Supreme Court: Parents’ Loss Cannot Be Measured With Arithmetical Precision  ||  Supreme Court: Registered Sale Deed Remains Valid Despite Minor Attestation Discrepancies  ||  Calcutta High Court: Section 107 BNSS Property Attachment Cannot be Used as a Recovery Tool  ||  Ker HC: Elected Representatives Must Swear by God or Affirm, Cannot Invoke Specific Deities in Oath  ||  Rajasthan High Court: Ward Delimitation Must Rely on Population, Not Voter Count  ||  SC: Readiness for Agreement Execution Must be Proven From Agreement Date, Not Only After Suit Filing  ||  Supreme Court: Long Gap Without Similar Criminal Conduct May Mitigate Sentence  ||  Supreme Court: Loss of Right Leg Constitutes 100% Functional Disability for a Mason  ||  Del HC Orders Fresh All India Tennis Association Elections by Sept 30, Sets Timeline for Amendments  ||  Bombay High Court Permits 26-Week Pregnancy Termination Due to Fetal Anomalies, Financial Hardship    

Rajasthan High Court: Ward Delimitation Must Rely on Population, Not Voter Count - (25 Jun 2026)

ELECTION

Rajasthan High Court dismissed a challenge to the formation of municipal wards for upcoming elections, holding that the basis for delimitation is population and not the number of voters, thereby upholding the validity of the ward formation process.

Tags : WARD DELIMITATION; VOTER; POPULATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved