Gurgaon Institutional Welfare Association Vs Haryana Urban Development Authority

Competition Commission Of India 19 Jan 2021 Case No. 94 Of 2016 (2021) 01 CCI CK 0002
Bench: Full Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Case No. 94 Of 2016

Hon'ble Bench

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

Advocates

Anil K Aggarwal, Ananya Madhusudan, Vinod Jain, Alok Sangwan

Final Decision

Allowed

Acts Referred
  • Haryana Urban Development (Disposal Of Land And Buildings) Regulations, 1978 - Regulation 15, 20(i)
  • Constitution Of India, 1950 - Article 300-A
  • Competition Act, 2002 - Section 2(h), 2(w), 4, 4(1), 4(2)(a), 4(2)(a)(i), 4(2)(b), 4(2)(c), 4(2)(d), 4(2)(e), 19(1)(a), 21, 26(1), 27, 33, 45
  • Haryana Urban Development Authority Act, 1977 - Section 15(1), 15(5), 15(6)
  • Haryana Development And Regulation Of Urban Areas Act, 1975 - Section 3(3)(a)(iv)
  • Haryana Shehri Vikas Pradhikaran Act, 1977 - Section 15, 15(5), 15(6), 54
  • Transfer Of Property Act, 1882 - Section 10, 31
  • Indian Contract Act, 1872 - Section 23

Judgement Text

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Case Metadata
  • Ck Citation: (2021) 01 CCI CK 0002
  • Coram: Ashok Kumar Gupta Chairperson; Sangeeta Verma Member; Bhagwant Singh Bishnoi Member
  • Bench: Full Bench
  • Advocates: Anil K Aggarwal, Ananya Madhusudan, Vinod Jain, Alok Sangwan
  • Result: Allowed
Referenced Acts & Sections
  • Haryana Urban Development (Disposal Of Land And Buildings) Regulations, 1978 - Regulation 15, 20(i)
  • Constitution Of India, 1950 - Article 300-A
  • Competition Act, 2002 - Section 2(h), 2(w), 4, 4(1), 4(2)(a), 4(2)(a)(i), 4(2)(b), 4(2)(c), 4(2)(d), 4(2)(e), 19(1)(a), 21, 26(1), 27, 33, 45
  • Haryana Urban Development Authority Act, 1977 - Section 15(1), 15(5), 15(6)
  • Haryana Development And Regulation Of Urban Areas Act, 1975 - Section 3(3)(a)(iv)
  • Haryana Shehri Vikas Pradhikaran Act, 1977 - Section 15, 15(5), 15(6), 54
  • Transfer Of Property Act, 1882 - Section 10, 31
  • Indian Contract Act, 1872 - Section 23
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