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    

SC Refuses to Stay Bombay HC Judgment Upholding Provisions of Tariff Orders by TRAI - (19 Aug 2021)

MEDIA AND COMMUNICATION

Supreme Court has refused to stay the Bombay High Court's judgment which upheld most provisions of the Tariff Orders issued by the Telecom Regulatory and Authority of India (TRAI) in 2017 and 2020 for TV channels.

Tags : SUPREME COURT   PROVISIONS OF TARIFF ORDERS BY TRAI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved