Sabine S Vs Mitera Hospital
.... eatments would mean poor quality drugs or some hidden costs. It has been stated that the Informant has no other remedy other than to approach the Commission under the Competition Act, 2002. 8. The Informant has sought interim-relief from the Commission seeking a direction against the Oppos ...
Competition Commission Of India
Extreme Infocom Pvt. Ltd Vs National Internet Exchange of India (NIXI)
.... d later raise prices for consumers to recoup costs. On the contrary, the OP in discharging of its functions continued to penetrate the internet market all over India, including in Tier 2 and Tier 3 cities and beyond, to give connectivity to as many users as possible. 30. On allegation of de ...
Competition Commission Of India
Vijay Halder Vs Chetan and Others
.... pervision of this Commission. 9. The Informant has also prayed for grant of interim relief, inter alia, in the form of initiating enquiry into cartel, cancellation of tender allotted, appointment of monitoring committee for transparency of tendering procedure, investigation of alleged drug ...
Competition Commission Of India
Gubba Cold Private Ltd Vs Vishakapatnam Port Logistics Park Ltd. And Other
.... 56,63,178/- being the outstanding license fee and electricity charges are due from the Informant and are required to be paid at the earliest. 13. The Informant has alleged that despite the OPs retaining the security deposit amount the OPs compelled the Informant to pay additional amount as ...
Competition Commission Of India
Col. Arvind Kumar Vs One97 Communications Ltd. And Others
.... tion and after a few days he was informed that 89 GB data had been used on his said old connection. OP-3 was unable to intimate about the data usage for the new connection for the corresponding period. OP-3 refused to email data usage for both connections and the same was not received by the Info ...
Competition Commission Of India
XYZ Vs Saint Gobain India Pvt. Ltd. And Other
.... r the successful delivery of processed glass products to the market/ consumers. However, those do not impose a requirement to buy glass from only one manufacturer. iv. With respect to the question whether it is mandatory for all the processors to enter into the said Propel Agreement, the In ...
Competition Commission Of India
Anil Bansal Vs Indiabulls Housing Finance Limited. And Others
.... nts to another bank, they are constrained to pay a foreclosure penalty on their loans and thus, gets dissuaded from pursuing other options. A customer cannot shift from one bank to another on account of pre-payment penalty and new financial companies are unable to get customers which is stifling ...
Competition Commission Of India
Balbir Singh Nagpal Vs Toyota Kirloskar Motors Private Limited & Other
.... me cases, demanding premium for early delivery, are in violation of the Section 4(2)(a), 4(2)(c) and Section 3(4) of the Act. 13. In light of the aforesaid facts and circumstances, the Informant has prayed for the following reliefs: (a) passing an order under Section 26(1) of the Act a ...
Competition Commission Of India
XYZ Vs PCMM, Integral Coach Factory (ICF), Chennai & Others
.... Award rate (INR) L1 Raizan Steel Engineering Pvt. Ltd. - Pune 13570.00 0 N.A. L2 Laimer Engineering - Thiruvallur 17010.55 0 ...
Competition Commission Of India
Ms. Rachna Khaira Vs Google India Private Limited
.... security.” As explained in the policy, developers listing apps on Google Play are required to complete a disclosure that, among other things, describes how their app shares and uses collected data. 9.7. Google has thus, inter alia prayed the Commission to dismiss the Information as the I ...
Competition Commission Of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
