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“The barriers to political participation are not of the same character as barriers that limit access to education and employment.”
Supreme Court: The 3-judge bench of RF Nariman*, BR Gavai and Hrishikesh Roy, JJ reiterated the law relating to the bar to
“All State Election Commissioners appointed under Article 243K in the length and breadth of India have to be independent persons who cannot be persons who are occupying a post or office under the Central or any State Government.”
Kerala High Court: Sunil Thomas, J., allowed the instant petition challenging the rejection order of Returning Officer, wherein nomination application of the
Himachal Pradesh High Court: Tarlok Singh Chauhan, J., while dismissing the present petition on lack of merits, said, “… election process has
“To hold that a Member of the Legislative Assembly stood disqualified even before he was convicted would grossly violate his substantive right to be treated as innocent until proved guilty.”
Today marks the first death anniversary of Supreme Court advocate Lily Thomas who was responsible for Section 8(4) of the Representation of
Supreme Court: In a case where the Kerala High Court had refused to entertain the plea of Saritha Nair who was disqualified
Supreme Court of The United States (SCOTUS): In a crucial decision before the upcoming Presidential Elections in the USA, the SCOTUS temporarily
Supreme Court: A bench of Vineet Saran and UU Lalit, JJ has disposed of a petition seeking directions to the Election Commission
Supreme Court: A bench headed by Justice Arun Mishra, JJ has reserved its order on the review petition filed by former Maharashtra
Supreme Court: In a major judgment today, a bench of RF Nariman and S. Ravindra Bhat, JJ has directed all political parties
Supreme Court: After Maharashtra witnessed a major political drama with the swearing in of Devendra Fadnavis as the Chief Minister of Maharashtra
Supreme Court: In a major blow to Maharashtra CM Devendra Fadnavis, the 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and
Kerala High Court: Shaji P. Chaly, J. heard a petition that sought relief due to the infringement of the right to vote
Supreme Court: The 3-judge bench of Ranjan Gogoi, JJ and Aniruddha Bose and Deepak Gupta, JJ has ordered a status quo until
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has allowed 10 rebel MLAs of
Supreme Court: 10 rebel Karnataka MLAs of Congress and JD(S) have moved the Supreme Court, alleging that the Assembly Speaker has been
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ dismissed a plea seeking direction to
Madras High Court: A Bench of G.R. Swaminathan and T. Krishnavalli, JJ. refused to entertain a writ petition that challenged the decision of