Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Bharatiya Janata Party and Ors. v. The Chief Election Commissioner and Ors. - (High Court of Karnataka) (20 Aug 2015)

Displaying flag and symbol on party office in proximity of election booth constitutes canvassing

MANU/KA/2108/2015

Election

The Court dismissed a petition by the Bharatiya Janata Party against the orders of the Election Officer calling for it to close its symbol and vacate its flag for two days, as it lay within 100 metres of a polling booth. It rejected the argument that the party symbol and flag were not related to the election, as they created an 'emotional bond' between the party and its supporters. Dismissing claims that the Election's Officer's notice was an act of political vendetta, the Court found no illegality in the notice.

Relevant : Section 46 Karnataka Municipal Corporations Act, 1976 Act Subramanian Swamy vs. Election Commission of India through its Secretary MANU/SC/4126/2008

Tags : ELECTION   PARTY OFFICE   FLAG   CANVASSING   PROXIMITY   BOOTH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved