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
- Engagement of Homeopathic Doctor on part-time contract basis in CCI - Last Date 16.12.2025 (1730 Hrs)
- Filling up of Posts in the Competition Commission of India on Deputation Basis - Date Extended to 05.09.2025
- 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.
- Notice for Inviting Limited Tender for Minor Modification work in CCI Office premises at Kidwai Nagar (East), New Delhi
- Call for Papers: 11th National Conference on Economics of Competition Law 2026
- Chairperson's Interview Featured in Business Standard, Print Edition Dated: 21 June 2025
- Filling up of posts in the office of DG, CCI extension of last Date: 04.07.2025
- Filling up of Posts in the Competition Commission of India on Deputation Basis - Last Date 22.08.2025
- Frequently Asked Questions on Combinations
- 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
- 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
- Dr. Bidyadhar Majhi, Adviser (Eco), CCI, addressed the students and faculty of Centre for Advanced Research on Corporate and Insolvency Laws (CARCIL), Chanakya National Law University during CARCIL Zero Day Skill Session at its campus in Patna on 10.01.2026.
- State Resource Persons of Assam, Himachal Pradesh, Karnataka and Kerala conducted 11 advocacy programmes for Officers of State Government/PSU's in the month of December 2025.
- Internship December 2025
- CCI internship batch of December 2025 concluded on 31.12.2025 with presentations and award of certificates. There were Fourteen students in the batch from all over India.
- Smt. Ravneet Kaur, Chairperson, CCI chaired the Plenary Session on "Understanding the AI Market and Competition Landscape" . During the Session, Smt. Jyoti Jindgar Bhanot, Adviser (Eco) made presentation on the CCI Market Study Report on AI and Competition.
- Smt. Ravneet Kaur, Chairperson, CCI addressed the inaugural session of Workshop on AI , Competition & Governance - an Official Pre Summit Event of India- AI Impact Summit 2026. The Workshop was organized by CCI and Nasscom on 19.12.2025 at Taj Mahal Hotel, New Delhi
- Dr. K. D. Singh, Director (Law), Competition Commission of India, addressed the Symposium organised by PHD Chamber Of Commerce and Industry on Competition Law: Competition Regulation, New Age Markets & Competition Law Compliance at PHD House, New Delhi on 12.12.2025.
- Internship November 2025
- During the event, Smt. Jyoti Jindgar Bhanot, Adviser (Economics) CCI made a presentation on AI & Competition.
- Smt. Ravneet Kaur, Chairperson CCI addressed the Annual FOIR Colloquium, themed on “Role of AI and Data in Regulation”, on 21.11.2025 at CERC Office in New Delhi.
- Commission approves acquisition by ChrysCapital Fund X, Two Infinity Partners and Blue wave Investments Limited, collectively, of certain equity share capital in Nash Industries (I) Private Limited
- Commission approves acquisition of Krosaki Harima Corporation by Nippon Steel Corporation
- Commission approves proposed acquisition of certain additional shareholding in Roppen Transportation Services Private Limited by MIH Investments One B.V.
- CCI directs M/s KKK Mills, Ludhiana and M/s Sankeshwar Synthetics Pvt. Ltd, Ludhiana to cease and desist from anti-competitive practices.
- CCI approves Tata Steel Limited’s proposed acquisition of sole control in Tata BlueScope Steel Pvt. Ltd. by purchasing the remaining 50% equity shareholding currently held by BlueScope Steel Asia Holdings Pty Ltd.
- Commission approves acquisition of certain warrants of Federal Bank Limited by Asia II Topco XIII Pte. Ltd.
- CCI and Nasscom Organised Workshop on Artificial Intelligence, Competition & Governance
- CCI takes cognizance of Information filed against IndiGo.
- CCI approves the proposed combination involving acquisition of minority shareholding in DCX Global Limited by Coinbase Global Inc.
- Commission approves acquisition of certain equity stake in Logisteed Holdings, Ltd. (Target) by Japan Post Co., Ltd. (Acquirer)
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