-

----------

283/GT/2014

Petition under Section 62 and Section 79 (1) (a) of the Electricity Act, 2003 read with Chapter V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of tariff for the Kahalgaon Super Thermal Power Station, Stage II (1500 MW) for the period 1.4.2014 to 31.3.2019. NTPC Limited.

135/GT/2015

Grant of interim tariff for NLC Tamil Nadu Power Ltd Thermal Power Station (2 x 500 MW) for the period from the COD of Unit-I and Unit-II to 31.3.2017. NLC Tamil Nadu Power Limited.

5/RP/2015 in Petition No. 115/GT/2013

Review of Commission’s order dated 22.1.2015 in Petition No.115/GT/2013 regarding approval of generation tariff of Teesta Low Dam Project Stage - III Hydroelectric project.NHPC Limited.

18/RP/2015 in 197/GT/2013

Review of Commission’s order dated 10.7.2015 in Petition No.197/GT/2013 regarding approval of generation tariff for Circulating Fluidized Bed Consumption (CFBC) Technology based Barsingsar Thermal Power Plant (2 X 125 MW) of Neyveli Lignite Corporation Limited for the period from the COD of Units-I and II till 31.3.2014. Neyveli Lignite Corporation.

199/TT/2015

Approval of transmission tariff of (A) One Ckt of 400 KV D/C Sikar-Ratangarh line with associated bays (B) Second Ckt of 400 KV D/C Sikar-Ratangarh line with associated bays (C) 125 MVAR bus reactor at Ratangarh SS(RRVPNL) with associated bays under "System Strengthening for Sasan and Mundra UMPP" In Northern Region for tariff block 2014-19, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

7/TT/2011

Revision of the Commission's order dated 22.4.2013 in Petition No. 7/TT/2011 in the light of the judgment of the Appellate Tribunal for Electricity dated 24.9.2013 in Appeal Nos. 107 of 2012 and 43 of 2012. Power Grid Corporation of India Limited.

87/TT/2015

Approval of transmission tariff of Meerut-Moga 765 kV S/C transmission line alongwith associated bays at Meerut & Moga 765/400 kV Sub-stations with 02 Nos. 240 MVAR line Reactors (01no. Switchable & 01 no. non switchable line Reactor) each at Meerut & Moga under "Northern Regional Strengthening Scheme-XXVI" in Northern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

117/2010

Revision of the Commission's order dated16.3.2012 in Petition No.117/2010 in the light of the judgment of the Appellate Tribunal for Electricity dated 24.9.2013 in Appeal No.107 of 2012. Power Grid Corporation of India Limited.

110/TT/2015

Determination of transmission tariff from DOCO to 31.3.2014 for LILO of 2nd circuit of 220 kV Jalandhar-Hamipur transmission line under “Strengthening Scheme in Northern Region" in Northern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Limited.

1/2011

Revision of the Commission's order dated 4.10.2011 in Petition No. 1/2011 in the light of the judgment of the Appellate Tribunal for Electricity dated 24.9.2013 in Appeal No.43 of 2012.Power Grid Corporation of India Limited.

161/TT/2015

Approval of transmission tariff for Kurnool-Raichur 2nd 765 kV S/C line, Extension of Kurnool 765/400 kV Sub-station and Extension of Raichur 765/400 kV Sub-station (actual DOCO: 21.6.2014) under Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region for tariff block 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

87/TT/2015

Approval of transmission tariff of Meerut-Moga 765 kV S/C transmission line alongwith associated bays at Meerut & Moga 765/400 kV Sub-stations with 02 Nos. 240 MVAR line Reactors (01no. Switchable & 01 no. non switchable line Reactor) each at Meerut & Moga under "Northern Regional Strengthening Scheme-XXVI" in Northern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

007/RP/2015 In 207/TT/2012

Review Petition under Section 94(1) (f) of the Electricity Act, 2003 read with Regulation 17 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking review of order dated 16.1.2015 in Petition No. 207/TT/2012 in the matter of determination of transmission tariff for .Power Grid Corporation of India Limited.

78/TT/2015

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff for Asset-A: 80 MVAR line reactor of Barh-I (charged as bus reactor) at Gorakhpur extension (DOCO: 4.11.2014) and Asset-B: 80 MVAR line reactor of Barh-II (charged as bus reactor) at Gorakhpur extension under (DOCO: 2.11.2014) under “Barh-TPS II” in Northern Region from actual DOCO to 31.3.2019.Power Grid Corporation of India Limited.

