Jindal Steel And Power Ltd. Vs Steel Authority Of India Limited
Bench: Full Bench
Acts Referenced
Judgement Snapshot
Case Number
Case No. 11 Of 2009
Hon'ble Bench
Ashok Chawla Chairperson; H.C. Gupta Member; R. Prasad Member; P.N. Parashar Member; Geeta Gouri Member; Anurag Goel Member; M.L. Tayal Member; Shiv Narayan Dhingra Member
Acts Referred
- Constitution Of India, 1950 - Article 14, 19(1)(g), 19(6), 19(6)(2)
- Code Of Civil Procedure, 1908 - Order 2 Rule 2
- Competition Act, 2002 - Section 2(b), 2(c), 2(f), 2G, 2(j), 2(h), 2(m), 2(r), 2(t), 2(u), 3, 3(1), 3(i), 3(4), 3(4)(b), 3(4)(d), 4, 4(1), 4(2), 4(2)(a)(i), 4(2)(b)(i), 4(2)(b)(ii), 4(2)(c), 5, 18, 19, 19(1), 19(3), 19(3)(a), 19(3)(b), 19(3)(c), 19(4), 19(5), 19(6), 19(7), 26(1), 27, 53A, 53(B), 62, 66, 66(1A), 66(1A)(b)
- Railways Act, 1989 - Section 2(20), 2(25), 2(31), 11
- Maharashtra Regional Town Planning Act, 1966 - Section 33(3), 37
Judgement Text
Translate:
