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 HC Directs State Election Commission to Ensure Free and Fair Elections - (02 Jul 2021)

ELECTION

Allahabad High Court has directed the State Election Commission of Uttar Pradesh to ensure free and fair elections to be conducted of Zila Panchayat Chairpersons in the State in the plea of one Anita, who is a candidate for the Zila Panchayat Chairperson Post from Sitapur District in Uttar Pradesh from the Samajwadi Party.

Tags : ALLAHABAD HIGH COURT   ZILA PANCHAYAT CHAIRPERSON ELECTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved