Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Madras High Court Asks TRAI to Revise Tariff on Cable Landing Stations - (03 Jul 2018)

Madras High Court has ordered Telecom Regulatory Authority of India (Trai) to re-do the charges it has fixed on the access facilitation and others, as its assessment of factors to arrive at these charges lack transparency.

Tags : MADRAS HIGH COURT   TRAI   TARIFF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved