Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Andhra Pradesh High Court Stays Andhra’s Green Tariff Renegotiation - (26 Jul 2019)

POWER AND ENERGY

Andhra Pradesh High Court has stayed Andhra Pradesh’s move to renegotiate tariffs of signed contracts, but they also suffered losses as the State shut down wind and solar plants for a few hours, which officials say violates rules.

Tags : ANDHRA PRADESH HIGH COURT   GREEN TARIFF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved