P&H HC: Can Grant Bail to Accused if Trial Not Likely to Conclude Soon  ||  MP HC: Ordinance Extending Period for Bringing No-Confidence Motion Shall Apply Retrospectively  ||  SC: Bar Associations Must Take Lead and Address the Issue of Mental Health  ||  SC: Sessions Court to Order Compensation to Victims of Cases Concerning Bodily Injuries  ||  SC: Limitation Period of 2 Years to be Applicable on Dues Incurred after Enforcement of 2003 Act  ||  J&K HC: Complainant/Dependent to be Heard if Accused files Bail Application Under SC/ST Act  ||  Ker. HC: Even after Constitution of Waqf Tribunal, Civil Court Can Execute Decree Over Waqf Dispute  ||  SC: Person Having Driving Licence for LMV Can Drive Vehicle Less than 7500 Kg  ||  Supreme Court: Section 197(1) of CrPC Will Apply to Cases Under PMLA  ||  SC: Maintainability of Second Complaint Would Depend on How the Earlier Complaint Was Rejected    

CCI Junks Compliant Against GVK Power, 2 Others - (11 Jan 2016)

Competition Commission of India (CCI) has rejected complaints against Bangalore International Airport, GVK Power & Infrastructure and Airports Authority of India about alleged anti-competitive practices in ground handling services.

Tags : COMPETITION COMMISSION OF INDIA   BANGALORE INTERNATIONAL AIRPORT   GVK POWER & INFRASTRUCTURE AND AIRPORTS AUTHORITY OF INDIA  

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