Election symbol

Delhi High Court
Case BriefsHigh Courts

“Petitioner has simply mentioned the numerical number of constituencies it intends to contest without complying with the mandatory provisions of the Election Symbols (Reservation and Allotment) Order, 1968”

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Supreme Court: Refusing to acknowledge the claim of the TTV Dhinakaran-led faction over ‘pressure cooker’ as common election symbol, the Court has

Case BriefsHigh Courts

Delhi High Court: Indermeet Kaur, J refused to interfere with the Election Commission’s order dated 17.11.2017, wherein it was held that the group

Case BriefsTribunals/Commissions/Regulatory Bodies

Election Commission of India: Settling the controversy that arose after Bihar Chief Minister Nitish Kumar ended his ‘Mahagathbandhan’ i.e. the alliance with

Case BriefsSupreme Court

Supreme Court: In the controversy relating to right to the symbol allocated by the Election Commission of India to the AIADMK, the