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Telecom Disputes Settlement And Appellate Tribunal judgments

1,147 judgments · page 1 of 58

Tribunals and Commissions23 Sept 2026Allowed

M/s Kal Cables Pvt. Ltd. Vs V. Ravishankar

Telecom Disputes Settlement And Appellate Tribunal · (2026) 09 TDSAT CK 5945

Telecom Regulatory Authority of India Act, 1997-Section 14, 14AThe Companies Act, 1956The Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012-Regulation 2(s), 2(k)
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Tribunals and Commissions18 Sept 2026Partly Allowed

Delhi International Airport Limited Vs Airports Economic Regulatory Authority Of India & Anr.

Telecom Disputes Settlement And Appellate Tribunal · (2026) 09 TDSAT CK 5942

Airports Economic Regulatory Authority of India Act, 2008-Section 13, 13(1), 13(1)(a), 13(1)(a)(i), 13(1)(a)(ii), 13(1)(a)(iii), 13(1)(a)(iv), 13(1)(a)(v), 13(1)(a)(vi), 13(1)(a)(vii), 13(1)(e), 13(1)(f), 13(4), 14(4), 17(b), 18, 18(2), 18(7), 31, 32Code of Civil Procedure, 1908-Section 100, Explanation IV to Section 11, Order XLI Rule 5Income Tax Act, 1961-Section 37(1)
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Tribunals and Commissions04 Aug 2026Appeal allowed

Manvir Singh Vs ICICI Bank

Telecom Disputes Settlement And Appellate Tribunal

Information Technology Act, 2000-Section 57; Section 43A; Section 43; Section 43 and 43AIT Act 2000-Section 43 APayment and Settlement Act, 2007
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Tribunals and Commissions05 May 2026Allowed

N K Infocom Vs Direct News Private Limited

Telecom Disputes Settlement And Appellate Tribunal · (2026) 05 TDSAT CK 1236

Code of Civil Procedure, 1908- Order 30 Rule 1Telecom Regulatory Authority of India Act, 1997- Section 14, 14ACable television Networks (Regulation) Act, 1995- Section 3
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