| Ram Jawaya Kapur v. State of Punjab, AIR 1955 SC 549 | Executive power of State is co-extensive with legislative power. | Supported the Board’s competence to act without specific legislation. |
| Bishambhar Dayal Chandra Mohan v. State of U.P., (1982) 1 SCC 39 | Same principle on executive power. | Relied on for validating the impugned executive action. |
| Bihar School Examination Board v. Subhas Chandra Sinha, (1970) 1 SCC 648 | Exception to audi alteram partem in cases of mass copying; limited judicial review. | Followed extensively to uphold cancellation without individual hearings. |
| B. Ramanjini v. State of A.P., (2002) 5 SCC 533 | Standards for dealing with large-scale unfair means. | Summarised and applied while formulating guiding principles (para 39). |
| Onkar Lal Bajaj v. Union of India, (2003) 2 SCC 673 | Administrative discretion and public interest. | Referenced in support of the State’s duty to protect integrity of processes. |
| Board of High School & Intermediate Education v. Bagleshwar Prasad, AIR 1966 SC 875 | Inference of copying from identical wrong answers. | Applied to justify the Expert Committee’s “matching wrong answer” test. |
| Maharashtra State Board v. K.S. Gandhi, (1991) 2 SCC 716 | Scope of judicial review over academic decisions. | Summarised while stressing Court’s limited interference. |
| Board of High School & Intermediate Education v. Ghanshyam Das Gupta, AIR 1962 SC 1110 | Natural justice in individual copying cases. | Distinguished on facts; held inapplicable to mass copying. |
| Priya Gupta v. State of Chhattisgarh, (2012) 7 SCC 433 | Exercise of Article 142 for equitable relief. | Distinguished; Court declined similar relief to large group of appellants. |
| Ram Preeti Yadav v. U.P. Board, (2003) 8 SCC 311 | Consequences of fraud in examinations. | Referred to emphasise denial of equitable relief. |
| S.P. Chengalvaraya Naidu v. Jagannath, (1994) 1 SCC 1 | Fraud vitiates all proceedings. | Invoked to stress that benefits obtained by fraud cannot be retained. |
| Lazarus Estates Ltd. v. Beasley, (1956) 1 QB 702 | Courts will not allow fraud to prevail. | Cited in same context as above. |
| Central Inland Water Transport Corpn. v. Brojo Nath Ganguly, (1986) 3 SCC 156 | Public policy as a guiding principle. | Referred to while balancing equity and public interest (para 61). |
| Janson v. Driefontein Consolidated Mines, 1902 AC 484 (HL) | Concept of public policy. | Cited illustratively. |
| Richardson v. Mellish, (1824) 2 Bing 229 | Historical articulation of public policy. | Cited. |
| Enderby Town FC v. Football Assn., 1971 Ch 591 (CA) | Public policy in private law. | Cited. |
| Situ Sahu v. State of Jharkhand, (2004) 8 SCC 340 | Limitation and continuing wrongs. | Referred to in discussion on time-bar. |
| Dipa Pal v. University of Calcutta, AIR 1952 Cal 594 | Standards for inference of copying. | Cited. |
| B.C. Das Gupta v. Bijoyranjan Rakshit, AIR 1953 Cal 212 | Evidence of unfair means. | Cited. |
| Associated Provincial Picture Houses Ltd. v. Wednesbury Corpn., (1948) 1 KB 223 | Wednesbury unreasonableness. | Cited while noting limited reviewability of expert decisions. |
| Prem Parkash Kaluniya v. Punjab University, (1973) 3 SCC 424 | Inference from identical wrong answers. | Followed. |
| Union PSC v. Jagannath Mishra (citation not given) | Disciplinary action for unfair means. | Cited. |
| BSNL v. Surendra Nath Pandey, (2011) 15 SCC 81 | Natural justice exceptions. | Summarised. |
| Madhyamic Shiksha Mandal v. Abhilash Shiksha Prasar Samiti, (1998) 9 SCC 236 | Judicial deference in academic matters. | Referred. |
| Derry v. Peek, (1889) 14 AC 337 (HL) | Definition of fraud. | Cited. |
| Union of India v. Tulsiram Patel, (1985) 3 SCC 398 | Exceptions to natural justice. | Referred. |
| Dinesh Kumar v. Motilal Nehru Medical College, (1985) 3 SCC 542 | Equitable solutions in admission matters. | Referred. |
| State of Maharashtra v. Jalgaon Municipal Council, (2003) 9 SCC 731 | Fraud and public interest. | Referred. |
| Pratibha Singh v. State of M.P., 2014 SCC OnLine MP 4064 | Related litigation in the same scam. | Referred. |
| Pooja Yadav v. State of M.P., SLP ( C) 13629-30/2014 | Related proceedings. | Referred. |
| Sumit Sinha v. State of M.P., SLP (C) 16257/2014 | Related proceedings. | Referred. |
| Neetu Singh Markam v. State of M.P., (2014) 4 MPLJ 203 | Related proceedings. | Referred. |
| Nidhi Kaim v. State of M.P., WP 7418/2014 | Related proceedings. | Referred. |