Renewable Energy
|
Pet. No. |
Subject |
Date of Hearing |
281/2009
|
|
20-12-2011 |
|
Thermal (Coal)
|
Pet. No. |
Subject |
Date of Hearing |
281/2009
|
|
20-12-2011 |
260/2009
|
|
15-12-2011 |
189 of 2010
245 of 2009
|
|
13-12-2011 |
332/2009
|
|
13-12-2011 |
R.P.14/2011
R.P.15/2011
R.P.18/2011
R.P.19/2011
|
|
08-12-2011 |
11/2011
|
|
17-11-2011 |
23/2007
141/2009
|
|
17-11-2011 |
149/2009
|
|
17-11-2011 |
272/2010
|
|
17-11-2011 |
|
|
15-11-2011 |
|
|
03-11-2011 |
|
|
03-11-2011 |
|
|
01-11-2011 |
|
|
20-10-2011 |
221/2009
|
|
20-10-2011 |
154/2010
|
|
11-10-2011 |
228/2009
|
|
11-10-2011 |
332/2009
|
|
04-10-2011 |
245/2009 & 189/2010
|
|
06-09-2011 |
282/2009
|
|
13-09-2011 |
279/2010
|
Petition for determination of tariff for Mejia Extension, Unit-IV during 1.4.2006 to 31.3.2009.Damodar Valley Corporation (DVC), Kolkata |
25-8-2011 |
332/2009
|
Petition for approval of tariff of Badarpur Thermal Power Station (705 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd, New Delhi |
25-08-2011 |
261/2009
|
Approval of tariff of Rihand Super Thermal Power Station Stage-I (1000 MW) the period from 1.4.2004 to 31.3.2009 NTPC Limited |
06-09-2011 |
247/2010
|
Petition for approval of tariff for sale of power to the respondents for 425 MW from Korba STPS Stage-III from the anticipated commercial operation of Unit-I to 31.3.2014 NTPC Limited |
25-08-2011 |
225/2009
|
Petition for approval of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2009 to 31.3.2014 NTPC Limited |
25-08-2011 |
228/2009
|
Approval of tariff of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 NTPC Ltd., New Delhi |
21-07-2011 |
215/2011
|
Signing of PPA by NTPC Ltd during the period October, 2010 to 5.1.2011 for supply of 37000 MW of electricity abusing its dominant position thereby causing adverse effect on competition in electricity industry. NTPC, New Delhi |
07-07-2011 |
332/2009
|
Approval of tariff of Badarpur Thermal Power Station (705 MW) for the period from 1.4.2009 to 31.3.2014. NTPC, New Delhi |
07-07-2011 |
140/2011
|
Miscellaneous petition under Regulations 29 of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 read with Regulations 24,111,114 and 115 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for making appropriate provision in the RLDC charges regulations for billing of RLDC Charges directly by the Power System Operation Company to the long-term customers of the power stations. NTPC Limited, New Delhi |
28-06-2011 |
228/2009
|
Approval of tariff of Talcher Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 NTPC, New Delhi |
23-06-2011 |
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 |
14-06-2011 |
280/2009
|
Approval of tariff for Faridabad Gas Power Station (431.586 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
14-06-2011 |
285/2009
|
Approval of tariff for Kawas Gas Power Station (656.20 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
14-06-2011 |
316/2009
|
Approval of tariff of Sipat STPS, Stage-II (1000 MW) for the period from 1.4.2004 to 31.3.2009. NTPC Ltd |
14-06-2011 |
257/2009
|
Petition under section 62 and 79(1)(a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for approval of tariff of Simhadri Super Thermal Power Station, Stage-I (1000 MW) for the period from 1.4.2009 to 31.3.2014 NTPC, New Delhi |
14-06-2011 |
245/2009
|
Approval of tariff of Kahalgaon STPS, Stage-I (840 MW) for the period from 1.4.2004 to 31.3.2009. NTPC Ltd |
14-06-2011 |
332/2009
|
Approval of tariff of Badarpur Thermal Power Station (705 MW) for the period from 1.4.2009 to 31.3.2014. NTPC, New Delhi |
26-05-2011 |
278/2009
|
Approval of tariff for Ramagundam Super Thermal Power Station, Stage-I & II (2100 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd |
21-04-2011 |
264/2009
|
Approval of tariff of Korba Super Thermal Power station (2100 MW) for the period from 1.4.2009 to 31.3.2014. NTPC, New Delhi |
24-03-2011 |
181/2009
|
Petition for determination of revised fixed charges on account of additional capital expenditure incurred for the period 1.1.2007 to 31.3.2009 at Feroze Gandhi Unchahar Thermal Power Station, Stage � III (210 MW). NTPC Ltd, New Delhi |
15-03-2011 |
19/2010
|
Petition for in-principle approval for procurement of generator at Rihand Super Thermal Power Station, Stage-I (1000 MW). NTPC Ltd |
10-02-2011 |
193/2009
|
Revision of fixed charges due to additional capital expenditure incurred during the period 2004-09 at Auraiya Gas Power Station (663.36 MW). NTPC, New Delhi |
20-01-2011 |
179/2004
|
Petition for approval of tariff for power supplied from Talcher STPS, Stage-II (4 X 500 MW) for the period 2004-09 NTPC, New Delhi |
18-01-2011 |
|
14/2010
|
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. NTPC Ltd |
11-01-2011 |
|
|
|
|
Transmission
|
Pet. No. |
Subject |
Date of Hearing |
200/MP/2011
|
|
22-12-2011 |
86/2011
|
|
22-12-2011 |
345/2010
|
|
22-12-2011 |
56/TT/2011
|
|
22-12-2011 |
30/TT/2011
|
|
15-12-2011 |
136/TT/2011
|
|
28-11-2011 |
R.P.23/2011 in P.No.58/2011
|
|
28-11-2011 |
19/2011
|
|
17-11-2011 |
79/2011
|
|
17-11-2011 |
140/2011
129/2011
198/MP/2011
180/MP/2011
171/MP/2011
165/MP/2011
|
|
15-11-2011 |
|
|
01-11-2011 |
|
|
20-10-2011 |
|
|
20-10-2011 |
174/TT/2011
|
|
18-10-2011 |
83/2011
|
|
11-10-2011 |
176/2011 (suo-motu)
|
|
04-10-2011 |
180/2011
|
|
29-09-2011 |
334/2010
|
|
29-09-2011 |
169/2011 & 170/2011
|
Miscellaneous petition under Section 79 (1) (c ) and (f) of the
Electricity Act, 2003
. North Karanpura Transmission Co. Ltd. |
08-09-2011 |
162/MP/2011
|
Petition under Section 62 read with Section 63 of the Electricity Act, 203 for determination of transmission charges for additional scope of work and corresponding amendment of transmission charges approved by Hon`ble Commission vide its order dated 28.10.2010 for transmission system being established by petitioner as there is a change/addition in the scope of work of the project.. East-North Interconnection Company Limited |
08-09-2011 |
11/2011
|
Review of order dated 28.4.2011 in Petition No.150/2009 for revision of fixed charges on account of additional capital expenditure incurred during the years 2006-07, 2007-08 and 2008-09 in respect of Farakka Super Thermal Power Station (1600MW) NTPC Limited,Delhi |
20-09-2011 |
34/2011
|
Petition for determination of Combined Transmission Tariff upto the date of commercial operation and estimated additional capital expenditure projected to be incurred from expected date of commercial operation to 31.3.2012 for assets (i) 400 kV D/C Abdullapur- Sonepat transmission line along with 400 kV associated bays at Abdullapur and Sonepat sub-station and (ii) 400 kV 125 MVAR Bus Reactor with associated bays at Abdullapur under System Strengthening in Northern Region Grid for Karcham Wangtoo HEP in NR-II for tariff block 2009-14 period. Power Grid Corporation of India Limited, Gurgaon |
15-09-2011 |
29/2011
|
Petition under Electricity Act, 2003 and CERC (Terms and conditions of tariff) Regulations, 2009 regarding irrational and unlawful decision of the Western Region Power Committee to saddle Jindal Power Limited with the burden of sharing of transmission charges for the inter-regional links between Western Region and other regions on proportionate basis. Jindal Power Limited, Raigarh |
13-09-2011 |
154/2011
|
Approval under CERC (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 read with CERC (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009 for grant of regulatory approval for execution of evacuation system required in connection with grant of long term access to group of developers. PGCIL, New Delhi |
13-09-2011 |
347/2010
|
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of transmission tariff from DOCO TO 31.3.2014 for (i) 160 MVA, 220/132 kV, 3-phase Auto Transformer at Kopili with associated bays (DOCO: 1.2.2010) and (ii) combined elements of 160 MVA, 220/132 kV, 3-phase Auto Transofrmer at Kopili and 132 kV, S/C Kopili-Khandong Transmission Line with associated bays (DOCO: 1.11.2010) under Missing Link Transmission System in NER for 2009-14 period. PGCIL, New Delhi |
06-09-2011 |
47/2011
|
Petition for determination of transmission tariff for 125 MVAR, 400 kV Bus Reactor at New Purnea sub-station along with associated bays under ERSS-II in Eastern Region from 1.2.2011 to 31.3.2014. Power Grid Corporation of India limited, Gurgaon |
25-08-2011 |
98/TT/2011
|
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for determination of transmission tariff 400 kV D/C Maithon-Meija Transmission Line (Anticipated DOCO: 1.5.2011) associated with supplementary Transmission System under DVC and Maithon right bank project in Eastern Region for 2009-14 period. PGCIL, New Delhi |
18-08-2011 |
132/2011
|
Determination of transmission tariff from anticipated date of commercial operation to 31.3.2014 for 315 MVA, 400/220 kV ICT-II at Misa sub-station along with associated bays under North East/Northern Western Interconnector-I and transmission system of Kameng HEP in NER for the period 2009-14. Power Grid Corporation of India Limited, Gurgaon |
18-08-2011 |
100/TT/2011
|
Approval under regulation-86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for 400 kV D/C Koderma TPS-Biharshariff Substation under Transmission Line and 02 nos. Associated Line bays at Biharshariff Substation under Transmission System for Start-up power to DVC and Maithon Right Bank Generation Projects in Eastern Region from anticipated DOCO (01.04.2011) to 31.03.2014. PGCIL, New Delhi |
09-08-2011 |
|
99/TT/2011
|
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for transmission tariff for 400 kV D/C Maithon-Meija Transmission Line (Anticipated DOCO: 1.5.2011) under Common Scheme for 765 kV Pooling Stations and Network for NR (Common for Sasan UMPP+NKP+Maithon/koderma/Meija/Bokaro/Raghunathapur/Durgapur+Import by NR form ER and from NEW/SR/WR via ER) and Common Scheme for network for WR (Common for NKP +Maithon/koderma/Meija/Bokaro/Raghunathapur/Durgapur+Import by WR form ER and from NEW/SR/WR via ER) in Eastern Region from anticipated DOCO (1.3.2011) to 31.3.2014 PGCIL, New Delhi |
04-08-2011 |
144/2009
|
Approval under regulation-86 of CERC (Conduct of Business) Regulations, 1999 and CERC (Terms and Conditions of Tariff) Regulations, 2009 for Vindhyachal Stage-I Additional Transmission System in Western Region for the period from 1.4.2009 to 31.03.2014 PGCIL, New Delhi |
04-08-2011 |
154/MP/2011
with
IA 17/2011
|
Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009, for grant of regulatory approval for execution of Transmission system required in connection with grant of long term access to group of developers. Power Grid Corporation of India Limited, Gurgaon |
28-07-2011 |
17/2011
|
Determination of transmission tariff for combined assets of 400 kV D/C Kanpur - Ballabhgarh transmission line and 40% FSC AT Ballabhgarh on 400 kV D/C Kanpur -Ballabhgarh transmission line along with associated bays under NRSS -IX in Northern Region for the period 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
19-07-2011 |
335/2011
|
Determination of transmission tariff for (i) 400/220 kV ICT-I at Wardha sub-station with associated bays (ii) Combined asset of 400/220 kV ICT-I at Wardha sub-station with associated bays and 400/220 kV ICT-II at Wardha sub-station with associated bays under Sipat-II Supplementary Transmission System in Western Region for period 2009-14 Power Grid Corporation of India Ltd., Gurgaon |
19-07-2011 |
346/2010
|
Approval of transmission tariff for the period 2009-14 for combined assets of Tirunelveli- Edamon 400 kV D/C line (initially to be operated at 220 kV ) along with associated bays and equipments at Triuneveli and Edamon (KSEB) associated bays and equipments for the period from 1.12.2010 to 31.3.2014 under Transmission System associated with Kudunkulum in Southern Region. Power Grid Corporation of India Limited, Gurgaon |
19-07-2011 |
15/2011
|
Determination of transmission tariff from anticipated date of commercial operation to 31.3.2014 for 2 Nos of 220 kV bays at Fatehabad sub-station associated with Northern Region System Strengthening Scheme-XIII of Northern Region in Northern Region for the period 2009-14. Power Grid Corporation of India Limited, Gurgaon |
12-07-2011 |
317/2010
|
Petition for determination of transmission tariff for 400kV D/C Maithon RB-Maithon (PG) transmission line and associated Bay extension at Maithon sub-station under transmission system for start-up Power to DVC and Maithon Right Bank Generation Projects in Eastern Region from the date of commercial operation to 31.3.2014. Power Grid Corporation of India Limited, Gurgaon |
12-07-2011 |
321/2010
|
Petition for determination of transmission tariff for 220 kV D/C Vapi Khadoli transmission line along with associated bays under WRSS-V transmission system in Western Region for the period from date of commercial operation to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
12-07-2011 |
340/2010
|
Petition for determination of transmission tariff for combined Asset-I (i) 400 kV D/C RAPP - Kankaroli transmission line along with associated bays, (ii) 50 MVAR Bus Reactor along with associated bays at Kankroli sub-station, and (iii) 400 kV S/C RAPP- Kota line along with 80 MVAR Bus Reactor and combined Asset-II, (i) 400/220 kV 315 MVA ICT -II along with associated bays AND two no. 220 kV line bays and two no 220 kV line bays at Kankroli sub-station and (iii) 400/220 kV 315 MVA ICT-I and ICT-II at Kota sub-station and ICT-III at Kankaroli sub-station along with associated bays at Kota and Kankaroli sub-stations under Transmission System associated with RAPP 5 & 6 in Northern Region for tariff block 2009-14. Power Grid Corporation of India Limited, Gurgaon |
12-07-2011 |
349/2010
|
Petition for determination of transmission tariff of combined assets of 765 kV S/C Bina-Gwalior line-II along with associated bays, (ii) 400 kV D/C Damoh-Bhopal Ckt-II, (iii) 400 kV D/C Damoh-Bhopal Ckt-II, (iv) 400 kV, 50 MVAR Bus Reactor at Gwalior sub-station, (v) 400 kV D/C Birsinghpur-Damoh transmission line along with associated bays under WRSS-II, Set-D Scheme in Western Region for the period 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
12-07-2011 |
4/2011
|
Review of the order dated 8.3.2011 in Petition No. 123/2010 in respect of approval of transmission tariff for combined elements of (a) LILO of Nagarjunasagar-Raichur 400 kV S/C line at Mehboobnagar; and (b) LILO of both the circuits of Neloor-Sriperumbudur 400 kV D/C line at Almathi along with associated bays under system strengthening scheme-IV in Southern Region for the period from 1.4.2009 to 31.3.2014. Tamil Nadu Generation and Distribution Corporation Ltd. , Chennai |
07-07-2011 |
58/2011
|
Petition for determination of transmission tariff for the period 2009-14 for LILO of Vemagiri-Gajuwaka 400 kV D/C line at Simhadari-II TPS under Transmission System associated with Simhadari-II Generation project in Southern Region. Power Grid Corporation of India Ltd., Gurgaon |
28-06-2011 |
269/2010
|
Determination of transmission tariff from 1.4.2010 to 31.3.2014 for combined assets of 315 MVA 400/220 kV ICT-I along with associated bays at Roorkee sub-station and 315 MVA 400/220 kV ICT-II along with associated bays at Roorkee sub-station under System Strengthening Scheme in Roorkee in Northern Region for tariff block 2009-14. Power Grid Corporation of India Limited, Gurgaon |
23-06-2011 |
315/2010
|
Determination of transmission tariff for Pole-I of +/- 500 kV 2500 MW Baila- Bhiwandi HVDC Bi-pole including
HVDC transmission line associated with Barh Generation Project (3X 660 MW) in Eastern Region from the date of commercial operation to 31.3.2014. Power Grid Corporation of India Ltd, Gurgaon |
23-06-2011 |
145/2009
|
Approval of transmission tariff for 400 kV Korba Transmission System in Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
07-06-2011 |
332/2010
|
Approval of final transmission tariff for the period 2009-14 and estimated additional capitalization projected to be incurred from the date of commercial operation to 31.3.2014 for (i) combined assets of LILO of Ramagundum-Khammam transmission line Warangal sub-station, Neyveli-Pugalur-Madurai 400 kV D/C transmission line, Udumalpet-Arasur 400 kV D/C line along with 400/220 kV sub-station at Arasur and associated bays at Udumalpet, and LILO of Neyveli- Sriperumbuder 400 kV S/C line at Pondicherry sub-station with associated bays for the period from 1.8.2010 to 30.9.2010, (ii) Combined asset of LILO of Ramgundam-Khammam transmission line at Warangal sub-station, Neyveli-Pulalur 400/220 kV S/C line at Pondicherry sub-station with associated bays and 2 nos of 50 MVAR line reactors at Pulgalur 400/220 kV sub-station along with associated bays at Pugalur for the period from 1.10.2010 to 31.3.2014, (iii) Combined assets of 2x315 MVA Auto-transformer and 400/220 kV bays equipment at Pugalar sub-station and 2 nos 315 MVA ICTs along with associated bays and 220 kV downstream equipment at Arasur 400/220 kV sub-station for the period from 1.8.2010 to 31.3.2014, and (iv) 2 nos. of 400/230 kV 315 MVA ICTs along with associated bays and downstream equipment at 400/230 kV Puducherry sub-station for the period from DOCO to 31.3.2014 under �Transmission System associated with Neyveli Lignite Corporation � II (NLC-II) Expansion Project� in Southern Region for tariff block 2009-14 period. Power Grid Corporation of India Limited, Gurgaon |
07-06-2011 |
286/2010
|
Determination of transmission tariff for 400 kV S/C Singurauli-Vindhyachal transmission line along with (2 x 250 MW ) HVDC back to back at Vindhyanchal between Northern Region and Western Region from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Limited, Gurgaon |
07-06-2011 |
313/2010
|
Approval of transmission tariff for transmission system associated with Kathalguri Gas based combined cycle project in Northern Eastern and Eastern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of Indian Limited, Gurgaon |
07-06-2011 |
282/2010
|
Determination of transmission tariff for (a) Line reactors at Trichy and Madurai, (b) Bus reactors at Hossur and Salem, (c) Bus reactor at Sriperumbudur, (d) Bus reactors at Kolar, Hyderabad and Munirabad, (e) Bus Reactor at Hiriyur, (f) Line reactor at Udumaplet, and (g) Line Reactor at Trivandrum along with associated bays and equipments under System Strengthening-VIII of SR Grid in Southern Region for tariff period 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
19-05-2011 |
117/2010
|
Determination of transmission tariff for 220/132 kV, 100 MVA ICT-II at Sitarganj along with associated bays under System Strengthening Scheme in Uttaranchal in Northern Region from date of commercial to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
19-05-2011 |
304/2010
|
Determination of transmission tariff for 315 MVA 400/220 kV ICT-III at Ludhiana with associated bays, along with 220 kV bays under transmission system associated with Northern Region System Strengthening Scheme-VII (NRSS-VII) in Northern Region for the 2009-14 period. Power Grid Corporation of India Ltd., Gurgaon |
05-05-2011 |
91/2009
|
Approval of transmission tariff for transmission associated with 400 kV Central Transmission Project-I in Southern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
15-03-2011 |
|
275/2010
|
Approval for transmission tariff for transmission system associated with Vindhyachal Stage-I in Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
15-03-2011 |
271/2009
|
Approval of transmission tariff for 400 kV D/C Ramagudam-Bhadrawati (Chandrapur) Transmission system in Southern Region and Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
15-03-2011 |
329/2010
|
Determination of transmission tariff for 400 kV D/C Kanpur-Ballabhgarh line along with its associated bays under transmission system associated with Northern Region System Strengthening Scheme-IX in Northern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
08-03-2011 |
336/2010
|
Determination of transmission tariff for 400 kV 315 MVA Transformer at Bina under WRSS-VI Scheme in Western Region for the period 2009-14. Power Grid Corporation of India Ltd., Gurgaon |
08-03-2011 |
299/2010
|
Determination of transmission tariff for combined asset of Ckt-I and Ckt-II of 400 kV, D/C Teesta (Stage-V) Siliguri transmission line, 315 MVA, 400/220 kV ICT-II at Baripada sub-station along with associated bays and shifting of 50 MVAR Reactor from Rengali to Baripada end of transmission system associated with Teesta (Stage-V) HEP in Eastern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd. Gurgaon |
24-02-2011 |
284/2010
|
Determination of transmission tariff for 400 kV D/C Raigarh-Raipur transmission line along with bays associated with East-West transmission corridor in Western Region from date of commercial to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
22-02-2011 |
90/2009
|
Approval of transmission tariff for transmission system associated with NLC Stage-I transmission system Southern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
10-02-2011 |
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 |
08-02-2011 |
291/2010
|
Determination of transmission tariff for combined assets of (i) 765 kV S/C Bina-Gwalior transmissions line, (ii) 315 MVA, 400/220/33 kV ICT-I along with associated bays Gwalior sub-station, (iii) LILO of 400 kV S/C Korba-Raipur transmission line at Bhatapara sub-station, (iv) 400 kV Khandwa-Rajgarh Ckt-II and 765/400 S/C ICT-III at Seoni sub-station and (v) 400 kV Khandwa-Rajgarh Ckt-I, 63 MVAR Bus reactor at Bina sub-station and assets of 400 kV ICT-II at Gwalior sub-station under Sipat-II Transmission System in Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
01-02-2011 |
206/2010
|
Approval of transmission tariff for 400 kV D/C Kaiga-Sirsi Transmission line in Southern Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
25-01-2011 |
217/2010
|
Determination of transmission tariff for combined assets of (i) 400/220 kV Damoh sub-station along with bays & 400 kV 63 MVAR Bus Reactor along with associated 400 kV bay at Damoh sub-station and (ii) 400/220 kV ICT -I at Damoh sub-station along with bays and 400/220 kV, 315 MVA ICT-II along with associated 400 kV and 220 kV bays at Damoh sub-station under WRSS-IV transmission scheme in Western Region for the period from 1.4.2009 to 31.3.2014. Power Grid Corporation of India Ltd., Gurgaon |
13-01-2011 |
|
178/2010
|
|
13-01-2011 |
|
|
|
UI/RLDC
|
Pet. No. |
Subject |
Date of Hearing |
14/2011 with I.A.No. 21/2011
|
|
28-11-2011 |
168/MP/2011
178/MP/2011
194/MP/2011
|
Petition under section 28(e) of the Electricity Act 2003 read with clause 1.5 of IEGC 2010 for establishment and maintenance of Communication facilities by USERS of the Northern Region in terms of Clause 4.6.2 of IEGC ,Southern Region in terms of Clause 4, 6, 2 of IEGC ,Western Region in terms of Clause 4.6.2 of IEGC, 2010 read with Clause 5(3) of CEA (Technical Standards for Connectivity to the Grid) Regulations , 2007 to ensure availability of reliable real time data at NRLDC,SRLDC,WRLDC .
Northern Regional Load Despatch Centre (NRLDC),Southern Regional Load Despatch Centre (SRLDC),Western Regional Load Despatch Centre (wRLDC)
|
15-11-2011 |
194/MP/2011
|
|
13-10-2011 |
14/2011
with I.A.
21/2011
|
Gamming by M/s Gujarat Fluorochemicals Limited, Nodia (Misuse of grant of open access and violation of CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009 Rajasthan Rajya Vidyut Prasaran Nigam Ltd |
11-08-2011 |
134/MP/2011
|
Petition for clarification on the interpretation of Regulation 5 of the CERC (Unscheduled Inter change Charges and related matters) (Amendment) Regulations, 2010 Bharat Aluminimum Company Ltd, Chhattisgarh |
26-07-2011 |
14/2011
|
Gaming by M/s Gujarat Fluorochemicals Limited, Noida (Misuse of grant of open access and violation of CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009. Rajasthan Rajya Vidyut Prasaran Nigam Limited |
21-07-2011 |
118/2011
126/2011
|
Petition to issue direction to Uttar Pradesh State Load Despatch Centre to accord concurrence/no objection certificate/prior standing clearance in Format PX-I to the petitioner for participation in Power exchanges (s).
Short Term Open Access transmission charges payable by the petitioner for utilizing the transmission network of the State of Uttar Pradesh while availing inter-State short-term open access through bilateral transactions. Noida Power Company Limited, Noida |
21-06-2011 |
118/2011
|
Petition for direction to Uttar Pradesh State Load Despatch Centre to accord concurrence/no objection certificate/prior standing clearance in Format PX-I to the petitioner for participation in Power Exchange(s). NOIDA Power Company Ltd., NOIDA |
31-05-2011 |
126/2011
|
Short Term Open Access/Transmission Charges of Uttar Pradesh payable by the Petitioner for utilizing the transmission network of the State of Uttar Pradesh while availing inter-State Short Term Open Access through Bilateral Transactions. M/s NOIDA Power Company Ltd., NOIDA |
31-05-2011 |
122/2011
|
Petition under Section 79(1)(c) and (f) of the Electricity Act,2003 read with CERC (Grant of Connectivity , Long Term Access and Medium Term Open Access to inter�state Transmission and related matters)Regulations,2009 for considering Korba STPS Stage � III as an ISGS and its beneficiary states/UT as long term customers. NTPC Ltd, New Delhi |
19-05-2011 |
122/2011
|
Petition under Section 79(1)(c) and (f) of the Electricity Act,2003 read with CERC (Grant of Connectivity , Long Term Access and Medium Term Open Access to inter�state Transmission and related matters)Regulations,2009 for considering Korba STPS Stage � III as an ISGS and its beneficiary states/UT as long term customers. NTPC Ltd, New Delhi |
05-05-2011 |
Adjudication
Case Nos.
2, 3, 4, 5, 6
and 7 of
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 Despatch Centre, New Delhi |
11-04-2011 |
231/2010
|
Petition under Regulation 8(3) of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission), Regulations, 2008 for directions to Maharashtra Load Despatch Centre to grant No-Objection/concurrence/standing clearance for inter-State open access. Tata Power Company Limited Tata Power Trading Company Limited |
24-03-2011 |
289/2010
(Suo-motu),
290/2010
(Suo-motu),
IA No.
8/2011 in
289/2010
(Suo-motu) |
1. Injection of power by LANCO Amarkantak Thermal Power Station into the regional grid as Unscheduled Interchange in contravention of Central Electricity Regulatory Commission (Grant of Connectivity, Long-terms Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 M/s LANCO Amarkantak Ltd. (LPL)
2. Injection of power by LANCO Amarkantak Thermal Power Station into the regional grid as Unscheduled Interchange in contravention of Central Electricity Regulatory Commission (Grant of Connectivity, Long-terms Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 Western Regional Load Despatch Centre (WRLDC)
3. Application for intervention in the suo-motu petitions 289 and 290 of 2010 Madhya Pradesh Power Trading Corporation Ltd. (MPPTCL) |
17-03-2011 |
|
Adjudication
Case Nos.
2, 3, 4, 5, 6
and 7 of
2010 |
|
25-02-2011 |
|
General
|
Pet. No. |
Subject |
Date of Hearing |
199/MP/2011
|
|
22-12-2011 |
125/MP/2011
|
|
22-12-2011 |
124/MP/2011
|
|
20-12-2011 |
212/MP/2011
|
|
20-12-2011 |
206/MP/2011
|
|
20-12-2011 |
217/MP/2011
|
|
20-12-2011 |
133/MP/2011
|
|
15-12-2011 |
215/MP/2011
|
|
15-12-2011 |
177/2011
179/2011
|
|
13-12-2011 |
134/MP/2011
|
|
08-12-2011 |
121/MP/2011
35/MP/2011
36/MP/2011
38/MP/2011
39/MP/011
40/M0/2011
41/MP/2011
42/MP/2011
43/MP/2011
44/MP/2011
45/MP/2011
48/MP/2011
49/MP/2011
50/MP/2011
51/MP/2011
52/MP/2011
53/MP/2011
54/MP/201
59/MP/2011
60/MP/2011
61/MP/2011
62/MP/2011
63/MP/2011
64/MP/2011
65/MP/2011
66/MP/2011
67/MP/2011
74/MP/2011
75/MP/2011
77/MP/2011
|
|
08-12-2011 |
207/MP/2011
|
|
22-11-2011 |
201/2011
202/2011
203/2011
|
|
17-11-2011 |
162/MP/2011
|
|
13-12-2011 |
135/2011
|
|
17-11-2011 |
197/MP/2011
|
|
15-11-2011 |
169/2011
&
170/2011
|
|
15-11-2011 |
|
|
15-11-2011 |
|
|
03-11-2011 |
|
|
03-11-2011 |
|
|
01-11-2011 |
|
|
01-11-2011 |
|
|
01-11-2011 |
|
|
01-11-2011 |
177/MP/2011 and 179/MP/2011
|
|
18-10-2011 |
|
|
13-10-2011 |
194/MP/2011
|
|
13-10-2011 |
35/MP/2011
36/MP/2011
38/MP/2011
39/MP/2011
40/MP/2011
41/MP/2011
42/MP/2011
43/MP/2011
45/MP/2011
48/MP/2011
49/MP/2011
50/MP/2011
51/MP/2011
52/MP/2011
53/MP/2011
54/MP/2011
59/MP/2011
60/MP/2011
61/MP/2011
62/MP/2011
63/MP/2011
64/MP/2011
65/MP/2011
66/MP/2011
67/MP/2011
74/MP/2011
75/MP/2011
77/MP/2011
|
|
13-10-2011 |
171/MP/2011
|
|
13-10-2011 |
135/2011
|
|
11-10-2011 |
134/MP/2011
|
|
04-10-2011 |
114/ 2011 & I.A. No. 22/2011 in Suo-Motu
|
|
29-09-2011 |
177/MP/2011 & 179/MP/2011
|
Liquidation of arrears payments in installments in respect of provisional orders/final orders passed by the Commission granting/determining the annual fixed charges for the period 2009-14 for Central Generating Stations namely, National Hydro Power Corporation Ltd., Damodar Valley Corporation Ltd, NTPC Ltd and Transmission Licensee, Namely Power Grid Corporation of India Ltd-Petition under 79 of the Electricity Act 2003 read with The CERC (Terms and Condition of Tariff) Regulations 2009 BSES Rajdhani Power Limited, New Delhi
BSES Yamuna Power Limited, New Delhi
|
20-09-2011 |
140/2011 & 165/2011
|
|
20-09-2011 |
125/2011
|
Signing of PPA by NTPC during the period October, 2010 to 5.1.2011 for supply of 37000 MW of electricity abusing its dominant position thereby causing adverse effect on competition in electricity industry Association of Power Producers (APP), New Delhi
|
08-09-2011 |
14/2011
|
Gaming by M/s Gujarat Fluorochemicals Limited, Nodia (Misuse of grant of open access and violation of CERC (Unscheduled Interchange Charges and related matters) Regulations, 2009. Rajasthan Rajya Vidyut Prasaran Nigam Ltd. |
20-09-2011 |
135/2011
|
Petition for remedies under Section 62 and 79 (1) (c ) and (d) of the Electricity Act, 2003 read with Regulation 3 (12) (c ) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulations 24,111 to 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as applicable to (a) Parbati-Koldam 400 kV (Quad) Moose Conductor) 2 x S/C transmission line and (b) Koldam-Ludhiana 400 kV D/C (Triple snowbird Conductor) transmission line. Parbati Koldam Transmission Company Limited |
08-09-2011 |
124/2011
|
Petition under section 79(1) (f) of the Electricity Act, 2003 read with regulation 26 of Central Electricity Regulatory Commission (Short Term Open Access in inter-State Transmission) Regulations 2008 Shamanur Sugars Limited |
25-08-2011 |
277/2010
293/2010
|
Petitions 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, Kolkata
2. Steel Authority of India Ltd-Bokaro Steel Ltd |
09-08-2011 |
165/2011
|
Miscellaneous petition under Regulations 29 Power to Relax of the Central Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 for recovery of System Operation Charges (RLDC Charges) for the period 2009-14 Powerlinks Transmission limited, New Delhi |
04-08-2011 |
32/2011
|
Miscellaneous petition under Regulations 24, 111 and 113 of the CERC (Conduct of Business) Regulations 1999 for approval of Implementation of Expansion / Replacement of SCADA/ EMS System for SLDCs in Northern Region. Power Grid Corporation of India limited, Gurgaon |
28-07-2011 |
90/2011
|
Miscellaneous petition under regulation 24 of CERC (Conduct of Business) Regulations, 1999 seeking approval for procurement of one ERS-sub-station for Eastern Region beneficiaries. Power Grid Corporation of India Ltd., Gurgaon |
28-07-2011 |
135/MP/2011
|
Petition for remedies under Section 62 an d 79 (1) (c) and (d) of the Electricity Act, 2003 read with Regulation 3 (12) (c) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulations 24,111 to 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as applicable to (a) Parbati-Koldam 400 kV (Quad) Moose Conductor) 2Xs/c Transmission lines and (b) Koldam-Ludhiana 400 kV D/C (Triple snowbird Conductor) transmission line. Parbati Koldam Transmission Company Limited, New Delhi |
26-07-2011 |
104/2011
|
Petition under Section 79 (1) (c) and 86 (1) of the Electricity Act, 2003 seeking directions to WRLDC and referring the matter for arbitration. Haryana Power Generation Corporation Limited (HPGCL) |
21-07-2011 |
29/2011
|
Petition under section electricity Act, 2003 and CERC (Terms and conditions of tariff) Regulations, 2009 and Irrational and unlawful decision of the Western Region Power Committee to saddle Jindal Power Limited with the burden of sharing of transmission charges for the inter-regional links between Western Region and other region on proportional basis. Jindal Power Limited, Raigarh |
12-07-2011 |
106/2011
|
Miscellaneous Petition for reimbursement of water usage charges for generation of Electricity and license fee levied by Govt. of J&K under the Jammu Kashmir Water Resources (Regulation and Management), Act, 2010. NHPC Ltd |
28-06-2011 |
348/2010
|
Petition under Section 79(c) and (f) and Section 94 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State in Transmission and related matters) Regulations, 2009. Ind Bharath Power (Madras) Ltd. |
23-06-2011 |
116/MP/2011
|
Miscellaneous petition under section 94(1) of the Electricity Act, 2003 read with CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) (Amendment) Regulations 2010 and Regulation 24 of CERC (Conduct of Business) Regulations 1999 seeking direction from commission for development of transmission system for connectivity of IPP generation projects whose date of connectivity is less than the time line indicated in the regulation in case of implementation by CTU. Power Grid Corporation of India Ltd. |
21-06-2011 |
248/2010
|
Petition under Section 79 of Electricity Act 2003 praying for direction to Uttar Pradesh Power Corporation Limited (UPPCL) for payment of compensation amount to M.P.Power Trading Company Limited (MPPTCL) due to retention of MPs share of power/non supply of it from Rihand and Matatila Hydel Power stations, to MPSEB. Madhya Pradesh Power Trading Company Limited, Jabalpur |
21-06-2011 |
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 |
09-06-2011 |
114/2011
(suo motu)
with
I.A 13/2011
|
Non-compliance of the provisions of the CERC (Fixation of Trading margin) Regulations, 2010 National Energy Trading and Services Ltd, New Delhi |
09-06-2011 |
124/MP/2011
|
Petition under Section 79(1)(f) read with Regulation 26 of Central Electricity Regulatory Commission (Short Term Open Access in Inter-State Transmission) Regulations, 2008. M/s Shamanur Sugars Ltd. |
24-05-2011 |
274/2010
with
I.A.11/2011
|
Petition for Capital cost approval and determination of generation tariff of the 2 x 525 MW generating units of Maithon Power Limited, for the period from 25.12.2010 for Unit 1 and 25.4.2011 for Unit 2, i.e., the anticipated date of commercial operation, upto 31.03.2014. Maithon Power Ltd, New Delhi |
24-05-2011 |
104/2011
|
Petition under section 79(1) (c) and 86(1) of the Electricity Act, 2003 seeking directions to WRLDC and referring the matter for arbitration. Haryana Power Generation Corporation Limited (HPGCL) |
24-05-2011 |
124/MP/2011
|
Petition under section 79 (1) (f) read with regulation 26 of Central Electricity Regulatory Commission (Short Term Open Access in Inter � State Transmission ) regulations , 2008 of the Electricity Act, 2003 along with affidavit. M/S. Shamanur Sugars Limited. |
24-05-2011 |
348/2010
|
Petition under Section 79 (c ) and (f) and Section 94 of the Electricity Act, 2003 read with CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State in Transmission and related matters) Regulation, 2009. Ind Bharath Power (Madras) Ltd., Hyderabad |
24-05-2011 |
29/2011
|
Petition under Electricity Act, 2003 and CERC (Terms and conditions of tariff) Regulations, 2009 regarding irrational and unlawful decision of the Western Region Power Committee to saddle Jindal Power Limited with the burden of sharing of transmission charges for the inter-regional links between Western Region and other regions on proportionate basis. Jindal Power Limited, Raigarh |
24-05-2011 |
106/2011
|
Miscellaneous Petition for reimbursement of water usage charges for generation of Electricity and license fee levied by Govt. of J&K under the Jammu Kashmir Water Resources (Regulation and Management), Act, 2010 . NHPC Ltd |
19-05-2011 |
125/2011
|
Signing of PPA by NTPC Ltd during the period October, 2010 to 5.1.2011 for supply of 37000 MW of electricity abusing its dominant position thereby causing adverse effect on competition in electricity industry. Association of Power Producers, New Delhi |
19-05-2011 |
120/2011
|
Maintaining grid security of the Southern Regional Grid by curbing overdrawal and effecting proper load management by TNEB. Southern Regional Load Despatch Centre, Bangalore |
12-05-2011 |
13/MP/2010
|
Miscellaneous Petition under Regulation 24 of CERC (Conduct of Business) Regulations 1999, seeking approval for procurement of two ERS- Sub-stations for North-Eastern Region beneficiaries. PGCIL |
26-04-2011 |
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 Rajghat Hydro Power Project by the Commission. Uttar Pradesh Power Corporation Ltd (UPPCL) |
26-04-2011 |
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 |
21-04-2011 |
29/2011
|
Petition under Section Electricity Act, 2003 and CERC (Terms and conditions of tariff) Regulations, 2009 and Irrational and unlawful decision of the Western Region Power Committee to saddle Jindla Power Limited with the burden of sharing of transmission charges for the inter-regional links between Western Region and other region on proportionate basis. Jindal Power Limited, Raigarh |
21-04-2011 |
348/2010
|
Petition under Section 79 (c ) and (f) and Section 94 of the Electricity Act, 2003 read with CERC (Grant of Connectivity, Long-term Access and medium-term open access in inter-State in Transmission and related matters) Regulation, 2009. Ind Bharath Power (Madras) Ltd. |
19-04-2011 |
21/2011,
22/2011
|
1. Miscellaneous petition under Regulation 24 of the CERC (Conduct of Business) Regulations, 1999 for relaxation of Regulation 19 (g) of CERC (Terms and Conditions of Tariff) Regulations, 2009 to allow billing and reimbursement of licence fee.
2. Miscellaneous petition under Regulation 24 of the CERC (Conduct of Business) Regulations, 1999 for relaxation of regulation 56 (iv) of CERC (Terms and Conditions of Tariff) Regulations, 2004 to allow billing and reimbursement of licence fee for the year (partly) 2008-09. Power Grid Corporation of India Ltd. Gurgaon |
24-03-2011 |
29/2011
|
Petition under Section Electricity Act, 2003 and CERC (Terms and conditions of tariff) Regulations, 2009 and Irrational and unlawful decision of the Western Region Power Committee to saddle Jindla Power Limited with the burden of sharing of transmission charges for the inter-regional links between Western Region and other region on proportionate basis. Jindal Power Limited, Raigarh |
24-03-2011 |
348/2010
|
Petition under Section 79 (c ) and (f) and Section 94 of the Electricity Act, 2003 read with CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State in Transmission and related matters) Regulation, 2009. Ind Bharath Power (Madras) Ltd., Hyderabad |
17-03-2011 |
|
Interlocutory
Application
Nos. 4 and
5/2011 in
259/2010
|
|
08-03-2011 |
4/2011
|
Seeking time extension for implementation of Restricted Governor Mode Operation in Stage-I and Stage-II units of NLC-TPS-II. Neyveli Lignite Corporation. |
08-03-2011 |
163/2008
|
Accumulation of dues-Seeking Commission's intervention and direction for TNEB to refund the excess rebate availed. NLC |
03-03-2011 |
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 |
22-02-2011 |
295/2009
|
Petition for approval of tariff for Assam Gas Based Power Project (291 MW) for the period 2009-14. North Eastern Electric Power Corporation Ltd |
22-02-2011 |
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) |
22-02-2011 |
348/2010
|
Petition under Section 79 (c ) and (f) and Section 94 of the Electricity Act, 2003 read with CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State in Transmission and related matters) Regulation, 2009. Ind Bharath Power (Madras) Ltd., Hyderabad |
10-02-2011 |
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. Steel Authority of India Ltd-Bokaro Steel Ltd |
08-02-2011 |
277/2010
|
Petition under Section 62(6) read with Section 94 of the Electricity Act, 2003 and Regulation 22(iii) of the CERC Tariff Regulations, 2004 Bhaskhar Shrachi Alloys Ltd |
08-02-2011 |
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 |
25-01-2011 |
248/2010
|
Petition Under Section 79 of Electricity Act 2003 Praying for Direction to U.P. Power Corporation Limited (UPPCL) for payment of compensation amount to M.P. Power Trading Company Limited (M.P. Tredco) due to retention of MPs share of Power/Non supply of it from Rihand and Matatila Hydel Power stations to MPSEB. MPTCL |
20-01-2011 |
205/2010
|
Petition under Section 79 of the Electricity Act, 2003. Assam State Electricity Board, Guwahati |
20-01-2011 |
|
249/2010
|
|
13-01-2011 |
163/2008
|
Accumulation of dues-Seeking Commission's intervention and direction for TNEB to clear the income tax dues and excess rebate availed. NLC |
11-01-2011 |
|
|
|
|
