Model Code of Conduct Archives

Electoral officers do not have any jurisdiction to search or seize any material before the announcement of elections: Karnataka High Court

Election officers had seized a sizable number of rice bags from the petitioner’s premises apprehending that petitioner was trying to get undue benefit in the upcoming Karnataka Legislative Assembly elections.

Case Briefs High Courts

‘High-time to revisit S.126 of Representation of People Act’ ; Gauhati High Court dismisses proceedings against Assam CM for violating Model Code of Conduct

Gauhati High Court: Rumi Kumari Phookan J. dismissed the criminal proceedings against Chief Minister of Assam, Dr. Himanta Biswa Sarma for violating

Case Briefs High Courts

[Model Code of Conduct] Kar HC | Mere display of any stickers and flags on vehicles of any particular party will not attract/invoke S. 171 H IPC

Karnataka High Court: H P Sandesh J. allowed the petition and quashed the proceedings initiated against the petitioners. This petition is filed

Case Briefs High Courts

Jhar HC | ECI held empowered under Art. 324 and S. 28 of RP Act to transfer and divest ADG of Police of his duties till completion of elections

Jharkhand High Court: Ananda Sen, J. upheld an order passed by the Election Commission of India, dated 1-4-2019, whereby the petitioner — Additional

Hot Off The Press News

ECI’s order concerning intended ‘political content’ in Electronic Media; PM Modi’s Biopic not to be released during operation of MCC

Election Commission of India: Since the General Elections to 17th Lok Sabha, 2019 were announced on 10-03-2019, the Model Code of Conduct