Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

MP HC Dismisses Plea Seeking to Take Effective Measures to Rule Out Discrepancies in EVMs - (22 Dec 2021)

Madhya Pradesh High Court has dismissed a plea seeking a direction to the Election Commission of India (ECI) to take effective measures to rule out the discrepancies in the Electronic Voting Machines (EVMs) so as to conduct free and fair upcoming assembly and general elections.

Tags : MADHYA PRADESH HIGH COURT   DISCREPANCIES IN EVMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved