NCLAT
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NCLAT while deciding the issue of cartelisation by breweries observed that lesser penalty application indicates admission of guilt and held United Breweries, Carlsberg India Pvt. Ltd. and All India Breweries Association liable for cartelisation.

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Competition Commission of India (CCI): Noting that in respect of cases concerning cartels that are hidden or secret, there is little or

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Competition Commission of India (CCI): Noting a nationwide cartel amongst certain Beer companies, Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma,

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Competition Commission of India (CCI): In its recent press release, Competition Commission of India, while giving benefit of reduction in penalty under

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Competition Commission of India (CCI): Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh Bishnoi, Members found no cartelization

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Bombay High Court: The Division Bench of S.C. Gupte and M.S. Karnik, JJ., expressed that for an employer to come to a

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Competition Commission of India (CCI):  “Cartelisation in the Airlines Industry”? Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma and Bhagwant Singh

Op EdsOP. ED.

by Harshita Fatesaria†,  Sakshi Saran Agarwal†† and Shourya Bhansali†††

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Competition Commission of India (CCI): While deciding the instant matter which revolved around violation of Section 3 (3) of the Competition Act,

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Competition Commission of India (CCI): This reference was filed before Ashok Kumar, Chairperson and  Augustine Peter and U.C. Nahta, Members by the

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Competition Commission of India (CCI): The Bench comprising of Sudhir Mital (Chairperson) and Augustine Peter and U.C. Nahta (Members), closed a matter

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Competition Commission of India (CCI): The 3-Member Bench comprising of Sudhir Mital (Chairperson), Augustine Peter and U.C. Nahta (Members), while pronouncing an

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Competition Commission of India: CCI imposed penalty on three leading Indian Zinc-Carbon Dry Cell Battery manufacturers – Eveready Industries India Ltd. (‘Eveready’),

Op EdsOP. ED.

by K. Shiva*