Vijay Bishnoi Vs M/S Responsive Industries Ltd. And Ors

Competition Commission Of India 21 Sep 2016 Reference Case No. 08 Of 2014 (2016) 09 CCI CK 0006
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Reference Case No. 08 Of 2014

Hon'ble Bench

Devender Kumar Sikri Chairperson, S. L. Bunker Member, Sudhir Mital Member, Augustine Peter Member, M.S. Sahoo Member, G.P. Mittal Member

Advocates

M. M. Sharma, Deepika Rajpal, Abhishek Agarwal, Alok Dhir, Apoorve Karol, Vaibhav Tyagi, Arvind Goenka, K. K. Sinha, Praveen Kumar

Final Decision

Dismissed

Acts Referred
  • Competition Act, 2002 - Section 3, 3(1), 3(3)(a), 3(3)(d), 19(1)(b), 26(1), 26(6)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2016) 09 CCI CK 0006
  • Coram: Devender Kumar Sikri Chairperson, S. L. Bunker Member, Sudhir Mital Member, Augustine Peter Member, M.S. Sahoo Member, G.P. Mittal Member
  • Bench: Full Bench
  • Advocates: M. M. Sharma, Deepika Rajpal, Abhishek Agarwal, Alok Dhir, Apoorve Karol, Vaibhav Tyagi, Arvind Goenka, K. K. Sinha, Praveen Kumar
  • Result: Dismissed
Referenced Acts & Sections
  • Competition Act, 2002 - Section 3, 3(1), 3(3)(a), 3(3)(d), 19(1)(b), 26(1), 26(6)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.