Ratanshi A. Ashar Through Vs Kotak Mahindra Amc And Ing Amc

Competition Commission Of India 4 Feb 2010 C-140 Of 2009 Of Dgir (2010) 02 CCI CK 0002
Result Published
Acts Referenced

Judgement Snapshot

Case Number

C-140 Of 2009 Of Dgir

Final Decision

Dismissed

Acts Referred
  • Competition Act, 2002 - Section 66(6)
  • Monopolies And Restrictive Trade Practices Act, 1969 - Section 11(2), 33

Judgement Text

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Case Metadata
  • Ck Citation: (2010) 02 CCI CK 0002
  • Result: Dismissed
Referenced Acts & Sections
  • Competition Act, 2002 - Section 66(6)
  • Monopolies And Restrictive Trade Practices Act, 1969 - Section 11(2), 33
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