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 PIL for Fixing Ceiling Limit on Expenses Incurred in Local Body Elections - (03 Mar 2022)

ELECTION

Madhya Pradesh High Court has dismissed a Public Interest Litigation, which had sought for the Court's direction to the state government to take a final decision on the representation submitted by the Petitioner for fixing a limit of the expenses to be incurred by candidates contesting elections to various posts held under the Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993.

Tags : MADHYA PRADESH HIGH COURT   EXPENSES   LOCAL BODY ELECTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved