In 1920, Delhi resident Abdul Majid came to the attention of the British government. He was someone who would ordinarily not be on the administration’s radar. His description varied from petty trader to sweetmeat seller and confectioner. In November that year, he filed nomination papers to con...
What led to SC’s judgment on legislators & bribes? What had SC said earlier? What are the implications?
Supreme Court has overturned its 1998 judgment on the PV Narasimha Rao bribery case. The earlier judgment protected MPs and MLAs for accepting bribes to vote ...
Last month, the Election Commission of India (ECI) held polls to fill 56 Rajya Sabha seats from 14 states. Without the vibrancy of a direct election, Rajya Sabha polls are usually lacklustre affairs. There are no big political rallies or a large electorate that candidates need to reach out...
