'ola' And 'taxi For Sure' Are Not In Dominant Position In The Radio Taxi Service & Auto Rikshaws Market In Delhi

Section 4 of the Competition Act, 2002 prohibits abuse of dominant position by any enterprise or group.  ...Read More

`tribunalisation' Of India's Competition Regime

The 42nd Amendment to the Constitution is often blamed for opening the floodgates for 'tribunalisation' in the country. The rapid growth in tribunals  ...Read More

‘britannia’ And ‘tiger’ Brand Biscuits Are Not Indominant Position

’Britannia’ and ‘Tiger’ brand biscuits are verymuch popular.However, the biscuits industry in India has always evidenced the presence of other organi  ...Read More

‘necessary And Sufficient’ Test: Healthy Inter Regulatory Relationship – Part I

There have been a number of studies, across the globe, about inter sector regulatory conflict.  ...Read More

“competition And Regulation”: A Judicious Mix Needed For Inclusive Economic Growth

In today’s business environment, competition is the buzzword and rightly so. The competition is the catalyst to take economy to greater heights by gi  ...Read More

“crisis” And “competition”: The Role Of Competition Policy In The Management Of Financial Crisis

‘The Big Short’, a 2015 American biographical comedy-drama film directed by Adam McKay, released on December 11, 2015, reminded me the financial cris  ...Read More

A Canadian Perspective On The Role Of Comity In Competition Law Enforcement In A Globalised World

Much progress has been made over the last ten years in finding ways to reduce the possibility of inconsistent outcomes in the application of competit  ...Read More

A Canadian Perspective On The Role Of Comity In Competition Law Enforcement In A Globalised World

Much progress has been made over the last ten years in finding ways to reduce the possibility of inconsistent outcomes in the application of competit  ...Read More

A Comparative Study Of Dominant Position

Competition law and policy, around the world, seeks to be a means to achieve the ends of efficient allocation of resources, technical progress, consu  ...Read More

A Competition Act By India, For India - The First Three Years Of Enforcement Under The New Competition Act

In 2002, India unveiled its new Competition Act. The Act substantially improves upon the previous competition regime, which regulated and condemned  ...Read More