CCI introduces provision for Lesser Penalty Plus vide CCI (Lesser Penalty) Regulations, 2024
CCI notifies the Competition Commission of India (Lesser Penalty) Regulations, 2024.
cartel
CCI | No abuse of dominant position contemplated under S. 4 of Competition Act found against Gujarat SBST
Competition Commission of India (CCI), New Delhi: Coram comprising of Ashok Kumar Gupta (Chairman) and U.C. Nahta and Sangeeta Verma (Members), dismissed
CCI | All India Sugar Trade Association alleged for circulating “price sensitive information” amongst cartel members
Competition Commission of India (CCI): The Bench comprising of Ashok Kumar Gupta (Chairperson), U.C. Nahta and Sangeeta Verma, Members, closed the matter
‘El Chapo’ Guzman Verdict | Guilty of “Industrial-Scale Smuggling Operation”
As reported by the media, Joaquin “El Chapo” Guzman — Drug Lord, was convicted after a three month trial in regard to the
CCI | Non-participation in tender justified if participant doesn’t have required system; no bid suppression or cartelisation found
Competition Commission of India (CCI): This reference was filed before Ashok Kumar, Chairperson and Augustine Peter and U.C. Nahta, Members by the
Supreme Court | TRAI and TDSAT to determine preliminary issues before CCI can decide competition issue
Supreme Court: A Bench comprising of A.K. Sikri and Ashok Bhushan, JJ. dismissed an appeal filed against the judgment of Bombay High Court
