Bombay High Court
Case BriefsHigh Courts

The High Court was of the view that the petition was yet another attempt by a disgruntled candidate who had lost in elections against their rival.

Op EdsOP. ED.

by Dhruv S. Patel*

Op EdsOP. ED.

by Shruti Awasthi† and Arpit Singh††

Case BriefsHigh Courts

Patna High Court: A Division Bench of Amreshwar Pratap Sahi, CJ and Ashutosh Kumar, J. disposed of the writ petition since no

Case BriefsHigh Courts

Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, C.J. and N.S. Dhanik, J. contemplated a writ petition filed in pursuant to

Case BriefsHigh Courts

Madhya Pradesh High Court: The Division Bench of S.K. Seth, CJ and Vijay Kumar Shukla, J. declared that a publicity maneuvered petition

Case BriefsHigh Courts

Jharkhand High Court: A Single Judge Bench comprising Sujit Narayan Prasad, J. dismissed a petition as it was out of their domain