::: CERC: Orders/RoPs :::

Recent Orders/Records of Proceedings

RoP

Orders

Records of Proceedings

Pet. No.	Subject	Date of Hearing
215/MP/2011	Petition under Section 28 (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC for establishment and maintenance of data and communication facilities by the USERS of the Northern Region in terms of clause 4.6.2 of IEGC, 2010 read with clause 5 (3) of the CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real tune data at ERLDC. Eastern Regional Load Despatch Centre, New Delhi	24-01-2012
135/2011	Petition for remedies under Section 62 and 79 (1) (c ) and (d) of the Electricity Act, 2003 read with Regulation 3 (12) (c ) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 and Regulations 24, 111 to 113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 as applicable to (a) Parbati-Koldam 400 kV (Quad) Moose Conductor) 2 x S/C transmission line and (b) Koldam-Ludhiana 400 kV D/C (Triple snowbird Conductor) transmission line. Parbati Koldam Transmission Company Limited	24-01-2012
229/2009	Petition for approval of tariff of Tanda Thermal Power Station (440 MW) for the period from 1.4.2009 to 31.3.2014.. NTPC Ltd.	24-01-2012
222/2009	Petition for approval of tariff of Farakka Super Thermal Power Station (1600 MW) for the period from 1.4.2009 to 31.3.2014. . NTPC Ltd.	24-01-2012
218/MP/2011	petition under Section 79 of the Electricity Act, 2003 for unilateral deduction by Punjab State Power Corporation Limited of the legitimate dues amounting to ` 315.11355 lakh payable to PTC India Ltd for supply of contracted power in vilation of the terms and conditions of the Power Supply Agreement dated 6.5.2011 entered into between PTC and PSPCL. . Power Grid Corporation of India Limited	19-01-2012
95/2011	Determination of Transmission Tariff of Determination of transmission tariff from estimated DOCO:1.7.2011 to 31.3.2011, for Transmission System Associated with SEWA-II HEP in Northern Region for Tariff block 2009-14 Period . Power Grid Corporation of India Limited	19-01-2012
84/2011	Determination of Transmission Tariff of 400 kV Patiala- Ludhaina transmission line and LILO of Patiala Hissar Line at Kaithal sub-station along with associated bays under transmission system associated with Rampur HEP for tariff block 2009-14 period in Northern Region . Power Grid Corporation of India Limited	19-01-2012
24/2011	Approval of transmission tariff for Assets of (I) 400/220 kV Solapur S/S with 63 MVAR Bus Reactor along with Bays of LILO of Solapur-Karad, 2x 50 MVAR Reactors in Kolhapur Bays as Switchable Reactors (II) 400/220 kV ICT- I at Solapur S/S along with Bays & Combined Assets of 400/220 kV ICT I AND ICT II at Solapur along with associated bays under WRSS - II, Set B Scheme of Western Region for tariff block 2009-14 period . Power Grid Corporation of India Limited	19-01-2012
87/2011	Determination of Transmission Tariff for combined assets of 400 kV D/C Gorakhpur- Lucknow Transmission Line along with its associated bays and 30% FSC on 400 kV D/C Gorakhpur-Lucknow Transmission Line at Lucknow along with associated bays under NRSS- X , from anticipated DOCO to 31.3.2014 for tariff block 2009-14 period in Northern Region (combined assets of NRSS-X) . Power Grid Corporation of India Ltd.	19-01-2012
31/2011	Approval of transmission tariff for (A) combined elements consisting of (i) 160 MVA, 220/132 kV, 3-phase Auto Transformer at Kopili with associated bays (ii) 132kV S/C, Kopli Khandong Transmission Line with associated bays (iii) 100 MVA, 220/132 kV ICT at Dimapur Sub-station and (B) combined element consisting of (A) and (iv) LILO of 132 kV, Dimapur (Nagaland) - Kohima (Nagaland) S/C line at Dimapur (Power Grid) under Missing Link Transmission System in NER for the period for tariff block 2009-14 period. Power Grid Corporation of India Limited	19-01-2012
169/2011 170/2011	Miscellaneous petition under Section 79 (1) (c ) and (f) of the Electricity Act, 2003. North Karanpura Transmission Co. Ltd., Talcher- II Transmission Co. Ltd.	17-01-2012
162/MP/2011	Petition under Section 62 read with Section 63 of the Electricity Act, 203 for determination of transmission charges for additional scope of work and corresponding amendment of transmission charges approved by Hon`ble Commission vide its order dated 28.10.2010 for transmission system being established by petitioner as there is a change/addition in the scope of work of the project.. East-North Interconnection Company Limited	17-01-2012
R.P.14/2011 R.P.15/2011 R.P.18/2011 R.P.19/2011	Review of the order dated 10.5.2011 in Petition No.75/2010 regarding fixation of generation tariff of Tanakpur Hydroelectric Project (3x31.4 MW) for the period from 1.4.2009 to 31.3.2014.. .NHPC Ltd .	12-01-2012
272/2010	Determination of deferred elements of tariff for the period from l.4.2006 to 31.3.2009. Damodar Valley Corporation (DVC)	12-01-2012
17/RP/2011	Review of order of the Hon'ble Commission dated 27.6.2011 in Petition No. 231/2009 pertaining to fixation of tariff in respect of NLC TPS Stage-I and II for the period from 1.4.2009 to 31.3.2014. Neyveli Lignite Corporation Limited (NLC)	10-01-2012
305/2010	Determination of transmission tariff from 1.4.2009 to 31.3.2014 for replacement of insulators in fog and pollution affected stretches of existing Northern Region transmission lines in NCR and around and other polluted stretches by polymer (composite long rod) insulators in Northern Region for the period from 2009-14 in Northern Region. Power Grid Corporation of India Limited, Gurgaon	12-01-2012
180/2010	petition for seeking permission to introduce revised pricing in case of transmission congestion based on "Weighted average cost of power in the two sub-markets. Power Exchange India Limited	12-01-2012
211/MP/2011	Petition under Regulations 20 and 21 of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 and against the arbitrary action of Western Regional Load Despatch by loading transmission losses on the 220 kV lines being used for transfer of power from the generating station of NSPCL to Bhilai Steel Plant. .Steel Authority of India Limited	10-01-2012
210/2011 (Suo-motu)	Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled inter change charges and related matters) Regulations, 2009 by the regional entities. .	10-01-2012
207/MP/2011	Petition for grant of regulatory approval for execution of transmission system required in connection with grant of long term open access to group of developers.Power Grid Corporation of India Limited, Gurgaon	10-01-2012
101/MP/2010 121/MP/2011 35/MP/2011 36/MP/2011 38/MP/2011 39/MP/2011 40/MP/2011 41/MP/2011 42/MP/2011 43/MP/2011 44/MP/2011 45/MP/2011 48/MP/2011 49/MP/2011 50/MP/2011 51/MP/2011 52/MP/2011 53/MP/2011 54/MP/2011 59/MP/2011 60/MP/2011 61/MP/2011 62/MP/2011 63/MP/2011 64/MP/2011 65/MP/2011 66/MP/2011 67/MP/2011 74/MP/2011 75/MP/2011 77/MP/2011	Miscellaneous petition under Regulation 12, "Power to remove difficulties" and Regulation 13 "Power to Relax" of the CERC (Terms and Conditions of Tariff) Regulations, 2004, on account of additional cost incurred owing to revision of scale of pay for Executives from 1.1.2007 to 31.3.2009 consequent to implementation of the revision w.e.f. 1.1.2007 as detailed in the petition. Petition under regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009 read with regulation 111 and other related regulations of CERC (Conduct of Business Regulations, 1999 for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations. Petition under Regulation 12 & 13 of the CERC (Terms and Conditions of Tariff) Regulations, 2004 for recovery of additional cost incurred consequent to pay revision of Employees and Central Industrial Security Force (CISF) and Kendriya Vidyalaya (KV) staff for Farakka Super Thermal Power Station (1600 MW ) during 1.1.2006 to 31.03.2009.	05-01-2012
201/2011 202/2011 203/2011	Increase in operation and maintenance expenses on account of wage Revision from 1.1.2007 in respect of NLC-TPS I Expansion (2X210 MW) and impact on capacity charges thereof .Neyveli Lignite Corporation Limited	05-01-2012
200/MP/2011	Miscellaneous petition under Regulations 24 read with Regulation 111 of the Central Electricity Regulations Commission (Conduct of Business) Regulations, 1999 and Regulation 29, Power to Relax of the Central Electricity Regulations Commission (Fee and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2009 .Power System Operation Corporation Limited, New Delhi.	22-12-2011
199/MP/2011	Miscellaneous petition under Regulations 24 read with Regulation 111 of the Central Electricity Regulations Commission (Conduct of Business) Regulations, 1999 and Regulation 29, Power to Relax of the Central Electricity Regulations Commission (Procedure for making of application for determination of tariff, publication of the application and other related matters) Regulations, 2004 .Power Grid Corporation of India Limited, Gurgaon	22-12-2011
86/2011	Petition for determination of transmission tariff for transmission system associated with Farakka III in Eastern Region from DOCO TO 31.3.2011 .PGCIL, New Delhi	22-12-2011
345/2010	Determination of transmission tariff for 400 kV D/C Gorakhpur – Lucknow transmission line along with its associated bays under transmission system associated with Northern Region System strengthening Scheme (NRSS-X) for the period 2009-14. .Power Grid Corporation of India Limited, Gurgaon	22-12-2011
56/TT/2011	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 for determination of transmission tariff for (i)400kV D/C Pirana – Dehgam T/L along with associated bays at Pirana and Dehgam Sub-station and 400/220 kV Pirana Sub-station (New) (Anticipated DOCO:1.3.2011) (ii) ICT-I (1X315 MVA) 400/220 kV at Pirana Sub-station along with associated bays (Anticipated DOCO: 1.3.2011) (iii) Combined Assets of ICT-I (1X315 MVA) 400/220 kV at Pirana Sub-station and associated bays(Anticipated DOCO:1.4.2011) (Notional DOCO:1.4.2011) (iv) Combined asset of Bina Bay (DOCO:1.11.2010) and 400/2010 kV Gwalior (Extension) Sub-station with 1X315 MVA ICT along with associated 400/220 kV Bays (Anticipated DOCO:1.4.2011)(Notional DOCO:01.04.2011) under WRSS-VI Scheme in Western Region for tariff block 2009-14 period. .Power Grid Corporation of India Limited, Gurgaon	22-12-2011
125/MP/2011	Conduct of NTPC Limited during October 2010 and 05.01.2011 in rushing to sign Power Purchase Agreements for supply of 37000 MW of electricity abusing its dominant position, thereby causing adverse effect on competition in electricity industry .Association of Power Producers (APP)	22-12-2011
124/MP/2011	Petition under Section 79 (1) (f) read with Regulation 26 of Central Electricity Regulatory Commission (Short term Open Access in inter-State transmission) Regulations, 2008..Shamanur Sugars Limited, Bangalore	20-12-2011
212/MP/2011	Petition under Regulation 111 read with regulation 113 of the CERC (Conduct of Business) Regulations, 1999 seeking appropriate directions to the respondents/generating companies to provide the audited documents in support of the variable cost/charges billed by the respondents on monthly basis to the petitioner. .NDPL	20-12-2011
281/2009	Approval of tariff of Rajiv Gandhi Combined Cycle Power Project, Kayamkulam Stage-I (359.58 MW) for the period from 1.4.2009 to 31.3.2014 .NTPC	20-12-2011
206/MP/2011	Laying of 220 kV D/C transmission line from Gujarat Energy Transmission Corporation Ltd., 220 kV Bhiled, sub-station to DNH controlled 220 kV Swtichyard (New) at manufacturing facility at Silvassa .Reliance Industries Limited	20-12-2011
217/MP/2011	Petition under Section 28 (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC for establishment and maintenance of data and communication facilities by the USERS of the Northern Region in terms of clause 4.6.2 of IEGC, 2010 read with clause 5 (3) of the CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real tune data at NERLDC .North Eastern Regional Load Despatch Centre, New Delhi	20-12-2011
133/MP/2011	Relaxation of Heat Rate norms of Assam Gas Based Power Project and Agartala Gas Turbine Project under Regulation 44 of the CERC (Terms and Condition of Tariff) Regulations, 2009. .NEEPCO	15-12-2011
215/MP/2011	Petition under Section 28 (e) of the Electricity Act, 2003 read with clause 1.5 of IEGC for establishment and maintenance of data and communication facilities by the USERS of the Northern Region in terms of clause 4.6.2 of IEGC, 2010 read with clause 5 (3) of the CEA (Technical Standards for Connectivity to the Grid) Regulations, 2007 to ensure availability of reliable real tune data at ERLDC. .Eastern Regional Load Despatch Centre, New Delhi	15-12-2011
260/2009	Approval of tariff of Vindhyachal Super Thermal Power Station Stage III (1000 MW) for the period from 1.4.2009 to 31.3.2014 .NTPC	15-12-2011
30/TT/2011	Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999 and CERC (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for LILO connectivity to DVCs ANDAL TPS through 400 kV D/C Durgapur-Jamshedpur transmission line associated with transmission system for ERSS-I in Eastern Region from DOCO(1.2.2011) TO 31.3.2014. .Power Grid Corporation of India Limited, Gurgaon	15-12-2011
63/2010	Fixation of Tariff in respect of sale of power from Doyang Hydro Electric Project (3 x 25 MW) of North Eastern Electric Power Corporation Limited (NEEPCO), Shillong for the period from 1.4.2009 to 31.3.2014. .NEEPCO	15-12-2011
189 /2010 245 / 2009	Petition for revision of Normative Annual Plant Availability Factor in respect of NTPCs Power Stations in Eastern Region, namely Farakka STPS (1600MW) at Kahalgaon STPS, Stage -I (840MW) & Khalgaon STPS, Stage-II (1500MW) on account of acute shortage of coal at all these stations and non-availability of cooling water at Farakka STPS. Approval of tariff of Kahalgaon Super Thermal Power Station Stage-I (840 MW) for the period from 1.4.2009 to 31.3.2014.National Thermal Power Corporation (NTPC)	13-12-2011
332/2009	Approval of tariff of Badarpur Thermal Power Station (705 MW) for the period from 1.4.2009 to 31.3.2014. .NTPC	13-12-2011
177/2011 179/2011	Liquidation of arrears payments in installments in respect of provisional orders / final orders passed by the Commission granting / determining the annual fixed charges for the period 2009-14 for Central Generating Stations namely, National Hydro Power Corporation Ltd, NTPC Ltd and Transmission Licensee namely, Power Grid Corporation of India Ltd. .BSES Rajdhani Power Limited (BRPL), BSES Yamuna Power Limited (BYPL)	13-12-2011
162/MP/2011	Petition under Section 62 read with Section 63 of the Electricity Act, 203 for determination of transmission charges for additional scope of work and corresponding amendment of transmission charges approved by Hon`ble Commission vide its order dated 28.10.2010 for transmission system being established by petitioner as there is a change/addition in the scope of work of the project.. East-North Interconnection Company Limited	13-12-2011
134/MP/2011	Petition for clarification on the interpretation of Regulation 5 of the CERC (Unscheduled Interchange Charges and related matters) (Amendment) Regulations, 2010. .Bharat Aluminimum Company Ltd, Chhattisgarh	08-12-2011
R.P.12/2011 in P.No.193/2010	Review of order dated 5.5.2011 in Petition No. 193/2010 in respect of approval of transmission tariff for combined assets (a) 400 kV Ramagundam-Hyderabad D/C transmission line (b) 400 kV S/C Gooty-Neelmangala transmission line (c) 400 kV Hyderabad-Kurnool-Gooty transmission line and (d) 400 kV S/C Khammam-Nagarjunasagar transmission line along with associated bays and equipment under Ramagundam Stage III Transmission System in Southern Region for the period from 1.4.2009 to 31.3.2014 under Regulation 103 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 .TANGEDCO, Chennai	08-12-2011
21/RP/2011	Review of orders of the Commission dated 22.6.2011 and 29.6.2011 in File No. L-1/44/2010-CERC pertaining to Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and losses) Regulations, 2010. .LANCO Kondapalli Power Ltd., Hyderabad	08-12-2011
R.P.14/2011 R.P.15/2011 R.P.18/2011 R.P.19/2011	Review of the order dated 10.5.2011 in Petition No.75/2010 regarding fixation of generation tariff of Tanakpur Hydroelectric Project (3x31.4 MW) for the period from 1.4.2009 to 31.3.2014.. .NHPC Ltd .	08-12-2011
121/MP/2011 35/MP/2011 36/MP/2011 38/MP/2011 39/MP/2011 40/MP/2011 41/MP/2011 42/MP/2011 43/MP/2011 44/MP/2011 45/MP/2011 48/MP/2011 49/MP/2011 50/MP/2011 51/MP/2011 52/MP/2011 53/MP/2011 54/MP/2011 59/MP/2011 60/MP/2011 61/MP/2011 62/MP/2011 63/MP/2011 64/MP/2011 65/MP/2011 66/MP/2011 67/MP/2011 74/MP/2011 75/MP/2011 77/MP/2011	Petition under regulation 44 of the CERC (Terms and Conditions of Tariff) Regulations, 2009 read with regulation 111 and other related regulations of CERC (Conduct of Business Regulations, 1999 for recovery of additional cost incurred due to abnormal increase in water charges at NTPC stations .NTPC Limited, New Delhi .	08-12-2011

Recent Orders

Pet. No.	Subject	Date of Order
R.P.213/2010 in P.No.242/2009	Review of order dated 18.06.2010 of in Petition No. 242/2009 in the matter of approval of final transmission tariff for 315 MVA ICT-II at Bhattapara Sub-station (DOCO: 01.01.2009) under Sipat-II transmission system in Western Region under Regulation 103 (1) read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999..Power Grid Corporation of India Ltd	3-02-2012
19/MP/2012 with I.A.No.4/2012	Illegal curtailment of Medium Term Open Access granted by Power Grid Corporation of India Limited for inter-State sale of electricity - setting aside the letter/order dated 07.01.2012 issued by Southern Region Load Despatch Centre purportedly intimating an illegal decision to curtail Medium Term Open Access granted to Jindal Power Limited and certain others. .Jindal Power Limited (JPL)	02-02-2012
121/2009	Review under Regulation 103 Central Electricity Regulation Commission (Conduct of Business) Regulations, 1999 against order dated 30.4.2009 in Petition No. 131/2008 in respect of Talcher – Kolar HVDC Bipole upgradation scheme of Powergrid for the period from DOCO(1.8.2007) to 31.3.2009. .Tamil Nadu Electricity Board, Chennai	30-01-2012
192/2010	Miscellaneous petition under Regulation 24 read with Regulation 111 and Regulation 44 “Power to Relax” of the CERC (Terms and Conditions of Tariff) Regulations, 2009 to include time lines for 765 kV D/C EHVAC Transmission lines and ± 800 kV HVDC Transmission Systems .Power Grid Corporation of India Ltd., Gurgaon	31-01-2012
37/2010	Petition under Regulation 24 read with regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, seeking relaxation of the provisions of the Central Electricity Regulatory Commission (Terms and Conditions of tariff) Regulations, 2009 under Regulation 44 of the said regulations. . Power Grid Corporation of India Limited	27-01-2012
66/2010	Approval of generation tariff in respect of Chamera Hydroelectric Project, Stage-II (3 x 100 MW) for the period from 1.4.2009 to 31.3.2014. . NHPC Ltd, Faridabad	27-01-2012
205/2011	Appropriate directions to be passed on the Southern Regional Load Despatch Centre and Power System Operation Corporation Limited to recognize the 1000 MW project being developed as an independent generating station and to treat the thermal power projects developed by the petitioner and by Simhapuri Energy Private Limited as separate and independent generating stations for the purpose of scheduling and dispatch, metering, energy accounting including UI computation. . Meenakshi Energy Private Limited, Hyderabad	25-01-2012
213/MP/2011	Miscellaneous petition under Regulation 25A of CERC (Open Access in Inter State Transmission Regulations, 2008 and Regulation 7(L) of CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 in the matter of non-payment of transmission charges by the beneficiaries to the petitioner.. Power Grid Corporation of India Ltd	25-01-2012
25/2009	Surrender of inter-State trading licence granted to Godwari Power and Ispat Limited. . Godawari Power and Ispat Limited, Raipur	23-01-2012
8/MP/2011	Approval of the “Exit Scheme” submitted by Indian Energy Exchange Limited under the Regulation 36 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2010. . Indian Energy Exchange Limited	23-01-2012
298/2009	Fixation of tariff in respect of sale of power from Kopili Hydro Electric Project-Stage-II (1 x 25 MW) of North Eastern Electric Power Corporation Ltd, Shillong for the period from 1.4.2009 to 31.3.2014.. North Eastern Electric Power Corporation Ltd, Shillong	23-01-2012
132/TT/2011	Approval under Regulation 86 of CERC (Conduct of Business) Regulations 1999, and CERC (Terms and Conditions of Tariff) Regulations 2009, for determination of transmission tariff for 315MVA, 400/220kV ICT II at Misa Sub-station along with associated bays under North East/Northern Western Interconnector-I and Transmission system of Kameng HEP in NER for tariff block 2009-14 period. PowerGrid Corporation of India Ltd., Gurgaon	23-01-2012
197/2011	Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to Inter-State Transmission system and related matters) Regulations, 2009 for grant of regulatory approval for execution of (a) Associated Transmission System of Krishnapatnam Part-B (for achieving synchronous interconnection of SR with NEW grid) and (b) Associated Transmission System of Krishnapatnam Part-C1 (for operationalisation of common system associated with ISGS projects in Krishnapatnam area of Andhra Pradesh). . Power Grid Corporation of India Limited, Gurgaon	23-01-2012
286/2010	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 for determination of Transmission Tariff for 400 kV S/C Singrauli-Vindhyachal Transmission Link along with (2X250 MW) HVDC back at Vindhyachal between NR and WR from 1.4.2009 to 31.3.2014 (DOCO: 6.6.1989).Power Grid Corporation of India Limited, Gurgaon	23-01-2012
316/2009	Approval of tariff of Sipat Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014. NTPC Ltd, New Delhi	20-01-2012
345/2010	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 for determination of transmission tariff from date of commercial operation to 31.3.2014 for 400 kV D/C Gorakhpur – Lucknow transmission line along with associated bays (anticipated date of commercial operation 1.10.2010) under transmission system associated with Northern Region System Strengthening Scheme- X (NRSS-X), for tariff block 2009-14 period in Northern Region. PowerGrid Corporation of India Ltd., Gurgaon	19-01-2012
149/2009	Revision of order dated 8.1.2010 in the light of the judgment of the Appellate Tribunal for Electricity dated 28.7.2011 in Appeal No.75/2010. NTPC Ltd, New Delhi	17-01-2012
265/2010	Approval of generation tariff for Omkareshwar Hydroelectric Project (8 x 65 MW) for the period from 20.8.2007 to 31.3.2009. Narmada Hydroelectric Development Corporation Limited, Bhopal	16-01-2012
147/2009	Revision of Commission’s order dated 19.8.2011 in the light of the judgment of the Appellate Tribunal for Electricity dated 26.9.2011 in Appeal No.65/2010. NTPC Ltd, New Delhi	16-01-2012
136/2010	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999, and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009, for determination of transmission tariff for (a) LILO of Ramagundam - Khammam T/L at Warangal Sub-station (b) 2x315 MVA Auto Transformer & 400/220 kV Bays Equipment at Warangal Sub-station (c) Combined assets of LILO of Ramagundam – Khammam TL and Neyveli - Pugalur –Madurai 400 kV DC TL and (d) 2x315 MVA Auto Transformer & 400/220 kV Bays Equipment at Pugalur under Transmission System associated with Neyveli Lignite Corporation –II (NLC-II) Expansion Project in Southern Region for tariff block 2009-14 period. .Power Grid Corporation of India Limited, Gurgaon	11-01-2012
177/2011 179/2011	Petition under Section 79 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 .BSES Rajdhani Power Limited, New Delhi	06-01-2012
173/MP/2011	Application for approval under Sections 17(3) and 17 (4) of Electricity Act, 2003 for creating Security in favour of security trustee in connection with the project C of Western Region Strengthening Scheme-II in Gujarat and Madhya Pradesh. .	05-01-2012
176/2011 (Suo-motu)	Tariff of Western Region System Strengthening Scheme-II (Project B and C) after concession period of 25 years.	04-01-2012
L-1/44/2010	Computation of Point of Connection (PoC) Charges and Losses for 2012-13 as per Central Electricity Regulatory Commission (Sharing of inter-State Transmission Charges and Losses) Regulations, 2010.National Load Despatch Centre	02-01-2012
71/2008	Cancellation of inter-State trading licence granted to Righill Electrics Private Limited. Righill Electrics Private Limited, Bhopal	02-01-2012
161/TDL//2011	Application for grant of inter-State trading licence to Greta Power Trading Limited, Chennai .Greta Power Trading Limited, Chennai	30-12-2011
209/2011 (Suo-Motu)	Implementation of Renewable Regulatory Fund mechanism in compliance of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 .	30-12-2011
285/2009	Approval of tariff of Kawas Gas Power Station (656.20 MW) for the period from 1.4.2009 to 31.3.2014 . NTPC Ltd, New Delhi	30-12-2011
226/2009	Approval of tariff of Jhanor Gandhar Gas Power Station (657.39 MW) for the period from 1.4.2009 to 31.3.2014 . NTPC Ltd, New Delhi	30-12-2011
177/2011 with IA 25/2011 & 179/2011 with IA 26/2011	Petition under Section 79 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009 . BSES Rajdhani Power Limited, New Delhi BSES Yamuna Power Limited, New Delhi	30-12-2011
321/2010	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 for determination of transmission tariff for 220 kV D/C Vapi- Khadoli Transmission line along with associated bays under WRSS-V Transmission System in WR Region for the period from DOCO to 31.3.2014 . Power Grid Corporation of India Ltd., Gurgaon	30-12-2011
149/2011	Approval under Regulation 86 of CERC (conduct of business) Regulations 1999 and CERC (Terms & Conditions of tariff) Regulations 2009 for determination of transmission tariff for Maithon (RBTPS)-Ranchi (PG) 400kV D/C Transmission line and associated 400 kV bays at Ranchi Sub-station associated with Supplementary Transmission System under DVC and Maithon right bank project in Eastern Region from Anticipated DOCO (01.10.2011) to 31.03.2014. Power Grid Corporation of India Ltd., Gurgaon	30-12-2011
179/2004	Revision of annual fixed charges in respect of Talcher STPS, Stage-II (2000 MW) for the period from 1.4.2004 to 31.3.2009. . NTPC Ltd, New Delhi	29-12-2011
347/2010	Determination of Transmission tariff from DOCO to 31.3.2014 for Single Asset 160 MVA, 220/132 KV, 3-phase Auto Transformer at Kopili with associated bays (DOCO:1.2.2010) and combined Asset of (a) 160 MVA, 220/132 kV, 3-phase Auto Transformer at Kopili and (b) 132 kV, S/C Kopili-Khandong Transmission line with associated bays (DOCO: 1.11.2010) under Missing Link Transmission System in NER for Tariff block 2009-14 period. . Power Grid Corporation of India Limited, New Delhi	28-12-2011
32/MP/2011	Miscellaneous petition under Regulation 24,111 & 113 of the CERC (Conduct of Business) Regulations, 1999 for the approval of implementation of Expansion/ Replacement of SCADA/ EMS system for SLDC's in Northern Region by the Petitioner .Power Grid Corporation of India Limited, New Delhi	28-12-2011
47/2011	Approval under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and Central Electricity regulatory Commission (Terms and Conditions of Tariff) Regulations 2009 for determination of transmission tariff for 125 MVAR, 400 kV Bus Reactor at New Purnea Sub-station along with bays under ERSS-II in Eastern region from date of commercial operation (1.2.2011) to 31.3.2014. .PowerGrid Corporation of India Ltd., Gurgaon	26-12-2011
258/2009	Approval of tariff of Vindhyachal Super Thermal Power Station, Stage-II (1000 MW) for the period from 1.4.2009 to 31.3.2014 .NTPC Ltd, New Delhi	26-12-2011
213/MP/2011	Miscellaneous petition under Regulation 25A of CERC (Open Access in Inter State Transmission Regulations, 2008 and Regulation 7(L) of CERC (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2009 read with Regulation 111 of CERC (Conduct of Business) Regulations 1999 in the matter of non-payment of transmission charges by the beneficiaries to the petitioner .Power Grid Corporation of India Ltd	26-12-2011
R.P. 24/2011 in 108/2010	Review of Order dated 14.6.2011 in Petition No.108/2010 regarding approval of generation tariff of Loktak Hydroelectric project, (105 MW) for the period from 1.4.2009 to 31.3.2014 .NHPC Ltd, Faridabad	26-12-2011
Suo moto 123/2011	Compliance with the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2010 .Manikaran Power Ltd,Kolkata.	21-12-2011
151/2010	Seeking clarification in regard to reimbursement of the liability on account of FERV and the cost of hedging with regard to the operation of Regulation 40 of the Central electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009..NTPC Ltd, New Delhi	21-12-2011
116/2011	Miscellaneous petition under section 94(1) of the EA 2003 read with CERC (Grant of Connectivity, Long-term Access and Medium-term Open Access in inter-State Transmission and related matters) (Amendment) Regulations 2010 and Regulation 24 of CERC (Conduct of Business ) Regulation 1999 seeking direction from commission for development of transmission system for connectivity of IPP generation projects whose date of connectivity is less than the time line indicated in the regulation in case of implementation by CTU. .Power Grid Corporation of India Limited, New Delhi	19-12-2011
