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Justice Aniruddha Bose, who retires on 10-04-2024 after a tenure of 5 years, had served the High Courts of Calcutta and Jharkhand as a Judge and Chief Justice respectively prior to being elevated to the Supreme Court in 2019.
The petitioner sought for verifying the count in EVMs with votes that have been verifiably ‘recorded as cast’ and to ensure that he is able to verify through the paper slip of VVPATs that his vote as recorded on the paper slip has been ‘counted as recorded’.
The Nationalist Congress Party split into two factions in July 2023, after a rebellion by the Ajit Pawar group, that supports the ruling Eknath Shinde Government in Maharashtra
On 12-03-2024, SBI has furnished the electoral bonds details to the Election Commission of India in compliance with the court’s order. Subsequently, on 14-03-2024 ECI uploaded the electoral bonds data supplied by SBI on its official website.
Supreme Court asked Ajit Pawar to file an undertaking by 18-03-2024 and the matter will next be heard on 19-03-2024.
Supreme Court has directed Election Commission of India to compile the information and publish the details in its official website no later by 15-03-2024 by 5 PM.
by Siddharth R. Gupta*
Cite as: 2024 SCC OnLine Blog Exp 17
ECI raised concerns that “A majority of symbol disputes cases which come before the Commission under Paragraph 15 of the Symbols Order show that political parties are either not holding regular organizational elections, or not holding them as per Party Constitution.”
“Though the statements in the speech made by Rahul Gandhi, if true, are not in good taste, yet the Election Commission of India is examining the matter.”
Election officers had seized a sizable number of rice bags from the petitioner’s premises apprehending that petitioner was trying to get undue benefit in the upcoming Karnataka Legislative Assembly elections.
Justice Aniruddha Bose who celebrates his 64th birthday today, had served the High Courts of Calcutta and Jharkhand as a Judge prior to being elevated to the Supreme Court in 2019.
The Supreme Court has directed that the Chief Election Commissioner and Election Commissioners shall appointed by the President on the advice of the Committee of the Prime Minister of India, the leader of opposition in Lok Sabha and the Chief Justice of India. This will curtail the devastating effect of continuing to leave appointments in sole hands of the Executive on Fundamental Rights and values.
The Election Commission in consequence, allowed the Uddhav Thackeray faction to retain the name of ‘Shiv Sena (Uddhav Balasaheb Thackeray)’ and the symbol of ‘Flaming Torch’ as per the October 2022 interim order.
The Bombay High Court found the ‘Body Building Competition’ unfit among the categories of acts which are per se obnoxious, unpleasant, avoidable, illegal or negative with respect to the Code of Conduct issued by the Election Commission of India.
Delhi High Court: In the instant appeal filed challenging the order and judgment of a Single Judge bench which refused
On 15th June, 2022, Election Commission notified “Public Notice of Election to the Office of President of India”. Background: As Presidential Elections
Madras High Court: The Division Bench of Sanjib Banerjee, CJ and Senthilkumar Ramamoorthy, J., while noting the upsurge of COVID-19, stated that
Calcutta High Court: The Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., expressed that circulars issued by the Election
Kerala High Court: P.V. Asha, J., directed the Election Commission of India (ECI) to conduct elections, to which it is duty-bound, which
“All that is required is a little more effort to cull out such information from both sides (purchaser of bond and political party) and do some “match the following”.”