TDSAT Archives | SCC Times

Case Briefs Tribunals/Commissions/Regulatory Bodies

TDSAT | A dispute between two service providers may be maintainable even in absence of a subsisting agreement; Totality of facts to be considered

Telecom Disputes Settlement Appellate Tribunal (TDSAT): Justice Shiva Kirti Singh dismissed the petition being devoid of merits. Facts The facts of the

Case Briefs High Courts

Del HC | Why was Broadcast Audience Research Council of India’s new algorithm to mitigate impact of ‘Landing Page’ on viewership data across television channels challenged? HC’s analysis

Delhi High Court: Navin Chawla, J., refused to pass an interim injunction in regard to the communication dated 03-09-2020 along with Press

Case Briefs Supreme Court

SC extends tenure of the Chairman and members of TDSAT for 3 months

Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has extended the the tenure of the Chairman

Case Briefs Tribunals/Commissions/Regulatory Bodies

Ker HC | TRAI is merely empowered to make regulations between TV service providers; TDSAT is the appropriate authority to resolve disputes

Kerala High Court: Anu Sivaraman, J., dismissed a writ petition seeking directions from the Court to direct regulating authority, Telecom Regulatory Authority

Case Briefs High Courts

Writ Petition filed by Star India dismissed for want of maintainability

Delhi High Court– Dismissing the writ petition filed by the petitioner challenging the orders of Telecom Disputes Settlement & Appellate Tribunal’s (TDSAT)

Case Briefs Tribunals/Commissions/Regulatory Bodies

INX News Pvt. Ltd. directed to pay outstanding dues of Rs 95.76 lakh to Manthan Broadband Services Pvt. Ltd.

Telecom Disputes Settlement and Appellate Tribunal (TDSAT): While allowing a petition filed by Multi System Operator/ Cable Operator Manthan Broadband Services Pvt.