calcutta high court
Case BriefsHigh Courts

Calcutta High Court affirmed tender issuing authority’s expertise in interpreting the tender document and underscored the limited scope of judicial review in such matters.

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): The CCI has passed final order in two cases involving bid rigging/collusion in three tenders floated by

Case BriefsHigh Courts

Bombay High Court: A Division bench comprising of Anoop V. Mohta and Bharati H. Dangre, JJ. heard a petition filed in relation