Supreme Court: Award Valid Even If Passed After Mandate Expiry When Court Extends Time  ||  Jharkhand HC: Regular Bail Plea During Interim Bail is Not Maintainable under Section 483 BNSS  ||  Cal HC: Theft Claims and Public Humiliation Alone Don’t Amount To Abetment of Suicide U/S 306 IPC  ||  Delhi High Court: Elective Surgery Does Not Bar Grant of Interim Bail on Medical Grounds  ||  Delhi HC: Consensual Romance With Minor Nearing 18 May be Considered For Bail in POCSO Case  ||  Delhi HC: Not Named In FIR Doesn’t Matter If Financial Links Show Active Role in NDPS Offence  ||  Chhattisgarh HC: Rape is an Affront to Womanhood and a Brutal Violation of The Right To Life  ||  Supreme Court: Single Insolvency Petition Maintainable Against Linked Corporate Entities  ||  Supreme Court: Disputes are Not Arbitrable When the Arbitration Agreement is Alleged to be Forged  ||  Supreme Court: Temple Trust Does Not Qualify as an ‘Industry’ under the Industrial Disputes Act    

Delhi High Court Upholds Constitutionality of CCI's 'Confidentiality Regulations' - (13 Apr 2017)

Delhi High Court has rejected ‘constitutionality’ challenge against Regulation 35 and proviso to Regulation 37(1) of Competition Commission of India (General) Regulations, 2009, as well as Regulation 6 of Competition Commission of India (Lesser Penalty) Regulations, 2009.

Tags : DELHI HIGH COURT   CONFIDENTIALITY REGULATIONS   COMPETITION COMMISSION OF INDIA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved