A
A. Ambalal v. H. Gomanbhai, MANU/SC/0345/1968 : AIR 1968 SC 1455 |
128 |
A.C. Jose v. Sivan Pillai, MANU/SC/0341/1984 : AIR 1984 SC 921 |
96,105 |
A.H. Mir v. S. Huda, MANU/SC/0256/1974 : AIR 1975 SC 1612 |
202 |
A.R. Deshmukh v. Onkar N. Wagh, MANU/SC/0022/1999 : AIR 1999 SC 732 |
72 |
A.S.B.M. Singh v. Rajiv Gandhi, MANU/UP/0030/1991 : AIR 1991 All 145 |
127 |
Aad Lal v. Kanshi Ram, MANU/SC/0344/1979 : AIR 1980 SC 1358 |
124 |
Abdul Rahiman Khan v. Sadasiva Tripathi, MANU/SC/0382/1968 : AIR 1969 SC 302 |
151 |
All Parties Hill Leaders Conference v. Capt. W.A. Sangma, MANU/SC/0206/1977 : AIR 1977 SC 2155 |
100 |
Ashok Kumar Bhattacharya v. Ajay Biswas, MANU/SC/0152/1984 : (1985) 1 SCC 151 |
148 |
Ashraf Ali Khan v. Tika Ram, 20 ELR 470 |
7 |
Association of Resident's of Mhow (ROM) v. Delimitation Commission of India, (2009) 5 SCC 404 |
85 |
Azhar Hussain v. Rajiv Gandhi, MANU/SC/0284/1986 : AIR 1986 SC 1253 |
61 |
B |
|
B.L. Gupta v. Jwala Prasad, MANU/SC/0193/1960 : AIR 1960 SC 1049 |
128 |
B.P. Dixit v. Rajeev Gandhi, MANU/SC/0567/1986 : AIR 1986 SC 1534 |
72 |
Baburao Patel v. Zakir Hussain, MANU/SC/0351/1967 : AIR 1968 SC 904 |
45 |
Bal Thackeray v. P. Kasinath Kunte, CA No. 2855 of 1989 |
224 |
Baldev Singh Mann v. Surjit Singh Mann, MANU/SC/8309/2008 : (2009) 1 SCC 633 |
58, 65,230 |
Balwan Singh v. Lakshmi Narain, MANU/SC/0192/1960 : AIR 1960 SC 770 |
209 |
Bhanwar Singh v. Naurang Singh, MANU/RH/0023/1987 : AIR 1987 Raj 83 |
72 |
Bhom Raj v. Devi Singh Bhati, MANU/RH/0021/1989 : AIR 1989 Raj 142 |
164 |
Biharilal Dobray v. Roshan Lal Dobray, MANU/SC/0379/2001 : AIR 1984 SC 385 |
150 |
Biran Mal Singhvi v. Anand Purohit, MANU/SC/0052/1988 : AIR 1988 SC 1796 |
128 |
Birendra Kumar v. State of Bihar, (2008) 67 AIC 937 (Pat) |
103 |
Brij Mohan v. Sat Pal, MANU/SC/0167/1985 : AIR 1985 SC 847 167, |
174 |
Brundaban Nayak v. Election Commission of India, MANU/SC/0214/1965 : AIR 1965 SC 1892 |
97,98 |
C |
|
C.L. Sahu v. F.A. Ahmed, MANU/SC/0261/1974 : AIR 1975 SC 1288 |
168 |
Chandra Kanta Goyal v. S.S.J.S. Kohli, MANU/SC/0228/1996 : AIR 1996 SC 861 |
202 |
Chandra Kishore Jha v. Mahavir Prasad, MANU/SC/0594/1999 : AIR 1999 SC 3558 |
72 |
Charan Lal Sahu v. Giani Zail Singh, MANU/SC/0204/1983 : AIR 1984 SC 309 |
45 |
Chhedi Ram v. Jhilmit Ram, MANU/SC/0205/1983 : (1984) 2 SCC 281: AIR 1984 SC 146 |
