National Company Law Appellate Tribunal
Case BriefsTribunals/Commissions/Regulatory Bodies

“…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.”.

Law School NewsMoot Court Announcements

About Moot Court Competition Symbiosis Law School, Nagpur in association with the Competition Commission of India is organizing the National Moot Court Competition

NCLAT
Case BriefsTribunals/Commissions/Regulatory Bodies

In the case at hand, a buyer of an apartment in a DLF Project had allegedly found several clauses of the buyer-seller agreement reflecting abuse of dominance position by DLF which was “highly unfair and discriminatory” to the buyer.

Delhi High Court
Case BriefsHigh Courts

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.

NCLAT
Case BriefsTribunals/Commissions/Regulatory Bodies

    National Company Law Appellate Tribunal, New Delhi: The Bench of Rakesh Kumar, J., Judicial Member, and Dr. Ashok Kumar Mishra,

Cyril Amarchand MangaldasExperts Corner

Bharat Budholia, Partner,  Aishwarya Gopalakrishnan, Principal Associate and Dhruv Rajain, Senior Associate, Cyril Amarchand Mangaldas

Cite as: (2019) PL (Comp. L) June 77

Cyril Amarchand MangaldasExperts Corner

Anshuman Sakle, Partner, Dhruv Rajain, Senior Associate and Ruchi Verma, Associate, Cyril Amarchand Mangaldas
Cite as: (2019) PL (Comp. L) May 82

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India (CCI): The Bench comprising of Sudhir Mital, Chairperson and Augustine Peter, U.C. Nahta and G.P. Mittal, Members, while