REGENT COMPUTRONICS PVT. LTD.

SURESH Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

NAZIR AHMAD VS. KING EMPEROR [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
DEEP CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
DEVARAPALLI LAKSHMINARAYANA REDDY VS. V NARAYANA REDDY [REFERRED TO]
D R VENKATACHALAM VS. DEPUTY TRANSPORT COMMISSIONER [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
MOHANLAL TRIPATHI VS. DISTRICT MAGISTRATE RAI BAREILLY [REFERRED TO]
RAM BETI VS. DISTRICT PANCHAYAT RAJ ADHIKARI [REFERRED TO]
BABU VERGHESE VS. BAR COUNCIL OF KERALA [REFERRED TO]
RISHABH AGRO INDUSTRIES LIMITED VS. P N B CAPITAL SERVICES LIMITED [REFERRED TO]
SADASHIV H PATIL VS. VITHAL D TEKE [REFERRED TO]
NARSINGH DAS TAPADIA VS. GOVERDHAN DAS PARTANI [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) Vide Annexure-A the petitioners have been disqualified from the post of the Councilors held by them in Sadalaga Town Municipal Council.

(3.) The petitioners were elected as councilors of the Town Municipal Council, Sadalaga Town, Chikodi Taluk, Belagavi District, in the elections held in the year 2018. All the petitioners were elected under the symbol of Bharatiya Janata Party (BJP) they being the official candidates of BJP. In the elections held for the post of Adhyaksha and Upa-Adhyakhsa on 2/11/2020, petitioner No.1 contested for the post of Adhyaksha and was elected for the said post with petitioner Nos.2 to 4 having cast their votes in favour of petitioner No.1.

Click here to view full judgment.

SURESH Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address