Record of Proceedings 2009
|
Pet. No. |
Subject |
Date of Hearing |
93/2009
|
Approval of tariff of Unit-1 of 250 MW of Bhilai Expansion Thermal Power Project (2 x 250 MW) form the date of commercial operation. NTPC-SAIL Power Company Pvt. Ltd (NSPCL)
|
13-10-2009 |
132/2009
|
Determination of generation tariff for Teesta Hydroelectric Project, Stage-V for the period from 1.3.2008 to 31.3.2009. NHPC Ltd. |
08-10-2009 |
72/2009
|
Determination of tariff in respect of Dulhasti HE Project for the period 7.4.2007 to 31.3.2009. NHPC Ltd. |
24-09-2009 |
154/2009
|
Determination of tariff in respect of Salal HE Project for the period 2004-09 considering the impact of additional capitalization/de-capitalization incurred during the years 2006-07, 2007-08 and 2008-09. NHPC Ltd. |
24-09-2009 |
87/2009
|
Determination of tariff in respect of Salal HE Project for the period 2004-09 considering the impact of additional capitalization/de-capitalization incurred during the years 2004-05 and 2005-06. NHPC Ltd. |
08-09-2009 |
97/2009
|
Determination of tariff in respect of Chamera-I HE Project for the period 2004-09 considering the impact of additional capitalization/de-capitalization incurred during the years 2004-05 and 2005-06. NHPC Ltd. |
20-08-2009 |
71/2009
|
Determination of impact of annual fixed charges on account of additional capitalization/de-capitalisation incurred during the years 2004-05 and 2005-06, in respect of Bairasiul HE Project. NHPC Ltd. |
18-08-2009 |
87/2009
|
Determination of tariff in respect of Salal HE Project for the period 2004-09 considering the impact of additional capitalization/de-capitalization incurred during the years 2004-05 and 2005-06. NHPC Ltd. |
07-07-2009 |
40/2009
|
Determination of impact of annual fixed charges on account of additional capital expenditure incurred during the years 2004-05 and 2005-06, in respect of Rangit HE Project. NHPC Ltd. |
16-07-2009 |
39/2009
|
Determination of impact of annual fixed charges on account of additional capital expenditure incurred during the years 2004-05 and 2005-06, in respect of Loktak HE Project. NHPC Ltd. |
16-07-2009 |
53/2009
|
Determination of impact of annual fixed charges on account of additional capital expenditure incurred during the years 2004-05 and 2005-06, in respect of Tanakpur HE Project. NHPC Ltd. |
16-07-2009 |
72/2009
|
Determination of tariff in respect of Dulhasti HE Project for the period 7.4.2007 to 31.3.2009 NHPC Ltd. |
07-07-2009 |
97/2009
|
Determination of tariff in respect of Chamera-I HE Project for the period 2004-09 considering the impact of additional capitalization/de-capitalization incurred during the years 2004-05 and 2005-06. NHPC Ltd |
07-07-2009 |
71/2009
|
Determination of impact of annual fixed charges on account of additional capitalization/decapitalisation incurred during the years 2004-05 and 2005-06, in respect of Bairasiul HE Project. NHPC Ltd. |
09-06-2009 |
39/2009
|
Determination of impact of annual fixed charges on account of additional capital expenditure incurred during the years 2004-05 and 2005-06, in respect of Loktak HE Project. NHPC Ltd. |
14-05-2009 |
40/2009
|
Determination of impact of annual fixed charges on account of additional capital expenditure incurred during the years 2004-05 and 2005-06, in respect of Rangit HE Project. NHPC Ltd. |
14-05-2009 |
53/2009
|
Determination of impact of annual fixed charges on account of additional capital expenditure incurred during the years 2004-05 and 2005-06, in respect of Tanakpur HE Project. NHPC Ltd. |
14-05-2009 |
|
|
Pet. No. |
Subject |
Date of Hearing |
167/2009 and 168/2009
|
|
24-11-2009 |
165/2009 and 166/2009 |
|
24-11-2009 |
|
163/2009
|
Determination of final transmission tariff up to the dat of commercial operation and additional capitalization from the date of commercial operation to 31.3.2009 for (i) ICT-I along with associated bays at Ludhiana sub-station (ii) Total Upstream system including Malerkotla-Ludhiana-Jalandhar transmision line along wih asssociated bays at Ludhiana sub-station, Malerkotla sub-station and Jalandhar sub-station and shunt reactor along with associated bays at Ludhiana sub-statioin (iii) ICT-III along with associated bays at Ludhiana sub-station under Northern Region System Strengthening Scheme-III in Northern Region for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
19-11-2009 |
|
169/2009
|
Determination of final transmission tariff up to date of commercial operation and additional capital expenditure from the date of commercial operation to 31.3.2009 for (i) 315 MVA 400/220 kV ICT-I along with associated bays & two no 220 kV line bays at Kankroli sub-station and (ii) 50 MVAR Bus Reactor along with associated bays at Kankroli sub-station under RAPP 5 & 6 transmission system in Northern Region from the date of commercial operation to 31.3.2009. Power Grid Corporation of India Ltd., Gurgaon |
19-11-2009 |
161/2009
|
Determination of final transmission tariff up to the date of commercial opeatioin and additional capital expenditure for (i) 80 MVAR, 420 kV Bus Reactor at Lucknow sub-station (ii) second 400 kV S/C Bareilly-Mordabad transmission line along with associated bays under Northern Region System Strengthening Scheme-I in Northern Region for the tariff period 2004-09 Power Grid Corporation of India Ltd., Gurgaon |
19-11-2009 |
233/2009
I.A.No. 56/2009
|
Grant of regulatory approval and other relief for execution of evacuation system required in connection with grant of long-term open access to group of developers. Power Grid Corporation of India Ltd., Gurgaon |
17-11-2009 |
62/2009
|
Miscellaneous petition under regulation 12 "Power to Remove Difficulties" and Regulation 13 "Power to relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for permission to bill and recover Service Tax on transmission and other charges recoverable by Govt. of India in terms of Section 64 of the Finance Act, 1994 for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
05-11-2009 |
159/2009
|
Petition for determination of transmission tariff of 400 kV LILO of Gandhar(Jhanor)-Vapi at Sugen generation switchyard in Western Region for the period from 1.3.2009 to 31.3.2014. Torrent Power Grid Limited, Ahmedabad |
20-10-2009 |
121/2009
|
Review of the order dated 30.4.2009 in Petition No. 131/2008- Determination of final transmission tariff including tariff on additional capital expenditure during 2007-08 for upgradation of transfer capacity of Talcher-Kolar HVDC Bipole from 1.8.2007 to 31.3.2009 in Southern Region. Tamil Nadu Electricity Board, Chennai |
25-08-2009 |
161/2007
|
Approval of incentive based on availability of transmission system for the year 2006-07 for Northern Region. Power Grid Corporation of India Limited, Gurgaon |
14-07-2009 |
102/2008
|
Approval of incentive based on availability of transmission system for the year 2007-08 for Northern Region. Power Grid Corporation of India Limited, Gurgaon |
14-07-2009 |
104/2009
|
Determination of revised transmission tariff due to additional capitalization incurred during 2007-08 for (i) 40% Series Compensation on Meramundali-Jeypore 400 kV D/C transmission line at Jeypore (Eastern Region scheme) (ii) 50% Fixed Series Compensation on 400 kV Jeypore-Gazuwaka D/C transmission line at Jeypore (Inter-regional scheme between ER and SR) associated with augmentation of capacity of Gazuwaka HVDC back to back project for the period from 1.1.2007 to 31.3.2009. Power Grid Corporation of India Ltd., Gurgaon |
14-07-2009 |
I.A. 23/2009
In
66/2005
|
Determination of generation and inter-State transmission tariff for Damodar Valley Corporation in terms of the judgment dated 23.11.2007 of the Appellate Tribunal for Electricity in Appeal No. 273/2006. Bhaskar Shrachi Alloys Ltd, Maithon Alloys Ltd, Anjaney Fero Alloys Ltd, Shyam Ferro Alloys Ltd and Surya Alloys Industries Ltd |
07-07-2009 |
76/2009
|
Revision of transmission tariff due to de-capitalization and additional capitalization incurred during 2008-09 for 400 kV Ramagundam Transmission System including ICT at Khammam & Reactor at Gazuwaka under CTP Augmentation in Southern Region. Power Grid Corporation of India Limited, Gurgaon |
23-06-2009 |
61/2009
|
Determination of revised transmission tariff due to additional capitalization incurred during 2007-08 for Bhadrawati-Chandrapur 400 kV D/C transmission line including bays at Bhadrawati (Power Grid) switching station (Extension) and Chandrapur (MSEB) switchyard (Extension) in Western Region for tariff block 2004-09 period.
Power Grid Corporation of India Limited, Gurgaon |
16-06-2009 |
82/2006, 83/2006, 84/2006, 85/2006, 86/2006, 87/2006, 88/2006, 89/2006, 90/2006
|
Determination of transmission tariff for North-Eastern Region for the period 1.4.2004 to 31.3.2009. Power Grid Corporation of India Ltd., Gurgaon |
28-05-2009 |
161/2007
|
Approval of incentive based on availability of transmission system for the year 2006-07 for Northern Region. Power Grid Corporation of India Limited, Gurgaon |
26-05-2009 |
83/2009
|
Determination of provisional tariff of Special Protection Scheme for Rihand Dadrai HVDC Bi-pole and Gorakhpur-Muzafarpur 400 kV transmisison line in Northern Region for the period 2004-09 Power Grid Corporation of India Limited, Gurgaon |
26-05-2009 |
102/2008
|
Approval of incentive based on availability of transmission system for the year 2007-08 for Northern Region. Power Grid Corporation of India Limited, Gurgaon |
26-05-2009 |
64/2008
67/2008
|
1. Fixation of and adjudication on the transmission charges of Gujarat transmission system used for transmission of power from the State of Gujarat to Union Territory of Diu and Daman under Section 62 and 79 of the Electricity Act, 2003.
2. Fixation of and adjudication on the transmission charges of Gujarat transmission system used for transmission of power from the State of Gujarat to Union Territory of Dadra and Nagar Heveli under Section 62 and 79 of the Electricity Act, 2003. Gujarat Energy Transmission Corporation Ltd., Vadodra |
19-05-2009 |
82/2006, 83/2006, 84/2006, 85/2006, 86/2006, 87/2006, 88/2006, 89/2006 and 90/2006
|
Determination of transmission tariff for North-Eastern Region for the period 1.4.2004 to 31.3.2009. Power Grid Corporation of India Ltd., Gurgaon |
14-05-2009 |
66/2005
|
Approval of generation and inter-State transmission tariff for Damodar Valley Corporation in terms of the judgment dated 23.11.2007 of the Appellate Tribunal for Electricity in Appeal No. 273/2006. Damodar Valley Corporation, Kolkatta |
28-04-2009 |
2/2009
|
Determination of final transmission tariff up to the date of commercial operation and additional capitalization from the date of commercial operation to 31.3.2008 for (i) 765 kV Sipat-Seoni Ckt-I along with associated bays, (ii) 400/220 kV ICT-I along with two 220 kV line bays at Seoni sub-station, (iii) Ckt-II of 400 kV D/C Nagada-Dehgam line and (iv) Ckt-I of 400 kV D/C Nagda-Dehgam line under Sipat-I transmission system in Western Region for the period up to 31.3.2009. Power Grid Corporation of India Ltd., Gurgaon |
23-04-2009 |
5/2009
|
Determination of final transmission tariff for 50 MVAR Reactor at Narendra including 1st additional capitalization, (a) Narendra-Decangiri 400 kV D/C transmission line and 50 MVAR Bus Reactor at Mysore including 1st additional capitalization, (b) Narendra-Devangiri 400 k V D/C transmission line and 50 MVAR Bus Reactor at Mysore including 1st additional capitalization, and (c) 2nd 315 MVA Auto transformer at Hiriyur sub-station along with associated bays and equipments under Transmission System associated with Kaiga-3 & 4 (2x235 MW) Project in Southern Region from the date of commercial operation to 31.3.2009. Power Grid Corporation of India Ltd., Gurgaon |
21-04-2009 |
6/2009
|
Determination of final transmission tariff up to the date of commercial operation and additional capitalization up to 31.3.2008 for (i) 400 kV Balia-Lucknow Ckt I & II, 400 kV Balia-Mau Ckt-I, 400 kV D/C Patna-Balia line including associated bays at Patna and Balia (ii) 400 kV Balia-Mau Ckt-II, 40% FSC at Lucknow as 400 kV D/C Lucknow-Balia line (iii) 80 MVAR Bus Reactor of Biharshariff sub-station (iv) 400 kV Lucknow-Bareilly Ckt-I & II along with associated bays (v) 400 kV D/C Biharshariff-Balia line Ckt-I with associated bays (vi) 400 kV D/C Biharshariff-Balia line Ckt-II with associated bays under Kahalgaon Stage-II transmission system under Kahalgoan Stage-II Phase-I Transmission system in Northern Region for tariff period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
21-04-2009 |
170/2008
|
Determination of final transmission tariff for (i) 220 kV S/C Unchahar-Raibareilly transmission line alongwith associated bays at Raibareilly, LILO of 220 kV D/C Unchahar-Lucknow transmission line at Raibareilly and 100 MVA, 220/132 kV ICT-III at Raibareilly along with associated bays (DOCO 1.8.2007) and (ii) 100MVA, 220/132 kV ICT-III at Raibareilly sub-station along with associated bays (DOCO 1.11.2007) under Unchahar-III transmission system in Northern Region for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
21-04-2009 |
1/2009
|
Determination of final transmission tariff in respect of six assets under Kahalgaon Stage - II Phase - I (2X500 MW) transmission system in Eastern Region for the period 2004-09 Power Grid Corporation of India Ltd., Gurgaon |
16-04-2009 |
4/2009
|
Determination of final transmission tariff in respect of LILO of 1st Ckt Patratu-Hatia-Chandil 220 kV D/C line at Ranch sub-station and LILO of 2nd Ckt of Patratu-Hatia-Chandil 220 kV DF/C line at Ranch sub-station from the date of Commercial operation to 31.3.2009 Power Grid Corporation of India Ltd., Gurgaon |
16-04-2009 |
18/2009
|
Determination of revised transmission tariff due to additional capital expenditure incurred during 2004-05 and 2005-06 in respect of 400 kV S/C Meramundali-Jeyopore Transmission line along with extension of Meramundali and Jeypore sub ? Station in Eastern Region Power Grid Corporation of India Ltd., Gurgaon |
16-04-2009 |
124/2008
|
Determination of final transmission tariff and additional capitalization from DOCO to 31.3.2008 for 400 kV Vindhyachal-Kanpur line at Singrauli along with bays at Singrauli end (Realignment of Vindhyachal-Kanpur s/c line at Singrauli and Singrauli Vindhyachal 2nd 400 kV Ckt) and Bus coupler bay at Vindhyachal HVDC under System Strengthening Scheme in Singrauli-Vindhyachal corridor in Northern Region for the period 2004-09 Power Grid Corporation of India Ltd., Gurgaon |
26-03-2009 |
128/2008
|
Determination of final transmission tariff and additional capitalization from DOCO to 31.3.2008 for 315 MVA ICT-IV along with associated bays at Moga sub-station (ii) ICT-II along with associated bays and 2 nos PSEB feeder bays at Amritsar Sub-station, and 400 kV Bus reactor bay & 2nos PSEB line bays at Moga sub-station under augmentation of transformation capacityu at Amritsar and Moga sub-stations Northern Region for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
26-03-2009 |
82/2006, 83/2006
84/2006, 85/2006
86/2006, 87/2006
88/2006, 89/2006
and 90/2006
|
Determination of transmission tariff for North-Eastern Region for the period 1.4.2004 to 31.3.2009. Power Grid Corporation of India Ltd., Gurgaon |
19-03-2009 |
|
|
|
|
Pet. No. |
Subject |
Date of Hearing |
237/2009
(Suo-motu)
|
Default in payment of Unscheduled Interchanges (UI) for the energy drawn in excess of the drawal schedule by Haryana Vidyut Prasaran Nigam Limited. Haryana Vidyut Prasaran Nigam Ltd. |
03-12-2009 |
20/2009 with I.A. 57/2009 and 58/2009
|
Resolving the issue of control area jurisdiction in respect of the Mundra APL power station. Western Regional Load Despatch Centre, Mumbai |
05-11-2009 |
|
265/2009 and 266/2009 |
Petition under Section 79 (1) of the Electricity Act, 2003. Denial of open access by State Load Despatch Centre, Karnataka. 1. Gem Sugar Ltd. Bangalore
2. Bannari Amman Sugars Limited, Bangalore |
17-11-2009 |
|
252/2009
|
Implementation of WAMS project in WR and utilization of surplus amount available in unscheduled interchange pool Account Fund. Western Regional Load Despatch Centre, Mumbai |
12-11-2009 |
143/2009
170/2009
|
1. In the matter of Section 29 of the Electricity Act 2003 read with relevant provisions of the IEGC, seeking direction to the constituents of Northern Region to honour the power transfer capability limits for ensuring security of the Indian electric power system and seeking notification of regulations on application of congestion charge.
2. In the matter of Section 29 of the Electricity Act 2003 read with relevant provisions of the IEGC, seeking a direction to the constituents of Northern Region to comply with the provisions of IEGC particularly para 6.4.12 so that the system is secure. Northern Regional Load Despatch Centre |
13-08-2009 |
113/2009
|
Default in payment of Unscheduled Interchanges (UI) for the energy drawn in excess of the drawal schedule. 1. Karnataka Power Transmission Corporation Limited, Bangalore
2. State Load Despatch Centre, Karnakata, Bangalore |
28-07-2009 |
131/2007
(Suo-motu)
|
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of drawal schedule. Uttar Pradesh Power Corporation Limited, Lucknow |
28-04-2009 |
74/2006
|
Approval of charges for Unified Load Despatch and Communication (ULDC) Scheme in Eastern Region for the period from 1.9.2005 to 31.8.2020 Power Grid Corporation of India Ltd., Gurgaon |
21-04-2009 |
29/2009
|
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of drawal schedule. Power Development Department, Govt. of J & K, Srinagar |
16-04-2009 |
8/2009
(Suo motu)
|
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of drawal schedule by the Uttaranchal Power Corporation Limited. 1. Uttaranchal Power Corporation Limited, Dehradun
2. Shri S. Mohan Ram, Managing Director, Uttaranchal Power Corporation Limited, Dehradun |
16-04-2009 |
8/2009
(Suo motu)
|
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawl schedule by the Uttaranchal Power Corporation Limited, Dehradun Uttaranchal Power Corporation Limited, Dehradun |
19-03-2009 |
121/2008
158/2008
|
1. Unlawful and arbitrary denial by Tamil Nadu Electricity Board of concurrence for Open Access sought by Tata Power Trading Company Limited.
2. Willful violation of Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008 1. Tata Power Trading Company Limited, Mumbai 2. DCW Limited, Mumbai |
26-02-2009 |
8/2009
(Suo-motu)
|
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawl schedule by the Uttaranchal Power Corporation Limited, Dehradun Uttaranchal Power Corporation Limited, Dehradun |
17-02-2009 |
8/2009
(Suo motu)
|
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by the Uttranchal Power Corporation Limited. Uttaranchal Power Corporation Limited |
12-02-2009 |
|
|
Pet. No. |
Subject |
Date of Hearing |
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd., Bangalore |
22-12-2009 |
19/2009 |
Petition under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission's Order dated 31.3.2007.
1. BSES Rajdhani Power Limited, New Delhi
2. BSES Yamuna Power Limited, Delhi
3. North Delhi Power Limited, Delhi |
17-12-2009 |
|
248/2009
|
|
17-12-2009 |
|
265/2009
266/2009
|
|
17-12-2009 |
|
267/2009
|
|
17-12-2009 |
|
124/2009
|
Miscellaneous petition for directing NTPC to refund the excess tariff collected up to 31.3.2004 on inflated capital base in respect of Jhanor (Gandhar) Gas Based Power Station (657.39 MW) and other power stations of NPTC in Western Region and Eastern Region. Gujarat Urja Vikas Nigam Ltd., Vadodara |
03-12-2009 |
248/2009 |
Petition under Rule 3(3) of the Works of Licensee Rules, 2006 M/s Adani Power Limited, Ahmedabad |
03-12-2009 |
|
117/2009 with I.A. 24/2009
and 47/2009
|
Petition under Section 66 read with regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Tata Power Trading Company Limited, Mumbai |
24-11-2009 |
219/2009
|
Maintaining gird security of the entire North East West (NEW) grid by curbing overdrawals and effecting proper load management by Northern Region constituents. Northern Regional Load Despatch Centre, New Delhi |
24-11-2009 |
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd., Bangalore |
|
220/2009 with I.A. 57/2009 and 58/2009
|
Resolving the issue of control area jurisdiction in respect of the Mundra APL power station. Western Regional Load Despatch Centre, Mumbai |
05-11-2009 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11(2) of the Electricity Act 2003. M/s Global Energy Ltd. (GEL) |
27-10-2009 |
143/2006
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Indraprastha Power Generation Company Ltd., New Delhi |
27-10-2009 |
117/2009 along with I.A. 24/2009 47/2009
|
Petition under Section 66 read with regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Tata Power Trading Company Limited, Mumbai |
14-10-2009 |
109/2009
|
Approval of tariff of SUGEN Power Plant (1147.5 MW) of Torrent Power Ltd for the period from the date of commercial operation of Block 10(first block) upto 31.3.2014. Torrent Power Ltd. |
08-10-2009 |
|
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd. Bangalore |
14-10-2009 |
|
7/2005
|
Non-compliance of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2009. Subhash Kabini Power Corporation Limited, Bangalore |
14-10-2009 |
143/2006
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Indraprastha Power Generation Company Ltd., New Delhi |
17-09-2009 |
188/2009
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd. Bangalore |
17-09-2009 |
115/2009
|
Petition seeking re-consideration and/or review and/or modification of certain observation and findings in the order dated 28.4.2009 in Petition No. 159/2008. Multi Commodity Exchange of India Ltd., Mumbai |
15-09-2009 |
11/2009
13/2009
14/2009
|
1. Revision of fixed charges on account of additional capital expenditure incurred during the period from 2007-08 and 2008-09, for NLC TPS-II Stage-I (630 MW) and Stage-II (840 MW).
2. Revision of fixed charges on account of additional capital expenditure incurred during the period from 2007-08 and 2008-09, for NLC TPS-I (600 MW).
3. Revision of fixed charges on account of additional capital expenditure incurred during the period 2007-08 2008-09 for NLC-TPS-I (Expansion)(2x210 MW). NLC |
15-09-2009 |
98/2009
99/2009
|
1. Review of the order dated 19.10.2005 in Petition No.97/2005-Seeking directions from the Commission to TNEB for adhering to CERC Tariff orders and regulations.
2. Review of the order dated 14.9.2006 in Petition No.17/2006-Seeking directions from the Commission to TNEB for compliance of the order dated 19.10.2005 in Petition No.97/2005. TNEB |
15-09-2009 |
19/2009
|
Petition under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission's Order dated 31.3.2007. 1. BSES Rajdhani Power Limited, New Delhi
2. BSES Yamuna Power Limited, Delhi
3. North Delhi Power Limited, Delhi |
15-09-2009 |
153/2009
|
Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Section 185 (2) (a) of the Electricity Act, 2003. Jaypee Karcham Hydro Corporation Ltd., Knadaghat |
08-09-2009 |
177/2009
|
Clarification and implementation mechanism for an "in-principle" approval of the project cost for a Hydro Power Project. 1. Tato Hydro Power Project Limited
2. Siyom Hydro Power Project Limited |
08-09-2009 |
172/2009
|
Review of order dated 9.6.2009 in Petition No.139/2008 pertaining to approval of revised capacity charges in respect of Rajiv Gandhi Combined Cycle Power Project (RGCCPP) situated at Kayamkulam after accounting for the capital cost of switchyard transferred to NTPC from Power Grid Corporation of India Ltd (PGCIL). TNEB |
25-08-2009 |
158/2009
|
Petition under Section 79 of the Electricity Act, 2003 GMR Industries Limited, Bangalore |
20-08-2009 |
157/2009
|
Petition under Section 79 of the Electricity Act, 2003. NSL Sugars Limited, Bangalore |
20-08-2009 |
156/2009
|
Petition under Section 79 of the Electricity Act, 2003. Nandi Sahakari Sakkare Karkhane Niyamith, Bijapur |
20-08-2009 |
155/2009
|
Petition under Section 79 of the Electricity Act, 2003. Shamanur Sugars Ltd., Davengere |
20-08-2009 |
60/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (2) of the Electricity Act, 2003. Shree Renuka Sugars Ltd., Belgaum |
20-08-2009 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003. Global Energy Ltd., New Delhi |
20-08-2009 |
62/2009
|
Miscellaneous petition under regulation 12 "Power to Remove Difficulties" and Regulation 13 "Power to relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for permission to bill and recover Service Tax on transmission and other charges recoverable by Govt. of India in terms of Section 64 of the Finance Act, 1994 for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
18-08-2009 |
Adjudication
5/2009
|
Non-compliance with the directions of Northern Regional Load Despatch Centre (NRLDC). U.P. Power Corporation Limited, Lucknow |
17-08-2009 |
137/2009
(Suo motu)
|
Maintenance of Grid-Discipline-Non-compliance of provisions of IEGC by UPPCL during June 2009 Uttar Pradesh Power Corporation Ltd., Lucknow |
13-08-2009 |
86/2007
I.A. 26/2007
|
Review of order dated 23.11.2006 in Petition No.120/2005-Determining the tariff for Kahalgaon STPS for the period from 1.4.2004 to 31.3.2009 in terms of the order of the Appellate Tribunal dated 16.12.2008 in Appeal No.128/2008 along with I.A.No. 26/2007. M. P. Power Trading Company Limited (MPPTCL), Jabalpur |
30-07-2009 |
116/2009
|
Petition for in-principle approval to install additional Naphtha storage tanks at Anta GPS & Auraiya GPS and incur additional capital expenditure NTPC Ltd. |
06-08-2009 |
143/2006
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Indraprastha Power Generation Company Ltd, New Delhi |
06-08-2009 |
115/2009
|
Petition seeking re-consideration and/or review and/or modification of certain observation and findings in the order dated 28.4.2009 in Petition No. 159/2008. Multi Commodity Exchange of India Ltd., Mumbai |
28-07-2009 |
117/2009
I.A. 24/2009
|
Petition under Section 66 read with regulation 24 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Tata Power Trading Company Limited, Mumbai |
30-07-2009 |
114/2009
|
Petition under Section 78 of the Electricity Act, 2003 Davanagere Sugar Company Ltd., Davanagere |
14-07-2009 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003. Global Energy Ltd., New Delhi |
28-07-2009 |
60/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (2) of the Electricity Act, 2003 Shree Renuka Sugars Ltd., Belgaum |
28-07-2009 |
135/2009
I.A. 26/2009
And
136/2009
I.A. 27/2009
|
Petition under Section 79 of the Electricity Act, 2003. 1. Karnataka Power Transmission Corporation Limited, Bangalore
2. Hubli Electricity Supply Company Ltd., Dharwad
3. Karnataka State Load Despatch Centre, Bangalore
4. Tata Power Trading Company Ltd. Mumbai |
16-07-2009 |
106/2009
(Suo-motu)
|
Maintenance of Grid Discipline-non-compliance of provisions of the Indian Electricity Grid Code by Tamil Nadu Electricity Board. Tamil Nadu Electricity Board, Chennai |
16-07-2009 |
9/2009
|
Payment of interest on the excess amount recovered as per order dated 23.10.2000 and order dated 30.9.2008 in Petition No. 10/2000 and order dated 23.3.2007 in Petition No. 6/2004 in respect of wheeling charges payable to GRIDCO for wheeling of Central Sector Power from NTPC power station s in Eastern Region through their system to MPSEB/MP Power Trading Company Ltd.-Dispute resolution under Section 79 (1) (f) read with Section 142 of the Electricity Act, 2003 M.P.Power Trading Co. Ltd., Jabalpur |
09-07-2009 |
163/2008
|
Accumulation of dues-Seeking Commission's intervention and direction for TNEB to clear the income tax dues and excess rebate availed. NLC |
09-07-2009 |
98/2009
|
Review of the order dated 19.10.2005 in Petition No.97/2005-Seeking directions from the Commission to TNEB for adhering to CERC Tariff orders and regulations. TNEB |
09-07-2009 |
99/2009
|
Review of the order dated 14.9.2006 in Petition No.17/2006-Seeking directions from the Commission to TNEB for compliance of the order dated 19.10.2005 in Petition No.97/2005. TNEB |
09-07-2009 |
120/2008
|
Petition for seeking permission to introduce additional contracts. Indian Energy Exchange Ltd.New Delhi |
16-06-2009 |
166/2008
|
Petition for seeking permission to week ahead contracts, etc. Power Exchange India Limited |
16-06-2009 |
114/2009
|
Petition under Section 78 of the Electricity Act, 2003 Davanagere Sugar Company Ltd., Davanagere |
25-06-2009 |
86/2007
I.A. 26/2007
|
Review of order dated 23.11.2006 in Petition No.120/2005-Determining the tariff for Kahalgaon STPS for the period from 1.4.2004 to 31.3.2009 in terms of the order of the Appellate Tribunal dated 16.12.2008 in Appeal No.128/2008 along with I.A.No. 26/2007. M. P. Power Trading Company Limited (MPPTCL), Jabalpur |
23-06-2009 |
97/2008
|
Determination of impact of liabilities discharged and additional capital expenditure incurred during the years 2005-06 (15.8.2005 to 31.3.2006) 2006-07 and 2007-08 for Rihand STPS, Stage-II (1000 MW). NTPC Ltd. |
18-06-2009 |
19/2009
|
Petition Under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission's Order dated 31.3.2007. Power Grid Corporation of India Limited, Gurgaon |
16-06-2009 |
19/2009
|
Petition Under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission's Order dated 31.3.2007 1. BSES Rajdhani Power Limited, New Delhi 2. BSES Yamuna Power Limited, Delhi 3. North Delhi Power Limited, Delhi |
16-06-2009 |
67/2009
|
Review of order dated 3.2.2009 in Petition No. 31/2008, in respect of revision of fixed charges for the period 2004-09 after considering the impact of additional capital expenditure for the years 2004-05,2005-06 and 2006-07 for Talcher TPS (460 MW) NTPC |
09-06-2009 |
19/2009
|
Petition under Section 79(1)(f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power Purchase Agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three DISCOMs of Delhi vide Hon'ble Delhi Electricity Regulatory Commission's Order dated 31.3.2007 BSES Rajdhani Power Limited, BSES Yamuna Power Limited, North Delhi Power Limited. |
09-06-2009 |
85/2009
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Tata Power Trading Company Ltd., Mumbai |
09-06-2009 |
80/2009
(Suo-motu)
|
Maintenance of Grid Discipline-Compliance of provisions of the Indian Electricity Grid Code by Transmission Corporation of Andhra Pradesh Ltd. Transmission Corporation of Andhra Pradesh Ltd. Hyderabad |
04-06-2009 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003 Global Energy Ltd., New Delhi |
04-06-2009 |
60/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (2) of the Electricity Act, 2003. Shree Renuka Sugars Ltd., Belgaum |
04-06-2009 |
62/2009
|
Miscellaneous petition under regulation 12 "Power to Remove Difficulties" and Regulation 13 "Power to relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for permission to bill and recover Service Tax on transmission and other charges recoverable by Govt. of India in terms of Section 64 of the Finance Act, 1994 for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
04-06-2009 |
143/2006
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Indraprastha Power Generation Company Ltd, New Delhi |
04-06-2009 |
166/2008
I.A. 9/2009
|
Petition for seeking permission to introduce week-ahead contracts, etc. Power Exchange India Limited |
28-05-2009 |
120/2008
|
Petition for seeking permission to introduce additional contracts. Indian Energy Exchange Ltd.New Delhi |
28-05-2009 |
59/2009
(Suo-motu)
|
Maintenance of Grid Discipline- Non-Compliance of provisions of IEGC. Rajasthan Rajya Vidyut Prasaran Nigam Limited, Jaipur |
21-05-2009 |
52/2009
|
Maintenance of Grid Discipline- Non-Compliance of provisions of IEGC by Karnataka Power Transmission Corporation Limited. Karnataka Power Transmission Corporation Limited, Bangalore |
21-05-2009 |
33/2009
|
Approval of revised fixed charges on account of additional capitalization for the period 25.8.2005 to 31.3.2009 in respect of Indira Sagar Power Station (8 x 125 MW). NHPC Ltd. |
12-05-2009 |
32/2009
|
Determination of impact of additional capital expenditure incurred during the years 2004-05, 2005-06, 2006-07 and 2007-08 for Anta GPS (419.33 MW). NTPC Ltd. |
12-05-2009 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003. Global Energy Ltd., New Delhi |
20-05-2009 |
60/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (2) of the Electricity Act, 2003. Shree Renuka Sugars Ltd., Belgaum |
20-05-2009 |
60/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (2) of the Electricity Act, 2003. Shree Renuka Sugars Ltd., Belgaum |
14-05-2009 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003. Global Energy Ltd., New Delhi |
14-05-2009 |
19/2009
|
Petition Under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission's Order dated 31.3.2007. 1. BSES Rajdhani Power Limited, New Delhi
2. BSES Yamuna Power Limited, Delhi
3. North Delhi Power Limited, Delhi |
12-05-2009 |
62/2009
|
Miscellaneous petition under regulation 12 "Power to Remove Difficulties" and Regulation 13 "Power to relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for permission to bill and recover Service Tax on transmission and other charges recoverable by Govt. of India in terms of Section 64 of the Finance Act, 1994 for the period 2004-09. Power Grid Corporation of India Limited, Gurgaon |
12-05-2009 |
86/2007
I.A. 26/2007
|
Review of order dated 23.11.2006 in Petition No.120/2005-determining the tariff for Kahalgaon STPS for the period from 1.4.2004 to 31.3.2009 in terms of the order of the Appellate Tribunal dated 16.12.2008 in Appeal No. 128/2008 along with I.A.No. 26/2007. M. P. Power Trading Company Limited, Jabalpur |
05-05-2009 |
85/2009
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Tata Power Trading Company Ltd., Mumbai |
05-05-2009 |
60/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (2) of the Electricity Act, 2003. Shree Renuka Sugars Ltd., Belgaum |
05-05-2009 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003. |
28-04-2009 |
80/2009
(Suo Motu)
|
Maintenance of Grid Discipline -Non - compliance of the provisions of the Indian Electricity Grid Code Transmission Corporation of Andhra Pradesh Ltd., Hyderabad |
21-04-2009 |
81/2009
(Suo Motu)
|
Maintenance of Grid Discipline -Non- Compliance of provisions of the Indian Electricity Grid Code. Tamil Nadu Electricity Board, Chennai |
21-04-2009 |
21/2009
(Suo motu)
|
Petition under section 76 and 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in inter-State Transmission Regulations 2008) GMR Energy Ltd., Bangalore |
16-04-2009 |
80/2009
(Suo motu)
|
Maintenance of Grid Discipline-Compliance of provisions of the Indian Electricity Grid Code. 1. Transmission Corporation of Andhra Pradesh Ltd, Hyderabad, and
2. Shri Suthirtha Bhattacharya, Chairman & Managing Director, Transmission Corporation of Andhra Pradesh Ltd, Hyderabad. |
16-04-2009 |
81/2009
(Suo motu)
|
Maintenance of Grid Discipline-Compliance of provisions of the Indian Electricity Grid Code. 1. Tamil Nadu Electricity Board, Chennai, and
2. Shri C.P.Singh, Chairman, Tamil Nadu Electricity Board, Chennai. |
16-04-2009 |
143/2006
I.A.8/2009
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003 Indraprastha Power Generation Company Ltd, New Delhi |
16-04-2009 |
52/2009
|
Maintenance of Grid Discipline- Non-Compliance of provisions of IEGC. Karnataka Power Transmission Corporation Limited, Bangalore |
02-04-2009 |
90/2008
|
Clarification in regard to scheduling process as per Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2004 read with Indian Electricity Grid Code. M. P. Power Trading Company Ltd., Jabalpur |
26-03-2009 |
100/2008
|
Review of the order dated 22.7.2008 in Petition No. 32/2007 for approval of revised fixed charges after considering the impact of additional capital expenditure incurred during 2004-05 and 2005-06 for Farraka Super Thermal Power Station (1600 MW). NTPC Ltd., New Delhi |
24-03-2009 |
7/2009
|
Review of the order dated 20.11.1008 in Petition No. 48/2007-Approval of revised fixed charges after considering the impact of additional capital expenditure incurred during 2004-05 and 2005-06 for Korba Super Thermal Power Station (2100 MW) NTPC Ltd., New Delhi |
24-03-2009 |
72/2008
|
Problems encountered by NLC on account of fixation of UI cap for coal/lignite/APM gas fired generating stations. Neyveli Lignite Corporation Limited |
17-03-2009 |
140/2008
|
Approval of revised fixed charges of Faridabad GPS after accounting for the capital cost of switch yard transferred to NTPC from Power Grid Corporation of India Ltd. NTPC Ltd |
17-03-2009 |
15/2009
|
Allowing capitalization of Foreign Exchange Rate Variation NTPC Ltd |
17-03-2009 |
138/2008
|
Petition for review under regulation 103 of the CERC (conduct of business regulations 1999) against CERC order dated 13.6.2005 in Petition No. 1/2003 and under regulation 114 of the CERC (Conduct of Business Regulations 1999) for condonation of delay in respect of Talcher STPS, Stage-II of NTPC for the period from DOCO to 31.3.2004 TNEB |
17-03-2009 |
19/2009
|
Petition Under Section 79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission's Order dated 31.3.2007 1. BSES Rajdhani Power Limited, New Delhi 2. BSES Yamuna Power Limited, Delhi 3. North Delhi Power Limited, Delhi |
19-03-2009 |
19/2009
|
Petition Under Section79 (i) (f) of the Electricity Act, 2003 against Damodar Valley Corporation for non-supply of power allocated to the National Capital Territory of Delhi in accordance with the Power purchase agreement dated 24.8.2006 entered into between Damodar Valley Corporation and Delhi Transco Limited, and thereafter re-assigned to the three Discoms of Delhi vide Delhi Electricity Regulatory Commission's Order dated 31.3.2007 1. BSES Rajdhani Power Limited, New Delhi 2. BSES Yamuna Power Limited, Delhi 3. North Delhi Power Limited, Delhi |
17-02-2009 |
21/2009
|
Petition under Sections 76 and 79 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations 2008 GMR Energy Trading Limited, Bangalore |
12-03-2009 |
143/2006
|
Petition under Section 79 (1) of the Electricity Act, 2004. Indraprastha Power Generation Company Ltd., New Delhi |
12-03-2009 |
156/2008
|
Willful disobedience of order dated 28.11.2008 in Petition No. 147/2008 by Karnataka Power Transmission Corporation Ltd./Karnataka State Load Despatch Centre and (ii) Violation of regulation 8(3) of the CERC (Open access in inter-State Transmission) Regulations 2008. Reliance Energy Trading Ltd., New Delhi |
26-02-2009 |
159/2008
|
Violation of the provisions of Section 66 of the Electricity Act, 2003 read with para 5.7.1. (f) of the National Electricity Policy and order dated 6.2.2007 in Petition No. 155/2006. Power Exchange India Limited, Mumbai |
26-02-2009 |
28/2009
|
Petition under Section 79 (1) (b) of the Electricity Act, 2003 for the approval of provisional tariff for the generation and sale of solar energy to the States of Delhi, Haryana and Rajasthan through a composite scheme. ACME Tele Power Limited |
19-02-2009 |
74/2006
|
Approval of charges for Unified Load Despatch and Communication Scheme in Eastern Region for the period from 1.9.2005 to 31.8.2020. Power Grid Corporation of India Limited, Gurgaon |
17-02-2009 |
137/2008
(Suo-motu)
|
Maintenance of Grid Discipline-Compliance of provisions of the Indian Electricity. 1.Tamil Nadu Electricity Board, Chennai, and 2.Shri S. Machendranathan, Chairman, (formerly) Tamil Nadu Electricity Board, Chennai |
22-01-2009 |
157/2008
|
Petition under Section 79 of the Electricity Act, 2003 read with regulations 35 of the CERC (Open Access in inter-State in transmission) Regulations, 2004 Konark Power Project Limited, Secunderabad |
13-01-2009 |
159/2008
|
Violation of the provisions of Section 66 of the Electricity Act, 2003 read with para 5.7.1. (f) of the National Electricity Policy and order dated 6.2.2007 in Petition No. 155/2006. Power Exchange India Limited, Mumbai |
13-01-2009 |
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