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    

Kar. HC Permits Unrecognized Political Party to Use Private Vehicle/Loudspeaker for Campaigning - (17 Apr 2023)

ELECTION

Karnataka High Court while observing that Model Code of Conduct does not indicate any distinction that could be made by the authorities before the nominations of the persons contesting elections, has permitted unrecognised political party to use private vehicle/loudspeaker for election campaigning.

Tags : KARNATAKA HIGH COURT   UNRECOGNIZED POLITICAL PARTY   ELECTION CAMPAIGNING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved