This volume of the Supreme Court Cases (SCC), Part 2 of Volume 3, embodies landmark cases decided by the Supreme Court on abuse of dominant position, determination of offence under NDPS Act, capping of life imprisonment sentence, and more.
Competition Act, 2002 — Ss. 4(2)(a), (b), (d) and (e) and S. 19(4): Law clarified on non-establishment of abuse of Dominant Position, namely: (i) discriminatory or exclusionary pricing; (ii) imposition of unfair or discriminatory conditions; (iii) producing margin-squeeze, and (iv) tying or bundling of goods and effect of non-establishment of omission of harm analysis and denial of cross-examination, [CCI v. Schott Glass (India) (P) Ltd., (2026) 2 SCC 321]
Constitution of India — Arts. 194(3) & 105(3) and Arts. 212 & 122 and Arts. 32 & 226 — Expulsion of MLC: Writ petition against decision of House Ethics Committee, held, maintainable. Guiding principles for scrutiny of proportionality of actions taken by House against its Member(s), by Constitutional Courts, laid down, [Sunil Kumar Singh v. Bihar Legislative Council, (2026) 2 SCC 364]
Narcotic Drugs and Psychotropic Substances Act, 1985 — S. 8(c) r/w Ss. 2(xxiii), 9, 10, 76 and Schedule — Offence under S. 8(c): Determination of offence under S. 8(c), when an accused found dealing with psychotropic substances mentioned in Schedule to NDPS Act but not figuring in Sch. I to NDPS Rules, explained, [Revenue Intelligence v. Directorate Raj Kumar Arora, (2026) 2 SCC 401]
Penal Code, 1860 — S. 302 — Sentence of life imprisonment: Issue determined in this case that whether by putting a cap to the life imprisonment to the maximum extent of 20 yrs, the High Court abridged/curtailed the right of the appellant to apply for remission, [Monu Jayrambhai Tajpariya v. State of Gujarat, (2026) 2 SCC 398]