Telangana High Court
Case BriefsHigh Courts

Petitioners sought relief under Article 226 of the Constitution, to consider the letter and do the needful by nominating a Shia Muslim community member in Telangana Legislative Council under Governor’s quota for upliftment of their community.

Case BriefsHigh Courts

Madhya Pradesh High Court: Pranay Verma, J., allowed a petition which was filed praying for a direction to consider petitioner’s candidature for

Case BriefsHigh Courts

Rajasthan High Court:  Arun Bhansali, J. disposed of a petition challenging the order of rejection of her candidature for Elementary School. In

Case BriefsHigh Courts

Hyderabad High Court: A Division Bench comprising of Sanjay Kumar and M. Ganga Rao, JJ., dismissed a writ petition against denying candidature

Case BriefsHigh Courts

Delhi High Court: The Division Bench comprising of Rekha Palli and Hima Kohli, JJ., allowed an appeal and set aside the order