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...
Financial support to political parties has a chequered history in India. The striking down of electoral bonds scheme by Supreme Court is opportunity to rethink the framework regulating corporate contributions in our political process. Before this, taking stock of developments over the last 75 years ...
North-South politics hogged the limelight towards the end of the 17th Lok Sabha. First, Congress MP from Karnataka, D K Suresh, said that the people of South India might have to demand a separate country if “the injustice of not providing the rightful share of taxes (to the southern states) co...