CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

SC Asks Bharti Airtel to Move Alternate Forum Challenging DoT Demand for Videocon Dues - (25 Aug 2021)

MEDIA AND COMMUNICATION

Supreme Court has granted liberty to Bharti Airtel to move the appropriate forum against the direction issued to it by the Department of Telecommunications (DoT) to pay the AGR (Adjusted Gross Revenue) dues of Videcon Telecommunications Ltd.

Tags : SUPREME COURT   BHARTI AIRTEL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved