Parliamentary Privilege

Immunity for MPs and MLAs casting vote on bribe
Case BriefsSupreme Court (Constitution/Larger Benches)

In P.V. Narasimha Rao v. State (CBI/SPE), (1998) 4 SCC 626, the 5-Jugdge Bench held that the MPs and MLAs enjoyed immunity if they cast vote in the House after taking bribe for it.

Canada SC
Case BriefsForeign Courts

Supreme Court of Canada: A Nine-Judge Bench comprising of Wagner C.J., and Abella, Moldaver, Karakatsanis, Gascon, Côté, Brown, Rowe and Martin, JJ.