State Bank of India (SBI) was directed to disclose details of Electoral Bonds purchased and redeemed, including purchaser names and bond denominations – The Election Commission of India (ECI) was ordered to publish the disclosed information on its website by a specific deadline – SBI sought an extension for compliance, which was denied, and the Court warned of contempt proceedings if the directions were not followed.
SUPREME COURT OF INDIA CONSTITUTION BENCH STATE BANK OF INDIA — Appellant Vs. ASSOCIATION FOR DEMOCRATIC REFORMS AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI., Sanjiv…