REGENT COMPUTRONICS PVT. LTD.

HINDURAO TUKARAM SHELKE Appellant

V/S

PRAKASH KALLAPPA AWADE Respondents

Referred Judgements :-

RAMA NARANG VS. RAMESH NARANG AND OTHERS [REFERRED TO]
MANNI LAL VS. PARMAI LAL [REFERRED TO]
VIDYA CHARAN SHUKLA VS. PURSHOTTAM LAL KAUSHIK [REFERRED TO]
B R KAPUR VS. STATE OF TAMIL NADU [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
K PRABHAKARAN VS. P JAYARAJAN [REFERRED TO]
KAILASH VS. NANHKU [REFERRED TO]
BHARAMU SUBRAO PATIL VS. NARSINGRAO GURUNATH PATIL [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(2.) Petitioner has filed this Election Petition under section 81 of the representation of the People Act, 1951 (hereinafter referred to as "the said Act") , challenging the improper rejection of the nomination paper filed by the petitioner in respect of the Assembly Election which was to be held in respect of Assembly constituency at Ichalkaranji, District - Kolhapur.

(3.) Brief facts are as under :-

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HINDURAO TUKARAM SHELKE Vs. PRAKASH KALLAPPA AWADE

Referred Judgements :-

JUDGEMENT

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