SC: Magistrates Should Not Record Prosecution Evidence in Sessions-Triable Cases  ||  Supreme Court Lays Down Guidelines on Using ITRs to Assess Motor Accident Victims' Income  ||  Supreme Court: Citing AI-Generated Fake Precedents Amounts to Advocate Misconduct  ||  Bombay HC: Horse-Trading Rampant in Maharashtra, FIRs 'Washed' After Switching Sides  ||  Tripura High Court: Senior Citizens Cannot be Penalised For Failing to Follow Cases Online  ||  Delhi High Court: Parent Cannot Gain Advantage by Keeping a Child Against a Foreign Court Order  ||  Allahabad HC: Places of Worship Act Bars Conversion of Religious Character, Not State Acquisition  ||  Jharkhand HC: Single Instance of Mother-In-Law Abusing Daughter-In-Law Does Not Amount to Cruelty  ||  Madras High Court: No Appeal Lies Against E-Court Status or Adjournment Orders  ||  Chhattisgarh HC: Judicial Officer Promotion Cannot be Denied on Complaint Without Disciplinary Action    

Supreme Court: Gujarat Municipal Election Candidates Must Disclose Their Spouses’ Assets - (02 Jul 2026)

ELECTION

Supreme Court held that candidates contesting Gujarat municipal elections must disclose assets owned solely by their spouses in election affidavits. Rejecting a challenge to Rule 7A, the Court ruled that the disclosure requirement covers the assets of candidates, their spouses and dependants.

Tags : MUNICIPAL ELECTION; SPOUSES’ ASSETS; CANDIDATES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved