REGENT COMPUTRONICS PVT. LTD.

ASHOK SHANKARRAO CHAVAN Appellant

V/S

ELECTION COMMISSION OF INDIA Respondents

Referred Judgements :-

P. NULLA THAMPY TERAH V. UNION OF INDIA [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
B R RAO VS. N G RANGA [REFERRED TO]
HARASINGH CHARAN MOHANTY VS. SURENDRA MOHANTY [REFERRED TO]
KANWAR LAL GUPTA VS. AMAR NATH CHAWLA [REFERRED TO]
KANWAR LAL GUPTA VS. AMAR NATH CHAWLA [REFERRED TO]
INDIRA NEHRU GANDHI SHRI RAJ NARAIN VS. RAJ NARAIN INDIRA NEHRU GANDHI [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
CONTROLLER OF ESTATE DUTY WEST BENGAL CALCUTTA VS. USHA KUMAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJA RAM JAISWAL [REFERRED TO]
GADAKH YASHWANTRAO KANKARRAO VS. E V ALIAS BALASAHEB VIKHE PATIL [REFERRED TO]
MAJOR RADHA KRISHAN VS. UNION OF INDIA [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]

JUDGEMENT

(1.) VIDE present petition, the petitioner has assailed the order dated 13.07.2014 passed by the Election Commission of India (hereinafter called as 'The Commission') and seeks direction to set aside the impugned order to the extent of holding that the petitioner has failed to lodge his account of election expenses within time and in the manner required as per The Representation of The People Act, 1951 (hereinafter called 'the Act') and The Conduct of Elections Rules, 1961 (hereinafter called 'the Rules').

(2.) ALSO seeks direction to quash and set aside the consequential order to issue show cause notice under Rule 89(5) of the Rules.

(3.) LEARNED senior counsel submitted that for the sake of arguments, though not admitted, if the aforesaid pro -rata expenditure of Rs. 16,924/ - spent on all the advertisements mentioned above is added in his election expenditure incurred, i.e., Rs. 6,85,192/ -, then also his expenses are within the permissible limit of Rs. 10,00,000/ -.

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ASHOK SHANKARRAO CHAVAN Vs. ELECTION COMMISSION OF INDIA

Referred Judgements :-

JUDGEMENT

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