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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Engagement of Young Professionals in the Competition Commission of India on contract basis.
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Consultation on Draft CCI Recruitment Rules
- Extension of Deadline for Submission of Abstracts for 10th National Conference on Economics of Competition Law 2025
- Call for Papers: 10th National Conference on Economics of Competition Law 2025
- Consultation on draft ‘The Competition Commission of India (General) Regulations, 2009’
- Clarifications on Request for Proposal (RFP) of Market Study on Artificial Intelligence and Competition
- Speech Delivered by Sh. R. Venkataramani, Attorney General for India, on the 15th Annual Day of CCI on 20.05.2024
- General Statement regarding Competition Commission of India (General) Amendment Regulations, 2024
- Gazette Notification published on 10 May 2024 regarding The Competition Commission of India (General) Amendment Regulations, 2024
- The Pre-bid Consultation Meeting on the Market Study on Artificial Intelligence and Competition will be held on Monday, May 06, 2024 at 11.00 am at Competition Commission of India, 9th Floor, Office Block 1, Kidwai Nagar (East), New Delhi 110023
- 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, Telangana
- State Resource Person Programme, Karnataka
- State Resource Person Programme, Telangana
- State Resource Person Programme, Telangana
- State Resource Person Programme, Himachal Pradesh
- State Resource Person Programme, Odisha
- State Resource Person Programme, Assam
- State Resource Person Programme, Karnataka
- State Resource Person Programme, Karnataka
- State Resource Person Programme, Himachal Pradesh
- Competition Commission of India (CCI) approves the proposed acquisition for the balance 51% shareholding by Rane Holdings Limited (RHL) in Rane NSK Steering Systems Private limited (RNSSPL)
- Commission approves the proposed acquisition of 100% shareholding of Actis Holdings S.à r.l. by GAP Arthur Holdco, L.P.
- Commission approves the acquisition of shareholding in Utkarsh CoreInvest Limited by Citrine Inclusion Limited
- Competition Commission of India (CCI) approves 2452991 Ontario Limited’s additional acquisition of unitholding in Highway Infrastructure Trust
- Commission approves the proposed combination involving Reliance Industries Limited (RIL), Viacom18 Media Private Limited (Viacom18), Digital18 Media Limited, Star India Private Limited (SIPL) and Star Television Productions Limited (STPL), subject to the compliance of voluntary modifications
- Commission approves acquisition of shareholding in each of Invesco Asset Management (India) Private Limited and Invesco Trustee Private Limited by IndusInd International Holdings Limited
- CCI approves the acquisition of shareholding in Shriram Housing Finance Limited by Mango Crest Investment Ltd.
- CCI approves the proposed combination involving acquisition by Advent (through Rasmeli) in Apollo Healthco, acquisition by Apollo Healthco in Keimed and Merger of Keimed into Apollo Healthco
- CCI approves the Proposed Combination involving acquisition of shares of Vodafone Shared Operations by Accenture
- Competition Commission of India (CCI) approves the acquisition of certain equity share capital of MTC Business Private Limited by Mitsui & Co. (Asia Pacific) Pte. Ltd.
Recent Events