Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Strikes Down Electoral Bond Scheme as Unconstitutional - (15 Feb 2024)

ELECTION

Supreme Court has struck down the Electoral Bond Scheme stating it to be violative of Article 19(1)(a) of Constitution of India and the Right to Information of citizens. The Court held that Right to Privacy of political affiliation does not extend to contributions made to influence public policy.

Tags : SUPREME COURT   ELECTORAL BOND SCHEME   RIGHT TO INFORMATION   RIGHT TO PRIVACY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved