Price Fixing Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | MSMEs indulging in cartelization in the Composite Brake Blocks (CBB) market in India, cautioned to refrain from indulging in such malpractices in future

Competition Commission of India (CCI): While deciding the instant matter which revolved around violation of Section 3 (3) of the Competition Act,

Case Briefs Tribunals/Commissions/Regulatory Bodies

“Meeting of minds” a sine qua non for contravention of Section 3 of Competition Act; no merit in case against Ola, Uber: CCI

Competition Commission of India (CCI): The Bench comprising of Sudhir Mital (Chairperson) and Augustine Peter and U.C. Nahta (Members), closed a matter