REGENT COMPUTRONICS PVT. LTD.

Shri Ramesh Chand Appellant

V/S

Shri Ishwar Dass Dhiman and Others Respondents

Referred Judgements :-

BRUCE V. ODHAMS PRESS LTD [REFERRED TO]
PARKASH CHAND V. STATE OF PUNJAB AND OTHERS [REFERRED TO]
MANUBHAI NANDLAL AMORSEY VS. POPATLAL MANILAL JOSHI [REFERRED TO]
SAMANT N BALKRISHNA VS. GEORGE FERNANDEZ [REFERRED TO]
JITENDRA BAHADUR SINGH VS. KIRSHNA BEHARI [REFERRED TO]
HARDWARI LAL VS. KANWAL SINGH [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
DAULAT RAM CHAUHAN VS. ANAND SHARMA [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
DHARTIPAKAR MADAN LAL AGARWAL VS. RAJIV GANDHI [REFERRED TO]
SHIPRA JHAMMAKLAL VS. SHANTI LAL KHOIWAL:LAXMINARAYANPANDE [REFERRED TO]
V S ACHUTHANANDAN VS. P J FRANCIS [REFERRED TO]
V NARAYANASWAMY VS. C P THIRUNAVUKKARASU [REFERRED TO]
HARI SHANKER JAIN VS. SONIA GANDHI [REFERRED TO]
MAHENDRA PAL VS. RAM DASS MALANGER [REFERRED TO]
MAHENDER PRATAP VS. KRISHAN PAL [REFERRED TO]
HARKIRAT SINGH VS. AMRINDER SINGH [REFERRED TO]
G V SREERAMA REDDY VS. RETURNING OFFICER [REFERRED TO]
ANIL VASUDEV SALGAONKAR VS. NARESH KUSHALI SHIGAONKAR [REFERRED TO]
K K RAMACHANDRAN MASTER VS. M V SREYAMAKUMAR [REFERRED TO]
NANDIESHA REDDY VS. KAVITHA MAHESH [REFERRED TO]
PONNALA LAKSHMAIAH VS. KOMMURI PRATAP REDDY [REFERRED TO]
NARAIN CHAND PRASHAR VS. PREM KUMAR DHUMAL [REFERRED TO]
VIMLA DEVI VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
KANAK VARDHAN SINGHDEO VS. BIBEKANANDA MEHER [REFERRED TO]
C P JOSHI VS. KALYAN SINGH CHOUHAN [REFERRED TO]

JUDGEMENT

(1.) It is proposed to dispose of issue Nos. 3 to 7 as extracted below, which have been treated as preliminary issues in this election petition filed by the petitioner, runner up candidate, under Sections 80 and 81 of the Representation of People Act, 1951 (in short '1951 Act'), calling in question the election of respondent No. 1, returned candidate, from 36-Bhoranj (SC) Constituency of H.P. Legislative Assembly held in 2012:--

(2.) The challenge to the election of respondent No. 1 is based solely on the corrupt practice referred to under Sub-section (7) of Section 123 read with Section 100(1)(b) and (d)(iv) of the 1951 Act. Both the provisions are extracted below for ready reference:--

(3.) It is alleged that "owing to non-compliance with the provisions of the Constitution, Act, Rules and Orders made under the act", the result of the election insofar as it concerns respondent No. 1, has been materially affected in his favour and against the petitioner.

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RAMESH CHAND Vs. ISHWAR DASS DHIMAN

Referred Judgements :-

JUDGEMENT

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