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Airtel

Case Briefs Supreme Court

Nothing wrong with TRAI seeking information to ensure transparency; SC directs Airtel, Vodafone Idea to disclose segmented offers details to TRAI

Supreme Court: The 3-judge bench of SA, Bobde, CJ* and AS Bopanna and V. Ramasubramanian, JJ has directed telecom giants Bharti Airtel

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Published on November 6, 2020November 12, 2020By Prachi Bhardwaj

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Case Briefs Supreme Court

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

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Published on December 7, 2018December 11, 2018By Bhumika Indulia

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