| Indira Nehru Gandhi v. Raj Narain, 1975 Supp SCC 1 |
Purity of elections as a constitutional imperative |
Relied on to prioritise free and fair elections over absolute secrecy |
| S. Raghbir Singh Gill v. S. Gurcharan Singh Tohra, 1980 Supp SCC 53 |
Secrecy should not shield electoral fraud |
Used to support transparency in indirect elections |
| A. Neelalohithadasan Nadar v. George Mascrene, 1994 Supp (2) SCC 619 |
Scope of secrecy and election purity |
Followed on the same point |
| R. v. Beardsall, (1876) 1 QBD 452 |
Secrecy not absolute; can yield to prevent fraud |
Approved to justify legislative departure from secret ballot |
| Sub-Committee on Judicial Accountability v. Union of India, (1991) 4 SCC 699 |
Contextual constitutional interpretation |
Referred to while reading Art. 80(4) |
| Burson v. Mary, 504 US 191 (1992) |
Balance between secrecy and election integrity |
Cited for comparative perspective |
| Lily Thomas v. Speaker, Lok Sabha, 1993 4 SCC 234 |
Election law principles |
Cited |
| S.R Chaudhuri v. State of Punjab, (2001) 7 SCC 126 |
Democratic norms in constitutional offices |
Cited |
| N.P Ponnuswami v. Returning Officer, 1952 SCR 218 |
Plenary power of Parliament over elections |
Affirmed legislative competence |
| Joseph Theberge v. Phillippe Laudry, (1876) 2 AC 102 (PC) |
Statutory nature of electoral rights |
Affirmed |
| Hari Prasad M. Trivedi v. V.B Raju, 1974 3 SCC 415 |
Statutory regulation of electoral process |
Relied on |
| Jyoti Basu v. Debi Ghosal, 1982 1 SCC 691 |
Right to vote is statutory, not fundamental |
Followed and reiterated |
| Rama Kant Pandey v. Union of India, 1993 2 SCC 438 |
Parliament’s power in electoral reforms |
Relied on |
| New National Party of South Africa v. Govt. of RSA, (1999) 3 SA 191 |
Comparative approach to electoral systems |
Relied on |
| PUCL v. Union of India, 2003 4 SCC 399 |
Distinction between right to vote and freedom of expression |
Clarified and limited |
| Union of India v. Assn. for Democratic Reforms, 2002 5 SCC 294 |
Disclosure norms in elections |
Discussed |
| August v. Electoral Commission, 1999 3 SA 1 |
International comparative insight |
Cited |
| Judd v. Mckeon, (1926) 38 CLR 380 |
Australian practice on indirect elections |
Relied on |
| R. v. Jones, (1972) 128 CLR 221 |
Open voting in indirect elections |
Relied on |
| United Democratic Movement v. President, RSA, (2003) 1 SA 495 |
Party discipline in proportional representation |
Relied on |
| Kesavananda Bharati v. State of Kerala, 1973 4 SCC 225 |
Basic structure doctrine |
Applied to test if amendment damages democracy |
| Jolly George Varghese v. Bank of Cochin, 1980 2 SCC 360 |
Domestic application of international law |
Cited |
| Nilabati Behera v. State of Orissa, 1993 2 SCC 746 |
Human rights obligations domestically |
Cited |
| State of W.B v. Kesoram Industries, 2004 10 SCC 201 |
Interpretative guides for constitutional power |
Cited |
| Re: Special Reference No.1 of 1964, (1965) 1 SCR 413 |
Legislative privilege scope |
Cited |
| Tej Kiran Jain v. N. Sanjiva Reddy, 1970 2 SCC 272 |
Freedom of speech in legislature |
Cited |
| Mohinder Singh Gill v. Chief Election Commr., 1978 1 SCC 405 |
Election Commission’s residual powers under Art. 324 |
Followed |
| Kihoto Hollohan v. Zachillhu, 1992 Supp (2) SCC 651 |
Scope of disqualification under Tenth Schedule |
Applied to hold no disqualification for voting against party line in Rajya Sabha poll |
| S.R Bommai v. Union of India, 1994 3 SCC 1 |
Party system as part of basic structure |
Relied on |