Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Madras High Court Directs Election Commission of India to Allot Distinctive Symbols - (09 Mar 2021)

ELECTION

Madras High Court has directed the Election Commission of India (ECI) to allot distinctive symbols, as far as possible, to the candidates on the fray in the Assembly elections to be held on 6th April, 2021. The direction was issued after a complaint was made to the Court that symbols such as television, laptop and blackboard look similar when they get printed on paper stuck to the Electronic Voting Machines (EVMs) and therefore, such confusion should be avoided.

Tags : MADRAS HIGH COURT   ELECTION COMMISSION OF INDIA   ALLOT DISTINCTIVE SYMBOLS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved