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Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means - (22 Oct 2026)

ELECTION

Supreme Court observed that Constitutional Courts may intervene in elections when free and fair polls are threatened by unconstitutional or illegal means, including muscle power. The remark came while granting interim relief to YSRCP over alleged obstruction in filing nominations.

Tags : FREE AND FAIR ELECTIONS; INTERVENE; ILLEGAL MEANS  

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