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
Shri. Nadie Jauhri Vs Lupin Ltd & Another
.... s in violation of The Drug (Price Control) Order, 2013 issued under Section 3 of Essential Commodities Act, 1965. To substantiate the said allegation, the Informant has enclosed a copy of Office Memorandum dated 22.11.2021 issued by the National Pharmaceutical Pricing Authority, Ministry of Chem ...
Competition Commission Of India
A.Ram Babu Vs Indian Bank Zonal Office, New Delhi & Another
.... n to Section 4(2) of the Act means a position of strength that allows an entity to operate independently of competitive forces prevailing in the relevant market or affect its competitors or consumers in its favour. For examining allegations pertaining to Section 4 of the Act, the delineation of ...
Competition Commission Of India
XYZ (Confidential) Vs Survey of India, Uttarakhand & Another
.... ed that Survey of India facilitated a cartel of bidders in its tender. However, there is nothing in the Information to show that any cartel among the bidders existed and accordingly, examination of the alleged conduct under Section 3 (3) of the Act is not warranted. 9. As regards the alleg ...
Competition Commission Of India
Sobhagaya Media Pvt Ltd Vs DEN Networks Ltd
.... t fee during the term of the agreement and it is only after the filing of the Broadcasting Petition that the Informant has raised such issues. 15. DEN has further submitted that the Informant is seeking to draw a comparison with the fee charged for Pay Channels whereas the Informant’s chann ...
Competition Commission Of India
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