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Supreme Court has stayed the impugned judgment subject to the condition that Mohammed Moquim will not be entitled to cast vote in the assembly proceedings.
Last year, Mukhtar Ansari was sentenced life imprisonment by court for the killing Awadesh Rai, brother of former MLA Ajay Rai
“Being a public figure in politics, petitioner is first and foremost in the public service and it is natural that he will always have something or other happening in his constituency. It is for the public figure to find time and appear before the investigating agency, when so required as per the law.”
“A responsible man seeking election to the House of the State Legislature is not expected to file his nomination whimsically without verifying the contents thereof.”
In P.V. Narasimha Rao v. State (CBI/SPE), (1998) 4 SCC 626, the 5-Jugdge Bench held that the MPs and MLAs enjoyed immunity if they cast vote in the House after taking bribe for it.
“Since the territorial jurisdiction of the present case is in Chennai only, therefore Chennai being one of the jurisdictional area under the notification issued by the Central Government, which comes under the jurisdiction of the PDSJ, Chennai, naturally the said case has to be tried in the said Court”
Supreme Court clarified that the bail has been granted, solely on medical grounds and not on merits
The petitioner was seeking interim bail for a period of six weeks in a case registered for the offences punishable under Sections 3 & 4 of the Prevention of Money Laundering Act, 2002 on the ground of illness of his wife Mrs. Seema Sisodia.
MP/MLA Court, Varanasi: Avanish Gautam, Special Judge, MP-MLA Court convicted and sentenced former Member of Legislative Assembly (MLA) Mukhtar Ansari to life
Delhi High Court observed that on perusal of the summary of proceedings, it was clear that there was disturbance caused during the sitting of the House by the petitioner and the ruling party members.
Delhi High Court: A Division Bench of Satish Chandra Sharma CJ and Subramonium Prasad, J. denied relief seeking Satyendra Jain
Quality and relevancy; and not quantity of evidence, is what determines the fate of a case.
Allahabad High Court: Dinesh Kumar Singh, J. rejected the bail application of former UP MLA Mukhtar Ansari who was arrested under Sections
Supreme Court: In a significant development in Maharashtra’s political turmoil, the vacation Bench comprising Surya Kant and J.B. Pardiwala, JJ., directed to
Supreme Court: In a big relief to the 12 BJP MLAs who were suspended by the Maharashtra Legislative Assembly, by resolution dated
The Salary, Allowances and Pension of Members of Parliament (Amendment) Bill, 2020 received Presidential Assent on 24-09-2020. Salary, Allowances and Pension of
“In this case, though in the sanction order it has been recorded ‘by order’ but from that word it cannot be inferred by
Kerala High Court: A Single Judge Bench comprising of P.D. Rajan, J. declared the election of one K.M. Shaji as void, for