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
Sri Balaji Enterprises Vs Hero Moto Corp. Limited (Head Office)
.... policy and operational guidelines issued by OP-1. The Informant has averred that the said conduct strengthened the monopoly of OP-5 to OP-7 and if the said practice continues, it would lead to the exit of the Informant from the market. 10. The Informant, despite unfair conditions imposed by ...
Competition Commission Of India
Solar Life Sciences Medicare Private Limited Vs Chemist Association, Raisingh Nagar
.... tated that OP-2’s replies to the DG clearly show that the decision of boycott was taken by consensus. Even the DG has recorded so in its report to this effect. Thus, the DG erred in not examining the role of OP-3 to OP-26 for their participation in the collective boycott call which has been foun ...
Competition Commission Of India
Ramesh Kumar Vs Chandigarh Housing Board
.... auses on the allotees in relation to its Self-Financing Housing Scheme dated 13.12.2010. 31. The Commission notes that following issues arise for determination in the present case: Issue 1: What is the relevant market in the present case within the meaning of section 2(r) of the Act? ...
Competition Commission Of India
Prem Prakash Vs National Accreditation Board for Testing and Calibration Laboratories (NABL)
.... n behalf of Government of India, mandating any kind of preference for the services of QCI or that of its constituent bodies by the government departments or any other organizations/bodies/entities under them, it was submitted that no record was available with DPIIT which may determine if any suc ...
Competition Commission Of India
Transvahan Technologies India Pvt. Ltd. Vs Sepson India Private Limited
.... n India over and above the understanding agreed under MoU-2013, in which the term of Informant No. 2 being MD of Sepson India was reiterated. On 25.06.2014, SCM-2014, was executed between the parties for the purpose of meeting the specific order of Tata Motors for a specific winch model. The agr ...
Competition Commission Of India
Macleods Pharmaceuticals Limited Vs Boehringer Ingelheim Pharma GmbH & Co. KG D
.... ents with certain companies for their 'Linagliptin' based drug and thus have not foreclosed the market. With respect to the allegation pertaining to evergreening concerning the Second Patent, it has been submitted that OP-1 filed an international patent application for this patent in 2003 before ...
Competition Commission Of India
XYZ (Confidential) Vs H.N.B. Garhwal University
.... r procurement of books for their libraries. In this regard, the Commission observes that the Informant, apart from making just a passing reference to violation of the provisions of Section 3 of the Act, has not mentioned any specific conduct of the OPs which can be examined under the provisions ...
Competition Commission Of India
Creed Gym Vs Curefit Services Pvt. Ltd
.... file any rejoinder. After considering the material on record, the Commission decided to pass an appropriate order in due course. Analysis of the Commission 23. The Commission has perused the Information, submissions of Curefit and noted the information available in the public domain. ...
Competition Commission Of India
Synco Industries Limited Vs Hero FinCorp Ltd
.... e business practices of the OP and similar entities relating to benchmark floating interest rates, directions for transparency in rate-setting and other charges, issuance of a model draft agreement with fair conditions, and mandatory linking of floating rate funding to the RBI repo rate. Additio ...
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!
