corrupt practices Archives

Madhya Pradesh High Court orders release of sealed EVMs for use in the Lok Sabha elections 2024

Madhya Pradesh High Court issued notice to Congress MLA and Leader of Opposition, Umang Singhar to respond to the allegations of adopting corrupt practices.

Case Briefs Supreme Court

Supreme Court| Non-disclosure of assets in the municipal elections would also amount to ‘undue influence’ and consequently to ‘corrupt practice’

Supreme Court: In a Special leave petition under Article 136 of the Constitution against a judgment passed by the High

Case Briefs Supreme Court

Non-filing of affidavit in Form 25; Is it fatal for maintainability of election petition? Supreme Court decides

“Once there is an affidavit, albeit not in Form 25, the appropriate course would be to permit an affidavit to be filed in Form 25.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

PMLA | Investigating Authority cannot attach the property indefinitely in the name of investigation

Appellate Tribunal, Prevention of Money Laundering Act (New Delhi): A Coram of Manmohan Singh (Chairman), J. and G.C. Mishra (Member) allowed an

Supreme Court

Non-disclosure of criminal antecedents by a candidate falls under the category of undue influence upon the voter and thus a corrupt practice

Supreme Court: Criminalisation of politics was the high point of the discussion in the instant case as the Court sat to decide