186,189 |
Common Cause v. Union of India, MANU/SC/0810/1996 : (1996) 2 SCC 752 |
162,163 |
D |
|
D.K. Thakur v. Union of India |
32 |
D.N. Kaul v. P.M. Shah, AIR 1962 J&K 28 |
215 |
D.R. Deshmukh (Dr.) v. K.K.N. Kadam, MANU/SC/0101/1996 : AIR 1996 SC 391 |
199 |
Dadasaheb Dattatraya Pawar v. Pandurang Rao Jagtap, MANU/SC/0418/1978 : AIR 1978 SC 351 |
209 |
Dasappa v. Election Commission, AIR 1992 Karn 230 |
54 |
Datatraya Narayan Patil v. Dattatraya Krishnaji Khanvilkar, MANU/MH/0047/1964 : AIR 1964 Bom 244 |
195 |
Dev Kanta Barooah v. Golok Chandra Baruah, MANU/SC/0318/1970 : AIR 1970 SC 1231 |
229 |
Dharam Singh Rathi v. Hari Singh, MANU/SC/0374/1975 : AIR 1975 SC 1274 |
163,174 |
Dharampal Singh v. Jasma Devi, AIR 1989 P&H 64 |
164 |
Dinesh Prasad Yadav v. State of Bihar, 1995 Supp (1) SCC 340 |
4 |
E |
|
E.C.I. v. Jan Chowkidar (Peoples Watch) |
30 |
Election Commission of India v. Ashok Kumar, MANU/SC/0540/2000 : (2000) 8 SCC 216 |
53,57 |
Election Commission of India v. Md. Abdul Ghani, MANU/SC/0839/1995 : (1995) 6 SCC 721 |
112 |
Election Commission of India v. N.G. Ranga, MANU/SC/0246/1978 : AIR 1978 SC 1609 |
98 |
Election Commission of India v. Sapa Venkata Rao, MANU/SC/0060/1953 : AIR 1953 SC 210 |
97 |
Election Commission of India v. Shivaji, MANU/SC/0379/1987 : AIR 1988 SC 61 |
8,81 |
F |
|
Fulena Singh v. Vijay Kumar Sinha, MANU/SC/0124/2009 : (2009) 5 SCC 290 |
62 |
G |
|
G. Vasantha Pali V. C.K. Ramaswamy, MANU/TN/0238/1978 : AIR 1978 Mad 342 |
127 |
G.K. Bapat v. D.R. Meghe, MANU/SC/0455/1995 : AIR 1995 SC 2284 |
211 |
G.Y. Kanparrao v. Balasaheb V. Patil, MANU/SC/0599/1994 : AIR 1994 SC 678 |
6,205 |
Ganu Ram v. R.R. Kaundal, MANU/SC/0158/1984 : AIR 1984 SC 1513 |
164 |
Ghasi Ram v. Dal Singh, MANU/SC/0102/1968 : AIR 1968 SC 1191 |
222 |
Guru Gobinda Basu v. Sankari Prasad, AIR 1968 SC 254 |
146 |
H |
|
H.V. Kamath v. C.H. Nitraj Singh, AIR 1970 SC 211 |
218 |
Haji Saif-ud-din v. M.A. Khan, 40 ELR 35 |
126 |
Hardwari Lal v. Kanwal Singh, MANU/SC/0450/1971 : AIR 1972 SC 515 |
215 |
Hari Rai v. Ramjilal, AIR 1971 SC 382 |
196 |
Hari Vishnu Kamath v. Ahmed Isheque, 10 ELR 216 |
62 |
Hukumdev Narain v. Lalit Narain Mishra, MANU/SC/0247/1973 : AIR 1974 SC 480 |
64 |
I |
|
Inder Lal v. Lal Singh, MANU/SC/0243/1962 : AIR 1962 SC 1156 |
206 |
