Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 

FTC will not appeal Qualcomm Case to US Supreme Court


Qualcomm
30 Mar 2021
Categories: International News

In October, the U.S. 9th Circuit Court of Appeals said it would not rehear arguments over whether the San Diego, California-based company had engaged in anticompetitive patent-licensing practices to keep a monopoly on the market for modem chips that connect smart phones to wireless data networks.

A three-judge panel on that court had ruled in August that the FTC failed to prove its case.

In a statement, Acting FTC Chairwoman Rebecca Slaughter noted “significant headwinds facing the Commission in this matter” in deciding to not petition the Supreme Court.

“I continue to believe that the district court’s conclusion that Qualcomm violated the antitrust laws was entirely correct and that the court of appeals erred in concluding otherwise,” she added.

Source Link



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter