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 Passes Interim Orders on Plea Seeking Tighter Security During Assembly Elections - (25 Mar 2021)

ELECTION

Madras High Court has passed interim orders on a writ petition filed by the DMK seeking tighter security measures in the ensuing Assembly election. The Court has observed that election commission must ensure that the ordinary voter is satisfied that the [election] process is free and fair and that the incidents of booth-capturing or rigging or tampering with machines are reduced to the level of the insignificant.

Tags : MADRAS HIGH COURT   ASSEMBLY ELECTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved