free and fair election Archives

W.B. Panchayat Election 2023 | Calcutta High Court issues ‘Rule NISI’ under Rule 19 of Calcutta High Court Contempt of Court Rules, 1975

Calcutta High Court issue the ‘Rule NISI’ for non-compliance with Court orders to deploy central forces for election security during West Bengal Panchayat Election 2023.

Case Briefs High Courts

Madras High Court directs constitution of Teller Committee and to conduct Advocates Association elections within 90 days following existing byelaws of MHAA

Madras High Court: In a review application filed to review the order passed by this Court, the division bench of R. Mahadevan

Case Briefs High Courts

Explainer | Bombay HC at Goa on Quota in Municipal Polls [Detailed Report]

“Democratically elected nations burgeon on absolutely free and impartial elections and India being a colossal democracy demands such a process.”

Op Eds OP. ED.

The Ballot Box Wisdom versus Free and Fair Election

by Mrinalini Padhi†

Case Briefs High Courts

Ker HC | Petition seeking web-casting of entire election process disposed of opining that ECI taking all steps to ensure free and fair election

Kerala High Court: The Bench of Shaji P. Chaly, J. was seized of a petition seeking directions to ensure the conduct of