AP HP Criticized Authorities and Ordered Removal of an Ex-Serviceman’s Land From the Prohibited List  ||  Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case  ||  Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate  ||  SC Took Suo Motu Action and Directed Odisha to Aid a Visually Impaired Man and His Mother  ||  Whether a Life-Threatening Rescue by Cop Can be Treated as Routine Duty, Madhya Pradesh HC Clarifies  ||  Madhya Pradesh HC: Officer Cannot Oversee Department Conducting Disciplinary Proceedings Against Him  ||  Madras High Court: POCSO Act Does Not Exempt Romantic Relationships Involving Minors  ||  SC Upholds Haryana Rule Delaying Aid to Kin Accused of Murdering Government Employees  ||  Supreme Court: Lokayukta Special Police is Not Exempt From RTI as an Intelligence Body  ||  Supreme Court: Curable Irregularity in Appointments Cannot Nullify Entire Recruitment Process    

Allahabad HC Stays Announcement of Urban Local Body Polls Dates - (13 Dec 2022)

ELECTION

Allahabad High Court has restrained State Election Commission from announcing Urban Local Body Elections notification and asked the State if the "triple test" mandate to institute OBC quotas in local polls had not been carried out by it or not.

Tags : ALLAHABAD HIGH COURT   URBAN LOCAL BODY ELECTIONS   TRIPLE TEST   OBC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved