Umar Javeed Vs Aaqib Javeed And Jammu and Kashmir Bank
.... RBI, there are 24 public and private banks operating in the UT of J&K, with a combined network of 4,543 branches, ATMs and offices, of which, 2,266 belong to OP bank, demonstrating its significant dominance in the region. 10. Based on the above averments, the Informants has prayed to th ...
Competition Commission Of India
Chakra R Prabhakaran Vs Tamil Nadu State Marketing Corporation Limited
.... relation to the distribution and sale of beer in Tamil Nadu. 21. Beer appears to have distinct product characteristics than other forms of liquor. Hard liquor, also known as distilled spirits, is made by refining grains, vegetables, and fruits. It is produced in various forms like whiskey, ...
Competition Commission Of India
Mr. Vinish Khanna Vs M/s A&T Europe SpA; M/s Myrtha Pools India Private Limited; Public Works Division Akola, Maharashtra
.... e’ in terms Section 2(h) of the Act. 19. Now, the Commission proceeds to examine the matter on merits. The Commission notes that the Informant has alleged abuse of dominant position by OP-3, in contravention of Section 4 of the Act, by specifying brand product/technology of OP-1 rather tha ...
Competition Commission Of India
Fight Against Corruption (NGO) and Other Vs Airports Authority of India and Others
.... tion to the ‘parking charges’ and ‘contractual freedom’ was previously the subject matter before the Commission in Citizen Grievances Redressal Foundation vs. Mumbai International Airport Pvt. Ltd. and Delhi International Airport Private Ltd ., wherein OP-3 was also an opposite party which was ...
Competition Commission Of India
Kuldeepsinh Mahendrasinh Jadeja Vs Pragyawan Technologies Pvt. Ltd.,KLN Engineering Pvt.Ltd ,Ministry of Micro, Small and Medium Enterprises, The National Small Industries Corporation Ltd & Government e Marketplace
.... eased on OP-5 dated 03.08.2024 reduced the turnover requirement to INR 33,75,00,000/-. OP-1’s annual financial turnover for the previous 3 years was approx. INR 31.49 crores, when OP-5 re-introduced bid dated 03.08.2024 for ‘Washing Machines’ reducing the minimum average financial turnover to IN ...
Competition Commission Of India
XYZ Vs Microsoft Corporation, Microsoft Corporation (India) Private Limited
.... ting system compatibility is crucial for antivirus software developers, as incompatibility can result in poor functionality or inadequate protection against cyber threats, leaving devices and data vulnerable. Compatibility ensures that antivirus software is tailored to work effectively with spec ...
Competition Commission Of India
XYZ (Confidential) Vs Aegis Logistics Limited, Indus Petro Chem Limited & Sea Lord Containers Limited
.... he allotment made to OP-3 and direct tendering authorities to go for fresh tender. 11. On 25.09.2024, the Commission considered the matter and decided to seek the response of NMPT to its queries in respect of Tender No. CE/EE(C)/EST/TNB-SF/23/2020 dated 11.01.2021 and impugned t ...
Competition Commission Of India
XYZ (Confidential) Vs Navodaya Vidyalaya Samiti
.... been under “Works and Supply” category for wider reach and transparency. 8. The Informant has stated that both the Opposite Parties fall within the definition of enterprise citing Section 2(h) of the Act. The Informant, based on several factors under Section 19(7) of the Act, h ...
Competition Commission Of India
Moses Pinto Vs Victor Hospital
.... ng registered, qualified practitioners and ensuring compliance with industry standards. OP, by circumventing these requirements, could offer medical services that appeared equivalent with potentially lower operational costs. This unfairly skewed the playing field, allowing OP to draw patients aw ...
Competition Commission Of India
XYZ Vs HP India Sales Private Limited & Others
.... by GMDA and FMDA in contravention of provisions of Section 3 of the Act. 12. At the outset, the Commission notes that BHEL tender is not at par with GMDA and FMDA tenders since the former pertains to leasing of two mono LED/inkjet plotter printers for five years, whereas the latter pertained ...
Competition Commission Of India
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