SC: No Remand if the Appellate Court Can Decide the Issue on Existing Evidence  ||  SC: S.69 Evidence Act Applies to Will Only if S.68 Attestation Proof is Impossible  ||  SC: Superior’s Mere Reprimand Not Abetment of Suicide without Intent to Provoke Death  ||  SC: Speedy Trial is Victim’s Right; Gangsters Act Case Cannot Stall Other Trials  ||  Supreme Court Issues Directions to Curb Unaccounted Cash in Elections to Protect Democracy  ||  Supreme Court Issues Directions to Prevent Fake Sureties in Bail Cases Involving Foreigners  ||  Madras HC: Police Cannot Arbitrarily Bar Carrying Indian Flag at Peaceful Rallies  ||  Delhi HC Bars JNU from Granting Student Admissions Using Deprivation Points  ||  Kerala High Court Flags Misuse of POCSO in Marital Disputes and Acquits Man Accused of Rape  ||  Calcutta HC orders Urgent EWS Certificate Decision, Says Mother's Voter Deletion Irrelevant    

Calcutta High Court: ECI Not Singling Out Bengal, More Transfers in Other Poll-Bound States - (01 Apr 2026)

CIVIL

Calcutta High Court dismissed a PIL against ECI’s mass transfer of IAS and IPS officers after the March 15 poll announcement, noting the plea was flawed as it did not dispute ECI’s power to transfer officials to ensure free and fair elections.

Tags : TRANSFERS   ECI   ELECTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved