Committee Report recommends Digital Competition Act with ex-ante measures
The Committee compared traditional markets with digital markets to hint towards the threshold for intervention, and also looked into prevailing trends in other countries.
The Committee compared traditional markets with digital markets to hint towards the threshold for intervention, and also looked into prevailing trends in other countries.
CCI issues guidelines to bring transparency in method of calculating penalties.
CCI notifies the Competition Commission of India (Lesser Penalty) Regulations, 2024.
About the University The Tamil Nadu National Law University (TNNLU) was established by the Government of Tamil Nadu by an Act of
Greetings from the NUJS Alternative Dispute Resolution Society and the Outlawed OC! It brings us immense pleasure to announce that the West
Justice Prevails: The Moot Court Society of Fairfield: School of Law, New Delhi is delighted to announce the Third edition of our
Madras High Court said that merely because Section 62 of the CCI Act, 2002 states that the provisions of this Act shall be in addition to and not in derogation of the provisions of any other law, it cannot be interpreted that any individual can institute proceedings in a Commercial Court alleging abuse of dominance, while completely ignoring Section 61 of the Act of 2002.
About: The fifteenth NLU Antitrust Law Moot Court Competition, 2024 is being organised in association with Cyril Amarchand Mangaldas and knowledge and
Competition Commission of India introduces definition of Interlocutory Application in CCI (General) Regulations, 2009.
NALSAR University of Law is all set to bring the 3rd NALSAR-CCI Antitrust Moot, 2024 presented by Trilegal from March 22nd —
The XIII Edition of ILNU Anti-Trust Moot & Conference, 2024 will be hosted and organised by ILNU.
The Commission stated that the precise delineation of relevant markets can be left open as irrespective of the delineation, the Proposed Combination will not cause any appreciable adverse effect on competition in India.
by Sanjay Vashishtha† and Abhay Pratap††
Cite as: 2023 SCC OnLine Blog Exp 75
Shardul Amarchand Mangaldas & Co. successfully represented Centella Mauritius Holdings Limited (an affiliate of TPG Inc.) before the Competition Commission of India
Additional Solicitor General submitted that Ms. Ravneet Kaur, an IAS officer was appointed as Chairman, Competition Commission of India by the Selection Panel.
by Vinay Sachdev*
“…penalty @1% of the turnover for each year of continuance of the cartel would be appropriate penalty in keeping with the extent and seriousness proportionality of the anti-competitive behavior of Geep Industries.”.
by Shweta Shroff Chopra†, Yaman Verma†† and Neetu Ahlawat†††
Cite as: 2023 SCC OnLine Blog Exp 35