SC: Repeated Anticipatory Bail Pleas Abuse Process and Reduce Litigation to a Gamble  ||  Supreme Court: State Officers Cannot Back Litigants Through Affidavits Against the Law  ||  Supreme Court: Accused Deserves Parity With Discharged Co-Accused if Evidence is Not Stronger  ||  SC Allows Euthanasia of Rabid Stray Dogs if Necessary and Protects Officials Acting in Good Faith  ||  Kerala High Court: University Syndicate Cannot Sue Chancellor as Both Form Same Legal Body  ||  Kerala High Court: Unsigned FIS is Admissible if Informant Confirms its Contents in Court  ||  J&K&L High Court: Purchaser’s Structure on Migrant Land Alone Cannot Block Sale Deed Registration  ||  Supreme Court: Bail Remains the Rule and Jail the Exception, Even under the UAPA Law  ||  Supreme Court: Principle of Res Judicata Also Applies Between Stages of the Same Case  ||  Supreme Court: Govt Servant Has No Right to Old Rule Promotion Just Due to Earlier Vacancies    

CCI approves realignment of interests, legal ownership, and management of various entities within the Godrej group- (Press Information Bureau) (18 Jun 2024)

MANU/PIBU/0448/2024

MRTP/ Competition Laws

The Competition Commission of India (CCI) has approved the proposed combination involving realignment of interests, legal ownership, and management of various entities within the Godrej group.

The proposed combination relates to realignment of interests, legal ownership, and management of various entities within the Godrej group pursuant to an inter-se arrangement between the members of the Family Branches viz., Adi Godrej and family (ABG Family), Nadir Godrej and family (NBG Family), Jamshyd Godrej and family (JNG Family) and Smita Crishna and family (SVC Family). Such realignment will take place in accordance with the Family Settlement Agreement dated 30th April 2024 (FSA) executed by the Family Branches (Proposed Combination).

The target enterprises forming part of the Proposed Combination include: (i) the GILAC Group Entities and (ii) G&B Group Entities.

GILAC Group Entities include: (a) Godrej Industries Limited (b) Godrej Consumer Products Limited (c) Godrej Properties Limited (d) Godrej Agrovet Limited (e) Godrej Seeds & Genetics Limited (f) Innovia Multiventures Private Limited (g) Astec Lifesciences Limited and (h) Anamudi Real Estates LLP.

G&B Group Entities include (a) Godrej & Boyce Manufacturing Company Limited; (b) Godrej Holdings Private Limited; (c) Godrej Infotech Limited; and (d) RKN Enterprises.

Tags : REALIGNMENT   LEGAL OWNERSHIP   APPROVAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved