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Telecom Disputes Settlement And Appellate Tribunal judgments, 2019

6 judgments · page 1 of 1

Tribunals and Commissions20 Dec 2019Dismissed

Bank Of India And Anr Vs Sandeep & Anr

Telecom Disputes Settlement And Appellate Tribunal · (2019) 12 TDSAT CK 0004

Information Technology Act, 2000 — Section 43, 43(A), 44, 45, 46, 47, 79, 79A, 79(2), 79(3), 81, 87, 90, 434AIndian Penal Code, 1860 — Section 193, 228Information Technology(Qualification and experience Of Adjudicating Officers and manner Of Holding Enquiry} Rules, 2003 — Rule 3, 4, 5, 9, 10, 11,
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Tribunals and Commissions20 Dec 2019Dismissed

Bank Of India Vs Sandeep & Anr.

Telecom Disputes Settlement And Appellate Tribunal · (2019) 12 TDSAT CK 0003

Information Technology Act, 2000 — Section 2(1), 2(b)(ii), 2(c)(ii), 43, 43(A), 43(g), 44, 45, 47, 61, 79, 79(1), 79(2), 79(3), 79A, 81, 87, 90Indian Penal Code, 1860 — Section 193, 228Information Technology(Qualification And Experience Of Adjudicating Officer And Manner Of Holding Enquiry) Rules, 2003 — Rule 3, 4, 5(b), 9, 10, 11
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Tribunals and Commissions01 Jul 2019Allowed

Veecon Media & Broadcasting Pvt. Ltd. Vs Union Of India

Telecom Disputes Settlement And Appellate Tribunal · (2019) 07 TDSAT CK 0002

Constitution Of India — Article 19(1)Emblems And Names (prevention Of Improper Use) Act, 1950 — Section 2(b), 3, 4, 4(2)Telecom Regulatory Authority Of India Act, 1997 — Section 14
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