Dhiraj Kumar Arya Vs State Of Chhattisgarh
.... prime work for conducting free and fair election and unless and until the electoral roll is prepared, the election cannot be conducted. Section 13(B) of the Act, 1950 defines Electoral Registration Officers and Section 13 (C) of the Act, 1950 defines Assistant Electoral Registration Officers. S ...
Chhattisgarh High Court
Kantilal Bhuriya Vs Guman Singh Damor
.... P/11 & P/12). The importance of “materially affected” has been considered by the apex Court in the case of Mangani Lal Mandal V/s. Bishnu Deo Bhandari : 2012) 3 SCC 314 in which it has been held that mere non-compliance or breach of the Constitution or the statutory provisions, by itself, doe ...
Madhya Pradesh High Court (Indore Bench)
Goutam Buddha Agrawal Vs Satyanarayan Sharma And Ors
.... 3 of the Act, 1951, the nomination paper was required to be subscribed by ten proposers being electors of the constituency. The word 'elector' has been defined under sub-section (e) of Section 2 of the Act, 1951, which reads as under : “2(e) “elector” in relation to a constituency means a p ...
Chhattisgarh High Court
ASHOK HARIDAS JAGDALE Vs ELECTION COMMISSION OF INDIA THRU CHIEF ELECTION COMMISSIONER AND OTHERS
.... 7 Counting of Votes 24 th May, 2018 (Thursday) 8 Date before which election shall be completed 29th May, 2018 (Tuesday) 18. The last date of making nominations was 03 ...
bombay high court (aurangabad bench)
Qamar Ahmad Vs Sri Prabhu Manohar Gopalkrishna Parrikar
.... of the Supreme Court is important and integral part of the basic structure of the Constitution. It cannot be found to be violative of fundamental rights in Part III of the Constitution In Kuldip Naiyar''s case, the vires of amended Section 3 of the Act was assailed directly under Article 32 of t ...
ALLAHABAD HIGH COURT (LUCKNOW BENCH)
Hari Shanker Jijauriya Vs Pradeep Jain
.... ferring to Section 33(4) and 36(2)(b) and (4) the Court said. The result of these provisions is that the proposer and the candidate are expected to file the nomination papers complete in all respects in accordance with the prescribed from; but even if there is some defect in the nomination paper ...
Allahabad High Court
Arif Ibrahim Choudhari Vs Sau. Vahida Ayyaz Nayakwadi and Others
.... om the first one noted, namely, Durga Shankar Mehta Vs. Thakur Raghuraj Singh and Others, in which it has been held that this inquiry is permissible in an Election Petition. One may usefully refer to the decision in the case of Sushil Kumar Vs. Rakesh Kumar, 29. It is precisely such an inq ...
Bombay High Court
Dilip Kumar Mishra Vs The Union of India and Others
.... r than the State of Jammu and Kashmir. 5. Section 2(e) of the said Act defines that "elector" in relation to a constituency means a person whose name is entered in the electoral roll of that constituency for the time being in force and who is not subject to any of the disqualifications mentioned ...
Patna High Court
Jagannath Ramchandra Nunekar Vs Genu Govind Kadam and others
.... ist of amendments." It is thus obvious that it is the basic roll together with the list of amendments, as duly published under Rule 22, that becomes the electoral roll of the constituency. Now where an extract from a particular roll (Ex. B-1) expressly mentions that the date of publication was 31 ...
Bombay High Court
Shyam Sundar Gupta Vs Deokinandan Pddar Ors.
.... ce with the Act of 1951 or any rules or orders made under the Act of 1951. I am further of opinion that this Court has no jurisdiction to entertain or try the present petition or questions involved therein. These are my answers to issues Nos. 4 and 5. 26. In that case the learned Judge also held ...
Calcutta High Court
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