Conclusion

The Kesavananda Bharati case has been hailed as a landmark in the history of Indian constitutional law as it affirmed the supremacy of the Constitution and the independence of the judiciary in protecting the basic structure of the Constitution. The judgment laid down several principles that have become the bedrock of constitutional law in India. These include the principles of the rule of law, separation of powers, and the independence of the judiciary.It has also been instrumental in shaping the Indian judiciary's approach to constitutional interpretation and the limits of Parliament's power to amend the Constitution.

The Supreme Court, in a 7-6 majority decision, held that the Constitution of India has a basic structure that cannot be altered even by a constitutional amendment. The court held that the Parliament's amending power under Article 368 is not unlimited and that it cannot alter the basic structure of the Constitution. This has served as an important check on the power of the Parliament to amend the Constitution.