Sunday, 19, May, 2024
HC Reiterates ‘A person accused of rape cannot be discharged merely based on DNA Report when the case diary contains direct evidence against him’, Read Judgment
HC Opines ‘Treating an interest paid as a capital item after treating it as a revenue item by Assessing Officer amounts to change of opinion,’ Read Judgment
HC: ‘Sampling in the presence of an independent witness would not satisfy the requirement of S. 52A of the NDPS Act even when chain of custody is established,’ Read Judgment
HC: Mere fact of the commission of suicide without corroborative evidence is not sufficient to raise a presumption u/S. 113A of the Evidence Act, Read Judgment
HC: The court cannot condone the delay in filing the written statement only on the ground that the defendant is a Government concern, Read Judgment
HC: ‘An inducement to do an act which a person would not otherwise have done does not make a person liable under Section 420 of the IPC,’ Read Judgment
HC Expounds Plaintiff cannot refuse the burden to prove the main relief sought, after having secured Interlocutory relief, Read Judgment
HC: ‘When the defendant was allowed to cross-examine plaintiff’s witnesses, its absence will not deter the Court from pronouncing judgment,’ Read Judgment
HC: ‘Prosecution of a Director for vicarious liability would be an abuse of process of law if there are no specific allegations about the role played by Director,’ Read Judgment
HC: ‘A defendant cannot be permitted to file a counter-claim after the issues are framed even in cases when the claim may not be time-barred,’ Read Judgment
HC Expounds: ‘Execution of a Sale Deed claiming someone else’s property to be one’s own does not amount to Forgery,’ Read Judgment
सीबीआई ने एफएसएसएआई (FSSAI) रिश्वत मामले की जारी जांच में आगे की तलाशी अभियान के दौरान 1.42 करोड़ रु. (लगभग) बरामद किए
सीबीआई ने 1.20 लाख रु. की रिश्वत के लेन देन के दौरान एफएसएसएआई (FSSAI) के एक सहायक निदेशक सहित चार आरोपियों को गिरफ्तार किया; तलाशी में 37.3 लाख रु.(लगभग) नकद बरामद हुए
Competition Commission of India (CCI) approves the acquisition of additional shares in Sikkim Urja Limited (formerly Teesta Urja Limited) by Greenko Energies Private Limited
Competition Commission of India (CCI) approves the acquisition of 15.43% shareholding by Sanyo Special Steel Co. Ltd. in Sanyo Special Steel Manufacturing India Private Limited from Mitsui & Co. Ltd.
Search Now
Sunday, 19, May, 2024
Bare Acts
Central Acts
State Acts
Hindi Acts
Case Analysis
Supreme Court
High Courts
Tribunal Courts
Latest News
Corporate Law News
Human Rights News
Intellectual Property News
International News
International Opportunities
Interviews
Law Firm News
Marriage and Divorce News
Tourism News
Petroleum News
Blog
ADR
Arbitration
Conciliation
Lok Adalat
Mediation
Latest Caselaw
Supreme Court
Delhi High Court
Allahabad High Court
Andhra High Court
Bombay High Court
Chattisgarh High Court
Calcutta High Court
Gauhati High Court
Gujarat High Court
Himachal Pradesh High Court
Jammu & Kashmir High Court
Jharkhand High Court
Karnataka High Court
Kerala High Court
Madras High Court
Madhya Pradesh High Court
Meghalaya High Court
Manipur High Court
Orissa High Court
Patna High Court
Punjab & Haryana High Court
Rajasthan High Court
Sikkim High Court
Tripura High Court
Telangana High Court
Uttarakhand High Court
Library
Library
Legal Documents
Legal Forms for Advocates
Legal Dictionary
SC Collegium Resolutions
Law Commission of India Reports
NCRB Reports
Justice Verma Committee Report, 2013
Justice BN Srikrishna Report on Institutionalisation of Arbitration
Legal Maxims
Web Links Directory
Legal FAQs
Circulars & Notices
RBI Circulars
RBI Notices
SEBI Circulars
SEBI Notices
MCA Circulars
MCA Notices
Campus Buzz
Call for Papers
Conferences & Seminars
Courses & Workshops
Debate Competitions
Essay Competitions
Fellowships
Fests, MUNs and Other Competitions
International Opportunities
Internships
Jobs
Moot Court Competitions
Scholarships
Legal Education
Law School Entrance Exams
Law Schools and Colleges in India
Overseas Law Schools
Careers in Law
Judiciary
Supreme Court of India
High Courts
Judicial Service Exams
The Bar
Bar Councils
Bar Associations
हिंदी न्यूज़
Did you Know?
Articles
Guest Post
Contact us
Join Our Newsletter Now!
Bare Acts
Central Acts
State Acts
Hindi Acts
Latest News
Latest News
Articles
Corporate Law News
Human Rights News
Intellectual Property News
Did you Know?
International News
हिंदी न्यूज़
Law Firm News
Marriage and Divorce News
Tourism News
World of Petroleum & Natural Gas
Case Analysis
Supreme Court
High Courts
Tribunal Courts
Cheque Bounce News
Interviews
Legal Services News
Petroleum News
हिंदी न्यूज़
Articles
Latest Caselaw
Supreme Court Judgments
Supreme Court
High Court Judgments
Delhi High Court
Allahabad High Court
Bombay High Court
Calcutta High Court
Madras High Court
Punjab & Haryana High Court
Andhra High Court
Chattisgarh High Court
Gauhati High Court
Gujarat High Court
Himachal Pradesh High Court
Jammu & Kashmir High Court
Jharkhand High Court
Karnataka High Court
Kerala High Court
Madhya Pradesh High Court
Meghalaya High Court
Manipur High Court
Orissa High Court
Patna High Court
Rajasthan High Court
Sikkim High Court
Tripura High Court
Telangana High Court
Uttarakhand High Court
ADR
Arbitration
Conciliation
Lok Adalat
Mediation
Campus Buzz
Campus Buzz
Call for Papers
Conferences & Seminars
Courses & Workshops
Debate Competitions
Essay Competitions
Fellowships
Fests, MUNs and Other Competitions
International Opportunities
Internships
Jobs
Moot Court Competitions
Scholarships
Library
Library
Legal Documents
Legal Forms for Advocates
Legal Dictionary
SC Collegium Resolutions
Law Commission of India Reports
NCRB Reports
Justice Verma Committee Report, 2013
Justice BN Srikrishna Report on Institutionalisation of Arbitration
Legal Maxims
Web Links Directory
Legal Education
Law School Entrance Exams
Law Schools and Colleges in India
Overseas Law Schools
Careers in Law
More
Tags
Legal FAQs
Circulars & Notices
RBI Circulars
RBI Notices
SEBI Circulars
SEBI Notices
MCA Circulars
MCA Notices
Judiciary
Supreme Court of India
SC Collegium Resolutions
Supreme Court Calendar 2023
Supreme Court Bar Association
Supreme Court Advocate-On-Record
High Courts
All High Courts Calendar
High Courts Portals
Judicial Service Exams
Judicial Exam Notice Board
Judicial Services Exam Question Papers
The Bar
Bar Councils
Bar Associations
Guest Post
×
Expand
Category SideBar
Telecom Regulatory Authority of India Act, 1997
Order Regarding Addressable Systems
Telecommunication Interconnection (Reference Interconnect Offer) Regulation
TRAI (Levy of Fees on Service Rendered, Petitions, Miscellaneous Applications and Copy of Judgments) Regulations, 1999
TRAI Meetings for Transaction of Business Regulation, 1999
Telecom Regulatory Authority Of India (Annual Report And Returns) Rules, 1999
Telecom Regulatory Authority Of India (Form Of Annual Statement Of Accounts And Records) Rules, 1999
Telecom Regulatory Authority Of India (Miscellaneous) Rules, 1999
Telecom Regulatory Authority Of India (Period For Filing Of Application To Authority) Rules, 1999
Telecom Regulatory Authority Of India (Procedure For Conducting Inquiry Against A Member) Rules, 1999
Register or Interconnect Agreements Regulations, 1999
Telecommunication Tariff Order, 1999
Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
Telecom Disputes Settlement and Appellate Tribunal (Salaries, Allowances and other Conditions of Service of Chairperson and Members) Rules, 2000
Telecom Regulatory Authority of India (Allowances to part-time members) Rules, 2000
Telecom Regulatory Authority Of India (Salaries, Allowances And Other Conditions Of Service Of Chairperson And Whole-Time Members) Rules, 2000
Regulation on Guidelines for Registration of Consumer Organizations/non-Government Organizations (NGOS) and their interaction with TRAI, 2001
Regulation on Quality of Service of Dial-Up and Leased Line Internet Access Service, 2001
Telecommunication Interconnection (Charges And Revenue Sharing) Regulation, 2001
Telecommunication Interconnection (Port Charges) Regulation, 2001
Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
Trai (Levy of Fees and Other Charges for Tariff Plans) Regulation, 2002
Telecom Regulatory Authority of India (Salary, Allowances and other conditions of Service of the officers and employees) Rules, 2002
Regulation on Quality of Service for VOIP based International Long Distance Service, 2002
Telecom Disputes Settlement And Appellate Tribunal (Form, Verification And The Fee For Filing An Appeal) Rules, 2003
elecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
Telecommunication Interconnection Usage Charges Regulation, 2003
Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
Reporting System on Accounting Separation Regulation, 2004
Common Charter Of Telecom Services, 2005
Telecom Regulatory Authority Of India (Access To Information) Regulations, 2005
Regulation on Quality of Service of Basic and Cellular Mobile Telephone Services, 2005
Telecom Regulatory Authority of India (Transit Charges for Bharat Sanchar Nigam Limited's CellOne Terminating Traffic) Regulation, 2005
Intelligent Network Services in Multi Operator and Multi Network Scenario Regulations, 2006
Quality Of Service (Code Of Practice For Metering And Billing Accuracy) Regulation, 2006
Quality Of Service Of Broadband Service Regulations, 2006
Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television—Cas Areas) Regulation, 2006
Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
Domestic Leased Circuits Regulations, 2007
Direct To Home Broadcasting Services (Standards Of Quality Of Service And Redressal Of Grievances) Regulations, 2007
International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007
Telecom Unsolicited Commercial Communications Regulations, 2007
Telecommunication Consumers Education And Protection Fund Regulations, 2007
Standards Of Quality Of Service (Broadcasting And Cable Services) (Cable Television – Non-Cas Areas) Regulations, 2009
Standards Of Quality Of Service Of Basic Telephone Service (Wireline) And Cellular Mobile Telephone Service Regulations, 2009
Telecommunication Mobile Number Portability Per Port Transaction Charge and Dipping Charge Regulations, 2009
elecommunication Mobile Number Portability Regulations, 2009
Telecom Commercial Communications Customer Preference Regulations, 2010
Telecom Consumers Complaint Redressal Regulations, 2012
Telecom Consumers Protection Regulations, 2012
Reporting System on Accounting Separation Regulations, 2012
Mobile Banking (Quality of Service) Regulations, 2012
Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012
Standards of Quality of Service (Duration of Advertisements in Television Channels) Regulations, 2012
Standards of Quality of Service (Digital Addressable Cable TV Systems) Regulations, 2012
Standards of Quality of Service for Wireless Data Services Regulations, 2012
Registration of consumer organisations Regulations, 2013
Short Message Services (SMS) Termination Charges Regulations, 2013
Prohibition of Discriminatory Tarrifs for Data Services Regulations, 2016
Reporting System on Accounting Separation Regulations, 2016
Telecommunication (Broadcasting and Cable) Services Interconnection (Addressable Systems) Regulations, 2017
Telecommunication Interconnection Regulations, 2018
Telecom Commercial Communications Customer Preference Regulations, 2018
Home
Bare Act
Central Acts and Rules
Media and Entertainment Law
Telecom Regulatory Authority of India Act, 1997
Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
Prev.
Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
Next
Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
Help us improve! Please suggest corrections.
Submit
Download the LatestLaws.com Mobile App
Related judgement on Telecom Regulatory Authority of India (Officers and Staff Appointment) Regulation, 2001
About us
Events
Awards
Workshops
Contact us
Grievance Cell
Disclaimer
Hyperlinking Policy
Privacy Policy
Advertise
Media Partner
Legal FAQs