REGENT COMPUTRONICS PVT. LTD.

BRIJMOHAN SINGH Appellant

V/S

Saroj Pandey Respondents

Referred Judgements :-

JAGDEV SINGH SIDHANTI VS. PRATAP SINGH DAULTA [REFERRED]
YUSUFALLI ESMAIL NAGREE VS. STATE OF MAHARASHTRA [REFERRED]
ZIYAUDDIN BURHANUDDIN BUKHARI VS. BRIJMOHAN RAMDASS MEHRA [REFERRED]
RAMJI PRASAD SINGH VS. RAM BILAS IHA [REFERRED]
RAMANBHAI NAGJIBHAI PATEL VS. JASHVANTSINGH UDESINGH [REFERRED]
SURINDER SINGH VS. HARDIAL SINGH [REFERRED]
RAM SINGH VS. COLLECTOR RAM SINGH [REFERRED]
KOMIREDDY RAMULOO VS. CHENNEMANENI VIDYASAGAR RAO [REFERRED]
QUAMARUL ISLAM VS. S K KANTA [REFERRED]
JEET MOHINDER SINGH VS. HARMINDER SINGH JASSI [REFERRED]
TUKARAM S DIGHOLE VS. MANIKRAO SHIVAJI KOKATE [REFERRED]

JUDGEMENT

(1.) The petitioner, a defeated candidate, has filed the election petition under Section 80 /80A read with Section 100 and 101 of the Representation of People Act, 1951 (for short 'R.P. Act') against the election of the respondent as Member of Legislative Assembly in the general elections to the State Legislative Assembly of the Chhattisgarh held in the month of November, 2008. Facts in brief, necessary for disposal of this petition, are as under:

(2.) Upon consideration of the pleadings, this Court framed the following issues:

(3.) This Court, vide order dated 07.12.2009 decided issue No. 1 (1-A, 1-B, 1-C and 1-D) in favour of the petitioner holding the petition is not liable to be dismissed in limine under Section 86 of the Act for alleged non-compliance of the provisions of Section 83(1) or (2) of the Act or its proviso.

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BRIJMOHAN SINGH Vs. SAROJ PANDEY

Referred Judgements :-

JUDGEMENT

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