REGENT COMPUTRONICS PVT. LTD.

SARLA DEVI, DWARKAPRASAD Appellant

V/S

BIRENDRASINGH, BENI SINGH Respondents

Referred Judgements :-

WILLIAMS V. EAST INDIA CO. [REFERRED TO]
LICHFIED'S CASE [REFERRED TO]
ST. GEORGE'S DIVISION CASE [REFERRED TO]
BOSTON CASE [REFERRED TO]
ELLIS V. NATIONAL UNION OF CONSERVATIVES,ETC. [REFERRED TO]
COCKERMOUTH DIVISION CASE [REFERRED TO]
EX. LOUTH NORTHERN DIVISION CASE [REFERRED TO]
JAGAN NATH VS. JASWANT SINGH [REFERRED TO]
BHIKAJI KESHAO JOSHI VS. BRIJLAL NANDLAL BIYANI [REFERRED TO]
HARISH CHMDRA BAJPAI VS. TRILOKI SINGH [REFERRED TO]
INAYATULLAH KHAN VS. DIWANCHAND MAHAJAN [REFERRED TO]
RAMAKANT KESHEORAO VS. BHIKULAL LAXMICHAND [REFERRED TO]

JUDGEMENT

(1.) This is on appeal under Section 116-A of the Representation of the People Act, 1951 (hereinafter referr- ed to as the Act) against the order of the Election Tribunal, Jabalpur, dated 11th August, 1958, setting aside the election of the appellant, Smt. Sarla Devi Pathak, to the State Legislative Assembly of Madhya Pradesh on the ground that she was guilty of the corrupt practice of bribery as defined in Section 123(1)(b) of the Act

(2.) The particulars of the corrupt practice, as alleged in the election petition, were as follows:

(3.) In reply, the appellant in her return stated:

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SARLA DEVI Vs. BIRENDRASINGH

Referred Judgements :-

JUDGEMENT

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