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Del HC: False Educational Qualification Declaration does not amount to Corrupt Practice U/S 123(4) - (27 Apr 2026)

ELECTION

Delhi HC held that a false declaration of one’s educational qualification in a nomination affidavit does not constitute a corrupt practice u/s 123(4) of Representation of the People Act, 1951, while deciding a reference from an election petition concerning the 2020 Karol Bagh Assembly election.

Tags : REPRESENTATION OF THE PEOPLE ACT; EDUCATIONAL QUALIFICATION; CORRUPT PRACTICE  

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