Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Supreme Court Asks Election Commission, ‘By When Will You Introduce Paper Trail in EVMs’ - (06 Jan 2017)

Supreme Court has asked Election Commission to spell out time frame within which it would introduce Voter Verifiable Paper Audit Trail (VVPAT) in EVMs to make election process more transparent.

Tags : SUPREME COURT   ELECTION COMMISSION   VOTER VERIFIABLE PAPER AUDIT TRAIL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved