This volume of the Supreme Court Cases (SCC), Part 1 of Volume 7, embodies landmark cases decided by the Supreme Court on issues like scope of CCI’s powers after approval of combination and validity of Special Intensive Revision (SIR) of electoral rolls.
Competition Act, 2002 — Ss. 43-A, 44 and 45 r/w Ss. 5, 6, 20(1), 20(4), 29 and 31: Scope of CCI’s powers after approval of combination under S. 31(1), Competition Act, 2002, clarified, [Amazon.Com NV Investment Holdings LLC v. CCI, (2026) 7 SCC 80]
Constitution of India — Arts. 324 and 327 r/w Ss. 21(3) and 21(2) of the Representation of the People Act, 1950 — Special Intensive Revision (SIR) of electoral rolls: Law clarified on validity of Special Intensive Revision (SIR) of electoral rolls. Constitutional supremacy of Election Commission’s powers under Arts. 324 and 327, explained, [Assn. for Democratic Reforms v. Election Commission of India, (2026) 7 SCC 1]
