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“…penalty @1% of the turnover for each year of continuance of the cartel would be appropriate penalty in keeping with the extent and seriousness proportionality of the anti-competitive behavior of Geep Industries.”.
by Shweta Shroff Chopra†, Yaman Verma†† and Neetu Ahlawat†††
Cite as: 2023 SCC OnLine Blog Exp 35
Find interesting rulings by NCLT, NCLAT, RBI, ITAT, SEBI, NCDRC covering legal stories on FTS under India Netherlands DTAA, reconsideration of approved resolution plan in insolvency proceedings, definition of financial debt, compensation against doctor’s legal obligations, and much more.
The Tribunal while upholding the impugned order passed by CCI dated 20-10-2022, set aside 4 key directions issued in paragraphs 617.3, 617.9, 617.10 and 617.7.
by Priyam Indurkhya† and Rituraj Singh Parmar††
About: Fourteenth NLU Antitrust Law Moot Court Competition, 2023 is being held in association with Cyril Amarchand Mangaldas and knowledge partner SCC Online
CONTENT OF THE POST Tamil Nadu National Law University takes immense pleasure in announcing the 1st edition of TNNLU — NHRC National
by Vaibhav Garg† and Devansh Malhotra††
by Sanskruti Jain* and Avnish Prakash**
The Delhi High Court stayed the recovery of a Rs. 223.48 crore penalty imposed by Competition Commission of India (CCI) on MakeMyTrip (P) Ltd. for abuse of its dominant position.
Mehul Choksi banned from SEBI for 10 years; SC acted in violation of the provisions of Constitution: CIC; No prohibition on advocate to represent different company in separate proceedings filed under Section 7 IBC; Interim directions to Gurugram Municipal Corporation vis-a-vis banned foreign dog breeds and increased cases of pet and stray dog menace; and more
Authority for Advance Ruling (AAR) Gujarat Authority for Advance Ruling| ‘Combined Wire Rope’ not a part of the fishing vessel, thus, not
Central Information Commission: In the second appeal filed by the appellant under Section 19 of the Right to Information Act,
Competition Commission of India: In a significant development, the Commission while deliberating upon the alleged contravention of Sections 3 and
Parallel inquiries by two different authorities in their respective spheres of adjudication are not uncommon and a slight overlap between the inquiries does not mean that one must lead to the ouster of the other.
Axis Bank Limited – Competition Commission of India’s unconditional approval for acquisition of Citibank’s Consumer Business. Khaitan & Co Competition/ Antitrust team
National Company Law Appellate Tribunal (NCLAT): While deciding the instant appeal filed by Amazon.com NV Investment Holdings LLC challenging the order passed
Bombay High Court: The Division Bench of G.S. Patel and Madhav J. Jamdar, JJ., directed the Competition Commission of India not to
Competition Commission of India (CCI): On finding merit in allegations of news publishers’ Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma