A decision to disqualify chargesheeted candidates could also affect sitting legislators.
The Supreme Court is examining a PIL filed by the Public Interest Foundation on the criminalisation of politics. The PIL asks that persons charged with serious criminal offences be debarred from contesting el...
The Joint Parliamentary Committee (JPC) that was looking into various aspects of allocation and pricing of telecom licenses and spectrum presented its report last month. Usually, the reports of Parliamentary committees are adopted with unanimous support, and occasionally, by a large majority w...
The Marriage Laws (Amendment) Bill, 2013, currently pending in the Lok Sabha, is a legislative proposal that will amend two laws which govern marriage and divorce: The Hindu Marriage Act, 1955, and The Special Marriage Act, 1954. Among other things, it will add a provision to allow both husband and ...
