Hiveloop Technology Pvt. Ltd Vs Parle Products Private Limited

Competition Commission Of India 6 Jul 2022 Case No. 28 Of 2021 (2022) 07 CCI CK 0003
Bench: Full Bench
Acts Referenced

Judgement Snapshot

Case Number

Case No. 28 Of 2021

Hon'ble Bench

Ashok Kumar Gupta, Chairperson; Sangeeta Verma, Member; Bhagwant Singh Bishnoi, Member

Acts Referred
  • Constitution of India, 1950 - Article 19(1)(g)
  • Competition Act, 2002 - Section 3, 3(1), 3(4), 3(4)(c), 3(4)(d), 4, 4(2), 4(2)(b)(i), 4(2)(b)(ii), 4(2)(c), 19(1)(a), 19(3), 19(4), 19(6), 19(7)(b), 19(7)(c), 19(7), 26(2)

Judgement Text

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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2022) 07 CCI CK 0003
  • Coram: Ashok Kumar Gupta, Chairperson; Sangeeta Verma, Member; Bhagwant Singh Bishnoi, Member
  • Bench: Full Bench
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 19(1)(g)
  • Competition Act, 2002 - Section 3, 3(1), 3(4), 3(4)(c), 3(4)(d), 4, 4(2), 4(2)(b)(i), 4(2)(b)(ii), 4(2)(c), 19(1)(a), 19(3), 19(4), 19(6), 19(7)(b), 19(7)(c), 19(7), 26(2)
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