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    

SC: Penalty for Anti-Trust Violations Must Be Based on Relevant Turnover, Not Total Turnover - (17 May 2017)

Supreme Court, while observing that penal provisions in Competition Act is only to ‘teach a lesson’ and not to ‘finish off’ industries, has held that penalty imposed under Section 27 of Competition Act for anti-trust violations should be based on relevant turnover.

Tags : SUPREME COURT   ANTI-TRUST VIOLATIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved