Govind Yadav Vs Union Of India & Ors
.... arers, address or in any other material matters shall be communicated to the Commission without delay This only shows that if there is any change in the particulars, which were contained in the application at the time of registration, as required by sub-section (4), that has to be intimated to th ...
Delhi High Court
Brajesh Singh Vs Sunil Arora & Ors
.... pra), so as to enable the voter to have an informed choice while exercising his right to vote. By the said direction, what has been directed by us, is only to provide information to the voter so that his right to have information as to why a particular political party has chosen a candidate havi ...
Supreme Court Of India
Anna Ysr Congress Party Vs Election Commission Of India Through Its Chief Election Commissioner & Anr
.... the party has won at least three per cent of the total number of seats in the Legislative Assembly, (any fraction exceeding half being counted as one), or at least three seats in the Assembly, whichever is more; or (iv) At the last general election to the House of the People from the State, ...
Delhi High Court
Registrar General Vs State of Meghalaya
.... y steps to give effect to the above directions. On the request made by learned counsel appearing for respondent Nos. 4 and 5, the direction issued against respondent Nos. 4 and 5 for deposit of damages is stayed for a period of eight weeks. All the concerned to act on copies of this judgment, ...
Meghalaya High Court
Planters Forum Vs State of Kerala
.... a clean environment have also been read under Article 21 of the Constitution of India. Public Trust doctrine that the natural resources of the earth air, water, forest, hills, etc., are held by the State in trust which have to be utilised for the welfare of the common people. 91. More than three ...
High Court Of Kerala
Pravasi Bhalai Sangathan Vs Union of India (UOI) and Others
.... , violence and, in the most extreme cases, to genocide. Hate speech also impacts a protected group''s ability to respond to the substantive ideas under debate, thereby placing a serious barrier to their full participation in our democracy. 8. Black''s Law Dictionary, 9 th Edn. defines the expres ...
Supreme Court of India
T.M. Kamalanathan Vs Government of Tamil Nadu and Others
.... strict Administration was in no way responsible for the incident and as such they cannot be made liable for compensation. The inaction as well as dereliction of duty on the part of the District Administration as well as the other respondents are writ large. The second respondent has clearly admitted ...
Madras High Court
Desh Raj Sharma Vs Election Commission of India
.... g manner: I am directed to refer to your application dated 20.03.2007 on the subject cited. In this regard, your attention is invited to the Commission''s Order dated 31st March, 2005, whereby the merger of Himachal Vikas Congress with Indian National Congress has been accepted by the Commission ...
Delhi High Court
Welham Boys'' School Society Vs Central Board of Direct Taxes and Another
.... jurisdiction or discretion to go beyond the provisions of the statute. He cannot assume any power that is not specifically conferred on him by the statute. If there is any lacuna in the statute or if any amendment is required in the statute for preventing the institutions from misusing the benevole ...
Uttarakhand High Court
S. Parameswaran Vs State of Kerala and Others
.... e is constitutional breakdown. There is also a prayer to call the service of the Army if the State Government is unable to control the situation. In O.P. No. 38418 of 2001, various newspaper cuttings were produced to highlight the atrocities created by anti-social elements during hartals creating an ...
High Court Of Kerala
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