SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

CCI approves internal restructuring of the TVS Group, under Section 31(1) of the Competition Act, 2002- (Press Information Bureau) (11 Oct 2021)

MANU/PIBU/4285/2021

MRTP/ Competition Laws

The Competition Commission of India (CCI) approves internal restructuring of the TVS Group, under Section 31(1) of the Competition Act, 2002.

The proposed combination contemplates an internal restructuring within the TVS group pursuant to the execution of a Memorandum of Family Arrangement dated 10 December 2020, the Composite Scheme of Amalgamation and Arrangement dated 29 January 2021 between the Parties and board resolutions dated 30 January 2021 (Proposed Combination).

A brief description of the Parties is provided below:

(a) TVS Mobility Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are primarily engaged in investment advisory, manpower support services, wholesale distribution of automotive components, manufacture of repair materials for tyres and tubes, and agricultural activities.

(b) T.S. Rajam Tyres Private Limited: It is the wholly owned subsidiary of TVS Mobility Private Limited and is currently not engaged in any business.

(c) Southern Roadways (Madurai) Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are engaged in farm related activities.

(d) Trichur Sundaram Santhanam & Family Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are primarily engaged in lending services, business process outsourcing services, distribution of insurance products, investment management, manufacture of automotive components.

(e) TVS Sundram Fasteners Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are not engaged in any business activity.

(f) Madurai Alagar Enterprises Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are engaged in manufacturing phenol formaldehyde resins and cashew friction dust.

(g) SB TVS Industrial Ventures Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are primarily engaged in trading of aluminium, packaging and label printing services.

(h) Cheema Industrial Ventures Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are primarily engaged in trading of aluminium, packaging and label printing services.

(i) TVS Holdings Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are primarily engaged in provision of corrosion management, consultancy and management services, insurance broking services, and manufacturing of automotive components.

(j) Geeyes Family Holdings Private Limited: It is a holding company and is currently not engaged in any business. It's shareholders through their affiliates are primarily engaged in management consultancy and staffing solutions, and property development.

(k) Sundaram Climate Institute Private Limited: It is engaged in the provision of climate change research and implementation. It's shareholders through their affiliates are primarily engaged in the provision of water management solution, aggregation of transport industry, manufacture and sale of yarn and provision of support services to textile mills.

(l) T V Sundram Iyengar & Sons Private Limited (TVSS): It is directly engaged in manufacture and distribution of automotive components, distribution of automobiles etc. TVSS, through its affiliates, is engaged in various sectors including automotive, logistics, information and technology, power generation, investments, manufacturing components for automotive and non-automotive applications, manufacturing sewing needles, and vocational training etc.

(m) Sundaram Industries Private Limited (SI): It is directly engaged in providing tyre solutions and manufacturing rubber compounds, cured rubber and plastic products. SI, though it affiliates, is primarily engaged in providing tyre solutions, manufacturing of protective gears, manufacture and sale of automotive components and manufacture and sale of yarn.

(n) Southern Roadways Private Limited (SRW): It is directly engaged in road transport, and parcel services. SRW, through its affiliates, is primarily engaged in manufacture and sale of yarn, and automotive components.

(o) TVS Investments Private Limited (TVSI): It is a non-operating financial holding company. TVSI, through its affiliates, is primarily engaged in investment consultancy, wealth management and transaction automation products.

Tags : INTERNAL RESTRUCTURING   TVS GROUP   APPROVAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved