This volume of the Supreme Court Cases (SCC), Part 1 of Volume 8, embodies landmark cases decided by the Supreme Court on the exercise of power by the Governor under Article 200 of the Constitution and right to freedom on all matters related to sexual and reproductive health under Article 21.
Constitution of India — Art. 200 Proviso 1 and Art. 142: Courses of action available to Governor in exercise of his powers under Art. 200, explained. Law clarified on procedure when Governor chooses option to withhold assent, [State of T.N. v. Governor of T.N., (2025) 8 SCC 1]
Constitution of India — Art. 21 — “Life” — Meaning and Scope — Broadly construed — Rights covered: “Life” under Art. 21 means life in its fullest sense: all that which makes life more meaningful, worth living like human being. It includes right to health, right to live with human dignity, right to privacy, right to make reproductive choices not restricted to right of woman to have or not to have children but also includes constellation of freedoms and entitlements that enable woman to decide freely on all matters relating to her sexual and reproductive health, [K. Umadevi v. State of T.N., (2025) 8 SCC 263]
