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The Supreme Court bench of Chief Justice Ranjan Gogoi and Justice S. K. Kaul on Monday dismissed Advocate Ashwini Upadhyay’s plea seeking a direction to the Central Government to impose an upper limit of Rs. 2,000 per person per year on political donations in cash. He had also prayed that the exemption under Section 13A of the Income Tax Act of 1961 be given only to those political parties which contest elections and win seats in the Parliament or Legislative Assemblies in line with the recommendations of the Election Commission.
“We will ban your client”, reiterated the Chief Justice, proceeding to dictate that the court is not inclined to interfere on the PIL. Inter alia, some of the petitions filed by Mr. Upadhyay seek a minimum qualification and maximum age limit for contesting elections, restriction on Political parties against setting up candidate with criminal antecedents and to control Misuse of Religion for Electoral Gain.
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