Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Allahabad High Court Rejects Election Petition Against PM Narendra Modi - (09 Dec 2019)

ELECTION

Allahabad High Court has rejected the petition that had challenged Prime Minister Narendra Modi's election from the Varanasi parliamentary constituency. The Court passed the order on an election petition filed by Tej Bahadur Yadav, a dismissed CRPF constable who was declared by the Samajwadi Party as its Varanasi candidate in the last Lok Sabha elections.

Tags : ALLAHABAD HIGH COURT   NARENDRA MODI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved