This volume of the Supreme Court Cases (SCC), Part 3 of Volume 6, embodies landmark cases decided by the Supreme Court on issues like approval of resolution plan, reduction of share capital, quashing of complaint and summoning order, and more.
Companies Act, 2013 — S. 66 — Reduction of share capital by a closely held company: Validity of reduction of share capital by a closely held company under S. 66, Companies Act, 2013, determined, [Pannalal Bhansali v. Bharti Telecom Ltd., (2026) 6 SCC 397]
Criminal Procedure Code, 1973 — Ss. 482 and 156 — Quashing of proceedings: Permissibility and relevant considerations for direction for disposal of quashing petition by directing time-bound completion of investigation, explained, [State of U.P. v. Mohd Arshad Khan, (2026) 6 SCC 383]
Drugs and Cosmetics Act, 1940 — Ss. 18(a)(vi), 18-B, 22(1)(cca), 27(d) and 28-A r/w Chapter IV — Quashing of complaint: Plea of complaint under Drugs and Cosmetics Act, 1940 being time barred, when not tenable, explained. No court inferior to Court of Session shall try an offence punishable under Chapter IV, [SBS Biotech v. State of H.P., (2026) 6 SCC 353]
Insolvency and Bankruptcy Code, 2016 — Ss. 30 and 20, 21, 24 and 28 — Committee of Creditors (CoC): Committee of Creditors (CoC), not to be rendered functus officio post approval of resolution plan by adjudicating authority, [Kalyani Transco v. Bhushan Power & Steel Ltd., (2026) 6 SCC 431]
Negotiable Instruments Act, 1881 — S. 138 r/w Ss. 141 and 142 — Quashing of complaint and summoning order: Direction for quashing of complaint and summoning order, in case involving disputed questions of facts and by holding that two parallel prosecutions could not simultaneously stand, when not justified, explained, [Sumit Bansal v. MGI Developers & Promoters, (2026) 6 SCC 366]