16/2010	Deduction of UI for excess generation beyond 105% for any block and/or 101% for the day from 1.4.2009 on alleged gaming certification by SRLDC/SRPC under Central Electricity Regulatory Commission (Unscheduled Interchange and Related Matters) Regulations, 2009 in respect of NLC TPS-I (Expansion) and NLC TPS-II. .Neyveli Lignite Corporation Ltd, Chennai	16-12-2011
154/ MP/2011 & IA No. 17/2011	Approval under Central Electricity Regulatory Commission (Grant of Regulatory Approval for execution of Inter-State Transmission Scheme to Central Transmission Utility) Regulations, 2010 read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term and Medium Term Open Access to the Inter-State Transmission and Related Matters) Regulations, 2009, for grant of regulatory approval for execution of Transmission system required in connection with grant of long term access to group of developers. .Power Grid Corporation of India Limited, Gurgaon	13-12-2011
18/2011	Petition under Regulation 86 of Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 for determination of transmission tariff for assets of (i) Bay Extension at 400/220kV Limbdi Sub-station (GETCO) & Ranchchodpura (Vadavi) (GETCO) Sub-station for 400 kV D/C Limbdi - Vadavi (WRGL) Transmission Line & Bay Extension at 400/220 kV Ranchchodpura (Vadavi) (GETCO) Sub-station & Zerda Sub-station (GETCO) for 400 kV D/C Vadavi - Zerda (WRGL) TL and (ii) Combined assets of (i) and Bay Extension at 400/220 kV Rajgarh Sub-station (PowerGrid) along with 25% FSC & Bay extension at 400/220 kV Karamsad (Kasor) (GETCO) Sub-station for 400 kV D/C Rajgarh - Kasor (WRGL ) TL under WRSS-II, Set C Scheme of Western Region for tariff block 2009-14 period .Power Grid Corporation of India Limited, Gurgaon	13-12-2011
Adjudication Case No. 6/2010	Maintaining grid security of the entire North East West (NEW) grid by curbing overdrawal and effecting proper load management Punjab State Electricity Board.Northern Regional Load Despatch Centre	08-12-2011
318/2010	Provisional transmission tariff in respect of 400 kV D/C transmission line from SUGEN to a point near Gandhar for LILO of one circuit of existing Gandhar-Dehgam 400 kV D/C line for the period from 1.4.2010 to 31.3.2014, based on the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2009.Torrent Power Grid Limited (TPGL)	08-12-2011
68/2010	Miscellaneous petition under sub-section (4) of Section 28 of Electricity Act, 2003 and Regulation 44 “Power to Relax” of the CERC (Terms and Conditions of Tariff) Regulations, 2009 for fixation of Tariff norms for recovery of cost for the assets (“Communication system” and “SLDC system”) to be retained/ to be installed by the petitioner after formation of POSOCO for the period 2009-14 block.Power Grid Corporation of India Ltd.,Gurgaon	08-12-2011
82/2011	Grant of provisional tariff for Teesta-V Hydroelectric Project (510 MW) for the period from 1.4.2009 to 31.3.2014.NHPC Ltd, Faridabad	05-12-2011
205/2011	Appropriate directions to be passed on the Southern Regional Load Despatch Centre and Power System Operation Corporation Limited to recognize the 1000 MW project being developed as an independent generating station and to treat the thermal power projects developed by the petitioner and by Simhapuri Energy Private Limited as separate and independent generating stations for the purpose of scheduling and dispatch, metering, energy accounting including UI computation.	5-12-2011
192/MP/2011	Reimbursement of additional expenditure towards deployment of Special Security Forces (CISF) at Bongaigaon sub-station for the year 2010-11 in North-Eastern Region..	05-12-2011
157/2011	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Bihar State Electricity Board, Patna.	05-12-2011
159/2011	Default in payment of Unscheduled interchanges (UI) charges for the energy drawn in excess of the drawn schedule by Tamil Nadu Electricity Board, Chennai.	05-12-2011
210/2011	Default in opening of Letter of Credit in accordance with Central Electricity Regulatory Commission (Unscheduled Inter change charges and related matters) Regulations, 2009 by the regional entities .	01-12-2011
208/2011	Implementation of Automatic Demand Management Schemes in compliance of Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010 .	01-12-2011