Indira Nehru Gandhi v. Raj Narain, MANU/SC/0304/1975 : AIR 1975 SC 2299 |
65, 202,215 |
Indrajit Barua v. Election Commission, MANU/SC/0169/1985 : AIR 1986 SC 103 |
65 |
J |
|
J.K. Choudhury v. Birendra Chandra Dutta, 42 ELR 66 |
203 |
Jagan Nath v. Jaswant Singh, MANU/SC/0094/1954 : AIR 1954 SC 210: 9 ELR 231 |
9 |
Jagannath v. Genu, MANU/SC/0202/1988 : AIR 1989 SC 475 |
164 |
Jagdev Singh Sidhanti v. Pratap Singh Daulta, MANU/SC/0178/1964 : AIR 1965 SC 183 |
194, 202,203 |
Jagjit Singh (Dr.) v. Giani K. Singh, MANU/SC/0394/1965 : AIR 1966 SC 773 |
205 |
Jaya Bachchan v. Union of India, MANU/SC/2395/2006 : AIR 2006 SC 2119 |
45 |
Jose Padickal v. Ibrahim Sulaiman Sait, Original Petition No. 22 of 1987 |
121 |
Joti Prasad Upadhya v. Kalka Prasad Bhatnagar, MANU/UP/0039/1962 : AIR 1962 All 128 |
144 |
Joyti Basu v. Debi Goshal, MANU/SC/0144/1982 : AIR 1982 SC 983 |
8, 61, 67, 71, 79,80 |
K |
|
K.S. Haja Sharief v. Governor of Tamil Nadu, MANU/TN/0173/1985 : AIR 1985 Mad 55 |
99 |
Kanhiya Lal Omar v. R.K. Trivedi, MANU/SC/0170/1985 : AIR 1986 SC 111 |
96 |
Kanta Kathuria v. Manak Chand Surana, MANU/SC/0275/1969 : AIR 1970 SC 694 |
67 |
Kanwar Lal Gupta v. Amar Nath Chawla, MANU/SC/0277/1974 : AIR 1975 SC 308 |
210,212 |
Kesavananda Bharati v. State of Kerala, MANU/SC/0445/1973 : AIR 1973 SC 1461 |
2,10 |
Khader Khan Hussain Khan v. Nijalingappa, MANU/SC/0264/1969 : AIR 1969 SC 1034 |
126 |
Kihota Hollohon v. Zachilhu, MANU/SC/0753/1992 : AIR 1993 SC 412 |
137, 138,157 |
Kishore Chandra Deo Bhanj v. Raghunath Mishra, MANU/SC/0095/1958 : AIR 1959 SC 589 |
214 |
Konappa R. Nadgouda v. Vishwanath Reddy, AIR 1969 SC 447 |
152 |
Krishna Gopal v. Prakash Chandra, (1974) 1 SC 128 |
72 |
Krishna Kumar v. Krishna Gopal, MANU/RH/0007/1964 : AIR 1964 Raj 21 |
219 |
Krishna Mohini v. Mohinder Nath Sofat, MANU/SC/0681/1999 : AIR 2000 SC 317: (2000) 1 SCC 145 |
60,169 |
Kuldip Nayar v. Union of India, MANU/SC/3865/2006 : (2006) 7 SCC 1 |
77 |
Kultar Singh v. Mukhtiar Singh, MANU/SC/0180/1964 : AIR 1965 SC 141: 40 ELR 390 |
198, 199, 220,221 |
Kumara Nand v. Brijmohan Lal Sharma, MANU/SC/0279/1966 : AIR 1967 SC 808 |
193 |
L |
|
L.R. Shivaramagowda v. T.M. Chandrashekar, MANU/SC/0756/1998 : (1999) 1 SCC 666 |
60,210 |
Lakshmi Charan Sen v. Akm Hassan Uzzaman, AIR 1985 SC 1233 |
1 |
