Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Loop Telecom Ltd. v. Union of India and Ors. - (Telecom Disputes Settlement and Appellate Tribunal) (16 Sep 2015)

TDSAT dismisses Loop Telecom’s petition for refund of UAS licence fee

MANU/TD/0042/2015

Media and Communication

The TSDAT rejected a petition by Loop Telecom for the refund of monies paid by it towards the grant of Unified Access Licences in 2008. Given that the Supreme Court had quashed the licences, the Tribunal could not direct a refund in terms of the Contract Act, 1872. Moreover, pending criminal proceedings against the Petitioner in light of the peculiar manner in which the government had allocated licences were found to be vitally connected to the claim for refund.

Relevant : Section 65 Contract Act, 1872 Act Centre of Public Interest Litigation v. Union of India MANU/SC/0179/2011 Akhil Bhartyia Upbhokta Congress V. State of Madhya Pradesh MANU/SC/0345/2011

Tags : UAS   LICENCE   LOOP   REFUND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved