Record of Proceedings 2010
|
Pet. No. |
Subject |
Date of Hearing |
245/2010
|
Revision of norms for Target Availability in respect of Bhilai Expansion Power Project (2 x 250 MW) for recovery of annual capacity charges for the period 22.4.2009 to 31.3.2010 on account of acute coal shortage during the period 22.4.2009 to 31.10.2009. NTPC-SAIL Power Company Private Ltd (NSPCL), New Delhi |
21-12-2010 |
205/2010
|
Petition under Section 79 of the Electricity Act, 2003. |
21-12-2010 |
179/2004
|
Petition for approval of tariff for power supplied from Talcher STPS, Stage-II (4 X 500 MW) for the period 2004-09 |
21-12-2010 |
204/2010
|
Review of Order dated 15.6.2010 in Petition No. 126/2009 with I.A.38/2009 for determining the impact of additional capital expenditure during the years 2006-07, 2007-08 and 2008-09 on fixed charges in respect of Kahalgaon STPS, Stage-I (840 MW) NTPC Ltd |
09-12-2010 |
226/2009
|
Approval of tariff of Jhanor Gandhar GPS (657.39 MW) for the period from 01.04.2009 to 31.03.2014. NTPC Ltd |
25-11-2010 |
19/2010
|
Petition for in-principle approval for procurement of generator at Rihand Super Thermal Power Station, Stage-I (1000 MW). NTPC Ltd |
11-11-2010 |
245/2010
|
Revision of norms for Target Availability in respect of Bhilai Expansion Power Project (2 x 250 MW) for recovery of annual capacity charges for the period 22.4.2009 to 31.3.2010 on account of acute coal shortage during the period 22.4.2009 to 31.10.2009. NTPC-SAIL Power Company Private Ltd (NSPCL), New Delhi |
11-11-2010 |
44/2009
|
Determination of impact of additional capital expenditure incurred during the period 2004-05 to 2007-08 in respect of Kawas GPS (656.20 MW) NTPC Ltd |
28-10-2010 |
20/2010
|
Approval of tariff for of NLC TPS �I (600MW) for the period 2009-14. Neyveli Lignite Corporation Ltd, Chennai |
26-10-2010 |
151/2010
|
Clarification Petition seeking clarification in regard to reimbursement of the liability on account of FERV and the cost of hedging. NTPC Ltd |
28-09-2010 |
150/2009
with
I.A.42/2009
|
Petition for revision of fixed charges due to additional capital expenditure incurred during 2004-09 for Farakka Super Thermal Power Station, (1600 MW). NTPC Limited, New Delhi |
28-09-2010 |
184/2009
|
Approval of revised fixed charges for the period 2004-09, due to additional capital expenditure incurred during 2007-08 and 2008�09 for Talcher STPS, (460 MW). NTPC Ltd |
07-09-2010 |
150/2009
with
I.A. 42/2009
|
Petition for revision of fixed charges due to additional capital expenditure incurred during 2004-09 for Farakka Super Thermal Power Station, (1600 MW). NTPC Limited, New Delhi |
24-08-2010 |
151/2010
|
Clarification Petition seeking clarification in regard to reimbursement of the liability on account of FERV and the cost of hedging. NTPC Ltd. |
12-08-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission. NTPC Ltd. |
12-08-2010 |
324/2009
|
Petition for approval of Renovation and Modernization of Badarpur Thermal Power Station. NTPC Ltd |
10-08-2010 |
300/2009
|
Petition for approval of recovery of fixed charges on account of capital expenditure incurred at the various offices of NTPC between 1.4.2004 to 31.3.2009. NTPC Ltd. |
29-07-2010 |
189/2009
|
Determination of impact of additional capital expenditure incurred during 2006-07, 2007-08 and 2008-09 at Singrauli Super Thermal Power Station (2000 MW). NTPC Ltd |
13-07-2010 |
300/2009
|
Petition for approval of recovery of fixed charges on account of capital expenditure incurred at the various offices of NTPC between 1.4.2004 to 31.3.2009. NTPC Ltd. |
10-06-2010 |
226/2009
|
Determination of tariff for Jhanor Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd. |
25-05-2010 |
57/2010
|
Approval of generation tariff of SEWA HE Project, Stage-II (3 x 40 MW) for the period from 1.3.2010 to 31.3.2014. NHPC Ltd |
18-05-2010 |
269/2009
|
Approval of tariff for Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
13-05-2010 |
229/2009
|
Approval of tariff for Tanda Thermal Power Station (440 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
13-05-2010 |
195/2009
|
Revision of fixed charges for the period 2004-09 due to additional capital expenditure incurred for the period 2004-09 at Talcher Super Thermal Power Station, Stage-I (1000MW). NTPC Ltd, New Delhi |
13-05-2010 |
300/2009
|
Petition for approval of recovery of fixed charges on account of capital expenditure incurred at the various offices of NTPC between 1.4.2004 to 31.3.2009. NTPC Ltd. |
13-05-2010 |
258/2009
|
Approval of tariff for Vindhyachal STPS, Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd. |
06-05-2010 |
194/2009
|
Revision of fixed charges for the period 2006-09 , due to additional capital expenditure incurred during the years 1.6.2006 to 31.3.2007, 2007-08 and 2008-09 at Badarpur Thermal Power Station (705 MW). NTPC Ltd. |
06-05-2010 |
255/2009
|
Approval of tariff of National Capital Thermal Power Station, Dadri, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd, New Delhi |
06-05-2010 |
182/2009
|
Petition for determination of revised fixed charges due to additional capital expenditure incurred during 2006-07, 2007-08 and 2008-09 at Rihand Super Thermal Power Station, Stage-I (1000MW). NTPC Ltd, New Delhi |
06-05-2010 |
127/2009
with
I.A.40/2009
|
Revision of fixed charges for the period 2004-09 due to additional capital expenditure incurred during 2008-09 at Anta GPS (419.33 MW)-Interlocutory application has been filed for amendment of Annexure-I to the petition. NTPC Ltd. |
29-04-2010 |
256/2009
|
Approval of tariff for Ramagundam STPS, Stage-III (500 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd. |
22-04-2010 |
260/2009
|
Approval of tariff for Vindhyachal STPS, Stage-III (1000 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd. |
18-04-2010 |
195/2009 |
Revision of fixed charges for the period 2004-09 due to additional capital expenditure incurred for the period 2004-09 at Talcher Super Thermal Power Station, Stage-I (1000MW). NTPC Ltd, New Delhi |
18-04-2010 |
300/2009
|
Petition for approval of recovery of fixed charges on account of capital expenditure incurred at the various offices of NTPC between 1.4.2004 to 31.3.2009. NTPC Ltd. |
18-04-2010 |
230/2009
|
Petition for fixation of tariff in respect of NLC-TPS-I Expansion (2 x 210 MW) for the period from 2009-14. Neyveli Lignite Corporation Ltd. |
08-04-2010 |
255/2009
|
Approval of tariff for National Capital Thermal Power Station, Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
18-03-2010 |
195/2009
|
Revision of fixed charges for the period 2004-09 due to additional capital expenditure incurred for the period 2004-09 at Talcher Super Thermal Power Station, Stage-I (1000MW). NTPC Ltd, New Delhi |
18-03-2010 |
230/2009
|
Fixation of tariff (Annual fixed charges and energy charges) for the period 2009-14 for NLC TPS-I Expansion, (2x210MW). Neyveli Lignite Corpooration Ltd., Chennai |
18-03-2010 |
308/2009
|
Approval of tariff of Unit � I (250 MW) for the period 22.4.2009 to 20.10.2009 and for the Station (Unit-I and Unit-II) (2x 250 MW) for the period from 21.10.2009 to 31.03.2014 of Bhilai Expansion Power Project of NTPC-SAIL Power Company Ltd. NTPC-SAIL Power Company Ltd (NSPCL) |
11-03-2010 |
221/2009
|
Approval of tariff for Feroze Gandhi Unchahar TPS, Stage-I (420 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
09-03-2010 |
279/2009
|
Approval of tariff for Feroze Gandhi Unchahar TPS, Stage-III (210 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
09-03-2010 |
14/2010
longwith
I.A. 9/2010
|
Approval of tariff for National Capital Thermal Power Station, Stage-II (2 x 490 MW) for the period from the anticipated date of commercial operation of Unit-I i.e 30.1.2010 to 31.3.2014. - Interlocutory application has been filed for provisional tariff for Unit-I till the determination of final tariff. NTPC Ltd |
09-03-2010 |
195/2009
|
Revision of fixed charges for the period 2004-09 due to additional capital expenditure incurred at Talcher Super Thermal Power Station, Stage-I (1000MW). |
09-03-2010 |
120/2009
alongwith
I.A. 43/2009
|
Determination of impact of additional capital expenditure incurred during 2006-07, 2007-08 and 2008-09 in respect of National Capital Thermal Power Station, Dadri Stage-I (840 MW). Interlocutory application has been filed for amendment of Annexure-I to the petition. NTPC Ltd. |
25-02-2010 |
227/2009
|
Petition for determination of tariff for the period from 1.4.2009 to 31.3.2014 in respect of Vindhyachal STPS, Stage-I (1260 MW). NTPC Ltd |
16-02-2010 |
221/2009
|
Approval of tariff for Feroze Gandhi Unchahar TPS, Stage-I (420 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd. |
16-02-2010 |
195/2009
|
Revision of fixed charges for the period 2004-09 due to additional capital expenditure incurred at Talcher Super Thermal Power Station, Stage-I (1000 MW). NTPC Ltd. |
16-02-2010 |
126/2009
with
I.A.38/200
|
Determination of impact of additional capital expenditure incurred during 2006-09 on fixed charges of Kahalgaon STPS, Stage-I (840 MW) - Interlocutory application has been filed for amendment of Annexure-I to the petition. NTPC Ltd. |
09-02-2010 |
300/2009
|
Petition for approval of recovery of fixed charges on account of capital expenditure incurred at the various offices of NTPC between 1.4.2004 to 31.3.2009. NTPC Ltd. |
19-01-2010 |
160/2009
with
I.A 51/2009
|
|
12-01-2010 |
|
|
Pet. No. |
Subject |
Date of Hearing |
191/2010
|
Approval of transmission tariff for combined elements (i) 400 kV Vindhyachal-Satna Bina transmission line; (ii) 400 kV S/C Korba-Raipur and Korba Bhilai ckt-III;(iii) 315 MVA ICT and LILO of Bhilai-Chandrapur of transmission system associated with Vindhyachal stage-II in Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
226/2010
|
This Petition has been filed by Power Grid Corporation of India Ltd for determination of Transmission Tariff for Combined assets of (i) 400 kV D/C Ranchi- Sipat Transmission line with associated bays at Ranchi and Sipat S/S and (ii) 40 % FSC on 400 kV Ranchi-Sipat Line at Ranchi S/S under Kahalgaon Stage-II Phase II Transmission System in Western Region for tariff block 2009-14 period. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
242/2010
|
Approval under regulation-86 for determination of transmission tariff for Transmission assets under "Augmentation of capacity of Gazuwaka HVDC back to back project (500 MW) for the period 1.4.2009 to 31.03.2014 in Southern Region and Eastern Region. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
243/2010
|
Approval under regulation-86 for of transmission tariff for Combined assets under Vindhyachal-III Transmission System in Western Region For The Period From 1.4.2009 To 31.3.2014. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
266/2010
|
Approval under regulation-86 of CERC (Conduct of Business), Regulation 1999 and CERC (Term and Condition of Tariff) Regulations 2009 for determination of transmission tariff for the period 2009-14 for combined elements of i) 80 MVAR bus reactor along with Nellore 400 KV bay Extn. ii) 315 MVA ICT with Cuddapah 400 kV bay Extn. III) 315 MVAICT with Gooty Ext. and IInd 3X167 MVA autotransformer at Kolar and switching arrangement for reactor at Somanahalli IV) 315 MVA ICT with Gazuwaka S/S bay ExtnVI) 315 MVA ICT with Khammam S/S bay Extn. under System Strengthening Scheme V in Southern region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
110/2010
|
Approval of transmission tariff for Kawas Transmission System in Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
175/2010
|
Approval of transmission tariff for combine elements of extension of 400/220 kV Kolhapur (MSEB) S/S, 220 kV Vapi-Magarwada transmission line and 220 kV D/C Vapli-Kharadpada line along with associated bays under WRSS-III transmission in Western Region. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
186/2010
|
Approval of transmission tariff for LILO of Kolaghat-Rengali 400 kV S/ C line at Baripada and establishment of new 400/220/132 kV substation at Baripada in Eastern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
193/2010
|
Determination of transmission tariff for combined elements of Ramagundam Stage-III Transmission system for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd. (PGCIL) |
23-12-2010 |
48/2010
|
Approval of revised cost due to additional capital expenditure incurred during the year 2008-09 and actual O & M charges for Unified Load Despatch and Communication scheme in Eastern Region. Power Grid Corporation of India Ltd., Gurgaon |
30-11-2010 |
73/2010
|
Determination of final transmission tariff and projected additional capital expenditure to be incurred from the date of commercial operation to 31.3.2011 for (i) one circuit of 132 kV D/C Sewa-II-Hiranagar line along with associated bay at Hiranagar sub-station, and (ii) one circuit of 132 kV D/C Sewa-II-Mahanpur line along with associated bays at Mahanpur-sub-station under transmission system associated with SEWA-II HEP for the period 2004-09. Power Grid Corporation of India Ltd., Gurgaon |
25-11-2010 |
196/2010
197/2010
|
Determination of revised transmission tariff for Doyang Transmission system in North Eastern Region from 1.4.2004 to 31.3.2009.
