FCM Travel Solutions (India) Limited Vs Travel Agents Federation Of India And Ors.

Competition Commission Of India 17 Nov 2011 Case No. RTPE 09 Of 2008 (2011) 11 CCI CK 0009
Bench: Full Bench
Acts Referenced

Judgement Snapshot

Case Number

Case No. RTPE 09 Of 2008

Hon'ble Bench

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

Acts Referred
  • Aircraft Rules, 1937 - Rule 135
  • Competition Act, 2002 - Section 1, 3, 3(1), 3(3)(b), 3(4), 27, 27(a), 27(b), 66(6)

Judgement Text

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Madhya Pradesh High Court
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Case Metadata
  • Citation: (2012) CompLR 47 (CCI)
  • Ck Citation: (2011) 11 CCI CK 0009
  • Coram: Ashok Chawla Chairperson; R. Prasad Member; Anurag Goel Member; M.L. Tayal Member
  • Bench: Full Bench
Referenced Acts & Sections
  • Aircraft Rules, 1937 - Rule 135
  • Competition Act, 2002 - Section 1, 3, 3(1), 3(3)(b), 3(4), 27, 27(a), 27(b), 66(6)
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