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17 articles

Bihar Voter List Revision: Supreme Court Upholds Election Commission’s SIR, Says It Can Make Only a Limited Citizenship Enquiry and Must Refer Doubtful Cases

Court News

Bihar Voter List Revision: Supreme Court Upholds Election Commission’s SIR, Says It Can Make Only a Limited Citizenship Enquiry and Must Refer Doubtful Cases

10 Nov 2026Read article ↗

Won by 6 Votes, With 12 Nominated Members Voting: Supreme Court Says Nominated Councillors Cannot Vote in MLC Elections, Upholds Recount

Court News

Won by 6 Votes, With 12 Nominated Members Voting: Supreme Court Says Nominated Councillors Cannot Vote in MLC Elections, Upholds Recount

7 Nov 2026Read article ↗

A Law Made for an Overpopulated India? Supreme Court Sends Two-Child Rule for Panchayat Polls to a Larger Bench, Lets Ousted Sarpanch Stay On

Court News

A Law Made for an Overpopulated India? Supreme Court Sends Two-Child Rule for Panchayat Polls to a Larger Bench, Lets Ousted Sarpanch Stay On

5 Nov 2026Read article ↗

Reserved for SC Candidates Since It Was Created: Supreme Court Won’t Order Rotation of Reserved Assembly Seats, Says It Is for the Legislature

Court News

Reserved for SC Candidates Since It Was Created: Supreme Court Won’t Order Rotation of Reserved Assembly Seats, Says It Is for the Legislature

5 Nov 2026Read article ↗

Father-in-Law an Encroacher, So She Cannot Contest: Himachal High Court Upholds Ordinance Adding ‘Daughter-in-Law’ to Panchayat Disqualification

Court News

Father-in-Law an Encroacher, So She Cannot Contest: Himachal High Court Upholds Ordinance Adding ‘Daughter-in-Law’ to Panchayat Disqualification

2 Nov 2026Read article ↗

Cash Seized During Elections: Supreme Court Issues Directions — 24-Hour Reasoned Report, One-Year Probe, and No Withdrawal of Cases Without High Court Nod

Court News

Cash Seized During Elections: Supreme Court Issues Directions — 24-Hour Reasoned Report, One-Year Probe, and No Withdrawal of Cases Without High Court Nod

31 Oct 2026Read article ↗

Election Petition Restored: Supreme Court Says Different Attestation Stamps Are Fine and a Defective Form-25 Affidavit Does Not Doom the Whole Petition

Court News

Election Petition Restored: Supreme Court Says Different Attestation Stamps Are Fine and a Defective Form-25 Affidavit Does Not Doom the Whole Petition

30 Oct 2026Read article ↗

Andhra Pradesh Civic Polls: Supreme Court Orders Final Candidate List Held Back, Asks Election Commission to Decide on Extending Nominations

Court News

Andhra Pradesh Civic Polls: Supreme Court Orders Final Candidate List Held Back, Asks Election Commission to Decide on Extending Nominations

30 Oct 2026Read article ↗

Votes Cannot Be Bought, Cases Cannot Be Gifted: Directions on Electoral Inducements — and an End to Regime-Change Withdrawals

Landmark Judgements

Votes Cannot Be Bought, Cases Cannot Be Gifted: Directions on Electoral Inducements — and an End to Regime-Change Withdrawals

22 Oct 2026Read article ↗

Can a Voter File a Private Complaint for a False Election Affidavit? Supreme Court Says Section 195 CrPC Is No Bar

Court News

Can a Voter File a Private Complaint for a False Election Affidavit? Supreme Court Says Section 195 CrPC Is No Bar

19 Oct 2026Read article ↗

Election Petition Filed by Counsel, Not the Candidate? Supreme Court Says It Must Be Dismissed

Court News

Election Petition Filed by Counsel, Not the Candidate? Supreme Court Says It Must Be Dismissed

9 Oct 2026Read article ↗

Supreme Court Clarifies Jurisdictional Boundaries in Election Laws

Court News

Supreme Court Clarifies Jurisdictional Boundaries in Election Laws

3 Jul 2026Read article ↗