M/S Esys Information Technologies Pvt. Ltd. Vs Intel Corporation (Intel Inc.)

Competition Commission Of India 16 Jan 2014 Case No. 48 Of 2011 (2014) 01 CCI CK 0012
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Case No. 48 Of 2011

Hon'ble Bench

Ashok Chawla Chairperson; Geeta Gouri Member; Anurag Goel Member; M. L. Tayal Member; S. N. Dhingra Member; S. L. Bunker Member

Advocates

H.S. Chandhioke, G.R. Bhatia, Karan Chandhioke, Nidhi Singh, Deepak Sabharwal

Final Decision

Disposed Of

Acts Referred
  • Competition Act, 2002 - Section 2(r), 2(t), 2(s), 3, 3(4), 3(4)(a), 3(4)(b), 3(4)(e), 4, 4(2)(c), 4(2)(d), 4(2)(e), 4(2)(a)(i), 4(2)(a)(ii), 19(4), 19(1)(a), 26(1), 27

Judgement Text

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Case Metadata
  • Ck Citation: (2014) 01 CCI CK 0012
  • Coram: Ashok Chawla Chairperson; Geeta Gouri Member; Anurag Goel Member; M. L. Tayal Member; S. N. Dhingra Member; S. L. Bunker Member
  • Bench: Full Bench
  • Advocates: H.S. Chandhioke, G.R. Bhatia, Karan Chandhioke, Nidhi Singh, Deepak Sabharwal
  • Result: Disposed Of
Referenced Acts & Sections
  • Competition Act, 2002 - Section 2(r), 2(t), 2(s), 3, 3(4), 3(4)(a), 3(4)(b), 3(4)(e), 4, 4(2)(c), 4(2)(d), 4(2)(e), 4(2)(a)(i), 4(2)(a)(ii), 19(4), 19(1)(a), 26(1), 27
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