REGENT COMPUTRONICS PVT. LTD.

Rizwan Arshad Appellant

V/S

ELECTION COMMISSION OF INDIA Respondents

Referred Judgements :-

GARBARI UNION COOP. AGRICULTURAL CREDIT SOCIETY LTD. V. SWAPAN KUMAR JANA [REFERRED TO]
RAZA BULAND SUGAR CO LIMITED RAMPUR VS. MUNICINAL BOARD RAMPUR [REFERRED TO]
TARULATA SHYAM VS. COMMISSIONER OF INCOME TAX WEST BENGAL [REFERRED TO]
LAKSHMI CHARAN SEN ELECTION COMMISSION A K M HASSAN UZZAMAN VS. A K M HASSAN UZZAMAN:A K M HASSAN UZZAMAN:UNION OF INDIA [REFERRED TO]
BALIRAM WAMAN HIRAY VS. JUSTICE B LENTIN [REFERRED TO]
STATE BANK OF PATIALA VS. S K SHARMA [REFERRED TO]
VENKATASWAMAPPA VS. SPECIAL DEPUTY COMMISSIONER REVENUE [REFERRED TO]
KANTA DEVI VS. UNION OF INDIA [REFERRED TO]
RAI VIMAL KRISHNA VS. STATE OF BIHAR [REFERRED TO]
P T RAJAN VS. T P M SAHIR [REFERRED TO]
SHIVESHWAR PRASAD SINHA VS. DISTRICT MAGISTRATE OF MONGHYR [REFERRED TO]
SUSHILA DEVI VS. JAGDISH MITTAR [REFERRED TO]

JUDGEMENT

(1.) The 1st petitioner, a sitting Member of Legislative Assembly of Shivajinagar Constituency, along with others, are, all knocking at the doors of this Court seeking quashment of a paper publication as published contending that it is in contravention of the Representation of the People Act, 1950 ('the Act' for short), Registration of Electors Rules, 1960 and Instructions and Circulars issued by the Election Commission of India.

(2.) Heard Sri K.Shashikiran Shetty, learned senior counsel appearing for the petitioners and Sri S.R.Dodawad, learned Central Government Council appearing for respondent No.1.

(3.) Facts adumbrated are as follows:-

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RIZWAN ARSHAD Vs. ELECTION COMMISSION OF INDIA

Referred Judgements :-

JUDGEMENT

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