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
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
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