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Types of E-commerce Models

Courtesy/By: Sagarika S Kanakannavar  |  02 Apr 2020     Views:1472

An business model refers to the method of doing business through which a company is capable of generating revenue. E-commerce is a type of business model that enables the firm to conduct business over the internet. There are several types of E-commerce models and they are mainly classifies based on the nature of market relationship and the technology used.

In Law of e-commerce, these models are classified on 2 basis- market relationship and based on the technology used. Classification based on market relationship includes Business to Consumer (BSB), Business to Business (B2B), Consumer to Consumer (C2C) and Consumer to Business (C2B). these four models form the form the 4 fundamental models while Business to Government, Government to Citizens and Government to Business are derivates of the above four. Based on the technology used, E-commerce can also be classified into Peer to Peer (P2P) and Mobile Commerce (M-Commerce).

Based on market relationship:

  1. Business to Consumer (B2C)

This is the earliest type of model which includes the traditionally way of transaction between a business and its consumers. It is the second biggest model and is also known as the B2B model. This model started to expand after 1995 and has now become the most common E-commerce. It includes all sorts of tangible products, such as cutlery as well as intangible products such as software and audio books. The basic concept is to sell products through a website, while the website serves the purpose of a shop. Some examples of this model are Snapdeal and Amazon.

  1. Business to Business (B2B)

Known as the B2B model, it is the largest e-commerce model based on revenue which involves trillions of USD. In this, both the buyers and the sellers of are business entities as the name suggests. This model includes commercial transactions between businesses, such as that between a manufacturer and a wholesaler, or between a wholesaler and a retailer. Some examples are Oracle and Kickstarter.

  1. Customer to Customer (C2C)

Also known as the C2C model, these markets provide an innovative way to allow customers to interact with each other. The business facilitates an environment where customers can sell goods/services to each other. Examples of this includes Ebay, OLX and Quikr India.

  1. Customer to Business (C2B)

Also known as the reverse auction model, in this scenario, individual customers create a certain value which is consumed by a business. For example, positive feedback and criticism, reviewing a book or a movie or a useful idea for a new product given by the customer to the business to improve upon. Freelancing sites such as Fiverr, Freelancer and Shutterstock are examples for this type of model.

Based on the technology used:

  1. Peer to Peer (P2P)

Peers are computer systems which are connected to each other via the internet. Files can be shared directly between systems on the network without a central service. Peers make a portion of their resources such as processing power, disk storage or network bandwidth, directly available to other network participants, without the requirement of a central coordination by services/stable hosts. Peers are both consumers and suppliers of resources.

A distributed network architecture may be called a P2P network, if the participants share a part of their own hardware resources. These shared resources are necessary to provide the service and content offered by the network (like file sharing/workspaces for collaboration). They are accessible by other peers.

  1. Mobile Commerce (M-Commerce)

This model uses mobile devices such as mobile phone, smart phones and other emerging mobile equipment to carry out online transactions.


Courtesy/By: Sagarika S Kanakannavar  |  02 Apr 2020     Views:1472

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Even Poem Can Help Save A Death Convict From Gallo...
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Magistrate Shall Specify Whether Sentences Awarded...
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Mere Inability To Repay Loan Does Not Constitute C...
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Inability To Establish Motive In A Case Of Circums...
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Punjab & Haryana HC Issues Slew Of Directions To C...
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Long Pendency Amounts To A Special Reason For Impo...
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Successive Applications For Recalling Witnesses Sh...
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Lieutenant General (Rtd) Cannot Be Tried In A Gene...
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Autonomy Of the Bar Cannot Be Taken Over By The Co...
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Casual Act Of Possession Over Property Does Not Co...
04 Feb 2019     Views:2419
No Authority Can Claim Privilege Not To Comply Wit...
04 Feb 2019     Views:2655
Death Sentence Only When The Alternative Option Is...
04 Feb 2019     Views:2742
SC Imposes Rs 5 Crore Penalty On A Medical College...
28 Jan 2019     Views:2020
A Judicial Officer Is Not An Ordinary Government S...
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Mere Allegations Of Harassment Without Proximate P...
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Legal Article Why Should They Speak Lies: Decease...
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NCW is a Lame Duck or Legal Guardian for women...
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Offences Under Section 307 IPC Can’t Be Quashed ...
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Why Lawyers Of West UP Are Compelled To Strike Fre...
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26 Nov 2018     Views:2384
SLP Against Death Sentence Shall Not Be Dismissed ...
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Courts Have To Adequately Consider Defence Of The ...
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Legal Article Now Bar Council ID Card Is Valid Id...
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Extra-Judicial Confession Of Accused Need Not In A...
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Section 377 IPC Decriminalised Partially By Supre...
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03 Sep 2018     Views:2217
NDPS Bail Conditions Discriminatory, Irrational An...
31 Aug 2018     Views:3075
People Without A Degree Performing Surgeries: Utta...
28 Aug 2018     Views:1829
Uttarakhand HC Issues Directions For Conserving �...
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12 Year Old Girl’s Rape And Murder: Constitute P...
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MP HC To Debar Members/Office Bearers Of Bar Counc...
22 Aug 2018     Views:1775
Special Squad, Police Patrolling Every 24 Hours To...
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NRC Being Prepared Under Supreme Court’s Watch I...
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Victims Of Crime Can Seek Cancellation Of Bail: MP...
20 Aug 2018     Views:2077
Delhi HC Strikes Down Provisions In Law That Crimi...
13 Aug 2018     Views:2129
Delhi HC Quashes Govt Notification Revising Minimu...
09 Aug 2018     Views:2082
Poorest Of Poor Cannot Go To Private Hospitals: Ut...
07 Aug 2018     Views:2401
How Long Will Lawyers Of West UP Just Keep Strikin...
04 Aug 2018     Views:2358
Courts Must See That The Public Doesn’t Lose Con...
04 Aug 2018     Views:1869
UK Tier 1 Entrepreneur Visa: Overview from Experts...
31 Jul 2018     Views:1959
Enact Law For Safety Of Soldiers Of Jammu And Kash...
23 Jul 2018     Views:1827
SC Advocates Creating A Special Law Against Lynchi...
23 Jul 2018     Views:3199
Matrimonial Discord Can’t Be Considered As Reaso...
23 Jul 2018     Views:3196
Uttarakhand HC Recommends Govt To Enact Legislatio...
23 Jul 2018     Views:3035
High Court Priests Cannot Refuse To Perform Religi...
23 Jul 2018     Views:2311
Uttarakhand High Court Passes String Of Directions...
23 Jul 2018     Views:1650
SC Finally Decides Master Of Roster Case...
23 Jul 2018     Views:1605
Stone Pelters And Terrorists Have No Right To Life...
23 Jul 2018     Views:2141
Remove Designations Like Police, HC, Journalist, A...
23 Jul 2018     Views:2106
Why Centre is Providing Security For Separatists B...
