Election Laws Archives - Page 5 of 6 - Supreme Court of India Judgements

October 22, 2026 8:02 am

Election Laws

Election Petition—Objection that copy of election petition served is not the “True Copy”—Actual copy served to be examined—Election petition cannot be dismissed at the threshold on this objection.

Mar 3, 2019 sclaw

2019(1) Law Herald (SC) 449 : 2018 LawHerald.Org 2132 IN THE…

Election Laws

Election—Corrupt practice—Seeking vote on basis of religion, race, caste, community or language—It is illegal and prohibited and would amount to corrupt practice

Feb 11, 2019 sclaw

(2017) AIR(SCW) 401 : (2017) 2 AIRBomR 34 : (2017) AIR(SC) 401 : (2017) AllSCR 337 : (2017) 1 AllWC 652 : (2017) 1 BCR 710 : (2017) 1 HLT…

Election Laws

Election—Two Third majority—If figure of majority comes to fraction, then fraction has to be treated as one and can never be rounded off to lower number because votes cannot be treated as fraction.

Jan 29, 2019 sclaw

2019(1) Law Herald (P&H) 5 (SC) : 2018 LawHerald.Org 1963 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice A.K. Sikri Hon’ble Mr. Justice Ashok Bhushan Hon’ble Mr. Justice…

Election Laws

Recount of votes–Specified officer has no jurisdiction to entertain election petition for recount of votes even with consent of the parties. Madhya Pradesh Panchayats (Election Petition, Corrupt Practices and Disqualification for Membership) Rules, 1995–Madhya Pradesh Panchayat Raj Adhiniyam, S.122–Election Petiton–Post of Sarpanch–Recounting of votes–Willful disobedience of the order of the High Court–Specified officer has no jurisdiction to entertain election petition for recount of votes even with consent of the parties.

Dec 13, 2018 sclaw

2010(1) LAW HERALD (SC) 703 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Cyriac Joseph Civil Appeal No. 5096 of 2009…

Election Laws

Election Petition–An election petition must clearly and unambiguously set out all the material facts which the appellant is to rely upon during the trial, and it must reveal a clear and complete picture of the circumstances and should disclose a definite cause of action. Electoral Roll–Once an electoral roll is published, it becomes the final electoral roll of the constituency.

Nov 9, 2018 sclaw

2010(1) LAW HERALD (SC) 42 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice D.K. Jain The Hon’ble Mr. Justice H.L. Dattu Civil Appeal No. 4201 of 2008…

Election Laws

Advocates—An advocate appointed as Assistant Government Advocate cannot be treated to be in service under the State Government

Nov 5, 2018 sclaw

2018(3) Law Herald (SC) 1806 :2018 LawHerald.Org 1254 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Chief Justice Dipak Misra Hon’ble Mr. Justice A.M. Khanwilkar Hon’ble Mr. Justice Dr.…

Election Laws

Condonation of Delay—Election Petition—In the absence of a provision in the Statute for enlarging the time, the same cannot be extended by any Court.

Jul 25, 2018 sclaw

(2018) AIR(SCW) 2236 : (2018) AIR(SC) 2236 : (2018) 2 LawHerald(SC) 487 : (2018) 7 Scale 101 SUPREME COURT OF INDIA FULL BENCH REJI THOMAS — Appellant Vs. STATE OF KERALA —…

Election Laws

Election Law–Election duty–When a vehicle is requisitioned, the owner of vehicle has no other alternative but to handover the possession to statutory authority. Accident–Election duty–Vehicle requisitioned–Death of person while driving–State liable for compensation not registered owner.

Nov 6, 2017 sclaw

2008(1) LAW HERALD (SC) 250 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No. 5796 of…

Election Laws

Election–Reserved seat–Respondent contested the election as a member of SC candidate and was elected–Documentary evidence shows he does not belong to SC Category–Election held to be void. Election Law–Caste Certificate–Where a caste certificate issued by the Executive Magistrate is showing a different caste as maintained in the School records then the said certificate should be ignored.

Oct 19, 2017 sclaw

2007(5) LAW HERALD (SC) 4126 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice K. G. Balakrishnan, CJI The Hon’ble Mr. Justice R. V. Raveendran Civil Appeal…

Election Laws

Election—Acceptance of withdrawal of nomination papers which were not presented by candidate or his authorized agent—Acceptance held to be illegal–Election set aside.

Sep 30, 2017 sclaw

2017(2) Law Herald (SC) 1515 : 2017 Law Herald.Org 1146 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Dipak Misra Hon’ble Mr. Justice A.M. Khanwilkar Civil Appeal No.…

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Category: Election Laws

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