SC: CBDT Circulars do not Bind Courts in Income Tax Matters  ||  SC: Gujarat Saw Several Hooch Tragedies despite Prohibition on Liquor  ||  SC: Interest Continues if Award-Holder Cannot Freely Withdraw Conditional Deposit  ||  SC Urges Law Commission to Examine Law Governing Deposits Made in Courts  ||  SC: Civil Court Cannot Grant Interim Relief While Leave Application Against Public Trust is Pending  ||  Calcutta HC Upholds ITC Injunction, Says ‘Gold’ Has Acquired Secondary Meaning  ||  MP High Court Denies Compensation as Pregnancy Pre-Dated Sterilization Surgery  ||  Delhi HC: MACT Must Assess Claimant’s Need Before Denying Release of FDR Compensation  ||  Delhi HC Orders Interpol Red Corner Notice Against Man Facing Contempt Over Remarks Against Judges  ||  Gujarat HC Allows Seven-Day Parole to Convict in Bilkis Bano Case    

Madras High Court Gives Relief to Vodafone in Trai Tariff Case - (19 Mar 2018)

Madras High Court has ordered the telecom regulator not to take any coercive or penal action against Vodafone India, while staying the regulator’s demand that the carrier put all its tariff plans on the website, including those offered to retain individual customers.

Tags : MADRAS HIGH COURT   VODAFONE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved