.;...
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The appellant, an Assistant Labour Commissioner (Central), was accused of demanding ₹5,000 from Kara Bhuian for processing the gratuity claims allegedly relating to his deceased parents, Tilak Bhuian and Akli Bhuini.
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On 19 October 1997 at approximately 5:00 a.m., Panpati Devi alleged that Ashok Kumar Singh, Surendra Yadav and Labdu Yadav chased her, abused her, trespassed into her house, dragged her outside and assaulted her with...
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The complainant applied for registration of an NGO, “Bananchal Kalyan Samiti,” and alleged that the appellant demanded ₹2,500 as illegal gratification for processing the registration. He lodged a complaint before the...
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The petitioner sought quashing of the FIR in Cyber P.S. Case No. 37 of 2025, registered under Sections 319(2) and 318(4) of the Bharatiya Nyaya Sanhita, 2023, and Sections 66C and 66D of the Information Technology Act...
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An FIR, being Danguaposi Rail P.S. Case No. 10 of 2008 corresponding to G.R. No. 100 of 2008, was registered in relation to receipt of an iron ore rack at a railway station against, inter alia, M/s Anandita Traders &...
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The petitioner invoked the High Court’s jurisdiction under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, challenging the order dated 27 May 2026 passed by the Additional Sessions Judge-IV, Dhanbad, in M...
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On 8 April 2001, following a dispute concerning the overtaking or speed of a vehicle on the previous day, the appellants allegedly formed an unlawful assembly, entered the informant’s house armed with swords and rods,...
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On 25 August 2007, following an altercation near a government hand pump, the informant alleged that the accused persons formed an unlawful assembly and assaulted him, his brother, wife, and mother with lathis, dandas,...
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On 11 November 2014, the appellant allegedly took the victim and another minor girl to a paddy field on the pretext of showing them a snake. He allegedly made them lie down, opened their undergarments, touched his own...
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On 22 October 1998, appellant Ashok Dan went to the informant’s house to demand repayment of money. A quarrel followed when the other accused joined him. The appellants allegedly surrounded and assaulted the informant...
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The petitioner invoked the inherent jurisdiction of the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the entire criminal proceeding, including Korrah P.S. Case No....
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The petitioners invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of Complaint Case No. 1786 of 2023 and the summoning order dated 18 January 2024, whereby the Judicial Magistrate,...
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The prosecution arose from an incident dated 22 March 1999 in which Perki Devi was allegedly surrounded by the appellants, called a witch, forcibly made to consume human excreta, and assaulted with lathis, fists and s...
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On the night of 27/28 August 2006, several armed persons allegedly entered the informant’s house, restrained and gagged him, threatened him with a knife, and committed dacoity by taking jewellery, clothes, cash, docum...
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The petitioner was an accused in Complaint Case No. 6061 of 2022 under Section 138 of the Negotiable Instruments Act, 1881. The complainant alleged that the petitioner had issued the dishonoured cheque towards repayme...
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On 23 November 2011, an armed robbery allegedly took place at the informant’s residence. Two masked persons, allegedly carrying revolvers, entered the house, threatened the occupants, assaulted the informant, and took...
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On 24 June 2006, acting on secret information, a police party raided the appellant’s house. The appellant allegedly attempted to flee but was apprehended, and a country-made pistol loaded with a live cartridge was rec...
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The petitioner-company was allotted 45,000 sq. ft. of land bearing Plot No. M-43, Phase IV, Adityapur Industrial Area, pursuant to Land Allotment Order No. 1623/ADA dated 25.09.1996, and possession was delivered on 08...
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The appellant-mother and respondent-father were married on 06 September 2020 according to Muslim rites.
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The three connected writ petitions—W.P.(S) Nos. 3750 of 2022, 4903 of 2022 and 6478 of 2024—were filed by Junior Engineers serving under the Road Construction Department, Government of Jharkhand.
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The appellant-mother and respondent-father, both Assistant Professors at Vinoba Bhave University, married on 16 May 2017. Their daughter, Ekanshi Sharma, was born through IVF on 8 March 2022. The parties lived separat...
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The deceased, Budhdeo Dubey, died in a motor-vehicle accident involving a vehicle owned by Shekhar Constructions Pvt. Ltd. and insured by ICICI Lombard General Insurance Company Limited.
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The petitioner, a Deputy Collector appointed pursuant to the 3rd Jharkhand Combined Civil Services Examination, was posted as Circle Officer, Nagri, in 2011.
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The petitioner, a Scheduled Caste employee serving as Superintending Engineer, was appointed as an Assistant Engineer in 1995, promoted as Executive Engineer in 2022, and thereafter as Superintending Engineer in 2024....
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Central Coalfields Limited issued an employment notice dated 28.03.2023 for, inter alia, 126 posts of Electrician (Non-Excavation)/Technician, including three posts reserved for OBC (Non-Creamy Layer) candidates.
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The petitioners sought release and restoration of approximately 2.98 acres comprised in Plot Nos. 2055, 2124, 2068, 2281 and 2882, situated at Village Nagri, District Ranchi, which formed part of Land Acquisition Case...
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The petitioners invoked Article 227 of the Constitution challenging the order dated 22 November 2025 passed by the Civil Judge, Senior Division-XIV, Ranchi, in MCA No. 859 of 2024 arising from Execution Case No. 35 of...
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On the intervening night of 9–10 June 1997, the petitioner allegedly entered the informant’s house at about 2:00 a.m. with the intention of stealing goats. Two goats were allegedly taken away, and a third goat was kil...
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RITES Ltd. issued an e-tender for design, supply, erection, testing and commissioning of a 25 KV OHE system and related electrical works for NUPPL’s Dumka Siding in Jharkhand.
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The petitioner, M/s. Anand Enterprises, was awarded the work of “Collection Based Rural Distribution Franchisee” for the Phusro Electricity Supply Sub-Division under Work Order No. 08/RE/CE/RE/298/12-13 dated 31 Janua...
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The petitioners challenged the communication/order dated 17.06.2025 by which M/s Ziquitza Health Care Limited was blacklisted for two years from undertaking operations or works in the Department of Health, Medical Edu...
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Opposite Party No. 2 filed Complaint Case No. 729 of 2022 against the petitioners, who were police personnel, alleging offences under Sections 323, 341, 365 and 354/34 of the Indian Penal Code.
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the FIR and subsequent proceedings in Balumath P.S. Case No. 206 of 2020, including the order dated 12 January 2024 by w...
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On 27 December 1999, the prosecutrix alleged that while she was sleeping at home, the appellant forcibly entered her room, lifted her clothes and attempted to rape her.
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On 29 March 2003, Satish Kumar alleged that Ishwar Mahto and deceased accused Naresh Mahto caught him and forced him to the ground, while Dilip Mahto assaulted his head with a pointed rod, causing a bleeding injury an...
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The petitioner married the informant on 07.11.2005 according to Santhal customary rites. The informant alleged that, after the marriage, the petitioner and his family demanded a motorcycle, subjected her to abuse, ass...
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The petitioner, M/s Devika Indane, was granted LPG distributorship at Jharia, Dhanbad, by Indian Oil Corporation Ltd. (“IOCL”) under a memorandum of agreement dated 08.04.2017.
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On 17 September 2000, a dispute arose near the bank of the Sone River when Dilip Chaudhary allegedly tied his boat on land claimed by Deepan Chaudhary. Deepan and his sons allegedly assaulted Dilip, his father Kailash...
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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 order dated 29 July 2026 by which charges were fr...
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The complainant, an employee of the Atomic Minerals Division, alleged that petitioner no. 2, his co-employee and friend, introduced petitioner no. 1—his son—as an agent of various financial institutions and postal inv...
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The complainant alleged that, in February 2009, he advanced a friendly loan of ₹4,50,000 to the petitioner, who issued account-payee Cheque No. 625994 dated 02.06.2009 towards repayment.
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On 20 January 2019, police intercepted a coal-laden truck allegedly being transported without valid documents and registered Poraiyahat P.S. Case No. 07 of 2019 against the petitioner and others under Sections 414 and...
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On the night of 20/21 May 1995, a group of armed persons allegedly entered the labour quarters at Jiyajore Mission, threatened the occupants with firearms and weapons, and looted approximately ₹9,100 and three HMT wat...
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The appellant, a cook employed at the same hotel where the deceased child’s mother worked, was alleged to have taken the six-year-old victim to a fair on 26.04.2013, after which she disappeared.
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On 31 July 2003, the complainant alleged that the appellant entered her house at about 7:00 p.m., asked about her husband, and, finding her alone, forcibly attempted to rape her, assaulted and threatened her with a ta...
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Bablu Sonkar, a prosecution witness in the murder case of his brother, was allegedly threatened by members of a criminal gang.
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The parties married on 14.05.2014 according to Hindu rites.
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The petitioner-husband and respondent-wife were married according to Hindu rites on 8 March 2019. The husband alleged physical and mental cruelty, denial of matrimonial relations, abusive conduct, threats of false cri...
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The petitioner challenged his preventive detention under Section 12 of the Jharkhand Control of Crimes Act, 2002 (“the Act”), imposed by the District Magistrate-cum-Deputy Commissioner, East Singhbhum, by order dated...
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The petitioner was convicted in Adityapur P.S. Case No. 10 of 2016, corresponding to G.R. Case No. 38 of 2016, for offences under Sections 467/34 and 468/34 of the Indian Penal Code. He was sentenced to rigorous impri...
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The petitioner was appointed as a Junior Engineer in the Road Construction Department on 09.12.1982 and promoted as Assistant Engineer on 11.12.1987.
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The petitioners were retired employees of the State of Jharkhand who superannuated on 30 June in different years, having completed one full year of service from 1 July to 30 June immediately preceding retirement.
