AP HC | NOTA not applicable where candidate declared winner uncontested
Andhra Pradesh High Court, Amravati: A Division Bench of J.K. Maheshwari, CJ and B. Krishna Mohan, J., addressed a Public Interest Litigation
NOTA
NOTA| “Idea may look attractive but its application defeats fairness ingrained in indirect election”: SC
“Introduction of NOTA will be an anathema to the fundamental criterion of democracy.” Supreme Court: The Bench comprising of CJ Dipak Misra
No stay on the use of NOTA in the upcoming Gujarat Rajya Sabha polls
Supreme Court: Refusing to stay the use of the ‘None of the Above’ (NOTA) option in the Gujarat Rajya Sabha polls that