Citation Codes Equivalent Citations citation codes Case Number Writ - C No. 63965 of 2011 Attorney(S) Petitioner Counsel:- Arvind Mishra, Ravi Kant Respondent Counsel:- B.N Singh, A, S, G.I, A.B Saran, Ashok. Nigam, B.N Mishra, S.C, S.K Misra. Judges Ashok Bhushan Bharati Sapru, JJ. Acts Article 102(1)(e) and consequently Article 103(1) of the Constitution." (Emphasis supplied) Section 10A of the Representation of People Act, 1951 Article 191 and Article 192 of the Constitution of India. Disqualification by Election Commission of India under section 10A provisions of the Representation of People Act, 1951. Before Articles 190 to 193 of the Constitution of India Clause (c) of Article 173 of the Constitution read with Section 5 of Representation of the People Act, 1951. Article 192 of the Constitution of India. Under section 10A of the Representation of People Act, 1951, Section 10A of the Representation of People Act, 1951 and Article 192 of the Constitution of India. Article 192 of the Constitution of India and section 10A of the Representation of People Act, 1951 Article 192 of the Constitution of India. Section 10A of the Representation of People Act, 1951 ARTICLE 192 CONSTITUTION OF INDIA REPRESENTATION OF THE PEOPLE ACT 1951 SECTION 77 REPRESENTATION OF THE PEOPLE ACT 1951 provisions of Section 77 and 78 of the Representation of People Act, 1951. Rule 89(2) section 10A read with sections 77 and 78 of the Representation of People Act, 1951, Representation of People Act, 1951 and Constitutional provisions of Article 192 section 10A of the Representation of People Act, 1951 read with Article 191(1)(e) Constitution of India itself. Provisions of Sections 8,9,10 and 10A provisions of Articles 190 to 193 as well as Articles 101 to 104 Sections 77 and 78 of the Representation of People Act, 1951. Rule 7(3) of the Prevention of Food Adulteration Rules, 1955 sections 77 and 78 of Representation of People Act, 1951 Section 10A(b) of the Representation of People Act, 1951. SECTION 10 A REPRESENTATION OF THE PEOPLE ACT 1951 SECTION 169 REPRESENTATION OF THE PEOPLE ACT 1951 s. 123(6) of the Representation of the People Act, 1951, Section 10A as well as Articles 101,102,103 and 104 SECTION 78 REPRESENTATION OF THE PEOPLE ACT 1951 Sections 77 and 78, the Election Commission of India Act No.58 of 1974 and Act No.46 of 2003. Section 77, Section 10A(b) of Representation of People Act, 1951. section 7(b) of Representation of People Act, 1951 Rule 89 of the Conduct of Elections Rules, 1961 U/S 127A of Representation of People Act, 1951 s. 77 of the Representation of the People Act. provisions of Article 191(1)(e). In Article 191, Rule 86 of the conduct of Election Rules ARTICLE 193 CONSTITUTION OF INDIA ARTICLE 324 CONSTITUTION OF INDIA Constitutional provisions of Article 192. ARTICLE 32 A CONSTITUTION OF INDIA Constitutional provision of Article 324. Disqualification) Amendment Act, 2006 INCOME TAX ACT Section 192 of the Constitution provisions of Articles 101,102 Conduct of Election Rules, 1961 CONSTITUTION OF INDIA Act. Rule 89 of the 1961 Rules sub-section (1) of Section 77 U/s 78 of the R.P. Act, 1951 Disqualification) Act, 1959. Rule 89 of the 1961 Rules sub clauses of Section 8 Section 376 of I.P.C. sub-rule (1) sub-rule (5) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account