E-voting

Case BriefsSupreme Court

Supreme Court: In the case relating to winding up of six schemes of the Franklin Templeton Mutual Fund, the bench of SA

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Supreme Court: In the petition seeking E-voting rights for the NRIs, the Central Government told the Court that it was willing to

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Supreme Court: The bench of J.S. Khehar, CJ and Dr. D. Y. Chandrachud asked the Central Government to apprise it within a