Abdul Kafil Vs State Of West Bengal & Ors.
.... of conducting an election. 30. The relevant provisions of the laws applicable to such process and relevant for this case, are quoted below:- Section 4(2) of the West Bengal Panchayat Act states as follows:- “Section 4. Gram Panchayat and its constitution.- ........ (2) ...
Calcutta High Court (Appellete Side)
Ravi Namboothiri Vs K.A. Baiju & Ors.
.... didate by a person other than that candidate or his agent or a person acting with the consent of such candidate or agent, or (iii) by the improper acceptance or refusal of any vote or reception of any vote which is void; or (iv) by the non¬compliance with the provisions of this Act ...
Supreme Court Of India
S. Rukmini Madegowda Vs State Election Commission & Ors
.... eading to disqualification to hold an office should be clear and unambiguous like a penal law. In the event a statute is not clear, recourse to strict interpretation must be made for construction thereof. In his classic work The Interpretation and Application of Statutes Read Dickerson states: ...
Supreme Court Of India
State Of Rajasthan Vs Ashok Khetoliya & Anr
.... 12. In Sundarjas Kanyalal Bhatija, a draft notification proposed the formation of a “Kalyan Corporation” by merging municipal areas of Kalyan, Ambarnath, Dombivali and Ulhasnagar. The State Government issued a notification excluding Ulhasnagar from the proposed corporation. The High Court found ...
Supreme Court Of India
Babita Gupta Vs State Of Bihar
.... ction Commission and similarly for the vacancy arising in the office of Pramukh or Up-Pramukh also election has to be conducted accordingly under the superintendence, control and direction of the State Election Commission. Only an elected member of the Panchayat Samiti is entitled to be elected ...
Patna High Court
Jayesh Gurnani S/O Mr. Ravi Gurnani & Another Vs Madhya Pradesh State Election Commission & Others
.... of Chairpersons (other than the reservation for women) under clause (4) shall cease to have effect on the expiration of the period specified in article 334. (6) Nothing in this Part shall prevent the Legislature of a State from making any provision for reservation of seats in any Municipali ...
Madhya Pradesh High Court
Ashok Rajaram Raul Vs Mandar Pramod Vichare And Others
.... where the accused is not discharged under section 329 of the Code of Criminal Procedure ( where the charge is found to be groundless) and under section 240 of the code the court is of the opinion that there is ground for presuming that the accused has committed the offence. 33. It is true ...
Bombay High Court
State Of Goa & Anr Vs Fouziya Imtiaz Shaikh & Anr
.... the word “election” occurring in Article 71(1) the same wide meaning as comprising the entire election process culminating in a candidate being declared elected, then clearly the inquiry is to be made after such completed election i.e. after a candidate is declared to be elected as President or ...
Supreme Court Of India
Parmar Samantsinh Umedsinh Vs State Of Gujarat & Ors
.... ts are produced, when both the statutes covering the same field are applied to a given set of facts. Repugnancy between the two statutes would arise if there is a direct conflict between the two provisions and the law made by Parliament and the law made by the State Legislature occupy the same f ...
Supreme Court Of India
Balwinder Khattra Vs State Of Punjab And Others
.... stitution and on the ambit of the word "Election" held that the same has reference to the entire process which consists of several stages and embraces many steps. Referring to the provisions of the Representation of People’s Act, 1951, it was observed that where a right and liability is ...
High Court Of Punjab And Haryana At Chandigarh
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