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    

Karnataka High Court Dismisses Amazon & Flipkart Pleas Against CCI Probe - (14 Jun 2021)

MRTP/ COMPETITION LAWS

Karnataka High Court has dismissed the writ petitions filed by Amazon and Flipkart challenging an order passed by the Competition Commission of India for a preliminary investigation into their alleged anti-competitive practices, citing the limitations of the power of judicial review under Article 226 of the Constitution of India, 1949 to interfere with a probe ordered by an expert specialized body.

Tags : KARNATAKA HIGH COURT   AMAZON AND FLIPKART  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved