TRMONTHLY TRIBUNAL ARCHIVE
Read 7 LawLens analyses of Telecom Disputes Settlement & Appellate Tribunal decisions published in September 2026, covering key rulings, legal principles and case law.
← BACK TO TDSAT REPORTPERMANENT MONTHLY EDITIONS
The Petitioner, a Multi System Operator (MSO), entered into an Interconnection Agreement with the Respondent, a Local Cable Operator (LCO), on 1 December 2014.
4 MIN READ→
The Petitioner, Kal Cables Pvt. Ltd., an MSO, and the Respondent, proprietor of M/s World View and an LCO, executed an Interconnect Agreement dated 28 October 2015. The agreement contained a special revenue-sharing ar...
4 MIN READ→
Delhi International Airport Limited (“DIAL”), operator of Indira Gandhi International Airport, New Delhi, challenged AERA’s Tariff Order No. 20/2024-25 dated 28 March 2025, by which AERA undertook the true-up for the...
7 MIN READ→
Asianet Satellite Communications Ltd. filed the petition under Sections 14 and 14A of the Telecom Regulatory Authority of India Act, seeking recovery of outstanding carriage fees, pre-suit interest, and further contra...
3 MIN READ→
Smt. Sheela Balram Sharma filed a complaint under Sections 43, 61, 66 and 66B of the Information Technology Act, 2000, alleging that Aditya Dhananjay Satwe, formerly her employee, had stolen the source code of her cop...
3 MIN READ→
Smt. Sheela Balram Sharma filed a complaint under Sections 43, 61, 66 and 66B of the Information Technology Act, 2000, alleging that Aditya Dhananjay Satwe, formerly her employee, had stolen the source code of her cop...
3 MIN READ→
The Petitioner, Den Enjoy Cable Networks Private Limited, a Distribution Platform Operator, entered into an Interconnect Agreement dated 19 October 2019 with Respondent No. 1, Maurya Cable Network, a Local Cable Opera...
4 MIN READ→