Supreme Court Grants Probation to Convicts; Rules Fine-Only Cases Also Eligible  ||  SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline  ||  Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination  ||  Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations  ||  Delhi HC Directs Strict Compliance With SC Orders For Release of Undertrials After 1/3rd Sentence  ||  MP HC Grants Bail to Two Muslim Men Arrested over Instagram Reel Allegedly Supporting Iran  ||  SC: General Reference to a Tender’s Arbitration Clause Does Not Incorporate it into a Contract  ||  Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements  ||  Supreme Court: Lower Dearness Relief For Pensioners than Employees' DA is Arbitrary under Article 14  ||  Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications    

SC: False Educational Qualification Claim in Election Affidavit Not Corrupt Practice - (21 Feb 2023)

ELECTION

Supreme Court while observing that no one votes on the basis of education qualification has held that false information regarding education qualification of an election candidate can’t be termed as corrupt practice Representation of People’s Act, 1951.

Tags : SUPREME COURT   EDUCATIONAL QUALIFICATION   CORRUPT PRACTICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved