ASSOCIATION OF DEMOCRATIC REFORMS & ANR. versus UNION OF INDIA & ORS.

Citation: [2024] 3 S.C.R. 1315 · Decided: 18-03-2024 · Supreme Court of India · Bench: D.Y. CHANDRACHUD, SANJIV KHANNA, BHUSHAN RAMKRISHNA GAVAI, J.B. PARDIWALA, MANOJ MISRA · Disposal: Disposed off
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Judgment (excerpt)

[2024] 3 S.C.R. 1315 : 2024 INSC 226
Association of Democratic Reforms & Anr. 
v. 
Union of India & Ors. 
(Miscellaneous Application No. 596 of 2024 
In 
Miscellaneous Application Diary No. 11805 of 2024 
In 
Miscellaneous Application No. 486 of 2024 
In 
Writ Petition (Civil) No. 880 of 2017) 
18 March 2024
[Dr Dhananjaya Y Chandrachud, CJI, Sanjiv Khanna,  
B.R, Gavai, J.B. Pardiwala and Manoj Misra, JJ.]
Issue for Consideration
What is the extent of information required to be furnished by the 
State Bank of India under sub-paragraphs “b” and “c” of paragraph 
219 of Association for Democratic Reforms & Anr. Vs. Union Of 
India & Ors. [2024] 2 SCR 420?
Headnotes
Elections – Electoral Bonds – SBI directed to disclose 
details of each Electoral Bond encashed by political parties 
both in terms of the purchase and in terms of the receipt of 
contributions – Directions issued to State Bank of India and 
Election Commission of India 
Held: A plain reading of paragraph 219 of Association for 
Democratic Reforms & Anr. vs. Union of India & Ors. [2024] 2 SCR 
420 indicates that SBI was required to submit all details, both in 
terms of the purchase and in terms of the receipt of contributions – 
The expression “include” in both subparagraphs “b” and “c” of 
paragraph 219 demonstrate that the inclusive part is illustrative 
and not exhaustive of the nature of the disclosure which is to be 
made by SBI – SBI is required to make a complete disclosure 
of all details in its possession – This will also comprehend the 
alphanumeric number and serial number of the Electoral Bonds 
which were purchased and redeemed – Chairman and Managing 
Director of SBI directed to submit the details to the Election 
Commission of India – Election Commission of India directed to 
1316
[2024] 3 S.C.R.
Digital Supreme Court Reports
upload the details forthwith on receipt of communication by SBI. 
[Paras 7, 8, 11, 12]
Elections – Electoral Bonds – Miscellaneous Application 
filed for pre-dating point of disclosure – Rejected as not 
maintainable 
Held: Vide sub-paragraphs “b” and “c” of paragraph 219 of 
Association for Democratic Reforms & Anr. vs. Union of India & 
Ors. [2024] 2 SCR 420, the State Bank of India has been directed 
to furnish the details of Electoral Bonds purchased as well as the 
Political Parties which have received contributions through Electoral 
Bonds since the date of the interim order dated 12 April 2019 – 
Since the Miscellaneous Application filed by the Applicant sought 
for pre-dating of the point of disclosure, the same rejected as 
amounting to substantive modification of the judgment. [Paras 3,4]
List of Keywords
Electoral Bonds; Full disclosure; Miscellaneous Application; 
Maintainability;
Case Arising From
CIVIL ORIGINAL JURISDICTION: Miscellaneous Application No. 
596 of 2024 
In
Miscellaneous Application Diary No. 11805 of 2024 
In
Miscellaneous Application No. 486 of 2024 
In
Writ Petition (Civil) No. 880 of 2017
From the Judgment and Order dated 15.03.2024 of the Supreme 
Court of India in D No.11805 of 2024
Appearances for Parties
Kapil Sibal, Vijay Hansaria, Sr. Advs., Varun thakur, Varinder Kumar 
Sharma, Ms Sneha Kalita, Ms. Kavya Jhawar, Ms. Nandini Rai, Ms. 
Doly Deka, Jessy Kurian, K.S. Bhati, Pawan Shree Agarwal, Advs. 
for the Petitioners.
[2024] 3 S.C.R. 
1317
Association of Democratic Reforms & Anr. v. Union of India & Ors. 
Tushar Mehta, SG, Harish Salve, Sr. Adv., Sanjay Kapur, Ms. Divya 
Singh Pundir, Ms. Mahima Kapur, Ms. Mansi Kapur, Mrs. Shubhra 
Kapur, Devesh Dubey, Surya Prakash, Arjun Bhatia, Ms. Isha 
Virmani, Kanu Agarwal, Rajat Nair, Raman Yadav, Shyam Gopal, 
Raj Bahadur Yadav, Prashant Bhushan, Ms. Neha Rathi, Ms. Kajal 
Giri, Pranav Sachdeva, Ms. Shivani Kapoor, Kamal Kishore, Advs. 
for the Respondents.
Judgment / Order of the Supreme Court
Order
Miscellaneous Application Diary No 12580 of 2024
1.	
On being mentioned, the Miscellaneous Application is taken on Board.
2.	
In sub-paragraphs “b” and “c” of paragraph 2211 of the judgment of 
this Court dated 15 February 2024, the direction to the State Bank 
of India are to submit details of the
(i)	
Electoral Bonds purchased; and 
(ii)	
Political Parties which have received contributions through 
Electoral Bonds. 
3.	
This information has to be submitted since the date of the interim 
order dated 12 April 2019. In other words, all details which have been 
directed to be furnished in the operative directions of this Court are 
to be submit
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