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Orders - 2024

Sl.No. Petition No. Subject Date of Order Date of posting Order on website Category

550


345/AT/2024

27.12.2024 27.12.2024 Adoption

549


353/AT/2024

27.12.2024 27.12.2024 Adoption

548


338/TL/2024

27.12.2024 27.12.2024 Licence (Transmission)

547


281/TD/2024

26.12.2024 26.12.2024 Licence

546


11/SM/2024

22.12.2024 22.12.2024 Suo-Motu

545


359/MP/2024 along with IA No. 88/2024

19.12.2024 19.12.2024 Misc.

544


341/AT/2024

19.12.2024 19.12.2024 Adoption

543


323/AT/2024

19.12.2024 19.12.2024 Adoption

542


197/MP/2024

19.12.2024 19.12.2024 Misc.

541


355/TT/2024

19.12.2024 19.12.2024 Transmission

540


368/TT/2024

Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset consisting of Asset-1: LILO of Nalagarh-Kaithal Line at Patiala along with associated bays, Asset-2: 400/220 kV 500 MVA ICT-III at Patiala Sub-station, Asset-3:400 kV 125 MVAR Bus Reactor at Patiala Sub-station along with associated bays at Patiala Sub-station, Asset-4: 400/220 kV 500 MVA ICT-III at Malerkotla Sub-station under “Northern Region System Strengthening Scheme-XIV (NRSS-XIV)” in Northern Region. Power Grid Corporation of India Limited
19.12.2024 19.12.2024 Transmission

539


52/MP/2022

19.12.2024 19.12.2024 Misc.

538


323/TT/2023

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset 1: OPGW link for Betul-Khandwa under Central Sector, Asset 2: OPGW link (125 km) for Mauda-Wardha under Central Sector, Asset 3: 6 numbers OPGW link (92.66 km) under State Sector, Asset 4A: 3 numbers OPGW link (656.926 km) under Central Sector, Asset 4B: OPGW link for Korba-Birsinghpur under Central Sector, Asset 5A: OPGW link (15.462 km) for 400 kV Xeldom-Madgaon under State sector, Asset 5B: OPGW link for 400 kV Vapi–Magarwada under Central Sector and Asset 6: 9 numbers of OPGW link under State Sector-OPGW link (169 km) associated with “Establishment of Fibre Optic Communication System in the Western Region under Master Communication Plan (Additional Requirement)” in the Western Region. Power Grid Corporation of India Limited
18.12.2024 19.12.2024 Transmission

537


407/TD/2024

16.12.2024 19.12.2024 Licence

536


221/MP/2024

17.12.2024 17.12.2024 Misc.

535


412/MP/2024

16.12.2024 17.12.2024 Misc.

534


392/TT/2024

16.12.2024 17.12.2024 Transmission

533


385/TT/2024

16.12.2024 17.12.2024 Transmission

532


384/TT/2024

16.12.2024 17.12.2024 Transmission

531


359/TT/2023

16.12.2024 17.12.2024 Transmission

530


357/TT/2024

Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff of the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset comprising of Asset-1: 80 MVAR bus reactor along with Nellore 400 kV bay extension; Asset-2: 315 MVA ICT with Cuddapah 400 kV bay extension; Asset-3: 315 MVA ICT with Gooty Extension and IInd 3X167 MVA auto transformer at Kolar and switching arrangement for reactor at Somanahalli; Asset-4: 315 MVA ICT with Gazuwaka Sub-station bay extension; Asset-5: 315 MVA ICT with Munirabad Sub-station bay extension and Asset 6: 315 MVA ICT with Khammam Sub-station bay extension under System Strengthening Scheme-V in the Southern Region. Power Grid Corporation of India Limited
16.12.2024 17.12.2024 Transmission

529


134/TT/2023

16.12.2024 17.12.2024 Transmission

528


318/AT/2024

16.12.2024 17.12.2024 Adoption

527


317/TL/2024

16.12.2024 17.12.2024 Licence (Transmission)

526


315/AT/2024

16.12.2024 17.12.2024 Adoption

525


352/TL/2024

15.12.2024 16.12.2024 Licence (Transmission)

524


314/AT/2024

15.12.2024 16.12.2024 Adoption

523


277/MP/2022

15.12.2024 16.12.2024 Misc.

522


144/MP/2024

15.12.2024 16.12.2024 Misc.

521


33/RP/2023 in 402/GT/2019

14.12.2024 16.12.2024 Review

520


293/MP/2024

11.12.2024 11.12.2024 Misc.

519


286/MP/2024

11.12.2024 11.12.2024 Misc.

518


340/TL/2024

07.12.2024 08.12.2024 Licence (Transmission)

517


316/TL/2024

07.12.2024 08.12.2024 Licence (Transmission)

516


405/TD/2024

07.12.2024 08.12.2024 Licence

515


I.A. No. 88 of 2023 in 313/TT/2020

07.12.2024 08.12.2024 Misc.

514


406/TD/2024

03.12.2024 04.12.2024 Licence

513


347/TL/2024

03.12.2024 04.12.2024 Licence (Transmission)

512


324/TL/2024

03.12.2024 04.12.2024 Licence (Transmission)

511


313/TL/2024

03.12.2024 04.12.2024 Licence (Transmission)

510


163/MP/2023

02.12.2024 04.12.2024 Misc.

509


369/TT/2023

03.12.2024 04.12.2024 Transmission

508


348/GT/2022

02.12.2024 02.12.2024 Generation

507


256/GT/2020

02.12.2024 02.12.2024 Generation

506


4/SM/2024

29.11.2024 29.11.2024 Suo-Motu

505


444/RC/2024

29.11.2024 29.11.2024 Misc.

504


20/MP/2024

28.11.2024 28.11.2024 Misc.

503


446/GT/2020

28.11.2024 28.11.2024 Generation

502


343/TL/2024

28.11.2024 28.11.2024 Licence (Transmission)

501


443/MP/2024

28.11.2024 28.11.2024 Misc.

500


407/TD/2024

27.11.2024 27.11.2024 Licence

499


39/RP/2023
in
366/GT/2020

25.11.2024 25.11.2024 Generation

498


75/MP/2022

25.11.2024 25.11.2024 Adoption

497


320/TL/2024

25.11.2024 25.11.2024 Licence (Transmission)

496


352/TL/2024

25.11.2024 25.11.2024 Licence (Transmission)

495


421/MP/2024

25.11.2024 25.11.2024 Misc.

494


326/MP/2024 with IA.No.80/2024

25.11.2024 25.11.2024 Misc.

493


416/RC/2024

25.11.2024 25.11.2024 Misc.

492


476/MP/2024

25.11.2024 25.11.2024 Misc.

491


234/AT/2024

18.11.2024 19.11.2024 Adoption

490


233/TL/2024

18.11.2024 19.11.2024 Licence (Transmission)

489


102/MP/2023

18.11.2024 19.11.2024 Misc.

488


26/RP/2024

18.11.2024 18.11.2024 Review

487


265/MP/2023

14.11.2024 14.11.2024 Misc.

486


82/TT/2022

11.11.2024 11.11.2024 Transmission

485


235/AT/2024

11.11.2024 11.11.2024 Adoption

484


406/TD/2024

11.11.2024 11.11.2024 Licence

483


320/TL/2024

11.11.2024 11.11.2024 Licence (Transmission)

482


348/MP/2024 with IA No.83/2024

08.11.2024 08.11.2024 Misc.

481


440/GT/2020

08.11.2024 08.11.2024 Generation

480


60/GT/2024

08.11.2024 08.11.2024 Generation

479


170/TD/2024

08.11.2024 08.11.2024 Licence

478


389/TT/2023

04.11.2024 04.11.2024 Transmission

477


237/AT/2024

01.11.2024 01.11.2024 Adoption

476


351/TT/2023

01.11.2024 01.11.2024 Transmission

475


366/MP/2023

28.10.2024 29.10.2024 Misc.

474


388/MP/2024

28.10.2024 29.10.2024 Misc.

473


298/TD/2024

28.10.2024 29.10.2024 Licence

472


351/TD/2024

26.10.2024 27.10.2024 Licence

471


321/AT/2024

25.10.2024 26.10.2024 Adoption

470


255/AT/2024

25.10.2024 26.10.2024 Adoption

469


274/AT/2024

25.10.2024 26.10.2024 Adoption

468


94/TT/2024

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for Asset 1- Reconductoring of 400 kV Kolhapur (PG) - Kolhapur (MSETCL) TL - Ckt 1 along with upgradation of 400 kV bays at Kolhapur (MSETCL) substation and Asset 2- Reconductoring of 400 kV Kolhapur (PG)- Kolhapur (MSETCL) TL - Ckt 2 along with upgradation of 400 kV bays at Kolhapur (MSETCL) substation under “Transmission system strengthening beyond Kolhapur for export of power from Solar & Wind energy zones in Southern Region - Re-conductoring of Kolhapur (PG) - Kolhapur 400 kV D/c line”. Power Grid Corporation of India Limited
25.10.2024 25.10.2024 Transmission

467


363/MP/2023

24.10.2024 24.10.2024 Misc.

466


386/MP/2024

23.10.2024 24.10.2024 Misc.

465


13/MP/2021

17.10.2024 18.10.2024 Misc.

464


199/MP/2024

17.10.2024 18.10.2024 Misc.

463


8/MP/2024

17.10.2024 18.10.2024 Misc.

462


225/TL/2024

16.10.2024 17.10.2024 Licence (Transmission)

461


233/TL/2024

16.10.2024 17.10.2024 Licence (Transmission)

460


374/MP/2022

16.10.2024 17.10.2024 Misc.

459


73/TT/2023

15.10.2024 15.10.2024 Transmission

458


87/TT/2023

15.10.2024 15.10.2024 Transmission

457


256/AT/2024

15.10.2024 15.10.2024 Adoption

456


116/TL/2024

15.10.2024 15.10.2024 Licence (Transmission)

455


9/SM/2024

07.10.2024 07.10.2024 Suo-Motu

454


270/MP/2024

03.10.2024 04.10.2024 Misc.

453


216/MP/2023

03.10.2024 03.10.2024 Misc.

452


224/AT/2024

03.10.2024 03.10.2024 Adoption

451


173/MP/2024

03.10.2024 03.10.2024 Misc.

450


236/MP/2017 and 78/MP/2018

03.10.2024 03.10.2024 Misc.

449


IA No. 67/2024 in 276/MP/2024

30.09.2024 30.09.2024 Misc.

448


172/TL/2024

30.09.2024 30.09.2024 Licence (Transmission)

447


20/RP/24
in
114/MP/2023

30.09.2024 30.09.2024 Review

446


158/MP/2023

30.09.2024 30.09.2024 Misc.

445


328/TT/2023

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff from COD to 31.3.2024 for Asset-I: 220/66 kV New GIS Sub-station at UT Chandigarh with 2x160 MVA ICTs along with associated bays and 220 kV D/C Line from 220/66 kV Chandigarh Sub-station to 400/220 kV Panchkula (PG) Sub-station along with associated GIS bays at Chandigarh and AIS Bays at Panchkula Sub-station and Asset-II: 8 Nos. 66 kV Line Bays at Chandigarh GIS Sub-station under “Establishment of 220/66 kV, 2x160 MVA GIS Sub-station at UT Chandigarh along with 220 kV D/C line from Chandigarh GIS to 400/220 kV Panchkula (PG) Sub-station” in the Northern Region. Power Grid Corporation of India Limited
23.09.2024 24.09.2024 Transmission

444


88/AT/2024

23.09.2024 24.09.2024 Adoption

443


200/TL/2024

19.09.2024 20.09.2024 Licence (Transmission)

442


85/TT/2023

19.09.2024 19.09.2024 Transmission

441


168/TL/2024

17.09.2024 18.09.2024 Licence (Transmission)

440


18/RP/2018 in 168/MP/2017

17.09.2024 18.09.2024 Review

439


Corrigendum to 649/TT/2020

11.09.2024 12.09.2024 Transmission

438


229/TL/2024

10.09.2024 11.09.2024 Licence (Transmission)

437


84/TT/2023

10.09.2024 10.09.2024 Transmission

436


230/MP/2024

07.09.2024 08.09.2024 Misc.

435


154/AT/2024

04.09.2024 04.09.2024 Adoption

434


1/TD/2024

01.09.2024 02.09.2024 Licence

433


178/TL/2024

26.08.2024 29.08.2024 Licence (Transmission)

432


236/TD/2024

26.08.2024 28.08.2024 Licence

431


228/AT/2024

21.08.2024 23.08.2024 Adoption

430


229/TL/2024

20.08.2024 21.08.2024 Licence (Transmission)

429


168/TL/2024

20.08.2024 21.08.2024 Licence (Transmission)

428


215/TL/2024

13.08.2024 16.08.2024 Licence (Transmission)

427


6/SM/2024

13.08.2024 13.08.2024 Suo-Motu

426


14/RP/2024 in 197/GT/2017, 364/GT/2020 and 3/GT/2021

12.08.2024 13.08.2024 Review

425


201/AT/2024

09.08.2024 09.08.2024 Adoption

424


100/TL/2024

09.08.2024 09.08.2024 Licence (Transmission)

423


200/TL/2024

07.08.2024 07.08.2024 Licence (Transmission)

422


5/SM/2024

02.08.2024 05.08.2024 Suo-Motu

421


Corrigendum to 312/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from COD to 31.3.2024 for Asset-1: OPGW link for LILO of Lonikhand-Kalwa at Navi Mumbai Transmission Line (Central Sector), Asset-2: OPGW link for Vapi-Kudus (upto LILO of Kala from Vapi) Transmission Line (Central Sector), Asset-3: OPGW link for 220 kV Kawas-Vav and 220 kV Kawas-Navsari Transmission Line (Central Sector) and Asset-4: OPGW link for 220 kV Bhopal-Govindpur SLDC (MPPTCL) Transmission Line (State Sector) under “Establishment of Fibre Optic Communication System under Master Communication Plan in the Western Region.” Power Grid Corporation of India Limited
02.08.2024 05.08.2024 Transmission

420


Corrigendum to 180/TT/2021

02.08.2024 05.08.2024 Transmission

419


86/TT/2023

02.08.2024 03.08.2024 Transmission

418


145/GT/2019

02.08.2024 03.08.2024 Generation

417


219/GT/2019

02.08.2024 03.08.2024 Generation

416


262/TL/2023

02.08.2024 03.08.2024 Licence (Transmission)

415


Corrigendum to 364/GT/2020

02.08.2024 03.08.2024 Generation

414


246/GT/2021

02.08.2024 03.08.2024 Generation

413


67/TT/2023

02.08.2024 03.08.2024 Transmission

412


127/TT/2022

02.08.2024 03.08.2024 Transmission

411


35/TT/2023

02.08.2024 03.08.2024 Transmission

410


649/TT/2020

02.08.2024 03.08.2024 Transmission

409


276/TT/2023

02.08.2024 03.08.2024 Transmission

408


11/RP/2023 in 229/GT/2020

02.08.2024 03.08.2024 Review

407


Corrigendum to 14/MP/2019

02.08.2024 03.08.2024 Misc.

406


218/MP/2024
219/MP/2024

02.08.2024 03.08.2024 Misc.

405


112/TT/2017 And 215/TT/2017

02.08.2024 02.08.2024 Transmission

404


193/AT/2024

01.08.2024 02.08.2024 Adoption

403


34/TT/2023

02.08.2024 02.08.2024 Transmission

402


330/TT/2022

01.08.2024 02.08.2024 Transmission

401


28/RP/2023 in 257/GT/2020

01.08.2024 02.08.2024 Review

400


118/AT/2024

01.08.2024 01.08.2024 Adoption

399


79/AT/2024

01.08.2024 01.08.2024 Adoption

398


130/TD/2024

01.08.2024 01.08.2024 Licence

397


236/TD/2024

01.08.2024 01.08.2024 Licence

396


254/GT/2020

01.08.2024 01.08.2024 Generation

395


31/RP/2023 in 255/GT/2020

31.07.2024 31.07.2024 Review

394


97/MP/2024

26.07.2024 27.07.2024 Misc.

393


52/TL/2024

26.07.2024 26.07.2024 Licence (Transmission)

392


215/TL/2024

24.07.2024 24.07.2024 Licence (Transmission)

391


71/AT/2024

24.07.2024 24.07.2024 Adoption

390


231/MP/2024

22.07.2024 24.07.2024 Adoption

389


63/TT/2023

18.07.2024 22.07.2024 Transmission

388


188/MP/2024
(Dy. No. 203/2024)

15.07.2024 15.07.2024 Misc.

387


347/MP/2022

15.07.2024 15.07.2024 Misc.

386


130/TD/2024

15.07.2024 15.07.2024 Licence

385


641/GT/2020

15.07.2024 15.07.2024 Generation

384


176/TL/2024

15.07.2024 15.07.2024 Licence (Transmission)

383


26/RP/2023 in 642/GT/2020

12.07.2024 12.07.2024 Review

382


192/MP/2024 along with IA No. 44/2024

12.07.2024 12.07.2024 Misc.

381


172/TL/2024

11.07.2024 11.07.2024 Licence (Transmission)

380


101/AT/2024

10.07.2024 11.07.2024 Adoption

379


135/AT/2024

10.07.2024 11.07.2024 Adoption

378


44/TL/2024

10.07.2024 11.07.2024 Licence (Transmission)

377


100/TL/2024

09.07.2024 09.07.2024 Licence (Transmission)

377


64/AT/2024

09.07.2024 09.07.2024 Adoption

376


17/RP/2023 in 6/TT/2020

04.07.2024 05.07.2024 Review

375


6/RP/2023 in 378/TT/2020

04.07.2024 05.07.2024 Review

374


Corrigendum to 582/GT/2020

05.07.2024 05.07.2024 Generation

373


41/RP/2023

04.07.2024 05.07.2024 Review

372


179/TD/2024

04.07.2024 05.07.2024 Licence

371


134/TL/2024

04.07.2024 05.07.2024 Licence (Transmission)

370


52/TL/2024

02.07.2024 03.07.2024 Licence (Transmission)

369


176/TL/2024

25.06.2024 26.06.2024 Licence (Transmission)

368


102/TL/2024

25.06.2024 26.06.2024 Licence (Transmission)

367


166/MP/2024

25.06.2024 26.06.2024 Misc.

366


163/MP/2024

24.06.2024 25.06.2024 Misc.

365


156/TL/2024

24.06.2024 24.06.2024 Licence (Transmission)

364


157/MP/2024

24.06.2024 24.06.2024 Misc.

363


146/TL/2024

23.06.2024 23.06.2024 Licence (Transmission)

362


528/GT/2020

21.06.2024 22.06.2024 Generation

361


178/TL/2024

21.06.2024 21.06.2024 Licence (Transmission)

360


7/TT/2018

19.06.2024 20.06.2024 Transmission

359


133/TT/2023

17.06.2024 18.06.2024 Transmission

358


133/TL/2024

16.06.2024 17.06.2024 Licence (Transmission)

357


Corrigendum to 294/GT/2020

15.06.2024 16.06.2024 Generation

356


108/TL/2024

15.06.2024 16.06.2024 Misc.

355


209/MP/2024

15.06.2024 16.06.2024 Misc.

354


113/MP/2024

13.06.2024 13.06.2024 Adoption

353


32/TL/2024

13.06.2024 13.06.2024 Licence (Transmission)

352


179/TD/2024

13.06.2024 13.06.2024 Licence

351


30/TL/2024

13.06.2024 13.06.2024 Licence (Transmission)

350


120/MP/2024

12.06.2024 12.06.2024 Misc.

349


Corrigendum to 271/MP/2023

12.06.2024 12.06.2024 Misc.

348


215/MP/2022

12.06.2024 12.06.2024 Misc.

347


134/TL/2024

12.06.2024 12.06.2024 Licence (Transmission)

346


289/TT/2023

06.06.2024 06.06.2024 Transmission

345


156/TL/2024

06.06.2024 06.06.2024 Licence (Transmission)

344


310/TL/2023

06.06.2024 06.06.2024 Licence (Transmission)

343


103/AT/2024

04.06.2024 04.06.2024 Adoption

342


68/AT/2024

01.06.2024 01.06.2024 Adoption

341


147/AT/2024

31.05.2024 31.05.2024 Adoption

340


102/TL/2024

31.05.2024 31.05.2024 Licence (Transmission)

339


194/TT/2023

30.05.2024 31.05.2024 Transmission

338


193/TT/2023

30.05.2024 30.05.2024 Transmission

337


291/TT/2022

30.05.2024 30.05.2024 Transmission

336


146/TL/2024

30.05.2024 30.05.2024 Licence (Transmission)

335


Corrigendum to 21/MP/2023

19.05.2024 30.05.2024 Misc.

334


109/AT/2024

28.05.2024 28.05.2024 Adoption

333


115/AT/2024

28.05.2024 28.05.2024 Adoption

332


76/TL/2024

28.05.2024 28.05.2024 Licence (Transmission)

331


62/AT/2024

28.05.2024 28.05.2024 Adoption

330


122/TL/2024

28.05.2024 28.05.2024 Licence (Transmission)

329


114/TL/2024

28.05.2024 28.05.2024 Licence (Transmission)

328


117/AT/2024

27.05.2024 27.05.2024 Adoption

327

108/TL/2024
24.05.2024 24.05.2024 Licence (Transmission)

326

61/TL/2024
24.05.2024 24.05.2024 Licence (Transmission)

325

3/SM/2024
23.05.2024 23.05.2024 Sou-Motu

324

167/TT/2022
19.05.2024 20.05.2024 Transmission

323

41/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from the COD to 31.3.2024 for Asset-I 420 kV, 1 X 80 MVAR, 3-Phase Bus Reactor in existing GIS bays at 400/220 kV Misa GIS Sub-station (Extension), Asset II-2 number 132 kV line bays at Biswanath Chariali Sub-station (for termination of Biswanath Chariyali-Itanagar (Arunachal Pradesh) 132 kV D/C (Zebra Conductor) line-line under TBCB) and Asset III-2 number 400 kV (GIS) bays at Silchar and 2 number 400 kV (GIS) bays along with 2X 80 MVAR Switchable Line Reactors at Misa for 400 kV D/C (Quad) Silchar-Misa Transmission line (Line under TBCB scope) under Project–"POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)".PGCIL
19.05.2024 20.05.2024 Transmission

322

134/MP/2021
19.05.2024 20.05.2024 Misc

321

377/MP/2022
19.05.2024 20.05.2024 Misc

320

90/MP/2020
19.05.2024 20.05.2024 Misc

319

15/RP/2023 in 144/GT/2020
19.05.2024 20.05.2024 Review

318

49/RP/2022 in 365/GT/2020
19.05.2024 20.05.2024 Review

317

3/RP/2023 in 145/GT/2020
19.05.2024 20.05.2024 Review

316

183/GT/2022
19.05.2024 20.05.2024 Generation

315

265/MP/2018
19.05.2024 19.05.2024 Misc

314

354/MP/2023
19.05.2024 19.05.2024 Misc

313

582/GT/2020
19.05.2024 19.05.2024 Generation

312

12/TT/2023

Approval of tariff for New T&D Element namely (1) 80 MVA 132/34.5 kV transformer at ASP Sub-station, (2) 160 MVA, 220 kV/ 132 kV/ 6.9 kV ATS-IV at DTPS with refurbishment of 132 kV and 220 kV bays, (3) 132 kV Jamuria sub-Station to Ramkanali sub-Station line (L 61 and 90), (4) 132 kV D/C line from Dhanbad sub-Station to JSEB Govindpur line (21.729*2 Ckm) in respect of Damodar Valley Corporation for the tariff period 2019-24 and approval under Sections 62(1)(b) and 79(1)(d) of the Electricity Act, 2003 and Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 9(2), 10(1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for ‘New Element’ of Damodar Valley Corporation for the tariff period 2019-24. DVC
19.05.2024 19.05.2024 Transmission

311

387/GT/2020
19.05.2024 19.05.2024 Generation

310

Diary No. 257 of 2024

Petition under Sections 79 & 94 of the Electricity Act, 2003 read with applicable provisions of Central Electricity Regulatory Commission (Connectivity and General Network Access to inter-State Transmission System) Regulations, 2022 along with Regulations 65-69, 111-113 of the Central Electricity Regulation Commission (Conduct of Business) Regulations 1999 seeking relief(s) against the Central Transmission Utility of India Limited in connection with 300 MW connectivity at Gadag District in the State of Karnataka, granted to the Petitioner herein and also seeking the indulgence of the Commission concerning clarification of certain aspects of order dated 21.4.2024 issued in Petition No. 291/MP/2023 and consequentially seek an extension of time for compliance with the certain limited direction(s). SolarOne Energy Private Limited
19.05.2024 19.05.2024 Misc

309

136/MP/2023
19.05.2024 19.05.2024 Misc

308

31/MP/2023 & 40/MP/2023
19.05.2024 19.05.2024 Misc

307

162/MP/2023
19.05.2024 19.05.2024 Misc

306

29/GT/2021 with IA No. 81/2023
19.05.2024 19.05.2024 Generation

305

160/MP/2024
19.05.2024 19.05.2024 Misc

304

21/RP/2023 in 576/GT/2020
19.05.2024 19.05.2024 Review

303

138/MP/2023
19.05.2024 19.05.2024 Misc

302

17/RP/2022 in Petition No. 452/MP/2019 along with IA No. 61/2023
19.05.2024 19.05.2024 Review

301

167/MP/2021
19.05.2024 19.05.2024 Misc

300

262/MP/2022
19.05.2024 19.05.2024 Misc

299

1/RP/2024 in Petition. No. 363/GT/2020
19.05.2024 19.05.2024 Review.

298

294/GT/2020
19.05.2024 19.05.2024 Generation.

297

145/MP/2024
18.05.2024 18.05.2024 Misc.

296

05/MP/2022
18.05.2024 18.05.2024 Misc.

295

116/MP/2019
18.05.2024 18.05.2024 Misc.

294

27/RP/2023 in 411/GT/2020
17.05.2024 18.05.2024 Review.

293

257/MP/2022
18.05.2024 18.05.2024 Misc.

292

139/MP/2022
17.05.2024 18.05.2024 Misc.

291

25/MP/2020
17.05.2024 18.05.2024 Misc.

290

25/MP/2022
17.05.2024 18.05.2024 Misc.

289

407/GT/2020
17.05.2024 18.05.2024 Generation.

288

I.A. No. 99/2023 in 38/RP/2023 in 252/MP/2021
17.05.2024 17.05.2024 Misc.

287

36/TT/2023
16.05.2024 17.05.2024 Transmission

286

249/MP/2023
16.05.2024 17.05.2024 Misc.

285

68/MP/2023 along with 18/IA/2023
16.05.2024 17.05.2024 Misc.

284

147/MP/2021
16.05.2024 17.05.2024 Misc.

283

180/TT/2021
16.05.2024 16.05.2024 Transmission

282

182/MP/2022
15.05.2024 15.05.2024 Misc.

281

270/MP/2023
15.05.2024 15.05.2024 Misc.

280

151/MP/2021
15.05.2024 15.05.2024 Misc.

279

87/MP/2022
13.05.2024 14.05.2024 Misc.

278

99/AT/2024
13.05.2024 14.05.2024 Adoption

277

281/MP/2023
12.05.2024 13.05.2024 Misc.

276

9/MP/2024
12.05.2024 13.05.2024 Transmission

275

43/MP/2021
12.05.2024 12.05.2024 Misc.

274

369/MP/2022
11.05.2024 12.05.2024 Misc.

273

157/MP/2021

Petition filed under Section 79 (1) (f), (c) and (k) and other applicable provisions of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 along with Regulation 12 read with Regulation 32 and Regulation 33A of Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium-term Open access in inter-state Transmission and related matters) Regulations, 2009, against the arbitrary acts and omissions of Power Grid Corporation of India Limited, Respondent inter-alia towards cancellation of the Agreement for Long Term Access dated 31.07.2020 and the encashment of Application Bank Guarantee No. 0479119BG0000167 dated 30.05.2019 of Rs. 2.8 Crores furnished by Petitioner to the Respondent. Nuclear Power Corporation of India Limited
10.05.2024 12.05.2024 Misc.

272

226/MP/2023
10.05.2024 12.05.2024 Misc.

271

381/MP/2023
11.05.2024 11.05.2024 Misc.

270

40/RP/2023 in 632/GT/2020
11.05.2024 11.05.2024 Review

269

88/TT/2017
10.05.2024 10.05.2024 Transmission

268

504/TT/2019
08.05.2024 10.05.2024 Transmission

267

116/TT/2023

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: OPGW link for 765 kV Sasan-Satna Ckt-1 under Central Sector, Asset-2: OPGW link for 220 kV Indore-Pithampura (MPPTCL) under State Sector & Asset-3: OPGW link for Satna Gwalior Ckt-1 under Central Sector under “Establishment of Fibre Optic Communication System under Master Communication Plan in Western Region”. Power Grid Corporation of India Limited
08.05.2024 10.05.2024 Transmission

266

160/MP/2023
09.05.2024 10.05.2024 Misc.

265

295/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of 2014- 19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Series Compensation on Panki-Muradnagar 400 kV S/C line of UPPCL in the Northern Region; and approval under Regulation 76 and Regulation 77 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019, “Power to Relax” and “Power to Remove Difficulty” for one-time reimbursement of unrecovered depreciation for Series Compensation on Panki- Muradnagar 400 kV S/C line of UPPCL in the Northern Region. Power Grid Corporation of India Limited
08.05.2024 09.05.2024 Transmission

264

5/RP/2024 in 18/GT/2021
07.05.2024 08.05.2024 Review

263

360/MP/2022
07.05.2024 07.05.2024 Misc.

262

329/TT/2022
30.04.2024 06.05.2024 Transmission

261

Corrigendum to 303/TT/2022
06.05.2024 06.05.2024 Transmission

260

373/MP/2018
04.05.2024 04.05.2024 Misc.

259

197/MP/2023 & 206/MP/2023
03.05.2024 04.05.2024 Misc.

258

IA (Diary) No. 230 of 2024 in 291/MP/2023 and IA (Diary) No. 231 of 2024 in 292/MP/2023
04.05.2024 04.05.2024 Misc.

257

47/MP/2021
03.05.2024 03.05.2024 Misc.

256

16/MP/2023
03.05.2024 03.05.2024 Misc.

255

58/TL/2024
03.05.2024 03.05.2024 Licence (Transmission)

254

310/TL/2023
03.05.2024 03.05.2024 Licence (Transmission)

253

221/MP/2023
02.05.2024 02.05.2024 Misc.

252

IA No. 28 of 2024 in 4/MP/2024
01.05.2024 02.05.2024 Misc.

251

140/MP/2022
01.05.2024 02.05.2024 Misc.

250

109/MP/2023
01.05.2024 01.05.2024 Misc.

249

10/RP/2023 in 393/GT/2020
01.05.2024 01.05.2024 Review

248

370/MP/2022
30.04.2024 30.04.2024 Misc.

247

114/MP/2023 along with IA No. 28/2023 and 51/2023
30.04.2024 30.04.2024 Misc.

246

122/TL/2024
30.04.2024 30.04.2024 Licence (Transmission)

245

75/AT/2024
30.04.2024 30.04.2024 Adoption

244

116/TL/2024
30.04.2024 30.04.2024 Licence (Transmission)

243

14/MP/2019
30.04.2024 30.04.2024 Misc.

242

113/MP/2023
29.04.2024 29.04.2024 Misc.

241

114/TL/2024
29.04.2024 29.04.2024 Licence (Transmission)

240

275/TT/2023
29.04.2024 29.04.2024 Transmission

239

33/RP/2022 in 367/GT/2020
29.04.2024 29.04.2024 Review

238

48/MP/2023
25.04.2024 26.04.2024 Misc.

237

70/MP/2024
26.04.2024 26.04.2024 Misc.

236

53/AT/2024
25.04.2024 25.04.2024 Adoption

235

211/MP/2022
25.04.2024 25.04.2024 Misc.

234

3/TL/2024
25.04.2024 25.04.2024 Licence (Transmission)

233

76/TL/2024
24.04.2024 24.04.2024 Licence (Transmission)

232

563/GT/2020
24.04.2024 24.04.2024 Generation

231

61/TL/2024
24.04.2024 24.04.2024 Licence (Transmission)

230

322/TL/2023
22.04.2024 22.04.2024 Licence (Transmission)

229

55/TL/2024
22.04.2024 22.04.2024 Licence (Transmission)

228

34/TL/2024
22.04.2024 22.04.2024 Licence (Transmission)

227

291/MP/2023 along with IA No. 75/2023 and 292/MP/2023 along with IA No. 74/2023
21.04.2024 22.04.2024 Misc.

226

283/MP/2023
21.04.2024 22.04.2024 Misc.

225

25/RP/2023 in 296/TT/2022
19.04.2024 20.04.2024 Review

224

318/MP/2022
19.04.2024 20.04.2024 Misc.

223

44/TL/2024
18.04.2024 18.04.2024 Licence (Transmission)

222

Corrigendum to 207/MP/2021 along with I.A. No. 47 of 2022

Petition under Section 79(1)(b), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement(s) dated 25.06.2019 seeking issuance of appropriate order(s) / direction(s) / declaration from this Hon’ble Commission that the imposition of safeguard duty on the import of solar cells, whether or not assembled in modules or panels, vide Notification No. 2/2020-Customs (SG) dated 29.07.2020 issued by the Department of Revenue, Ministry of Finance (Government of India) is an event of Change in Law and for seeking approval to the quantum and mechanism of compensation (along with interest) as submitted along with the present Petition in line with the methodology as settled by this Hon’ble Commission vide its order dated 20.08.2021 in Petition No. 536/MP/2020. M/s Eden Renewable Cite Private Limited
16.04.2024 18.04.2024 Misc.

221

321/TT/2023
18.04.2024 18.04.2024 Transmission

220

35/RP/2023 in 369/GT/2020
18.04.2024 18.04.2024 Review

219

9/RP/2023 in 420/GT/2020
18.04.2024 18.04.2024 Review

218

2/RP/2024 in 142/GT/2022
18.04.2024 18.04.2024 Review

217

445/GT/2020
17.04.2024 18.04.2024 Generation

216

118/MP/2023 along with I.A. No. 31/2023
17.04.2024 17.04.2024 Misc.

215

450/GT/2020
16.04.2024 16.04.2024 Generation

214

131/MP/2022
16.04.2024 16.04.2024 Misc.

213

201/MP/2023
15.04.2024 15.04.2024 Misc.

212

293/TL/2023
15.04.2024 15.04.2024 Licence (Transmission)

211

22/TL/2024
15.04.2024 15.04.2024 Licence (Transmission)

210

171/MP/2023
14.04.2024 15.04.2024 Misc.

209

439/GT/2020
14.04.2024 15.04.2024 Generation

208

221/GT/2020
14.04.2024 15.04.2024 Generation

207

364/TL/2023
13.04.2024 13.04.2024 Licence (Transmission)

206

50/TL/2024
13.04.2024 13.04.2024 Licence (Transmission)

205

374/TL/2023
13.04.2024 13.04.2024 Licence (Transmission)

204

47/TL/2024
13.04.2024 13.04.2024 Licence (Transmission)

203

Diary No. 200/2024
12.04.2024 12.04.2024 Misc.

202

109/MP/2022 With IA No. 17/2022

Petition under Sections 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 seeking for quashing of the communications containing letters dated 16.12.2020 and 11.2.2022, issued by the Respondents thereby misinterpreting the provision of “Misdeclaration” provided under the Article 11 of the Pilot Agreement for Procurement of Power (PAPP)/ Pilot Power Supply Agreement (PPSA), and accordingly seeking directions upon the said Respondent to refund the amount of Rs. 46.16 lakh already deducted & to not deduct any amount (including Rs. 25.35 crore as indicated in PTC letter dated 11.2.2022) on this account from the monthly energy bills issued / to be issued by the Petitioner along with interest/ carrying cost, and consequent directions to adhere to the provisions of the PAPP/ PPSA in their letter and spirit. Jindal India Thermal Power Limited
12.04.2024 12.04.2024 Misc.

201

36/RP/2023 in 45/TT/2022
10.04.2024 12.04.2024 Review

200

2/TT/2023

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff of the 2014-19 tariff period and determination of transmission tariff of 2019-24 tariff period for Asset A1: Sub-station extension for 400/200 kV ICT at Bhadrawati HVDC Back-to-Back Station and Asset A2: 400/220 kV 250 MVA transformer shifted from Moga Sub-station under “Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back-to-Back Station” in Western Region. Power Grid Corporation of India Limited
11.04.2024 12.04.2024 Transmission

199

299/MP/2023
11.04.2024 11.04.2024 Misc.

198

159/TT/2023

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for truing up of transmission tariff of the 2014-19 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: LILO of Gladni-Hiranagar 220 kV S/C line at 400/220 kV Samba Sub-station (the lines are to be terminated at existing 220 kV line bays at Samba Sub-station); Asset-2: LILO of 400 kV Amritsar-Hamirpur Line at Jalandhar (One circuit of Parbati Pooling Station-Amritsar Line); Asset-3: 2 numbers 220 kV line bays at Bhinmal Sub-station; Asset-4: LILO of Agra Bharatpur 220 kV S/C Line at Agra Sub-station along with line bays; Asset-5: Associated bays of “1X315 MVA 400/220 kV ICT” at Agra Sub-station (ICT shifted from Ballabgarh); Asset-6: Associated bays of “1X315 MVA 400/220 kV ICT” at Kaithal Sub-station (ICT shifted from Ballabgarh); Asset-7: 2 numbers 220 kV bays at Kaithal Sub-station; Asset-8: 1X315 MVA 400/220 kV ICT at Agra Sub-station (Only ICT shifted from Ballabgarh Sub-station covered under Rihand Transmission System); Asset-9: 1X315 MVA 400/220 kV ICT at Kaithal Sub-station (Only ICT shifted from Ballabgarh Sub-station covered under Rihand Transmission System) under “Northern Region System Strengthening Scheme XXXIV” in the Northern Region”. Power Grid Corporation of India Limited
08.04.2024 09.04.2024 Transmission

197

172/MP/2023
08.04.2024 08.04.2024 Misc.

196

54/MP/2024
05.04.2024 08.04.2024 Misc.

195

58/TL/2024
08.04.2024 08.04.2024 Licence (Transmission)

194

Corrigendum to 372/TT/2020
06.04.2024 08.04.2024 Transmission

193

37/RP/2023
06.04.2024 06.04.2024 Review

192

123/TL/2023
06.04.2024 06.04.2024 Licence (Transmission)

191

Corrigendum to IA No. 62/2023 in 149/MP/2015
06.04.2024 06.04.2024 Misc.

190

352/TL/2023
03.04.2024 03.04.2024 Licence (Transmission)

189

10/SM/2021
03.04.2024 03.04.2024 Suo-Motu

188

33/AT/2024
03.04.2024 03.04.2024 Adoption

187

96/GT/2020
31.03.2024 31.03.2024 Generation

186

333/MP/2023
31.03.2024 31.03.2024 Misc.

