Indian Broadcasting and Digital Foundation & Another Vs Alphabet Inc. & Others
.... the Hon’ble Commission finally rule in Google’s favour, app developers be directed to collect and collate and keep available with themselves the data required for calculation of the fee in an aggregated form as directed by the Hon’ble Commission; (iii) direct Google to allow all app develo ...
Competition Commission Of India
People Interactive India Private Limited Vs Alphabet Inc. & Others
.... s a purchase through a developer’s ABS under UCB, the service fee for such transactions is equal to the service fee applicable for transactions via GPBS reduced by 4%. To summarise, the table below outlines the service fees payable by developers to Google under GPBS as well as ABS (as submitted ...
Competition Commission Of India
Manohar Rawat Vs Laerdal Medical Private Limited & Others
.... t the Opposite Parties, black list them and restrain them from participating/bidding in any tenders for the State of Uttarakhand. The Informant has also requested a rigorous inquiry against the Opposite Parties. 6. The Commission, in its ordinary meeting held on 31.01.2024, considered the ...
Competition Commission Of India
Rekha Oberoi & Others Vs MGF Development Ltd. & Others
.... ed by it before the civil court. 13. The Informants have alleged that there is huge discrepancy between the Builders Buyers Agreement entered into between the parties for the purchase of shops in the Mall and the actual Conveyance Deed which demonstrates malafide intention of OPs. The deed ...
Competition Commission Of India
Vivek Gupta Vs New Okhla Industrial Development Authority
.... contravention of the provisions of the Act. Accordingly, the Informant has sought reliefs from the Commission by way of : (i) ordering the OP to give clear possession of plot to the Informant or to give alternate similar plot (on mutually agreed value); (ii) ordering the OP, for the delay cause ...
Competition Commission Of India
XYZ Vs Ola Electric Limited & Others
.... having a legitimate concern for its personal safety and well-being. In light of the same, the Informant has requested to maintain confidentiality over the documents filed along with the information i.e. affidavit and the aadhaar card, throughout the proceedings. 12. The Commission consider ...
Competition Commission Of India
Mr. Shine P.Sasidhar, Advocate Vs Kerala State Road Transport Corporation
.... to provide effective, economical and cheaper means of transport to the general public at large. It has been stated that the Sabarimala festival is a special occasion which needs extra expenditure for arranging adequate services and other facilities to the pilgrims and that extra charge is in acc ...
Competition Commission Of India
Jarnail Singh Vs Madhav KRG Ltd & Another
.... n the content of zinc in the pollution dust, market value of the pollution dust is estimated to be around Rs. 40 per kg, which is significantly higher than what is offered to the induction furnaces. The Informant has alleged that OP-1, with the connivance of OP-2, is abusing its dominant positio ...
Competition Commission Of India
Yogesh Pratap Singh Vs PVR Ltd
.... ve criterion where the prime consideration is revenue generating potential of the movie. OP has stated that it does not discriminate against independent film makers but exhibits movies of independent filmmakers regularly. 15. With regards to making its commercial terms public, OP has stated ...
Competition Commission Of India
Deepak Kumar Vs Air India Limited
.... ging in the process adopted for acquisition of Air India Limited. (c) Section 3(4)(d) – Principal Employer of the Informant i.e., the OP, is refusing to deal with the Informant. (d) Section 4 – The OP is abusing its dominant position by (i) directly and indirectly imposing prohibitory ...
Competition Commission Of India
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