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    

Madras HC Enquires ECI on Application from Physically Challenged for Exercising Option of Voting - (18 Feb 2021)

ELECTION

Madras High Court has directed the Election Commission of India (ECI) to explain why it had decided to invite applications from the physically challenged and those above 80 years of age for exercising the option of voting through postal ballot only after the publication of the notification for the Assembly election.

Tags : MADRAS HIGH COURT   OPTION OF VOTING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved