Supreme Court Stays Kerala FIR Probe Against Ex-CM Pinarayi Vijayan, Kin for 10 Days  ||  Supreme Court: Courts Can Intervene When Free and Fair Elections are Tainted by Illegal Means  ||  Delhi HC: CJP Leaders Saurav Das, Ashutosh Ranka Withdraw Plea Against Judicial Custody  ||  Bombay HC Fines Junior Advocate Rs. 25K, Clerk Rs. 10K for Unauthorised Court Video Recording  ||  Bombay HC Expresses Concern as Mumbai Surpasses Delhi in Pollution Levels  ||  Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action    

CCI Rejects Complaint against Arasu Cable TV - (12 Oct 2015)

Competition Commission of India (CCI) has dismissed complaint filed by Makkal Tholai Thodarpu Kuzhumam Ltd against Arasu Cable TV and rejected allegation that Tamil Nadu Arasu Cable TV Corporation indulged in unfair business practice with regard to collection of carriage fee from satellite channels.

Tags : COMPETITION COMMISSION OF INDIA   ARASU CABLE TV  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved