192/TT/2014

Determination of transmission tariff for 3X80 MVAR, 765 kV Line Reactor along with associated bays at Gwalior Sub-station only (to be used as Bus Reactor under interim contingency scheme, till readiness of 765 S/C Gwalior-Jaipur Transmission Line) associated with Vindhyachal IV & Rihand III (1000 MW) Generation Project (under interim/contingency arrangement for power evacuation) in Western region for tariff block 200914 period. PGCIL.

533/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for transmission assets under system strengthening-VIII in Southern Regional Grid in Southern Region. PGCIL.

397/TT/2014

Truing up tariff for 2009-14 tariff block and determination of tariff for 2014-19 tariff block for the for Vindhyachal Stage-I Additional Transmission System in Western Region. PGCIL.

366/TT/2014

Truing up transmission tariff for 2009-2014 tariff block and determination of tariff for 2014-19 tariff block for (i) 400 kV D/C Dulhasti-Kishenpur Transmission Line with associated bays (Asset-1), (ii) 400 kV Kishenpur-Wagoora Transmission Line along with associated bays at Kishenpur and Wagoora Sub-Stations under Dulhasti Combined Transmission System (Asset-II) in Northern Region. PGCIL.

173/TT/2015

Truing up transmission tariff for 2009-14 tariff block and and determination of transmission tariff for 2014-19 tariff block for combined asset of (i) 1x500 MW HVDC back to back station at Sasaram and (ii) Associated AC Switchyard at Sasaram & Allahabad and auxiliary system including 400 kV Sarnath Allahabad line with associated bays etc under Eastern Northern Inter-regional HVDC Transmission System in Eastern Region. PGCIL.

32/TT/2015

Truing up transmission tariff of 2009-14 tariff block and determination tariff of 2014-19 tariff block for Transmission System associated with Neyveli Lignite Corporation-II (NLCII) Expansion Project in Southern Region. PGCIL.

363/TT/2014

Truing up of transmission tariff for 2009-14 and transmission tariff for 2014-19 for tariff period for Kishenpur-Moga transmission system in Northern Region. PGCIL.

444/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and approval of transmission tariff for 2014-19 tariff period for LILO of VemagiriGajuwaka 4000 kV D/C Line at Simhadri-II TPS under transmission system associated with Simhadri-II generation project in Southern Region . PGCIL.

101/TT/2014

Approval of transmission tariff for 2009-14 tariff block tariff from COD to 31.3.2014 for 2 Nos. 80 MVAR line reactor for 400 kV D/C Wardha-Aurangabad TL Ckt#1 & 2 charged as bus reactor 1 & 2 at 400/220 kV Aurangabad Sub-station under Mundra UMPP in Western Region. PGCIL.

496/TT/2014

Truing up tariff for 2009-14 tariff block and determination of tariff of 2014-19 tariff block for the Combined Asset: (i) 400 kV S/C Jalandhar-Amritsar line along with associated bays at Amritsar & Jalandhar, ICT-I along with associated bays at Amritsar sub-station & 220 kV Verpal feeder bays I & Il at Amritsar sub- station, (ii) 315 MVA 400/220 kV CT-II at Gorakhpur S/s along with associated bays (includes 2 No. 220 kV Line Bays)and (iii) LILO of Bawana- Bhiwani line along with associated bays at Bahadurgarh, 315 MVA ICT-I along with associated bays at Bahadurgarh Substation & 220 kV Nuna Majra Feeder Bays at Bahadurgarh S/s under Transmission System associated with system strengthening scheme (Formerly Tala Supplementary Scheme) in Northern Region. PGCIL.

275/TT/2014

Truing up of transmission tariff for 2009-14 and transmission tariff for 2014-19 for tariff period for combined elements of Asset-I: 315 MVA ICT-IV along with associated bays at Moga Substation, Asset-II: ICT-II along with associated bays and 2 nos. PSEB line bays at Moga Sub-station under Augmentation of transformation capacity at Amritsar and Moga Sub-station in Northern Region. PGCIL.

231/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Section 28 of the Electricity Act, 2003. Coastal Gujarat Power Limited.

275/TT/2014

Determination of truing up of transmission tariff for 2009-14 and transmission tariff for 2014-19 for tariff period for combined elements of Asset-I: 315 MVA ICT-IV along with associated bays at Moga Sub-station, Asset-II: ICT-II along with associated bays and 2 nos. PSEB line bays at Moga Sub-station under Augmentation of transformation capacity at Amritsar and Moga Sub-station in Northern Region. PGCIL.

363/TT/2014

Truing up of transmission tariff for 2009-14 and determination of transmission tariff for 2014-19 for tariff period for Kishenpur Moga transmission system in Northern Region. PGCIL.

21/RP/2015 in 300/TT/2013

Review under Regulation 103 (1) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 13.8.2015 in Petition No.300/TT/2013 in the matter of approval of transmission tariff for System Strengthening Scheme in Northern Region for Sasan and Mundra UMPPs for tariff block 2009-14. PGCIL.

24/MP/2014 156/MP/2014

Petition under Section 79 of the Electricity Act, 2003 to evolve a mechanism/ adjust tariff on account of subsequent events rendering Petitioner’s power plant commercially unviable due to unprecedented, unforeseeable and uncontrollable events including Enactment of new Coal Pricing Regulation by Indonesian Government and Depreciation of Indian Rupee vis-à-vis US Dollar and Levy of MAT as per amendment of Section 115JB of Income Tax Act, 1961. Adani Power Limited.

236/MP/2015

Petition to recover the transmission charges from the date of completion of first element of the transmission project. Kudgi Transmission Limited.

249/MP/2015

Petition under Section 79(1) (c) and 79(1)(f) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term open access in Inter-State transmission and related matters) Regulations, 2009, seeking intervention of Hon'ble Commission 'in the matter of non-grant of LTA from the start date sought for in the LTA applications made in December 2014 with firm PPAs executed under DBFOO bidding framework between Generators and KSEB Ltd., despite availability of ATC during the time frame sought for in the LTA application, by reserving ATC in favour of very old target region LTA customers who failed to submit firm PPAs to the intended regions within a reasonable period, causing irreparable financial loss to KSEB Ltd. and other related matters. Kerala State Electricity Board Limited.

009/SM/2014 10/SM/2015

Investigation of load crash in Northern Region on 30.5.2014. PGCIL.

247/TT/2015

Approval under Regulation 4(3)(ii) and 86 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 24 of Central Electricity Regulatory Commission (Conduct of Business) Regulatios, 1999 for commissioning and determination of transmission tariff from COD to 31.3.2014 for tariff block 2014-19 for 02 No. 220 kV Line Bays at Moga under “Augmentation of Transformers in Northern Region- Part A” in Norhtern Region. PGCIL.

304/MP/2015

Petition under Sections 9 and 79 (1) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission(Open Access in Transmission) Regulations,2008 towards refusal of Open Access by Damodar Valley Corporation. M/s Super Smelters Limited.

255/TT/2015

Determination of transmission tariff from COD to 31.3.2019 for Asset I: 19.50 Km. Optic Fiber under TSTRANSCO sector (erstwhile APTRANSCO) (COD:1.6.2015), Asset II: 0.697 Km. Optic Fiber under KSEBL sector (COD 1.6.2015) under “Fiber Optic Communication system in lieu of existing Unified Load Despatch & Communication (ULDC) Microwave Links (Part-III)” in Southern Region. PGCIL.

235/MP/2015

Petition under Sections 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 seeking appropriate directions against the Respondent/ CTU for refund of Relinquishment Charges paid by the Petitioner Company to the Respondent for Relinquishment of Medium Term Open Access of 208 MW. Adani Power Limited.

8/MP/2014

Evolving a mechanism for grant of an appropriate adjustment/ compensation to offset financial/ commercial impact of change in law during Construction and Operating period. EMCO Energy Limited.

98/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for relinquishment of long term of open access from 265.35 MW to 0 MW. Jaiprakash Power Ventures Limited.

154/MP/2015

Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute between Adani Power Limited and Gujarat Urja Vikas Nigam Limited regarding the payment for electricity supplied by Adani Power Limited prior to Scheduled Commercial Operation Date. Adani Power Limited.

24/RP/2015

Review of the Commission’s order dated 7.10.2015 in Petition No. 112/TT/2013 in the matter of approval of transmission tariff for 9 nos. of assets under transmission system for Phase-I generation projects in Orissa-part-A in Eastern Region for tariff block 2009-14. Power Grid Corporation of India Limited (PGCIL).

64/TT/2015 I.A. No. 23/IA/2015

Determination of transmission tariff from anticipated COD to 31.3.2019 for "Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and extension of Bachau Sub-station anticipated COD 1.4.2015" under "Transmission system for connectivity of Essar Power Gujarat Limited" in Western Region. Power Grid Corporation of India Limited (PGCIL).

117/MP/2015

Petition under Sections 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 seeking appropriate directions against the Respondent/ CTU for refund of Relinquishment Charges paid by the Petitioner Company to the Respondent for Relinquishment of Medium Term Open Access of 208 MW. D.B Power Limited.

211/RC/2015

Petition seeking additional time to comply with the Commissions directions regarding Net worth Norms and Shareholding Pattern as prescribed under Regulations 18 (i), 19(1) and 20 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. Power Exchange India Limited.

223/MP/2015 182/MP/2015 301/MP/2015 302/MP/2015

Adjudication of dispute between the parties involving the Termination of PPAS due to high average power purchase cost of NPTC, NHPC and THDC plants, seeking surrender of power allocation from the stations and requesting issuance of statutory advise to Ministry of Power recommending surrender, reallocation of the petitioner’s share from these PPAs in the interest of consumers of petitioner`s licensed area of supply in NCT of Delhi. Tata Power Delhi Distribution Limited.

216/MP/2015 I.A. No. 25/2015

Petition seeking a declaration that the levy of Cross Subsidy Surcharge by the Respondent on the Petitioner, which is connected to the Central Transmission Utility and is not a customer of the State Transmission Utility is illegal as the same is in violation of Section 38(2)(d)(ii) of the Electricity Act 2003 read with Rule 6 of the Electricity Rules, 2005. Essar Steel India Ltd.

229/RC/2015

Application under Section 79(1) (c) and 79(1) (k) read along with 79(1)(f) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges & Losses in Inter State Transmission) Regulations, 2010 along with Regulation 111 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(1) (j) and Regulation 6(1) (d) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. PGCIL.

236/MP/2015

Petition to recover the transmission charges from the date of completion of first element of the transmission project.. Kudgi Transmission Limited.

246/MP/2015

Petition seeking directions to prescribe an appropriate and reasonable methodology for allocation of the Operating Charges under Regulation 17 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008, as amended from time to time, to be paid by Power Exchange(s) to National Load Despatch Centre for collective transactions, ensuring that a participant pays the same amount of Operating Charges irrespective of Power Exchange the participant is trading on. Power Exchange India Limited.

57/TT/2014

Misc. Petition for approval under sub-section(4) of Section 28 and Section-79(1)(d) of Electricity Act 2003 for determination of Fees and Charges for Fibre optic communication system in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave links in Eastern Region for the period 2009-14 block. PGCIL.

545/TT/2014

Truing up of charges for the tariff period 2009-14 and determination of fees and charges for the tariff period 2014-19 for Unified Load Dispatch & Communication Scheme (Power Grid Portion i.e. communication system portion and SLDC system retained by the petitioner after formation of POSOCO) in Southern Region. PGCIL.

539/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and transmission tariff for 2014-19 tariff period for transmission system associated with NLC Stage-II in Southern Region. PGCIL.

407/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for Madurai-Trivandrum 400 kV D/C Transmission System in Southern Region. PGCIL.

216/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and transmission tariff for 2014-19 tariff period for Neelamangala - Mysore 400kV DIC Transmission Line along with 2x315MVA, 400/220kV lCTs at Mysore Substation (01.05.2006) in Southern Region. PGCIL.

212/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for combined elements of Kaiga-Narendra 400 kV DIC Transmission Line, 400/220 kV Substation at Narendra with one 315 MVA ICT and 2nd 315 MVA ICT at Narendra Sub-station under Kaiga-Narendra Transmission System in Southern Region. PGCIL.

486/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff period for LILO of 400 kV D/C Siliguri-Rangit Line at Gangtok in Eastern Region. PGCIL.

205/TT/2014

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for ASSET-I: (a) 50 MVAR Reactor at Narendra Sub-station, (b) Narendra - Davanagere 400 kV DIC TL and 5O MVAR Bus Reactor at Mysore, (c) LILO of Kolar-Sriperambudur 400 kV SIC line along with one 5OMVAR Reactor at Kalivanthapattu, ASSET-II: (d) 2nd 315 MVA Auto Transformer at Hiriyur Sub-station, ASSET-Ill: (e) 1st 315 MVA Auto Transformer at Kalivanthapattu Sub-station and (f) 2nd 315 MVA Auto Transformer at Kalivanthapattu Sub-station Along with associated bays and Equipments under "Transmission System associated with Kaiga-3 & 4 (2x235MW) Project" in Southern Region. PGCIL.

507/TT/2014

Truing up of transmission tariff for 2009-14 and transmission tariff for 2014-19 for tariff period for 400 KV S/C Meramundali-Jeypore Transmission line along with extension of Meramundali and Jeypore Sub-station in Eastern Region. PGCIL.

499/TT/2014

Truing up of transmission tariff for 2009-14 and determination of transmission tariff for 2014-19 for tariff period for a) Combined elements of Talcher and Kolar (HVDC portion) (Notional COD: 1.3.2003 b) Combined elements of Talcher and Kolar (AC portion) (Notional COD: 1.6.2003) under Transmission System associated with Talcher-II project in Southern region. PGCIL.

493/TT/2014

Truing up of transmission tariff for 2009-14 tariff period and determination of transmission tariff for 2014-19 tariff period for (i) Ramagundam-Hyderabad 400 kV S/C line-2 in SR and (ii) Bhadrawati (Chandrapur) HVDC back to back station (2x 500 MW) in SR and WR. PGCIL.

204/TT/2014

Truing up of transmission tariff for tariff period 2009-14 and determination of transmission tariff for tariff period 2014-19 for the transmission system associated with NLC Stage-I in Southern Region. PGCIL.

74/TT/2015

Truing up of transmission tariff for 2009-14 tariff period and transmission tariff for 2014-19 tariff period for up-gradation of transfer capacity of Talcher-Kolar HVDC Bi-pole in Southern Region. PGCIL.

12/TT/2015

Truing up of transmission tariff for 2009-14 and transmission tariff for 2014-19 for tariff period for 400 kV Transmission System associated with Farakka (I&II) STPS in Eastern Region. PGCIL.

265/MP/2015

Petition under Section 94 (1)(f) of the Electricity Act, 2003, seeking review of the time period for implementing certain works pursuant to the Commission's order dated (i) 20.02.2014 in Petition No. 146/MP/2013 with I.A. 36/2013 filed by SRLDC before Hon'ble CERC in the matter of providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (i) of the CERC (Indian Electricity Grid Code) (first amendment), Regulations, 2012 read along with regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O&M of transmission elements for ensuing security of the Southern Regional grid as well as the interconnected Indian Grid and (ii) 18.8.2015 in Petition Nos. 86/MP/2014 and 374/MP/2014. Karnataka Power Corporation Limited.

188/MP/2014

Petition under Regulations 24, 111, and 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 54 (Power to Relax) and Regulation 55 (Power to Remove Difficulty) of Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for recovery of cost for the assets of SCADA/EMS system for SLDCs. PGCIL.

213/TT/2015

Determination of transmission tariff from anticipated COD to 31.3.2019 for Asset-1: 400 kV D/C Pallatana-Silchar Twin Moose Conductor Transmission Line- 247.39 km (COD : 1.9.2012) Asset-2: 400 kV D/C Silchar-Byrnihat (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 214.41 km (COD: 1.1.2013)Asset-3: 400 kV D/C Byrnihat-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 201 km (COD: 22.2.2015)Asset-4: 400 kV D/C Silchar-Azara (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 256.41 km (COD: 27.7.2014); and Asset-5: 400 kV D/C Azara-Bongaigaon (one circuit on D/C towers) Twin Moose Conductor Transmission Line- 201 km (COD: 16.1.2015) . NETCL.

64/TT/2015 I.A. 23/IA/2015

Determination of transmission tariff from anticipated COD to 31.3.2019 for "Essar Gujrat TPS-Bachau 400 kV D/C (triple) line and extension of Bachau Sub-station anticipated COD 1.4.2015" under "Transmission system for connectivity of Essar Power Gujarat Limited" in Western Region. PGCIL.

463/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of ` 0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges. GMR Vemagiri Power Generation Ltd, Bangalore.

279/RC/2015

Application for directions to State Load Despatch Centre to issue Exchange Neutral No Objection Certificate / Prior Standing Clearance in accordance with Regulations 8(2) of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations,2008, as amended from time to time, and Format-PX-I of the Detailed Procedure, in letter and spirit. Power Exchange India Limited.

249/MP/2015

Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-Term Access and Medium-Term open access in Inter-State transmission and related matters) Regulations, 2009, seeking intervention of Hon'ble Commission in the matter of non-grant of LTA from the start date sought for in the LTA applications made in December 2014 with firm PPAs executed under DBFOO bidding framework between Generators and KSEB Ltd., despite availability of ATC during the time frame sought for in the LTA application, by reserving ATC in favour of very old target region LTA customers who failed to submit firm PPAs to the intended regions within a reasonable period, causing irreparable financial loss to KSEB Ltd. and other related matters. Kerala State Electricity Board Limited.

239/MP/2015

Petition under Regulation 21 "Power to Remove Difficulties" of the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010 in the matter of exorbitant hike of Point of Connection (POC) Charges of Assam following implementation of the recent amendment vide the Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) (Third Amendment) Regulations, 2015. Assam Power Distribution Company Limited.

280/GT/2014

Determination of tariff for Farraka Super Thermal Power Station Stage-III (500 MW) for the period 2014-19. NTPC.

143/MP/2015 With I.A.No. 254/2015

Petition under section 79 of the Electricity Act, 2003 for providing clarification on sharing of capacity charges among beneficiaries of the generating station as per Regulation 30 (4) of Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2014 read with Regulation 42 of the Central Electricity Regulatory Commission(Terms and Conditions of tariff) Regulations, 2014.

38/TT/2015

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Transmission System associated with TALA HEP East-North Inter-connector and Northern Region Transmission System, an inter-regional asset between Northern Region and Eastern Region. Power Grid Corporation of India Limited (PGCIL).

560/TT/2014

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Kahalgaon St-II, Ph - I transmission system in Eastern Region, Northern Region and Inter-regional link between Northern and Western Region. Power Grid Corporation of India Limited (PGCIL).

488/TT/2014

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for (a) 400kV Ramagundam-Hyderabad D/C transmission line, (b) 400 kV S/C Hyderabad- Kurnool-Gooty transmission line, (c) 400 kV S/C Gooty-Neelmangla transmission line and (d) 400 kV S/C Khammam-Nagarjunasagar transmission line along with associated bays and equipment (Notional DOCO 1.5.2005) under Ramagundam Stage-III Transmission System in Southern Region. Power Grid Corporation of India Limited (PGCIL).

485/TT/2014

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for combined asset of System Strengthening Scheme for Eastern Region (ERSS) (Formerly part of Tala Supplementary Scheme) in Eastern Region. Power Grid Corporation of India Limited (PGCIL).

405/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for Vijayawada-Nellore 400 kV D/C line along with the extension of 400/220 kV Sub-station at Vijayawada & Nellore AP and 1 X 63 MVAR line reactor at both ends of each circuit of Vijayawada-Nellore 400 kV D/C line under "Transmission system associated with System Strengthening-XVIII in Southern Regional Grid". Power Grid Corporation of India Limited (PGCIL).

364/TT/2014

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for 400 kV D/C Dhauliganga HEP Bareilly (UPPCL) Transmission Line along with its associated bays at Bareilly(UPPCL) in Northern Region. Power Grid Corporation of India Limited (PGCIL).

241/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for 125 MVAR Bus Reactor at Gorakhpur Extn. under “Immediate Evacuation System Associated with Barh-II TPS (1320 MW)” in Northern Region. Power Grid Corporation of India Limited (PGCIL).

100/TT/2014

Approval under the Regulation 4 (3(ii)) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2014 and Regulation 24 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 for commissioning date and (ii) Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations’ 2014 for determination of transmission tariff from DOCO to 31.3.2019 for Asset I: LILO of 400 kV S/C Bhiwadi-Bassi TL at Kotputli Sub-station and Asset II: 315 MVA 400/220 kV ICT-I &II with 06 no 220 kV Line Bays at Kotputli S/S under Northern Region System Strengthening Scheme-XV in Northern Region. Power Grid Corporation of India Limited (PGCIL).

35/TT/2015

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for Transmission System associated with Ramagundam STPP including ICT at Khammam and Reactor at Gazuwaka under CTP Augmentation in Southern Region. Power Grid Corporation of India Limited (PGCIL).

27/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for (A) LILO of N`Sagar- Gooty 400kV S/c line at Kurnool (New) substation, (B) Kurnool (New) – Kurnool (APTRANSCO) 400kV D/C quad line, (C) Establishment of new 765/400kV substation at Kurnool with 2x1500 MVA transformers, (D) Extension of Kurnool (APTRANSCO) substation and (E) 1x240 MVAR bus reactor at Kurnool (new) substation under “Transmission System associated with Krishnapatnam UMPP part C1” in Southern Region. Power Grid Corporation of India Limited (PGCIL).

161/TT/2015

Determination transmission tariff for (a) Kurnool- Raichur 2nd 765 kV S/C line (b) Extension of Kurnool 765/400 kV substation and (c) Extension of Raichur 765/400 kV substation under “Common System associated with ISGS projects in Krishnapatnam area of Andhra Pradesh in Southern Region. Power Grid Corporation of India Limited (PGCIL).

433/TT/2014

Truing up of transmission tariff for the tariff period 2009-14 and determination of transmission tariff for the tariff period 2014-19 for 2nd 400 kV D/C Kahalgaon-Biharsharif Transmission Line in Eastern Region. Power Grid Corporation of India Limited (PGCIL).

411/TT/2014

Determination of transmission tariff for tariff period 2014-19, i.e., from COD, 1.4.2014 to 31.3.2019, for LILO of 1st ckt of 400 kV D/C Parbati-II-Koldam Transmission Line at Parbati Pooling Station (Banala) under Transmission System associated with Parbati-III HEP in Northern Region. Power Grid Corporation of India Limited (PGCIL).

102/TT/2014

Determination of transmission tariff for 2014-19 tariff period for LILO of existing Kolar-Sriperumbudur 400 kV S/C line at Thiruvalam along with associated bays under “SYSTEM STRENGHENING- XIX” in Southern Region. Power Grid Corporation of India Limited (PGCIL).

78/TT/2015

Determination of transmission tariff from COD to 31.3.2019 for (A) 80 MVAR line reactor of Barh-I (charged as bus reactor) at Gorakhpur Extn. (Asset-I) (B) 80 MVAR line reactor of Barh-II (charged as bus reactor) at Gorakhpur Extn. (Asset-II) under “BARH-TPS II” in Northern Region. Power Grid Corporation of India Limited (PGCIL).

234/GT/2014

Revision of tariff after truing-up for the period 2009-14 and determination of tariff for Teesta-V Power Station for the period 2014-19. NHPC .

236/MP/2015

Petition to recover the transmission charges from the date of completion of first element of the transmission project. Kudgi Transmission Limited (KTL).

226/MP/2015

Petition under Section 79 (1) (c) and 79 (1) (k) of the Electricity Act, 2003 seeking appropriate directions for operationalisation of the LTA dated 14.9.2010 read with letter dated 27.12.2013. TRN Energy Private Limited .

224/GT/2014

Determination of tariff for Raghunathpur Power Station Unit I (600 MW) for the period 2014-19. Damodar Valley Corporation.

18/RP/2015

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

231/GT/2014 233/GT/2014 251/GT/2014

Revision of tariff for the period 2009-14 after truing up and determination of tariff for 2014-19 in respect of Dulhasti Power Station. . NHPC limited .

238/GT/2014

Revision of tariff after truing-up of the capital expenditure for the period 2009-14 and determination of tariff for Uri-I HEP for the period 2014-19. . NHPC.

227/MP/2015

Petition seeking approval for revision of lignite transfer price of NLC Barsingar mine for the period 29.12.2011 to 31.3.2014 on account of truing up additional capitalization, O&M, Income tax and Return on Equity along with Ministry of Coal guidelines on fixation of transfer price of lignite. . Neyveli Lignite Corporation Limited.

183/MP/2015

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for the adjudication of disputes over an increase in tariff sought by the petitioner for its power plant selling power to Andhra Pradesh and Telangana licensees, to compensate for the increase in Clean Energy Cess on coal, being a ‘Change in Law’ under the contracts between the petitioner and the respondents. . Meenakshi Energy Private Limited.

98/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long—term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for relinquishment of long term of open access from 265.35 MW to 0 MW. . Jaiprakash Power Ventures Limited.

229/RC/2015 55/MP/2015

Application under Section 79(1) (c) and 79(1) (k) read along with 79(1)(f) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges & Losses in Inter State Transmission) Regulations, 2010 along with Regulation 111 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(1) (j) and Regulation 6(1) (d) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. . Power Grid Corporation of India Limited (PGCIL).

368/TT/2014

Truing up transmission tariff for 2009-14 tariff block and (ii) determination of transmission tariff for 2014-19 tariff block for combined assets under System Strengthening Scheme V in Southern Region. . Power Grid Corporation of India Limited (PGCIL).

106/TT/2014

Determination of transmission tariff for 2009-14 block for Asset-1:400 kV D/C (Quad) Ranchi (New) – Ranchi (Old) – I transmission line and associated 400 kV Line bays at Ranchi (New) sub-station and Ranchi(old) sub-station and Asset-2: 765/415 kV, 3 x 500 MVA ICT II at Ranchi along with associated bays at 765 kV Ranchi (New) sub-station. . Power Grid Corporation of India Limited (PGCIL).

446/TT/2014

Truing up of transmission tariff for the tariff block 2009-14 and determination of transmission tariff for the tariff block 2014-19 for: (A) Stage-I Combined Assets (Notional COD: 1.10.2003): consisting of (a) 400 kV Meerut-Mandola ckt-I along with associated bays at Meerut and Mandola Sub-stations (COD: 1.10.2003), (b) 400 kV Meerut-Mandola ckt-II along with associated bays at Meerut and Mandola Sub-stations (COD: 1.4.2003) (c) ICT-II along with associated bays at Meerut Sub-station (COD: 1.4.2003), (d) ICT-III along with associated bays at Meerut sub-station (COD: 1.7.2003) and (B) Stage-II Combined Assets (Notional COD: 1.2.2007): consisting of (e) ICT-I along with associated bays at Meerut Sub-station (COD: 1.8.2005), (f) 800 kV Tehri-Meerut ckt-I along with associated bays (COD: 1.4.2006), (g) 800 kV Tehri-Meerut ckt-II and 400 kV S/C Meerut- Muzaffarpur transmission line (COD: 1.6.2006) and (h) ICT at Muzaffarnagar along with one No. 400 kV and one No. 220 kV bay (COD: 1.2.2007) under Tehri Transmission System in Northern Region . . Power Grid Corporation of India Limited (PGCIL).

34/TT/2014

Determination of transmission tariff for (a) Asset I: Balance portion of 400 kV D/C Jamshedpur-Bariprada transmission line and associated bays at Jamshedpur, (b) Asset II: 02 Nos. 400 kV bays at Durgapur Sub-stations under ERSS-I in Eastern Region for tariff block 2009-14. . Power Grid Corporation of India Limited (PGCIL).

375/TT/2014

Truing up transmission tariff for 2009-14 tariff block and transmission tariff for 2014-19 tariff block for 400 KV D/C Ramagundam-Bhadrawati (Chandrapur) Transmission System in Southern and Western Region. . Power Grid Corporation of India Limited (PGCIL).

248/TT/2013

Determination of transmission tariff from COD to 31.3.2014 for 765 KV, 3X110 MVAR Bus Reactor along with associated bays at Sasaram Sub-station under the common scheme for 765 KV Pooling Stations and network for NR, import by NR from ER and NER/SR/WR via ER and common scheme for network for WR and import by WR from ER and from NER/SR/WR via ER in the Eastern Region for tariff block 2009-14. . Power Grid Corporation of India Limited (PGCIL).

127/TT/2014

Approval of transmission tariff from COD to 31.3.2019 for LILO of both circuits of Tuticorin JV - Madurai 400kV D/C (Quad) line at Tuticorin Pooling Station along with new 765 kV Pooling Station at Tuticorin(initially charged at 4Q0 kV) including 1X80 MVAR, 400 kV Bus Reactor under Transmission System associated with Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited LTOA Generation Projects in Tuticorin Area - PART-A in Southern Region. . Power Grid Corporation of India Limited (PGCIL).

531/TT/2014

Truing up of transmission tariff for 2009-14 tariff block and determination of transmission tariff for 2014-19 tariff block for Shifting of 50 MVAr Line reactor from Rengali to Baripada end under Transmission System associated with Teesta (Stage –V) HEP in Eastern Region. . Power Grid Corporation of India Limited (PGCIL).

537/TT/2014

Truing up of transmission tariff for the tariff block 2009-14 and determination of transmission Tariff for the tariff block 2014-19 for transmission System associated with Auraiya Gas Power Project in Northern Region. . Power Grid Corporation of India Limited (PGCIL).

513/TT/2014

Truing up of transmission tariff for the tariff block 2009-14 and determination of transmission tariff for the tariff block 2014-19 for Singrauli Transmission System in Northern Region. . Power Grid Corporation of India Limited (PGCIL).

133/TT/2015

Truing up transmission tariff for 2009-14 tariff block and approval of transmission tariff for 2014-19 tariff block for Rihand Transmission System (DOCO 1.4.1992) in North Region. . Power Grid Corporation of India Limited (PGCIL).

172/TT/2014

Truing up of transmission tariff for the tariff block 2009-14 and determination of transmission tariff for the tariff block 2014-19 for Transmission System associated with Loktak HEP in North Eastern Region. . Power System Operation Corporation Ltd..

222/MP/2015

Petition under Regulation 24 read with Regulation111 of the Central Electricity Regulatory Commission (Conduct of Business) (Amendment) Regulations, 2009 and Regulation 35 (Power to Relax) and Regulation 36 (Removal of Difficulty) of RLDC fees and charges Regulations, 2015. . Power System Operation Corporation Ltd..

130/MP/2015

Petition for implementation/enforcement of the provisions of the CERC (Terms and Conditions of Tariff) Regulations, 2014 regarding declaration of Commercial Operation Date in respect of Unit-IV of Barh Super Thermal Power Station Stage-II (660 MW) and for consequential directions. GRIDCO Limited.

8/SM/2015

Non-compliance of Regulation 5.2 (o) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. Haryana Vidyut Prasaran Nigam Limited and others.

154/MP/2015

Petition under Section 79 (1) (f) of the Electricity Act, 2003 seeking adjudication of dispute between Adani Power Limited and Gujarat Urja Vikas Nigam Limited regarding the payment for electricity supplied by Adani Power Limited prior to Scheduled Commercial Operation Date. Adani Power Limited.

223/MP/2015

Adjudication of dispute between the parties involving the Termination of PPAS due to high average power purchase cost of NPTC, NHPC and THDC plants, seeking surrender of power allocation from the stations and requesting issuance of statutory advise to Ministry of Power recommending surrender, reallocation of the petitioner’s share from these PPAs in the interest of consumers of petitioner`s licensed area of supply in NCT of Delhi Tata Power Delhi Distribution Limited .

112/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 13.2.(b) of the Power Purchase Agreement dated 7.8.2007 executed between GMR Kamalanga Energy Limited and Bihar State Power (Holding) Company Ltd. for compensation due to change in law impacting revenues and costs during the operating period. GMR Kamalanga Energy Limited and GMR Energy Ltd.

167/TT/2014

Determination of transmission tariff for (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block for 400 kV D/C Vijayawada-Nellore transmission line, 400 kV D/C Nellore-Sriperumbudur line, New 400 kV Switching station at Nellore, extension of Vijayawada and Sriperumbudur sub-station with associated bays under system strengthening scheme in Southern Region. PGCIL.

463/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of ` 0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges. GMR Vemagiri Power Generation Ltd, Bangalore.

229/RC/2015 I.A.31/2015 in 55/MP/2015

Application under Section 79(1) (c) and 79(1 )(k) read along with 79(1 )(f) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges and Losses in Inter State Transmission) Regulations, 2010 along with Regulation 111 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(1) (j) and Regulation 6(1) (d) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012. PGCIL.

445/TT/2014

Determination of (i) Truing up transmission tariff for 2009-14 tariff block and (ii) Transmission tariff for 2014-19 tariff block Tuticorin JV – Madurai 400 kV D/C (Quad Conductor) Line and extension of 400/220 kV Madurai S/S under ATS of Tuticorin JV TPS in Southern Region. PGCIL.

36/TT/2013

determination of transmission tariff of Northern Region System Strengthening Scheme-XX (NRSSS-XX) of Northern Region from Anticipated COD (1.3.2013) to 31.3.2014 for tariff block 2009-14 period. PGCIL.

104/TT/2013

Determination of transmission tariff for Asset-I: Reconductoring Ckt-I of 400 kV D/C Siliguri-Purnea (HTLS Cond.) Transmission Line; Asset II: Reconductoring Ckt-II of 400 kV D/C Siliguri- Purnea (HTLS Cond.) Transmission Line under ERSS-I in Eastern Region from anticipated DOCO (1.6.2013) to 31.3.2014. PGCIL.

410/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for (A) ICT 500 MVA 400/220 kV Bassi Extension S/S, (B) ICT 315 MVA 400/220 kV Allahabad Extension S/S, (C) ICT 500 MVA 400/220 kV Meerut Extension S/S, (D) 400/220 kV, 105 MVA ICT along with associated bays at Wagoora S/S, (E) 500 MVA, 400/220/33 kV ICT along with associated bays at Ludhiana S/S, and (F) 2 Nos. 220 kV bays at Ludhiana S/S under "Augmentation of Transformers in Northern Region Part-A" in Northern Region. PGCIL.

19/RP/2015

Review under Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 26.5.2015 in Petition No 91/TT/2012 for the transmission tariff for Combined Assets for transmission system associated with Parbati-III HEP in Northern Region for tariff block 2009-14. PGCIL.

28/TT/2014

Petition for determination of transmission tariff for “Loop-out of 220 kV Jalandhar-Hamirpur line at Hamirpur (to be used as LILO of 1stCkt of 220 kV Hamirpur-Jalandhar T/L) under Strengthening Scheme in Northern Region for the tariff block 2009-14. PGCIL.

540/TT/2014

Determination of transmission tariff for Asset-I: 9.292 km of Fibre Optic Communication system (Central Sector) (Actual DOCO: 1.2.2014) and Asset-II: 392.393 km of Fibre Optic Communication system (State Sector) (Actual DOCO: 1.4.2014), in lieu of existing Unified Load Despatch and Communication (ULDC) Microwave links in North-Eastern Region for tariff block 2014-19. PGCIL.

216/MP/2015 with I.A. No. 25/2015

Petition seeking a declaration that the levy of Cross Subsidy Surcharge by the Respondent on the Petitioner, which is connected to the Central Transmission Utility and is not a customer of the State Transmission Utility is illegal as the same is in violation of Section 38(2)(d)(ii) of the Electricity Act 2003 read with Rule 6 of the Electricity Rules, 2005. NTPC.

162/MP/2015

Petition for computation of compensation for Change in Law events during construction period. Sasan Power Limited.

153/MP/2015

Petition for computation of compensation for change in law events during operation period. NTPC.

168/MP/2015

Petition under Sections 66, 79 and other applicable provisions of the Electricity Act 2003 read with Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Porwal Auto Components Limited.

160/MP/2015

Petition under section 79(1) (f) of the Electricity Act, 2003 read with Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff determination from Renewable Energy Sources) Regulations, and Regulation 111 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for applicability of Generic Tariff for 50 MW Rajgarh Solar PV Station of NTPC Limited. NTPC.

111/TT/2013

Determination of transmission tariff from anticipated COD: 1.6.2013 to 31.3.2014 for Asset-1: 400/220 kV, 315 MVA ICT-II along with 3 No. 220 kV Line bays at New Wanpoh Asset-2 : 400 kV , 125 MVAR Bus Reactor along with associated bays at New Wanpoh associated with Northern Region Strengthening Scheme-XVI (NRSS-XVI) in Northern Region, for tariff block 2009-14 period. PGCIL.

97/TT/2014

Determination of transmission tariff from COD to 31.3.2014 for 3x110 MVAR Line reactor for 765 kV D/C Raipur PS – Wardha Line 1 Ckt2 to be charged as Bus reactor at Wardha Sub-station under Integration of Pooling Stations in Chhattisgarh with central part of WR of IPP generation projects in Chhattisgarh (IPP-C) for tariff block 2009-14 period. PGCIL.

58/TT/2013

Determination of transmission tariff for extension of 400/220 kV Ballabgarh Sub-station(Realignment Work) under 765 kV system for Central Part of Northern Grid Part-III, for Tariff block 2009-14 period in Northern Region. PGCIL.

17/TT/2014

Determination of Fees and Charges for Fibre optic communication system in lieu of existing Unified Load Dispatch and Communication (ULDC) Microwave links in North Eastern Region for the period 2009-14 block. PGCIL.

157/MP/2015

Petition under section 79 (1) (b) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 22.4.2007(as amended from time to time) seeking adjustment of tariff for increase/ decrease in revenue/costs of Coastal Gujarat Power Limited due to Change in law during the operation period for the financial year 2011-12, 2012-13 and 2013-14. Coastal Gujarat Power Limited.

166/MP/2015

Petition seeking termination of TSA and Long Term Access granted to the respondent on account of its default in establishing payment security along with prayer for compensation and declaratory relief. Power Grid Corporation of India Limited.

287/GT/2014

Determination of tariff for Anta Gas Power Station (419.33 MW) for the period 2014-19. NTPC.

229/RC/2015
I.A. 31/2015 in Petition No. 55/MP/2015

Application preferred under Section 79 (1)(c) and 79 (1) (k) read along with 79(1 )(f) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges & Losses in Inter State Transmission) Regulations, 2010 along with Regulation 111 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(1) (j) and Regulation 6(1) (d) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.
Power Grid Corporation of India Limited.
Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009.
Jindal India Thermal Power Limited.

229/RC/2015
I.A. 31/2015 in Petition No. 55/MP/2015

Application preferred under Section 79 (1)(c) and 79 (1) (k) read along with 79(1 )(f) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges & Losses in Inter State Transmission) Regulations, 2010 along with Regulation 111 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(1) (j) and Regulation 6(1) (d) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.
Power Grid Corporation of India Limited.
Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009.
Jindal India Thermal Power Limited.

229/RC/2015
I.A. 31/2015 in Petition No. 55/MP/2015

Application preferred under Section 79 (1)(c) and 79 (1) (k) read along with 79(1 )(f) of the Electricity Act, 2003 read with Regulation 21 of the Central Electricity Regulatory Commission (Sharing of Transmission Charges & Losses in Inter State Transmission) Regulations, 2010 along with Regulation 111 (Inherent Powers) and Regulation 115 (Power To Remove Difficulties) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulation 2(1) (j) and Regulation 6(1) (d) of the Central Electricity Regulatory Commission (Payment of Fees) Regulations, 2012.
Power Grid Corporation of India Limited.
Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009.
Jindal India Thermal Power Limited.

219/ADP/2015

Application under Section 63 of the Electricity Act 2003 for adoption of transmission charges with respect to Transmission System being established by the Maheshwaram Transmission Limited. Maheshwaram Transmission Limited.

37/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for (I) Kurnool-Raichur 2nd 765 kV S/C line and extension of Kurnool 765 kV/400 kV & Raichur 765/400 KV Substations, (II) 1500 MVA, 765/400 kV ICT#2 and 240 MVAR Reactor along with the associated bays at 765/400 kV Nellore PS, (III) 1500 MVA, 765/400 ICT#3 and 240 MVAR Bus Reactor along with the associated bays at 765/400 kV Nellore PS under "Common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh" in Southern Region for tariff block 2009-14. Power Grid Corporation of India Limited (PGCIL).

257/GT/2014 277/GT/2014 280/GT/2014 294/GT/2014

Determination of tariff for Bhilai Expansion Power Plant (2X250 MW) for the period 2014-19. NTPC.

287/GT/2014

Determination of tariff for Anta Gas Power Station (419.33 MW) for the period 2014-19. NTPC.

286/GT/2014

Approval of tariff for Faridabad Gas Power Station (431.586 MW) for the period 2014-19.NTPC.

285/GT/2014

Approval of tariff for Auraiya Gas Power Station (663.36 MW) for the period 2014-19. NTPC.

201/TT/2015

Approval of transmission tariff for “4 Nos 400 KV line bays at Narendra (New) for Kudigi TPS-Narendra (New) 400 KV 2XD/c Quad Lines undr Sub-station Extension works associated with transmission system required for evacuation of power under Kudigi TPS (3X800 MW in Phase-I) of NTPC Ltd in Southern Region for tariff block 2014-19, under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. PGCIL.

283/GT/2014 290/GT/2014 270/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period 1.4.2014 to 31.3.2019. NTPC.

I.A. No. 31 of 2015 in 55/MP/2015

Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited.

241/TT/2013

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 tariff block 2009-14. Power Grid Corporation of India Limited (PGCIL).

65/TT/2015

Determination of transmission tariff for 400 kV D/C (Quad) Balipara-Bongaigaon Transmission line along with associated bays at Bongaigaon Sub-station and Balipara Sub-station including 30% Fixed Series Compensation at Balipara and 4x63 MVAR, 420 kV Line Reactors (2 nos. each at Bongaigaon and Balipara ends) under Transmission System for immediate evacuation of power from Kameng HEP (Part-B of North East-Northern/Western Interconnector-I) in North-Eastern Region for tariff block 2014-19. Power Grid Corporation of India Limited (PGCIL).

51/TT/2015

Determination of transmission tariff for Asset-A: LILO of 2nd circuit of Neyveli-Trichy 400 kV D/C line at Nagapattinam Pooling Station along with associated bays and Asset-B: strengthening of Neyveli TS-II--TS-I Exp. link with higher capacity conductor under Transmission System associated Contingency Plan for evacuation of Power from IL&FS (2x600 MW) in Southern Region for tariff block 2014-19. Power Grid Corporation of India Limited (PGCIL).

298/TT/2013

Determination of transmission tariff for 2 nos. 400 kV line bays at 400 kV Ranchi Sub-station for Raghunathpur TPS-Ranchi Transmission line under Common Scheme for 765 kV Pooling stations and Network for NR, Import by NR from ER and from NER/SR/WR via ER and Common Scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in Eastern region for tariff block 2009-14. Power Grid Corporation of India Limited (PGCIL).

477/TT/2014

Approval of transmission tariff from COD to 31.3.2019 for 80 MVAR Bus Reactor at Kotputli Sub-station under "Northern Region System Strengthening Scheme-XV" in Northern Region. Power Grid Corporation of India Limited (PGCIL).

229/RC/2015

Application seeking cancellation of long term access granted to the Independent Power Producers-cum-Long Term Customers of the HCPTC Corridors-I and IV for their default in establishing payment security mechanism as provided under the Billing, Collection and Disbursement Procedure under the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 as also agreed under the terms of the LTA Agreement for operationalization of LTA pursuant to the Commissioning of the identified transmission network.Power Grid Corporation of India Limited (PGCIL).

36/TT/2014

Determination of transmission tariff for LILO of one circuit of Neyveli-Trichy 400 kV line at Nagapattinam Pooling Station for initial arrangement which later shall be bypassed under Transmission System associated with Common Transmission Scheme associated with ISGS Projects in Nagapattinam/Cuddalore Area of Tamil Nadu Part-A1(a) in Southern Region for tariff block 2014-19. Power Grid Corporation of India Limited (PGCIL).

22/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for Fibre Optic communication system (847.124 km) in lieu of existing United Load Despatch and Communication (ULDC) Microwave Links (Part-II) in Northern Region. Power Grid Corporation of India Limited (PGCIL).

130/MP/2015

Petition for implementation/enforcement of the provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2014 regarding declaration of Commercial Operation Date in respect of Unit-IV of Barh Super Thermal Power Station Stage-II (660 MW) and for consequential directions. GRIDCO Limited.

239/TT/2013

Determination of tariff for inter- state transmission of DVC for the period from 1.4.2006 to 31.3.2009. Damodar Valley Corporation.

206/MP/2014

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 inter-State Transmission system and related matters) Regulations, 2009 for grant of regulatory approval for execution of Unified Real Time Dynamic State Measurement (URTDSM) Phase-II. Power Grid Corporation of India Limited.

139/TT/2014

Determination of transmission tariff from COD to 31.3.2019 for Fibre Optic communication system (847.124 km) in lieu of existing United Load Despatch and Communication (ULDC) Microwave Links in Northern Region. Power Grid Corporation of India Limited.

22/TT/2015

Determination of transmission tariff for 765 kV D/C Wardha-Aurangabad line-2 along with bays and equipment at both ends under System Strengthening in Wardha-Aurangabad Corridor for IPP projects in Chattisgarh (IPP-G) in Western Region for tariff block 2014-19. Power Grid Corporation of India Limited.

403/TT/2014

Approval of transmission tariff from COD to 31.3.2019 for Gooty-Madhugiri 400 kV D/C line along with the associated bays & establishment of 400/220 kV sub-station at Madhugiri with 2X500 MVA transformers under "Transmission system associated with System Strengthening-XIII in Southern Regional Grid". Power Grid Corporation of India Limited.

19/RP/2015

Review under Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 26.5.2015 in Petition No 91/TT/2012 for the transmission tariff for Combined Assets for transmission system associated with Parbati-III HEP in Northern Region for tariff block 2009-14.Power Grid Corporation of India Limited.

166/MP/2015

Petition seeking termination of Transmission Service Agreement and Long Term Access granted to the respondent on account of its default in establishing payment security along with prayer for compensation and declaratory relief.PGCIL.

153/MP/2015

Petition for computation of compensation for change in law events during operation period.Sasan Power Limited.

197/MP/2015

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, long Term Open Access and Medium Term Open Access in the inter-State Transmission and related matters) Regulations, 2009.The Indian Railways.

211/RC/2015

Petition seeking additional time to comply with the Commission`s directions regarding Net worth Norms and Shareholding Pattern as prescribed under Regulations 18 (i), 19 (1) and 20 of the Central Electricity Regulatory Commission (Power market) Regulations, 2010.Power Exchange India Limited.

14/RP/2015

Review of order dated 6.5.2015 in Petition No. 201/TT/2015.PGCIL.

460/GT/2014 264/GT/2014 461/GT/2014 265/GT/2014

Petition for determination of tariff of tariff of Omkareshwar H.E. Project for the period 1.4.2009 to 31.3.2014.Shri S. Sanyal, NHDC .

283/GT/2014 290/GT/2014 270/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period 1.4.2014 to 31.3.2019.NTPC limited.

197/MP/2015

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, long Term Open Access and Medium Term Open Access in the inter-State Transmission and related matters) Regulations, 2009.The Indian Railways.

130/MP/2015 & 130/GT/2014

Petition for implementation/enforcement of the provisions of the CERC (Terms & Conditions of Tariff) Regulations, 2014 regarding declaration of Commercial Operation Date in respect of Unit-IV of Barh Super Thermal Power Station Stage-II (660 MW) and for consequential directions.GRIDCO Limited.

8/SM/2015

Non compliance of Regulation 5.2 (o) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010.Haryana Vidyut Prasaran Nigam Limited and others.

172/GT/2015

Truing up of Capital expenditure for the period 2009-14 in respect of Tehri HPP Stage-I (1000MW).THDC India Limited.

251/GT/2013

Determination of tariff for generating and transmission systems of Bhakra-Beas Management Board.Bhakhra-Beas Management Board, Chandigarh.

18/RP/2015

Review of order dated 10.7.2015 in Petition No. 197/GT/2013.Neyveli Lignite Corporation Limited.

20/RP/2015

Review of order dated 10.7.2015 in Petition No. 160/2012 pertaining to determination of tariff in respect of Udupi Power Corporation Ltd to the period from COD till 31.3.2014.Udupi Power Corporation Limited

183/MP/2015

Petition under section 79 (1) (f) of the Electricity Act, 2003 for the adjudication of disputes over an increase in tariff sought by the petitioner for its power plant selling power to Andhra Pradesh and Telanganalicensees, to compensate for the increase in Clean Energy Cess on coal, being a ‘Change in Law’ under the contracts between petitioner and the respondents.Meenakshi Energy Private Limited

211/RC/2015

Petition seeking additional time to comply with the Commission`s directions regarding Net worth Norms and Shareholding Pattern as prescribed under Regulations 18 (i), 19(1) and 20 of the Central Electricity Regulatory Commission (Power market) Regulations, 2010.Power Exchange India Limited.

17/RP/2015

Review of order dated 7.5.2015 in Petition No. 37/TT/2011.Jaypee Powergrid Limited (JPL).

197/MP/2015

Petition for Transmission Network for conveyance of power from the generating stations to the injection points of the Railway network under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Open Access and Medium Term Open Access in the Inter State transmission and related matters) Regulations 2009.The Indian Railways.

108/TT/2014

Approval of transmission tariff for Asset-I: consisting of Nellore-Thiruvalam 400 kV D/C Quad line, Extension of 400/220 kV sub-station at Nellore, Extension of 400/220 kV sub-station at Thiruvalam and 1x50 MVAR line reactor at both ends of each circuit of Nellore-Thiruvalam 400 kV Quad line along with 450 ohms NGR and Asset-II: Thiruvalam-Melakottaiyur 400 kV D/C line along with bay extensions at Thiruvalam and Melakottaiyur Sub-stations “under Transmission system associated with System Strengthening-XVIII in Southern Regional Grid” in Southern Region.Power Grid Corporation of India Limited.

143/MP/2015 with I.A. 24/2015

Petition under section 79 of the Electricity Act, 2003 for providing clarification on sharing of capacity charges among beneficiaries of the generating station as per Regulation 30 (4) of Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2014 read with Regulation 42 of the Central Electricity Regulatory Commission(Terms and Conditions of tariff) Regulations, 2014.NTPC Limited.

149/MP/2015

Seeking approval for revised lignite transfer price of NLC mines for the period 1.4.2009 to 31.3.2014 on account of truing up Additional Capitalization, O&M, Income Tax, Return on Equity and FERV along with Ministry of Coal guidelines on Fixation of transfer price of lignite.Neyveli Lignite Corporation Limited.

283/GT/2014 290/GT/2014 270/GT/2014 294/GT/2014 277/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period 1.4.2014 to 31.3.2019.NTPC limited.

45/TT/2014

Approval of transmission tariff for 765 kV D/C Champa Pooling Station-Raipur Pooling Station Transmission Line with associated bays at Raipur PS under Establishment of Pooling Stations at Champa and Raigarh (near Tamnar) for IPP Generation Projects in Chattisgarh (Set “B”/WR1-IPPB) in Western Region.Power Grid Corporation of India Limited.

108/TT/2014

Approval of transmission tariff for Asset-I: consisting of Nellore-Thiruvalam 400 kV D/C Quad line, Extension of 400/220 kV sub-station at Nellore, Extension of 400/220 kV sub-station at Thiruvalam and 1x50 MVAR line reactor at both ends of each circuit of Nellore-Thiruvalam 400 kV Quad line along with 450 ohms NGR and Asset-II: Thiruvalam-Melakottaiyur 400 kV D/C line along with bay extensions at Thiruvalam and Melakottaiyur Sub-stations “under Transmission system associated with System Strengthening-XVIII in Southern Regional Grid” in Southern Region.Power Grid Corporation of India Limited .

57/TT/2013

Approval of transmission tariff for 400 kV D/C Navsari-New Mumbai (Boisar) {cut-off point of WRTS-II Portion only} {Part of 400 kV Navsari-Boisar TL} along with respective bays at Navsari GIS SS associated with Regional System of Mundra UMPP (Interconnection with Vapi-Navi Mumbai line along with associated bays at Vapi SS under Interim Contingency arrangement in Western Region.Power Grid Corporation of India Limited.

420/ MP/2014

Endangering grid security due to non implementation of contingency demand disconnection scheme for sudden loss of wind generation as per CERC order 120/MP/2011 dated 22.2.2014, non availability of LVRT protection, non scheduling of wind generation CERC (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23 (i), lack of necessary demand estimation as per IECG Regulation 5.3 and not providing real time SCADA data to LDC.Southern Regional Load Despatch Centre.

124/RC/2015

An application seeking direction for compliance of order dated 30.10.2014 in Petition No. 134/MP/2011 for the payment of UI bills for the period 3.5.2010 till 31.5.2011 and 1.6.2011 to 30.9.2013 under Section 142 of the Electricity Act, 2003.Bharat Aluminum Company Limited.

98/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulations 18 and 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-term Open Access in inter-State Transmission and related matters) Regulations, 2009 for relinquishment of long term of open access from 265.35 MW to 0 MW.Jaiprakash Power Ventures Limited.

157/MP/2015

Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 22.4.2007(as amended from time to time) seeking adjustment of tariff for increase/ decrease in revenue/costs of Coastal Gujarat Power Limited due to Change in law during the operation period for the financial year 2011-12, 2012-13 and 2013-14.Coastal Gujarat Power Limited.

203/MP/2015

Petition under Section 86 (1) (c) and (f) of the Electricity Act, 2003 for adjudication of dispute between GMR Kamalanga Energy Limited and Power grid Corporation of India Limited in relation to illegal threat of encashment of the bank guarantee furnished in relation to the long term open access granted to the petitioner.GMR Kamalanga Energy Limited.

434/GT/2014

Approval of tariff of Jaypee Karcham Wangtoo Hydroelectric Project for the period 2014-19.Jaiprakash Power Ventures Limited.

55/MP/2015

Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009.Jindal India Thermal Power Limited.

251/GT/2013

Determination of tariff for generating and transmission systems of Bhakra-Beas Management Board.Bhakhra-Beas Management Board, Chandigarh.

187/MP/2015

Petition under section 79(1) (f) and (k) of the Electricity Act, 2003, in connection with the disputes and differences arising under the Transmission Agreement dated 3.1.2011 between Essar Power Gujarat Limited and Power Grid corporation of India limited and abeyance of connectivity, in respect of the Essar Gujrat TPS-Bachau 400 kV D/C (Triple) line and extension of Bachau Sub-station.Essar Power Gujarat Limited (EPGL).

64/TT/2015

Determination of transmission tariff from anticipated COD to 31.3.2019 for "Essar Gujrat TPS-Bachau 400 kV D/C (triple) line and extension of Bachau Sub-station anticipated COD 1.4.2015" under "Transmission system for connectivity of Essar Power Gujarat Limited" in Western Region.PGCIL.

164/TT/2015

Determination of transmission tariff for Re-Conductoring of Ckt.-I of 400 kV D/C Siliguri-Purnea (HTLS Cond.) Transmission Line under Eastern Region Strengthening Scheme-I in Eastern region for tariff block 2014-19.PGCIL.

198/MP/2015

Seeking permission to allow extension of the period for injection of infirm power for testing including full load testing of unit-V (660MW) of Barh STPP (Stage-II, 2X660MW) beyond six months from initial synchronization.NTPC Limited.

187/MP/2015

Petition under section 79(1) (f) and (k) of the Electricity Act, 2003, in connection with the disputes and differences arising under the Transmission Agreement dated 3.1.2011 between Essar Power Gujarat Limited and Power Grid corporation of India limited and abeyance of connectivity, in respect of the Essar Gujrat TPS-Bachau 400 kV D/C (Triple) line and extension of Bachau Sub-station..Essar Power Gujarat Limited (EPGL).

20/TT/2014

Petition for truing-up of annual transmission charges for the period FY 2009-13 and Revised Estimates of FY 2013-14 for (i) 400 kV D/C Gorakhpur-Lucknow transmission line, and (ii) 400 kV D/C Bareilly-Mandola transmission line in Northern Region associated with Tala Hydro Electric Projects, East-North Interconnector and Northern Region Transmission System of Powerlinks Transmission Ltd.Powerlinks Transmission Ltd.

19/TT/2014

Petition for truing-up of annual transmission charges for the period FY 2009-13 and Revised Estimates of FY 2013-14 for (i) 400 kV D/C Siliguri-Purnea transmission line, (ii) 400 kV D/C Purnea-Muzaffarpur transmission line, and (iii) 220 kV D/C Muzaffarpur (PGCIL)-Muzaffarpur (BSEB) transmission line in Eastern Region, associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Ltd.Powerlinks Transmission Ltd.

18/TT/2014

Petition for truing-up of annual transmission charges for the period FY 2009-13 and Revised Estimates of FY 2013-14 for 400 kV D/C Muzaffarpur-Gorakhpur transmission line in Eastern-Northern Inter-Region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Ltd.Powerlinks Transmission Ltd.

96/MP/2015

Petition filed under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium term Open Access inter-State Transmission and related matters) Regulations, 2009.M/s Chettinad Power Corporation Private Limited.

203/MP/2015

Petition under Section 86 (1) (c) and (f) of the Electricity Act, 2003 for adjudication of dispute between GMR Kamalanga Energy Limited and Power grid Corporation of India Limited in relation to illegal threat of encashment of the bank guarantee furnished in relation to the long term open access granted to the petitioner.GMR Kamalanga Energy Limited.

188/MP/2015 with I.A. 22/2015

Petition under Section 79 (1) (f) & (c) and other applicable provisions of the Electricity Act, 2003, read with regulation 32 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 respondent inter-alia towards threatening encashment of bank guarantee furnished by petitioner under the terms of Agreement for Long Term Access with System Strengthening (Agreement) dated 14.3.2012, executed between the parties herein.Sarda Energy and Minerals Limited.

96/MP/2015

Petition filed under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium term Open Access inter-State Transmission and related matters) Regulations, 2009.M/s Chettinad Power Corporation Private Limited.

160/MP/2015

Petition under Section 79(1) (f) of the Electricity Act, 2003 read with Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff determination from Renewable Energy Sources) Regulations, 2012 and Regulation 111 and 119 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for applicability of Generic Tariff for 50 MW Rajgarh Solar PV Station of NTPC Limited.NTPC Limited.

123/MP/2015

Default in payment of unscheduled interchanges (UI) charges and deviation charges in excess of the drawl schedule by Vandana Vidyut Ltd. and default in opening Letter of Credit towards non- payment of UI and DSM charges.Western Regional Load Despatch Centre.

55/MP/2015

Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.5.2010 under Regulation 18 ready Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009.Jindal India Thermal Power Limited.

64/TT/2015

Approval of transmission tariff from anticipated DOCO to 31.3.2019for “Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and Extension of Bachau anticipated DOCO to 1.4.2015 under “Transmission System for Connectivity for Essar Power Gujarat Limited in Western Region for tariff block 2009-14.Power Grid Corporation of India Limited (PGCIL).

420/ MP/2014

Endangering grid security due to non implementation of contingency demand disconnection scheme for sudden loss of wind generation as per CERC order 120/MP/2011 dated 22.2.2014, non availability of LVRT protection, non scheduling of wind generation as per CERC (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23 (i), lack of necessary demand estimation as per IECG Regulation 5.3 and not providing real time SCADA data to LDC.Southern Regional Load Despatch Centre.

158/MP/2015

Default in payment Deviation Charges in excess of the drawl schedule by PDD, J&K and default in opening Letter of Credit towards the non-payment of Deviation Charges.Northern Regional Load Despatch Centre.

168/MP/2015

Petition under Sections 66, 79 and other applicable provisions of the Electricity Act 2003 read with Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010. Porwal Auto Components Limited .

155/MP/2015

PDefault in payment of deviation charges in excess of the drawal schedule by Uttar Pradesh Power Corporation Limited and default in opening Letter of Credit towards the nonpayment of deviation charges. Northern Regional Load Despatch Centre.

124/RC/2015

An application seeking direction compliance of order dated 30.10.2014 passed in 134/MP/2011 for the payment of UI bills for the period 3.5.2010 till 31.5.2011 and 1.6.2011 to 30.9.2013 under section 142 of the Electricity Act, 2003. Bharat Aluminum Company Limited.

563/MP/2014

Petition under Regulation 12 and Regulation 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. Monnet Ispat and Energy Limited.

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006. Bhushan Power and Steel Limited .

165/MP/2015

Petition under Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for renewable energy generation) Regulations, 2010 for issuance of certificate from the date of commissioning of the petitioner’s solar power project and extend the benefit of vintage based multiplier as such project was accredited and commissioned prior to the notification of the REC (Third Amendment) Regulations, 2014. M/s Atapi Power.

68/MP/2015

Petition under Section 55 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation, 2014 read with Regulation 111 and other related Regulations of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing uniform methodology to be used for billing incentive to beneficiaries as per Regulation 30(4) of Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation, 2014. NTPC Ltd.

118/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenues and costs during the operating period. Sasan Power Limited.

64/TT/2015

Approval of transmission tariff for Essar Gujarat TPS-Bachau 400 kV D/C (triple) line and Extension of Bachau Sub-station under Transmission System for connectivity of Essar Power Gujarat Limited in Western Region under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Power Grid Corporation of India Ltd.

449/MP/2014 167/MP/2015

Petition under section 79 (1) (c) read with Section 60 of the Electricity Act, 2003. Malana Power Company Limited.

10/RP/2015

Review of the Commission’s order dated 6.4.2015 in Petition No. 127/2012, 128/TL/2012 and 156/MP/2012. Power Grid Corporation of India Limited and others.

156/TT/2015

Determination of transmission tariff for section of 400 kV (Quad) 2xS/C Parbati- Koldam transmission line, starting from Parbati-II HEP to LILO point of Parbati (Banala) pooling station for Ckt-I and from Parbati-II HEP to LILO point of Parbati-III HEP for Ckt-II for control period of 2014-2019. Parbati Koldam Transmission Company Ltd.

563/MP/2014

Petition under Regulation 12 and Regulation 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. Monnet Ispat and Energy Limited.

171/MP/2015

Petition under Section 79 (1) (b) and (c) read with Regulations 4, 5 and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Lanco Kondapalli Power Limited.

14/RP/2015

Review under Regulation 103(1) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 6.5.2015 in Petition No 201/TT/2012 for approval of tariff for transmission assets (Group-3) associated with 765 kV system for Central Part of Northern Grid Part-II in Northern Region for tariff block 2009-14. Power Grid Corporation of India Limited.

55/MP/2015

Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited.

10/RC/2013

Application under Section 142 of the Electricity Act, 2003 for non-compliance of Commission’s direction. Shamanur Sugars Limited.

71/TT/2015

Determination of transmission tariff from DOCO to 31.3.2019 for Six (06) nos. Assets under Vindhyachal-IV & Rihand-III {1000 MV} Generation Project in Western & Northern Region . Power Grid Corporation of India Limited.

I.A. 21/2015 in Petition No. 98/MP/2014

Petition under section 79 (1) (c) read with Regulations 17,18 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Regulation 5 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. Shyam Century Ferrous and others.

77/TT/2015

Approval of transmission tariff for Asset-I: 2 nos. 400 kV line bays at Bhiwani (POWERGRID) Sub-station under “Construction of 2 nos. 400 kV line bays at Bhiwani” in Northern Region. Power Grid Corporation of India Limited.

18/TT/2014

Petition for truing-up of annual transmission charges for the period FY 2009-13 and Revised Estimates of FY 2013-14 for 400 KV double circuit Muzaffarpur-Gorakhpur transmission line in Eastern-Northern Inter-Region associated with Tala Hydro Electric Project, East-North Inter-Connector and Northern Region Transmission System of Powerlinks Transmission Limited. Powerlinks Transmission Limited (PTL).

56/TT/2015

Determinationof transmission tariff for Installation of 1X315 MVA 400/220 kV ICT at Bhadrawati HDVC back to back station under “Installation of transformer & procurement of spare converter transformer at Bhadrawatiback to back stationfrom COD to 31.3.2019. Power Grid Corporation of India Limited (PGCIL).

143/MP/2015

Petition under Section 79 of the Electricity Act, 2003 for providing clarification on sharing of capacity charges among beneficiaries of the generating station as per Regulation 30 (4) of Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2014 read with Regulation 42 of the Central Electricity Regulatory Commission(Terms and Conditions of tariff) Regulations, 2014. NTPC Limited.

157/MP/2015

Petition under Section 79 (1) (b) of the Electricity Act, 2003 read with Article 13.2(b) of the Power Purchase Agreement dated 22.4.2007(as amended from time to time) seeking adjustment of tariff for increase/ decrease in revenue/costs of Coastal Gujarat Power Limited due to Change in law during the operation period for the financial year 2011-12, 2012-13 and 2013-14. Coastal Gujarat Power Limited.

162/MP/2015

Petition for computation of compensation for Change in Law events during construction period. Sasan Power Limited.

159/MP/2015

Default in payment of Unscheduled Interchanges and Deviation Charges of excess of the drawl schedule by Everest Power Private Limited and default in opening Letter of Credit towards the nonpayment of Unscheduled Interchanges and Deviation Charges. Northern Regional Load Despatch Centre.

I.A. 21/2015 in 98/MP/2014

Petition under section 79 (1) (c) read with Regulations 17,18 and 26 of the Central Electricity Regulatory Commission (Open Access in inter-State Transmission) Regulations, 2008 and Regulation 5 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. Shyam Century Ferrous and others.

158/MP/2015

Default in payment of Deviation Charges in excess of the drawl schedule by PDD, J&K and default in opening Letter of Credit towards the non-payment of Deviation Charges. Northern Regional Load Despatch Centre.

96/MP/2015

Petition filed under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium term Open Access inter-State Transmission and related matters) Regulations, 2009. M/s Chettinad Power Corporation Private Limited.

92/MP/2015

Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition No. 92/MP/2014 along with IA Nos. 43/2014, 51/2014, 52/2014, 54/2014, 56/2014 & 59/2014, Petition No. 376/MP/2014, Petition No. 382/MP/2014, Petition No. 393/MP/2014 and Review Petition No. 25/RP/2014. Power Grid Corporation of India Limited.

434/GT/2014

Approval of tariff of Jaypee Karcham Wangtoo Hydroelectric Project for the period 2014-19. Jaiprakash Power Ventures Limited.

124/RC/2015

An application seeking direction compliance of order dated 30.10.2014 in Petition No. 134/MP/2011 for the payment of UI bills for the period 3.5.2010 till 31.5.2011 and 1.6.2011 to 30.9.2013 under Section 142 of the Electricity Act, 2003. Bharat Aluminum Company Limited.

116/MP/2015

Default in payment of Unscheduled Interchanges charges and deviation charges in excess of the drawl schedule by Essar Power MP Limited and default in opening Letter of Credit towards the nonpayment of UI and DSM charges. Western Regional Load Despatch Centre.

149/MP/2015

Seeking approval for revised lignite transfer price of NLC mines for the period 1.4.2009 to 31.3.2014 on account of truing up additional capitalization, O&M, Income Tax, Return on Equity and FERV along with Ministry of Coal guidelines on Fixation of transfer price of lignite. Neyveli Lignite Corporation Limited.

76/MP/2015

Petition under Regulation 15 (1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Renovation and Modernization proposal in respect of Bairasiul Power Station. NHPC Limited.

232/GT/2014

Revision of tariff of Rangit Power Station (60 MW) for the period 2009-14 (Truing up) and determination of tariff for the period 2014-19. NHPC Ltd.

230/GT/2014

Revision of tariff of Dhauliganga Power Station (180 MW) for the period 2009-14 (Truing up) and determination of tariff for the period 2014-19. NHPC Ltd.

226/GT/2014

Revision of tariff of Tanakpur Hydro Electric Project (94.2 MW) of NHPC for the period 2009-14 (Truing Up) and approval of tariff for the period 2014-19. NHPC Ltd.

453/GT/2014
44/GT/2015
456/GT/2014
46/GT/2015
457/GT/2014
40/GT/2015
458/GT/2014
43/GT/2015
459/GT/2014
41/GT/2015
42/GT/2015
45/GT/2015

Revision of tariff for the period 1.4.2009 to 31.3.2014 based on truing up exercise for the period of 2009-14 in respect of Agartala Gas Turbine Power Plant (84 MW) of NEEPCO, Shillong. NEEPCO

09/RP/2015

Review under Section 94 (f) read with Regulation 103 91) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 7.5.2015 in Petition No. 68/MP/2013 regarding revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14. Neyveli Lignite Corporation Limited (NLC)

383/MP/2014

Application under Regulation 4 Part-7 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for extension of time for implementation of Restricted Governor Mode Operation (RGMO), as required under Regulation 5.2 (f) of the Regulation, in respect of certain Thermal and Hydel Generating Stations operated by the Madhya Pradesh Power Generating Company Limited. MP Power Generation Company Limited

304/MP/2013

Petition for adjustment of generation tariff and other consequential reliefs.Rajasthan Sun Technique Energy Private Limited

420/MP/2014

Endangering grid security due to non implementation of contingency demand disconnection scheme for sudden loss of wind generation as per CERC order 120/MP/2011 dated 22.2.2014, non availability of LVRT protection, non scheduling of wind generation as per CERC (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23 (i), lack of necessary demand estimation as per IECG Regulation 5.3 and not providing real time SCADA data to LDC.Southern Regional Load Despatch Centre.

563/MP/2014

Petition under Regulations 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014.Monnet Ispat and Energy Limited.

155/MP/2015

Default in payment of deviation charges in excess of the drawal schedule by Uttar Pradesh Power Corporation Limited and default in opening Letter of Credit towards the nonpayment of deviation charges.Northern Regional Load Despatch Centre.

519/TT/2014 522/TT/2014 524/TT/2014 525/TT/2014 541/TT/2014

Truing up application under Regulation 5 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2009, read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for SRLDC Charges for the control period 1.4.2009 to 31.3.2014.Southern Regional Load Dispatch Centre.

220/GT/2013 and 132/GT/2014

Revision of tariff of Bhilai Expansion Power Plant (2 x 250 MW) for the period from 21.10.2009 to 31.3.2014-Truing up of tariff determined by Commission’s order dated 29.7.2010 in Petition No. 308/2009.NTPC SAIL Power Company Private Limited

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006.Bhushan Power and Steel Limited.

10/RP/2015

Review of the Commission`s order dated 6.4.2015 in Petition No. 127/2012, 128/TL/2012 and 156/MP/2012.Power Grid Corporation of India Limited.

9/RP/2015

Review under Section 94 (f) read with Regulation 103 91) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 of order dated 7.5.2015 in Petition No. 68/MP/2013 regarding revision of pooled lignite price on account of inclusion of Mine-II Expansion lignite cost for the period from 2010-11 to 2013-14.Neyveli Lignite Corporation Limited (NLC).

17/SM /2014

Default in payment of Unscheduled Interchanges (UI)/ Deviation Settlement Charges for the energy drawn in excess of the drawl schedule by Uttar Pradesh Power Corporation Limited.

164/TT/2013

Determination of transmission tariff for Combined Assets for transmission system associated with Augmentation of Transformation Capacity (Part-1) in Northern and Eastern Region for tariff block 2009-14.Power Grid Corporation of India Limited.

251/GT/2013

Determination of tariff for generating and transmission systems of Bhakra-Beas Management Board.Bhakhra-Beas Management Board, Chandigarh.

171/MP/2015

Petition under Section 79 (1) (b) and (c) read with Regulations 4, 5 and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014. Lanco Kondapalli Power Limited.

135/GT/2015 146/GT/2015

Approval of tariff of NTPL Thermal Power Station (2 x 500 MW) for the period from the COD of Unit-I and Unit-II to 31.3.2019. Neyveli Lignite Corporation limited.

220/GT/2013 132/GT/2014

Revision of tariff of Bhilai Expansion Power Plant (2 x 250 MW) for the period from 21.10.2009 to 31.3.2014-Truing up of tariff determined by Commission’s order dated 29.7.2010 in Petition No. 308/2009. NTPC SAIL Power Company Private Limited.

105/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and related matter) Regulations, 2009. NTPC Limited.

106/MP/2015

Petition under Section 79 (1) (c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of bank guarantee.NSL Nagapatnam Infrastructure Private Limited.

26/TT/2014

Approval of transmission tariff for "500 MVA, 400/220/33 KV ICT-II along with associated bays at Moga Sub-station”; and "500 MVA, 400/220/33 KV ICT along with associated bays at Ludhiana Sub-station” under "Augmentation of transformation capacity X in Northern Region Part-A, for tariff block 2009-14.Power Grid Corporation of India Limited (PGCIL).

394/TDL/2014

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

211/MP/2011

Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses), Regulations, 2010 and against the arbitrary action of Western Regional Load Despatch Centre by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant.Steel Authority of India Limited.

18/TT/2014

Petition for truing-up of Annual transmission Charges for the period FY 2009-13 and revised estimates of FY 2013-14 under Regulation 6 of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009, Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Section 79 of the Electricity Act, 2003 for 400 KV Double circuit Muzaffarpur- Gorakhpur transmission Line in Eastern- Northern Inter-region associated with Tala Hydro Electric project, East- north Inter-connector and Northern Region Transmission system of Powerlinks Transmission Limited.Powerlinks Transmission Ltd.

11/RP/2015

Review of Commission’s order dated 24.3.2015 in Petition No. 99/TT/2012.Power Grid Corporation of India Ltd.

38/TT/2014 141/TT/2015

Determination of transmission tariff for assets associated with Transmission System for connectivity of M.B. Power (M.P.) Limited in Western Region.Power Grid Corporation of India Ltd.

122/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework for tariff-based competitive bidding for transmission service. Bhopal Dhule Transmission Company Limited (BDTCL).

173/TT/2013 & 111/TT/2015

Determination of transmission tariff from date of commercial operation to 31.3.2014 for Combined Assets of LILO of 400 kV S/C Vindhyachal- Korba T/L and 400 kV D/C Gandhar-Hazira T/L and 400/220 kV GIS Sub-station at Hazira and associated bays (actual date of commercial operation: 1.4.2013).
And
Approval of capital cost of Combined Assets of LILO of 400 kV S/C Vindhyachal- Korba T/L and 400 kV D/C Gandhar-Hazira T/L and 400/220 kV GIS Sub-station at Hazira and associated bays, referred as Stage-I (Asset-I), and truing up of Annual Fixed Cost for 2013-14. Essar Power Transmission Co. Ltd.

116/MP/2015

Default in payment of Unscheduled Interchanges charges and deviation charges in excess of the drawl schedule by Essar Power MP Limited and default in opening Letter of Credit towards the nonpayment of UI and DSM charges. Western Regional Load Despatch Centre.

105/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and related matter) Regulations, 2009. NTPC Limited.

449/MP/2014

Petition under Section 79 (1) (f) read with Section 60 of the Electricity Act, 2003. Malana Power Company Limited.

68/MP/2015

Petition under Regulation 55 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation, 2014 read with Regulation 111 and other related Regulations of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for providing uniform methodology to be used for billing incentive to beneficiaries as per Regulation 30(4) of Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulation, 2014. NTPC Ltd.

246/TT/2013

Determination of transmission tariff in respect of HVPNL owned transmission lines/system connecting with other states and intervening transmission lines incidental to Inter-State transmission of electricity. Haryana Vidyut Prasaran Nigam Limited.

118/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenues and costs during the operating period. Sasan Power Limited. .

I.A No.03/2015 in Petition No. 312/TT/2014
And
I.A No.04/2015 in Petition No. 384/TT/2014

Approval under Regulation-54 and 55 of Central Electricity Regulatory Commission (Terms and condition of Tariff), 2014, power to relax and power to remove difficulty for approval of additional expenditure towards the cost of the Insurance of 400 kV D/C Koldam-Ludhiana transmission line for tariff block 20014-19.
And
Approval under Regulation-54 and 55 of Central Electricity Regulatory Commission (Terms and condition of Tariff), 2014, power to relax and power to remove difficulty for approval of additional expenditure towards the cost of the Insurance of 400 kV (Quad) 2xS/C Parbati-Koldam transmission line, starting from LILO point of Parbati (Banala) pooling station to Koldam HEP. Parbati Koldam Transmission Company Limited (PKTCL). .

17/SM /2014

Default in payment of Unscheduled Interchanges (UI)/ Deviation Settlement Charges for the energy drawn in excess of the drawl schedule by Uttar Pradesh Power Corporation Limited. Uttar Pradesh Power Corporation Limited and others. .

217/TT/2013

Approval of transmission tariff for (i) Malanpur-Auraiya 220 kV line, (ii) Mehgaon-Auraiya 220 kV line, (iii) Badod-Kota 220 kV line, (iv) Badod-Modak 220 kV line, (v) Kalmeshwar-Pandhurna 220 kV line, (vi) Kotmikala-Amarkantak-1, 220 kV line, (vii) Kotmikala-Amarkantak-2, 220 kV line, (viii) Sardar sarovar-Rajgarh-1, 400 kV line and (ix) Sardar sarovar-Rajgarh-2, 400 kV line. Madhya Pradesh Power Transmission Company Limited (MPPTCL). .

463/MP/2014

Petition under Section 79(1) (f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of `0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges. M/s GMR Vemagiri Power Generation Ltd (GVPGL), Bangalore).

212/TT/2013

Approval of Transmission tariff for (i) Chitoor-Thiruvalam 230 kV SC line, (ii) Sulurpet-Giummidipoondi 230 kV SC line, (iii) Yeerandhalli-Hosur 230 kV SC line, (iv) Mooziyar-Theni 230 kV SC line and (v) Idukki-Udumalpet 230 kV S/C line in Southern Region. Tamil Nadu Transmission Corporation Limited (TTCL).

245/TT/2013

Determination of tariff of the Inter State Transmission Lines connecting two States. Chhattisgarh State Power Transmission Co. Ltd. (CSPTCL).

550/TT/2014

Determination of tariff of the Inter State Transmission Lines connecting two States. Himachal Pradesh Power Transmission Co. Ltd. (HPPTCL).

257/TT/2013

Determination of tariff of the Inter State Transmission Lines connecting two States. Damodar Valley Corporation (DVC).

203/TT/2013

Determination of tariff of the Inter State Transmission Lines connecting two States. Odisha Power Transmission Corporation Ltd. (OPTCL).

123/MP/2015

Default in payment of unscheduled interchanges (UI) charges and deviation charges in excess of the drawl schedule by Vandana Vidyut Ltd. and default in opening letter of credit towards non- payment of UI and DSM charges. Western Regional Load Despatch Centre.

124/RC/2015

An application seeking direction for compliance of order dated 30.10.2014 passed in 134/MP/2011 for the payment of UI bills for the period 3.5.2010 till 31.5.2011 and 1.6.2011 to 30.9.2013 under section 142 of the Electricity Act, 2003. Bharat Aluminium Company Limited.

112/MP/2014

Petition under section 79 (1) (c) read with section 142 of the Electricity Act, 2003 for compliance of the Order dated 8.6.2013 passed by the Commission in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited.

76/MP/2015

Petition under Regulation 15 (1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Renovation and Modernization proposal in respect of Bairasiul Power Station. NHPC Limited.

202/TT/2013 204/TT/2013 215/TT/2013 216/TT/2013 232/TT/2013 245/TT/2013

Determination of tariff of the Inter State Transmission Lines connecting two States. Electricity Department, Government of Manipur.

119/TT/2014

Determination of tariff of the Inter State Transmission Lines connecting two States. Himachal Pradesh Power Transmission Co. Ltd. (HPPTCL).

5/RP/2015

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

201/TT/2013

Approval of Transmission tariff for 132 kV Dharmnagar (Tripura)-Dullavcherra (Assam)-upto Churaibari (Tripura portion) line in Western Region. Tripura State Electricity Corporation Limited (TSECL).

69/MP/2015

Petition under Section 38 (2) of the Electricity Act, 2003 read with section 79 (1) (c) and (k) of the Act, along with- (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) ) Regulation 111 and 114 of the CERC (Conduct of Business) Regulations, 1999; (iii) CERC (Grant of Connectivity, LTA, MTOA in IST and related matters) Regulations,2009; (iv) CERC (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 and for directions for signing of long term access agreement for transmission system for evacuation of power from NKSTPP and Grant of Regulatory Approval for execution of the associated transmission system. Power Grid Corporation of India Limited.

29/MP/2015

Petition under Section 38 (2) of the Electricity Act, 2003 read with Section 79 (1) (c) and (k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory approval for execution of inter-State transmission scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission Conduct of Business Regulations, 1999; (iii) CERC (Sharing of inter-State Transmission charges and losses) Regulations, 2010; and Grant of Regulatory Approval for execution of the transmission system for Ultra Mega Solar Power Park(UMSPP) having capacity of 1000 MW in Anantpur district, Andhra Pradesh. Power Grid Corporation of India Limited.

214/TT/2013

Approval of transmission tariff for (i) 220 kV line Chittoor-Thiruvalam, (ii) 220 kV line from Gooty-Bellary, (iii) 220 kV line from Sulurpet-Gummidipundi and (iv) 220 kV line from Tandur-Sedam in Southern Region. Transmission Corporation of Andhra Pradesh Limited.

286/TT/2013

Approval of transmission tariff for (i) 400 kV Roorkee-Muzaffarnagar, (ii) 220 kV Khodri-Saharanpur-1 line, (iii) 220 kV Khodri-Saharanpur-2 line, (iv) 400 kV Moradabad-Kashipur line, (v) 220 kV Bareilly-Pantnagar line, (vi) 220 kV Sahibabad-Patparganj line, (vii) 220 kV Noida Sector-62-Gazipur line, (viii) 220 kV Bharatpur-Agra, (ix) 220 kV Noida Sector-20-Gazipur line, (x) 220 kV Noida Sector-20-BTPS line and (xi) 220 kV Sahupuri-Pasauli line in Northern Region. U.P. Power Transmission Corporation Limited (UPPTCL).

225/TT/2013

Approval of Transmission tariff for (i) 220 kV D/C line from Ambewadi-Ponda (Karnataka-Goa), (ii) 220 kV S/C line from Ambewadi-Xyldom (Karnataka-Goa), (iii) 220 kV D/C line from Chikkodi-Kolhapur (Karnataka-Maharashtra), (iv) 220 kV S/C line from Sedam-Tandur (Karnataka-Andhra), (v) 220 kV S/C line from Allipura-Raghulapadu (Karnataka-Andhra), (vi) 220 kV S/C line from Yerandanahalli-Hosur (Karnataka-Tamilnadu), (vii) 220 kV S/C line from Kadakola-Kaniyampet (Karnataka-Kerala) and (viii) 110 kV S/C line from Konaje-Manjeshwar (Karnataka-Kerala) in Southern Region. Karnataka Power Transmission Corporation Limited (KPTCL).

311/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and appropriate provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access in inter-State Transmission and related matters) Regulations, 2009; Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010; Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to Central Transmission Utility) Regulations, 2010. Power Grid Corporation of India Limited.

201/TT/2013

Approval of Transmission tariff for 132 kV Dharmnagar (Tripura)-Dullavcherra (Assam)-upto Churaibari (Tripura portion) line in Western Region. Tripura State Electricity Corporation Limited (TSECL).

563/MP/2014

Petition under Regulation-12 and Regulation-13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. Monnet Ispat and Energy Limited.

381/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulations 111 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for adjudication of dispute in regard to matter connected with applicability of Generic Tariff for 5 MW Solar PV project of NTPC limited at Garacharama in South Andaman district. NTPC Limited.

14/SM/2014

Non-compliance with the provisions of Clause 7 of Regulation 30 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulation, 2014 . NTPC and 13 Others.

172/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated power Limited and Jharkhand State Electricity Board and 17 others for compensation due to Change in Law during the construction period . Jharkhand Integrated Power Limited (JIPL).

I.A.16/2015 in 304/MP/2013

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

121/MP/2015

Grant of Inter-State Open Access for the energy generated by ITC Ltd. at the wind power project in Anantapur district, Andhra Pradesh for captive consumption at its factory at Bhadranchalam, Telangana . ITC Limited.

434/GT/2014

Approval of tariff of Jaypee Karcham Wangtoo Hydroelectric Project for the period 2014-19. Jaiprakash Power Ventures Limited.

462/MP/2014

Petition under section 79 (1) (f) of the Electricity Act, 2003 read with Chapter III of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for recovery of unscheduled interchange charges in respect of Bhilai Expansion Power plant (2X250MW) for the period from 22.4.2009 to 31.7.2011. NTPC- SAIL Power Company Private Limited.

90/MP/2015

Petition for seeking declaration that the commissioning of the first asset of the Kudgi transmission system was delayed due to reasons beyond the control of the petitioner and declaration that the petitioner is entitled to a day for day extension for non availability of inter-connection facility. Kudgi Transmission Limited.

116/MP/2015

Default in payment of Unscheduled Interchanges charges and deviation charges in excess of the drawl schedule by Essar Power MP Limited and default in opening Letter of Credit towards the nonpayment of UI and DSM charges. Western Regional Load Despatch Centre.

76/MP/2014

Petition for reduction of long term open access from 60 MW to 30 MW (Unit-1, Unit-II 15 MW) and refund of the excess transmission charges paid by the petitioner as per the bulk power transmission agreement dated 30.4.2009 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long term access and Medium term open access in inter-State Transmission and related matters) Regulations, 2009. Spectrum Coal and Power Limited.

Corrigendum to Petition No. 563/MP/2014

Petition under Regulation-12 and Regulation-13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. Monnet Ispat and Energy Limited.

29/MP/2015

Petition under section 38 (2) of the Electricity Act, 2003 read with section 79 (1) (c) and (k) of the Act, along with- (i) Central Electricity Regulatory Commission (Grant of Regulatory approval for execution of inter-State transmission scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission Conduct of Business Regulations, 1999; (iii) CERC (Sharing of inter-State Transmission charges and losses) Regulations, 2010; and Grant of Regulatory Approval for execution of the transmission system for Ultra Mega Solar Power Park(UMSPP) having capacity of 1000 MW in Anantpur district, Andhra Pradesh. Power Grid Corporation of India Limited.

136/MP/2014

Petition under section 79 (1) (c)& (f) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009. Power Grid Corporation of India Limited.

258/GT/2014

Revision of tariff of Ratnagiri Power Station (1967.08MW) for the period from 1.4.2009 to 31.3.2014 after truing-up exercise. Ratnagiri Gas and Power Private Limited.

402/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenue and costs during the operating period. Sasan Power Limited.

283/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period 1.4.2014 to 31.3.2019. NTPC.

420/MP/2014

Endangering grid security due to non-implementation of contingency demand disconnection scheme for sudden loss of wind generation as per CERC order 120/MP/2011 dated 22.2.2014, non availability of LVRT protection, non scheduling of wind generation as per CERC (Indian Electricity Grid Code) Regulations, 2010 (IEGC) 6.5.23 (i), lack of necessary demand estimation as per IECG Regulation 5.3 and not providing real time SCADA data to LDC. Southern Regional Load Despatch Centre.

84/MP/2015

Endangering the secured grid operation of All India electricity grid through inadequate/non-performance of Free Governor Mode Operation (FGMO) with Manual Intervention by the generators and non-compliance of Regulation 5.2 (f), (g), (h), (i) of Indian Electricity Grid Code read with Regulations 24 and 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. National Load Despatch Centre.

103/ADP/2015

Application for adoption of transmission charges with respect to Transmission System being established by the DGEN Transmission Co. Ltd. DGEN Transmission Company Limited.

80/MP/2015

Petition under Section 66 read with Section 79 (1) (k) and other appropriate provisions of the Electricity Ac, 2003 seeking directions to the respondents to allow/enable the Petitioner to sell the power procured by it from the hydro generation project being developed by Dagachhu Hydro Power Corporation, in Bhutan, through power exchanges in terms of Order of this Hon’ble Commission dated 11.9.2014 in Petition No 187/MP/2014. Tata Power Trading Company Limited.

55/MP/2015

Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and Related Matters) Regulations, 2009. Jindal India Thermal Power Limited.

78/MP/2014

Petition under Section 79 (1) (c) (d) and (f) of the Electricity Act, 2003 read with Regulations 24 & 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999. Power Grid Corporation of India Limited.

449/MP/2014

Petition under Section 79 (1) (f) read with section 60 of the Electricity Act, 2003. M/s Malana Power Company Limited.

172/MP/2013

Petition under section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13 and 17 of the Power Purchase Agreement dated 10.9.2008 executed between Jharkhand Integrated power Limited and Jharkhand State Electricity Board and 17 others for compensation due to Change in Law during the construction period. Jharkhand Integrated Power Limited (JIPL).

121/MP/2015

Grant of Inter-State Open Access for the energy generated by ITC Ltd. at the wind power project in Anantapur district, Andhra Pradesh for captive consumption at its factory at Bhadranchalam, Telangana. ITC Limited.

129/GT/2015

Petition for determination of tariff of Palatana Combined Cycle Gas Based Power Project 726.6 (2x363.3) MW for the period from 1.4.2014 to 31.3.2019. ONGC Tripura Power Company Limited (OTPC).

122/MP/2015

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework for tariff-based competitive bidding for transmission service. Bhopal Dhule Transmission Company Limited (BDTCL).

60/TT/2013

Approval of Transmission tariff for Asset-I: Part of 400 kV D/C Vapi-Navi Mumbai transmission line (from Vapi Gantry till 1st M/C point at Loc. AP-18) along with bay at Vapi under “WRSS-V Transmission System (executed in contingency arrangement to make it Vapi-Navsari TL)” in Western Region. Power Grid Corporation of India Limited.

251/GT/2013

Determination of tariff for generating and transmission activities undertaken by Bhakra-Beas Management Board 2009-14. Bhakhra-Beas Management Board (BBMB), Chandigarh.

220/GT/2013 and 132/GT/2014

Revision of tariff of Bhilai Expansion Power Plant (2 x 250 MW) for the period from 21.10.2009 to 31.3.2014 after truing-up exercise-Truing up of tariff determined by Commission’s order dated 29.7.2010 in Petition No. 308/2009. NTPC-SAIL Power Company Private Limited.

311/MP/2014

Petition under section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and appropriate provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access in inter-State Transmission and related matters) Regulations, 2009; Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010; Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to central transmission utility) regulations, 2010 and in the matter of signing of LTA for transmission system for immediate evacuation of power from Darlipalli TPS and grant of regulatory approval for execution of transmission system. Power Grid Corporation of India Limited.

105/MP/2015

Petition under Section 79 (1) (c) of the Electricity Act, 2003 and Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter State Transmission and related matter) Regulation, 2009 NTPC Limited.

87/TT/2015

Determination of transmission tariff for Meerut-Moga 765 kV S/C transmission line along with associated bays at Meerut & Moga 765/400 kV sub-station with 02 Nos. 240 MVAR line Reactor (01 no. Switchable & 01 no. non-switchable line reactor) each at Meerut & Moga under “Northern Regional Strengthening Scheme- XXVI” in Northern Region for tariff block 20014-19. Power Grid Corporation of India Limited.

106/MP/2015

Petition Under Section 79(1)(c) and (f) and other applicable provisions of The Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant Of Connectivity, Long Term Access And Medium Term Open Access In The Inter State Transmission And Related Matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of Bank Guarantee. NSL Nagapatnam Infrastructure Private Limited.

563/MP/2014

Petition under Regulation-12 and Regulation-13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014. Monnet Ispat and Energy Limited.

383/MP/2014

Application under Clause 4 Part-7 of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for extension of time for implementation of Restricted Governor Mode Operation (RGMO), as required under clause 5.2 (f) of the Regulation, in respect of certain Thermal & Hydel Generating Stations operated by the Madhya Pradesh Power Generating Company Limited. MP Power Generation Company Limited.

Corrigendum in 36/MP/2015

Approval under Central Electricity Regulatory Commission (Grant of Connectivity, Long term and Medium term Open Access to the inter-State transmission and related matters) Regulations, 2009, to determine the Transmission Reliability Margin between the NEW Grid and SR Grid post commissioning of 765kV S/C Raichur-Solarpur transmission line. Power Grid Corporation of India Limited.

I.A No. 03/2015 in Petition No. 312/TT/2014 & I.A No. 04/2015 in Petition No. 384/TT/2014

Approval of additional expenditure towards the cost of the insurance of 400 kV D/C Koldam-Ludhiana Transmission Line in Northern Region under Regullation-54 and 55 of Central Electricity Regulatory Commission (Terms and condition of Tariff), 2014 for tariff block 20014-19.. Parbati Koldam Transmission Company Limited

17/SM/2014

Default in payment of Unscheduled Interchanges (UI)/Deviation Settlement Charges for the energy drawn in excess of the drawl schedule by Uttar Pradesh Power Corporation Limited.

449/MP/2014

Petition under Section 79 (1) (f) read with section 60 of the Electricity Act, 2003. M/s Malana Power Company Limited.

228/GT/2014

Petition for revision of tariff for the period 2012-14 based on truing-up exercise and for determination of tariff for the period 2014-19 in respect of Loktak Hydro Power Station. NHPC Limited.

482/TDL/2014

Application for grant of Inter-State trading license to Nydel Resources Pvt. Limited. Nydel Resources Pvt. Ltd.

453/GT/2014 44/GT/2015 456/GT/2014 46/GT/2015 457/GT/2014 40/GT/2015 458/GT/2014 43/GT/2015 459/GT/2014 41/GT/2015 42/GT/2015 45/GT/2015

Approval for revision of tariff for the period 1.4.2009 to 31.3.2014 carrying out truing up exercise for the period of 2009-14 with respect to the capital expenditure including additional capital expenditure incurred during the period of 2009-10 to 2013-14 in respect of Agartala Gas Turbine Power Plant (84 MW) of NEEPCO, Shillong. NEEPCO.

Annexure

31/TT/2014

Determination of transmission tariff of Two nos of 63 MVAR 400kV Line Reactor Balia (PG) Sub-station (Extn) from the COD (1.2.2014) to 31.3.2014 under Northern Region System Strengthening Scheme-XXIV (NRSS-XXIV) of Northern Region, for tariff block 2009-14. Power Grid Corporation of India Limited.

76/MP/2015

Petition under Regulation 15 (1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 for approval of Renovation and Modernization proposal in respect of Bairasiul Power Station. NHPC Limited.

402/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenue and costs during the operating period. Sasan Power Limited.

519/TT/2014 522/TT/2014 524/TT/2014 525/TT/2014 541/TT/2014 542/TT/2014

Truing up application under Regulation 5 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for SRLDC Charges for the control period 1.4.2009 to 31.3.2014. NTPC.

314/MP/2014

Petition under Sections 79 (1) (c) and 79 (1) (k) of the Electricity Act, 2003 seeking appropriate directions for operatinoalization/scheduling of the LTA dated 20.12.2013. DB Power Ltd.

112/MP/2014

Petition under section 79 (1) (c) read with section 142 of the Electricity Act, 2003 for compliance of the Order dated 8.6.2013 passed by the Commission in Petition No. 245/MP/2012. Dakshin Gujarat Vij Company Limited.

462/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Chapter III of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for recovery of unscheduled interchange charges in respect of Bhilai Expansion Power plant (2X250MW) for the period from 22.4.2009 to 31.7.2011. NTPC- SAIL Power Company Private Limited.

563/MP/2014

Petition under Regulation 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 dated 6.1.2014 (as amended). Monnet Ispat and Energy Limited.

92/MP/2015 99/MP/2015

Petition seeking directions with regard to difficulties in implementing some of the directions given in the Order dated 16.2.2015 in Petition Nos. 92/MP/2014 along with I.A. No.s. 43/2014, 51/2014, 52/201454/2014, 56/2014 and 59/2014, Petition Nos.376/MP/2014, Petition Nos. 382/MP/2014, Petition Nos. 393/MP/2014 and Review Petition No. 25/RP/2014. Power Grid Corporation of India Limited.

106/MP/2015

Petition under Section 79 (1) (c) and (f) and other applicable provision of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the action of the respondent in threatening to cancel the open access and encashment of bank guarantee. NSL Nagapatnam Infrastructure Private Limited.

I.A. No.10/2015 in Petition No. 341/SM /2013

Regulatory oversight of the management and governance of Indian Energy Exchange Limited (IEX). Indian Energy Exchange Limited (IEX).

62/MP/2014 50/MP/2015

Petition for revision of the Escalation Rates for domestic Coal published by the Central Electricity Regulatory Commission for the purposes of payment in the PPA under Case -I Bidding process. Indiabulls Power Limited.

44/TT/2013

Approval of transmission tariff from anticipated DOCO to 31.3.2014 for assets under transmission system associated with Pallatana Gas Based Power Project and Bongaigaon Thermal Power Station in North Eastern Region for tariff block 2009-14. Power Grid Corporation of India Limited.

109/MP/2015

Petition for considering injection of energy from Unit-1 of the petitioner company as infirm power by seeking a relaxation under Regulation 12 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanisms and related matters) Regulations, 2014 read with Section 79 (1) (k) of the Electricity Act, 2003. Jindal India Thermal Power Limited.

270/GT/2014 294/GT/2014 290/GT/2014

Approval of tariff of Simhadri Super Thermal Power Station Stage-I (2 x 500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC limited .

48/TT/2013

Approval of transmission tariff for Vallur TPS-Melakottaiyur 400 kV D/C line under Supplementary Transmission System associated with Vallur TPS for the period from DOCO to 31.3.2014 in Southern Region. Power Grid Corporation of India Limited.

33/TT/2013

Determination of transmission tariff for Sasan UMPP TS (Group 1) in Northern region for tariff block 2009-14 period. Power Grid Corporation of India Limited.

292/TT/2013

Approval of transmission tariff of 125 MVAR, 400 kV Bus Reactor along with associated bays at Patna Sub-station under transmission system for “Transfer of Power from generation projects in Sikkim to Northern Region/Western Region Part B in Eastern Region for tariff block 2009-14 . Power Grid Corporation of India Limited.

297/TT/2013

Approval of transmission tariff from DOCO to 31.3.2014 for a section of 400 kV (Quad) S/C Parbati-Koldam transmission line (CKT-II) starting from LILO point of Parbati-III HEP to LILO point of Parbati pooling station (DOCO:1.8.2013) in Northern Region for tariff block 2009-14. Parbati Koldam Transmission Company Ltd.

I.A. No.10/2015 in Petition No. 341/SM /2013

Regulatory oversight of the management and governance of Indian Energy Exchange Limited (IEX).

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006. Bhushan Power and Steel Limited

I.A. No. 11/2015 in 99/MP/2015

Petition for directions in regard to the allocation and operationalisation of long term open access by Power Grid Corporation of India Limited, CTU for applications received in November, 2013. KSK Mahanadi Power Company Limited

277/GT/2014

Petition for determination of tariff of Vallur Thermal Power Project (3x500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC-Tamil Nadu Energy Company Limited (NTECL)

96/MP/2015

Petition filed under Section 79 (1) (c) and Section 79 (1) (f) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Access and Medium term Open Access inter-State Transmission and related matters) Regulations, 2009. M/s Chettinad Power Corporation Private Limited.

36/MP/2015

Approval under Central Electricity Regulatory Commission (Grant of Connectivity, Long term and Medium term Open Access to the inter-State transmission and related matters) Regulations, 2009, to determine the Transmission Reliability Margin between the NEW Grid and SR Grid post commissioning of 765kV S/C Raichur-Solarpur transmission line. Power Grid Corporation of India Limited.

29/MP/2015

Petition under Section 38 (2) of the Electricity Act, 2003 read with Section 79 (1) (c) and (k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory approval for execution of inter-State transmission scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulation 111 and 114 of the Central Electricity Regulatory Commission Conduct of Business Regulations, 1999; (iii) Central Electricity Regulatory Commission (Sharing of inter-State Transmission charges and losses) Regulations, 2010; and Grant of Regulatory Approval for execution of the transmission system for Ultra Mega Solar Power Park (UMSPP) having capacity of 1000 MW in Anantpur district, Andhra Pradesh. Power Grid Corporation of India Limited.

17/SM /2014

Default in payment of Unscheduled Interchanges (UI)/ Deviation Settlement Charges for the energy drawn in excess of the drawl schedule by Uttar Pradesh Power Corporation Limited. Uttar Pradesh Power Corporation Limited and others.

526/MP/2014

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Open Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking Long Term Access in terms of LTA Application No. P-90G/112 dated 10.12.2013 for importing power from inter-State sources. Noida Power Company Limited.

521/MP/2014

Adoption of corporate tax for grossing up Return on Equity for the financial year 2012-13 and to claim Return on Equity with grossed up corporate tax rate for financial year 2012-13 (AY 2013-14), considering the implied disallowance of contribution towards superannuation fund under Section 43B of IT Act in FY 2011-12 and allowance of the same in FY 2012-13. Neyveli Lignite Corporation Limited.

383/MP/2014

Petition under Clause 4, Part-7 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 for extension of time for implementation and exemption from implementation of Restricted Governor Mode Operation (RGMO), as required under clause 5.2 (f) of the Grid Code, in respect of certain thermal and hydel generating station operated by the Madhya Pradesh Generating Co. L.td (MPPGCL). Madhya Pradesh Generating Co. Ltd..

99/MP/2015

Petition for directions in regard to the allocation and operationalisation of long term open access by Power Grid Corporation of India Limited, CTU for applications received in November, 2013. KSK Mahanadi Power Company Limited.

296/TT/2013

Approval of Transmission tariff for Asset-1: Aurangabad-Aurangabad (MSETCL) 400 kV D/C (Quad) line and Shifting of 400 kV D/C Akola-Aurangabad (MSETCL) line to Aurangabad along with associated bays at both ends, Asset-2: 400/220 kV, 315 MVA ICT-I along with associated bays at Aurangabad Sub-station and Asset-3: 400/220 kV, 315 MVA ICT-II along with associated bays at Aurangabad Sub-station under “Transmission System associated with Mundra UMPP” in Western Region. Power Grid Corporation of India Limited (PGCIL).

Corrigendum 270/GT/2014 294/GT/2014 290/GT/2014

Approval of tariff of Simhadri Super Thermal Power Station Stage-I (2 x 500 MW) for the period from 1.4.2014 to 31.3.2019. NTPC Limited v UPPCL & 12 Ors.

47/TT/2013

Approval of transmission tariff for 315 MVA, 400/220/33 kV 3-Phase Spare Transformer at Madurai Sub-station (Anticipated DOCO: 1.2.2013) & 400, 80 MVAR Spare reactor at Gooty SS (DOCO: 1.1.2013) under Provision of Spare ICTs and Reactors for Southern Region from DOCO to 31.3.2014. Power Grid Corporation of India Limited (PGCIL).

98/TT/2013

Determination of transmission tariff for spare ICT at Bhiwadi under Provision of Spare interconnecting transformers (ICTs) and Reactors for Northern, Eastern, Southern and Western Region for tariff block 2009-14. Power Grid Corporation of India Limited (PGCIL).

181/TT/2013

Determination of fees and charges for Fibre Optic Communication System in lieu of existing Unified Load Dispatch & Communication (ULDC) Microwave Links in Southern Region for tariff block 2009-14. Power Grid Corporation of India Limited (PGCIL).

434/GT/2014

Approval of tariff of Jaypee Karcham Wangtoo Hydroelectric Project for the period 2014-19. Jaiprakash Power Ventures Limited.

220/GT/2013 and Petition No. 132/GT/2014

Revision of tariff of Bhilai Expansion Power Plant (2 x 250 MW) for the period from 21.10.2009 to 31.3.2014 after truing-up exercise-Truing up of tariff determined by Commission’s order dated 29.7.2010 in Petition No. 308/2009. NTPC-SAIL Power Company Private Limited.

520/MP/2014

Petition under Regulation 7 read with Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking issuance of Renewable Energy Certificates for the 4 MW and 10.4 MW projects of the petitioner based in Tamil Nadu. Vish Wind Infrastructure LLP.

251/GT/2013

Petition for determination of tariff for generation and transmission activities undertaken by Bhakra Beas Management Board for 2009-14. Bhakra Beas Management Board,Chandigarh.

283/GT/2014

Approval of tariff of Kahalgaon Super Thermal Power Station (3 X 500 MW) for the period 1.4.2014 to 31.3.2019. NTPC.

80/MP/2015

Petition under Section 66 read with Section 79 (1) (k) and other appropriate provisions of the Electricity Act, 2003 seeking directions to the respondents to allow/enable the Petitioner to sell the power procured by it from the hydro generation project being developed by Dagachhu Hydro Power Corporation, in Bhutan, through Power Exchanges in terms of Order of the Commission dated 11.9.2014 in Petition No 187/MP/2014. Tata Power Trading Company Limited.

56/TT/2015

Determination of transmission tariff from DOCO to 31.3.2019 for Installation of 1X315 MVA, 400/220 kV ICT at Bhadrawati HVDC Back to Back station under" Installation of Transformer & Procurement of spare convertor Transformer at Bhadrawati Back to Back station. Power Grid Corporation of India Limited.

55/MP/2015

Petition for the relinquishment of the Long Term Open Access under the Bulk Power Transmission Agreement dated 13.05.2010 under Regulation 18 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in Inter-State Transmission and related matters) Regulations, 2009. Jindal India Thermal Power Limited.

72/MP/2015

Petition for assignment of transmission license in favour of Reliance Infrastructure Limited under Section 17 (3) of the Electricity Act, 2003. Reliance Infrastructure Limited (Rinfra) and others.

I.A.10/2015 in 341/SM /2013

Regulatory oversight of the management and governance of Indian Energy Exchange Limited (IEX). Indian Energy Exchange Limited (IEX) .

113/MP/2014

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (1) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 read along with Regulation 3 (e) of the Central Electricity Authority (Grid Standards) Regulations, 2010, providing adequate load shedding through automatic under frequency relays(UFRs) in the state systems of North Eastern Region, keeping them functional in terms of Regulation 5.2 (n) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (Second Amendment) Regulations 2014 read along with Regulation 9 of the Central Electricity Authority (Grid Standards) Regulations, 2010 and providing of System Protection Schemes (SPS) in NER Grid to operate the transmission system closer to their limits and protect against situations like cascade tripping, tripping of critical elements in terms of Regulation 5.2 (o) of the CERC (Indian Electricity Grid Code) (Second Amendment) Regulations, 2014 for ensuring security of the North Eastern Grid as well as the interconnected Indian Grid. North Eastern Regional Load Despatch Centre.

311/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and appropriate provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access in inter-State Transmission and related matters) Regulations, 2009; Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010; Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to central transmission utility) regulations, 2010 and in the matter of signing of LTA for transmission system for immediate evacuation of power from Darlipalli TPS and grant of regulatory approval for execution of transmission system Power Grid Corporation of India Limited.

420/MP/2014

Endangering grid security due to non-implementation of contingency demand disconnection scheme for sudden loss of wind generation as per CERC order dated 22.2.2014 in Petition No. 120/MP/2011, non-availability of LVRT protection, non scheduling of wind generation as per Regulation 6.5.23 (j) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010, Regulation 5.3 regarding lack of necessary demand estimation and not providing real time SCADA data to LDC. Southern Regional Load Despatch Centre.

136/MP/2014

Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State transmission and related matters) Regulations, 2009. Power Grid Corporation of India Limited.

526/MP/2014

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Open Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking Long Term Access in terms of LTA Application No. P-90G/112 dated 10.12.2013 for importing power from inter-State sources Noida Power Company Limited.

74/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009. Bhushan Power and Steel Limited.

402/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenues and costs during the operating period. Sasan Power Limited.

450/TT/2014

Approval of Transmission tariff for Asset-I: 3x80 MVAR Switchable line reactor for 765 kV S/C Gaya-Balia Transmission line at Gaya Sub-station, Asset-II: 3x80 MVAR Switchable line reactor for 765 kV S/C Ranchi-Dharamjaygarh Transmission line along with associated bays at Ranchi Sub-station as Bus Reactor and Asset-III: 3x80 MVAR Switchable line reactor for 765 kV S/C Gaya-Varanasi Transmission line along with associated bays at Gaya Sub-station as Bus Reactor under “Transmission System for phase-I Generation Projects in Jharkhand and West Bengal Part A2”. Power Grid Corporation of India Limited (PGCIL).

523/GT/2014

Revision of tariff of SUGEN Mega Power Project (1147.5 MW) from COD to 31.03.2014 – Truing up of tariff determined by Commission’s Order dated 1.10.2014 in Petition No. 221/GT/2013. Torrent Power Limited.

186/GT/2014

Approval of tariff of SUGEN Mega Power Project (1147.5 MW) from 1.4.2014 to 31.03.2019. Torrent Power Limited.

156/GT/2013

Approval of generation tariff of Uri-II Hydroelectric Project (4 x 60 MW) of NHPC from 11.10.2013 to 31.3.2014 NHPC Limited.

51/TT/2015

Approval of transmission tariff for (a) LILO of 2nd Circuit of Neyveli - Trichy 400kV D/C Line at Nagapattinam Pooling Station along with associated bays and (b) Strengthening of Neyveli TS-II – TS-I Exp link with higher capacity conductor under “Transmission System associated Contingency Plan for evacuation of Power from IL & FS (2 X 600MW)” from DOCO to 31.3.2019 in Southern Region. Power Grid Corporation of India Limited (PGCIL).

303/TT/2013

Determination of transmission tariff from anticipated date of commercial operation to 31.3.14 for Asset (1) 765/400 kV, 1500 MVA ICT-1 along with associated bays at Jabalpur Pooling S/S (New) (Anticipated anticipated date of commercial operation :-1.12.2013) and Asset (2) 400 kV D/C (Quad) Jabalpur Pooling S/S (New)- Jabalpur (Existing) S/S T/L along with associated bays (Anticipated anticipated date of commercial operation:- 1.12.2013) under Transmission System for Phase-1 Generation project in Orissa-Part B in Western Region for tariff block 2009-14.Power Grid Corporation of India Limited (PGCIL).

67/TT/2015

Approval of Transmission tariff for Combined Asset-I: HVDC Portion and Combined Asset-II: AC Portion, under the transmission system associated with “North East-Northern/Western Interconnector-I Project” in North Eastern, Northern and Western Region.Power Grid Corporation of India Limited (PGCIL).

299/TT/2013

Determination of transmission tariff for elements under Transmission System associated with Krishnapatnam UMPP-Part-B in Southern and Western Region for tariff block 2009-14.Power Grid Corporation of India Limited.

162/TT/2013

Determination of transmission tariff for (i) 400 kV D/C Raipur (Existing)- Raipur PS (Durg) T/L with associated bays, (ii) 400 kV D/C Raigarh PS (Near Kotra)- Raigarh (existing) S/S T/L with associated bays, (iii) ICTs & Reactors at Raigarh (Kotra) and Raipur (Durg) with associated bays under Establishment of Pooling Stations at Raigarh (Kotra) and Raipur for IPP Generation Projects in Chhattisgarh (Set A/ DPR-1) in Western Region for tariff block 2009-14.Power Grid Corporation of India Limited.

462/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Chapter III of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 for recovery of unscheduled interchange charges in respect of Bhilai Expansion Power plant (2X250MW) for the period from 22.4.2009 to 31.7.2011.NTPC- SAIL Power Company Private Limited.

563/MP/2014

Petition under Regulation 12 and 13 of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2014 dated 6.1.2014 (as amended).Monnet Ispat and Energy Limited.

451/MP/2014

Application for approval under Section 17 (3) of the Electricity Act, 2003 for creating security in favour of Security Trustee pursuant to unattested deed of hypothecation by way of hypothecation on project assets for benefit of the lenders/security trustee of the project, for the transmission line i.e. Purulia PSP (WB)-Ranchi (PG) 400 kV D/C line and Kharagpur (WBSETCL)-Chaibasa (PG) 400 kV D/C line.Purulia and Kharagpur Transmission Company Ltd.

548/MP/2014

Application for approval under Sections 17 (3) and 17 (4) of the Electricity Act, 2003 for creating security in favour of IDBI Security Trusteeship Service Ltd. over (i) all the movable and immovable assets of the petitioner including all movable and immovable assets of the utility to be established by the petitioner that constitute the project, (ii) on its transmission licence granted vide order dated 30.5.2014 in Petition No. 324/2013, (iii) the Transmission Service Agreement executed by the petitioner on 6.8.2013, (iv) all project documents, strengthening Scheme-VI comprising of, amongst others, (i) Muzaffarpur-Darbhanga 400 kV D/C line, (ii) LILO of both Ckts of Barh-Gorakhpur 400 kV D/C line at Mothihari, (iii) creation of 400/220 kV GIS sub-station of Darbhanga and (iv) creation of 400/132 kV GIS sub-station at Mothihari and associated works required for the successful commissioning thereof.Darbhanga-Mothihari Transmission Company Ltd.

163/MP/2012

Petition towards unpaid unscheduled inter-change charges for the period ranging from 28.8.2005 to 31.12.2006.Bhushan Power and Steel Limited.

69/MP/2015

Petition under Section 38 (2) of the Electricity Act, 2003 read with Section 79 (1) (c) and (k) of the Act, along with (i) Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999; (iii) Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access, Medium Terms Open Access in inter-State Transmission and related matters) Regulations,2009; (iv) Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010 and for directions for signing of Long Term Access Agreement for transmission system for evacuation of power from NKSTPP and Grant of Regulatory Approval for execution of the associated transmission system.Power Grid Corporation of India Limited.

10/SM /2014

Non-compliance of the Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges) Regulations, 2010.Southern Regional Load Despatch Center and others.

304/GT/2014

Revision of tariff of Simhadri Super Thermal Power Station Stage-I (1000 MW) from 01.04.2009 to 31.03.2014 – Truing-up of tariff determined by Commission’s Order dated 12.11.2014 in Petition No. 250/GT/2013.NTPC Limited.

303/GT/2014

Revision of Tariff of Simhadri Super Thermal Power Station Stage-II (2X500 MW) from 16.09.2011 to 31.03.2014 – Truing up of tariff determined by order dated 6.3.2014 in Petition No. 226/2013.NTPC Limited.

381/MP/2014

Petition under section 79 (1) (f) of the Electricity Act, 2003 read with Regulations 111 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for adjudication of dispute in regard to matter connected with applicability of Generic Tariff for 5 MW Solar PV project of NTPC Limited at Garacharama in South Andaman district.NTPC Limited.

61/TT/2013

Approval of Transmission tariff for 400 kV, 80 MVAR Bus Reactor with associated bays at 400/220 kV Sikar Sub-station under “System Strengthening scheme in Northern Region for Sasan and Mundra UMPPs” in Northern Region.Power Grid Corporation of India Limited (PGCIL).

35/TT/2013

Approval of transmission tariff for 400 kV D/C Kishenpur-Samba transmission line along with bays at both ends, 01 no. 315 MVA, 400/220 kV ICT-I along with associated bays at Samba and 3 nos. 220 kV line bays under Northern Region System Strengthening scheme-XXII in Northern Region.Power Grid Corporation of India Limited (PGCIL).

294/GT/2014

Approval of tariff of Simhadri Super Thermal Power Station Stage-II (2 x 500 MW) for the period from 1.4.2014 to 31.3.2019.NTPC Limited.

270/GT/2014

Approval of tariff of Simhadri Super Thermal Power Station Stage-I (2 x 500 MW) for the period from 1.4.2014 to 31.3.2019.NTPC Limited.

290/GT/2014

Approval of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2014 to 31.3.2019.NTPC Limited.

315/GT/2014

Revision of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2009 to 31.3.2014-Truing up of tariff determined by order dated 15.5.2014 in Petition No.188/GT/2013.NTPC Limited.

291/TT/2013

Approval of transmission tariff form DOCO to 31.3.2014 for Line Bays and Reactor at 765/400 kV Raichur and Solapur POWERGRID S/S for Raichur-Solapur Transmission Line (Anticipated DOCO: 1.2.2014) under Transmission System associated with Synchronous Inter-connection between SR and WR in Southern Region and Western Region.Power Grid Corporation of India Limited (PGCIL).

305/TT/2013

Approval of transmission tariff for 765/400 kV, 1x1500 MVA, ICT-2 at Dharamjayagarh Sub-station along with associated bays (Anticipated DOCO 1.1.2014) under Supplementary Transmission Scheme of upcoming IPP Projects in Chhattisgarh.Power Grid Corporation of India Limited (PGCIL).

11/SM//2014

Non- compliance of Sections 38 and 39 of the Electricity Act, 2003.Central Transmission Utility and others.

483/MP/2014

Petition under Regulation 63 (iii) of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 seeking consent for enabling cross border transaction at Indian Energy Exchange.Indian Energy Exchange Limited.

33/MP/2014

Despute arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Tata Power Delhi Distribution Limited.

381/MP/2014

Petition under section 79 (1) (f) of the Electricity Act, 2003 read with Regulations 111 and 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for adjudication of dispute in regard to matter connected with applicability of Generic Tariff for 5 MW Solar PV project of NTPC Limited at Garacharama in South Andaman district.NTPC Limited.

283/MP/2012

Petition under Sections 61, 63 and 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding, including the PPA.Coastal Andhra Power Limited.

81/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 12, 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC India Limited for compensation due to force majeure events and Change in Law impacting revenues and costs during the operating period.GMR-Kamlanga Energy Limited, Bangalore.

517/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003.Udupi Power Corporation Ltd.

54/MP/2015

Petition under Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 for issuance of certificates from the date of commissioning of the petitioner`s member of association of solar power projects and extend the benefit of Vintage based Multiplier as such projects accredited and commissioned prior to the notification of the REC (Third Amendment) Regulations, 2014.Solar Power Society (SPL).

29/MP/2015

Petition under Section 38 (2) of the Electricity Act, 2003 read with Section 79 (1) (c) and (k) of the Act, along with- (i) Central Electricity Regulatory Commission (Grant of Regulatory approval for execution of inter-State transmission scheme to Central Transmission Utility) Regulations, 2010; (ii) Regulations 111 and 114 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999; (iii) Central Electricity Regulatory Commission (Sharing of inter-State Transmission charges and losses) Regulations, 2010; and Grant of Regulatory Approval for execution of the transmission system for Ultra Mega Solar Power Park (UMSPP) having capacity of 1000 MW in Anantpur district, Andhra Pradesh. Power Grid Corporation of India Limited.

311/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and appropriate provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access in inter-State Transmission and related matters) Regulations, 2009; Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010; Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to central transmission utility) regulations, 2010 and in the matter of signing of LTA for transmission system for immediate evacuation of power from Darlipalli TPS and grant of regulatory approval for execution of transmission system.Power Grid Corporation of India Limited.

449/MP/2014

Petition under Section 79 (1) (f) read with Section 60 of the Electricity Act, 2003.Malana Power Company Limited.

220/GT/2013 and Petition No. 132/GT/2014

Revision of tariff of Bhilai Expansion Power Plant (2 x 250 MW) for the period from 21.10.2009 to 31.3.2014-Truing up of tariff determined by Commission’s order dated 29.7.2010 in Petition No. 308/2009.NTPC SAIL Power Company Private Limited.

112/MP/2014

Petition under Section 79 (1) (c) read with Section 142 of the Electricity Act, 2003 for compliance of the Order dated 8.6.2013 passed by the Commission in Petition No. 245/MP/2012.Dakshin Gujarat Vij Company Limited.

22/TT/2015

Approval of transmission tariff for 765 kV D/C Wardha- Aurangabad Line-2 along with Bays and equipment at both ends under System Strengthening in Wardha- Aurangabad Corridor for IPP projects in Chhattisgarh (IPP-G) in Western Region from anticipated DOCO to 31.3.2019 under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014.Power Grid Corporation of India Limited (PGCIL).

17/SM/2014

Default in payment of Unscheduled Interchanges (UI) Deviation Settlement Charges for the energy drawn in excess of the drawal schedule by Uttar Pradesh Power Corporation Limited.Uttar Pradesh Power Corporation Ltd.

136/MP/2014

Petition under Section 79 (1) (c) & (f) of the Electricity Act, 2003 and Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009.Power Grid Corporation of India Limited.

521/MP/2014

Adoption of corporate tax for grossing up Return on Equity for the financial year 2012-13 and to claim Return on Equity with grossed up corporate tax rate for financial year 2012-13 (AY 2013-14), considering the implied disallowance of contribution towards superannuation fund under 43 B of IT Act in FY 2011-12 and allowance of the same in FY 2012-13.Neyveli Lignite Corporation Limited.

520/MP/2014

Petition under Regulation 7 read with Regulation 14 of the Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 seeking issuance of Renewable Energy Certificates for the 4 MW and 10.4 MW projects of the petitioner based in Tamil Nadu.Vish Wind Infrastructure LLP.

526/MP/2014

Petition under Regulation 7 read with Regulation 12 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Open Access and Medium Term Open Access in inter-State Transmission and related matters) Regulations, 2009 seeking Long Term Access in terms of LTA Application No. P-90G/112 dated 10.12.2013 for importing power from inter-State sources.Noida Power Company Limited.

258/GT/2014

Revision of tariff of Ratnagiri Power Station (1967.08MW) for the period from 1.4.2009 to 31.3.2014.Ratnagiri Gas and Power Private Limited.

455/GT/2014

Revision of tariff for the period 2009-14 with respect to capital expenditure including additional capital expenditure incurred during the financial years 2009-10 to 2013-14 in respect of Kopili Hydro Electric Project Stage-II (1x25 MW) of North Eastern Electric Power Corporation Limited.NEEPCO Ltd, Shillong.

454/GT/2014

Revision of tariff for the period 2009-14 with respect to capital expenditure including additional capital expenditure incurred during the financial years 2009-10 to 2013-14 in respect of Khandong Hydro Electric Project Stage-II (1 x 25 MW) of North Eastern Electric Power Corporation Limited.NEEPCO Ltd, Shillong.

89/GT/2013

Approval of generation tariff of Nimoo Bazgo HE Project (3 x15 MW) for the period from 10.10.2013 to 31.3.2014.NHPC Limited.

74/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009.Bhushan Power and Steel Limited.

531/TT/2014

Approval of transmission tariff of Shifting of 50 MVAR Line Reactor from Rengali to Baripada end under Transmission System Associated With Teesta (Stage-V) HEP in Eastern Region for 2009-14 and 2014-19 tariff period under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014..Power Grid Corporation of India Limited (PGCIL)

530/TT/2014

Determination of transmission tariff from DOCO to 31.3.2019 for Asset I: 220 kV D/C Rangpo- New Melli Line and associated bays at Rangpo and New Melli alongwith one no 220 kV Bus Coupler Bay each at Rangpo and New Melli; Asset II: 1 no 31.5 MVAR Bus Reactor (1st) at New Melli and associated bay; Asset III:1 no 31.5 MVAR Bus Reactor (2nd) at New Melli and associated bay; Asset IV: 63MVAR Line Reactor of Ckt-I of 400kV D/C Patna- Kishenganj line at Patna Substation as Bus reactor; Asset V: 63 MVAR Line Reactor of Ckt-II of 400kV D/C Patna- Kishenganj line at Patna Substation as Bus reactor under “Transmission System for Transfer of Power from Generation Projects in Sikkim to NR/WR Part-B” in Eastern Region. .PGCIL

475/TT/2014

Determination of transmission tariff from anticipated DOCOs to 31.3.2019 for Asset I: 01 No. 1x500 MVA ICT at 400/220 KV Subhasgram S/S along with the associated bays and 02 Nos. of 220 kV equipped line bays at 400 KV Subhasgram S/S.; Asset II: 125 MVAR Bus Reactor – I Muzaffarpur Substation alongwith bays; Asset III: 125 MVAR Bus Reactor II replacing existing 63 MVAR Bus Reactor at Muzaffarpur alongwith bays under Transmission System for “Eastern Region Strengthening Scheme – VIII” in Eastern Region for the tariff period 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014..PGCIL

498/TT/2014

Determination of transmission tariff for 125 MVAR 400 kV Bus Reactor along with associated bay at Biharshariff Sub-station under "Augmentation of Transformation Capacity and Reactive Compensation in Eastern Region" for the tariff period 2014-19 under Regulation-86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014..PGCIL

10/SM /2014

Non-compliance of the Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges) Regulations, 2010.

33/MP/2014

Dispute arising as a result of non furnishing of details by NTPC and DVC in terms of Regulation 21 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009..Tata Power Delhi Distribution Limited.

374/MP/2014

Petition under Section 94 (f) of the Electricity Act, 2003 seeking extension of time in implementing the Commission’s order dated 20.2.2014 in Petition No. 146/MP/2013 and I.A. 36/2013 of SRLDC for providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (i) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment),Regulations, 2012 read along with Regulation 3 (e) of Central Electricity Authority (Grid Standards) Regulations, 2010 and following best practices of O&M of transmission elements for ensuring security of the Southern Regional grid as well as the interconnected Indian Grid..Tamil Nadu Transmission Corporation Limited (TANTRANSCO).

59/MP/2014

Providing protection systems having reliability, selectivity, speed and sensitivity and keeping them functional in terms of Regulation 5.2 (I) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2012 read along with Regulation 3 (e) of the CERC (Grid Standards) Regulations, 2010 for ensuring security of the Eastern Regional grid as well as the inter-connected Indian grid.Eastern Regional Load Despatch Centre

69/GT/2013

Approval of tariff of Mauda STPS, Stage-I (2 x 500 MW) for the period from COD of Unit-I and II to 31.3.2014.NTPC Limited.
Annexure

194/SM/2013

Default in payment of Unscheduled Interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Power Development Department, Jammu and Kashmir .Power Grid Corporation of India Limited.

70/GT/2013, 297/GT/2014

Approval of tariff of Vindhyachal Super Thermal Power Station Stage – IV (1000 MW) from the date of commercial operation upto 31.3.2014..NTPC Limited.
Annexure

121/GT/2014

Approval of tariff of UNOSUGEN (382.5 MW) Power Plant for the period from COD to 31.3.2014..Torrent Power Limited

206/GT/2013, 272/GT/2014

Revision of tariff of Kahalgaon Super Thermal Power Station, Stage-II (1500 MW) for the period from 1.4.2009 to 31.3.2014, after truing-up exercise.Power Grid Corporation of India Limited.

477/TT/2014

Approval of Transmission tariff for 80 MVAR Bus Reactor at Kotputli Sub-station under Northern Region System Strengthening scheme-XV in Northern Region...Power Grid Corporation of India Limited.

440/MP/2014

Petition under Section 79 (1) (c) and (f) of the Electricity Act, 2003 for adjudication of dispute between Essar Power Gujarat Limited and Power Grid Corporation of India Limited in relation to illegal threat of encashment of the bank guarantee furnished in relation to connectivity granted to the petitioner..Essar Power Gujarat Limited (EPGL).

419/MP/2014

Petition on behalf of Raichur Sholapur Transmission Company Limited under Transmission Service Agreement dated 4.8.2010 read with section 79 (1) (f) of the Electricity Act, 2003Raichur Sholapur Transmission Company Limited.

434/GT/2014

Approval of tariff of Jaypee Karcham Wangtoo Hydroelectric Project for the period 2014-19.Jaiprakash Power Ventures Limited.

378/MP/2014

Permission to introduce Two Day Ahead Spot (2D-SPOT) and Extended Evening Day Ahead Spot (EVE-DAS) in Power Exchange India Limited.Power Exchange of India Ltd.

262/GT/2014

Revision of tariff of Nathpa Jhakri Hydroelectric power station (6 x 250MW) of SJVN Limited for the period 1.4.2009 to 31.3.2014-Truing up of tariff determined by order dated 20.6.2014 in Petition No.168/GT/2013.SJVN Limited.

10/SM/2014

Non-compliance of the Regulation 8 (6) Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges) Regulations, 2010.Southern Regional Load Despatch Center and others.

74/MP/2014

Petition under Section 79 (1) (f) of the Electricity Act, 2003 read with Regulation 32 of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term access and Medium Terms Open Access in inter-State Transmission and related matters) Regulations, 2009.Bhushan Power and Steel Limited (BPSL).

MP/463/2014

Petition under Section 79(1)(f) of the Electricity Act, 2003 for a direction to the respondents to pay additional fixed charges of `0.439/kWh for the balance period of PPA-Adjudication of disputes relating to forgone capacity charges. M/s GMR Vemagiri Power Generation Ltd, Bangalore.

81/MP/2013

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Articles 12, 13 and 17 of the Power Purchase Agreement dated 7.8.2007 executed between the Distribution Companies in the State of Haryana and PTC India Limited and the back to back PPA dated 12.3.2009 entered into between GMR Energy Limited and PTC Indian Limited for compensation due to force majeure events and change in law impacting revenues and costs during the operating period. GMR-Kamlanga Energy Limited, Bangalore.

016/SM/2014

Non-compliance of Regulations 2.8.1 (c) and 5.2 (I) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010. Chairman, Jharkhand State Electricity Board and others.

011/SM/2014

Non- compliance of Sections 38 and 39 of the Electricity Act, 2003. Central Transmission Utility and others.

311/MP/2014

Petition under Section 79 (1) (c) of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and appropriate provisions of the Central Electricity Regulatory Commission (Grant of Connectivity, Long-term Open Access in inter-State Transmission and related matters) Regulations, 2009; Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010; Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014; Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State transmission Scheme to central transmission utility) regulations, 2010 and in the matter of signing of LTA for transmission system for immediate evacuation of power from Darlipalli TPS and grant of regulatory approval for execution of transmission system. . Power Grid Corporation of India Limited.

402/MP/2014

Petition under Section 79 of the Electricity Act, 2003 read with statutory framework governing procurement of power through competitive bidding and Article 13.2 (b) of the Power Purchase Agreement dated 7.8.2007 executed between Sasan Power Limited and the procurers for compensation due to change in law impacting revenues and costs during the operating period . Sasan Power Limited.

483/MP/2014

Petition under Regulation 63 (iii) of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 seeking consent for enabling cross border transaction at Indian Energy Exchange. Indian Energy Exchange Limited.