TRMONTHLY TRIBUNAL ARCHIVE
Read 7 LawLens analyses of Telecom Disputes Settlement & Appellate Tribunal decisions published in March 2026, covering key rulings, legal principles and case law.
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The Appellant, an Internet Service Provider (ISP), challenged an order dated June 20, 2023, issued by the Respondent (TRAI), which reiterated an earlier order dated January 19, 2022
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The Petitioner, a Multi System Operator (MSO), filed this petition under Sections 14 and 14A of the TRAI Act, 1997, against Respondent No. 1 (a Local Cable Operator - LCO) and Respondent No. 2 (a competing MSO).
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The Petitioner, a Multi System Operator (MSO), entered into an Interconnect Agreement with Respondent No. 1, a Local Cable Operator (LCO), for the retransmission of television channels
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The Petitioner, a Multi System Operator (MSO), entered into an Interconnect Agreement with Respondent No. 1, a Local Cable Operator (LCO), for the retransmission of cable signals
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The Petitioner, a Multi-System Operator (MSO), entered into an interconnect agreement with Respondent No. 1 (R-1), a Local Cable Operator (LCO), to provide television signals and 155 Set Top Boxes (STBs) for subscribers
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The Petitioner, a Multi-System Operator (MSO), entered into an Interconnect Agreement (valid from 25.07.2020 to 31.03.2025) with Respondent No. 1 (R-1), a Local Cable Operator (LCO), for the retransmission of signals
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The Respondent No. 1 (Complainant), Managing Director of Narbada Forest Industries Pvt. Ltd., maintained a corporate bank account with Respondent No. 2 (Bank of Baroda).
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