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
Kannada Film Chamber of Commerce And Others Vs Karnataka Film Chamber of Commerce
.... e Informant stated that it even sent a legal notice. 6. The Informant has averred that due to non-compliance of the order dated 27.07.2015, a complaint was filed under section 42(3) of the Act before the Learned Chief Metropolitan Magistrate, Patiala House District Court, New Delhi and that ...
Competition Commission Of India
Mr. Uday B. Bhatt Vs Mr. Sarfarazbhai Rafique Bhai Ravani & Others
.... is as follows: a. The OPs are acting as illegal intermediaries in the market and trying to manipulate the buyers and current pricing system of the sellers by spreading rumours and false rates of the scrap material. The Informant has also stated that some of the OPs are also acti ...
Competition Commission Of India
Metallurgical Products India Private Limited (�MPIL�) Vs Government of India through The Secretary, Department of Atomic Energy (�DEA�) & Other
.... ominance in the relevant market and are abusing their dominant position to drive the Informant out of the market to benefit certain public sector entities processing Columbite and Tantalite. It also has been stated that both DAE and IREL fall under the definition of ‘enterprise’ as stated under ...
Competition Commission Of India
A V Satheeshkumar Vs The Chief Manager/CEO, Catholic Syrian Bank Ltd
.... The Informant also stated that Mr. Mathew, by colluding with CSB Bank officials, managed to sale of a portion of his (Mr. Mathew’s) own property which is also purportedly pledged under the same loan account with CSB bank. 11. The Informant has requested the Commission to conduct an inquiry i ...
Competition Commission Of India
Harmit Ahuja Vs Maruti Suzuki India Limited
.... rs purchased by them as this new model was available at a discount of around ₹2.30 lacs. Further, the Commission notes that the Informant seems to be aggrieved by the fact that when he asked the OP for a refund of the excess amount paid by him for purchasing the Jimny cars, the OP refused t ...
Competition Commission Of India
Ravi Shankar Tiwari Vs Automattic Inc
.... ory is essentially the provision of listing services for plugins developed by third party developers. Users can search for relevant plugins in the plugin directory and can download the same to extend the functionality of their websites. In this regard, it is noted that WordPress.org provides a d ...
Competition Commission Of India
Somnath Banerjee Vs Apex Lab & Others
.... (non-specified premises). ii. Disallowing contravention under the provisions of the Act. iii. Providing Rs. 3 lakh compensation considering the damages caused to the Informant on account of unfair marketing practices under the Act and allowing digital marketing, virtual communication e ...
Competition Commission Of India
Prem Kumar G Vs Mrs. T. Karpagavalli & Others
.... m all chess activities for a period of two years and cannot participate in any chess tournament in any capacity (organizing, playing, working as an arbiter, etc.). 7. Vide letter dated 12.10.2018, the Informant requested TNSCA to set aside the order of suspension issued by TDCA. A letter da ...
Competition Commission Of India
Association of Indian Laboratories (�AOIL�) Vs National Accreditation Board for Testing and Calibration Laboratories (�NABL�)
.... BL. 8. As per the Informant, NABL has become dominant primarily because of the preference accorded to it over the years by the departments of the government which specifically require in their tender documents that the material or service providers should have their material tested from a l ...
Competition Commission Of India
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