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Competition Commission Of India judgments

819 judgments · page 1 of 41

Tribunals and Commissions09 Sept 2026Disposed Of

Damodar Valley Corporation Vs West Bengal State Electricity Distribution Company Limited

Competition Commission Of India · (2026) 09 CCI CK 2307

Competition Act, 2002-Section 2(r), 2(s), 2(t), 3, 3(1), 4, 4(2)(a)(ii), 4(2)(e), 18, 21, 21A, 26(1), 26(2), 57, 60, 62Damodar Valley Corporation Act, 1948West Bengal Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2011-Regulation 1.1.1(vii), 1.2.1(xxx), 2.2.1, 2.2.2, 2.2.2.(xvi)
Tribunals and Commissions08 Sept 2026Disposed Of

Winzo Games Private Limited Vs Google LLC & Ors.

Competition Commission Of India · (2026) 09 CCI CK 2310

Competition Act, 2002-Section 4, 4(2), 4(2)(a)(i), 4(2)(b), 4(2)(b)(i), 4(2)(c), 18, 19, 19(1)(a), 26, 26(1), 33, 36, 36(1), 48B, 57Competition Commission of India (General) Regulations, 2009-Regulation 17Competition Commission of India (Commitment) Regulations, 2024-Regulation 3(3), 4(3), 4(7), 5, 5(1), 7
Tribunals and Commissions03 Sept 2026

Rinima Borah Agarwal Vs Mrs. India Inc.

Competition Commission Of India · (2026) 09 CCI CK 2308

Competition Act, 2002-Section 19(1)(a), 3 and 4, 26(1), 33Competition Commission of India (General) Regulations, 2024-Regulation 32
Tribunals and Commissions03 Sept 2026Disposed Of

Vibrant Enterprise Vs Vygon India Pvt. Ltd.

Competition Commission Of India · (2026) 09 CCI CK 2306

Competition Act, 2002-Section 19(1)(a), 3(4), 4, 2(t)(ii), 19(3), 26(2), 57Competition Commission of India (General Regulations), 2024-Regulation 36
Tribunals and Commissions03 Sept 2026Disposed Of

Rinima Borah Agarwal Vs Mrs. India Inc.

Competition Commission Of India · (2026) 09 CCI CK 0242

Competition Act, 2002-Section 19(1)(a), 3, 4, 26(1), 33Competition Commission of India (General) Regulations, 2024-Regulation 32
Tribunals and Commissions02 Sept 2026

Muthoot Finance Limited Vs Trustees’ Association of India & Ors.

Competition Commission Of India · (2026) 09 CCI CK 0416

Competition Act, 2002-Section 19(1)(a), 3, 4, 3(3), 3(1), 4(2), 33, 3(3)(a), 26(1), 21A, 3(3)(b), 48(1), 48(3), 48, 2(b), 27, 27(a), 57Companies Act, 2013-Section 71(5), 8Securities and Exchange Board of India (Issue and Listing of Non-Convertible Securities) Regulations, 2021-Regulation 8
Tribunals and Commissions21 Aug 2026

State Of Haryana Vs J. K. Tyre & Industries Limited & Ors.

Competition Commission Of India · (2026) 08 CCI CK 1395

Competition Act, 2002-Section 19(1)(b), 3, 26(1), 26(3A), 3(3), 3(1), 48(1), 48, 19(3), 27(b), 48(3), 3(3)(d), 3(1)(d), 27 (a), 27 (b), 57, 43Competition Commission Of India (General) Regulations, 2024-Regulation 36The Competition Commission of India (Determination of Monetary Penalty) Guidelines, 2024-Guideline 3(1)