Article 370| SC reserves order on restoration of 4G internet services in Jammu and Kashmir
Supreme Court: The Court has reserved its order on a batch of petitions seeking restoration of 4G internet services in Jammu and
Telecom
The condition to put a spectrum cap and make a classification not allowing certain entities to bid is not arbitrary
Supreme Court: Refusing to interfere with the principle of capping adopted in the Notice Inviting Application-2015 (NIA) for allocation of spectrums in
Call drop charges as penalty on the telecom Service providers violative of Arts. 14 and 19(1)(g) of the Constitution
Supreme Court: In the matter where the validity of the Telecom Consumers Protection (Ninth Amendment) Regulations, 2015 was in question, the Court