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Bombay HC Dismisses Election Petition Challenging Nitin Gadkari's Election from Nagpur - (14 Feb 2020)

ELECTION

Bombay High Court has dismissed an election Petition filed by one Manohar Dabrase challenging Union Minister Nitin Gadkari's election from Nagpur constituency in 2019 Lok Sabha elections, under provisions of Order VII Rule 11 (a) of the Code of Civil Procedure, 1908 as there was absence of complete cause of action for declaring the election of the returned candidate to be void under Section 100 (1) (d) (iv) of the Representation of the People Act, 1951.

Tags : BOMBAY HIGH COURT   NITIN GADKARI'S ELECTION  

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