Orissa HC declares nomination and election of Congress MLA Mohammed Moquim, as void
“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.”
Void
All HC | If a minor girl marries a major of her freewill, will such marriage be void or voidable? Court explains while discussing validity of child marriage
Allahabad High Court: J.J. Munir, J., directed that the minor in the instant case who stated that she married the accused of
All HC | Void document can’t be sued upon but other legal consequences may follow: Will not enforceable for being void admissible under S. 32(5), Evidence Act
Allahabad High Court: Salil Kumar Rai, J., allowed a writ petition quashing the orders passed by the Deputy Director of Consolidation, Kushinagar
P&H HC | In case a marriage is solemnized in violation of age restriction, marriage is only voidable
Punjab and Haryana High Court: Sudhir Mittal, J., addressed a matter of registration of marriage. Issue in focus Application for registration of marriage
Dismissal of election petition refused as Section 83(1)(a) of Representation of People Act, 1951 complied with
Manipur High Court: A Single Judge Bench comprising of KH. Nobin Singh, J., dismissed an application filed for dismissal of Election Petition