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Competition Commission Of India judgments, 2011

25 judgments · page 1 of 2

Tribunals and Commissions23 May 2011Allowed

M/S Metalrod Ltd. Ghaziabad Vs M/S Religare Finvest Ltd, New Delhi

Competition Commission Of India · (2011) 05 CCI CK 0004

Competition Act, 2002 — Section 2(m), 3, 3(1), 3(2), 3(3), 3(4), 3(3)(b), 4, 4(1), 4(2)(a)(i), 16, 18, 19, 19(3), 19(4), 26, 26(1), 26(2), 26(3), 26(4), 26(5), 26(6), 26(7), 26(8), 27Constitution Of India, 1950 — Article 19
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Tribunals and Commissions23 May 2011Allowed

Pravahan Mohanty Vs Hdfc Bank Ltd, Chennai

Competition Commission Of India · (2011) 05 CCI CK 0003

Contract Act 1972 — Section 39, 54, 73, 75Competition Act, 2002 — Section 3, 3(1), 4, 4(1), 4(2), 4(2)(e), 4(2)(c), 19(4), 26(7), 27, 60, 62Banking Regulation Act, 1949 — Section 10(b), 10(c), 21A, 35A
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Tribunals and Commissions12 May 2011

Jupiter Gaming Solutions Private Limited Vs Government Of Goa And Anr

Competition Commission Of India · (2011) 05 CCI CK 0008

Competition Act, 2002 — Section 2(h), 2(j), 2(o), 2(r), 2(s), 2(t), 2(u), 2(x), 3, 3(3), 3(3)(d), 4, 4(2), 4(2)(a), 4(2)(c), 5, 6, 19, 19(4), 19(5), 19(6), 19(7), 26(1), 27, 41Constitution Of India, 1950 — Article 82, 86(2)(a), 298, 301Finance Act, 1994 — Section 65(105)(ZZZN)
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Tribunals and Commissions11 May 2011Disposed Of

Neeraj Malhotra Vs North Delhi Power Limited And Ors

Competition Commission Of India · (2011) 05 CCI CK 0007

Competition Act, 2002 — Section 2 (b), 2(r), 2(s), 2(t), 26(1), 26(i), 27, 3, 3(1), 3(2), 3(3), 3(3) (a), 3(3)(a), 3(3)(b), 4, 4(1), 4(2), 4(2) (c), 4(2)(a)(i), 4(2)(b)(i), 4(2)(c), 18, 19, 19(1), 19(4), 19(5), 19(6), 19(7), 33, 60, 62Electricity Act, 2003 — Section 2(28), 2(i), 2(r), 2(s), 2(t), 2(u), 53(c), 55, 55(1), 60, 66, 76, 82, 175Electricity Regulatory Commissions Act, 1998 — Section 3, 17
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Tribunals and Commissions24 Mar 2011

Consumer Online Foundation Vs Tata Sky Limited And Ors

Competition Commission Of India · (2011) 03 CCI CK 0004

Companies Act, 1956 — Section 617Competition Act, 2002 — Section 2(b), 2(h), 2(l), 2(m), 2(r), 2(s), 2(t), 3, 3(1), 3(2), 3(3), 3(3)(b), 3(4), 3(4)(a), 4, 4(1), 4(2), 4(2)(a)(i), 4(2)(b)(i), 4(2)(b)(ii), 19, 19(3), 26(1), 27
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Tribunals and Commissions24 Mar 2011

Vijay Gupta Vs Paper Merchants Association And Ors

Competition Commission Of India · (2011) 03 CCI CK 0003

Arbitration Rules, 1996 — Rule 1, 3, 16(22), 22(a), 22(b), 30(2)Arbitration And Conciliation Act, 1996 — Section 34Competition Act, 2002 — Section 3, 3(1), 3(3), 3(3)(b), 33, 4, 4(1), 5, 19, 19(3), 19(3)(d), 19(4), 2(f), 2(h), 26(1), 27, 62
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Tribunals and Commissions22 Mar 2011

Surinder Bhakoo Informant Chandigarh Vs Hdfc Bank Ltd

Competition Commission Of India · (2011) 03 CCI CK 0001

Competition Act, 2002 — Section 2(b), 2(m), 3, 3(1), 3(2), 3(3), 3(3)(b), 3(4), 4, 4(1), 16, 18, 19, 19(1), 19(3), 19(b), 26, 26(1), 26(2), 26(3), 26(4), 26(5), 26(6), 26(7), 26(8), 27
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