The Supreme Court of the United States proposed the Judicial Review Doctrine. The landmark case of William Marbury v. James Madison, Secretary of State of the United States (1803), is ... widely regarded as the beginning of constitutional judicial review when John Marshall declared that the Supreme Court could nullify laws passed by Congress. Marshall’s assertion of judicial review power in the United States Constitution was not rationally stated; it ultimately failed due to the Supreme Court’s decision and the lack of political backlash against it.