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]