Lalitshwar Prasad Sahai v. Bateshwar Prasad, MANU/SC/0218/1965 : AIR 1966 SC 580 |
149 |
Laljibhai v. Vinod Chandra, MANU/GJ/0111/1963 : AIR 1963 Guj 297 |
182 |
Laxman Shankar Patil v. Gopal Asaram Sharma, 1986 Mah LJ 481 |
195 |
Lila Krishna v. Mani Ram Godara, MANU/SC/0174/1985 : AIR 1985 SC 1073 |
164,175 |
Lily Thomas v. Speaker, Lok Sabha, MANU/SC/0564/1993 : (1993) 4 SCC 234 |
8 |
M |
|
M. Nayak v. S.D.O., Jaipur, MANU/OR/0072/1982 : AIR 1982 Ori 221 |
128 |
M. Yellapa v. Delimitation Commission, 59 ELR 273 |
111 |
M.J. Zakhana Sait v. T.M. Mohammed, MANU/SC/0465/1990 : (1990) 3 SCC 396 |
207 |
Magraj Patodia v. R.K. Birla, MANU/SC/0322/1970 : AIR 1971 SC 1295 |
210 |
Mahant Sheo Nath v. Choudhry Ranbir Singh, MANU/SC/0160/1984 : AIR 1984 SC 1161 |
195 |
Manmohan Kalia v. Shri Yash, MANU/SC/0160/1984 : AIR 1984 SC 1161 |
195 |
Manohar Joshi v. Nitin B. Patil, MANU/SC/0217/1996 : AIR 1996 SC 796: CA No. 4973 of 1993 |
64,223 |
Manohar Singh v. Nitin Bhaurao Patil, MANU/SC/0217/1996 : AIR 1996 SC 796 |
74 |
Mathura Prasad v. Ajeem Khan, MANU/SC/0408/1990 : AIR 1990 SC 2274 |
174 |
Meghraj Kothari v. Delimitation Commission, MANU/SC/0054/1966 : AIR 1967 SC 669 |
110 |
Mithilesh Kumar Pandey v. Baidyanath Yadav, MANU/SC/0161/1984 : AIR 1984 SC 305 |
73 |
Mohan Singh v. Bhawar Lal, MANU/SC/0124/1963 : AIR 1964 SC 1366 |
194 |
Mohd Ali v. Azad Mohd., MANU/SC/0545/1999 : AIR 1999 SC 3429 |
64 |
Mohd. Abdul Ghani v. Election Commission of India |
111 |
Mohd. Akram Ansari v. Chief Election Officer, MANU/SC/8189/2007 : (2008) 2 SCC 95 |
144 |
Mohinder Singh Gill v. Chief Election Commissioner, MANU/SC/0209/1977 : AIR 1978 SC 851: (1978) 1 SCC 405 |
2, 54, 83,95 |
Mohinder Singh v. Gulwant Singh, MANU/SC/0363/1992 : AIR 1992 SC 1894 |
171 |
N |
|
N.I. Singh v. L.C. Singh, MANU/SC/0281/1976 : AIR 1977 SC 682 |
211 |
N.P. Ponnuswami v. Returning Officer, Namakkal Constituency,MANU/SC/0049/1952 : AIR 1952 SC 64 |
2, 7, 54, 56, 71, 77,78 |
N.T. Veluswami Thevar v. Raja Nainar, MANU/SC/0094/1958 : AIR 1959 SC 422 |
183 |
Narbada Prasad v. Chhaganlal, MANU/SC/0333/1968 : AIR 1969 SC 395 |
227 |
Nawab Khan v. Vishwanath Shastri, MANU/UP/0031/1993 : AIR 1993 All 104 |
72 |
P |
|
P. Nalla Thampy Terah (Dr.) v. Union of India, 78 ELR 98 |
212 |
P.A. Inamdar v. State of Maharashtra, (2005) 6 SCC 537 |
10 |
P.N. Singh v. H.P. Singh, MANU/SC/0108/1968 : AIR 1968 SC 1064 |
