Calcutta HC: Employee Looking for Another Job with Rival Company Isn’t Contrary  ||  Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered  ||  Allahabad HC: Can’t Call Hindu Marriage Invalid Only because it Isn’t Registered  ||  Allahabad HC: No Power on Police to Open History-Sheet on Likes or Dislikes  ||  Rajasthan HC Puts Stay on Installation of Dairy Booth Outside Private Residence  ||  Calcutta HC: Cannot Summon Accused to Produce Incriminating Evidence against Himself  ||  Kerala HC Upholds STA’s decision mandating installation of cameras with Fatigue Detection Censors  ||  SC: Executive Instructions Cannot Override Statutory Recruitment Processes  ||  Delhi Lieutenant Governor’s Notification regarding Evidence of Police officers Put on Hold  ||  SC Issues Notice in Plea to Bring Bar Councils under POSH Act    

Supreme Court Notice to EC on Misuse of EVMs - (05 Sep 2018)

Supreme Court has sought response of the Election Commission on a PIL filed by Dehradun based journalist alleging unauthorised handling of EVMs by private persons other than EC officials and to restrain them from doing so.

Tags : SUPREME COURT   ELECTION COMMISSION   EVM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved