Contents
Articles
India’s Electoral Legal System: Need for Structural Reform
Krishan Mahajan………………………………………………………………… 1
Elections and Election Commission of India: A Contemporary Evaluation
Afroz Alam ……………………………………………………………………….. 9
Significance of the Ballot System in the Indirect Elections in India: with Special Reference of Rajya Sabha
Uday Shankar & Ashok Vardhan Adipudi ………………………………….. 19
Validating Democracy through Proportional Electoral System
Ayaz Ahmad ……………………………………………………………………. 38
An Integrated Approach to Resolve the Crisis of Defection in India
Chirag Balyan …………………………………………………………………. 50
First Past the Post System and its Limitations: A Case for Proportional Representation in India
Parth Sharma ………………………………………………………………….. 82
Evaluating Criminal Disenfranchisement in India
Abhijit Anand & Tapan Vahal ……………………………………………….. 96
Violations of Model Code of Conduct and Accountability of Election Commission of India
Neelesh Shukla & Hartej Singh Kochher …………………………………. 113
Electrising the Scourge Over Electoral Corrupt Practices
Shivani Puri & Prateek Kumar …………………………………………….. 128
E-Bonds: Code Anonymous in Indian Elections
Vrinda Bhardwaj & Kumar Mangalam …………………………………… 144
Breaking the Shackles: Recognising Election Manifestos as Legitimate Expectations
Omkar Upadhyay …………………………………………………………….. 156
Case Comments
Contextualizing Religious Politics and Elections in India: Judicial Discourse in Abhiram Singh v. C.D. Commachen
Yogesh Pratap Singh & Siddharth Panda ………………………………… 173
A Missed Chance to De-Criminalise Indian Politics: A Comment on Manoj Narula v. Union of India
Nikita Pattajoshi & Swayamsiddha Mishra ………………………………. 184
Book Reviews
Navin Chawla, “Every Vote Counts: The Story of India’s Elections”
Rajat Solanki & Nidhi Chauhan ……………………………………………. 195
Alok Shukla, “Ambush: Tales of the Ballot”
Deban Satyadarshi Nanda ………………………………………………….. 204
