Election Laws Archives - Page 4 of 6 - Supreme Court of India Judgements

October 22, 2026 8:49 am

Rules 4 and 5 of Rules, 1994 as well as Rule 2(b) of Rules, 2007 does in no manner disobey the mandate of Article 243S(4), both can be complied with without any conflict between the two different provisions – Provisions of Section 5(3)(iii) (a) as well as Rules 4 and 5 of Rules, 1994 and Rule 2(b) of Rules, 2007 are not inconsistent with provisions of Article 243S.

Feb 25, 2021 sclaw

SUPREME COURT OF INDIA FULL BENCH PARMAR SAMANTSINH UMEDSINH — Appellant Vs. STATE OF GUJARAT AND OTHERS — Respondent ( Before : Ashok Bhushan, R. Subhash Reddy and M.R. Shah,…

Election Laws

Representation of the People Act, 1951 – Section 8(3) – Disqualification- petitioner was disqualified from contesting the elections in terms of Section 8(3) of the Act. In such circumstances, she could not have maintained an election petition as “a candidate at such election” in terms of Section 81(1). Therefore, the High Court was right in not venturing into an exercise in futility, by taking up the election petition for trial, though the High Court was wrong in rejecting the election petition on the ground of existence of incurable of defects – Special Leave Petition is dismissed.

Dec 15, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SARITHA S. NAIR — Appellant Vs. HIBI EDEN — Respondent ( Before : S.A. Bobde, CJI., A.S. Bopanna and V. Ramasubramanian, JJ. ) Special…

Election Laws

Averments do not disclose that the appellant has a cause of action which invest him with right to sue – It is settled that where a person has no interest at all, or no sufficient interest to support a legal claim or action he will have no locus standi to sue – Election Petition has been rightly nipped in the bud- Appeal dismissed.

Nov 25, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH TEJ BAHADUR — Appellant Vs. SHRI NARENDRA MODI — Respondent ( Before : S. A. Bobde, C.JI., A. S. Bopanna and V. Ramasubramanian, JJ.…

Election Laws

Election petitioner cannot be allowed to suddenly wake up to the reality of lack of pleading of material facts, relating to his rights in terms of section 101 after more than 18 months of the filing of the election petition – The same is also barred by limitation.

Oct 18, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SRI MUNIRAJU GOWDA P.M. — Appellant Vs. SRI MUNIRATHNA AND OTHERS — Respondent ( Before : S. A. Bobde, CJI., A. S. Bopanna and…

Election Laws

Electricity Law–Compensation–Compensation has to be determined on yield basis–High Court directed consider the matter afresh–Telegraph Act, 1885, Section 10 and 18–Electricity Act, 1910, Section 51.

Jul 8, 2020 sclaw

2009(2) LAW HERALD (SC) 739 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Mukundakam Sharma Civil Appeal No. 4702 of 2008…

Election Laws

Uttar Pradesh Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961 – Section 28(8) – Representation of the People Act, 1951 – Section 94 – Election law – It is a trite position of law that when it comes to the interpretation of statutory provisions relating to election law, jurisprudence on the subject mandates strict construction of the provisions – An election contest is not an action at law or a suit in equity but purely a statutory proceeding, provision for which have to be strictly construed

Jun 20, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH LAXMI SINGH AND OTHERS — Appellant Vs. REKHA SINGH AND OTHERS — Respondent ( Before : N.V. Ramana, Sanjiv Khanna and Krishna Murari,…

Election Laws

Management of recognised Non Government Madrasahs (Aided and Unaided) Rules, 2002 – Rule 8 – Appointment of Administrator – Managing Committees of the Madrasahs failed to initiate the process of election for reconstitution of the Committee within the prescribed period – No reason to interfere with the orders of the single judge of the High Court

Mar 22, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH THE MANAGING COMMITTEE, BHERAMARI A.M. HIGH MADRASAH & ANR. — Appellant Vs. THE STATE OF WEST BENGAL & ORS. — Respondent ( Before…

Election Laws

HC In Exercise Of Writ Jurisdiction Can Pass An Order Interdicting Legal Fiction, Provided It Had Not Come Into Operation: SC HELD “The scope of Article 226 is very wide and can be used to remedy injustice wherever it is found.”

Mar 20, 2020 sclaw

HC In Exercise Of Writ Jurisdiction Can Pass An Order Interdicting Legal Fiction, Provided It Had Not Come Into Operation: SC [Read Judgment] Ashok Kini 20 March 2020 10:50 AM…

Election Laws

Recourse To Writ Jurisdiction In Election Matters Not Appropriate When Statute Provides An Alternative Machinery: SC

Feb 15, 2020 sclaw

Recourse To Writ Jurisdiction In Election Matters Not Appropriate When Statute Provides An Alternative Machinery: SC [Read Judgment] LIVELAW NEWS NETWORK 15 Feb 2020 6:27 PM Once alternate machinery is…

Election Laws

Criminal Procedure Code, 1973 (CrPC) – Section 340 – Bihar Panchayat Raj Act, 2006 – Sections 122 and 140 – Recounting of votes- HELDA declaration is issued under Section 140 of the Act that the election of respondent No. 1 as returned candidate is set aside being invalid, and instead we declare the appellant/election petitioner as having been duly elected having secured highest votes

Jan 28, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHANDESHWAR SAW — Appellant Vs. BRIJ BHUSHAN PRASAD AND OTHERS — Respondent ( Before : A.M. Khanwilkar and Dinesh Maheshwari, JJ. ) Civil Appeal…

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Category: Election Laws

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