Judicial References - Office of Profit
- Office of Profit : References received from Hon'ble President under Article 103(2) of The Constitution - Pending as on 02.11.2006
- Office of Profit: Reference cases relating to MLAs received from President under Section 14(4) of UT Act, 1963 under Section 15(4) of NCT Act, 1991, and from respective Governors under Article 192(2) of The Constitution - Pending as on 22.09.2006.
- ECI opinion tendered on judicial references
