Jindal Steel And Power Ltd. Vs Steel Authority Of India Limited

Competition Commission Of India 20 Dec 2011 Case No. 11 Of 2009 (2011) 12 CCI CK 0008
Bench: Full Bench
Acts Referenced

Judgement Snapshot

Case Number

Case No. 11 Of 2009

Hon'ble Bench

Ashok Chawla Chairperson; H.C. Gupta Member; R. Prasad Member; P.N. Parashar Member; Geeta Gouri Member; Anurag Goel Member; M.L. Tayal Member; Shiv Narayan Dhingra Member

Acts Referred
  • Constitution Of India, 1950 - Article 14, 19(1)(g), 19(6), 19(6)(2)
  • Code Of Civil Procedure, 1908 - Order 2 Rule 2
  • Competition Act, 2002 - Section 2(b), 2(c), 2(f), 2G, 2(j), 2(h), 2(m), 2(r), 2(t), 2(u), 3, 3(1), 3(i), 3(4), 3(4)(b), 3(4)(d), 4, 4(1), 4(2), 4(2)(a)(i), 4(2)(b)(i), 4(2)(b)(ii), 4(2)(c), 5, 18, 19, 19(1), 19(3), 19(3)(a), 19(3)(b), 19(3)(c), 19(4), 19(5), 19(6), 19(7), 26(1), 27, 53A, 53(B), 62, 66, 66(1A), 66(1A)(b)
  • Railways Act, 1989 - Section 2(20), 2(25), 2(31), 11
  • Maharashtra Regional Town Planning Act, 1966 - Section 33(3), 37

Judgement Text

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