Navigating the Hub-and-Spoke Cartel in India: An Analytical Overview of the New Provision
by Sanjay Vashishtha† and Abhay Pratap††
Cite as: 2023 SCC OnLine Blog Exp 75
anti-competitive agreement
7 entities indulged in anti-competitive agreement for supply of signages for branches/offices/ATMs of SBI: E-mails exchanged between parties formed basis for manipulation of bidding process | Detailed decision of CCI
Competition Commission of India (CCI): Noting that in respect of cases concerning cartels that are hidden or secret, there is little or
CCI | No contravention of Ss. 3 or 4 of Competition Act found on allegations of quid pro quo and corruption
Competition Commission of India (CCI): The Bench comprising of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma (Member) and Bhagwant Singh Bishnoi (Member), decided
Existence of an ‘agreement’ is a sine qua non to prove contravention of Section 3 of Competition Act, 2002
Competition Commission of India (CCI): A four-member bench comprising of Devender Kumar Sikri, Chairperson and Sudhir Mital, U.C. Nahata and G.P. Mittal,