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
-
Consultation on Draft Competition Commission of India (Conduct) Rules, 2025
- Gazette Notification published on 27 Feb 2025 regarding The Competition Commission of India Manner of Recovery of Monetary Penalty) Regulations, 2025
- General Statement regarding the Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2025
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Consultation on Draft "The Competition Commission of India (Determination of Cost of Production) Regulations, 2025"
- Notice inviting Tender for empanelment of Digital Forensic Services CCI - Last Date: 12.02.2025 upto 5:00 P.M
- Filling up of Posts in the CCI on Deputation Basis:-Last date of application has been extended to 01.01.2025.
- CCI Chairperson Smt. Ravneet Kaur has been recognized and awarded by the leading magazine Business Today in its latest November 2024 edition as one of the Most Powerful Women in Business
- Consultation on the draft amendments to the Competition Commission of India (Manner of Recovery of Monetary Penalty) Regulations, 2011
- Notice inviting Tender for empanelment of Digital Forensic Services CCI - Last Date: 18.11.2024 upto 5:00 P.M
- Filling up of Posts in the CCI on Deputation Basis - Last date 17.12.2024
- 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
- Notice of award of work to JCDecaux Advertising India Pvt. Ltd. on nomination basis pursuant to MCA Letter No. C-31012/2/18-Vigilance/MCA and CVC Circular dated 06.04.2021
- Practice Direction
- Undertaking of Submissions
- State Resource Person Programme, Kerala
- Maharashtra National Law University in Aurangabad on 17.01.2025.
- State Resource Person Programme, Assam
- State Resource Person Programme, Himachal Pradesh
- State Resource Person Programme, Himachal Pradesh
- State Resource Person Programme, Telangana
- State Resource Person Programme, Andhra Pradesh
- State Resource Person Programme, Kerala
- State Resource Person Programme, Assam
- State Resource Person Programme, Andhra Pradesh
- CCI approves the proposed combination involving acquisition of Ayana Renewable Power Private Limited (Target) by ONGC NTPC Green Private Limited (Acquirer)
- Competition Commission of India (CCI) approves the acquisition of certain shareholding in Greenko Energy Holdings of ORIX Corporation by AMG Green Power B.V. and subscription of certain convertible notes of AM Green (Luxembourg) S.À.R.L by ORIX Corporation
- CCI approves the proposed acquisition of certain shareholding of Schott Poonawalla Private Limited by TPG Scion SG Pte. Ltd.
- CCI approves proposed acquisition of 100% shareholding in KSK Mahanadi Power Company Limited by JSW Energy Limited
- Commission approves acquisition of equity shares of PSP Projects Limited by Adani Infra (India) Limited
- CCI approves the proposed combination involving acquisition of pharma solution segment and product lines of Nourish segment of International Flavors & Fragrances Inc. (IFF) by Roquette Frères S.A.(Roquette)
- Competition Commission of India (CCI) approves the acquisition by Alpha Wave Ventures II, LP of a 12.44% shareholding in Advanta Enterprises Limited
- CCI approves the proposed acquisition of 100% equity share capital of Raj Petro Specialities Private Limited by Shell Deutschland GmbH and Shell Overseas Investments B.V.
- CCI approves the proposed acquisition of up to 72.8% shareholding of Orient Cement Limited by Ambuja Cements Limited
- Commission approves amalgamations of Chaitanya India Fin Credit Private Limited and Svatantra Holdings Private Limited into Svatantra Microfin Private Limited
Recent Events