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
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Representation of the People ActClear topic ×
6 articles
Court News
Can a Voter File a Private Complaint for a False Election Affidavit? Supreme Court Says Section 195 CrPC Is No Bar
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Court News
Election Petition Filed by Counsel, Not the Candidate? Supreme Court Says It Must Be Dismissed
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Court News
Supreme Court Clarifies Jurisdictional Boundaries in Election Laws
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Court News
Electoral Reforms: Strengthening Democratic Accountability in India
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Court News
Supreme Court Upholds EC’s Special Roll Revision: A Constitutional Lifeline for Free Elections
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