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AntiDumping and Competition Law: Indian Perspective
Naveen Chugh , 15 March 2010
National Law School of India University, Bangalore
Competition Law as Patent Safty Net in the Pharmaceutical Industry
Naveen Dahiya , 15 March 2010
National Law School of India University, Bangalore
Implications of Cross Border Mergers under Indian Competition law
Rav Pratap Singh , 15 March 2010
LLM (Business Laws), National Law School of India University, Bangalore
International Co-operation: Application and Enforcement Issues
Vijay Kumar Chaurasia , 15 March 2010
LLM I year, National Law School of India University, Bangalore
Cartels and Leniency Across Borders: Best Practices and Lessons for new Competition Regims
Yaman Verma , 15 March 2010
Vth Year, B.A. LLB.(Hons.), National Law School of India University, Bangalore
Anti Trust issues with respect to Frequent Flyer Programs and Code Sharing Agreements that persisit in the Aviation Industry: The Indian Context
Vikrant Pachnanda , 21 December 2009
Student, B.A. LLB (Hons), Gujarat National Law University, Gandhinagar
Countervailing Buyer Power as a Defence in Dominance Cases
Raghav Dhawan , 16 December 2009
B.B.A. LL.B (Trade & Investment Law Hons.) National Law University, Jodhpur
An Analytical Study of Nature and Types of Vertical Anti-Competitive Agreements
Preethi Sundararajan , 16 December 2009
VII Semester, BBA LLB, National Law University, Jodhpur
The Indian Anti-Trust Paradigm on Combinations: A Look at Cross-Border Mergers in Particular
Sumitra Suresh , 12 December 2009
III Year, B.A. LL.B (Hons.), NALSAR University of Law, Hyderabad
Identifying Cartels using Economic Evidence
Shivani Anand , 01 December 2009
Msc Economics, UCL, University of London