Determination of transmission tariff for Transmission System associated with Doyang HEP (Combined elements) in North Eastern Region for the period from 1.4.2009 to 31.3.1014.
Power Grid Corporation of India Ltd., Gurgaon |
23-11-2010 |
118/2010
|
Determination of transmission tariff for transmission system associated with Faridabad Gas based combined cycle power project (Combined element) in Northern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
09-11-2010 |
72/2010
|
Determination of transmission tariff from DOCO to 31.3.2014 for (i) LILO of one circuit of Madurai-Trichy 400 kV D/C line along with 1x80 MVAR line reactor at Karaikudi sub-station and (ii) 2x315 MVA Auto transformers and downstream system with associated bays and equipments at Karaikudi sub-station under system strengthening-VII of SR Grid in Southern Region for the tariff period 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
09-11-2010 |
139/2009
|
Approval of transmission tariff for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in Northern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
28-10-2010 |
136/2010
|
Determination of transmission tariff for (i) LILO of Ramagundam-Khammam transmission line at Warnagal sub-station for the period from DOCO to 1.9.2009 (ii) 2x315 MVA Auto transformer and 400/220 kV bays equipment at Warangal sub-station for the period from DOCO to 31.3.2014 (iii) Combined assets of LILO of Ramagundum-Khammam transmission line and Neyveli -Pugular-Madurai 400 kV D/C transmission line for the period from 1.9.2009 to 31.3.2014 and (iv) 2 x315 MVA Auto transformer and 400/220 kV bays equipment at Pugalur sub-station for the period from DOCO to 31.3.2014 under transmission system associated with associated with Neyveli Lignite Corporation-II (NLC-II) expansion project in Southern Region for the period from 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
28-10-2010 |
176/2010 |
Approval of transmission tariff for 400 kV Bina-Nagda D/C transmission line along with associated bay equipment at Nagda and Bina in Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
28-10-2010 |
51/2010
|
Approval under sub-section (4) of Section 28 of Electricity Act, 2003 for determining of revised Fees and Charges due to additional capitalization incurred during the year 2006-2009 for Unified Load Despatch & Communication (ULDC) Scheme in Western Region. Power Grid Corporation of India Ltd (PGCIL) |
28-09-2010 |
54/2010
69/2010
|
1. Approval of transmission tariff for 50 MVAR reactor along with associated equipment at Chandrapur sub-station in Western Region for the period from 1.4.2009 to 31.3.2014.
2. Determination of transmission tariff for 400/220 kV, 315 MVA ICT-II at Rajgarh sub-station along with associated bay equipment under SIPAT-I transmission system in Western Region for the tariff period 2009-14.
Power Grid Corporation of India Ltd., Gurgaon |
19-08-2010 |
28/2010
|
Determination of revised Fees and Charges due to additional capital expenditure incurred during the year 2005-09 for Unified Load Despatch and Communication Scheme in Northern Region. Power Grid Corporation of India Ltd., Gurgaon |
10-08-2010 |
89/2010
|
Determination of transmission tariff for 400 kV S/C RAPP-Kotal line along with 80 MVAR BUS Reactor and 400 kV/220 315 MVA ICT-I and ICT-II at Kota sub-station and ICT-III at Kankroli sub-station along with associated bays at Kota and Kankroli sub-stations under transmission system associated with RAPP 5 & 6 for tariff block period 2009-14 period in Northern Region. Power Grid Corporation of India Ltd., Gurgaon |
10-08-2010 |
159/2009
275/2009 |
1. Petition for determination of interim transmission tariff of 400 kV LILO of Gandhar (Jhanor)- Vapi at Sugen generation switchyard in Western Region for the period from 1.4.2009 to 31.3.2014
2. Petition for determination of interim 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 31.3.2009. Torrent Power Grid Limited, Ahemdabad |
08-07-2010 |
287/2009 |
Approval of transmission tariff for 400 kV D/C Gorakhpur-Lucknow transmission lie and 400 kV D/C Bareilly-Mandola line, associated with Tala Hydro Electric Power, East-North interconnector and Northern Region transmission system for the period from 2009-14. Powerlinks Transmission Ltd. |
24-06-2010 |
288/2009
|
Approval of transmission tariff for 400 kV D/C Siliguri-Purnea transmission line, 400 kV D/C Purnea-Muzaffarpur transmission line and 220 kV D/C Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) transmission line in Eastern Region associated with Tala Hydro Electric Project, East-North inter-connector and Northern Region transmission system for the period from 2009-14. Powerlinks Transmission Ltd. |
24-06-2010 |
93/2010
|
Approval of transmission tariff for Hathidah River Crossing section of 220 kV D/C Biharshariff-Begusarai Transmission line in Eastern Region for the period 1.4.2009 to 31.31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
22-06-2010 |
101/2010
|
Miscellaneous petition under Regulations 12, �Power to remove difficulties� & Regulations 13 �Power to Relax� of the CERC (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 01.01.2007 to 31.03.2009 consequent to implementation of the revision w.e.f. 01.01.2007 as detailed in the petition Grid disturbance in Northern Region on 02.01.2010. Powergrid Corporation of India Ltd |
15-06-2010 |
246/2009
|
Maintenance of Grid Discipline-Non compliance of statutory provisions by Gujarat Electricity Transmission Corporation. Gujarat Electricity Transmission Corporation Limited, Vadodara |
10-06-2010 |
159/2009 275/2009
|
1. Petition for determination of interim transmission tariff of 400 kV LILO of Gandhar (Jhanor)- Vapi at Sugen generation switchyard in Western Region for the period from 1.4.2009 to 31.3.2014.
2. Petition for determination of interim 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 31.3.2009.
Torrent Power Grid Limited, Ahemdabad |
11-05-2010 |
I.A. 16/2010
in
7/2010
|
Approval of transmission tariff for Korba-Budhipadar transmission system for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
29-04-2010 |
23/2010
|
Revision of transmission tariff due to additional capital expenditure incurred during 2007-08 and 2008-09 for 500MW HVDC back to back station at Gazuwaka (Inter regional asset of Eastern Region and Southern Region) and 400 kV D/C Vijayawada�Gazuwaka transmission line along with bay extensions and equipments at Vijayawada�Gazuwaka (Southern Region) under augmentation of capacity of Gazuwaka HVDC back to back project (500 MW). Power Grid Corporation India Ltd. Gurgaon |
13-04-2010 |
38/2010
|
Miscellaneous petition under Regulations 44 "Power to Relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of CERC (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Ltd., Gurgaon |
30-03-2010 |
24/2010
|
Determination of revised transmission tariff due to additional capitalization incurred during 2008-09 for 400 kV ckt-I of Teesta (Stage-V)-Siliguri line under transmission system associated with Teesta (Stage-V) in Eastern Region for the period from 1.2.2008 to 31.3.2009. Power Grid Corporation of India Ltd. Gurgaon |
23-03-2010 |
235/2009
|
Revision of transmission tariff due to de-capitalization and additional capital expenditure incurred during 2008-09 for the tariff period 2004-09 for Ramagundam Transmission System including ICT at Khammam and Reactor at Gazuwaka in Southern Region. Power Grid Corporation of India Ltd., Gurgaon |
23-03-2010 |
5/2010
|
Revision of transmission tariff due to additional capital expenditure incurred during 2008-09 for (a) 400/220 k V sub-station at Narendra with one 315 MVA ICT; and (b) 2nd 315 MVA ICT at Narendra sub-station associated with establishment of 400/220 kV sub-station in Narendra in Southern Region. Power Grid Corporation of India Ltd., Gurgaon |
18-03-2010 |
277/2009
With
IA 64/2009
|
Grant of regulatory approval and other relief for execution of evacuation system of Punatsangchi-I projects of Bhutan. Power Grid Corporation of India Ltd., Gurgaon |
23-02-2010 |
318/2009
|
Revision of transmission tariff due to additional capital expenditure incurred during 2008-09 for LILO of one circuit of 132 kV D/C Siliguri-Rengit line at Gangtok in Eastern Region. Power Grid Corporation of India Ltd., Gurgaon |
11-02-2010 |
286/2009, 287/2009,
288/2009
|
1. Approval of transmission tariff for 400 kV D/C Muzaffarpur-Gorakhpur transmission line in Eastern-Northern Inter-connector associated with Tala Hydro Electric Power, East-North interconnector and Northern Region transmission system for the period from 2009-14.
2. Approval of transmission tariff for 400 kV D/C Gorakhpur-Lucknow transmission line and 400 kV D/C Bareilly-Mandola line, associated with Tala Hydro Electric Power, East-North interconnector and Northern Region transmission system for the period from 2009-14.
3. Approval of transmission tariff for 400 kV D/C Siliguri-Purnea transmission line, 400 kV D/C Purnea-Muzaffarpur transmission line and 220 kV D/C Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) transmission line in Eastern Region associated with Tala Hydro Electric Project, East-North inter-connector and Northern Region transmission system for the period from 2009-14. Powerlinks Transmission Limited, New Delhi |
11-02-2010 |
242/2009
|
Determination of final transmission tariff and additional capital expenditure from the date of commercial operation to 31.3.2009 for 315 MVA ICT-II at Bhattapara sub-station under Sipat-II transmission system of Western Region. Power Grid Corporation of India Ltd., Gurgaon |
22-01-2010 |
247/2009
|
Determination of final transmission tariff and additional capitalization from the date of commercial operation to 31.3.2009 for (i) 400 kV D/C Ranchi-Sipat transmission line associated bays at Ranchi and Sipat sub-station (DOCO 1.1.2009) and (ii) 40% FSC of 400 kV Ranchi-Sipat D/C line at Ranchi sub-station (DOCO:1.3.2009) under Kahalgaon Stage-II transmission system in Western Region and Eastern Region from DOCO. Power Grid Corporation of India Ltd., Gurgaon |
22-01-2010 |
180/2009
|
Determination of final transmission tariff for (a) LILO of Kolar-Sriperumbudur 400 kV S/C transmission line along with one 50 MVAR reactor at Kalvindapattu (Melakottaiyur) (b) 1st 315 MVA Auto transformer at Kavindapattu sub-station and (c) 2nd 315 MVA Auto transformer at Kalvindapattu sub-station along with associated bays and equipments under "Transmission system associated with Kaiga-3 & 4 (2x235 MW) Project" from the date of commercial operation to 31.3.2009 in Southern Region. Power Grid Corporation of India Ltd., Gurgaon |
14-01-2010 |
277/2009
with I.A.
64/2009
|
Grant of regulatory approval and other relief for execution of evacuation system of Punatsangchi-I projects of Bhutan Power Grid Corporation of India Ltd., Gurgaon. |
07-01-2010 |
|
Pet. No. |
Subject |
Date of Hearing |
105/2010
|
Application for grant of inter-State transmission licence to Jindal Power Limited. |
21-12-2010 |
135/2010
|
Grant of licence for inter-State Trading in Electricity. Manikaran Power Limited, Kolkata |
26-10-2010 |
10/2010 |
Petition under Section 18 (1) of the Electricity Act, 2003 for amendment in transmission license No. 2/Transmission /CERC issued on 16 th May 2007. Torrent Power Grid Limited, Ahmedabad |
17-08-2010 |
12/2010
|
Application for grant of inter-State trading licence to Abellon Clean Energy Limited, Ahmedabad. Abellon Clean Energy Limited, Ahmedabad |
20-07-2010 |
31/2010
|
Application for grant of transmission licence to Cross Border Power Transmission Company Ltd. Cross Border Power Transmission Company Ltd ., Gurgaon |
08-07-2010 |
322/2009
|
Application for grant of inter-State trading licence to BS TransComm Ltd . BS TransComm Ltd. |
08-07-2010 |
30/2010
|
Application for grant of inter-State trading licence to PCM Power Trading Corporation Ltd., Kolkata. PCM Power Trading Corporation Ltd., Kolkata |
24-06-2010 |
12/2010
|
Application for grant of inter-State trading licence to Abellon Clean Energy Limited, Ahmedabad. Abellon Clean Energy Limited, Ahmedabad |
22-06-2010 |
30/2010
|
Application for grant of inter-State trading licence to PCM Power Trading Corporation Ltd., Kolkata. PCM Power Trading Corporation Ltd., Kolkata |
20-04-2010 |
203/2009 |
|
07-01-2010 |
|
Pet. No. |
Subject |
Date of Hearing |
259/2009
|
Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawal schedule by Jammu and Kashmir. Power Development Department, Govt. of J & K, Srinagar |
16-09-2010 |
36/2010
|
Determination of revised fees and charges due to additional capital expenditure incurred during 2005-09 for Unified Load Despatch and Communication (ULDC) Scheme in Southern Region. Power Grid Corporation of India Ltd., Gurgaon |
09-09-2010 |
61/2010
|
Petition under Regulation 22 (2) read with Regulation 26 of the CERC (Open Access in the inter-State transmission) Regulations, 2008. Monnet Ispat and Energy Limited, New Delhi |
12-08-2010 |
83/2010, 91/2010,
92/2010,
94/2010,
95/2010
and
100/2010
|
1. Approval of NLDC Charges (POSOCO Portion) under CERC (Fees and Charges of Regional Load Despatch Centre and Other related matters) Regulations, 2009 for control period 1.4.2009 to 31.3.2014.
2. Petition for approval of CERC (Fees and charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 for NRLDC Charges (POSOCO Portion) for the control period 1.4.2009 to 31.3.2014.
3. Petition for approval of WRLDC Charges (POSOCO Portion) under CERC (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations 2009 for control period 1.4.2009 to 31.3.2014.
4. Petition for approval of CERC (Fees and charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 for SRLDC Charges (POSOCO Portion) for the control period 1.4.2009 to 31.3.2014.
5. Petition for approval of CERC (Fees and charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 for ERLDC Charges (POSOCO Portion) for the control period 1.4.2009 to 31.3.2014.
6. Petition for approval of CERC (Fees and charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 for NERLDC Charges (POSOCO Portion) for the control period 1.4.2009 to 31.3.2014.
Power Grid Corporation of India Ltd., Gurgaon |
29-07-2010 |
61/2010
|
Petition under Regulation 22(2) read with Regulation 26 of the CERC (Open�Access in inter-state Transmission) Regulations, 2008. Monnet Ispat and Energy Ltd, New Delhi |
15-07-2010 |
315/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (1) of the Electricity Act, 2003 read with regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. M/s Vedanta Aluminum Limited, Bhubaneswar |
24-06-2010 |
265/2009
266/2009
267/2009
|
Petition under Section 79 of the Electricity Act, 2003, alleging denial of open access. Gem Sugar Ltd. Bangalore |
15-06-2010 |
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd., Bangalore |
15-06-2010 |
61/2010
|
Petition under Regulation 22 (2) read with Regulation 26 of the CERC (Open Access in the inter-State transmission) Regulations, 2008. Monnet Ispat and Energy Limited, New Delhi |
25-05-2010 |
188/2009,
265/2009,
266/2009,
267/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003.Denial of open access by State Load Despatch Centre, Karnataka. 1. Narayanpur Power Company Pvt. Ltd., Bangalore
2. Gem Sugar Ltd. Bangalore
3. Bannari Amman Sugars Limited, Bangalore
4. Shri Renuka Sugars Ltd. Belgaum |
18-05-2010 |
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Denial of open access by State Load Despatch Centre, Karnataka. Narayanpur Power Company Pvt. Ltd., Bangalore |
20-04-2010 |
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. Gem Sugar Ltd. Bangalore
Bannari Amman Sugars Limited, Bangalore |
20-04-2010 |
267/2009
|
Petition under Section 79 of the Electricity Act, 2003. Shri Renuka Sugars Ltd. Belgaum |
20-04-2010 |
267/2009
|
Petition under Section 79 of the Electricity Act, 2003. M/s Renuka Sugars Ltd (RSL) |
16-03-2010 |
265/2009
266/2009
|
Petition under Section 79 of the Electricity Act, 2003. M/s GEM Sugars Limited
M/s Bannari Amman Sugars Ltd (BASL) |
16-03-2010 |
267/2009 |
Petition under Section 79 of the Electricity Act, 2003. Shri Renuka Sugars Ltd. Belgaum |
11-02-2010 |
265/2009,
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 |
11-02-2010 |
233/2009
with I.A.
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 |
12-01-2010 |
265/2009
and
266/2009 |
|
12-01-2010 |
267/2009
|
Petition under Section 79 of the Electricity Act, 2003. Shri Renuka Sugars Ltd. Belgaum |
12-01-2010 |
|
Pet. No. |
Subject |
Date of Hearing |
278/2010
|
Petition under Section Electricity Act, 2003 and CERC (Terms and conditions of tariff) Regulations, 2004 and Sharing of transmissions charges for the inter-regional links between WR and other regions on proportionate basis and (d) sharing of wheeling charges for Gujarat and Maharashtra for use of the Gujarat transmission system (GETCO) for conveyance of Central Sector Power to Union Territory of Daman and Diu and UT of Dadra and Nagar Haveli and use of Maharashtra State Electricity Transmission Corporation Limited (MSETCL) transmission system for wheeling of Central Sector Power to the State of Goa. Torrent Power Limited, Ahmedabad |
23-12-2010 |
19/2010
|
Petition for in-principle approval of procurement of Generator at Rihand Super Thermal Power Station Stage-I (1000 MW). Uttar Pradesh Power Corporation Limited and others |
21-12-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission. |
21-12-2010 |
249/2010
|
Miscellaneous Petition for issuing orders by the CERC to NTPC to submit the FERV computations for 07-08 & 08-09 for the amounts as mentioned in the fillings before the CERC in Petition No.149/2009 in respect of Simhadri Power Project Stage-I |
09-12-2010 |
278/2010
|
Petition under Section Electricity Act, 2003 and CERC (Terms and conditions of tariff) Regulations, 2004 and Sharing of transmissions charges for the inter-regional links between WR and other regions on proportionate basis and (d) sharing of wheeling charges for Gujarat and Maharashtra for use of the Gujarat transmission system (GETCO) for conveyance of Central Sector Power to Union Territory of Daman and Diu and UT of Dadra and Nagar Haveli and use of Maharashtra State Electricity Transmission Corporation Limited (MSETCL) transmission system for wheeling of Central Sector Power to the State of Goa. Torrent Power Limited, Ahmedabad |
09-12-2010 |
163/2008
|
Accumulation of dues-Seeking Commission's intervention and direction for TNEB to clear the income tax dues and excess rebate availed. NLC |
07-12-2010 |
296/2010
(Suo-Motu)
|
Request for extension of the Required Commercial Operation Date (RCOD) for execution of Western Region System Strengthening Scheme-II (Projects B & C).
1. Western Region Transmission (Gujarat) Pvt. Ltd., Mumbai
2. Western Region Transmission (Maharashtra) Pvt. Ltd., Mumbai |
07-12-2010 |
277/2010
293/2010
|
Petition under Section 62(6) read with Section 94 of the Electricity Act, 2003 and Regulation 22(iii) of the CERC Tariff Regulations, 2004. 1. Bhaskhar Shrachi Alloys Ltd, (BSAL)
2. Steel Authority of India Ltd-Bokaro Steel Ltd (SAIL-BSL) |
30-11-2010 |
68/2010
|
Miscellaneous petition under Regulations 44 " Power to Relax" of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for fixation of tariff norms for recovery of cost for the assets (Communication system and SLDC system) to be retained/to be installed after formation of POSOCO for the period from 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
23-11-2010 |
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, (BRPL) New Delhi
2. BSES Yamuna Power Limited, (BYPL) New Delhi
3. North Delhi Power Limited, (NDPL) Delhi |
16-11-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission. Uttar Pradesh Power Corporation Ltd (UPPCL) |
16-11-2010 |
205/2010
|
Petition under Section 79 of the Electricity Act, 2003. Assam State Electricity Board, Guwahati |
16-11-2010 |
15/2010
|
Outstanding dues from KSEB towards income tax reimbursement-Seeking Commission's intervention and direction to KSEB to clear income-tax dues. Neyveli Lignite Corporation Ltd, Chennai |
21-10-2010 |
294/2009,
296/2009,
297/2009,
298/2009,
299/2009
|
1. Petition for approval of tariff for Kopili Hydro Electric Project, (200 MW) for the period 2009-14
2. Petition for approval of tariff for Ranganadi Hydro Electric Project (405 MW) for the period 2009-14
3. Petition for approval of tariff for Khandong Power Station (50 MW) for the period 2009-14
4. Petition for approval of tariff for Kopili Hydro Electric Project, Stage-II (25 MW) for the period 2009-14
5. Petition for approval of tariff for Agartala Gas Turbine Project (84 MW) for the period 2009-14
North Eastern Electric Power Corporation Ltd |
28-10-2010 |
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, (BRPL) New Delhi
2. BSES Yamuna Power Limited, (BYPL) New Delhi
3. North Delhi Power Limited, (NDPL) Delhi |
28-09-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission. Uttar Pradesh Power Corporation Ltd (UPPCL) |
28-09-2010 |
259/2010
|
Petition under Section 60 of the Electricity Act, 2003 for issuance of appropriate/necessary directions to the respondents. Everest Power Private Limited, Shimla |
23-09-2010 |
170/2010
|
Application under Section 63 of the Electricity Act, 2003 for adoption of transmission charges for North Karanpura Transmission Company Ltd. based on tariff determined through transparent process of competitive bidding in accordance with guideline issued by Ministry of Power, Government of India. North Karanpura Transmission Company Ltd. |
23-09-2010 |
68/2010
|
Miscellaneous petition under Regulations 44 " Power to Relax" of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for fixation of tariff norms for recovery of cost for the assets (Communication system and SLDC system) to be retained/to be installed after formation of POSOCO for the period from 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
24-08-2010 |
209/2010
|
Application for extension of time under Regulation 116 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999,regarding restricted Governor Mode Operation for GSECL plants as per Indian Electricity Grid Code. Gujarat State Electricity Corporation Ltd, Vadodara |
09-09-2010 |
205/2010
|
Petition under Section 79 of the Electricity Act, 2003 read with Regulation 517 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Assam State Electricity Board, Guwahati |
17-08-2010 |
294/2009
295/2009
296/2009
297/2009
298/2009
299/2009
|
1. Petition for approval of tariff for Kopili Hydro Electric Project, (200 MW) for the period 2009-14
2. Petition for approval of tariff for Assam Gas Based Power Project (291 MW) for the period 2009-14.
3. Petition for approval of tariff for Ranganadi Hydro Electric Project (405 MW) for the period 2009-14
4. Petition for approval of tariff for Khandong Power Station (50 MW) for the period 2009-14.
5. Petition for approval of tariff for Kopili Hydro Electric Project, Stage-II (25 MW) for the period 2009-14
6. Petition for approval of tariff for Agartala Gas Turbine Project (84 MW) for the period 2009-14.
North Eastern Electric Power Corporation Ltd. |
17-08-2010 |
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, (BRPL) New Delhi
2. BSES Yamuna Power Limited, (BYPL) New Delhi
3. North Delhi Power Limited, (NDPL) Delhi |
12-08-2010 |
181/2010
|
Petition for financial grant for training and capacity building activities for professionals in Power and Energy sector in India, through the Power Market-Center of excellence (PM-COE). Power exchange India Limited, Mumbai |
29-07-2010 |
11/2010
|
Miscellaneous petition seeking intervention of the Commission under Regulation 12 "Power to remove difficulties" and Regulation 13 "Power to Relax " of the CERC (Terms and Conditions of Tariff) Regulations, 2004 on the issue of payment of O & M charges to by Power Grid for the 400 kV bays erected by the Power grid at Board`s Almathi sub-station and maintained by Tamil Nadu Electricity Board at Alamathi sub-station from the date of the commercial operation. Tamil Nadu Electricity Board, Chennai |
15-07-2010 |
47/2010
|
Non-compliance of Commission's order dated 31.3.2009, 7.1.2010 and 27.1.2010 (Commission's direction to TNEB to clear the income tax dues and excess rebate availed with interest). Neyveli Lignite Corporation Ltd |
15-07-2010 |
326/2009
|
Petition under Section 79 (1) (c) and Section 79 (1) (h) of the Electricity Act, 2003 seeking directions for curtailment of over-drawl of Electricity by various utilities. Maharashtra State Electricity Distribution Corporation Ltd., Mumbai. |
15-07-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission. Uttar Pradesh Power Corporation Ltd (UPPCL) |
15-07-2010 |
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, (BRPL) New Delhi
2. BSES Yamuna Power Limited, (BYPL) New Delhi
3. North Delhi Power Limited, (NDPL) Delhi |
15-06-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission. Uttar Pradesh Power Corporation Ltd (UPPCL) |
10-06-2010 |
128/2010
|
Petition for approval of unit configuration change and consequential amendments to the Power Purchase Agreements (PPAs). Coastal Andhra Power Ltd (CAPL) |
10-06-2010 |
2/2010
|
Grid Disturbance in Northern Region on 2.1.2010. |
25-05-2010 |
283/2009
|
Approval of tariff for Ratnagiri Gas and Power Private Ltd, for the period from 2009-10 to 2031-32. Ratnagiri Gas and Power Pvt. Ltd (RGPPL) |
25-05-2010 |
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, (BRPL) New Delhi
2. BSES Yamuna Power Limited, (BYPL) New Delhi
3. North Delhi Power Limited, (NDPL) Delhi |
18-05-2010 |
11/2010
|
Miscellaneous petition seeking intervention of the Commission under Regulation 12 "Power to remove difficulties" and Regulation 13 "Power to Relax " of the CERC (Terms and Conditions of Tariff) Regulations, 2004 on the issue of payment of O & M charges to by Power Grid for the 400 kV bays erected by the Power grid at Board`s Almathi sub-station and maintained by Tamil Nadu Electricity Board at Alamathi sub-station from the date of the commercial operation. Tamil Nadu Electricity Board, Chennai |
18-05-2010 |
130/2010
|
Application for adoption of transmission charges with respect to the transmission system being established by the East-North Interconnection company Limited. East-North Interconnection company Limited, New Delhi . |
18-05-2010 |
47/2010
|
Non-compliance of Commission's order dated 31.3.2009, 7.1.2010 and 27.1.2010 (Commission's direction to TNEB to clear the income tax dues and excess rebate availed with interest). Neyveli Lignite Corporation Ltd |
18-05-2010 |
26/2010
(Suo-motu)
|
Compliance of the Order dated 24.12.2009 in Petition No. 117/2009. 1. Indian Energy Exchange Ltd, New Delhi
2. Power Exchange of India Ltd, Mumbai |
18-05-2010 |
88/2010
|
Miscellaneous petition seeking Regulatory approval for procurement of two mobile 400/220 kV sub-station for Northern Region beneficiaries and determination of tariff in terms of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Ltd., Gurgaon |
13-05-2010 |
283/2009
|
Approval of tariff for Ratnagiri Gas and Power Private Ltd, for the period from 2009-10 to 2031-32. Ratnagiri Gas and Power Pvt. Ltd (RGPPL) |
13-05-2010 |
326/2009
|
Petition under Section 79 (1) (c) and Section 79 (1) (h) of the Electricity Act, 2003 seeking directions for curtailment of over-drawl of Electricity by various utilities. Maharashtra State Electricity Distribution Corporation Ltd., Mumbai |
11-05-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission. Uttar Pradesh Power Corporation Ltd |
06-05-2010 |
129/2010
|
Maintaining grid security of the entire North East West (NEW) grid by curbing overdrawals and effecting proper load management by Northern Region constituents. Northern Regional Load Dispatch Centre, New Delhi. |
29-04-2010 |
37/2010
38/2010 |
Miscellaneous petition under Regulations 44 �Power to Relax� of the Central Electricity Regulatory Commission (Term and Conditions of Tariff) Regulations, 2009 for relaxation of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) regulations, 2009. Power Grid Corporation India Ltd. Gurgaon |
29-04-2010 |
101/2010
|
Miscellaneous petition on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007. Power Grid Corporation of India Ltd., Gurgaon |
29-04-2010 |
47/2010
|
Non-compliance of Commission's order dated 31.3.2009, 7.1.2010 and 27.1.2010 (Commission's direction to TNEB to clear the income tax dues and excess rebate availed with interest). Neyveli Lignite Corporation Ltd. |
20-04-2010 |
61/2010
|
Petition under Regulation 22 (2) read with Regulation 26 of the CERC (Open Access in the inter-State transmission) Regulations, 2008. Monnet Ispat and Energy Limited, New Delhi |
15-04-2010 |
37/2010
|
Miscellaneous petition under Regulations 44 " Power to Relax" of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for relaxation of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009. Power Grid Corporation of India Ltd., Gurgaon |
30-03-2010 |
67/2010
(Suo Motu)
|
Frequent Congestion in the inter-State transmission system affecting operation of the Power Exchanges. |
23-03-2010 |
45/2010
|
Petition under Section 79 of the Electricity Act, 2003, seeking directions to M.P. Power generating company Ltd (Respondent No. 3) for filing of ARR and petition for determination of tariff in respect of the Rajghat Hydro Power Project before the Commission . Uttar Pradesh Power Corporation Ltd (UPPCL) |
23-03-2010 |
11/2010
|
Miscellaneous petition seeking intervention of the Commission under Regulation 12 "Power to remove difficulties" and Regulation 13 "Power to Relax " of the CERC (Terms and Conditions of Tariff) Regulations, 2004 on the issue of payment of O & M charges to by Power Grid for the 400 K v bays erected by the Power grid at Board`s Almathi sub-station and maintained by Tamil Nadu Electricity Board at Alamathi sub-station from the date of the commercial operation. Tamil Nadu Electricity Board, Chennai |
23-03-2010 |
326/2009
|
Petition under Section 79 (1) (c) and Section 79 (1) (h) of the Electricity Act 2003 for direction of curtailment of over-drawl of Electricity by various Utilities. Maharashtra State Electricity Distribution Corporation Ltd. |
18-03-2010 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003. Global Energy Ltd., New Delhi |
18-03-2010 |
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 |
11-03-2010 |
315/2009 |
Petition filed under Section 79 (1) (c), (f) & (k) read with section 11 (1) of the Electricity Act, 2003 read with regulation 26 of the Central Electricity Regulatory Commission (Open Access in Inter-State Transmission) Regulations, 2008. M/s Vedanta Aluminum Limited |
09-03-2010 |
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd., Bangalore |
09-03-2010 |
143/2006
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Indraprastha Power Generation Company Ltd., New Delhi |
09-03-2010 |
84/2009
|
Petition under Section 146 read with Sections 142, 149 and 11 (2) of the Electricity Act, 2003. Global Energy Ltd., New Delhi |
25-02-2010 |
218/2009
|
Adoption of tariff for supply of electricity from the Tilaiya Ultra Mega Power Project of Jharkhand Integrated Power Limited. Jharkhand State Electricity Board, Ranchi |
23-02-2010 |
Adjudication
Case No.
6/2009
|
Maintaining grid security of the Southern Regional Grid by curbing overdawals and effecting proper load management by TNEB. Southern Regional Load Despatch Centre, Bangalore |
19-02-2010 |
230/2009
|
Petition for fixation of tariff in respect of NLC-TPS-I Expansion (2 x 210 MW) for the period from 2009-14. NLC Ltd |
18-02-2010 |
17/2010
|
Miss. Petition for grossing up return on equity at MAT tax rate applicable for the Financial year 2009-10 onward for the period from 2009-14. Powerlinks Transmission Limited, New Delhi |
11-02-2010 |
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd., Bangalore |
11-02-2010 |
315/2009
|
Petition under Section 79 (1) (c), (f) and (k) read with Section 11 (1) of the Electricity Act, 2003 read with regulation 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008. M/s Vedanta Aluminum Limited |
09-02-2010 |
253/2009
|
Petition under Section 62 of the Electricity Act, 2003. TNEB |
09-02-2010 |
143/2006
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Indraprastha Power Generation Company Ltd, New Delhi |
09-02-2010 |
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 |
21-01-2010 |
302/2009
|
1. Petition for direction to PSEB-SLDC to consider the application for no-objection/concurrence/standing clearance in accordance with Regulations (3) of CERC (Open access in inter-State Transmission) Regulations, 2008 and CERC (Open access in inter-State Transmission) (Amendment) Regulations, 2009, and
2. Petition for appropriate direction to the respondents to facilitate the grant of approval for inter-State open access and to act in accordance with procedure prescribed by the Commission.
Dee Developers Engineers Private Limited, Faridabad |
19-01-2010 |
326/2009
|
Petition under Section 79 (1) (c) and Section 79 (1) (h) of the Electricity Act, 2003 seeking directions for curtailment of over-drawl of Electricity by various utilities. Maharashtra State Electricity Distribution Corporation Ltd., Mumbai |
19-01-2010 |
305/2009
|
Petition under Section 79 of the Electricity Act, 2003, alleging denial of open access. Venakatshwara Power Projects Ltd. Bedkihal |
19-01-2010 |
Adjudication
Case No.
6/2009
|
Maintaining grid security of the Southern Regional Grid by curbing overdawals and effecting proper load management by TNEB. Southern Regional Load Despatch Centre, Bangalore |
18-01-2010 |
241/2009
301/2009
|
1. Petition under Sections 142 and 149 of the Electricity Act, 2003.
2. Petition under Sections 11, 12, 76 and 94 of the Electricity Act, 2003. Bhaskar Sharachi Alloys Limited, Kolkata |
17-01-2010 |
188/2009
|
Petition under Section 79 (1) of the Electricity Act, 2003. Narayanpur Power Company Pvt. Ltd., Bangalore |
12-01-2010 |
253/2009
|
Petition under Section 62 of the Electricity Act, 2003. TNEB |
12-01-2010 |
246/2009 (Suo-motu)
|
Maintenance of Grid Discipline-Non-compliance of statutory provisions of Gujarat Electricity Transmission Corporation Limited, Vadodara . Gujarat Electricity Transmission Corporation Limited, Vadodara. |
07-01-2010 |
143/2006
|
Petition under Section 79 (1) (f) of the Electricity Act, 2003. Indraprastha Power Generation Company Ltd, New Delhi |
07-01-2010 |
|
Pet. No. |
Subject |
Date of Hearing |
- |
|
- |
|
|
|