Gauhati High Court
LEGAL SUBJECT
Election Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Tripura High Court
Tripura HC Orders Police Security For CPI(M)-Backed Aspirants To File Nominations In 5 Sub-Divisions On Final Day
The State Election Commission issued a notification on 30 October 2026 declaring general elections for municipal bodies and Nagar Panchayats in Tripura.2 MIN READ↗
Karnataka High Court
Co-Op Society Members Must Await Election’s End To Challenge Unpublished Final Voter List, Karnataka HC Says
The appellants, members of the sixth respondent co-operative society, objected to the provisional voters’ list for elections to its Managing Committee.2 MIN READ↗
Delhi High Court
Delhi HC Restores RCS-Appointed Returning Officer After President’s Son’s Lawyer-Client Link Raises Impartiality Doubts
The petition concerned elections to Akash Bharti Cooperative Group Housing Society Ltd. The Society’s Managing Committee had appointed J.P. Sharma as Returning Officer.2 MIN READ↗
Delhi High Court
Delhi HC Disqualifies Two Cooperative Society Candidates For Assaulting ARO, Orders Fresh Polls With Police Security
The petition concerned elections to the Managing Committee of Hans Bhawan Friends CGHS Ltd. After an earlier election process was cancelled, a new Administrator-cum-Returning Officer (ARO-II) issued an election agenda...2 MIN READ↗
Supreme Court
Sarpanch With Three Children Stays In Office For Now As Supreme Court Refers Javed’s Two-Child Disqualification Ruling For Larger-Bench Reconsideration
The appellant was elected Sarpanch of Kakoda Gram Panchayat in 2022.2 MIN READ↗
Madhya Pradesh High Court
MP HC Upholds Recall Process Against Nagar Parishad President, Finding Councillors’ No-Confidence Affidavits Didn’t Withdraw Recall Support
Appellant No. 1 was elected President of Nagar Parishad, Jeron Khalsa, and appellants Nos. 2 and 3 were elected Councillors2 MIN READ↗
Chhattisgarh High Court
Chhattisgarh HC Keeps Mahasamund Panchayat Election Challenge Alive Despite No Booth Recount Request; Recount Issue Remains For Tribunal to Decide
The petitioner, the returned candidate in the Zila Panchayat election for Election Area No. 01, challenged the rejection of his application under Order VII Rule 11 read with Section 151 CPC to dismiss respondent No. 7...3 MIN READ↗
Chhattisgarh High Court
Alleged Vote-Chart Discrepancies Keep Panchayat Election Petition Alive Despite No Recount Request: Chhattisgarh HC
The petitioner, the returned candidate for Member of Zila Panchayat, Mahasamund, challenged the Election Tribunal’s order dated 22 April 2026 rejecting his application under Order VII Rule 11 CPC to dismiss Respondent...3 MIN READ↗
Madras High Court
Madras HC Lets Vijaya Prabhakaran Withdraw Virudhunagar Election Petition After No One Sought To Continue It
The petitioner challenged the election of the first respondent as returned candidate from the Virudhunagar Parliamentary Constituency in the 2024 Lok Sabha election, seeking, among other reliefs, recounting of postal...2 MIN READ↗
Rajasthan High Court
Rajasthan HC Prevents Fresh Panchayat Reservation Draw During Poll Schedule, Leaves Existing Allocation’s Legality Undecided
The appeals arose from challenges to reservation lotteries for Gram Panchayats in the 2026 Panchayat elections.3 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Two Panchayat Members’ Disqualification After Whip Was Served Just 3 Days Before Vote, Breaching 5-Day Guideline
The petitioners were elected as members of Rattihalli Pattana Panchayat on 17 August 2025.2 MIN READ↗
Karnataka High Court
BJP Candidate’s Mutt Election Case Quashed as Karnataka HC Says Religious-Use Act Does Not Cover Speakers, Only Those in Control of Institutions
The petitioner, a BJP candidate in the 2023 Assembly election, attended and participated in a commemoration ceremony at a mutt while the Model Code of Conduct was in force.2 MIN READ↗
Gauhati High Court
A District Commissioner lacks jurisdiction to decide a Panchayat-member disqualification existing at nomination.
The petitioner was elected Ward Member of Ward No. 1, Mahguri Gaon Panchayat, after polling on 7 May 2025 and counting on 11 May 2025; she secured 410 votes.2 MIN READ↗
Karnataka High Court
A Gram Panchayat continues until a final notification declares its upgrade to a Town Panchayat.
The petitioners challenged a notification dated 14 August 2026 concerning the wards and proposed election of Hulsoor Gram Panchayat.2 MIN READ↗
Gujarat High Court
Only duly elected cooperative society managing committee members qualify for inclusion in APMC voters’ lists.
The petitioners, agriculturists with land in the Bhabhar APMC market area, objected to the inclusion of members of respondent No. 5 Primary Co-operative Society in the APMC voters’ list, contending that its 21-member...3 MIN READ↗
Karnataka High Court
Article 329(b) bars writ challenges to nomination rejection during an ongoing election process.
The petitioner’s nomination papers for the Karnataka Legislative Council election from the Bangalore Teachers Constituency were rejected by the Returning Officer on the ground that, as a grant-in-aid teacher under the...2 MIN READ↗
Supreme Court
Private citizens can file criminal complaints over false election affidavits, Supreme Court rules】【。
The appellant filed a private complaint under Section 200 of the Code of Criminal Procedure, 1973 (CrPC), alleging that the respondent, a returned MLA, had made a false disclosure of his residential address in the aff...2 MIN READ↗
Chhattisgarh High Court
Authorities must verify alleged government-land encroachments and decide the representation after hearing affected persons.
The petitioner, the elected Sarpanch of Gram Panchayat Harethi Kala, alleged that eight elected Panchs had encroached on government land and were consequently liable to disqualification under Section 36 of the Chhatti...2 MIN READ↗
Allahabad High Court
UP panchayat elections must be held within three months under the existing 27% OBC quota, despite pending inquiry, Allahabad High Court rules
The petitioners sought directions to hold overdue Panchayat elections and challenged provisions authorising the State to appoint Administrators and notify election dates.3 MIN READ↗
Chhattisgarh High Court
Chhattisgarh HC upholds elected municipal president’s removal, holding Section 41-A can address fitness to continue without annulling the election
The petitioner was elected President of Nagar Panchayat, Bilaigarh, in February 2025.4 MIN READ↗
Karnataka High Court
Writ prohibition cannot interrupt cooperative elections; disqualification must be challenged through election remedies.
The petitioner and respondent No. 4 were elected directors of the respondent Co-operative Bank in an election held on 27 September 2026.2 MIN READ↗
Karnataka High Court
Writ Court Declines to Interfere With Election Ruling After Society Board’s Term Expired
An election to the 13th respondent cooperative society was scheduled for 1 February 2020.1 MIN READ↗
Karnataka High Court
Writ petition dismissed as infructuous following petitioners’ memo.
The petitioners challenged the final voters’ list dated 15 September 2026, issued by the Karnataka State Bar Council, and sought relief under Articles 226 and 227 of the Constitution.1 MIN READ↗
Madras High Court
Election challenge to AIADMK leader C.V. Shanmugam rejected over lack of specific bribery pleadings
The election petitioner challenged the returned candidate’s election from the Mailam Assembly Constituency, alleging corrupt practice under Section 123(1) of the Representation of the People Act, 1951 (“the Act”).2 MIN READ↗
Madhya Pradesh High Court
An election tribunal must give reasoned findings addressing the evidence before dismissing an election petition.
Elections for Sarpanch of Gram Panchayat Tikaria were held on 25 June 2022, and respondent no. 1 was declared elected by a margin of one vote.2 MIN READ↗
Chhattisgarh High Court
OBC candidates elected to SC/ST-reserved cooperative seats; Chhattisgarh High Court upholds cancellation and orders fresh polls
The petitioners, elected representatives of various Prathmik Laghu Vanopaj Sahkari Samitis, challenged the State Cooperative Election Commission’s order dated 28 February 2022 declaring the elections invalid and direc...2 MIN READ↗
Gujarat High Court
A cooperative society with an unlawfully selected managing committee is ineligible for APMC voter-list inclusion.
The petitions challenged Election Officer orders dated 24 August and 5 September 2026 concerning the voters list for the Deodar Agricultural Produce Market Committee election.3 MIN READ↗
Supreme Court
Election petitions must be presented personally, not merely filed by counsel, Supreme Court rules in Paneer Selvam case
The petitioner filed an election petition challenging the election of Respondent No. 1 from the Thirumayam Assembly Constituency, alleging corrupt practice and seeking that the election be declared void3 MIN READ↗
Chhattisgarh High Court
Procedural irregularities in no-confidence proceedings do not invalidate them absent substantial prejudice.
The petitioner, an elected Sarpanch of Gram Panchayat Singhanpur, challenged the SDO’s order dated 24 September 2026 convening a no-confidence meeting for 6 October 2026 at noon.2 MIN READ↗No articles match these filters.