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DR. SUBRAMANIAN SWAMY vs. ELECTION COMMISSION OF INDIA

SCR Citation: [2013] 14 S.C.R. 565
Year/Volume: 2013/ Volume 14
Date of Judgment: 08 October 2013
Petitioner: DR. SUBRAMANIAN SWAMY
Disposal Nature: Others
Neutral Citation: 2013 INSC 699
Judgment Delivered by: Hon'ble Mr. Justice P. Sathasivam
Respondent: ELECTION COMMISSION OF INDIA
Case Type: CIVIL APPEAL /9093/2013
Order/Judgment: Judgment
1. Headnote

Election Laws - Election Polls - Voting - Introduction of Voter Verifiable Paper Audit Trail (VVPAT) with Electronic Voting Machine (EVM) - Petitions seeking direction to c Election Commission of India (EC/) to introduce system of 'paper trail' with EVM - After amendment in the Conduct of Election Rules, 1961, EC/ successfully used VVPAT system in the polling stations of Assembly Constituency of Nagaland - Held: System of 'paper trail' is indispensable requirement 0 of free and fair elections and for achieving confidence of the voters - EVMs with VVPA T system ensure accuracy of voting system - EC/ permitted to introduce the system in gradual stages - Conduct of Election Rules, 1961 - rr. 49A to 49X, 66A, 55C, 56C, 57C and Form 17C.

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Election Laws
  • Election Polls
5. Equivalent citation
    Citation(s) 2014 AIR 18 = 2013 (10) SCC 500 = 2013 (10) Suppl. SCC 500 = 2013 (13) JT 312 = 2013 (13) Suppl. JT 312 = 2013 (12) SCALE 575