unfair trade practices Archives

Why Coal India Limited lost legal battle against CCI: Supreme Court verdict explained

Coal India Limited and its subsidiary Western Coalfields Limited had contended that they cannot be bound by the Competition Act, 2002 as both are governed by the Coal Mines (Nationalization) Act, 1973. The Supreme Court held that the Competition Act applies to State monopolies, Government Companies and PSUs.

Legislation Updates Notifications

SEBI bars CEO of ZEEL and Chairman of Essel Group from holding Directorial Positions

On 12-6-2023, the Securities and Exchange Board of India (‘SEBI’) in the matter of Zee Entertainment Enterprises Ltd. (‘ZEEL’) passed an interim

Case Briefs Supreme Court

Supreme Court| ‘Exclusion clause’ destroying the contract entered with knowledge, cannot be permitted to be used by a party who introduced it, to avoid liability

Supreme Court: In an appeal against the decision of the National Consumer Disputes Redressal Commission (‘NCDRC’), wherein the commission having

Case Briefs Tribunals/Commissions/Regulatory Bodies

Consumer Disputes Redressal Commission directs Zomato to compensate a student for mental agony sustained due to non-delivery of ordered food item

Consumer Disputes Redressal Commission, Kollam: While deciding upon the instant consumer complaint against Zomato for failing to deliver the food

Case Briefs Tribunals/Commissions/Regulatory Bodies

SAT| Shareholders can ratify Director’s Breach of Duty through a special resolution

Securities Appellant Tribunal, Mumbai: The Bench of Tarun Agarwala, J., Presiding Officer, and Meera Swarup, Technical Member, while allowing the appeals held

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Consumer Protection Act, 2019 provides for hierarchy of Consumer Fora to deal with consumer complaints, depending upon pecuniary value of complaint; Complaint filed to demand disproportionate compensation only to inflate value of complaint — Dismissed

National Consumer Disputes Redressal Commission (NCDRC): C. Viswanath (Presiding Member) while addressing the complaint reiterated the settled position of law, expressed that,

Case Briefs District Court

District Consumer Forum | Marriage bureau’s failure to find a match or arrange any meeting, held as ‘deficient service’ – directed to refund amount paid by complainant

District Consumer Disputes Redressal Forum, New Delhi: The Coram of Rekha Rani (President) and Kiran Kaushal (Member) allowed a case filed against

Tribunals/Commissions/Regulatory Bodies

CompAT awarded compound interest 15% p.a. under erstwhile MRTP Act to the victim of Unfair Trade Practice by builder, prayer for delivery of possession rejected

Competition Appellate Tribunal: Deciding a transferred case under the erstwhile MRTP Act, 1969, the Competition Appellate Tribunal held that the delay in