Supreme Court: Ad Valorem Court Fees Apply to Appeals Seeking Statutory Land Acquisition Benefits  ||  Supreme Court: Cruise Voyages Remain Shipping Business under Section 44B Despite Onboard Services  ||  Supreme Court: People Abandon Cattle on Roads But Object to Their Use For Food  ||  Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act  ||  SC: Wife May Be Denied Interim Maintenance if Husband Ex Facie Establishes Adultery  ||  SC: Prior Testimony is Inadmissible without Section 299 CrPC Order against Absconder  ||  Supreme Court: Administrative Action Can't Be Invalidated Solely for Lacking Formal Order  ||  Calcutta High Court: Section 141 NI Act Does Not Apply to Sole Proprietorships  ||  Orissa High Court Criticizes Magistrate for Defying Direction in Cheque Bounce Case  ||  Delhi High Court Safeguards Yuvraj Singh's Personality Rights, Orders Deepfake Takedown    

Karnataka HC Allows Govt. Employee Who Quit Job to Contest Zilla Panchayat Elections - (08 Feb 2016)

Karnataka HC, while providing temporary reprieve to a 33-year-old employee of a government high school who “quit” his job to contest the elections to the zilla panchayat, has directed State Election Commission (SEC) to accept his nomination.

Tags : KARNATAKA HC  STATE ELECTION COMMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved