Our Vision
To promote and sustain an enabling competition culture through engagement and enforcement that would inspire businesses to be fair, competitive and innovative; enhance consumer welfare; and support economic growth.
What We Do
Latest Updates
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Gazette Notification published on 19 August 2026 regarding The Competition Commission of India (Commitment) Amendment Regulations, 2026
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General Statement regarding The Competition Commission of India (Commitment) Amendment Regulations, 2026
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Inviting Applications For Filling Up 02 Posts Of Member In The Competition Commission Of India
- Modifications/Clarifications and extension of last date for REoI for Empanelment of Institutions/Agencies for conducting Market Studies and Surveys. Last Date: 17.08.2026 (05:00 P.M)
- Notice Inviting Public Comments on the Commitment Application Submitted by InterGlobe Aviation Limited in Case No. 44 of 2025 (Kartikeya Rawal v. InterGlobe Aviation Limited) Last Date: 13.08.2026
- Call for Papers: 12th National Conference on Economics of Competition Law 2027
- Notice inviting expression of interest for empanelment of Institutions/ Agencies with CCI for conducting market studies and surveys.
- Consultation on "Draft Amendments to Competition Commission of India (Commitment) Regulations, 2024"
- List of selected candidates for Engagement of Young Professionals (Eco) Gd-I, Young Professionals (Law) Gd-I, Young Professional (IT) Gd-I in CCI on Contract Basis.
- Filling up of the post of Director General in the Competition Commission of India on deputation basis. Extension of Last Date: 15.05.2026 (05:00 P.M)
- Notice Inviting Public Comments on the Commitment Application Submitted by InterGlobe Aviation Limited in Case No. 44 of 2025 (Kartikeya Rawal v. InterGlobe Aviation Limited) Last Date: 13.08.2026
- Notice for extended time for inviting public comments in case No. 42-2022 , Last Date: 01.09.2025
- Notice inviting public comments with respect to the Commitment offer submitted by the Opposite parties in Case No 42 of 2022 titled Winzo Games Pvt. Ltd. v Google LLC and Ors.
- Clarifications on Request for Proposal (RFP) of Market Study on Artificial Intelligence and Competition
- Requirement of Advocates / Law Firms for Empanelment to represent the Competition Commission of India and Director General before various Courts and Tribunals.
- Soliciting suggestions/ feedback/ comments/ inputs/ views from general public/ stakeholders on the draft competition commission of india (determination of turnover or income) regulations, 2023.
- Public Interest Disclosure and Protection of Informers (PIDPI) Resolution
- Brief reasons for engagement of interpreters of Chinese and Russian Language during 8th BRICS International Competition Conference on nomination basis under Rule 194 of GFR.
- Notice of engaging Vidhi Centre for Legal Policy (VCLP) on nomination basis pursuant to MCA Letter No. C-31012/2/18-Vigilance/MCA and CVC Circular dated 06.04.2021
- Notice of award of work to Super Ads Creative Media Private Limited on nomination basis pursuant to MCA Letter No. C-31012/2/18-Vigilance/MCA and CVC Circular dated 06.04.2021
- State Resource Person of Himachal Pradesh
- Dr. K.D.Singh, Director (Law), CCI, delivered a Lecture on Competition Law for the Students and Faculty of Dr. Ambedkar Government Law College in Puducherry on 10.08.2026.
- State Resource Person(s) of Assam
- State Resource Person(s) of Karnataka
- State Resource Person(s) of Assam
- State Resource Person(s) of Karnataka
- CCI internship batch of July 2026 concluded on 31.07.2026 with presentations and award of certificates. There were Fifteen students in the batch from all over India.
- Smt. Ravneet Kaur, Chairperson and Members of CCI interacted with the interns of July 2026 Batch on 30.07.2026.
- State Resource Person of Telangana
- State Resource Person(s) of Karnataka
- Commission approves acquisition of additional shareholding of Acko Technology & Services Private Limited by General Atlantic Singapore ACK Pte. Ltd.
- Commission approves acquisition of certain equity shareholding in Bharti Life Insurance Company Limited by Prudential Corporation Holdings Limited
- CCI approves acquisition of 23% equity shareholding of TM International Logistics Ltd. by Tata Steel Ltd
- Competition Commission of India hosted the meeting of the BRICS Heads of Competition Authorities 2026
- Commission approves the proposed combination inter alia involving share acquisition(s) and merger of certain entities into InterGlobe Hotels Private Limited
- Commission approves the amalgamation of Go Digit Infoworks Services Private Limited, the holding company of Go Digit General Insurance Limited, with Go Digit General Insurance Limited such that Go Digit General Insurance Limited will be the surviving entity
- Commission approves acquisition of units by Brookfield Asset Management Ltd. (BAM) of Oaktree Capital Group Holdings, L.P. (OCGH), and Oaktree Equity Plan, L.P. (OEP)
- Commission approves acquisition of 100% of the equity share capital of NCR Atleos Corporation (Target) by The Brink's Company (Acquirer)
- Commission approves acquisition by Opal Bidco Pte. Ltd. of 100% shareholding in STT GDC Pte. Ltd.
- CCI imposes penalty on HP India and its certain resellers for indulging in anti-competitive practices in supply of Supplies products
Recent Events