14th Dr. Paras Diwan Memorial International Energy Law Moot Court Competition, 2024
UPES, School of Law, Dehradun is organizing the 14th Dr. Paras Diwan Memorial International Energy Law Moot Court Competition, 2024 in collaboration
infrastructure laws
‘Symbolic justice’ for construction workers as Supreme Court issues various directions for their welfare
Supreme Court: “Construction workers do not assist only in building infrastructure, but they also assist in building the nation, in their own
Essar to pay electricity duty of Rs. 1038.27 Crores to the State of Gujarat
Supreme Court: Refusing to interfere with the decision of the Gujarat High Court directing Essar Steel India Ltd. (ESL) to pay electricity
Change in Indonesian Law is not a force majeure event; Power Generating Companies not entitled to compensatory tariff
Supreme Court: In the issue involving the Power Purchase Agreement (PPA) entered into by the Government and the Adani Enterprises, where the