Adcept Technologies Pvt. Ltd. Vs Bharat Coking Coal Limited (Bccl)

Competition Commission Of India 8 May 2013 Case No. 16 Of 2013 (2013) 05 CCI CK 0006
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Case No. 16 Of 2013

Hon'ble Bench

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

Final Decision

Dismissed

Acts Referred
  • Competition Act, 2002 - Section 3, 3(3), 4, 19(1)(a), 26(2)

Judgement Text

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Case Metadata
  • Ck Citation: (2013) 05 CCI CK 0006
  • Coram: H.C. Gupta Member; Geeta Gouri Member; Anurag Goel Member; M.L. Tayal Member; S.N. Dhingra Member; S.L.Bunker Member; Ashok Chawla Chairperson
  • Bench: Full Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Competition Act, 2002 - Section 3, 3(3), 4, 19(1)(a), 26(2)
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