REGENT COMPUTRONICS PVT. LTD.

AMBIKA SON OF LATE BASUDEV SINGH Appellant

V/S

RAM BHUAL JAGDISH Respondents

Referred Judgements :-

SHIV CHARAN SINGH V. CHANDRA BHAN SINGH [REFFERED TO]
NARENDER SINGH V. MALA RAM [REFFERED TO]
HIRA SINGH PAL VS. MADANLAL [REFFERED TO]
DHARAM SINGH RATHJ VS. HARI SINGH M L A [REFFERED TO]
CHHEDI RAM VS. JHILMIT RAM [REFFERED TO]
BRIJ MOHAN VS. SAT PAL [REFFERED TO]
LILA KRISHAN VS. MANI RAM GODARA [REFFERED TO]
J CHANDRASEKHARA RAO VS. V JAGAPATHI RAO [REFFERED TO]
RAFIQ KHAN VS. LAXMI NARAYAN SHARMA [REFFERED TO]
BHOGENDRAJHA VS. MANOJ KUMAR JHA [REFFERED TO]
UMA BALLAV RATH VS. MAHESHWAR MOHANTY [REFFERED TO]
SOMNATH RATH VS. BIKRAM K ARUKH [REFFERED TO]
TEK CHAND VS. DILE RAM [REFFERED TO]
SANTOSH YADAV VS. NARENDER SINGH [REFFERED TO]
S RATNAMMA ALIAS S RAHEEMA BEE VS. S SHIVA PRASAD [REFFERED TO]
BHOM RAJ VS. DEVI SINGH BHATI [REFFERED TO]

JUDGEMENT

(1.) This election petition has been filed by one of the candidates to the election held on 21st February 2002 for the membership of the U.P. Legislative Assembly.

(2.) The respondent is the returned candidate and his election has been challenged on the ground of wrong rejection of the nomination of a third prospective candidate namely, Sita Ram.

(3.) The ground is covered by Section 100(1)(c) of the Representation of the People Act, 1951. For ready reference the relevant part of the siaid provision is reproduced below: 100. Grounds for declaring election to be void.- (I) Subject to the provision of Sub-section (2) if the High Court is of opinion ( a) ... (b) ... (c)...that any nomination has been improperly rejected; or... the High Court shall declare the election of the returned candidate to be void."

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AMBIKA Vs. RAM BHUAL

Referred Judgements :-

JUDGEMENT

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