COMMON CAUSE Vs. UNION OF INDIA

JUDGEMENT

(1.) A batch of four petitions has been instituted before this Court invoking its jurisdiction under Article 32 of the Constitution.

(2.) In Association for Democratic Reforms and Anr Vs. Union of India and Ors.: (2024) 2 SCR 420 : 2024 INSC 1131 a Constitution Bench of this Court struck down the Electoral Bond Scheme and provisions in cognate legislation including those Representation of the People Act 1951, the Companies Act 2017 and the Income Tax Act, 1961 as being ultra vires and unconstitutional. The conclusions of this Court were in the following terms:

(3.) Consequential to the above conclusions, the directions that were issued by the Constitution Bench read thus :