Supreme Court of India Judgements

47295 Judgements hosted as on 21/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Election Laws

Election Laws

Court reasons that transfers are an administrative matter and judicial intervention is limited to cases of statutory violation or proven malafide intent – The Court analyzes precedents stating that transfers should not be interfered with unless they are prejudicial to public interest or violate norms – The Court concludes by setting aside the Division Bench’s judgment, reinstating the Single Judge’s order, and dismissing the writ petition.

Mar 23, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SRI PUBI LOMBI Vs. THE STATE OF ARUNACHAL PRADESH AND OTHERS — Respondent ( Before : J.K. Maheshwari and Sanjay Karol, JJ. ) Civil…

Constitution Election Laws

Chandigarh Mayor Election: Supreme Court quashed the election result and declared the appellant as the validly elected candidate for the post of Mayor – It also issued a notice to the presiding officer to show cause why criminal proceedings should not be initiated against him under Section 340 of the Code of Criminal Procedure 1973.

Mar 3, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH KULDEEP KUMAR — Appellant Vs. — Respondent U.T. CHANDIGARH AND OTHERS ( Before : Dr. Dhananjaya Y Chandrachud, CJI., J B Pardiwala and Manoj…

Election Laws

Representation of the People Act, 1951 – Sections 80, 81, 83, 84, 100, 101 and 123 – Corrupt practice – Use of picture of Lord Ayyappa in voting slips – Maintainability of election petition – Non-compliance with the requirements of Section 83 of the Act of 1951 is not fatal, as Section 86(1) thereof only speaks of non-compliance with Sections 81, 82 or 117 being the basis for dismissal of an election petition at the outset

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH K. BABU — Appellant Vs. M. SWARAJ AND OTHERS — Respondent ( Before : Aniruddha Bose and Sanjay Kumar, JJ. ) Civil Appeal No.…

Election Laws

Disqualification of Candidate as a Member of Panchayat – Candidate stood automatically disqualified as a Member since he failed to produce the Validity Certificate within 12 months from the date of his election – The protective umbrella of Section 3 of the Temporary Extension Act, 2023 will not be available to candidate since he is hit by Section 3(2)(b), for the reason that there was no valid application pending on the date of the commencement of the said Act.

Feb 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUDHIR VILAS KALEL AND OTHERS — Appellant Vs. BAPU RAJARAM KALEL AND OTHERS — Respondent ( Before : Vikram Nath and K.V. Viswanathan, JJ.…

Election Laws

Representation of the People Act, 1951 – Sections 33, 36(2)(b) and 100(1)(d)(i) – Election – Rejection of nomination – Appeal – Non-disclosure of properties belonging to deceased husband former Arunachal Pradesh Chief Minister (CM) who had three wives – Appellant was not the legal heir to properties and that only the first wife who would succeed to the properties of the husband if the deceased at the time of death had more than one wife and as such the appellant had no claim whatsoever over the said properties – Legal heir certificate issued in favour of the first wife – Therefore, neither as on the date of the death of the spouse nor on the date of filing the nomination for the election at the first instance in the year 2016 or at the point when the nomination was filed on 22.03.2019, the property left behind by the deceased was claimed by the appellant – Rejection of nomination set aside – Appeal allowed.

Oct 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DASANGLU PUL — Appellant Vs. LUPALUM KRI — Respondent ( Before : A.S. Bopanna and Pamidighantam Sri Narasimha, JJ. ) Civil Appeal No. 3710…

Election Laws

JK NC was entitled to the “plough” symbol and set aside the LADHC election notification S.O.53 published vide No.Secy/Election/2023/290-301 dated 05.08.2023 – A fresh Notification shall be issued within seven days from today for elections to constitute the 5th Ladakh Autonomous Hill Development Council, Kargil – R1 is declared entitled to the exclusive allotment of the Plough symbol for candidates proposed to be put up by it.

Sep 23, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION TERRITORY OF LADAKH AND OTHERS — Appellant Vs. JAMMU AND KASHMIR NATIONAL CONFERENCE AND ANOTHER — Respondent ( Before : Vikram Nath and…

Election Laws

Representation of People Act, 1951 – the election petition contained on affidavit and also a verification. In this very affidavit, the election petitioner has sworn on oath that the paragraphs where he has raised allegations of corrupt practice are true to the best of his knowledge. Though there is no separate and an independent affidavit with respect to the allegations of corrupt practice, there is substantial compliance of the requirements under Section 83(1)(c) of the Act.

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH THANGJAM ARUNKUMAR — Appellant Vs. YUMKHAM ERABOT SINGH AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI. and Pamidighantam Sri Narasimha,…

Election Laws

Chhattisgarh Panchayat Nirvachan Niyam, 1995 – Section 80 – Chhattisgarh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 – Rule 6 – Election Petition – Relief for re-counting of votes – Election Petition seeking relief for re-counting of votes only, without seeking any other reliefs i.e., declarations as contemplated in Rule 6, would not be tenable in the eye of law

Aug 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DHARMIN BAI KASHYAP — Appellant Vs. BABLI SAHU & OTHERS — Respondent ( Before : Bela M. Trivedi and S.V.N. Bhatti, JJ. ) Civil…

Constitution Election Laws

HELD In order to ensure the purity of the election process it was thought by our Constitution- makers that the responsibility to hold free and fair elections in the country should be entrusted to an independent body which would be insulated from political and/or executive interference.

Jul 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF WEST BENGAL AND OTHERS — Appellant Vs. SUVENDU ADHIKARI AND OTHERS — Respondent ( Before : B.V. Nagarathna and Manoj Misra,…

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