TRMONTHLY TRIBUNAL ARCHIVE
Read 3 LawLens analyses of Telecom Disputes Settlement & Appellate Tribunal decisions published in April 2026, covering key rulings, legal principles and case law.
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The Petitioner, a Multi-System Operator (MSO), provided cable signals and approximately 200 Set Top Boxes (STBs) to Respondent No. 1 (R1), a Local Cable Operator (LCO), under a Model Interconnect Agreement (MIA)
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The Petitioner, a Multi-System Operator (MSO) registered under the Cable Television Networks (Regulation) Act, 1995, entered into interconnect agreements with the Respondent, a Local Cable Operator (LCO), in April 2013
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The Petitioner, a Multi-System Operator (MSO), filed a petition under Sections 14A(1) and 14(a)(ii) of the TRAI Act, 1997, seeking recovery of Rs. 1,92,23,565 in unpaid placement charges from the Respondent broadcaster
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