anti-competitive practices

Case BriefsSupreme Court

“When the CCI performs inquisitorial, as opposed to adjudicatory functions, the doors of approaching the CCI and the appellate authority, i.e., the NCLAT, must be kept wide open in public interest.”

Business NewsNews

Government e Marketplace (GeM) and Competition Commission of India (CCI) entered into a Memorandum of Understanding on 6th February 2019 to enable a

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): The Three-Member Bench comprising of Ashok Kumar Gupta, Chairperson and Augustine Peter and U.C. Nahta as members

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): The Bench comprising of Sudhir Mital, Chairperson and Augustine Peter, U.C. Nahta and G.P. Mittal, Members, while

Tribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): While rejecting a complaint filed by a retired Wing Commander alleging that Director General of Health Services