2024 SCC Vol. 5 Part 1

Constitution of India — Pt. III, Preamble, Arts. 19(1)(a), (b) & (c) and Arts. 21 & 25 — Representative democracy — Transparency versus privacy — Conflict between two fundamental rights viz. right to information of voter regarding financial contributions to political parties versus right to informational privacy of political affiliation (specifically, anonymity of financial contributions to political parties): Electoral Bond Scheme, 2018 permitting anonymity of financial contributions to political parties, held, unconstitutional. Legislative provisions enacting the same, struck down and consequential directions issued, [Assn. for Democratic Reforms (Electoral Bond Scheme) v. Union of India, (2024) 5 SCC 1]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.