Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

CCI Imposes ?936.44 Crore Cost on Google for Abusing Dominant Position - (27 Oct 2022)

MRTP/ COMPETITION LAWS

Competition Commission of India (CCI) has imposed a penalty of Rs. 936.44 crore on Google for abusing its dominant position with respect to its Play Store policies and directed Google to modify its conduct within a defined timeline and restrain from indulging in anti-competitive practices.

Tags : CCI   DOMINANT POSITION   GOOGLE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved