AIR 1973 SUPREME COURT 1461 ::1973 4 SCC 225

Supreme Court Of India

Hon'ble Judge(s): M. Sikri, J. M. Shelat, K. S. Hegde, A. N. Grover, A. N. Ray, P. Jaganmohan Reddy, D. G. Palekar, H. R. Khanna, K. K. Mathew, M. H. Beg, S. N. Dwivedi, A. K. Mukherjea, Y. V. Chandrachud , JJJ

(A) Constitution of India , Art.368— Scope - Contains both power and procedure to amend Constitution-All Articles including those relating to fundamental rights can be amended, (AIR 1967 SC 1643, Overruled) provided that the basic structure and framework of the Constitution are not altered - Basic structure and framework -Meaning explained and illustrated - "Amendment"- Meaning explained. Constitution of India , Art.13— Brief Note:-(A) (Per Majority, Ray, Palekar, Mathew, Beg, Dwivedi and Chandrachud, JJ. Contra):- Art. 368 does not enable the Parliament to alter the basic structure or frame-work of the Constitution. (Per Majority Sikri, C. J. Contra -See pt. (B))-Power to amend the Constitution is to be found in Art. 368 (as it stood even before the 24th Amendment) and not elsewhere. Article 368 contained both the power and procedure for amending the Constitution. (Per Majority, Sikri, C. J., Shelat, Hegde, Grover and Mukherjea, - JJ. Contra):-There are no implied limitation on the power of amendment under Article 368. Per Jaganmohan Reddy, J.:- It is not necessary to consider in this case the question of the existence or non-existence of implied or inherent limitations.(Para 1152) Per Sikri, C. J.:- In the Constitution the word "amendment" or "amend" has been used in....