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India is continuously marching ahead with holistic efforts focussed at all-round and all-inclusive development. We have strived constantly for a governance that is professional and process-driven. Our approach has been to 'Reform with intent, Perform with integrity, Transform with intensity'. In such a scenario, the role of CCI assumes greater significance in furthering healthy competitiveness aimed at inspiring stakeholders to innovate and augment effectiveness. Ensuring a level-playing field and stimulating the business processes is critical for the larger benefit.
Narendra Modi
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
- Call for Papers - 8th National Conference on Economics of Competition Law 2023
- Filling up of post of Secretary, CCI on deputation /promotion basis
- National Conference on Competition Law under Azadi Ka Amrit Mahotsav Invitation
- National Conference on Competition Law under Azadi Ka Amrit Mahotsav Agenda
- List winners of Quiz Competition
- List Winners of Essay Competition
- Call for Papers - CCI Journal on Competition Law and Policy
- Resumption of CCI Physical Internship Programme from September 2022
- Extension of CCI Online Intership Programme - July to August, 2022
- 13th Annual Day CCI Agenda
- 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
- Standard Operating Procedure (SOP) for Virtual Hearings
- Advisory to Businesses
- Practice Direction
- Undertaking of Submissions
- Measures in view of threat of Carona Virus / Covid 19 Pandamic
- Delegation from Bangladesh Competition Commission visited CCI_India on a training/ exposure tour.
- The Final Round of the Moot was judged by Shri Ved Prakash Mishra (Adviser & Head of Legal Division)
- UNCTAD’s eCommerce Week 2022 was recently concluded where a high-level session on Digital platforms, competition & data protection was organised
- 2nd MIT-WPU National Moot Court Competition, Pune
- CCI organized workshop in collaboration with National Law University and Judicial Academy, Guwahati, Assam
- Under Azadi Ka Amrit Mahotsav CCI conducted Eastern Region Workshop on Competition Compliance in Public Procurement
- CCI released Vol. 2 of CCI Journal on Competition Law and Policy.
- CCI conducted a regional workshop on Competition Issues in Mergers and Acquisitions under Azadi ka Amrit Mahotsav at Chennai.
- CCI organised 29th Lecture under SLS delivered by Shri Satish Kumar Gupta, Insolvency Professional on 'Resolution of Essar Steel India Ltd. under IBC - Challenges & Learnings'
- CCI approves the acquisition of approximately 7.49% shareholding in Aditya Birla Fashion and Retail Limited on a fully diluted basis by the Caladium Investment Pte. Ltd(GIC Investor) by way of preferential issuance of equity and warrants (Proposed Combination)
- CCI approves acquisition of shares in Olam Agri Holdings Pte. Ltd. by SALIC International Investment Company
- CCI approves the merger of Aditya Marketing and Manufacturing Private Limited into Umang Commercial Company Private Limited
- CCI approves acquisition by (a) Katsura Investments in Varmora Granito Private Limited and certain other entities; and (b) Varmora Granito Private Limited in some of its Group Companies and other entities
- CCI approves acquisition of the stake in Simpolo Vitrified Private Limited by India Business Excellence Fund IV, India SME Investments Fund – I, Motilal Oswal Finvest Limited and others.
- CCI approves amalgamation of Creixent Special Steels Limited (CSSL); and JSW Ispat Special Products Limited (JSW Ispat) with and into JSW Steel Limited (JSW Steel) under Section 31(1) of the Competition Act, 2002.
- CCI approves (i) EQT AB’s (EQT) acquisition of Baring Private Equity Asia Group Limited (BPEA) including its subsidiaries (BPEA Group) and, to the extent not already owned by the BPEA Group, 100% of the general partner entities (GPs) (BPEA Group and GPs are collectively referred to as Target); and (ii) Jean Eric Salata Rothleder’s (BPEA Founder) acquisition of up to 9.9% of the equity shareholding of EQT, under Section 31(1) of the Competition Act, 2002
- CCI approves acquisition of stake in IIFL Home indirectly by ADIA Group
- CCI approves (a) acquisition of majority shareholding in Optimus Drugs Private Limited (ODPL) by Sekhmet Pharmaventures Private Limited (Sekhmet); and (b) ODPL’s acquisition of shareholding in Optimus Pharma Private Limited (OPPL) and Optimus Life Science Private Limited (OLSPL) under Section 31(1) of the Competition Act, 2002.
- CCI approves proposed combination involving amalgamation of HDFC Limited, HDFC Bank, HDFC Investments and HDFC Holdings
Launch of Website