Somnath Banerjee Vs Apex Lab & Others
.... (non-specified premises). ii. Disallowing contravention under the provisions of the Act. iii. Providing Rs. 3 lakh compensation considering the damages caused to the Informant on account of unfair marketing practices under the Act and allowing digital marketing, virtual communication e ...
Competition Commission Of India
Prem Kumar G Vs Mrs. T. Karpagavalli & Others
.... m all chess activities for a period of two years and cannot participate in any chess tournament in any capacity (organizing, playing, working as an arbiter, etc.). 7. Vide letter dated 12.10.2018, the Informant requested TNSCA to set aside the order of suspension issued by TDCA. A letter da ...
Competition Commission Of India
Association of Indian Laboratories (�AOIL�) Vs National Accreditation Board for Testing and Calibration Laboratories (�NABL�)
.... BL. 8. As per the Informant, NABL has become dominant primarily because of the preference accorded to it over the years by the departments of the government which specifically require in their tender documents that the material or service providers should have their material tested from a l ...
Competition Commission Of India
Buchi Ramarao Valury Vs Covai Property Centre (India) Private Limited (Covai) & Others
.... public domain and observes that the instant matter pertains to sale of residential unit/ apartment in a project developed by Ozone Urbana Developers. As per clauses of the sale and service agreements, Ozone Urbana Developers is the absolute owner of Urbana Irene and has engaged Covai Centre for ...
Competition Commission Of India
Indian Broadcasting and Digital Foundation & Another Vs Alphabet Inc. & Others
.... the Hon’ble Commission finally rule in Google’s favour, app developers be directed to collect and collate and keep available with themselves the data required for calculation of the fee in an aggregated form as directed by the Hon’ble Commission; (iii) direct Google to allow all app develo ...
Competition Commission Of India
People Interactive India Private Limited Vs Alphabet Inc. & Others
.... s a purchase through a developer’s ABS under UCB, the service fee for such transactions is equal to the service fee applicable for transactions via GPBS reduced by 4%. To summarise, the table below outlines the service fees payable by developers to Google under GPBS as well as ABS (as submitted ...
Competition Commission Of India
Manohar Rawat Vs Laerdal Medical Private Limited & Others
.... t the Opposite Parties, black list them and restrain them from participating/bidding in any tenders for the State of Uttarakhand. The Informant has also requested a rigorous inquiry against the Opposite Parties. 6. The Commission, in its ordinary meeting held on 31.01.2024, considered the ...
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
Vivek Gupta Vs New Okhla Industrial Development Authority
.... contravention of the provisions of the Act. Accordingly, the Informant has sought reliefs from the Commission by way of : (i) ordering the OP to give clear possession of plot to the Informant or to give alternate similar plot (on mutually agreed value); (ii) ordering the OP, for the delay cause ...
Competition Commission Of India
XYZ Vs Ola Electric Limited & Others
.... having a legitimate concern for its personal safety and well-being. In light of the same, the Informant has requested to maintain confidentiality over the documents filed along with the information i.e. affidavit and the aadhaar card, throughout the proceedings. 12. The Commission consider ...
Competition Commission Of India
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