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16/RP/2014 in Petition No. 188/GT2013

Review of order dated 15.5.2014 in Petition No.188/GT/2013 revising the tariff of Singrauli Super Thermal Power Station, (2000 MW) for the period from 1.4.2009 to 31.3.2014.NTPC Ltd.

19/RP/2014 148/GT2013

Review of Order dated 15.5.2014 in Petition No.148/GT/2013 revising the tariff of Vindhyachal Super Thermal Power Station, Stage-III (1000 MW) for the period from 1.4.2009 to 31.3.2014 NTPC Ltd.

20/RP/2014 139/GT2013

Review of Order dated 15.5.2014 in Petition No.139/GT/2013 revising the tariff of Anta Gas Power Station, (419.33 MW) for the period from 1.4.2009 to 31.3.2014.NTPC Ltd.

18/RP/2014 in Petition No. 135/GT2013

Review of Order dated 13.5.2014 in Petition No.135/GT/2013 revising the tariff of Kahalgaon Super Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014.NTPC Ltd.

30/2013 in Petition No.251/GT/2013

Application under Regulation 13 of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012 for waiver of fee for determination of tariff.Bhakra-Beas Management Board (BBMB).

9/RP/2014 in Petition No. 204/GT/2011

Review of Order dated 21.1.2014 in Petition No.204/GT/2011 regarding approval of generation tariff of Farakka Super Thermal Power Station, Stage-III (1 x 500 MW) for the period from the actual date of commercial operation COD (4.4.2012) to 31.3.2014.NTPC Ltd.

77/GT/2013

Petition under Section 62 and Section 79(1) (b) of the Electricity Act, 2003 read with CERC (Terms and Conditions of Tarff) Regulation, 2009 seeking determination of tariff of 262.5 MW (Gross) capacity sale from GMR-Kamalanga Energy Limited (GKEL) to GRIDCO acting as nominee of Govt. of Odisha for procuring power for the Odisha Discoms for the period from 1.4.2013 up to 31.3.2014.GMR-Kamalanga Energy Limited.

235/GT/2014 236/GT/2014 237/GT/2014

Revision of capital expenditure for the period 2009-14 in respect of Baira Siul Power Station after truing up, exercise in terms of Regulation 6 (1) of the 2009 Tariff Regulations.NHPC Limited.

Petition No.244/GT/2013

Approval of generation tariff of Rampur Hydroelectric Project (412 MW) for the period from the anticipated date of commercial operation of first Unit till 31.3.2014. .SJVNL Limited.

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TT/127/2014

Approval of transmission tariff for LILO of both circuits of Tuticorin JV- Madurai 400 kV D/C (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin (initially charged at 400 kV) including 1x 80 MVAR, 400 kV Bus Reactor under Transmission System associated with Common System Associated with Costal Energen Private Limited & Ind- Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area- PART-A in SR from DOCO to 31.3.2019 under Regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of tariff) Regulations, 2014 for determination .Power Grid Corporation of India Limited.

65/TT/2012

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulation, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 of Transmission Tariff for (a) LILO of Neelamangala - Somanhalli 400 kV D/C Line at Bidadi with 1X63 MVAR Bus Reactor, and (b) 2X500 MVA ICTs with associated bay and equipments along with downstream network at Bidadi GIS S/S under System Strengthening –X in Southern Regional Grid.Power Grid Corporation of India Ltd.

TDL/43/2014

Application for grant of inter-State trading licence to IL&FS Energy Development Company Limited.IL&FS Energy Development Company Limited

94/TL/2014

Application under Section 14 read with section 15 (1) of the Electricity Act, 2003 for grant of transmission license to NRSS XXXI (A) Transmission Limited (A 100% wholly owned subsidiary of Power Grid Corporation of India Limited).NRSS XXXI (B) Transmission Limited.

90/TL/2014

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission License to NRSS XXXI (B) Transmission Limited.NRSS XXXI (B) Transmission Limited.

56/TL/2014

Application under Section 14 read with section 15 (1) of the Electricity Act, 2003 for grant of transmission license to Unchahar Transmission Limited.Unchahar Transmission Limited.

29/TDL/2013

Application for grant of inter-State trading licence to Jai International Private Limited.Jai International Private Limited.

326/TL/2013

Application under Section 14 read with Section 15 (1) of the Electricity Act, 2003 for grant of transmission license to Purulia & Kharagpur Transmission Company Limited, New Delhi.Purulia & Kharagpur Transmission Company Limited.

80/TDL/2013

Application for grant of inter-State trading licence to Rajasthan Renewable Energy Corporation of India (RRECI).Rajasthan Renewable Energy Corporation of India.

324/TL/2013

Application under Section 14 read with Section 15(1) of the Electricity Act, 2003 for grant of Transmission Licence to Darbhanga-Motihari Transmission Company Limited (DMTCL).Darbhanga - Motihari Transmission Company Limited.

283/TDL/2013

Application for grant of inter-State trading licence to Parshavnath Power Projects Private Limited.Parshavnath Power Projects Private Limited.

294/TDL/2013

Application for grant of inter-State trading licence to Solar Energy Corporation of India (SECI).Solar Energy Corporation of India.

341/SM/2013

Regulatory oversight of the management and governance of Indian Energy Exchange Limited (IEX).Indian Energy Exchange Limited (IEX).

187/MP/2014

Petition under Section 66 read with Section 79 (1) (k) and other appropriate provisions of the Electricity Act, 2003 seeking the indulgence of the CERC for passing appropriate orders/directions to enable the petitioner to import power from the hydro generation project being developed by Dagachhu Hydro Power Corporation in Bhutan.Tata Power Trading Company Limited.

304/MP/2013

Petition for adjustment of generation tariff and other consequential reliefs.Godawari Green Energy Limited Hira Arcade, Pandri, Raipur-492 001 .

SM/011/2014

Non- Compliance of Sections 38 and 39 of the Electricity Act, 2003.Central Transmission Utility.

92/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulations-32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term and medium term open access in inter-State transmission and related matters) Regulations, 2009, 'in the matter of arbitrary denial of Medium Term Open Access' violating the provisions of the regulations.Kerala State Electricity Board Limited.

127/2012 128/2012 156/MP/2012

Application under Section 63 of the Electricity Act’2003 for adoption of Transmission Charges with respect to the Transmission System being established by the Vemagiri Transmission System Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Ltd. ).Power Grid Corporation of India Ltd.

172/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated Power Ltd. and Jharkhand SEB and 17 others for compensation due to 'Change in Law' during the Construction Period.Jharkhand Integrated Power Ltd.

I.A.No. 22/2014

Petition under section 79 (1) (c) (f) and (k) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for keeping in abeyance the ongoing trial operation of the incomplete SR synchronization till the satisfactory resolution of all concerns arising out of the trial run of the SR synchronization and serous issues causing major grid disruption.Maharashtra State Electricity Transmission Company Limited.

SM/008/2014

Non-Compliance of Section 29 of the Electricity Act, 2003 and Regulations 5.2 (r), 5.4.2 (a) (g) (h) and (i), 6.4.12, 6.5.20, 6.5.27, 5.7.4 (c) (g) (iv) and 4.6.3 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 6 (4) (a) of the Central Electricity Authority (Technical Standards) for Connectivity to the Grid) Regulations, 2007 and Regulation 3 (e) of the Central Electricity Authority (Grid Standard) Regulations, 2010.

SM/10/2014

Non-Compliance of Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010.Southern Regional Load Despatch Center (SRLDC).

14/RP/2014 in Petition No. 160/GT/2012

Review of Commission's order dated 20.2.2014 in Petition No.160/GT/2012 pertaining to determination of tariff of 2X600 MW power plant of Udupi Power Corporation Limited.Udupi Power Corporation Limited.

82/MP/2014

Fees and charges to be levied from the Users of RLDCs and NLDC for the control period 2014-15.National Load Despatch Centre.

SM/007/2014

Non-Compliance of Commission's direction dated 26.9.2012 in Petition No.168/MP/2011. SLDC, Delhi Transco Ltd.

SM/006/2014

Non-compliance of Regulation 5.2 (n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for ensuring security of the Northern regional grid as well as the interconnected Indian grid.

SM/005/2014

Non-compliance of Regulation 5.4.2 (d) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.

170/MP/2013

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Section 62 & 63 of the Electricity Act, 2003.Jhajjar Power Limited.

001/SM/2014

Non-compliance of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010.Uttar Pradesh Power Corporation Ltd.

35/MP/2014

The notice of demand under Section 156 of the Income Tax Act, 1961 received from the Deputy Commissioner of Income Tax, New Delhi and Regulation 21 of the CERC (Power System Development Fund) Regulations, 2010 and Regulations 64 of the CERC (Power Market) Regulations, 2010, for removal of difficulties and under Regulation 14 of the CERC (Measures to relieve Congestion in real time operations) Regulations 2009, Regulation 12 of the CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009 and under Part 7 regulation 4 of CERC (Indian Electricity Grid Code) Regulations 2010 power to relax.Power System Operation Corporation Ltd.

121/MP/2011

Petition under Regulation 44 of the CERC (Terms & Conditions of tariff) Regulation, 2009 read with Regulation 111 and other related Regulations of CERC (Conduct of Business) Regulations, 1999 for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations.NTPC Ltd.

356/SM/2013

Implementation of Renewable Regulatory Fund Mechanism under Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.

SM/341/2013

Indian Energy Exchange which was granted permission by this Commission vide order dated 31.8.2007 in Petition No. 38/2007 and has been deemed to have been registered under the Central Electricity Regulatory Commission (Power Market) Regulation, 2010.

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