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The petitioners—Madhukar Singh and his two sons—invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and entire criminal proceedings in Kotwali (Sukhdeo Nagar) P.S. Case No....
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The State of Jharkhand and officers of its Department of Water Resources filed L.P.A. No. 595 of 2025 challenging the learned Single Judge’s judgment dated 09.09.2024 in W.P.(S) No. 7415 of 2023, which directed retros...
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Late Barnawas Maltu, a Panchayat Sewak, died in harness on 11 July 2011.
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On 1 January 2003, the informant alleged that appellant Birbal called him and, after a confrontation, appellant Sudarshan slapped him. The appellants allegedly followed the informant to his house, dragged him outside,...
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The petitioners, Nisar Ansari and Shamim Ansari, 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 entire...
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On 24 January 2014, the police intercepted truck No. CG-04ZC-4326, which was covered with a tarpaulin and allegedly carrying 55 logs of Sakhua wood without supporting documents.
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The petitioner was named as an accused in Hunterganj P.S. Case No. 62 of 2013, registered under Sections 364(A)/34 of the Indian Penal Code and Sections 17(i) and 17(ii) of the Criminal Law Amendment Act.
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SAIL issued a Bid Invitation dated 04.11.2025, modified by corrigendum dated 06.12.2025, for “Comprehensive Outsourcing Services – MRD” at Bokaro Steel Plant.
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The informant alleged that the petitioner obtained her consent for sexual relations by making a false promise of marriage and subsequently demanded ₹10 lakhs as dowry as a condition for marrying her.
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The complainant alleged that petitioner No. 1 received ₹60,000 in 2002 towards the sale of his land but neither transferred the land nor executed the sale deed.
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The respondent-plaintiff instituted O.S. No. 780 of 2024 before the Civil Judge (Senior Division XV), Ranchi, seeking partition of six kathas of land at Mouza Siram, Ranchi, together with the multi-storied commercial...
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The petitioners, residents of Village Hesla, District Ramgarh, claimed to be tribal landholders whose land had been acquired in 1961–62 for construction of the Patratu Thermal Power Station (PTPS), subsequently taken...
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The petitioner approached the Jharkhand High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and criminal proceedings arising from Ratu P.S. Case No. 303 of 2024, r...
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The petitioners invoked Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the FIR in Khunti P.S. Case No. 130 of 2014, corresponding to G.R. No. 435 of 2014, registered under Sections 420, 406 a...
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The respondent, a postal employee who had worked as Treasurer and Assistant Postmaster (Savings Bank) at Giridih Head Post Office, was implicated in an alleged fraud involving substantial public funds and was placed u...
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The appellant was prosecuted in connection with an alleged incident dated 22 October 2000, in which he allegedly caught the victim, took her towards bushes, threatened her with a knife, removed or loosened her clothin...
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The appellant, then Manager of Kshetriya Gramin Bank, Hurda Branch, had sanctioned a ₹25,000 loan to Patras Kandulna for establishing a flour mill. Deo Prasad Sahu, the complainant, stood guarantor and later took over...
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On 14 February 2004, the village chowkidar received information that the appellant had killed his wife with a lathi and fled. The informant and another villager went to the appellant’s house, where they found the dece...
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On 3 February 2002 at approximately 7:00 p.m., while the informant, Patru Suren, was returning from his agricultural field, the appellant allegedly attacked him with a sword near his old house, causing injuries to his...
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The petitioner was an accused in Ghaghra P.S. Case No. 29 of 2008, corresponding to G.R. Case No. 369 of 2008, registered for offences under Sections 147, 148, 149, 436 and 427 of the Indian Penal Code and Section 17...
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The petitioners were opposite party nos. 2 to 5 in Succession Certificate Case No. 01 of 2022 before the Principal District Judge, Garhwa.
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The appellant was prosecuted in Sonua P.S. Case No. 13 of 2017 for allegedly striking the informant-victim, Khirod Tanti, on the head with a “Dab” on 15 March 2017, allegedly with an intention to kill him.
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The appellants were prosecuted in connection with Hatgamharia P.S. Case No. 04 of 2016 arising from an alleged incident dated 11 February 2016.
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The appellant, Rajendra Chaudhary, was convicted under Section 304B of the Indian Penal Code by the 4th Additional District & Sessions Judge, Dumka, for the dowry death of Chandrika Devi and sentenced to nine years’ r...
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On 3 September 2006, a police party conducting a raid near Amjharia Dak Bungalow, Latehar, allegedly received information that six persons had assembled to commit a crime.
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The petitioner, an advocate, was accused by Opposite Party No. 2 of having shut the door of his residence, pulled her hand, brought her towards the bed, and attempted to disrobe her during a meeting fixed in connectio...
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The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of the FIR and entire criminal proceeding arising from Sahibganj (T) P.S. Case No. 54 of 2026, registered under Sect...
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