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No member of any Bar Association or body, such as the Bar Council of Delhi or Bar Council of India will contest or hold post simultaneously in two different Bar Associations/bodies.
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
Supreme Court also directed the meeting of Municipal Corporation, Chandigarh scheduled for 7-02-2024 to be deferred till further orders.
“It is pertinent to note that the law relating to disclosure of criminal antecedents of the candidates in the Electoral fray has further marched from April to May and now to the June of life”.
A quick legal roundup to cover important stories from all High Courts this week.
The Finance Act, 2017 introduced a system by which electoral bonds could be issued by any scheduled bank for the purpose of electoral funding.
Prime Minister, Narendra Modi is supposed to be a part of 2 roadshows that are being organised in Bengaluru on 6th and 7th May.
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.
Supreme Court directs appointment of Chief Election Commissioner and Election Commissioners on advise of the committee consisting of the Prime Minister, leader of opposition and the Chief Justice of India
In this Episode, Prachi Bhardwaj breaks down some important legal updates from around the World, covering SCOTUS’s decision on American women’s right to abortion, Supreme Court of India’s dismissal of plea challenging clean chit to Prime Minister Narendra Modi and more.
Supreme Court: The Vacation Bench of Surya Kant and JB Pardiwala, JJ has given a go ahead to the Special Session of
Supreme Court: The Bench comprising of A.M. Khanwilkar, Abhay S. Oka and C.T. Ravikumar, JJ., directed Maharashtra State Election Commission to expeditiously
“The allegations of bureaucrats deviating from strict norms of political neutrality with a view to obtaining party tickets to contest elections, is vague, devoid of particulars and unsupported by any materials which could justify intervention of this Court.”
Supreme Court of the United States (SCOTUS): In the instant matter, the SCOTUS deliberated upon a Redistricting Plan prepared by the Governor
Bombay High Court: The Division Bench of A.A. Sayed and S.G. Dige, JJ., considered the issue of whether a nominated Councillor can
Uttaranchal High Court: Sharad Kumar Sharma, J. disposed of a writ petition filed against the order of Cooperative Election Tribunal, resulting in
Bombay High Court: G.S. Kulkarni, J., considered the question, Whether a “self-declaration” made by a candidate contesting elections to the post of
During the course of the hearing, the Madras High Court had allegedly orally observed that the EC is “the institution that is singularly responsible for the second wave of COVID-19” and that the EC “should be put up for murder charges”.
“Democratically elected nations burgeon on absolutely free and impartial elections and India being a colossal democracy demands such a process.”
Calcutta High Court: The Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., expressed that circulars issued by the Election