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
- Notice inviting public comments with respect to the commitment proposal submitted by the Opposite Party in Case No. 42 of 2023 titled The Film and Television Producers’ Guild of India Limited and PVR INOX Limited
- Empanelled Institutions/Agencies for conducting Market Studies and Surveys
- Call for Papers: 12th National Conference on Economics of Competition Law 2027 - Date Extended till 31st August 2026 for Submission for Papers
- Gazette Notification published on 19 August 2026 regarding The Competition Commission of India (Commitment) Amendment Regulations, 2026
- General Statement regarding The Competition Commission of India (Commitment) Amendment Regulations, 2026
- Inviting Applications For Filling Up 02 Posts Of Member In The Competition Commission Of India
- Modifications/Clarifications and extension of last date for REoI for Empanelment of Institutions/Agencies for conducting Market Studies and Surveys. Last Date: 17.08.2026 (05:00 P.M)
- Notice Inviting Public Comments on the Commitment Application Submitted by InterGlobe Aviation Limited in Case No. 44 of 2025 (Kartikeya Rawal v. InterGlobe Aviation Limited) Last Date: 13.08.2026
- Notice inviting expression of interest for empanelment of Institutions/ Agencies with CCI for conducting market studies and surveys.
- Consultation on "Draft Amendments to Competition Commission of India (Commitment) Regulations, 2024"
- Notice inviting public comments with respect to the commitment proposal submitted by the Opposite Party in Case No. 42 of 2023 titled The Film and Television Producers’ Guild of India Limited and PVR INOX Limited
- Notice Inviting Public Comments on the Commitment Application Submitted by InterGlobe Aviation Limited in Case No. 44 of 2025 (Kartikeya Rawal v. InterGlobe Aviation Limited) Last Date: 13.08.2026
- 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
- State Resource Person of Telangana
- Ms. Yakshi Jaisingh Chauhan, Deputy Director (Law) delivered a lecture on 'Contemporary Issues in Competition Law, Policy and New Challenges' at Vignan University (Vignan’s Foundation for Science, Technology & Research) Guntur, Andhra Pradesh, on 30 September 2026.
- Ms. Neha Raj Kochhar, Director (Law), Shri Amit Tayal, JD (Law) & Shri Arvind Kumar Anand, JD (Eco), CCI judged Final & Semi-Final Rounds of 2nd MNLU-CS National Antitrust Moot Court Competition, organised by MNLU Chhatrapati Sambhajinagar in association with CCI on 27.09.2026.
- State Resource Person of Telangana
- State Resource Person(s) of Karnataka
- Smt. Ravneet Kaur, Chairperson and Ms. Sweta Kakkad, Member, CCI interacted with the interns of September 2026 Batch on 28.09.2026.
- State Resource Person(s) of Assam
- Shri Nandan Kumar, Director (Eco), CCI delivered a lecture on “Recent Developments in Competition Law” at Vivekananda Institute of Professional Studies - Technical Campus (VIPS-TC), New Delhi, on 24.09.2026.
- State Resource Person of Telangana
- State Resource Person(s) of Assam
- Commission approves acquisition of sole control over Omega-Meyer Limited and Meyer Organics Private Limited by BCPE Wellbeing Holdco Two Limited and Integral Investments Asia IV Limited, which are funds managed and/ or advised by Bain Capital
- Commission approves acquisition of certain shareholding in Prestige Hospitality Ventures Limited by CPP Investment Board Private Holdings (4) Inc
- Commission approves proposed combination related to internal restructuring of the JSW Group
- Commission approves the proposed acquisition of 100% shareholding of Vishavari Tollway Private Limited and nine SPVs operating road assets in India by Concessoc 41 SAS (Acquirer)
- Commission approves acquisition of certain equity shareholding in Continuum Green Energy Limited by Chubu Electric Power Company Netherlands B.V
- CCI approves the acquisition of certain equity share capital in IndiaFirst Life Insurance Company Limited by BNP Paribas Cardif
- CCI approves an acquisition of a majority of the shares and voting rights in Everllence SE by funds managed and/or advised by Bain Capital Investors, LLC
- Commission approves acquisition of 100% shareholding of FMC India Private Limited by Crystal Crop Protection Limited
- Commission approves acquisition of Onesto Labs Private Limited by L’Oréal India Private Limited
- Commission approves acquisition of certain additional equity share capital of IIFL Capital Services Limited (Target) by FIH Mauritius Investments Ltd. (Acquirer)
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