REGENT COMPUTRONICS PVT. LTD.

Vemireddy Pattabhirami Reddy Appellant

V/S

Yendapalli Srinivasulu Reddy Respondents

Referred Judgements :-

DHARTIPAKAR MADAN LAL AGARWAL V. RAJIV GANDHI [REFERRED TO]
PUBLIC INTEREST FOUNDATION V. UNION OF INDIA [REFERRED TO]
HARI VISHNU KAMATH VS. AHMAD ISHAQUE [REFERRED TO]
SHEO SADAN SINGH VS. MOHAN LAL GAUTAM [REFERRED TO]
DURAI MUTHUSWAMI VS. N NACHIAPPAN [REFERRED TO]
RAMAKRISHNA HEGDE VS. ELECTION COMMISSION OF INDIA [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. SHIVAJI [REFERRED TO]
V S ACHUTHANANDAN VS. P J FRANCIS [REFERRED TO]
UNION OF INDIA VS. ASSOCIATION FOR DEMOCRATIC REFORMS [REFERRED TO]
PEOPLES UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]
KISAN SHANKAR KATHORE VS. ARUN DATTATRAY SAWANT [REFERRED TO]
SRI MAIREMBAM PRITHVIRAJ @ PRITHVIRAJ SINGH VS. SHRI PUKHREM SHARATCHANDRA SINGH [REFERRED TO]
MADIRAJU VENKATA RAMANA RAJU VS. PEDDIREDDIGARI RAMACHANDRA REDDY [REFERRED TO]

JUDGEMENT

(1.) 'At the bottom of all the tributes paid to democracy is the little man walking into a little booth making a little cross on a little piece of paper...'

(2.) This famous quote of a British leader was referred to by his Lordship Justice Krisha Iyer in para 8 of Ramakrishna Hegde v. Election Commission of India.,(1980) 3 SCC 286 case.

(3.) This little Indian's desire to know; to be fully aware of the antecedents of his elected representatives so as to make an informed choice is the crux of the matter. This desire of the -little Indian? to know; to be fully aware is supported and encouraged by a large number of proactive judgments of the Hon'ble Supreme Court of India.

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VEMIREDDY PATTABHIRAMI REDDY Vs. YENDAPALLI SRINIVASULU REDDY

Referred Judgements :-

JUDGEMENT

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