124 |
P.N. Vallarasu v. M.G. Ramachandran, 83 ELR 378 |
125 |
P.V. Narasimha Rao v. State, CBI/SPE, MANU/SC/0293/1998 : (1998) 4 SCC 626 |
84 |
Parmeshwar Kumar v. Lahtan Chaudhary, MANU/BH/0022/1959 : AIR 1959 Pat 85 |
172 |
Pashupati Nath Singh v. Harihar Prasad Singh, MANU/SC/0108/1968 : AIR 1968 SC 1064 |
126 |
People's Union of Civil Liberties v. Union of India, MANU/SC/0234/2003 : (2003) 4 SCC 399 |
85 |
People's Union of Civil Liberties v. Union of India, MANU/SC/0263/2009 : (2009) 3 SCC 200 |
8, 28,108 |
Prahladdas Khandelwal v. Narendra Kumar Salave, MANU/SC/0365/1972 : AIR 1973 SC 178 |
173 |
Prasant Nayak v. B.D.O., Jajpur, (2008) 70 AIR 876 (Ori) |
218 |
Presidential Poll (in re:), AIR 1974 SC 1682 |
43 |
R |
|
R.C. Poudyal v. Union of India, MANU/SC/0292/1993 : AIR 1993 SC 1804 |
48,50 |
R.K. Bose v. Binod Kanungo, MANU/SC/0096/1954 : AIR 1954 SC 202 |
159 |
R.K. Hegde v. State of Karnataka, AIR 1993 Karn 54 |
99 |
Rabin Khan v. Khurshid Ahmed, (1975) 1 SCR 643 |
202 |
Rafiq Khan v. Laxmi Narayan Sharma, MANU/SC/1040/1997 : (1997) 2 SCC 228 |
175 |
Raj Krushna Bose v. Binod Kanungo, MANU/SC/0096/1954 : AIR 1954 SC 202 |
215 |
Raj Narain v. Indira Nehru Gandhi, MANU/SC/0366/1972 : AIR 1972 SC 1302: 57 ELR 49 |
5,65 |
Rakesh Kumar v. Sunil Kumar, MANU/SC/0084/1999 : AIR 1999 SC 935: (1999) 2 SCC 489 |
170,172 |
Ram Singh v. Col. Ram Singh |
196 |
Rama Chandra G. Shinde v. State of Maharashtra, MANU/SC/0404/1994 : AIR 1994 SC 1673 |
71 |
Ramakant Mayaker v. Caline Dr. Sidres, MANU/SC/0219/1996 : AIR 1996 SC 826 |
202 |
Ramanbhai A. Patel v. Dabhi A. Fulsinhji, MANU/SC/0319/1964 : AIR 1965 SC 669 |
200 |
Ramesh Yeshwant Prabhoo (Dr.) v. Prabhakar Kashinath Kunte,MANU/SC/0982/1996 : (1996) 1 SCC 130: CA No. 2836 of 1989 |
197, 198, 199, 204,224 |
Ramlal v. Rewa Coal Fields Limited, MANU/SC/0042/1961 : AIR 1962 SC 361: (1961) 2 SCJ 556 |
63 |
Rangilal Choudhury v. Dahu Sah, MANU/SC/0218/1961 : AIR 1962 SC 1248 |
173,180 |
Ravinandan Singh v. Election Commission of India, 64 ELR 301 |
111 |
Razik Ram v. J.S. Chauhan, MANU/SC/0284/1975 : AIR 1975 SC 667 |
196,208 |
Rikhi Ram v. G. Ram, MANU/HP/0022/1983 : AIR 1983 HP 85 |
164 |
S. Baldev Singh Mann v. Gur Charan Singh, MANU/SC/1098/1996 : (1996) 2 SCC 743 |
196 |
