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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Filling up of the post of Director General in the Competition Commission of India on deputation basis. Last Date: 20.04.2026 (05:00 P.M)
- 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
- 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
- Shri Vipul Puri, Joint Director (FA) and Shri Dinesh Chandra, Deputy Director (Law) judged Semi-Final Rounds of Anti-Trust Moot Court Competition organised by Institute of Law, Nirma University, Gandhinagar, Gujarat in association with CCI on 01.03.2026
- Smt. Ravneet Kaur, Chairperson, CCI, delivered Keynote Address during Inaugural Session of Regional Workshop on Competition Law, organized at Damodaram Sanjivayya National Law University (DSNLU), Vishakhapatnam, Andhra Pradesh on 27.02.2026.
- Shri Deepak Anurag, Member, CCI, delivered today (26.02.2026) a special address on the 'Role of AI in a Competitive Economy and India’s Position as a Superpower' at the 34th Annual Meeting & Conference of Inter-Pacific Bar Association (IPBA), held at New Delhi.
- Smt. Ravneet Kaur, Chairperson, Competition Commission of India, participated in a Fireside Chat on “Data & Dominance in a Digital-First India” during Business Standard Manthan at Bharat Mandapam on 25.02.2026.
- Smt. Ravneet Kaur, Chairperson and Members of CCI interacted with the interns of February 2026 Batch on 23.02.2026
- Smt. Ravneet Kaur, Chairperson, Competition Commission of India, spoke at the panel discussion “Unpacking Openness: Global Perspectives” on 20 February 2026 at Bharat Mandapam, New Delhi, during the International AI Impact Summit 2026, hosted by India
- Dr. Saurabh, Joint Director (Eco), CCI, addressed the 2025 Direct Recruit Officers (Economics & Statistics) of Reserve Bank of India (RBI) on “Market Structure, Competition & Data: How Antitrust Economics Informs Policy” at RBI Staff College, Chennai on 17.02.2026
- Shri Jaideep Singh, Deputy Director (Law), Competition Commission of India, addressed the students and faculty of AIIMS, Patna on “Cartelisation in Procurement” on 13.02.2026.
- Shri Kamal Sultanpuri, Deputy Director (Law), Competition Commission of India, addressed the students and faculty of ILS Law College, Pune on “Competition Regulation in the age of Artificial Intelligence: The Role of Competition Commission of India” on 11.02.2026.
- Shri Pradeep Kumar Meel, Adviser (FA), Ms. Savitri Kore, JD (Eco) & Shri Dinesh Chandra, DD (Law), judged Final & Semi-Final Rounds of Anti-Trust Moot Court organised by Institute of Legal Studies and Research, GLA University, Mathura, in association with CCI on 07.02.2026.
- CCI approves acquisition of additional shareholding in Generali Central Insurance Company Limited and Generali Central Life Insurance Company Limited by Central Bank of India.
- CCI approves acquisition of certain shareholding in Balaji Wafers Private Limited by General Atlantic Singapore BWP Pte. Ltd.
- CCI approves the proposed combination inter alia involving acquisition of certain stake by Bagmane Prime Office REIT of Bagmane Developers Private Limited and others (directly/ indirectly).
- Commission approves acquisition of portfolio management services business of Axis Securities Limited by Axis Asset Management Company Limited
- Commission approves internal reorganization of Bennett Coleman & Company Limited’s (BCCL) certain businesses etc. into Times Horizon Private Limited (THPL) on a going concern basis.
- CCI approves the proposed Merger of Hinduja Leyland Finance Limited with and into NDL Ventures Limited
- Commission approves acquisition of low voltage motor business of Siemens Limited by Innomotics India Private Limited.
- Commission approves the proposed combination involving Amundi Asset Management S.A.S. (Acquirer) and ICG Plc (Target)
- CCI approves the proposed acquisition of minority shareholding of ~6.63% of Valuedrive Technologies Private Limited by the Fidelity Funds
- CCI imposes penalty on Intel Corporation for its India Specific Warranty Policy in respect of Boxed Microprocessors
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