Tapestry Inc Capri Holdings Coach Michael Kors Kate Spade Federal Trade Commission
Case BriefsForeign Courts

The Commission expressed concerns that the proposed acquisition by the global lifestyle brand Tapestry has violated the provisions of FTC Act and would eventually eliminate competition in the relevant market of accessible luxury.

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    Competition Commission of India: While deciding upon the complaint filed against Google alleging contravention of the provisions of the Competition

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Competition Commission of India (CCI): The Coram of Ashok Kumar Gupta (Chairperson) and Sangeeta Verma (Member) and Bhagwant Singh Bishnoi (Member), analysed

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Competition Commission of India(CCI): A four-member bench comprising of Sudhir Mital, Chairperson and Augustine Peter, U.C. Nahata and Justice G.P. Mittal, Members

Case BriefsTribunals/Commissions/Regulatory Bodies

Competition Commission of India: The Commission recently passed an order under Section 26(2) of the Competition Act, 2002 wherein it held that