TRMONTHLY TRIBUNAL ARCHIVE
Read 10 LawLens analyses of Telecom Disputes Settlement & Appellate Tribunal decisions published in May 2026, covering key rulings, legal principles and case law.
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Mumbai International Airport Ltd. (MIAL), the operator of Chhatrapati Shivaji Maharaj International Airport (CSMIA), challenged AERA’s Order No. 01/2025-26 dated 07.05.2025.
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The Respondent No. 1 (Wardha Bank) maintained a current account with the Appellant (YES Bank).
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The Appellant (GPL) filed a complaint before the Adjudicating Officer (AO) in Karnataka on October 28, 2011, seeking compensation of ₹39,00,550 for wrongful loss due to unauthorized access to its banking accounts at A...
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The Petitioner, Prasar Bharati, entered into a Licensed Infrastructure agreement with the Respondent on 23.03.2006 to provide space and tower aperture for FM radio transmission in Hissar
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The Petitioner, a Multi-System Operator (MSO), entered into a Model Interconnect Agreement (MIA) with Respondent No. 1, a Local Cable Operator (LCO), for the re-transmission of television signals in West Bengal
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The Petitioner, a Multi System Operator (MSO), entered into a Memorandum of Understanding (MOU) on 14.03.2013 with Respondent No. 2 (ABS Media), acting as the authorized agent for Respondent No. 1 (Sahara India TV Net...
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The Petitioner, a Multi-System Operator (MSO), entered into an Interconnection Agreement with the Respondent, a Local Cable Operator (LCO), on 24.08.2015.
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The Petitioner, a Multi-System Operator (MSO), entered into an Interconnection Agreement with the Respondent, a Local Cable Operator (LCO), on 24.02.2015.
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The Petitioner, a Multi System Operator (MSO), filed this petition under the TRAI Act, 1997, seeking recovery of Rs. 32,53,898/- towards outstanding subscription charges from the Respondent, a Local Cable Operator (LCO)
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The Petitioner, a Multi System Operator (MSO) and proprietary concern of Mr. Nirlep Kumar, entered into a channel placement agreement with the Respondent (Broadcaster) for the channel "News X" for the period 20.03.201...
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