ITC Limited Vs Competition Commission Of India
.... ct provides that the valuation of assets shall be determined by taking the book value of assets as shown in the audited books of account of the enterprise and the value of assets shall include the brand value, value of goodwill, value of copy right, patent, permitted use, collective mark etc., an ...
National Company Law Appellate Tribunal New Delhi
Eaton Power Quality Pvt Ltd Vs Competition Commission Of India & Ors
.... period of three continuous years, in terms of paragraph 111 of the Approval Order. The said technology transfer license agreement is meant to enable the said third party to also acquire capabilities in respect of the latest technology and the implementation thereof, within its own manufacturing ...
Delhi High Court
Mr. Piyush Joshi Vs The Competition Commission Of India & Ors
.... “31. Orders of Commission on certain combinations─ (1) Where the Commission is of the opinion that any combination does not, or is not likely to, have an appreciable adverse effect on competition, it shall, by order, approve that combination including the combination in respect of which a ...
National Company Law Appellate Tribunal New Delhi
MSTC Limited And Ors Vs Adhunik Metalliks Ltd. & Ors
.... her entity namely— ‘Amtek Auto Limited’ on 4th September, 2018, the ‘CCI’ has inquired about the status of ‘Corporate Debtor’. Thereafter, the Appellant kept receiving correspondences from the ‘CCI’ till as late as 10th December, 2018 seeking clarifications regarding the ‘Corporate Debtor’. ...
National Company Law Appellate Tribunal New Delhi
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