185

325/TT/2023
31.03.2024 31.03.2024 Transmission

184

56/AT/2024
31.03.2024 31.03.2024 Adoption

183

48/AT/2024
31.03.2024 31.03.2024 Adoption

182

51/AT/2024
31.03.2024 31.03.2024 Adoption

181

337/AT/2023
31.03.2024 31.03.2024 Adoption

180

209/TT/2023

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Busine) Regulations, 1999 and the Central Electrcity Regulatory Commission(Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff for the 2014-19 period and determination of transmission tariff for the 2019-24 period in respect of Asset-1: 3x80 MVAR Switchable Line Reactor for 765 kV S/C Gaya-Balia Transmission line along with associated bays at Gaya Sub-station, Asset-2: 3x80 MVAR Switchable Line Reactor for 765 kV S/C Ranchi-Dharamjaygarh Transmission Line used as Bus Reactor along with associated bays at Ranchi Sub-station, Asset-3: Combined Asset -1500 ICT-1 , 765/400 kV ICT-1 and Associated bays at Varanasi GIS Sub-station, 330 MVAR, 765 kV Bus Reactor-II and bay at Varanasi GIS Sub-station and 765 kV S/C Balia-Varanasi line and associated bays at both ends including 240 MVAR line reactor at Varanasi GIS Sub-station, Asset-4: 1500 MVA, 765/400 kV ICT-II & associated bays at Varanasi GIS Sub-station, Asset-5: 765 kV S/C Gaya-Varanasi Transmission Line & associated bays including 240 MVAR Line Reactor, Asset-6: 765 kV S/C Ranchi(New)-Dharamjaygarh line along with 3x110 MVAR Reactor at Dharamjaygarh along with associated bays, Asset-7: 765 kV, 3x80 MVAR Switchable line reactor for 765kV S/C Gaya-Varanasi Transmission line as Bus Reactor, along with associated bays at Gaya Sub-station, Asset-8(A): 1x 330 MVAR, 765 kV Bus Reactor-I and bay at 765/400 kV Varanasi GIS (reactor shifting from Sasaram Sub-station, Only associated bays) and, Asset-8(B): 1x330 MVAR, 765 kV Bus Reactor shifted from Sasaram under “Transmission System for Phase-I Generation Projects in Jharkhand & West Bengal-Part-A2” Power Grid Corporation of India Limited
31.03.2024 31.03.2024 Transmission

179

32/TT/2023
30.03.2024 30.03.2024 Transmission

178

69/TD/2024
30.03.2024 30.03.2024 Licence

177

23/AT/2024
30.03.2024 30.03.2024 Adoption

176

3/TL/2024
30.03.2024 30.03.2024 Licence (Transmission)

175

55/TL/2024
30.03.2024 30.03.2024 Licence (Transmission)

174

13/TT/2023
29.03.2024 30.03.2024 Transmission

173

293/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from COD to 31.3.2024 of Asset-1: Conversion of existing 2x63 MVAR Line Reactors at Bhachau end of Bhachau-EPGL 400 kV D/C line to Switchable Line Reactors along with two nos. of 400 kV Reactor bays associated with Part A: PG works associated with Western Region Strengthening Scheme-21 and Asset-2: 1 No. 220 kV GIS Line Bay at Bhuj Sub-station associated with Part-B: Extension works at Bhuj Pooling Station for interconnection of RE projects under “Extension works at POWERGRID Sub-stations for inter-connection of RE projects” in the Western Region. Power Grid Corporation of India Limited
29.03.2024 30.03.2024 Transmission

172

26/MP/2024
27.03.2024 28.03.2024 Misc.

171

340/MP/2020 along with IA No. 01/2021
28.03.2024 28.03.2024 Misc.

170

96/MP/2022
27.03.2024 28.03.2024 Misc.

169

365/AT/2023
27.03.2024 27.03.2024 Adoption

168

83/MP/2023
27.03.2024 27.03.2024 Misc.

167

34/TL/2024
27.03.2024 27.03.2024 Misc.

166

177/TT/2023
26.03.2024 27.03.2024 Transmission

165

322/TL/2023
26.03.2024 26.03.2024 Licence (Transmission)

164

333/TT/2022

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for revision of Transmission tariff for 2019-24 tariff block for Stage-1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabgarh 400 kV S/C line at Ballabgarh in Northern Region; and approval under Regulation 76 and Regulation 77 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, “Power to Relax” and “Power to Remove Difficulty” for one-time reimbursement of unrecovered depreciation for Stage-1 of 400 kV Thyristor controlled series compensation project (Fact Device) on Kanpur-Ballabgarh 400 kV S/C line at Ballabgarh in Northern Region. Power Grid Corporation of India Limited
22.03.2024 26.03.2024 Transmission

163

375/AT/2023
26.03.2024 26.03.2024 Adoption

162

719/TT/2020
24.03.2024 26.03.2024 Transmission

161

50/TL/2024
21.03.2024 22.03.2024 Licence (Transmission)

160

125/MP/2024 with IA No. 21/2024
21.03.2024 21.03.2024 Misc.

159

47/TL/2024
21.03.2024 21.03.2024 Licence (Transmission)

158

212/TT/2022
20.03.2024 21.03.2024 Transmission

157

22/TL/2024
21.03.2024 21.03.2024 Licence (Transmission)

156

38/TD/2024
21.03.2024 21.03.2024 Licence

155

21/MP/2023
18.03.2024 19.03.2024 Misc.

154

303/TT/2022
18.03.2024 18.03.2024 Transmission

153

233/AT/2023
17.03.2024 17.03.2024 Adoption

152

24/MP/2024
16.03.2024 16.03.2024 Misc.

151

379/TD/2023
15.03.2024 15.03.2024 Licence

150

216/GT/2019
15.03.2024 15.03.2024 Generation

149

IA No. 62/2023 in 149/MP/2015
14.03.2024 15.03.2024 Misc.

148

65/MP/2023

A petition under Section 79 of the Electricity Act 2003 read with Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 before the Central Electricity Regulatory Commission for seeking an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law events on account of increase in the rate of goods and services tax from 5% to 12 % by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 and on account of increase in the rate of goods and services tax paid (impact) at the rate of 4.9% (70% of 7% GST increase) as per the Notification No.24/2018 – Central Tax (Rate) dated 31.12.2018, in terms of Article 12 of the Power Purchase Agreement dated 11.02.2020 between GRT Jewellers (India) Private Limited and Solar Energy Corporation of India Limited. GRT Jewellers (India) Private Limited
14.03.2024 14.03.2024 Misc.

147

161/TT/2021
14.03.2024 14.03.2024 Transmission

146

25/TT/2023
14.03.2024 14.03.2024 Transmission

145

334/AT/2023
14.03.2024 14.03.2024 Adoption

144

314/MP/2023
14.03.2024 14.03.2024 Misc.

143

32/TL/2024
14.03.2024 14.03.2024 Licence (Transmission)

142

30/TL/2024
14.03.2024 14.03.2024 Licence (Transmission)

141

293/TL/2023
13.03.2024 13.03.2024 Licence (Transmission)

140

295/MP/2023
13.03.2024 13.03.2024 Misc.

139

93/AT/2024
13.03.2024 13.03.2024 Adoption

138

374/TL/2023
12.03.2024 12.03.2024 Licence (Transmission)

137

364/TL/2023
12.03.2024 12.03.2024 Licence (Transmission)

136

353/AT/2022
09.03.2024 09.03.2024 Adoption

135

222/AT/2023
05.03.2024 05.03.2024 Adoption

134

253/TL/2023
05.03.2024 05.03.2024 Licence (Transmission)

133

313/TD/2023
04.03.2024 04.03.2024 Licence

132

332/TL/2023
02.03.2024 02.03.2024 Licence (Transmission)

131

305/TD/2023
02.03.2024 02.03.2024 Licence

130

38/TD/2024
02.03.2024 02.03.2024 Licence

129

59/AT/2024 along with IA No.15/2024
02.03.2024 02.03.2024 Adoption

128

340/TL/2023
29.02.2024 29.02.2024 Licence (Transmission)

127

344/TL/2023
29.02.2024 29.02.2024 Licence (Transmission)

126

336/MP/2023
29.02.2024 29.02.2024 Misc.

125

5/MP/2024
29.02.2024 29.02.2024 Misc.

124

84/MP/2024
28.02.2024 28.02.2024 Misc.

123

72/MP/2024
28.02.2024 28.02.2024 Misc.

122

2/SM/2024
21.02.2024 21.02.2024 Suo-Motu

121

IA No. 6/IA/2024 in 13/MP/2024 and 12/IA/2024 in 39/MP/2024
20.02.2024 20.02.2024 Misc.

120

115/TT/2023
16.02.2024 16.02.2024 Transmission

119

371/TD/2023
16.02.2024 16.02.2024 Licence

118

6/TT/2023

Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of Transmission Tariff from Actual COD to 31.3.2024 for Asset-1: a) Shifting of 125 MVAR and 80 MVAR line reactors at Nellore (PG) from Nellore PS-Nellore (PG) 400 kV D/C Line to Nellore (PG)-Sriperumbudur 400 kV D/C Line (with suitable arrangement) and b) Bypassing Nellore PS-Nellore (PG) 400 kV D/C (Quad) line and Nellore (PG)-Thiruvalam 400 kV D/C Quad line at Nellore (PG) for making direct Nellore PS-Thiruvalam 400 kV D/C (Quad) Line under Transmission System for controlling High Loading of Nellore (PG)-Nellore PS 400 kV (Quad) D/C line in Southern Region. Power Grid Corporation of India Limited
15.02.2024 16.02.2024 Transmission

117

379/TD/2023
14.02.2024 14.02.2024 Licence

116

29/MP/2024
14.02.2024 14.02.2024 Misc.

115

310/TL/2023
12.02.2024 12.02.2024 Licence (Transmission)

114

21/AT/2024 along with IA No. 9/2024
12.02.2024 12.02.2024 Adoption

113

8/TT/2023

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1: Loop in portion of LILO of Kadapa-Hindupur 400 kV Double Circuit (D/C) line (both circuits) at NP Kunta Sub-station along with associated bays, Asset-2: Loop out portion of LILO of Kadapa-Hindupur 400 kV D/C line (both circuits) at NP Kunta Sub-station along with associated bays, Asset-3: 2 numbers of 220 kV line bays (Bay No. 217 & 218) at NP Kunta Sub-station and Asset-4: 4 numbers of 220 kV line bays (Bay No. 213, 214, 219 & 220) at NP Kunta Sub-station under “Transmission System for Ultra Mega Solar Park in Anantpur District, Andhra Pradesh- Part B (Phase-II)”. Power Grid Corporation of India Limited
07.02.2024 08.02.2024 Transmission

112

1/SM/2024
06.02.2024 06.02.2024 Suo-Motu

111

339/AT/2023
06.02.2024 06.02.2024 Adoption

110

331/AT/2023
06.02.2024 06.02.2024 Adoption

109

252/AT/2023
06.02.2024 06.02.2024 Adoption

108

341/RC/2023
05.02.2024 05.02.2024 Misc.

107

28/MP/2024
05.02.2024 05.02.2024 Misc.

106

8/IA/2024 in 209/MP/2017
05.02.2024 05.02.2024 Misc.

105

332/TL/2023
05.02.2024 05.02.2024 Licence (Transmission)

104

340/TL/2023
03.02.2024 03.02.2024 Licence (Transmission)

103

253/TL/2023
01.02.2024 01.02.2024 Misc.

102

226/MP/2021 & 227/MP/2021
31.01.2024 01.02.2024 Misc.

101

305/TD/2023
01.02.2024 01.02.2024 Licence

100

39/MP/2023 alongwith IA No. 5/IA/2023

Petition under Section 79 of the Electricity Act, 2003 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking to set aside transmission charges bills raised by CTUIL and declaration that the Petitioners stand discharged from performance under the Agreement for Long Term Access dated 4.12.2017, Supplementary Agreement for Long Term Access dated 9.5.2019 and Transmission Service Agreement dated 4.12.2017 executed between Petitioner and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Limited) on account of Force Majeure and impossibility of performance under the Power Purchase Agreements dated 27.12.2017 and seeking consequent relief thereto. 1. Inox Green Energy Services Private Limited, 2. Haroda Wind Energy Private Limited, 3. Khatiyu Wind Energy Private Limited, 4. Ravapar Wind Energy Private Limited, 5. Vigodi Wind Energy Private Limited
31.01.2024 31.01.2024 Misc.

99

727/MP/2020

Petition under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 and 33A of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term And Medium Term Open Access in Inter State Transmission And Related Matters) Regulations, 2009 along with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for seeking inter alia relaxation of clause 11.2 of the Detailed Procedure issued by the Central Electricity Regulatory Commission for “Grant of Connectivity to Projects based on Renewable Sources to the inter-State Transmission System” dated 15.5.2018 and adjudicating the dispute that has arisen in relation to the agreements entered between Central Transmission Utility and the Petitioner herein. Mytrah Energy (India) Private Limited
31.01.2024 31.01.2024 Misc.

98

19/MP/2024
31.01.2024 31.01.2024 Misc.

97

18/MP/2024
31.01.2024 31.01.2024 Misc.

96

343/AT/2023
31.01.2024 31.01.2024 Adoption

95

244/TL/2023
30.01.2024 30.01.2024 Licence (Transmission)

94

246/TL/2023
28.01.2024 28.01.2024 Licence (Transmission)

93

181/TL/2023

Application under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 for grant of a separate transmission license to POWERGRID Bikaner Transmission System Limited for the “Implementation of 1 no. of 220 kV line bay at 400/220 kV Bikaner-II PS for interconnection of solar project (NHPC Ltd.)”, “Implementation of 2 nos. of 220 kV line bays at 400/220 kV Bikaner-II PS for interconnection of RE power park of ALF Solar Amarsar Pvt. Ltd.” , “Transmission system for evacuation of power from the Rajasthan REZ Ph IV (Part-1) (Bikaner Complex) Part-E ” and “Augmentation of transformation capacity at 400/220 kV Bikaner-II PS by 400/220 kV, 1 X 500 MVA ICT (3rd)” through “Regulated Tariff Mechanism” (RTM) mode. POWERGRID Bikaner Transmission System Limited
28.01.2024 28.01.2024 Licence (Transmission)

92

271/MP/2023
28.01.2024 28.01.2024 Misc.

91

14/MP/2024 along with IA No. 7/2024
28.01.2024 28.01.2024 Misc.

90

344/TL/2023
27.01.2024 28.01.2024 Licence (Transmission)

89

250/MP/2023

Petition preferred under Section 79(1)(c) and Section 79(1)(f) of the Electricity Act, 2003 and Regulation 41 and Regulation 42 read with Regulation 44 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (“the GNA Regulations”) along with Regulation 110, Regulation 111 and Regulation 112 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 6(3) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012, seeking directions/intervention of the Commission for (i) increasing the timelines and application fee for scrutiny of Connectivity/GNA applications, (ii) adoption of process of prior scrutiny by external experts for effective verification of the land/financial documents and (iii) regulatory clarity regarding the land documents to be accepted under the head of “Land-Use Rights” for grant of Connectivity to applicants and (iv) the threshold/yardstick with respect to minimum land requirements per MW, which applicants shall meet and submit along with their applications, in support of the eligibility conditions as per Regulation 5.8 of the GNA Regulations. Central Transmission Utility of India Limited
27.01.2024 28.01.2024 Misc.

88

242/MP/2023
20.01.2024 21.01.2024 Misc.

87

338/AT/2023
21.01.2024 21.01.2024 Adoption

86

Diary No. 20 of 2024
21.01.2024 21.01.2024 Misc.

85

305/MP/2022
20.01.2024 21.01.2024 Misc.

84

266/MP/2023

Petition under Section 79 of the Electricity Act, 2003 to issue clarification cum direction to the effect that change in location of the project land while keeping the same substation is permissible even in case of connectivity obtained through land route under the Detailed Procedure for Connectivity and General Network Access to the Inter-State Transmission System issued in accordance with Sub-section (1) of Regulation 39 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 and further direction to the Respondent to not take any coercive actions qua any change in the location of land in future without any change in the substation subsequent to the grant of connectivity applied through land route. ACME Cleantech Solutions Private Limited
20.01.2024 20.01.2024 Misc.

83

312/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from COD to 31.3.2024 for Asset-1: OPGW link for LILO of Lonikhand-Kalwa at Navi Mumbai Transmission Line (Central Sector), Asset-2: OPGW link for Vapi-Kudus (upto LILO of Kala from Vapi) Transmission Line (Central Sector), Asset-3: OPGW link for 220 kV Kawas-Vav and 220 kV Kawas-Navsari Transmission Line (Central Sector) and Asset-4: OPGW link for 220 kV Bhopal-Govindpur SLDC (MPPTCL) Transmission Line (State Sector) under “Establishment of Fibre Optic Communication System under Master Communication Plan in the Western Region.” Power Grid Corporation of India Limited,
Corrigendum Order date:- 02.08.2024
20.01.2024 21.01.2024 Transmission

82

478/TT/2020
20.01.2024 20.01.2024 Transmission

81

343/TT/2022
20.01.2024 21.01.2024 Transmission

80

294/TT/2022
19.01.2024 21.01.2024 Transmission

79

113/MP/2020
20.01.2024 21.01.2024 Misc.

