Supreme Court| Election cannot be declared void for non-disclosure of conviction for substantive offences under Kerala Police Act
Supreme Court: In an appeal against the judgment passed by the Kerala High Court confirming an order passed by the
Kerala Panchayat Raj Act
Filing of more than three nomination papers by a candidate in election is not a substantial defect warranting rejection of his nomination: Kerala HC
Kerala High Court: A Single Judge Bench comprising of P. Somarajan, J. held that submission of more than three nomination papers by