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Apple challenges $2 bln Antitrust fine at EU court over Streaming Restrictions


Apple Store.png, pic by AQUILA Commercial
23 May 2024
Categories: International News

Apple (AAPL.O), opens new tab has challenged at Europe's second-highest court a 1.84 billion euro ($2 billion) fine imposed by EU antitrust regulators for impeding Spotify (SPOT.N), opens new tab and other streaming rivals via restrictions on its App Store, according to a court filing.

Apple had already said it would appeal after the European Commission handed down the fine in March, its first ever penalty for infringing EU antitrust rules and the third biggest penalty meted out to a company for anti-competitive behaviour.

A ruling by the Luxembourg-based General Court could take several years while an appeal against its judgment to the Court of Justice of the European Union, Europe's top court, could drag out the litigation by a few more years.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)

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