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Shares have been acquired in Northern Arc, MG Motors, Greenko ZeroC, Nagarjuna Fertilizers, Annapurna Finance, Sharekhan, Human Value Developers, Pritam International Private Limited and Max Life Insurance.
The fair trade watchdog, Competition Commission of India, approved the subscription of 16.22 per cent equity shares of Max Life Insurance Company
Value of assets and turnover increased by 150% based on the wholesale price index.
CCI issues guidelines to bring transparency in method of calculating penalties.
CCI notifies the Competition Commission of India (Lesser Penalty) Regulations, 2024.
About CNLU Chanakya National Law University (CNLU) was established in the year 2006 with an altruistic aspiration of serving society by disseminating
About the University The Tamil Nadu National Law University (TNNLU) was established by the Government of Tamil Nadu by an Act of
Justice Prevails: The Moot Court Society of Fairfield: School of Law, New Delhi is delighted to announce the Third edition of our
Madras High Court said that merely because Section 62 of the CCI Act, 2002 states that the provisions of this Act shall be in addition to and not in derogation of the provisions of any other law, it cannot be interpreted that any individual can institute proceedings in a Commercial Court alleging abuse of dominance, while completely ignoring Section 61 of the Act of 2002.
Competition Commission of India introduces definition of Interlocutory Application in CCI (General) Regulations, 2009.
NALSAR University of Law is all set to bring the 3rd NALSAR-CCI Antitrust Moot, 2024 presented by Trilegal from March 22nd —
The Commission stated that the precise delineation of relevant markets can be left open as irrespective of the delineation, the Proposed Combination will not cause any appreciable adverse effect on competition in India.
by Sanjay Vashishtha† and Abhay Pratap††
Cite as: 2023 SCC OnLine Blog Exp 75
Shardul Amarchand Mangaldas & Co. successfully represented Centella Mauritius Holdings Limited (an affiliate of TPG Inc.) before the Competition Commission of India
“…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
The Supreme Court had reservation to express its opinion on the merits of the case which would otherwise affect the proceedings pending before NCLAT and stated that the findings of the CCI at the interlocutory stage was neither without jurisdiction nor suffered from any error which would necessitate interference in the appeal.
Sharper laws, active regulatory oversight and new reforms to encourage foreign investments in promising sectors can provide a springboard to the economy,