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
- 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
- General Statement regarding The Competition Commission of India (Combinations) Regulations, 2024
- Notification regarding The Competition (Minimum Value of Assets or Turnover) Rules, 2024
- Notification regarding The Competition (Criteria of Combination) Rules, 2024
- Notification regarding The Competition (Criteria for Exemption of Combinations) Rules, 2024
- Notification regarding Coming into effect of relevant provisions of the sections i.e. 6 to 8 (both inclusive), 21 to 24 (both inclusive), 28, 30, 34 & 38 of the Competition (Amendment) Act, 2023 (9 of 2023)
- Engagement of Young Professionals in the Competition Commission of India on contract basis.
- 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, Assam
- State Resource Person Programme, Telangana
- State Resource Person Programme, Kerala
- State Resource Person Programme, Assam
- State Resource Person Programme, Telangana
- State Resource Person Programme, Karnataka
- State Resource Person Programme, Assam
- State Resource Person Programme, Telangana
- State Resource Person Programme, Odisha
- State Resource Person Programme, Himachal Pradesh
- Competition Commission of India (CCI) approves (i) acquisition of 42.99% of the total paid up share capital of JM Financial Credit Solutions Limited by JM Financial Limited, and (ii) acquisition of 71.79% of the total paid up share capital of JM Financial Asset Reconstruction Company Limited by JM Financial Credit Solutions Limited
- Commission approves the acquisition of Home and Personal Care (HPC) division of Patanjali Ayurved Limited (PAL) by Patanjali Foods Limited (PFL)
- Competition Commission of India conducts Regional Workshop on Competition Law in Collaboration with NALSAR University of Law, Hyderabad
- Commission approves acquisition of Bharat Serums and Vaccines Limited by Mankind Pharma Ltd.
- Commission approves acquisition of shares of Home Credit India Finance Private Limited by TVS Holdings Ltd., STPL Trading and Services Private Limited and PI Opportunities Fund-II and acquisition of shares of STPL Trading and Services Private Limited by Mr. K. Gopala Desikan, Mr. Anuraag Agarwal, Mr. V. Ganesh, and GWC Family Fund Investments Pte. Ltd
- Competition Commission of India (CCI) approves Craftsman Automation Limited’s acquisition of 100% share capital of Sunbeam Lightweighting Solutions Private Limited
- CCI approves the proposed acquisition by Naspers Ventures B.V. in Vastu Housing Finance Corporation Limited
- Competition Commission of India Engages Management Development Institute Society (MDIS) for Market Study on Artificial Intelligence and Competition
- CCI approves the proposed merger of Tata Motors Finance Limited with and into Tata Capital Limited
- Commission approves the subscription of certain shares of Aditya Infotech Limited (AIL) by Dixon Technologies (India) Limited (DTIL) and the acquisition of shares of AIL Dixon Technologies Private Limited (ATDPL) by AIL
Recent Events