Committee Report recommends Digital Competition Act with ex-ante measures
The Committee compared traditional markets with digital markets to hint towards the threshold for intervention, and also looked into prevailing trends in other countries.
Competition Act
MCA enhances existing threshold value of assets and turnover for purpose of combination filing
Value of assets and turnover increased by 150% based on the wholesale price index.
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
Can CCI under Competition Act inquire into the actions of patentee who asserts his rights after patent being issued in India? Delhi High Court clarifies
Delhi High Court observed that when assessed, by the maxim generalia specialibus non derogant or by the maxim lex posterior derogat priori, the Patents Act must prevail over the Competition Act on the issue of exercise of rights by a patentee under the Patents Act.
Why Coal India Limited lost legal battle against CCI: Supreme Court verdict explained
Coal India Limited and its subsidiary Western Coalfields Limited had contended that they cannot be bound by the Competition Act, 2002 as both are governed by the Coal Mines (Nationalization) Act, 1973. The Supreme Court held that the Competition Act applies to State monopolies, Government Companies and PSUs.
The Competition (Amendment) Act, 2023: A Game Changer for Mergers and Acquisitions
by Aayushi Singh† and Pavitra Dubey††
Provisions of Competition (Amendment) Act, 2023 comes into force w.e.f 18-05-2023
The Central Government appoints 18-05-2023 as the date on which the provisions of the Competition (Amendment) Act, 2023 come into force. Sections
Changing Dynamics of Algorithmic Collusion: An Analytical Study
by Vinay Sachdev*
Interim Measures in Indian Antitrust Cases: Past, Present and Future
by Shweta Shroff Chopra†, Yaman Verma†† and Neetu Ahlawat†††
Cite as: 2023 SCC OnLine Blog Exp 35
Time limit for assessment of combinations reduced vide Competition (Amendment) Act, 2023
On 11-4-2023, the Ministry of Law and Justice notified the Competition (Amendment) Act, 2023 to amend the Competition Act, 2002. Key Points:
[Google-CCI Case] |NCLAT upholds Rs1,337 crore penalty on google for abuse of dominant position in Android Mobile Device Ecosystem
The Tribunal while upholding the impugned order passed by CCI dated 20-10-2022, set aside 4 key directions issued in paragraphs 617.3, 617.9, 617.10 and 617.7.
Leniency Applicants Beware: NCLAT Rules in the Beer Cartelisation Case Pawan Jagetia v. CCI: A case comment
by Priyam Indurkhya† and Rituraj Singh Parmar††
Whether the Presence of a Lawyer is Essential During a Dawn Raid by the Competition Regulators
by Vaibhav Garg† and Devansh Malhotra††
2022 Yearly Wrap Up | Anamnesis of Rulings and Judgments Rendered by Tribunals, Regulatory Bodies and Commissions
While we brace ourselves for 2023, we switch on our anamnesis mode and note down the significant decisions covered in the entire year of 2022 by Tribunals, Regulatory Bodies and Commissions
16 interesting stories from Tribunals and Commissions [November, 2022]
Mehul Choksi banned from SEBI for 10 years; SC acted in violation of the provisions of Constitution: CIC; No prohibition on advocate to represent different company in separate proceedings filed under Section 7 IBC; Interim directions to Gurugram Municipal Corporation vis-a-vis banned foreign dog breeds and increased cases of pet and stray dog menace; and more
[Top 15 Rulings from Tribunals and Commissions] GST; MakeMyTrip, Goibibo, OYO and Google penalized by CCI; Violation of Code of Ethics & Broadcasting Standards by News18; Bombay Dyeing and Wadia Group penalized by SEBI etc.
Authority for Advance Ruling (AAR) Gujarat Authority for Advance Ruling| ‘Combined Wire Rope’ not a part of the fishing vessel, thus, not