78

280/MP/2022
20.01.2024 21.01.2024 Misc.

77

4/MP/2022 along with 54/MP/2022, 63/MP/2022, 66/MP/2022 and 70/MP/2022
20.01.2024 20.01.2024 Misc.

76

313/TT/2014
16.01.2024 20.01.2024 Transmission

75

224/MP/2022
18.01.2024 20.01.2024 Misc.

74

Corrigendum to 454/GT/2020
20.01.2024 20.01.2024 Generation

73

257/MP/2019
20.01.2024 20.01.2024 Misc.

72

262/MP/2020
20.01.2024 20.01.2024 Misc.

71

Corrigendum to 205/GT/2020, 577/GT/2020, 571/GT/2020, 568/GT/2020, 565/GT/2020, 567/GT/2020, 570/GT/2020, 573/GT/2020, 569/GT/2020, 564/GT/2020 and 574/GT/2020
20.01.2024 20.01.2024 Generation

70

144/MP/2021
20.01.2024 20.01.2024 Misc.

69

451/MP/2019 along with 59/IA/2022
20.01.2024 20.01.2024 Misc.

68

23/GT/2017
20.01.2024 20.01.2024 Generation

67

11/MP/2023
20.01.2024 20.01.2024 Misc.

66

14/RP/2023 in 292/GT/2020
20.01.2024 20.01.2024 Review

65

225/MP/2022
20.01.2024 20.01.2024 Misc.

64

231/GT/2020
20.01.2024 20.01.2024 Generation

63

160/MP/2022
19.01.2024 20.01.2024 Misc.

62

5/RP/2023 in 287/GT/2020
19.01.2024 19.01.2024 Review

61

298/GT/2020
19.01.2024 19.01.2024 Generation

60

209/MP/2017
19.01.2024 19.01.2024 Misc.

59

268/MP/2023 and 269/MP/2023
19.01.2024 19.01.2024 Misc.

58

22/MP/2023
18.01.2024 19.01.2024 Misc.

57

45/MP/2021
18.01.2024 19.01.2024 Misc.

56

176/MP/2022
18.01.2024 19.01.2024 Misc.

55

13/RP/2023 in 92/TT/2022
18.01.2024 18.01.2024 Review

54

114/MP/2019 (On remand)
18.01.2024 18.01.2024 Misc.

53

27/MP/2022
18.01.2024 18.01.2024 Misc.

52

Corrigendum to 369/GT/2020
18.01.2024 18.01.2024 Generation

51

106/MP/2023
17.01.2024 17.01.2024 Misc.

50

108/MP/2022
17.01.2024 17.01.2024 Misc.

49

192/TT/2022
16.01.2024 17.01.2024 Transmission

48

308/MP/2022

A Petition under Section 79 of the Electricity Act, 2003 read with Article 12 of the Power Purchase Agreement dated 08.06.2020, filed on behalf of Avaada Sustainable RJProject Private Limited and Solar Energy Corporation of India Limited seeking a declaration that change in Goods and Services Tax from 5% to 12% w.e.f. 01.10.2021 on account of amendment to Notification Nos. 1/2017- Central Tax (Rate), 01/2017- Integrated Tax (Rate) dated 28.06.2017 and Finance Department (Govt. of Rajasthan) Notification No. F.12(56)FD/Tax/2017-Pt- I-40 dated 29.06.2017 by way of Notification No. 8/2021- Central Tax (Rate), Notification No. 8/2021- Integrated Tax (Rate) dated 30.09.2021 and Finance Department (Govt. of Rajasthan) Notification No. F.12(1)FD/Tax/2021-60 dated 30.09.2021 as a Change in Law event under Article 12 of the PPA and to direct Solar Energy Corporation of India Limited to compensate along with applicable carrying cost towards additional expenditure incurred on account of increase in rate of Goods and Services tax, paid by the Petitioner and to restitute Avaada Sustainable RJProject Private Limited to the same economic position as it would have been prior to the Notifications dated 30.09.2021 Avaada Sustainable RJProject Private Limited
16.01.2024 16.01.2024 Misc.

47

319/MP/2020
16.01.2024 16.01.2024 Misc.

46

240/MP/2021 along with 83/IA/2021
15.01.2024 16.01.2024 Misc.

45

51/RP/2022 in 30/TT/2021
15.01.2024 16.01.2024 Review

44

190/MP/2022
15.01.2024 15.01.2024 Misc.

43

197/TT/2021
12.01.2024 15.01.2024 Transmission

42

412/GT/2020
14.01.2024 15.01.2024 Misc.

41

98/MP/2023
13.01.2024 15.01.2024 Misc.

40

28/MP/2022
13.01.2024 13.01.2024 Misc.

39

163/RC/2021
12.01.2024 13.01.2024 Misc.

38

332/MP/2020 along with I.A. Nos. 18/2022 & 65/2022
12.01.2024 13.01.2024 Misc.

37

255/MP/2023
13.01.2024 13.01.2024 Misc.

36

46/MP/2021
12.01.2024 13.01.2024 Misc.

35

49/MP/2023
12.01.2024 12.01.2024 Misc.

34

454/GT/2020
12.01.2024 12.01.2024 Generation

33

701/MP/2020
11.01.2024 12.01.2024 Misc.

32

453/GT/2020
12.01.2024 12.01.2024 Generation

31

391/GT/2020
11.01.2024 12.01.2024 Generation

30

317/TD/2023
11.01.2024 11.01.2024 Licence

29

10/MP/2024
11.01.2024 11.01.2024 Misc.

28

312/TD/2023
11.01.2024 11.01.2024 Licence

27

310/MP/2022 and 362/MP/2022
11.01.2024 11.01.2024 Misc.

26

212/GT/2021
10.01.2024 10.01.2024 Generation

25

121/RC/2023
10.01.2024 10.01.2024 Misc.

24

343/MP/2020
09.01.2024 09.01.2024 Misc.

23

193/TT/2022

Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and truing up of transmission tariff of the 2014-19 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and determination of transmission tariff of the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for Asset-1(a): Associated bays of “315 MVA, 400/220 kV ICT” at Fatehabad Sub-station (ICT to be shifted from Ballabgarh) and Asset-1(b): 315 MVA ICT at Fatehabad Sub-station (Only ICT shifted from Ballabgarh Sub-station under ICT-IV at Ballabgarh) under “Augmentation of Transformation capacity at Fatehabad (PG)” in Northern Region. Power Grid Corporation of India Limited
09.01.2024 09.01.2024 Transmission

22

Corrigendum to 223/GT/2021
09.01.2024 09.01.2024 Generation

21

255/MP/2022
09.01.2024 09.01.2024 Misc.

20

321/MP/2022
09.01.2024 09.01.2024 Misc.

19

261/MP/2022
08.01.2024 08.01.2024 Misc.

18

175/MP/2020
08.01.2024 08.01.2024 Misc.

17

206/MP/2021
07.01.2024 08.01.2024 Misc.

16

70/MP/2023
06.01.2024 08.01.2024 Misc.

15

291/GT/2020
06.01.2024 06.01.2024 Generation

14

234/MP/2022
05.01.2024 05.01.2024 Misc.

13

422/GT/2020
05.01.2024 05.01.2024 Generation

12

123/TL/2023
04.01.2024 04.01.2024 Licence (Transmission)

11

214/AT/2023
04.01.2024 04.01.2024 Adoption

10

227/MP/2020 along with I.A. No. 7 of 2022
03.01.2024 04.01.2024 Misc.

09

220/MP/2021
03.01.2024 04.01.2024 Misc.

08

145/MP/2021
04.01.2024 04.01.2024 Misc.

07

21/GT/2021
04.01.2024 04.01.2024 Generation

06

464/MP/2019
01.01.2024 03.01.2024 Misc.

05

372/TT/2020
02.01.2024 02.01.2024 Transmission

04

64/MP/2022
02.01.2024 02.01.2024 Misc.

03

176/MP/2019
01.01.2024 01.01.2024 Misc.

02

26/MP/2022
01.01.2024 01.01.2024 Misc.

01

325/TT/2022
01.01.2024 01.01.2024 Transmission