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
Inspection and Certified CopiesLatest Updates
- 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
- General Statement Regarding The Competition Commission of India (General) Regulations, 2024
- Gazette Notification published on 17 Sep 2024 regarding The Competition Commission of India (General Regulations 2024)
- FAQs on Combinations Regulations, 2024
- Gazette Notification published on 09 September 2024 regarding The Competition Commission of India (Combinations) Regulations, 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 acquisition of (i) AI Lenarco Midco Ltd. by Majesty II Pte. Ltd and (ii) certain compulsory convertible debentures in Manjushree Technopack Limited from AI Lenarco by Ashoka India Equity Investment Trust plc, Nuvama Private Investment Trust and InCred Growth Partners Fund – I.
- CCI approves the proposed amalgamation of SRL, Viyash, Symed, Appcure, Vindhya Pharma, Vandana, Vindhya Organics, Geninn and SV Labs with Sequent Scientific Limited
- Commission approves the proposed combination involving, inter alia, Agro Tech Foods Limited (ATFL), Bharti Enterprises Limited (BEL), DMPL India Limited (DMPL India) and Del Monte Foods Private Limited (DMFPL)
- CCI approves the proposed acquisition of 34% equity shareholding of Ashoka Concessions (ACL) by Ashoka Buildcon (ABL) and certain convertible instruments of ACL by ABL and Viva Highways (Viva); and 26% shareholding of Jaora Nayagaon Toll Road Company (JN) by Viva
- Commission approves the proposed combination involving inter-connected steps resulting in inter alia the acquisition of up to 68.9% shareholding in Roop Automotives Limited by CA Carob Investments (Investor)
- CCI approves the proposed acquisition of 21 SPVs, owning renewable power generation plants, and the holding companies of certain SPVs by Gentari Renewables India Pte. Ltd.
- Commission approves the acquisition of certain shareholding of Pegatron Technology India Pvt. Ltd. (Pegatron India) by Tata Electronics Pvt. Ltd. (TEPL) and the transfer of TEL Components Pvt. Ltd.(TEL)’s business undertaking to Pegatron India
- Competition Commission of India (CCI) approves the acquisition of all outstanding equity shares of Kellanova by Mars, Incorporated
- CCI approves the proposed combination involving acquisition of 72.89% voting share capital in Prataap Snacks Limited by Authum Investment & Infrastructure Limited and Ms. Mahi Madhusudan Kela
- Commission approves the acquisition of certain shareholding of Fourth Partner Energy Private Limited (Target) by International Finance Corporation (IFC), Asian Development Bank (ADB) and DEG - Deutsche Investitions - und Entwicklungsgesellschaft mbH (DEG)
Recent Events