cartelization Archives

Why Karnataka High Court rejected petition challenging imposition of quality control on plastic imports into India?

If the quality emerges right from the word go till the finished product under the ‘Make in India programme’, it is only then that the country would be able to compete with others.

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI decides Lesser Penalty cases relating to tenders of Pune Municipal Corporation

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

Case Briefs Tribunals/Commissions/Regulatory Bodies

High Security Registration Plates: CCI rules out specific case of bid-rigging however, CBI investigation on

Competition Commission of India: The Commission recently dealt with an application that was filed by the Association of Registration Plates Manufacturers of

Case Briefs Tribunals/Commissions/Regulatory Bodies

For applying S. 3 of Competition Act against an alleged anti-competitive practice, a prima facie case needs to be established first

Competition Commission of India: The CCI recently passed an order under Sec. 26(2) of the Competition Act wherein the informant had filed

Tribunals/Commissions/Regulatory Bodies

Independent decisions do not give benefit of ‘single economic entity’ defence: Four insurance PSUs found guilty of bid rigging

Competition Commission of India: The CCI found insurance PSUs guilty of cartelization qua rigging the tender floated by the Government of Kerala