As per the case facts the appellant's election as a Councillor was set aside by the Principal District and Sessions Judge a decision upheld by the High Court of Karnataka ... The appellant had filed her nomination for election including an affidavit detailing her assets The appeal to the Supreme Court challenges these judgments The question arose regarding the impact of omitting to incorporate specific provisions in the election rules similar to other rules expressly requiring disclosure of assets and whether such an omission should condone dishonesty and corrupt practice Finally the Supreme Court dismissed the appeal finding no grounds to interfere with the High Court's judgment The Court held that purity of election at all levels is a matter of national importance requiring uniform policy and a hypertechnical view of such an omission to condone dishonesty would be against the spirit of the Constitution and public interest