CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

CCI Orders Probe of Maruti Suzuki's Discounting Practices - (05 Jul 2019)

MRTP/ COMPETITION LAWS

CCI has said that it had ordered an investigation into how Maruti Suzuki controlled discounts its dealers could offer. Car makers at times set a limit on discounts to ensure there is no price war among dealers but law says the practice, described as "resale price maintenance", is prohibited if it causes "appreciable adverse effect on competition in India".

Tags : CCI   MARUTI SUZUKI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved