Section 3 of Competition Act 2002 Archives

Case Briefs Tribunals/Commissions/Regulatory Bodies

CCI | Non-participation in tender justified if participant doesn’t have required system; no bid suppression or cartelisation found

Competition Commission of India (CCI): This reference was filed before Ashok Kumar, Chairperson and Augustine Peter and U.C. Nahta, Members by the

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