S. Harcharan Singh v. Sajjan Singh, MANU/SC/0165/1984 : (1985) 1 SCC 370 |
226 |
S.D. Bushari v. Padam Deo, MANU/SC/0102/1954 : AIR 1954 SC 587 |
164 |
S.R. Bomai v. Union of India, MANU/SC/0444/1994 : AIR 1994 SC 1918 |
76 |
S.S. Dhanoa v. Union of India, MANU/SC/0399/1991 : AIR 1991 SC 1745: (1991) 3 SCC 567 |
54, 90, 92, 103,104 |
Sadiq Ali v. Election Commission of India, MANU/SC/0459/1971 : AIR 1972 SC 187 |
100, 106,107 |
Samant N. Balakrishna v. George Fernandez, 41 ELR 260 |
68,75 |
Samar Singh v. Kedar Nath, MANU/SC/0386/1987 : AIR 1987 SC 1926 |
166 |
Sarabjit Singh v. Mantar Singh, AIR 1999 P&H 22 |
164 |
Satya Narain v. Dhuja Ram, MANU/SC/0063/1973 : AIR 1974 SC 1185 |
73 |
Shaligram Hiralal Chandak v. Govindrao Ratanlal, 1965 Bom LR 702 |
198 |
Sheopal Singh v. Ram Pratap, MANU/SC/0184/1964 : AIR 1965 SC 677 206, |
207 |
Shiv Charan Singh v. Chandra Bhan Singh, MANU/SC/0439/1988 : AIR 1988 SC 637 |
188 |
Shri Krishan v. Sat Narain, 37 ELR 13 |
210 |
Special Reference No. 1 of 2002, MANU/SC/0891/2002 : AIR 2003 SC 87 |
102 |
Subhash Arya v. Charanjit Singh, AIR 1981 Del 23 |
66 |
Subhash Desai v. Sharad J. Rao, MANU/SC/0473/1994 : AIR 1994 SC 2277 |
8,207 |
Surendra Nath v. M.P. Singh, MANU/UP/0233/1986 : AIR 1986 All 290 |
164 |
T |
|
T.D. Rajalakshmi v. District Election Officer, MANU/KE/0482/1999 : AIR 1999 Ker 140 |
72 |
T.N. Seshan v. Union of India, (1995) 4 SCC 611 |
92,94 |
T.P. Chaterjee v. D.N. Sharma, AIR 2000 SC 36 |
63 |
U |
|
Udhav Singh v. Madhav Rao Scindia, MANU/SC/0302/1975 : AIR 1976 SC 744 |
69 |
Union of India v. Association for Democratic Reforms, MANU/SC/0394/2002 : (2002) 5 SCC 294 |
90, 101,163 |
V |
|
V.N. Giri v. N.K. Sahi, MANU/SC/0167/1984 : AIR 1984 SC 856 |
164,175 |
V.R. Sutaria v. N.P. Bhanvadia, MANU/SC/0033/1968 : AIR 1970 SC 765 |
124 |
V.S. Achuthanandan v. P.J. Francis, (1999) 2 LRI 200 |
56 |
V.V. Giri v. Dippala Suri Dora, MANU/SC/0105/1959 : AIR 1959 SC 1318 |
76 |
Vallabhbhai Kushalbhai Patel v. State of Gujarat, 56 ELR 227 |
111 |
Vashist Narain Sharma v. Dev Chandra, MANU/SC/0101/1954 : AIR 1954 SC 513 |
185 |
Vinod v. Kirpal Singh, AIR 1987 P&H 110 |
66 |
Y |
|
Y.S. Desai v. J.A. Rane, AIR 1974 Goa 4 |
73 |
Yamuna Prasad v. Jagdish Prasad Khare, 13 ELR 1 |
9 |
Yasin Shah v. Ali Akbar Khan, 58 ELR 247 (SC) |
170 |
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