23 Jul 2018     Views:1896
Farmer Suicide Due To Bankruptcy Or Indebtedness: ...
05 Jul 2018     Views:4670
Every Indian Should Salute Brave Soldier Aurangzeb...
05 Jul 2018     Views:3299
Uttarakhand HC Issues Directions To Curb Drug Pedd...
05 Jul 2018     Views:2614
Have A Functional National Law University Within 3...
05 Jul 2018     Views:2221
Establish Regional Bench Of AFT In The State Withi...
05 Jul 2018     Views:1619
Cancel Licences of Drivers Using Cell Phones; Helm...
05 Jul 2018     Views:1507
Uttarakhand High Court Puts Restrictions On Noise ...
05 Jul 2018     Views:1672
Supreme Court To Look Into Validity Of Amended Law...
05 Jul 2018     Views:1494
Mysterious Deaths, Rapes, Malnutrition, Unsanitary...
29 Jun 2018     Views:2663
No Politics Please Over Plan To Assassinate PM Mod...
11 Jun 2018     Views:2066
Free Mentally Ill Children And Formulate Policies ...
11 Jun 2018     Views:2505
Landmark Ruling By Uttarakhand HC On Solitary Conf...
07 Jun 2018     Views:3094
Right Of Adult Couple To Live Together Without Mar...
06 Jun 2018     Views:2190
Why BJP Will Be Wiped Out In West UP And UP?...
06 Jun 2018     Views:2276
Why UP Has Just One High Court Bench And West UP N...
05 Jun 2018     Views:1803
Women Governed By Muslim Personal Law Can Invoke P...
04 Jun 2018     Views:1549
Why Is BJP Not Creating More Benches In UP?...
01 Jun 2018     Views:1712
Probation Period To Count For New Civil Servants B...
01 Jun 2018     Views:3483
SC Women Lawyers Association Seeks Chemical Castra...
01 Jun 2018     Views:1537
SC Finally Steps In To Expedite POCSO Cases...
01 Jun 2018     Views:2957
UP Former CMs Can’t Stay In Govt Bungalows: SC...
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Make BCCI A Public Body: Law Panel...
01 Jun 2018     Views:1825
Self-Styled Godman Asaram Awarded Life Until Death...
01 Jun 2018     Views:1726
Why Cases Withdrawn Against Stone Pelters In Kashm...
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A High Court Bench For West UP In Meerut Is Impera...
01 Jun 2018     Views:2072
People Of Karnataka Should Worship Congress...
01 Jun 2018     Views:1905
Delhi HC Upholds Life Term To Seven Policemen...
19 Mar 2018     Views:1619
Finance Act-2018 And Customs Act-1962 (Amendments)...
28 Feb 2018     Views:1743
Why No Death Or Life Term For Corruption?...
19 Feb 2018     Views:1539
Will Electoral Bonds Usher In Transparency?...
19 Feb 2018     Views:1499
How Long Will Lawyers Of West UP Keep Striking?...
19 Feb 2018     Views:1613
Finance Act 2018 and Customs Act 1962...
18 Feb 2018     Views:2081
Why Has Stone Pelting Been Legalised In Kashmir?...
12 Feb 2018     Views:1654
Shopian Firing: Major's Dad Moving SC For Quashing...
12 Feb 2018     Views:1566
Soldiers Have Every Legal Right To Kill Stone Pelt...
12 Feb 2018     Views:2946
Attack On Lawyers: Delhi HC Issues Notice To Delhi...
10 Feb 2018     Views:1539
Female Foeticide Must Be Punished Most Strictly...
10 Feb 2018     Views:1803
Soldiers Have Every Legal Right To Act In Self Def...
10 Feb 2018     Views:1543
New Consumer Protection Bill 2018 Will Entail More...
10 Feb 2018     Views:1575
CJI Brings Out A Roster To Allot Cases...
10 Feb 2018     Views:2111
Five Year Jail Term For Lalu In Third Fodder Scam ...
10 Feb 2018     Views:1640
SC Quashes All The 88 Mining Leases In Goa...
10 Feb 2018     Views:1681
Prevention Of Money Laundering Act -2002 (PMLA-20...
07 Feb 2018     Views:1690
Prevention Of Money Laundering Act-2002 Amended ...
04 Feb 2018     Views:2194
Prevention Of Money Laundering Act -2002 --U/S 45(...
03 Feb 2018     Views:2039
Prevention Of Money Laundering Act-2002 (P...
16 Jan 2018     Views:1741
humanity...
13 Jan 2018     Views:1505
Prevention Of Money Laundering Act-2002 PMLA...
13 Jan 2018     Views:1534
Right to Know...
05 Jan 2018     Views:2000
A STUDY OF CERTAIN DEDUCTIONS ON INCOME TAX RELATI...
29 Dec 2017     Views:2181
Enviornment protection is for saving universe...
28 Dec 2017     Views:1504
RIGHT TO PRIVACY AND STATUS OF SECTION 377, IPC, 1...
26 Dec 2017     Views:1775
PROBLEMS WITHIN THE EXISTING POLICE SYSTEM...
26 Dec 2017     Views:1597
LEGALITY : LEGALITY OF MARITAL RAPE...
26 Dec 2017     Views:2523
RIGHT TO PRIVACY AND DIRECTION FOR MANDATORY AADHA...
26 Dec 2017     Views:1713
THE PARADOX OF PLEA BARGAINING...
26 Dec 2017     Views:2505
JOURNEY OF EVMs AMIDST CONTROVERSIES ...
26 Dec 2017     Views:1617
UIDAI suspends Airtel, Airtel Payments and Banks e...
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2G Scam : The 2G Scam and much more...
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