Election Law - Allegation of corrupt practice - As material facts regarding allegations of corrupt practice have not been pleaded, the election petition does not disclose any cause of action as far as the ground of corrupt practice is concerned. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH SENTHILBALAJI V. @APPELLLANT Vs. A.P. GEETHA AND OTHERS — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Civil Appeal Nos. 3895-3896 of 2023 (Arising out of S.L.P. (C) Nos. 7219-7220 of 2018) Decided on : 19-05-2023 Election Law – Allegation of corrupt practice – As […]
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