Rajasthan High Court
Case BriefsHigh Courts

“Such incidents, including the one involved in the present case, is an Act of God, actual prediction or otherwise whereof, by any stretch of imagination, cannot be within the domain of an individual aspirant or an employer/recruiter.”

Telangana High Court
Case BriefsHigh Courts

“Section 38(2) of the Representation of the People Act, 1951, does not treat the equals as unequals, as the candidates belonging to recognized political parties, registered political parties and independent political parties stand on a different footing.”

Jammu & Kashmir and Ladakh High Court
Case BriefsHigh Courts

Jammu & Kashmir and Ladakh High Court: On the issue of whether wait list candidates can be considered for filling up vacancies

Case BriefsSupreme Court

“The nation continues to wait, and is losing patience. Cleansing the polluted stream of politics is obviously not one of the immediate

Case BriefsSupreme Court

Supreme Court: A 3-Judge Bench of L. Nageswara Rao, Hemant Gupta and Ajay Rastogi, JJ. held that the candidates left out of

Legislation UpdatesStatutes/Bills/Ordinances

Haryana State Employment of Local Candidates Bill, 2020 The above stated Bill provides seventy-five per cent employment of local candidates by the

Legislation UpdatesRules & Regulations

S.O. 1023(E)—In the exercise of the powers conferred by Section 169 read with Section 33 of the Representation of People Act, 1951

Case BriefsHigh Courts

Rajasthan High Court: A Bench of Alok Sharma, J., dismissed a petition filed for a re-examination of the physical test due to

Case BriefsHigh Courts

Jammu and Kashmir High Court: A Division Bench of Gita Mittal, CJ and Tashi Rabstan, J., issued a notice to the respondents

Case BriefsHigh Courts

Jammu & Kashmir High Court: A Single Judge Bench of Sanjeev Kumar, J., dismissed a writ petition whereby the petitioners assailed the

Case BriefsSupreme Court

Though criminalization in politics is a bitter manifest truth, which is a termite to the citadel of democracy, be that as it

Case BriefsSupreme CourtUniversities and Educational Institutions

Supreme Court: In the matter where the selection to the post of Principals to different Colleges in the State of Uttar Pradesh