Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Parties Summoned By CCI DG Have Right To Be Accompanied By Advocates: Delhi High Court - (28 May 2018)

Delhi High Court has upheld the right of parties summoned by Director-General (DG) for investigation under the Competition Act to be accompanied by advocates, however the Court also asked the DG to ensure that ‘the witness should be not able to confer, or consult his advocates’.

Tags : DELHI HIGH COURT   COMPETITION ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved