In Re: Sugar Mills Vs

Competition Commission Of India 30 Nov 2011 Case No. 1 Of 2010 (2011) 11 CCI CK 0002
Bench: Full Bench
Acts Referenced

Judgement Snapshot

Case Number

Case No. 1 Of 2010

Hon'ble Bench

Ashok Chawla Chairperson; R. Prasad Member; Anurag Goel Member; M.L. Tayal Member

Acts Referred
  • Competition Act, 2002 - Section 2(e), 3(1), 3(3), 3(3)(a), 3(3)(b), 18, 19(3), 19(3)(a), 19(3)(b), 19(3)(c), 26(1), 26(7), 26(8), 27, 27(a), 27(b), 62
  • Essential Commodities Act, 1955 - Section 3, 3(3c), 3A(3C), 6, 7
  • Competition Commission Of India (General) Regulations, 2009 - Regulation 24
  • Sugar Development Fund Act, 1982 - Section 9

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2011) 11 CCI CK 0002
  • Coram: Ashok Chawla Chairperson; R. Prasad Member; Anurag Goel Member; M.L. Tayal Member
  • Bench: Full Bench
Referenced Acts & Sections
  • Competition Act, 2002 - Section 2(e), 3(1), 3(3), 3(3)(a), 3(3)(b), 18, 19(3), 19(3)(a), 19(3)(b), 19(3)(c), 26(1), 26(7), 26(8), 27, 27(a), 27(b), 62
  • Essential Commodities Act, 1955 - Section 3, 3(3c), 3A(3C), 6, 7
  • Competition Commission Of India (General) Regulations, 2009 - Regulation 24
  • Sugar Development Fund Act, 1982 - Section 9
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