This volume of the Supreme Court Cases (SCC), Part 3 of Volume 8, embodies a curated selection of landmark cases decided by the Supreme Court addressing a wide range of issues such as capital loss due to reduction in share capital of company, filicide, customs on imported crude degummed soyabean oil, and more.
Customs Act, 1962 — S. 25 — Entitlement to exemption— Imported crude degummed soyabean oil is a manufactured commodity, not an “agricultural product”, and thus entitled to benefit of exemption from payment of various customs duties, [Noble Resources & Trading (India) (P) Ltd. v. Union of India, (2025) 8 SCC 518]
Income Tax — Capital Gains — Capital loss — Long term capital loss on account of reduction in share capital of Company — Entitlement to—-Law clarified on reduction in share capital of company as “transfer” under S. 2(47) IT Act [CIT v. Jupiter Capital (P) Ltd., (2025) 8 SCC 500]
Insolvency and Bankruptcy Code, 2016 — S. 31(1) — Income tax dues/liabilities, which are not claimed prior to and are not part of the approved resolution plan — Extinguishment of— Law clarified on extinguishment of income tax dues/liabilities, which are not claimed prior to and are not part of the approved resolution plan, [Vaibhav Goel v. CIT, (2025) 8 SCC 511]
Narcotic Drugs and Psychotropic Substances Act, 1985 — Ss. 52-A and 20(b)(ii)(c) — Sample of contraband — Accuracy and reliability — Challenge on ground of contravention of provisions— Tenability of challenge to conviction on ground of contravention of provisions under S. 52-A, NDPS Act, clarified, [Bharat Aambale v. State of Chhattisgarh, (2025) 8 SCC 452]
Penal Code, 1860 — S. 302 — Filicide— Conviction of father, confirmed in filicide case based on circumstantial evidence, [Subhash Aggarwal v. State (NCT of Delhi), (2025) 8 SCC 440]