475/TT/2014 476/TT/2014 498/TT/2014 530/TT/2014

Approval of transmission tariff for Asset I: 1 No. 1x500 MVA ICT at 400/220 kV Subhasgram Sub-station along with the associated bays and 2 Nos. of 220 kV equipped line bays at 400 kV Subhasgram Sub-station (Anticipated DOCO: 31.12.2014), Asset-II: 125 MVAR Bus Reactor-I Muzaffarpur Sub-station along with bays (Anticipated DOCO: 1.1.2015) and Asset-III: 125 MVAR Bus Reactor-II replacing existing 63 MVAR Bus Reactor at Muzaffarpur along with bays (Anticipated DOCO: 1.2.2015) under Transmission System for “Eastern region strengthening Scheme-VIII” in Eastern Region from DOCO to 31.3.2019, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

540/TT/2014

Approval of transmission tariff for Asset-I: 9.292 km of Fibre Optic Communication system (Central Sector) (Actual DOCO: 1.2.2014) and Asset-II: 392.393 km of Fibre Optic Communication system (State Sector) (Actual DOCO: 1.4.2014), in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North-Eastern Region for tariff block 2014-19, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

532/TT/2014

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff.Power Grid Corporation of India Limited.

477/TT/2014

Approval of transmission tariff for 80 MVAR Bus Reactor at Kotputli Sub-station under Northern Region System Strengthening Scheme-XV in Northern Region (Actual DOCO: 10.9.2014) for tariff block 2014-19, under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

62/TT/2015

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff and Regulation 4(3)(ii) for approval of DOCO for.Power Grid Corporation of India Limited.

531/TT/2014

Approval of transmission tariff for Shifting of 50 MVAR Line Reactor from Rengali to Baripada end (Actual DOCO: 1.3.2014) under “Transmission System associated with Teesta (Stage-V) HEP” in Eastern Region from DOCO to 31.3.2014 and from 1.4.2014 to 31.3.2019, Under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 as well as Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

66/TT/2015

Approval of transmission tariff for 765 kV Line Bay & 3X80 MVAR line reactor at 765 kV Vadodara GIS for Vadodara–Dhule T/L (IPTC) under “Line bays and Reactor Provisions at PowerGrid Sub-stations associated with System Strengthening for Western Region” in Western Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

534/TT/2014

Approval of transmission tariff for A) Kurnool-Thiruvalam 765 kV D/C line, B) Extension of 765 kV Substation at Kurnool and upgradation of 400 kV Sub-station at Thiruvalam to 765/400 kV with 2x1500 MVA, 765/400 kV transformers and C) 1x240 MVAR line reactor at both ends of each circuit of Kurnool-Thiruvalam 765 kV D/C line under “System StrengtheningXIX in SouthernRegional Grid” under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from DOCO to 31.3.2019.Power Grid Corporation of India Limited.

58/TT/2015

Approval of transmission tariff for Asset-I:765 kV D/C Wardha-Aurangabad transmission line 1 and associated bays along with 765 kV, 3X80 MVAR line reactor at Aurangabad Sub-station, Asset-II:765/400 kV, 1500 MVA ICT-1 with bays and equipments at Aurangabad Sub-station, Asset-III:400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Aurangabad Sub-station, Asset-IV: 400 kV, 80 MVAR switchable line reactor for Aurangabad-Boiser transmission line ckt-2 charged as bus reactor at Aurangabad S/s, Asset-V:400/220 kV, 500 MVA ICT-3 with bays and equipments at Boiser, Asset-VI:400 kV, 80 MVAR line reactor for Aurangabad-Boiser transmission line ckt-1 charged as bus reactor at Boiser Sub-station,Asset-VII: 400 kV, 80 MVAR line reactor for Aurangabad-Boiser transmission line ckt-2 charged as bus reactor at Boiser Sub-station under IPPs generation projects in Chhattisgarh (IPP D)in Western Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

61/TT/2015

Approval of transmission tariff for “Asset-I:Narendra (New, Kudgi)-Narendra (Existing) 400 kV D/C Quad transmission line along with New 765/400 kV GIS Sub-station at Narendra (New, Kudgi) and Bay extensions at Narendra (Existing) and Asset-II:Narendra (New, Kudgi)-Kolhapur (New) 765 kV D/C transmission line and associated bays at Narendra (New, Kudgi) and Kolhapur (New) under Transmission System associated with System Strengthening-XVII in Southern regional Grid”in Southern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from DOCO to 31.3.2019.Power Grid Corporation of India Limited.

71/TT/2015

Approval of transmission tariff for (6) Nos. assets under Vindhyachal-IV &Rihand-III (1000MW) Generation Projects in Western & Northern Regionunder Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited.

118/TT/2014

Approval of transmission tariff for Assets (07 Nos.) under transmission system for "Transfer of power from Generation Projects in Sikkim to NR/WR Part-B" in Eastern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014 from DOCO to 31.3.2019.Power Grid Corporation of India Limited.

51/TT/2015

Approval of transmission tariff for (a) LILO of 2nd Circuit of Neyveli-Trichy 400 kV D/C line at Nagapattinam pooling station along with associated bays and (b) Strengthening of Neyveli TS-II-TS-I Exp link with higher capacity conductor under “Transmission System associated with contingency plan for evacuation of power from IL&FS (2x600 MW) in Southern Region” from DOCO to 31.3.2019 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations,2014.Power Grid Corporation of India Limited.

65/TT/2015

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff.Power Grid Corporation of India Limited.

33/TT/2015

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff.Power Grid Corporation of India Limited.

62/TT/2015

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff and Regulation 4(3)(ii) for approval of DOCO.Power Grid Corporation of India Limited

532/TT/2014

Approval under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 of transmission tariff.Power Grid Corporation of India Limited

61/TT/2015

Approval of transmission tariff for “Asset-I: Narendra (New, Kudgi)-Narendra (Existing) 400 kV D/C Quad transmission line along with New 765/400 kV GIS Sub-station at Narendra (New, Kudgi) and Bay extensions at Narendra (Existing) and Asset-II: Narendra (New, Kudgi)-Kolhapur (New) 765 kV D/C transmission line and associated bays at Narendra (New, Kudgi) and Kolhapur (New) under Transmission System associated with System Strengthening-XVII in Southern regional Grid” in Southern Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from DOCO to 31.3.2019 .Power Grid Corporation of India Limited.

534/TT/2014

Approval of transmission tariff for A) Kurnool-Thiruvalam 765 kV D/C line, B) Extension of 765 kV Substation at Kurnool and upgradation of 400 kV Sub-station at Thiruvalam to 765/400 kV with 2x1500 MVA, 765/400 kV transformers and C) 1x240 MVAR line reactor at both ends of each circuit of Kurnool-Thiruvalam 765 kV D/C line under “System Strengthening XIX in Southern Regional Grid” under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 from DOCO to 31.3.2019.Power Grid Corporation of India Limited.

218/TL/2015

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

394/TDL/2014

Application for grant of inter-State trading licence to Gita Power and Infrastructure Private Limited. Gita Power and Infrastructure Private Limited (FPIPPL).

104/TL/2015

Application under Section of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for grant of transmission license to DGEN Transmission Company Limited. DGEN Transmission Company Limited.

89/TL/2015

Application under Section of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Transmission Licence and other related matters) Regulations, 2009 for grant of transmission license to Vindhyachal Jabalpur Transmission Limited.Vindhyachal Jabalpur Transmission Limited.

--

---

17/SM/2015

Determination of Benchmark Capital Cost Norm for Solar PV power projects and Solar Thermal power projects applicable during FY 2016-17.

15/SM/2015

Calculation of Average Power Purchase Cost (APPC) at the national level.

187/MP/2013

Non-compliance of Regulations 6.4.6, 6.4.9, 2.3.1.5 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 and Regulation 7.2 of Central Electricity Regulatory Commission (Unscheduled Interchange charges and related matters) (Second Amendment) Regulations, 2012 endangering the secured grid operation in Southern Region by consistent under injection of power by Meenakshi Energy Private Limited, Nellore. Southern Regional Load Despatch Centre.

210/MP/2015

Seeking permission to allow extension of period of injection of infirm power for testing including full load trial operation of Unit-3 (195 MW) of Muzaffarpur Thermal Power Station (MTPS) Stage-II (2x195 MW) of KUBNL, beyond six months from initial synchronization. Kanti Bijlee Utpadan Nigam.

111/MP/2014

Petition under Sections 79 and 94 of the Electricity Act, 2003 read with Regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long term Access and medium term Open Access in inter-State transmission and related matters) Regulations, 2009.Hindustan Electricity Generation Company Pvt. Limited.

304/MP/2013

Petition for adjustment of generation tariff and other consequential reliefs.Godavari Green Energy Limited.

95/RC/2014

Regulatory Compliance Application in compliance of Regulation 7(2) and 24 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Indian Energy Exchange Limited.