REGENT COMPUTRONICS PVT. LTD.

S. Rukmini Madegowda Appellant

V/S

STATE ELECTION COMMISSION Respondents

Referred Judgements :-

LORD MACMILLAN IN LONDON AND NORTH EASTERN RAILWAY CO. V. BERRIMAN [REFERRED TO]
STATE OF WEST BENGAL V. UNION OF INDIA [REFERRED TO]
TOLARAM RELUMAL VS. STATE OF BOMBAY [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
BIPINCHANDRA PARSHOTTAMDAS PATEL VAKIL VS. STATE OF GUJARAT [REFERRED TO]
SRIKANT VS. VASANTRAO [REFERRED TO]
KULDIP NAYAR VS. UNION OF INDIA [REFERRED TO]
KRISHNAMOORTHY VS. SIVAKUMAR [REFERRED TO]
STATE BANK OF INDIA VS. SANTOSH GUPTA AND ANR. ETC. [REFERRED TO]
LOK PRAHARI,THROUGH ITS GENERAL SECRETARY S.N.SHUKLA VS. UNION OF INDIA [REFERRED TO]
SHAILESH MANUBHAI PARMAR VS. ELECTION COMMISSION OF INDIA THROUGH CHIEF ELECTION COMMISSIONER & ORS [REFERRED TO]
STATE OF MADHYA PRADESH VS. CENTRE FOR ENVIRONMENT PROTECTION RESEARCH AND DEVELOPMENT [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This Special Leave Petition under Article 136 of the Constitution of India is against a judgment and order dtd. 26/5/2021 passed by the Hon'ble High Court of Karnataka at Bengaluru, upholding the judgment and order dtd. 14/12/2020 of the Principal District and Sessions Judge, Mysuru, allowing Election Petition No.4 of 2018 and setting aside the election of the Appellant to the Mysore Municipal Corporation as Councillor from Ward No.36-Yeraganahalli, Karnataka.

(3.) Sometime in 2018, the Appellant filed her nomination for election to the Mysore Municipal Corporation, as Councillor from Ward No.36- Yeraganahalli in Karnataka, which was reserved for Backward Class-B (Women), along with a declaration by way of an affidavit, furnishing details of the movable and immovable properties held by the Appellant as well as her spouse and dependents, which is hereinafter referred to as the "Affidavit of Assets".

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S. RUKMINI MADEGOWDA Vs. STATE ELECTION COMMISSION

Referred Judgements :-

JUDGEMENT

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