returning officer Archives

‘Returning Officer has power to alter election schedule’; Calcutta High Court directs to reschedule West Bengal Dental Council’s Election

Calcutta High Court emphasised on the importance of conducting the elections to avoid a “headless state of affairs” in the Council and to uphold the democratic process.

Case Briefs High Courts

Ker HC | Returning Officer directed to follow KCS Rules and Circular issued by State Police Chief for voting to be completed in free and fair manner

Kerala High Court: Devan Ramachandran, J. allowed the writ petition to direct the Returning Officer (RO) to act in terms of the

Case Briefs High Courts

Guj HC | Representation of People Act: BJP MLA Pabubha Manek’s 2017 election to Gujarat Legislative Assembly declared void and set aside

Gujarat High Court: The Bench of Paresh Upadhyay, J. declared the election of BJP candidate Pabubha Manek to the Gujarat Legislative Assembly

Case Briefs High Courts

Kar HC | Writ court cannot interfere with decision of Returning Officer of cooperative society as equally efficacious statutory remedy available

Karnataka High Court: The Single Judge Bench of S. Sujatha, J. dismissed a petition challenging the decision of Returning Officer of Kadaragundi