REGENT COMPUTRONICS PVT. LTD.

SHRINIWAS TIWARI Appellant

V/S

RAJKUMAR URMALIA Respondents

Referred Judgements :-

INAMATI MALLAPPA BASAPPA VS. DESAI BASAVARAJ AYYAPPA [REFERRED TO]
JABAR SINGH VS. GENDA LAL [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
CHANDA SINGH VS. CHOUDHARY SHIV RAM VERMA [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
R NARAYANAN VS. S SEMMALAI [REFERRED TO]
LAXMI RAJ SHETTY VS. STATE OF TAMIL NADU [REFERRED TO]
S A KHAN S A KHAN VS. BHAJAN LAL:BHAJAN LAL [REFERRED TO]
RAVINDER KUMAR SHARMA VS. STATE OF ASSAM [REFERRED TO]
T A AHAMMED KABEER VS. A A AZEEZ [REFERRED TO]
FULENA SINGH VS. VIJAY KUMAR SINGH [REFERRED TO]
KATTINOKKULA MURALI KRISHNA VS. VEERAMALLA KOTESWARA RAO [REFERRED TO]
KALYAN SINGH CHOUHAN VS. C P JOSHI [REFERRED TO]

JUDGEMENT

(1.) IN this petition, election of the returned candidate viz. the respondent no.1 from M.P. Legislative Assembly Constituency Sirmour No.68 (for short 'the Constituency') has been called in question on the grounds mentioned in sub -clauses (iii) and (iv) of Section 100(1)(d) of the Representation of People Act, 1951 (hereinafter referred to as 'the Act'). Act. The petitioner has further sought

(2.) FOLLOWING facts are not in dispute

(3.) IN the light of these pleadings, the petitioner has asserted that the result of the election, in so far as it concerned the respondent no.1, was materially affected

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SHRINIWAS TIWARI Vs. RAJKUMAR URMALIA

Referred Judgements :-

JUDGEMENT

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