Securities Appellate Tribunal
LEGAL SUBJECT
Competition Law
Judgment analyses where this is the main or secondary subject.Latest analyses
14 ARTICLES
Delhi High Court
No Prior Notice or Hearing Required Before Passing Section 26(2) Closure Order under Competition Act
The Petitioner, a solar energy MSME, availed a loan of ₹13.25 crores from Canara Bank (Respondent No. 2).2 MIN READ↗
Supreme Court
Intent to manipulate under PFUTP Regulations cannot be inferred solely from concentrated holdings or justifiable hedging.
The appellant, Reliance Industries Limited (RIL), held a 75% stake in Reliance Petroleum Ltd (RPL). In March 2007, RIL decided to divest 5% of its RPL holdings (22.50 crore shares) to raise capital.3 MIN READ↗
Odisha High Court
Investigation without a Section 26(1) Prima Facie Opinion is Void for Lack of Jurisdictional Foundation
The Coimbatore Corporation Contractors Welfare Association (CCCWA) filed a complaint in 2021 alleging price-fixing cartelization by nine specific steel manufacturers in Tamil Nadu.3 MIN READ↗
Supreme Court
Regulatory approval once granted cannot be kept in abeyance or unsettled without express statutory authorization.
In 2019, Amazon notified the Competition Commission of India (CCI) of its proposal to acquire a 49% stake in Future Coupons Pvt Ltd (FCPL)3 MIN READ↗
Bombay High Court
Tendering Authority is the Best Judge of Its Requirements; Author’s Interpretation Governs Absent Arbitrariness or Mala Fides
The Petitioner, a registered partnership firm, challenged the Amravati Municipal Corporation's (Respondent No. 1) rejection of its technical bid for a road maintenance e-tender.3 MIN READ↗
Delhi High Court
Superior courts will not disturb discretionary orders condoning delay under the Competition Act.
The Respondent (Competition Commission of India/CCI) received information under Section 46 of the Competition Act, 2002, read with the Lesser Penalty Regulations, 2024, regarding alleged anti-competitive labour-relate...3 MIN READ↗
Uttarakhand High Court
Relaxation of restrictive tender conditions ensures competitive bidding and prevents tailor-made eligibility criteria.
The petitioner filed a writ petition challenging Clause 14 of a tender notice dated April 8, 2026, issued for the collection of entry and tourist fees2 MIN READ↗
National Company Law Appellate Tribunal
Receipt of incriminating coordination emails without protest constitutes tacit acquiescence and establishes participation in a bid-rigging cartel.
The Competition Commission of India (CCI) initiated suo motu proceedings against seven RDSO-approved vendors of polyacetal protective tubes for Indian Railways, alleging a bid-rigging cartel3 MIN READ↗
Securities Appellate Tribunal
Trade matching without proof of connection between parties cannot sustain allegations of manipulative synchronised trading.
SEBI conducted an investigation into the trading of the scrip of Gayatri Sugars Ltd. between April 10, 2018, and April 23, 2018, following allegations that noticees disseminated SMS to induce investors to purchase shares2 MIN READ↗
APTEL
### Phased roll-out of distribution network by parallel licensee does not contravene universal service obligations under Electricity Act.
The Appellant, BEST, is a local authority and distribution licensee in the Island City of Mumbai2 MIN READ↗![Family arrangements cannot override statutory definitions of 'promoter group' or justify non-compliance with minimum public shareholding norms.. Riddhi Siddhi Gluco Biols Limited & Ors. v. Securities and Exchange Board of India (Appeal No. 543 of 2021 and connected appeals) [2026]. Securities Appellate Tribunal. LawLens](/stories/thumbnails/family-arrangements-cannot-override-statutory-definitions-of-promoter-group-or-justify-non-d4bcd1200604470b92f4c205fd488732.webp)
Securities Appellate Tribunal
Family arrangements cannot override statutory definitions of 'promoter group' or justify non-compliance with minimum public shareholding norms.
Riddhi Siddhi Gluco Biols Limited (the Company), led by CMD Ganpatraj Chowdhary, proposed delisting from the BSE in 20173 MIN READ↗
Securities Appellate Tribunal
Admissions by both tipper and tippee and corroborated financial transfers establish liability for front-running.
SEBI conducted an investigation into the trading activities of Vikas Sarda, his wife Preeti Sarda, and Vikas Sarda (HUF) between January 1, 2022, and June 30, 2023, following suspicions of front-running.2 MIN READ↗![Investigation orders under Section 26(1) are administrative directions and do not determine substantive rights.. International Flavours and Fragrances Inc. v. Competition Commission of India [W.P.(C) 2527/2026]. Delhi High Court. LawLens](/stories/thumbnails/investigation-orders-under-section-26-1-are-administrative-directions-and-do-not-determine-67e3954a6d17426ea70de5342b20530d.webp)
Delhi High Court
Investigation orders under Section 26(1) are administrative directions and do not determine substantive rights.
The Petitioner challenged a Suo Moto order dated 13.08.2025 passed by the Competition Commission of India (CCI) under Section 26(1) read with Section 19 of the Competition Act, 20022 MIN READ↗No articles match these filters.