Competition Commission Of India Vs Schott Glass India Pvt. Ltd. & Anr
.... of the allowance remained unchanged, but the qualifying conditions were restated in a Trade-mark Licence Agreement (TMLA) paired with a Marketing-Support Agreement. Execution of the TMLA conferred a royalty-free right to emboss the “SCHOTT” mark on finished containers and in exchange the convert ...
Supreme Court 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
Rekha Oberoi & Others Vs MGF Development Ltd. & Others
.... ed by it before the civil court. 13. The Informants have alleged that there is huge discrepancy between the Builders Buyers Agreement entered into between the parties for the purchase of shops in the Mall and the actual Conveyance Deed which demonstrates malafide intention of OPs. The deed ...
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
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
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
In Re: Perfect Infraengineers Limited Vs L. G. Electronics India Pvt. Ltd
.... hybrid solar panels with VRF/VRV AC is not an industry practice. 10. Thereafter, the Informant filed a rejoinder dated 18.01.2023 to the reply of OP. Informant has largely reiterated the facts mentioned in the Information, such as 30-40% lesser electricity consumption due to HT ...
Competition Commission Of India
International Spirits and Wines Association of India Vs Prohibition & Excise Department, Government of Andhra Pradesh
.... rovisions contained in Section 26 of the Act. 63. The Informant submitted its rejoinder to the reply of OPs vide its letter dated 20.07.2022 in confidential as well as public version. 64. The Informant submitted that that the present case relates to two sets of allegations i.e. (i) ar ...
Competition Commission Of India
Mr. Vipul Jain Vs Samsung India Electronics Private Limited
.... reply/ submission of the Department of Post, Government of India on the allegation that OP-3 and OP-8 had bagged multiple government projects and participated with the same or different OEM through collusion and other illegal practices, that GeM portal is a digital and fully automated platform ...
Competition Commission Of India
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