SC dismisses BSF Jawan Tej Bahadur Yadav’s plea against rejection of his nomination
Supreme Court: The bench headed by Ranjan Gogoi, JJ has rejected the plea of sacked BSF Jawan Tej Bahadur Yadav, challenging the
election 2019
Citizenship row: SC refuses to debar Rahul Gandhi from contesting Lok Sabha elections
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ dismissed a plea seeking direction to
SC asks all parties to submit details of political funding received through electoral bonds
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ has directed all the political parties who
SC to pronounce verdict on Centre’s electoral bonds scheme tomorrow
Supreme Court: The Court has eserved its order on a PIL challenging the government’s electoral bond scheme for political funding. The bench headed
SC agrees to hear petition seeking stay on release of PM Biopic starring Vivek Oberoi
Supreme Court: The Court has agreed to hear on April 8 advocate Aman Panwar, spokesperson of the Congress’s plea seeking stay on
Hardik Patel moves SC seeking suspension of his conviction in 2015 riots case; SC refuses urgent hearing
Supreme Court: The Court has refused to accord urgent hearing to Congress leader Hardik Patel’s plea challenging the Gujarat High Court order
VVPAT Issue: Opposition Parties directed to respond to EC’s affidavit by April 8
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Sanjiv Khanna and Deepak Gupta, JJ has has asked 21 opposition parties
Publication of criminal record of candidates in newspaper: SC issues notice to Election Commission
Supreme Court: The Court has ssued a notice to the Election Commission regarding alleged non-implementation of the top court’s past order of
By-polls on 3 vacant assembly seats in TN to be held within reasonable time: ECI to SC
Supreme Court: The Election Commission of India (ECI) has told the bench of S A Bobde and S A Nazeer, JJ that