political parties Archives

[Karnataka Legislative Assembly Elections] | Karnataka High Court refuses to put a stay on PM Modi’s weekend Bengaluru roadshow

Prime Minister, Narendra Modi is supposed to be a part of 2 roadshows that are being organised in Bengaluru on 6th and 7th May.

Hot Off The Press News

“Statement passed by a Minister cannot be vicariously attributed to the State”; Supreme Court Constitution Bench rules against imposing further restrictions on freedom of speech of Ministers

Supreme Court: A Constitution Bench of S Abdul Nazeer, AS Bopanna, BR Gavai, V Ramasubramanian & BV Nagarathna, JJ, delivered

Case Briefs Supreme Court

SC issues directions to make voter’s right to information more effective; penalises political parties for non-compliance with earlier directions regarding disclosure of criminal antecedents: Read full report

“The nation continues to wait, and is losing patience. Cleansing the polluted stream of politics is obviously not one of the immediate

Case Briefs High Courts

Cal HC | Issuing circulars and holding meetings not enough to discharge onerous duties of Election Commission of India: Court “unable to reconcile” that EC could not update it on enforcement of circulars

Calcutta High Court: The Division Bench of Thottathil B. Radhakrishnan, CJ and Arijit Banerjee, J., expressed that circulars issued by the Election

Case Briefs High Courts

Madras HC | Political parties should restrain from making serious allegations or criticism against constitutional functionaries

“…leaders of political parties should show their statesmanship and quality and healthy politics rather than accusing others by using vituperated language in political platform.”

Case Briefs Supreme Court

‘Electoral Bonds Scheme not behind iron curtains incapable of being pierced’; Read why Supreme Court refused to interfere with the Scheme

“All that is required is a little more effort to cull out such information from both sides (purchaser of bond and political party) and do some “match the following”.”

Case Briefs High Courts

Madras HC | Media and Political Parties restrained from indulging in any discussions on alleged sexual harassment of Lady IPS Officer – NO parallel ‘Media Trial’ || Restraint to continue

Madras High Court: N. Anand Venkatesh, J., while addressing the concern with respect to a very shocking incident wherein a Lady IPS

Op Eds OP. ED.

Constitutional regulation of the political parties: Need of a new legal order

by Uday Shankar†

Case Briefs Tribunals/Commissions/Regulatory Bodies

CIC | Would disclosure of names of donors and donees of ‘Electoral Bonds’ from books of accounts amount to contravention of RTI Act provisions? Commission answers

Central Information Commission (CIC): Suresh Chandra (Information Commissioner) observed that disclosure of the names of the donors and donees of electoral bonds

Case Briefs High Courts

Madras HC | Decriminalization of Politics: Why Centre has not enacted law as suggested by Supreme Court to prohibit persons facing criminal cases to enter into political stream?

Madras High Court: A Division Bench of N. Kirubakaran and V. Velumani, JJ., while addressing the present petition observed that, “Indian Democracy

Hot Off The Press News

NGOs with no connection to political parties can’t be denied access to foreign contributions for supporting public causes

Supreme Court: The bench of L. Nageswara Rao and Deepak Gupta, JJ has held that the support to public causes by resorting

Case Briefs Supreme Court

SC directs political parties to publish criminal antecedents of candidates & give reasons for their selection

Supreme Court: In a major judgment today, a bench of RF Nariman and S. Ravindra Bhat, JJ has directed all political parties

Hot Off The Press News

Registration of political parties under S. 29A of Representation of the People Act, 1951 – Political Parties Registration Tracking Management System

Registration of political parties is governed by the provisions of Section 29A of the Representation of the People Act, 1951. An association

Case Briefs High Courts

MP HC | Indian Army not a politicized force – ECI restriction on use of defence personnel for political campaigns does not violate freedom of speech and expression

“Armed forces are apolitical and neutral stakeholder in the modern democracy. Defence Forces belong to everyone and are not an appendage of

Tribunals/Commissions/Regulatory Bodies

Penalty cannot be imposed upon Political Parties for non-compliance of order

Central Information Commission (CIC): CIC has held that as the political parties have not appointed any CPIOs (Central Public Information Officers) against