Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Allahabad HC Directs ECI to Hold Bye-Elections in 'Suar', Rampur - (26 Oct 2020)

ELECTION

Allahabad High Court has directed the Election Commission of India to start the process for holding bye-elections in Uttar Pradesh's State Assembly Constituency, "Suar" Rampur, forthwith.

Tags : ALLAHABAD HIGH COURT   BYE-ELECTIONS IN 'SUAR'   RAMPUR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved