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    

Allahabad High Court Refuses to Postpone UP Panchayat Elections Due to Covid Surge - (08 Apr 2021)

ELECTION

Allahabad High Court has refused to postpone the Uttar Pradesh Panchayat Election, scheduled to be held from 15th April, 2021, in light of the recent surge in Covid-19 cases. The Court said that adequate health protocol has been notified to be followed at the election booths. Thus, there is no need to stall the electoral process.

Tags : ALLAHABAD HIGH COURT   UP PANCHAYAT ELECTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved