About the book


VN Shukla’s Constitution of India has proven itself, over thirteen editions, to be the most authoritative and respected academic book on the Constitution of India. Its authoritative exposition of the law has established it at the foremost rank of classical legal textbooks. 

 

This new edition has been thoroughly revised and updated by Prof. (Dr) Mahendra Pal Singh taking into account the developments since the publication of the previous edition. The current edition includes a detailed analysis of the latest Constitutional Amendments [Constitution (102nd Amendment) Act, 2018; Constitution (103rd Amendment) Act, 2019; Constitution (104th Amendment) Act, 2019; Constitution (105th Amendment) Act, 2021] and landmark Supreme Court decisions such as Common Cause v. Union of India (right of passive euthanasia) [(2018) 5 SCC 1]; Navtej Singh Johar v. Union of India (LGBTQI+ rights) [(2018) 10 SCC 1]; Jaishri Laxmanrao Patil v. State of Maharashtra (Maratha Reservation case) [(2021) 8 SCC 1]; Rojer Mathew v. South Indian Bank Ltd., [(2020) 6 SCC 1], etc. 

 

This book has been an ideal study and reference companion for students and practitioners alike and is frequently cited by courts. The Supreme Court of India cited the 11th Edition in Indian Medical Association v. Union of India, [(2011) 7 SCC 179]; the 10th Edition in Rameshwar Prasad (VI) v. Union of India, [(2006) 2 SCC 1] and the 7th Edition in Umaji Keshao Meshram v. Radhikabai, [1986 Supp SCC 401] while the Constitutional Court of South Africa cited the 9th Edition in Ntandazeli Fose v. Minister of Safety and Security, [1997 SCC OnLine ZACC 6]. 

This book will be immensely valuable for law students, professors, judges, practitioners, government officials, NGOs and anyone interested in learning about Indian Constitutional law. 


Table of Contents 


 

Introduction
Preamble 

Part I – The Union and Its Territory
Part II – Citizenship
Part III – Fundamental Rights
Part IV – Directive Principles of State Policy
Part V – The Union
Part VI – The States
Part VII – The States in Part B of the First Schedule
Part VIII – The Union Territories
Part IX – The Panchayats
Part X – The Scheduled and Tribal Areas
Part XI – Relations between the Union and the States
Part XII – Finance, Property, Contracts and Suits
Part XIII – Trade, Commerce and Intercourse within the Territory Of India
Part XIV – Services under the Union and the States
Part XIV-A – Tribunals
Part XV – Elections
Part XVI – Special Provisions Relating To Certain Classes
Part XVII – Official Language
Part XVIII – Emergency Provisions
Part XIX – Miscellaneous
Part XX – Amendment of the Constitution
Part XX I – Temporary, Transitional and Special Provisions
Part XX II – Short Title, Commencement, Authoritative Text in Hindi and Repeals 

Schedules
First Schedule
Second Schedule
Third Schedule
Fourth Schedule
Fifth Schedule
Sixth Schedule
Seventh Schedule
Eighth Schedule
Ninth Schedule
Tenth Schedule
Eleventh Schedule
Twelfth Schedule 

Appendix
Subject Index 


 Reviews 


 

“Professor Singh is to be congratulated in maintaining the impetus of research and revision necessary for successive editions of a book which is extremely useful for the purposes of reference and teaching.”?   Cambridge Law Journal, U.K. 

 

“I have already found it useful for references to authorities on particular Articles.” ?  International and Comparative Law Quarterly, U.K. 


 Purchase Link 


 A copy of the book can be bought here.


 

 

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2 comments

  • It’s great to hear that the 14th Edition of VN Shukla’s “Constitution of India” is now available. VN Shukla’s commentary has been a valuable resource for scholars, lawyers, and anyone interested in understanding the Indian Constitution. With each edition, it not only keeps up with legal developments but also offers insightful analysis. This latest edition will undoubtedly be an essential reference for anyone studying or practicing Indian law

  • I’ve read this book, much recommended!

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