All. HC: Arbitrator’s Requirement to Provide Reason Hinges on Pleadings & Available Docs. on Record  ||  Supreme Court: No Provision Under GST Act for Pre-payment Prior to Adjudication  ||  Supreme Court: Cannot Set Aside Conviction Only on the Ground that Witness Turned Hostile  ||  SC: Can Use Witness Statement Recorded In Absence of Accused, if Conditions of S. 299 CrPC Fulfilled  ||  Del. HC: Administration has Turned Blind Eye Towards Functioning of Dairies in National Capital  ||  Delhi High Court: Ramping Up of Food Sampling & Testing Required in National Capital  ||  Bom. HC: Ensure Availability of Essential Infrastructure to Implement e-Mulakaat System in Prisons  ||  Supreme Court: Concept of 'Parental Alienation Syndrome' Discussed in Child Custody Dispute  ||  Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship  ||  Bom. HC: Renaming of Aurangabad and Osmanabad to Chhatrapati Sambhajinagar And Dharashiv Upheld    

SC Dismisses TRAI's Plea on IUC - (02 May 2016)

Supreme Court has dismissed petition of Telecom Regulatory Authority of India (TRAI) seeking to transfer Interconnect Usage Charges (IUC) case from the Gujarat High Court to Delhi High Court.

Tags : SUPREME COURT   TRAI  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved