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आदेश - 2026

Sl.No.	Petition No.	Subject	Date of Order	Date of posting Order on website	Category
500	494/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 ready with Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset consisting of Asset-1: 1 number 765 kV line Bay at 765/400 kV Vindhyachal Pooling Station of POWERGRID (for Sasan UMPP-Vindhyachal Pooling Station (POWERGRID) 65 kV 2nd S/C line); Asset-2: 2 numbers 400 kV line Bays at 765/400 kV Vindhyachal Pooling Station of POWERGRID (for Vindhyachal (IV/V) STPP switchyard (NTPC)- Vindhyachal pooling Station (POWERGRID) 400 kV 2nd D/C (quad) line; Asset-3: 2 numbers 400 kV GIS line Bays at Gwalior Substation (for Gwalior Sub-station-Morena (POWERGRID) 400 kV D/C (quad) line; Asset-4: 2 numbers 765 kV GIS line Bay at 765/400 kV Pune (GIS) Sub-station of POWERGRID (for LILO of one circuit of Aurangabad (POWERGRID)- Padghe (POWERGRID) 765 kV D/C line at Pune (GIS) (POWERGRID)); Asset-5: 765 kV line bays at 765/400 kV Champa Pooling Station and Dharamjaygarh Pooling Station for 765 kV S/C Champa Pooling Station- Dharamjaygarh Pooling Station transmission line; Asset-6: 765 kV line bays at 765/400 kV Champa Pooling Station and Kotra (Raigarh) Pooling Station for 765 kV S/C Champa Pooling Station-Kotra (Raigarh) Pooling Station transmission line under “POWERGRID works associated with System Strengthening for IPPs in Chhattisgarh and other generation projects in the Western Region.” Power Grid Corporation of India Limited	08.10.2026	08.10.2026	Transmission
499	9/GT/2026	Petition for determination of tariff of Khurja super thermal power plant (2x660 MW) including dedicated transmission line for the period from 26.1.2025 (COD of Unit-I) to 31.3.2029, subsequent to COD of Unit II (26.9.2025) THDC India Limited	06.10.2026	08.10.2026	Generation
498	388/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Assets under “Northern Region System Strengthening Scheme XXXII” in the Northern Region. Power Grid Corporation of India Limited	06.10.2026	07.10.2026	Transmission
497	664/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for Assets under “Eastern Region Strengthening Scheme – XIV (ERSS-XIV)” in the Eastern Region under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	06.10.2026	07.10.2026	Transmission
496	514/TT/2025	Petition for truing up of Transmission tariff for 2019-24 and determination of transmission tariff for 2024-29 tariff period for Asset under “Korba Transmission System” in the Western Region under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024. Power Grid Corporation of India Limited	06.10.2026	07.10.2026	Transmission
495	575/TT/2025	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for Assets under “LILO of 400kV D/C Bongaigaon-Malda Transmission Line at the Purnea and Sub-station at the Purnea (New)” in the Eastern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024. Power Grid Corporation of India Limited	06.10.2026	07.10.2026	Transmission
494	374/TT/2025	Approval under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for truing up of the transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff period for the Combined Asset(s) under "Western Region System Strengthening-XVI (WRSS XVI)" in the Western Region. Power Grid Corporation of India Limited	06.10.2026	07.10.2026	Transmission
493	30/RP/2024 in 193/TT/2023	Review Petition under Section 94 (1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking review of the Order dated 30.5.2025 passed by this Commission in Petition No. 193/TT/2023. Power Grid Corporation of India Limited	06.10.2026	07.10.2026	Review
492	243/GT/2017	Petition for approval of tariff of Bongaigaon Thermal Power Station (750 MW) for the period from the date of Commercial Operation of Unit-1 (i.e. 1.4.2016) to 31.3.2019. NTPC Ltd.	05.10.2026	06.10.2026	Generation
491	2/RP/2026 In 446/GT/2020	Petition under section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) regulations, 2023 and Order 47 Rule 1 of the Code of Civil Procedure, for review of the Order dated 28.11.2024 passed in Petition No. 446/GT/2020 for determination of tariff of Muzaffarpur Thermal Power Station, Stage-II (390 MW) for the period 2019-24. NTPC Ltd.	05.10.2026	05.10.2026	Review
490	188/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the determination of the transmission tariff from the date of commercial operation (COD) to 31.2.2029 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 in respect of the asset, i.e., bypassing of 400 kV Kankroli-Bhinmal-Zerda line at Bhinmal to form 400 kV Kankroli-Zerda (direct) line under “Scheme to relieve High Loading of Western Region-Northern Region Inter Regional Corridor (400 kV Bhinmal- Zerda Line)” in the Northern Region. Power Grid Corporation of India Limited	03.10.2026	05.10.2026	Transmission
489	236/AT/2026	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by South Kalamb Power Transmission Limited. South Kalamb Power Transmission Limited	03.10.2026	05.10.2026	Adoption
488	16/SM/2026	Directions for removal of difficulty in implementation of the provision in Regulation 9(7) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024.	03.10.2026	04.10.2026	Suo-Motu
487	271/AT/2026	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System “NERGS-III Siang Basin” being established by NERGS-III Siang Basin Transmission Limited. NERGS III Siang Basin Transmission Limited	30.09.2026	30.09.2026	Adoption
486	272/TL/2026	Petition Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to NERGS III Siang Basin Transmission Limited. ERGS III Siang Basin Transmission Limited	29.09.2026	29.09.2026	Licence (Transmission)
485	408/TD/2026	Application under Section 14 and Section 15 (1) of Electricity Act,2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations,2020 for upgradation of inter-state trading licence in electricity from Category 'V' to Category 'IV'. NEFA Power Trading Private Limited	28.09.2026	29.09.2026	Licence
484	220/TL/2026	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission Licence to South Kalamb Power Transmission Limited. South Kalamb Power Transmission Limited	29.09.2026	29.09.2026	Licence (Transmission)
483	489/TD/2026	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license. Terra Clean Limited	29.09.2026	29.09.2026	Licence
482	392/TD/2026	Petition under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for the grant of a Category-II inter-State Trading Licence. Assam Power Generation Corporation Limited	29.09.2026	29.09.2026	Licence
481	621/GT/2025	Petition for truing up of tariff for the period 1.4.2019 to 31.3.2024 in respect of Barsingsar Thermal Power Station (2x125 MW). NLC India Limited	29.09.2026	29.09.2026	Generation
480	7/RP/2025 in 346/GT/2023	Review Petition against the Order dated 23.03.2025 passed in Petition No. 346/GT/2023 under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations, 2023. Damodar Valley Corporation	25.09.2026	29.09.2026	Review
479	IA No. 75/2025 in 215/MP/2021	Application seeking amendment of Petition under Section 94 of the Electricity Act, 2003 read with Order VI Rule 17 and Section 151 of the Code of Civil Procedure Code 1908 further read with Regulation 26(3) and Regulation 38 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Sasan Power Limited	28.09.2026	29.09.2026	Misc.
478	357/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of time for injection of infirm power for the balance capacity and extend or direct NRLDC to extend the time for First Time Charging for the balance capacity; and under Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking relaxation/condonation of delay for filing the present Petition. Khaba Renewable Energy Private Limited	25.09.2026	25.09.2026	Misc.
477	Corrigendum to 498/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Transmission Assets under “Transmission System Associated with Nabinagar-II TPS (3X660 MW)” in the Eastern Region. Power Grid Corporation of India Limited	09.09.2026	25.09.2026	Transmission
476	807/MP/2025	Petition under with Section 79 (1) (a), (f) and (k) of the Electricity Act, 2003 read with Regulation 102 of CERC (Terms and Conditions of Tariff) Regulations, 2024 seeking relaxation of the Normative Plant Availability Factor for THDC Koteshwar Hydro Electric Project provided in terms of Regulation 71(A)(4) of the CERC Tariff Regulations, 2024 THDC INDIA LIMITED	23.09.2026	25.09.2026	Misc.
475	697/GT/2025	Petition for revision of tariff of Rihand Super Thermal Power Station Stage-III (1000 MW) for the period from 1.4.2019 to 31.3.2024 after truing-up exercise. NTPC Limited	23.09.2026	24.09.2026	Generation
474	251/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the transmission tariff for the 2019-24 tariff period for the 7 Nos. of assets (OPGW links along with the associated communication equipment) under “Establishment of the Communication System under Expansion / Upgradation of SCADA / EMS System at the SLDCs of Eastern Region (BSPTCL)”. Power Grid Corporation of India Limited	24.09.2026	24.09.2026	Transmission
473	IA No. 118/2026 in 853/MP/2025	Petition under sub-section (4) of Section 28 of the Electricity Act, 2003 read with Regulation 10 of Central Electricity Regulatory Commission (Fees & Charges of Regional Load Despatch Centre and other related matters) Regulations, 2024 for determination of fees and charges of NLDC and RLDCs for the control period 2024-29. National Load Despatch Centre	23.09.2026	24.09.2026	Misc.
472	673/MP/2025	Seeking regulatory compliance by issuing a direction for the National Load Dispatch Centre, the Central Agency, under Regulation-17 of the CERC (Terms and Conditions for Renewable Energy Certificate Regulations-2022) for allowing the Petitioner to trade Renewable Energy Certificates issued to the Petitioner against self-consumption of electricity at its co-generation facilities located at vill. Chilwaria, district Bahraich, UP and vill. Simbhaoli, district Hapur, UP Simbhaoli Power Private Ltd	22.09.2026	23.09.2026	Misc.
471	436/TT/2025	Petition for determination of the transmission tariff for the 2024-29 tariff period for the asset under “Requirement of additional FOTE of STM-16 capacity at Bhuj PS to cater to connectivity of RE Gencos” in the Western Region, under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	23.09.2026	23.09.2026	Transmission
470	66/MP/2025	Petition under Section 79(1)(b) and 79(1)(f) of the Electricity Act, 2003 read with Article 14.3.1 of the Power Purchase Agreement dated 1.4.2013, seeking directions to the Respondents for payment of outstanding Late Payment Surcharge on account of the delayed payment of Change in Law invoices raised by the Petitioner. SEIL Energy India Limited	23.09.2026	23.09.2026	Misc.
469	15/SM/2026	Non-compliance with the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for the grant of trading licence and other related matters) Regulations, 2020.	22.09.2026	23.09.2026	Suo-Motu
468	14/SM/2026	Non-compliance with the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.	22.09.2026	22.09.2026	Suo-Motu
467	Corrigendum to 263/TT/2025	Corrigendum to the order dated 8.12.2025 in Petition No. 263/TT/2025 -Petition for the determination of the transmission tariff under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Augmentation of the 1x500 MVA, 400/220 kV ICT (3rd) at Raigarh (PG) along with associated ICT bays under the “Augmentation of Transformation Capacity by 1x500 MVA, 400/220 kV ICT (3rd) at the Raigarh (PG) Substation”. Power Grid Corporation of India Limited,	17.09.2026	17.09.2026	Transmission
466	125/TL/2026 along with IA 34/2026	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other Related Matters) Regulation, 2024 and any other amendments thereon issued from time to time by this Commission for grant of Transmission Licence to TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited). TP Gopalpur Transmission Limited	12.09.2026	16.09.2026	Licence (Transmission)
465	10/RP/2025 in 281/GT/2020	Review Petition against the Order dated 2.5.2025 passed in Petition No. 281/GT/2020 Under Section 94(1)(f) of the Electricity Act, 2003 read with Regulation 52 of the CERC (Conduct of Business) Regulations, 2023 read with Section 114 and Order 47 Rule 1 of the Code of Civil Procedure, 1908. NTPC Limited	14.09.2026	15.09.2026	Review
464	382/TD/2026	Application under Sections 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-State trading licence in electricity from Category ‘IV’ to Category ‘III’. Energyedge Power Trading Private Limited	14.09.2026	15.09.2026	Licence
463	348/TD/2026	Application under Sections 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading licence. Excel Energy Trading Solution	14.09.2026	15.09.2026	Licence
462	129/TD/2026	Application under Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 (1) of the CERC (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2020 for grant of Category ‘V’ licence for Inter-State trading of electricity in all States and Union Territories of India. SKay Infratech Private Limited	14.09.2026	15.09.2026	Licence
461	690/AT/2025	Application under Section 63 of the Electricity Act, 2003, for the adoption of Transmission Charges with respect to the Transmission System being established by the POWERGRID Mahan Rewa Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Mahan Rewa Transmission Limited	14.09.2026	15.09.2026	Adoption
460	104/TT/2024	Petition for truing-up of the transmission tariff for the 2014-19 tariff period and for the determination of the transmission tariff for the 2019-24 period for the 400 kV Uravakonda - Veltoor I & II and 400 kV Kamavarapukota - Suryapet I & II lines under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and read with Section 79 of the Electricity act 2003 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019. Transmission Corporation of Andhra Pradesh Limited	12.09.2026	14.09.2026	Transmission
459	234/MP/2023	Petition under Section 66 and 79 of the Electricity Act, 2003, read with Regulation 15 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, thereby imploring this Commission for setting aside the communication dated 13.03.2023 issued by Respondent No.1 rejecting the Renewable Energy Certificate for the month of July, 2022 and by relaxing the timeline provided in Regulation 7 of the Central Electricity Regulatory Commission (Terms and Conditions for Recognition and Issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010 and direct the Respondent No.1 to issue REC to the Petitioner corresponding to the generation of power for the month of July, 2022. M/s Tadas Wind Energy Limited	14.09.2026	14.09.2026	Misc.
458	146/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 1200 MW Inter-State Transmission System (ISTS)- connected Solar PV Power Projects with 600 MW/ 3600 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XXI) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	12.09.2026	14.09.2026	Adoption
457	345/MP/2022 and 6/MP/2024	Petition under Section 79 of the Electricity Act, 2003 read with Article 12.2 and Article 16.3.1 of the Power Purchase Agreements dated 28.11.2019 for the development of 390 MW (2 X 195 MW) ISTS connected Wind-Solar Hybrid power project(s), entered between Adani Hybrid Energy Jaisalmer One Limited (earlier known as Adani Green Energy Eighteen Limited, an SPV of Mahoba Solar (UP) Private Limited) and Solar Energy Corporation of India Ltd. seeking reliefs for the additional expenditure incurred due to occurrence of Change in Law events. Adani Hybrid Energy Jaisalmer One Limited 1. Order : Per Shri Jishnu Barua, Chairperson, Shri Ramesh Babu V., Member, Shri Harish Dudani, Member. 2. Order : Per Shri Harish Dudani, Member	10.09.2026	10.09.2026	Misc.
456	252/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003, for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lender, Respondent No. 2. Kishtwar Transmission Limited	07.09.2026	08.09.2026	Misc.
455	257/TT/2025	Approval under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of the tariff for 1X500 MVA, 400/230 kV ICT (4th) along with associated bays and equipment’s at Arasur Sub-station under “Augmentation of transformation capacity by 1X500 MVA, 400kV/230 kV ICT (4th) at Arasur Sub-station” in the Southern Region. Power Grid Corporation of India Limited	07.09.2026	07.09.2026	Transmission
454	637/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Northern Region System Strengthening Scheme-XXIV” in the Northern Region. Power Grid Corporation of India Limited	07.09.2026	07.09.2026	Transmission
453	320/TT/2023 along with IA No. 23/2026	Approval of tariff for the 2019-24 tariff period under Sections 62(1)(b) and 79(1)(d) of the Electricity Act, 2003 and Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 9(2) and 10(1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of new Transmission and Distribution (T&D) Elements of Damodar Valley Corporation, namely, Asset-1: 220 kV DSTPS Sub-station along with D/C LILO Lines to DSTPS, Asset-2: 220 kV Transmission Line [210 km S/C MTPS - Ramgarh Line], Asset-3: 220 kV Transmission Line [230 km S/C MTPS - Ranchi (PG) Line and One No. Bay at Ranchi (PG) end], and Asset-4: 220 kV Transmission Line [95 km S/C Ramgarh - Ranchi (PG) Line and One No. Bay at Ranchi (PG) end]. Damodar Valley Corporation	07.09.2026	07.09.2026	Transmission
452	281/TD/2026	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for grant of an inter-State trading licence. Infinite Voltx Trading Private Limited	07.09.2026	07.09.2026	Licence
451	1003/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 from COD to 31.3.2029 for 400/220 kV, 1x500 MVA ICT 4th along with associated bays at Nalagarh Sub-Station under “Augmentation of Transformation Capacity at 400/220 kV Nalagarh Sub-Station by 400/220 kV, 1x500 MVA ICT (4th) in the Northern region”. Power Grid Corporation of India Limited	02.09.2026	02.09.2026	Transmission
450	996/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 from COD to 31.3.2029 for 1X500 MVA, 400/220 kV ICT (3rd) along with associated bays and equipment’s at Hassan Sub-station under “Augmentation of Transformation Capacity at 400/220 kV Hassan Sub-station in Karnataka by 400/220 kV,1x500 MVA ICT(3rd)” in the Southern Region. Power Grid Corporation of India Limited	02.09.2026	02.09.2026	Transmission
449	I.A. Diary No. 241/2026 In Diary No. 233/2026	Interlocutory Application under Regulation 26 read with Regulation 27 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking exemption/ deferment from payment of filing fees. Essar Power Transmission Company Limited	02.09.2026	02.09.2026	Misc.
448	39/TT/2026	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 from COD to 31.3.2029 for asset (02 nos.) under “Eastern Region Expansion Scheme - XXXI (ERES-XXXI)” in the Eastern Region. Power Grid Corporation of India Limited,	02.09.2026	02.09.2026	Transmission
447	Corrigendum to 426/TT/2025	Approval under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of tariff for Implementation of 1 No. 400 kV line bay at Kurnool New Sub-station for providing Connectivity to M/s Greenko AP01 IREP Pvt. Ltd. (2nd 400 kV line bay for M/s Greenko) (Bay No. 412) in the Southern Region. Power Grid Corporation of India Limited	02.09.2026	02.09.2026	Transmission
446	699/GT/2025	Petition for the determination of the tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2024 to 31.3.2029. SJVN Limited	25.08.2026	02.09.2026	Generation
445	Corrigendum to 382/TT/2025	Corrigendum to the order dated 24.3.2026 in Petition No. 382/TT/2025- Petition under Sections 62 and 79(1)(d) of the Electricity Act, 2003 read with Chapter 3, Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the truing up of the Annual Fixed Charges for the 2019-24 tariff period and Chapter 3, Regulations 9(2) and 10 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the determination of the tariff for the 2024-29 tariff period respect of the New Transmission and Distribution Asset/Elements added in between 1.4.2014 to 31.3.2019 with Transmission and Distribution asset of Damodar Valley Corporation. Damodar Valley Corporation	02.09.2026	02.09.2026	Transmission
444	46/MP/2018 on remand	Petition under section 79 (1) (a) read with section 62 and 64 of the Electricity Act, 2003 and Regulations 36 (a) and 54 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for relaxation of the Normative Annual Plant Availability Factor (NAPAF) for specific NTPC thermal generating stations on account of non-availability of coalNTPC	25.08.2026	31.08.2026	Misc
443	293/GT/2014	Approval of tariff of Talcher Super Thermal Power Station, Stage-II (2000 MW) for the period from 1.4.2014 to 31.3.2019NTPC	29.08.2026	30.08.2026	Generation
442	145/AT/2026	1. Order : Per Shri Jishnu Barua, Chairperson, Shri Ramesh Babu V., Member, Shri Ravinder Singh Dhillon, Member. 2. Order : Per Shri Harish Dudani, Member	29.08.2026	30.08.2026	Adoption
441	12/SM/2026	Determination of levellised generic tariff for third year of Control Period (for FY 26-27) under Regulation 8 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024.	23.08.2026	24.08.2026	Suo-Motu
440	Corrigendum to 975/AT/2025	Corrigendum to the Order dated 24.03.2026 in Petition No. 975/AT/2025 - Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff for 2000 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage Systems (ESS) and selected through competitive bidding process (SECI-ISTS-XX) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited	13.08.2026	24.08.2026	Adoption
439	749/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset covered under “Transmission System associated with Krishnapatnam UMPP-PART B” in the Western Region. Power Grid Corporation of India Limited	19.08.2026	20.08.2026	Transmission
438	392/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Combined Assets under “Transmission System associated with Unchahar Stage-II” in the Northern Region. Power Grid Corporation of India Limited	19.08.2026	20.08.2026	Transmission
437	355/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “Combined Asset in Eastern Region Strengthening Scheme IX” in the Eastern Region. Power Grid Corporation of India Limited	19.08.2026	19.08.2026	Transmission
436	258/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for “Transmission System Strengthening Scheme for evacuation of power from Solar Energy Zones in Rajasthan (8.1 GW) under Phase-II- Part-A1”. Power Grid Corporation of India Limited	18.08.2026	19.08.2026	Transmission
435	577/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the true-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the transmission asset under “Implementation of the 1x500 MVA, 400/220 kV ICT (8th) at Bhadla Pooling Station Scheme” in the Northern Region. Power Grid Corporation of India Limited	18.08.2026	18.08.2026	Transmission
434	648/GT/2025	Petition for revision of tariff of Singrauli Super Thermal Power Station (2000 MW) for the period from 1.4.2019 to 31.3.2024 after truing-up exercise. NTPC Limited	16.08.2026	17.08.2026	Generation
433	373/TT/2024	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for the determination of the transmission tariff for the “2 Nos. of the 400 kV Line bays at the Ariyalur Sub-station (TANTRANSCO) for terminating NNTPS Switchyard – Ariyalur (Villupuram) 400kV D/C line” under “Transmission System for evacuation of power from 2X500 MW Neyveli Lignite Corporation Limited TS-1(Replacement) (NNTPS)” in the Southern Region. Power Grid Corporation of India Limited	17.08.2026	17.08.2026	Transmission
432	300/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of the transmission tariff from the COD to 31.3.2024 for assets (02 nos.) under “Establishment of Reliable Communication Scheme under Central Sector” in the Eastern Region. Power Grid Corporation of India Limited	17.08.2026	17.08.2026	Transmission
431	275/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 with respect to the 1X500 MVA, 400/220 KV ICT (4th) along with associated bays and equipment at the Mysore Sub-station under “Augmentation of Transformation Capacity by 1X500 MVA, 400/220 kV ICT (4th) at Mysore Sub-station in Karnataka” in the Southern Region. Power Grid Corporation of India Limited	17.08.2026	17.08.2026	Transmission
430	214/TT/2024	Petition for determination of the transmission tariff from COD to 31.3.2024 for the establishment of a state-of-the-art Unified Centralised Network Management System (UNMS) for the Northern Region (NR) ISTS and the state utility communication network, under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 Power Grid Corporation of India Limited	17.08.2026	17.08.2026	Transmission
429	239/TL/2026	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of the existing RTM Transmission Licence to POWERGRID Vataman Transmission Limited (erstwhile POWERGRID Bhadla III Transmission Limited). POWERGRID Vataman Transmission Limited	16.08.2026	17.08.2026	Licence (Transmission)
428	281/TD/2026	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for grant of an inter-state trading licence. Infinite Voltx Trading Private Limited	16.08.2026	16.08.2026	Licence
427	5/SM/2026	Procedure for levying compensation charges for permitting additional time to achieve milestones under the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022.	14.08.2026	14.08.2026	Suo-Motu
426	12/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for determination of tariff for Asset 1- OPGW link for 400 kV Itarsi-Indore under Central sector, Asset-2 OPGW Link for 400 kV Indore-Asoj under Central Sector, Asset-3 OPGW link for 220 kV Vapi-Khadoli under State Sector, Asset-4 OPGW link for 400 kV Itarsi-Jabalpur under Central Sector, Asset-5 1 No. RTU at Bhadrawati HVAC Sub-station under Central Sector, Asset-6 1 No. RTU at Raipur Sub-station under Central Sector, Asset-7 6 no. RTUs at Itarsi 400, Jabalpur 400, Vapi 400, Satna 400, Khandwa 400, Boisar under Central Sector, Asset-8 OPGW link for 400 kV Vindhyachal (NTPC)-Korba (NTPC), Ckt-2 under Central Sector, Asset-9 OPGW link for 400 kV Raipur-Korba (NTPC) under Central Sector, Asset-10 OPGW link for 400 kV Raipur-Bhilai under Central Sector, Asset-11 OPGW link for 220 kV Bhilai- Bhilai 400 kV under State Sector, Asset-12 OPGW link for 400 kV Korba (NTPC) - Repeater 1 (Vindhyachal STPP), Ckt-2 under Central Sector, Asset-13 OPGW link for 400 kV Vindhyachal-Jabalpur under Central Sector, Asset-14 OPGW link for 765 kV Dharamjaigarh – Ranchi, Asset-15 OPGW Communication Link in 400 kV Korba West (CSPTCL)-Korba NTPC – 14 km (State Sector), Asset-16A OPGW Communication Link in 765 kV Dharamjaigarh-Jabalpur Ckt 1 (from Dharamjaigarh to Repeater 1)-153.6 km under Central Sector, Asset-16B OPGW Communication Link in 765 kV Dharamjaigarh-Jabalpur Ckt 1 (from Dharamjaigarh to Repeater 1) –272.364 km under “Western Region Communication Strengthening Scheme (WRCSS)”. Power Grid Corporation of India Limited	11.08.2026	11.08.2026	Transmission
425	202/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of a separate Transmission Licence to Dhule Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. Dhule Power Transmission Limited	10.08.2026	11.08.2026	Licence (Transmission)
424	322/TD/2026	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-State Category-V trading licence. PI Green Consulting Private Limited	10.08.2026	11.08.2026	Licence
423	195/TL/2026	Petition under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of the existing RTM Transmission License to POWERGRID Khavda II-C Transmission Limited (erstwhile POWERGRID KPS3 Transmission Limited). POWERGRID Khavda II - C Transmission Limited	10.08.2026	11.08.2026	Licence (Transmission)
422	795/GT/2025	Petition for truing up of tariff for the period 2019-24 in respect of NLCIL’s TPS-I Expansion (420 MW). NLC India Limited	10.08.2026	10.08.2026	Generation
421	929/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period for LILO of both the circuits of Mundra UMPP– Limbdi 400 kV D/C line (triple snowbird) at the Bachau Sub-station along with extension of 400 kV Bachau Sub-station under “Transmission System Strengthening associated with Mundra UMPP (Part-A)” in the Western Region. Power Grid Corporation of India Limited	09.08.2026	10.08.2026	Transmission
420	170/MP/2026	Petition under Sections 17(3) & 17(4) of Electricity Act, 2003 seeking approval for creation of security interest over all of the Petitioner’s Assets in favour of Respondent No. 2 as the Security Trustee acting for the benefit of the Lender in respect of the Petitioner’s transmission project. Fatehgarh Bhadla Transmission Limited	09.08.2026	10.08.2026	Misc.
419	196/TD/2026	Application under Section 14 read with Section 15 of the Electricity Act, 2003 and Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading Licence. Carbon Resources Private Limited	09.08.2026	10.08.2026	Licence
418	343/TT/2025	Petition seeking the true-up of the transmission tariff for the period 2019-24 and the determination of the transmission tariff for the period 2024-29 for the 400 kV Bawana-Mandaula Double Circuit and 400 kV Bamnauli-Ballabhgarh Double Circuit Transmission Lines, under Section 62 read with Section 79 of the Electricity Act, 2003, and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Delhi Transco Limited	05.08.2026	07.08.2026	Transmission
417	616/MP/2025 along with 50/IA/2025 and 113/IA/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. Sprng Vayu Vidyut Private Limited	03.08.2026	04.08.2026	Misc.
416	206/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of a separate Transmission Licence to Ishanagar Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. Ishanagar Power Transmission Limited	01.08.2026	03.08.2026	Licence (Transmission)
415	502/TT/2024	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the determination of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the transmission assets under “Provision of Spare Transformer and Reactor” in the North Eastern Region. Power Grid Corporation of India Limited	01.08.2026	03.08.2026	Transmission
414	448/TT/2024	Approval under Section 62 read with Section 79 (1) (d) of Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 for determination of the tariff for transmission assets under “Eastern Region Expansion Scheme-XXVIII (ERES-XXVIII)” in the Eastern Region. Power Grid Corporation of India Limited	01.08.2026	03.08.2026	Transmission
413	182/MP/2023	Petition under section 79(1)(f) of the Electricity Act, 2003 seeking appropriate directions to recover the outstanding dues of transmission charges of the respondents. Central Transmission Utility of India Limited	01.08.2026	03.08.2026	Misc.
412	462/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Missing Link Transmission System” in the North-Eastern Region. Power Grid Corporation of India Limited	29.07.2026	30.07.2026	Transmission
411	570/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under Northern Regional System Strengthening Scheme-XXX in the Northern Region. Power Grid Corporation of India Limited	29.07.2026	29.07.2026	Transmission
410	195/TL/2026	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Khavda II - C Transmission Limited (erstwhile POWERGRID KPS3 Transmission Limited). POWERGRID Khavda II - C Transmission Limited	26.07.2026	27.07.2026	Licence (Transmission)
409	202/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of a separate Transmission Licence to Dhule Power Transmission Limited for the project to be implemented under the Regulated Tariff Mechanism. Dhule Power Transmission Limited	26.07.2026	27.07.2026	Licence (Transmission)
408	265/MP/2024	Petition under section 62 and 79(1) (a) of the Electricity Act, 2003 read with Regulation 22 and Regulation 9 (4) of Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking condonation of delay of Twenty-Four (24) months in declaring commercial operation date of tubed coal mines limited and approval of input price of coal supplied from tubed open cast coal mine for the period from date of commercial operation i.e., 01.04.2024 to 31.03.2029. Damodar Valley Corporation	27.07.2026	27.07.2026	Misc.
407	322/TD/2026	Application under Section 14 and Section 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state Category-V trading licence. PI Green Consulting Private Limited	21.07.2026	21.07.2026	Licence
406	675/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to POWERGRID Mahan Rewa Transmission Limited. POWERGRID Mahan Rewa Transmission Limited	21.07.2026	21.07.2026	Licence (Transmission)
405	399/GT/2020	Petition for determination of tariff of Talcher Thermal Power Station (460 MW) for the period from 1.4.2019 to 31.3.2024. NTPC Limited	19.07.2026	20.07.2026	Generation
404	47/GT/2025	Petition for truing up of tariff for the period 2019 - 24 and for determination of tariff for the period 2024 - 29, in respect of Kopili Hydro Electric Project Stage-II (25 MW). North Eastern Electric Power Corporation Limited	17.07.2026	17.07.2026	Generation
403	386/MP/2023	Petition under Regulation 22 of the CERC (Terms and Conditions of Tariff) Regulations, 2019 read with Regulation 9 (4) of the CERC (Terms and Conditions of Tariff) (Second Amendment) Regulations, 2021 seeking condonation of delay of 22.5 months in declaring COD of Talaipalli Coal Mine and approval of input price of coal to end use generating station (Lara STPS) for the period COD (1.10.2023) to 31.3.2024. NTPC Limited	15.07.2026	17.07.2026	Misc.
402	239/TL/2026	Petition under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for amendment of existing RTM Transmission License to POWERGRID Vataman Transmission Limited (erstwhile POWERGRID Bhadla III Transmission Limited). POWERGRID Vataman Transmission Limited	17.07.2026	17.07.2026	Licence (Transmission)
401	277/MP/2026	Petition under Section 79(1) of the Electricity Act, 2003 read with Regulation 36(3) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 seeking approval for reimbursement of expenditure towards establishment of Centralized Security Operation Centre (OT SOC) for substations as additional Operation and Maintenance expense. Power Grid Corporation of India Limited	17.07.2026	17.07.2026	Misc.
400	241/MP/2026 along with IA No. 77/2026	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, seeking relaxation in the time period stipulated under Regulation 8.2(c) of the said Regulations for submission of the Connectivity Bank Guarantees against Intimation of In-Principle Grant of Connectivity (Intimation No. CTU/S/5/Conn/INT-1A-2200001607 dated 27.03.2026), condonation of the delay of two (2) days in submission of such Bank Guarantees, and a direction to Central Transmission Utility of India Limited to take the said Bank Guarantees on record and issue the Final Grant of Connectivity for 100 MW (with 50 MW BESS) at NP Kunta Pooling Station, Andhra Pradesh. Pace Digitek Limited	15.07.2026	16.07.2026	Misc.
399	618/GT/2025	Petition for revision of tariff of Meja Thermal Power Station Stage-I (2x660 MW) for the period from the date of Commercial Operation of Unit-I (i.e. 30.4.2019) to 31.3.2024 after the truing up exercise. Meja Urja Nigam Private Limited	15.07.2026	15.07.2026	Generation
398	322/TL/2024 along with IA No. 35/2026	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking grant of Transmission License to NERGS-I Power Transmission Limited. NERGS-I Power Transmission Limited	15.07.2026	15.07.2026	Licence (Transmission)
397	203/MP/2026	Petition seeking approval under Section 17 of the Electricity Act, 2003 for bringing on record the appointment of Vardhman Trusteeship Private Limited/ Respondent No. 2 as the Security Trustee and for creation of security interest over the assets of Petitioner in favour of the Security Trustee, acting on behalf of and for the benefit of the Lenders (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), by way of hypothecation and equitable mortgage on the Project assets, pursuant to unattested Deed of Pledge, Declaration, Undertaking and other Financing Agreements, for the development of the Transmission Project. Bijapur REZ Transmission Limited	15.07.2026	15.07.2026	Misc.
396	572/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for transmission System associated with “Tanakpur Transmission System” in the Northern Region. Power Grid Corporation of India Limited	15.07.2026	15.07.2026	Transmission
395	11/SM/2026	Mechanism for treatment of connectivity granted under the GNA Regulations based on the LoA where the PPA has not been signed within a period of 12 months from the date of issuance of the LoA	10.07.2026	11.07.2026	Suo-Motu
394	395/MP/2025	Petition seeking exercise of Power to Remove Difficulty and Power to relax under Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 as read with Section 79 of the Electricity Act, 2003 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Bhakra Beas Management Board	10.07.2026	10.07.2026	Generation
393	213/TD/2026	Petition under Section 14 of the Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for the grant of Category V inter-State Trading Licence. Oasis Greenway Power Trading Private Limited	10.07.2026	10.07.2026	Licence
392	185/TD/2026	Application under Section 14 of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020. REMC Limited	10.07.2026	10.07.2026	Licence
391	21/MP/2026	Petition under Section 79(1)(c) and (k) of the Electricity Act, 2003 read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the interstate Transmission System) Regulations, 2022 inter alia seeking relaxation from submission of Conn-BG2 in terms of Regulation 37.10(b) read with Regulation 8.2(a). 1. Enfinity Global Clean Energy Private Limited (EG Clean), 2. EG Solaire Power Private Limited (EG Solaire), 3. EG Pavan Surya Power Private Limited (EG Pavan)	07.07.2026	08.07.2026	Misc.
390	207/MP/2026	Petition under Section 17(3) and (4) of the Electricity Act, 2003 read with Article 15 of the Transmission Services Agreement, seeking approval for creation of security interest over all immoveable and movable assets of the Petitioner, in favour of the Debenture Trustee. WRSS XXI (A) Transco Limited	07.07.2026	07.07.2026	Misc.
389	199/MP/2026	Petition seeking approval under Section 17 (3) and (4) of the Electricity Act, 2003 for bringing on record the appointment of IDBI Trusteeship Services Limited – Respondent No. 2 as a Security Trustee and for creation of security interest by way of hypothecation over the assets of Petitioner and pledge of 51% equity share capital of the Petitioner held by the promoter in favour of the IDBI Trusteeship Services Limited – Respondent No. 2 acting on behalf of and for the benefit of the lenders – Respondent Nos. 3 to 5 (and for any subsequent transferees, assign, novatees thereof and any refinancing lenders to the Project), pursuant to the Facility Agreement dated 20.03.2026, the Security Trustee Agreement dated 20.03.2026, the unattested Deed of Hypothecation dated 20.3.2026 and Agreement for Pledge of Shares dated 20.3.2026, Sponsor’s Undertaking dated 20.3.2026 and other financing agreements, for the development of the Transmission Project. Raghanesda RE Transmission Limited	07.07.2026	07.07.2026	Misc.
388	196/TD/2026	Application under Section 14 read with Section 15 of the Electricity Act, 2003 and Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading Licence. Carbon Resources Private Limited	07.07.2026	07.07.2026	Licence
387	23/RP/2025 in 45/TT/2023	Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Order 47 Rule 1 of the Code of Civil Procedure, 1908 and Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the Commission’s order dated 19.7.2025 in Petition No. 45/TT/2023 titled “Power Grid Corporation of India Limited v. West Bengal State Electricity Distribution Company Limited and Others”. Power Grid Corporation of India Limited	07.07.2026	07.07.2026	Review
386	315/MP/2025	Petition under Section 79 (1) (A) and (F) of the Electricity Act, 2003, read with relevant provisions of the CERC (Sharing of Inter-state Transmission Charges and Losses) Regulations, 2020 and amendments thereof regarding wrongful levy of transmission deviation charges on injection of infirm power from Parbati-II HEP 800 MW Project. NHPC Limited	04.07.2026	07.07.2026	Misc.
385	301/MP/2025	Petition under Section 79 (1) (k) of the Electricity Act, 2003 Read with Regulation 19 (3) of the Central Electricity Regulatory Commission (Indian Electricity Grid code) (First Amendment) Regulations, 2024 seeking extension of infirm power injection for 100 MW Solar Component out of the SECI 600 MW Hybrid Project. TP Saurya Limited	03.07.2026	07.07.2026	Misc.
384	175/TT/2017	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulation 6 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, read with Sections 62 and 79 of the Electricity Act, 2003, for the determination of the transmission tariff for the 2014 -19 tariff block. Delhi Transco Limited	01.07.2026	06.07.2026	Transmission
383	474/GT/2025	Petition for truing up of the tariff for the period 2019-24 and for determination of the tariff for the period 2024-29 in respect of Uri-I Power Station. NHPC Limited	04.07.2026	06.07.2026	Generation
382	285/TT/2023	Determination of tariff for the control period FY 2014-15 to FY 2018-19 in respect of Assam Electricity Grid Corporation Limited-owned transmission lines/systems connecting with other States and the intervening transmission lines incidental to inter-State transmission of electricity, for inclusion in POC transmission charges, in accordance with the Central Electricity Regulatory Commission (Terms & Conditions of Tariff) Regulations 2014 and the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010, and their amendments. Assam Electricity Grid Corporation Limited	04.07.2026	06.07.2026	Transmission
381	215/MP/2026	Petition under Section 17(3) and (4) of the Electricity Act, 2003, read with Article 15 of the Transmission Services Agreement, seeking approval for the creation of a security interest over all immovable and movable assets of the Petitioner, in favour of the Debenture Trustee. Lakadia Banaskantha Transco Limited	06.07.2026	06.07.2026	Misc.
380	278/MP/2022	Petition under Section 79(1)(f) read with Section 19 of the Electricity Act, 2003 read with Regulations 9, 19 and 20 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 seeking recovery of penalty for less return of power by the Respondent as per the Banking Agreement dated 17.3.2022 and seeking revocation of the interstate trading licence. Haryana Power Purchase Centre	04.07.2026	06.07.2026	Misc.
379	287/MP/2026 along with 99/IA/2026	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, inter alia, seeking extension of time for submission of land documents under Regulation 11A(1) of the GNA Regulations (as amended) with directions to Central Transmission Utility of India Ltd. to not take any coercive action in the interregnum in relation to connectivity granted to the Petitioners along with consequential relief(s) thereof. 1. Azure Power India Private Limited, 2. Azure Power Sixty-Three Private Limited	02.07.2026	02.07.2026	Misc.
378	972/MP/2025	Petition under Section 79 (1)(c) of the Electricity Act, 2003 seeking return of CONN BG2 submitted by the Petitioner to the Central Transmission Utility of India Limited Under Regulation 8 (ii) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to The Inter-State Transmission System) Regulations, 2022, in view of surrendering of connectivity on account of withdrawal of generation project. Assam Power Distribution Company Ltd.	02.07.2026	02.07.2026	Misc.
377	629/GT/2025	Petition for determination of tariff of Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period 2024-29. NTPC Limited	02.07.2026	02.07.2026	Generation
376	752/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the true-up of the transmission tariff for the 2019-24 period, and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the determination of the transmission tariff for the 2024-29 period, for the Combined Assets under “Green Energy Corridors-Inter State Transmission Scheme (ISTS) Part-B” in the Western and Northern Regions. Power Grid Corporation of India Limited	30.06.2026	01.07.2026	Transmission
375	130/MP/2026	Petition under Section 79(1)(c), 79(1)(h) of the Electricity Act, 2003 read with Regulation 15 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, Regulations 42 and 44 of the Central Electricity Regulatory Commission (Connectivity and Generation Network Access to the Inter-State Transmission System) Regulations, 2022 and Regulations 57 and 68 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) of the Indian Electricity Grid Code, 2023 for permitting commissioning of the Wind Turbine Generators (WTGs) in tranches of at least 5 MW for the Petitioner’s Wind Power Project. Continuum Power Trading (TN) Pvt. Ltd.	30.06.2026	30.06.2026	Misc.
374	188/MP/2019 along with IA No. 66/IA/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 for adjudication of disputes arising out of and in relation to the Power Sale Agreement (PSA) dated 15.9.2006 between erstwhile Punjab State Electricity Board, i.e. the predecessor of Punjab State Power Corporation Ltd. (PSPCL) and PTC India Ltd. (PTC) for purchase of 340 MW of power from 1200 MW Teesta-III Hydro-electric Project of Teesta Urja Ltd (TUL), pursuant to the Power Purchase Agreement (PPA) dated 28.7.2006 between PTC & TUL and the Bulk Power Transmission Agreement (BPTA) dated 4.6.2010 signed between Power Grid Corporation of India Ltd (PGCIL), PSPCL, other DISCOMs of Uttar Pradesh, Rajasthan & Haryana; and PTC. PTC India Limited, Teesta Urja Limited	30.06.2026	30.06.2026	Misc.
373	231/RC/2026	Petition under Section 66 of the Electricity Act, 2003, read with Regulation 17(3) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021, seeking approval of the Hon’ble CERC for proposed candidates for appointment as Independent Director on the Board of Hindustan Power Exchange Ltd. (HPX). Hindustan Power Exchange Ltd.	30.06.2026	30.06.2026	Misc.
372	367/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of transmission tariff from COD to 31.3.2024 for Asset-1: 2 Nos. of 220 kV Line bays at Navsari Sub-station (GIS) (for Navsari-Bhestan 220 kV D/c line), Asset-2: 1x125 MVAr, 400 kV bus reactor at Vadodara Sub Station along with associated 400kV bus reactor bay and Asset-3: 1 No. of 400 kV Line bay at 400 kV Vadodara (GIS) Sub-station under “Transmission System Associated with DGEN TPS (1200 MW) of Torrent Power Limited”. Power Grid Corporation of India Limited	30.06.2026	30.06.2026	Transmission
371	166/MP/2025	Petition under Section 79(1)(k) of the Electricity Act, 2003, read with Regulation 17 and 18 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022, seeking condonation of delay in complying with the procedure of issuance of Renewable Energy Certificates for FY 2023-24 and other consequential reliefs. Andhra Pradesh Central Power Distribution Company Limited	29.06.2026	30.06.2026	Misc.
370	247/MP/2026	Petition seeking permission to continue interchange of infirm power including drawl of Start-Up Power from the grid as per CERC Deviation Settlement Mechanism (DSM) Regulation 2024 read with Regulation 19 of Indian Electricity Grid Code (IEGC) beyond 30/06/2026 till the COD of RAPP-8 or 30/06/2027, whichever is earlier & anticipated delay in commissioning of Unit#8 of the 2x700MWe Rajasthan Atomic Power Project-7&8 (RAPP-8), Nuclear Power Corporation of India Limited (NPCIL), Mumbai 400094. Nuclear Power Corporation of India Limited	30.06.2026	30.06.2026	Misc.
369	458/GT/2025	Petition for revision of tariff of Simhadri Super Thermal Power Station Stage-I (1000 MW) for the period from 1.4.2019 to 31.3.2024 after the truing up exercise. NTPC Limited	26.06.2026	29.06.2026	Generation
368	301/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Rule 3 of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021, for directions to Haryana Power Purchase Centre to pay Change in Law compensation along with Carrying Cost in terms of Order dated 20.01.2024 passed by this Commission in Petition No. 242/MP/2023. MB Power (Madhya Pradesh) Limited	28.06.2026	29.06.2026	Misc.
367	169/MP/2022	Petition under Section 79 of the Electricity Act, 2003 read with the Power Purchase Agreement dated 9.11.2011 and Amended Power Purchase Agreement dated 1.2.2018, seeking quashing of notice dated 8.6.2022, issued by South Bihar Power Distribution Co. Limited, Bihar State Power (Holding) Co. Limited and North Bihar Power Distribution Co. Limited. GMR Kamalanga Energy Limited	28.06.2026	29.06.2026	Misc.
366	702/GT/2025	Petition for determination of the tariff of Tanda Super Thermal Power Station Stage-I (440 MW) for the period 2024-29. NTPC Limited	27.06.2026	27.06.2026	Generation
365	123/MP/2024	Petition seeking the exercise of Power to Remove Difficulty under Regulation 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, and under Section 178 (2) and 79 (1) (h) & (g) of the Electricity Act, 2003 to remove difficulties and amend certain provisions of the of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter - State Transmission System) Regulations, 2022. NTPC Vidyut Vyapar Nigam Limited	25.06.2026	27.06.2026	Misc.
364	650/GT/2025	Petition for truing-up of tariff for the period 2019-24 and determination of tariff for the period 2024-29 in respect of Uri-II Hydroelectric Project (240 MW). NHPC Limited	22.06.2026	23.06.2026	Generation
363	I.A. No. 37/2026 in 370/GT/2025	Petition for determination of tariff of Ghatampur Thermal Power Station (1980 MW) of Neyveli Uttar Pradesh Power Limited from the date of COD of Unit-I (i.e., 12.12.2024) till 31.3.2029 Neyveli Uttar Pradesh Power Limited	22.06.2026	23.06.2026	Misc.
362	214/TD/2026	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. PRMK Energy	21.06.2026	22.06.2026	Licence
361	294/MP/2023	Petition under Regulation 4(1) of Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilization of Transmission Assets for Other Business) Regulation, 2020 for (a) intimation about continuation of business for offering its transmission towers for placement of telecom & radio antenna, power & telecom equipment and drawing power from earth wire (b) seeking approval to undertake the business either by Petitioner or through its wholly owned subsidiary company- POWERGRID TELESERVICES LIMITED Power Grid Corporation of India Ltd	19.06.2026	22.06.2026	Misc.
360	31/AT/2026	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Supply of 6000 MWh (1500 MW x 4 hours) Assured Peak Power from ISTS- connected Renewable Energy (RE) Power Projects with Energy Storage System (ESS) anywhere in India. SJVN Limited	20.06.2026	20.06.2026	Adoption
359	78/MP/2026	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Navinal Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of Power Finance Corporation Limited (including its Assignees, Transferees, Novatees) in respect of the Network Expansion Scheme in Navinal (Mundra) area of Gujarat for drawl of power in the area. Navinal Transmission Limited	20.06.2026	20.06.2026	Misc.
358	35/MP/2026	Petition under Section 79(1)(c) of The Electricity Act, 2003 read with regulation 11A along with Regulations 41 and 42 of The Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022, seeking relaxation of the timeline for submission of land documents and exercise of power to relax and power to remove difficulty. AMPIN Energy Utility Private Limited	20.06.2026	20.06.2026	Misc.
357	235/MP/2021	Petition under Section 79(1)(f) read with section 79 (1)(a) and (b) of the Electricity Act, 2003 read with the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Wind Power Projects, 2017 as amended from time to time seeking declaration of discharge from any obligation and liability to the Respondent under the Request for Selection No. SECI/C&P/WPD/1200MW/T7/RfS/022019 dated 22.02.2019, Letter of Award dated 19.06.2019 or otherwise. Betam Wind Energy Private Limited	19.06.2026	19.06.2026	Misc.
356	259/MP/2026	Petition under Section 79 (1) (c) & (k) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking directions and/or guidelines for the implementation of Regulation 11A and Regulation 24.6, concerning nature and treatment of extensions or delayed commissioning by Renewable Energy Implementing Agencies (REIAs) or Distributions Licensees. Central Transmission Utility of India Limited	19.06.2026	19.06.2026	Misc.
355	232/MP/2026 along with I.A. 76/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulations 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 along with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) seeking approval from this Hon’ble Commission for transfer of General Network Access Renewable Energy from the Petitioner No. 1 i.e., Tata Steel Limited to Petitioner No. 2 i.e., Indian Metals and Ferro Alloys Limited. 1. Tata Steel Limited, 2. Indian Metals and Ferro Alloys Limited	19.06.2026	19.06.2026	Misc.
354	154/MP/2026	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for seeking extension in the date of effectiveness of 100 MW Connectivity at Koppal-II from 31.12.2025 to 31.12.2026 Ayana Renewable Power Pvt. Ltd.	19.06.2026	19.06.2026	Misc.
353	320/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for direction to UP Power Corporation Ltd (UPPCL) to make payment of balance outstanding, accumulated out of part payment of twelve quarter interest free instalments, along with interest (to be applicable from commencement of payment of instalments) to the Petitioner. M.P. Power Management Company Ltd.	12.06.2026	17.06.2026	Misc.
352	910/MP/2025 along with IA No. 10/2026	Petition under Regulations 54, 55 and 56 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for grant of time to one of the Promoter Shareholders for diluting its stake in the Petitioner Company to meet the requirement/ compliance under Regulation 15 of Central Electricity Regulatory Commission (Power Market) Regulations, 2021. Hindustan Power Exchange Limited	17.06.2026	17.06.2026	Misc.
351	814/MP/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 41 and 42 of the CERC (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 (as amended) seeking extension of connectivity start date and corresponding milestones (including financial closure) for the 700 MW Solar Power Project at Solapur, Maharashtra. 1. Waaree Forever Energies Private Limited	15.06.2026	17.06.2026	Misc.
350	227/MP/2026	Petition under Section 79 of the Electricity Act, 2003, seeking approval of Serentica Renewables India Private Limited’s applications dated 16.10.2025 submitted for change of source in terms of Regulation 9.3 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, as amended from time to time and consequential relief thereto. Serentica Renewables India Private Limited	12.06.2026	17.06.2026	Misc.
349	151/MP/2026	Petition under Section 79 of the Electricity Act, 2003 and Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) seeking approval of intra-group transfer of shareholding of Petitioner No.1, AMPIN Energy C&I Thirteen Private Limited (AMPIN C&I 13), from Petitioner No.2, AMPIN C&I Private Limited (AMPIN C&I) to Petitioner No.3, AMPIN Energy Utility Private Limited (AEUPL). 1. AMPIN Energy C&I Thirteen Private Limited, 2. AMPIN C&I Private Limited, 3. AMPIN Energy Utility Private Limited	17.06.2026	17.06.2026	Misc.
348	213/TD/2026	Petition under Section 14 of the Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for the grant of Category V inter-State Trading Licence. Oasis Greenway Power Trading Private Limited	17.06.2026	17.06.2026	Licence
347	185/TD/2026	Application under Section 14 of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020. REMC Limited,	17.06.2026	17.06.2026	Licence
346	140/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking various reliefs against Respondent No. 1 in terms of Power Purchase Agreement dated 25.7.2013 along with Affidavit. TRN Energy Private Limited	17.06.2026	17.06.2026	Misc.
345	256/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination cum truing up of the transmission tariff for the 2019-24 period and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for determination of the transmission tariff for the 2024- 29 period for the assets under North Eastern Region Strengthening Scheme XII. Power Grid Corporation of India Limited	15.06.2026	16.06.2026	Transmission
344	Corrigendum of 45/GT/2016	Approval of tariff for Bongaigaon Thermal Power Station, Unit-I (250 MW) for the period 2016-19 - Implementation of the APTEL judgment dated 19.11.2024 in Appeal No. 137/2019 (NTPC v CERC & ors). NTPC Limited	16.06.2026	16.06.2026	Generation
343	54/MP/2019	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking various reliefs against Respondents in terms of PPAs dated 25.7.2013. TRN Energy Private Limited	15.06.2026	15.06.2026	Misc.
342	107/MP/2026	Petition under Section 79 of the Electricity Act, 2003, seeking appropriate direction(s) to Central Transmission Utility of India Limited to approve Percentum Renewables Private Limited’s application dated 08.12.2025 submitted for change of source in terms of Regulation 9.3 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022, as amended (GNA Regulations). Percentum Renewables Private Limited	12.06.2026	12.06.2026	Misc.
341	226/MP/2026 along with I.A.No.72/2026	Petition under Sections 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 (“Act”), challenging the regulation of open access and consequent curtailment of power from Petitioner’s 300 MW generation project. Ambuja Cements Limited	12.06.2026	12.06.2026	Misc.
340	363/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the true-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Combined Assets under “Common Scheme for 765 kV Pooling Station and Network for NR, Import by NR from ER and Common Scheme for network for WR and Import by WR from ER and from NER/SR/WR via ER in the Northern, Eastern and Western Region”. Power Grid Corporation of India Limited	12.06.2026	12.06.2026	Transmission
339	815/MP/2025	Petition under Regulation 41 (Power to Relax) and Regulation 42 (Power to Remove Difficulty) of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 seeking extension of the Financial Closure of the 250 MW capacity Wind-Solar Hybrid Power Project at Bidar, Karnataka, where the in-principle connectivity has been granted on 22.07.2024 M/s Welspun Narmada Pvt. Ltd	03.06.2026	08.06.2026	Misc.
338	79/IA/2023, 86/IA/2024 and 87/IA/2024 in 117/MP/2023	Petition under Sections 79(1)(b) and (f), read with Sections 11, 29, 142, 146 and other applicable provisions of the Electricity Act, 2003, inter alia, seeking adjudication on the issues arising out of directions issued by the Ministry of Power under Section 11 of the Act, dated 20.2.2023, and the obligations of the generating company under the Power Purchase Agreement dated 22.4.2007 executed with Gujarat Urja Vikas Nigam Limited. Gujarat Urja Vikas Nigam Limited	03.06.2026	04.06.2026	Misc.
337	214/TD/2026	Application under Section 14 of the Electricity Act, 2003 read with Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020. PRMK Energy	03.06.2026	03.06.2026	Licence
336	580/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for 400/220 kV Bhiwadi Substation along with LILO of Ballabhgarh-Bassi 400 kV S/C Line and ICT-I and ICT-II at Bhiwadi in the Northern Region. Power Grid Corporation of India Limited	03.06.2026	03.06.2026	Transmission
335	178/MP/2026	Petition under Sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 19(3) of the CERC (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 (seeking extension of time for infirm power injection); and Regulation 57 of the CERC (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking relaxation/extension of the time prescribed for filing the present petition. JSW Renew Energy Ltd.	02.06.2026	02.06.2026	Misc.
334	227/MP/2022	Petition under Section 79 of the Electricity Act, 2003 seeking to set aside Transmission Charges bills raised by CTUIL and declaration that the Petitioners stand discharged from performance under Transmission Service Agreement dated 29.1.2018, LTA Agreement dated 29.1.2018 (Tranche 1), LTA Agreement dated 6.9.2018 (Tranche 2) and Bipartite Connection Agreement dated 11.1.2019 executed between ReNew Power Pvt. Ltd. and Central Transmission Utility of India Ltd. (earlier Power Grid Corporation of India Ltd.) on account of force majeure and impossibility of performance under the Power Purchase Agreement dated 23.5.2022 executed with Solar Energy Corporation of India Ltd. and consequential relief thereto. ReNew Wind Energy (AP2) Private Limited, ReNew Power Private Limited	02.06.2026	02.06.2026	Misc.
333	250/MP/2022	Petition for reimbursement of finance and procurement costs and applicable interest as per the provisions of PPA. Lanco Kondapalli Power Limited	02.06.2026	02.06.2026	Misc.
332	191/MP/2026 along with 67/IA/2026	Petition under Section 79(1)(c) and (f) of the Electricity Act, 2003 read with the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 together with subsequent amendments thereto and the Procedure for Grant of Temporary General Network Access (T-GNA) to the inter-State Transmission System through National Open Access Registry (NOAR), seeking setting aside of the untenable and unwarranted conditions placed by TP Central Odisha Distribution Limited on the grant of NoC to Jindal Steel Limited for onward supply of power on the ISTS and against obstruction to grant of open access/ standing clearance for short-term power trading by Jindal Steel Limited’s Angul plant. Jindal Steel Limited	01.06.2026	02.06.2026	Misc.
331	191/MP/2024	Petition under Section 79, including Sections 79 (1)(b), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, read with Article 10 of the PPA executed between RKM Powergen Private limited and the Uttar Pradesh Power Corporation Limited, seeking in-principle approval for the estimated cost to be incurred installation of FGD system and hold an declare the occurrence which is due to Ministry of Power Notification dated 7.12.2016 as a change in law event within the meaning of Article 10 of the above PPA. R.K.M. Powergen Private Limited	01.06.2026	01.06.2026	Misc.
330	61/MP/2022	Petition under Section 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of The Electricity Act, 2003, Regulations 54 and 55 of The Tariff Regulations, 2014 and Regulations 76 and 77 of The Tariff Regulations, 2019 in regard to the non-inclusion/ decapitalization of assets which are not in use in the course of technical upgradations or modification of the Transmission Systems. Power Grid Corporation of India Ltd.	01.06.2026	01.06.2026	Misc.
329	60/MP/2022 along with IA No. 1/2023	Petition seeking approval for determination of the input price of coal supplied from Pakri Barwadih mine for the period from the date of commercial operation i.e. 1.4.2019 to 31.3.2024. NTPC Ltd.	26.05.2026	01.06.2026	Misc.
328	1015/MP/2025 Along with IA No. 5/2026	Petition under Section 79(1)(c) and 79(1)(f) of the Electricity Act, 2003 read with Regulation 41 and 42 of the CERC (Connectivity and General Network access to the Inter-State Transmission System) Regulations 2022 (as amended) seeking Extension in respect to timeline for achieving Financial Closure as a "condition subsequent" to be satisfied by the Connectivity Grantee under Regulation 11A(2) thereof and extension of start date of connectivity pursuant to Regulation 11A(2A). M/s Datta Power Infra Private Limited	31.05.2026	01.06.2026	Misc.
327	319/MP/2019	Petition under section 79(1)(f) of the Electricity Act, 2003, for adjudication of disputes between the Petitioner and the Respondent and for directions for payment. Damodar Valley Corporation	31.05.2026	01.06.2026	Misc.
326	147/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003, seeking approval for creation of security interest over Petitioner’s assets in favour of Respondent No. 3 (who is acting as the security trustee) for the purpose of holding the securities on behalf of and for the benefit of the lender in terms of the security trustee agreement dated 25.9.2025 (including its assignees, transferees, novatees) in respect of the Petitioner’s transmission project. Solapur Transmission Limited	30.05.2026	01.06.2026	Misc.
325	39/GT/2025	Petition for truing up of the generation tariff for the period 2019-24 and determination of tariff for the period 2024-29 in respect of Agartala Gas Based Power Station (AgGBPS) (135 MW) of North Eastern Electric Power Corporation Limited (NEEPCO Limited)North Eastern Electric Power Corporation Limited	28.05.2026	29.05.2026	Generation.
324	701/GT/2025	Petition for revision of tariff of Tanda Super Thermal Power Station Stage-I (440 MW) for the period from 1.4.2019 to 31.3.2024 after truing-up exerciseNTPC	28.05.2026	29.05.2026	Generation.
323	131/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission Licence for Morena-I SEZ Transmission LimitedMorena-I SEZ Transmission Limited	28.05.2026	29.05.2026	Licence.
322	133/TL/2026	Application under Sections 14 and 15 of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024, with respect to Transmission License to Bellary Davanagere Power Transmission LimitedPOWERGRID Bellary Davanagere Transmission Limited	28.05.2026	29.05.2026	Licence.
321	121/TL/2026	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to SR and ER Power Transmission Limited SR and ER Power Transmission Limited	28.05.2026	29.05.2026	Licence.
320	751/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for Combined Assets under Augmentation of Transformers in the Northern Region, Part B in the Northern RegionPGCIL	28.05.2026	29.05.2026	Licence.
319	42/MP/2024 along with IA No. 14/2024 and 69/2024	Petition Under Section 79(l)(c) & 79(1)(f) of the Electricity Act, 2003 and all other enabling provisions JSW Renew Energy Ltd.	26.05.2026	26.05.2026	Misc.
318	391/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the determination-cum-truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “1 X 500MVA, 400KV/230KV ICT (4th) along with associated bays and equipment’s at the Hosur Sub-station” under the “Augmentation of transformation capacity by 1X500 MVA, 400KV/230KV ICT (4th) at the Hosur Sub-station”. Power Grid Corporation of India Limited	26.05.2026	26.05.2026	Transmission
317	18/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “Inter-connection between India and Bangladesh Electrical Grids for India Portion” in the Eastern region. Power Grid Corporation of India Limited	26.05.2026	26.05.2026	Transmission
316	841/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulations 17 of the CERC (Terms and Conditions for Renewable Energy Certificates for Renewable Energy Generation) Regulations, 2022 and related provisions, seeking directions against the Respondent, National Load Despatch Centre, regarding the issuance of reduced Renewable Energy Certificates (RECs) to the Petitioner for the FY 2024-25 based on the Renewable Energy Consumption Obligations targets notified by the Ministry of Power, in contravention of the statutory framework established by the Hon’ble Commission. India Power Corporation Limited	24.05.2026	25.05.2026	Misc.
315	338/MP/2025	Petition under Section 66 of the Electricity Act, 2003 read with Regulation 25 and 19 of the CERC (Power Market) Regulations, 2021, for approval of the revision in Green Contracts at Indian Energy Exchange Ltd. to align them with the Renewable Energy (RE) consumption framework as per the Ministry of Power Notification dated 20.10.2023. Indian Energy Exchange Limited	25.05.2026	25.05.2026	Misc.
314	124/AT/2026	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of the Transmission Charges of the “Eastern Region Expansion Scheme-XXXIX” to be established by ERES-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	24.05.2026	24.05.2026	Adoption
313	92/TD/2026	Application under Sections 14 and Section 15(1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2020, for grant of an inter-state trading licence. EKI Energy Service Limited	24.05.2026	24.05.2026	Licence
312	27/TL/2026	Application under Sections14, 15, and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to grant of transmission licence to KPS III HVDC Transmission Limited. 1. Adani Energy Solutions Limited, 2. KPS III HVDC Transmission Limited	24.05.2026	24.05.2026	Licence (Transmission)
311	561/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the transmission assets under “Northern Region System Strengthening Scheme-XVIII” in the Northern Region. Power Grid Corporation of India Limited	22.05.2026	22.05.2026	Transmission
310	674/RC/2025, 754/RC/2025, 753/RC/2025	Petition in compliance with the directions issued by the Hon’ble Central Electricity Regulatory Commission in Order dated 28.04.2025 in Suo-motu Petition No. 08/SM/2024 for approval of the pre-specified slots in the Term Ahead Market, Green Term Ahead Market and the High Price Term Ahead Market at Indian Energy Exchange Ltd. Indian Energy Exchange Limited, Power Exchange India Limited, Hindustan Power Exchange Limited	21.05.2026	21.05.2026	Misc.
309	125/TL/2026 along with 34/IA/2026	Application under Sections 14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other Related Matters) Regulation, 2024 and any other amendments thereon issued from time to time by this Commission for grant of Transmission Licence to TP Gopalpur Transmission Limited (earlier known as ERES-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	21.05.2026	21.05.2026	Licence (Transmission)
308	65/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003, for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 2, for the benefit of the lender, Respondent No. 3. NER Expansion Transmission Limited	20.05.2026	21.05.2026	Misc.
307	Corrigendum to 184/MP/2019 (On remand)	Corrigendum to the order dated 28.11.2025 in Petition No. 184/MP/2019 (on remand)- Petition under Regulation 44(6), (7) & (8) of the CERC (Terms and Conditions of Tariff) Regulations, 2019 for recovery of unrecovered energy charges due to shortfall in energy generation for reasons beyond the control of the generating station during the FY 2018-19 in respect of Karcham Wangtoo HEP. JSW Hydro Energy Ltd.	16.05.2026	18.05.2026	Misc.
306	776/AT/2025	Petition under section 63 of the Electricity Act, 2003 for adoption of tariff for the 170 MW grid connected solar photovoltaic power project selected through competitive bidding process as per the Guidelines for Tariff Based Competitive Bidding Process for Procurement of Power from Grid Connected Solar PV Power Projects (Resolution No.27/01/2023-RCM) issued by the Ministry of Power, Government of India on 28.07.2023 (as amended from time to time). 1. Rewa Ultra Mega Solar Limited, 2. Madhya Pradesh Power Management Company Limited	16.05.2026	18.05.2026	Adoption
305	120/AT/2026	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the SR and ER Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). SR and ER Power Transmission Limited	14.05.2026	15.05.2026	Adoption
304	93/TD/2026	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an inter-state trading licence. Neufo Technologies Private Limited	14.05.2026	15.05.2026	Licence
303	136/TD/2026	Application under Section 15 of the Electricity Act, 2003 read with Regulation 15(1), Regulation 3 and Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other Related Matters) Regulations, 2020, seeking upgradation of Trading Licence of Greenko Energies Private Limited from Category ‘III’ to Category ‘I’ Trading Licence. Greenko Energies Private Limited	14.05.2026	15.05.2026	Licence
302	132/AT/2026	Petition under Section 63 of Electricity Act, 2003 seeking adoption of Transmission Charges of the “Transmission system for evacuation of power from RE Projects in Morena SEZ in Madhya Pradesh- Phase I (2500 MW)” being established by the Petitioner. Morena-I SEZ Transmission Limited	13.05.2026	14.05.2026	Adoption
301	856/MP/2025 along with IA 129/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022 inter alia seeking directions to the Central Transmission Utility of India. ACME Cleantech Solutions Private Limited	13.05.2026	13.05.2026	Misc.
300	7/MP/2026 along with IA Nos. 2/IA/2026 and 7/IA/2026	Petition under Sections 79(1)(c), 79(1)(f) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access) Regulations, 2022 (as amended) and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business Regulations), 2023, seeking directions to Central Transmission Utility of India Limited to consider the documents furnished by Prerak Greentech Solar Private Limited as compliance of the Financial Closure requirement under Regulation 11A(2) of the GNA Regulations, 2022 (as amended) or, in the alternative, to communicate the firm start date of Connectivity and grant a period of 06 (six) months prior thereto for achieving Financial Closure. Prerak Greentech Solar Private Limited	13.05.2026	13.05.2026	Misc.
299	10/SM/2026	Non-compliance with the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.	13.05.2026	13.05.2026	Suo-Motu
298	121/TL/2026	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to SR and ER Power Transmission Limited. SR and ER Power Transmission Limited	13.05.2026	13.05.2026	Licence (Transmission)
297	627/GT/2025	Petition for revision of tariff of Ramagundam Super Thermal Power Station Stage-III (500 MW) for the period from 01.04.2019 to 31.03.2024 after truing-up exercise NTPC Limited	13.05.2026	13.05.2026	Generation
296	748/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for Asset-1: 400kV D/C Mundra UMPP – Bhuj (Triple Snowbird) Circuit-2 Transmission Line along with extension of 400kV Mundra UMPP Switchyard and Asset-2: 400kV Bhuj Pooling Station and 400kV D/C Mundra UMPP – Bhuj (Triple Snowbird) Circuit -1 Transmission Line along with extension of 400kV Mundra UMPP Switchyard and 400kV Bhuj Pooling Station under “Transmission System Strengthening Associated with Mundra UMPP (Part-B)” in the Western Region. Power Grid Corporation of India Limited	13.05.2026	13.05.2026	Transmission
295	346/MP/2020	Petition under Section 79(1)(f) of the Electricity Act, 2003, for adjudication of disputes between DVC and PSPCL and for directions. Damodar Valley Corporation	13.05.2026	13.05.2026	Misc.
294	28/AT/2026	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the KPS III HVDC Transmission Limited. (a 100% wholly owned subsidiary of Adani Energy Solutions Limited). 1. Adani Energy Solutions Limited, 2. KPS III HVDC Transmission Limited	12.05.2026	13.05.2026	Adoption
293	131/TL/2026	Petition under Sections 14, 15 and 79(1)(e) of Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2009 seeking grant of Transmission Licence for Morena-I SEZ Transmission Limited. Morena-I SEZ Transmission Limited	12.05.2026	13.05.2026	Licence (Transmission)
292	133/TL/2026	Application under Sections 14 and 15 of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024, with respect to Transmission License to Bellary Davanagere Power Transmission Limited. POWERGRID Bellary Davanagere Transmission Limited	09.05.2026	11.05.2026	Licence (Transmission)
291	27/TL/2026	Application under Section-14, 15, 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Grant of Transmission License to KPS III HVDC Transmission Limited. 1. Adani Energy Solutions Limited, 2. KPS III HVDC Transmission Limited	09.05.2026	11.05.2026	Licence (Transmission)
290	134/AT/2026	Application under Sections 14 and 15 of the Electricity Act, 2003, read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024, with respect to Transmission License to Bellary Davanagere Power Transmission Limited. POWERGRID Bellary Davanagere Transmission Limited	08.05.2026	11.05.2026	Adoption
289	148/MP/2026 along with IA No. 42/2026	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulations 41 and 42 of the CERC (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking relaxation and condonation of delay in furnishing Conn-BG1 and Conn-BG3 under Regulation 37(10)(d)(ii) of the CERC (Connectivity and General Network Access to the inter-State Transmission System) (Third Amendment) Regulations, 2025 and protection of approval granted for additional 45 MW generation capacity forming part of the Petitioner’s Hybrid Power Project. VEH Jayin Renewables Private Limited	07.05.2026	08.05.2026	Misc.
288	11/SM/2026	Mechanism for treatment of connectivity granted under the GNA Regulations based on the LoA where the PPA has not been signed within a period of 12 months from the date of issuance of the LoA	06.05.2026	06.05.2026	Suo-Motu
287	739/MP/2025 along with IA No. 27/2025	Filing of Petition under Regulation 77 of the Central Electricity Regulatory Commission (Terms and Conditions for Tariff determination from Renewable Energy Sources) Regulations, 2024 and Clause 5.1. of Part A- ‘Scope’ of the Tariff Based Competitive Bidding Guidelines for Procurement of Storage Capacity/ Stored Energy from Pump Storage Plants by Ministry of Power dated 6th February 2025 for seeking approval of Tender Documents with the deviations for Long Term Procurement of 500 MW (For 6 Hours discharge with maximum 4 Hours continuous discharge per day) Power for 40 Years from ISTS Connected Pump Storage Plant/s through Competitive Bidding. Madhya Pradesh Power Management Company Limited, Uttar Pradesh Power Corporation Limited	04.05.2026	05.05.2026	Misc.
286	87/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 1, as the Security Trustee, acting for the benefit of the Lenders, Respondent No. 2, and Respondent No. 3. Udupi Kasargode Transmission Limited	05.05.2026	05.05.2026	Misc.
285	809/MP/2025 along with IA 85/2025 and IA 09/2026	Petition under Section 79 of the Electricity Act 2003 read with Regulations 11A, 41 and 42 of the Central Electricity Regulatory Commission (General Network Access) Regulations 2022 (as amended from time to time), inter alia seeking for quashing/ setting aside of the letter dated 03.09.2025 issued by the Central Transmission Utility of India Limited thereby revoking the 175 MW connectivity granted to the Petitioner under Regulation 11B (1) of the CERC (General Network Access) (First Amendment) Regulations 2023. Airpower Windfarms Private Limited	04.05.2026	04.05.2026	Misc.
284	728/MP/2025 along with IA 67/2025 and IA 133/2025	Petition under Section 79(1)(c) and (f) of the Electricity Act read with Regulation 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking appropriate directions to CTUIL for allowing the conversion of the Connectivity granted under the Land-BG route to LOA/PPA route. 1. Ganeko One Energy Pvt. Ltd., 2. Ganeko Two Energy Pvt. Ltd.	04.05.2026	04.05.2026	Misc.
283	92/TD/2026	Application under Sections 14 and Section 15(1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2020, for grant of an inter-state trading license. EKI Energy Service Limited	04.05.2026	04.05.2026	Licence
282	216/MP/2024 along with 66/IA/2024, 242/MP/2024 along with 57/IA/2024 and 271/MP/2024	Petition under Section 79 of the Electricity Act, 2003, challenging the levy of Bills of Supply for Bilateral Charges raised by Central Transmission Utility of India Ltd., being contrary to the CERC (Sharing of Inter-State Transmission Charges and losses) Regulations, 2020 and CERC (Connectivity and General Network Access to the Inter State Transmission System) Regulations, 2022. ReNew Solar Power Pvt. Ltd., Adani Renewable Energy Holding Seventeen Limited, Altra Xergi Power Private Limited	28.04.2026	30.04.2026	Misc.
281	179/MP/2023 (On Remand)	Petition under Section 11(2) read with Section 79 of the Electricity Act, 2003, along with Regulation 111-113 of the CERC Conduct of Business Regulations, 1999 inter-alia seeking a declaration/ direction with regard to the principles/ methodology to be adopted for computation of the rate/ compensation at which such supply of power to Respondent No.1 to 8 for the period between being 15.03.2023 to 16.06.2023 or such other period as extended by Ministry of Power from time to time, based on principles laid down with respect to Section 11(2) of the Electricity Act, 2003. Tata Power Company Limited	29.04.2026	29.04.2026	Misc.
280	875/TT/2025	Approval under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of tariff for the Asset under “Transmission Network Expansion in Gujarat to increase ATC from ISTS, Part-B” in the Western Region. Power Grid Corporation of India Limited	28.04.2026	28.04.2026	Transmission
279	8/SM/2026	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.	28.04.2026	28.04.2026	Suo-Motu
278	7/SM/2026	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.	28.04.2026	28.04.2026	Suo-Motu
277	6/SM/2026	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.	28.04.2026	28.04.2026	Suo-Motu
276	32/TD/2026	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of trading license and other related matters), Regulations, 2020 for grant of an inter-State trading license. Energy Advisory Services Private Limited	27.04.2026	27.04.2026	Licence
275	93/TD/2026	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020 for grant of an inter-state trading license. Neufo Technologies Private Limited	27.04.2026	27.04.2026	Licence
274	21/RP/2025 in 137/GT/2024	Review of the order dated 08.09.2025 passed by the Hon’ble Commission in the petition filed by Solar Energy Corporation of India Limited for determination of project specific tariff for 100 MW(AC)/155.02 MWp (DC) Solar PV power plant with 40MW/120 MWh of Battery Energy Storage at Rajnandgaon, Chhattisgarh for a period of 25 years from Commercial. Solar Energy Corporation of India Limited	21.04.2026	21.04.2026	Review
273	Corrigendum to 624/GT/2025	Corrigendum to the order dated 12.3.2026 in Petition No. 624/GT/2025 - Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Kishanganga Hydroelectric Project (330 MW). NHPC Limited	15.04.2026	15.04.2026	Generation
272	Corrigendum to 623/GT/2025	Corrigendum to the order dated 7.3.2026 in Petition No. 623/GT/2025 - Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Dulhasti Hydro Power Station (390 MW). NHPC Limited,	15.04.2026	15.04.2026	Generation
271	773/AT/2025	Petition under Section 63 of the Electricity Act 2003 for Adoption of Tariff for ISTS Grid connected Solar Power Projects of 1200 MW with 600 MW/ 2400 MWh Energy Storage System (ESS) and with additional capacity upto 1200 MW with “Greenshoe Option” on anywhere in India basis selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (NHPC-Tranche-XI-Solar with Storage (2024-25), Tender ID: 2025_NHPC_849707_1) NHPC Limited	10.04.2026	15.04.2026	Adoption
270	547/MP/2025	Petition under Section 79 and Section 142 of the Electricity Act 2003 read with Regulation 12 “Power to Remove Difficulty” of Central Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2024, read with Regulation 111 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 dealing with persistent default in payment of Deviation charges applicable under the CERC (Deviation Settlement Mechanism and related matters) Regulations 2024 and other associated issues. Northern Regional Load Despatch Centre	10.04.2026	15.04.2026	Misc.
269	4/MP/2021 along with 65/IA/2023	Petition filed under Section 66 & 79 of the Electricity Act, 2003 read with Regulation 111 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 read with Regulations 14 of Central Electricity Regulatory Commission (Terms and Conditions for recognition and issuance of Renewable Energy Certificate for Renewable Energy Generation) Regulations, 2010, seeking directions to the Respondent for issuance of Renewable Energy Certificates. M/s Roshni Powertech Pvt. Ltd.	10.04.2026	15.04.2026	Misc.
268	5/SM/2026	Procedure for levying compensation charges for permitting additional time to achieve milestones under the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022. * Public Hearing will be held on 19.05.2026 at 3:00 PM. * Comments	15.04.2026	15.04.2026	Suo-Motu
267	4/SM/2026	Non-compliance of the provisions of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020.	15.04.2026	15.04.2026	Suo-Motu
266	Corrigendum to 191/TT/2023	Corrigendum to the order dated 2.2.2026 in Petition No. 191/TT/2023 - Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: Extension of 400 kV Bachau Substation with line reactor along with associated line bays and Asset-2: Essar Gujarat TPS-Bachau 400 kV D/C (triple) line under “Transmission System for connectivity of Essar Power Gujarat Limited” in the Western Region. Power Grid Corporation of India Limited	13.04.2026	13.04.2026	Transmission
265	666/MP/2025 along with 54/IA/2025, 118/IA/2025, 119/IA/2025 and 132/IA/2025	Petition under Section 79 including Section 79 (1)(c) of the Electricity Act, 2003, read with Regulations 5.8(vii) and Regulations 11A and 11B read with regulations 41 and 42 of Central Electricity Regulatory Commission (Connectivity and General Network Access to the Inter-State Transmission System) Regulations, 2022, thereby seeking relaxation of application of timeline provided under regulation 11A(1), by allowing the Petitioner to submit the registered title deed of the land required for the capacity for which connectivity has been granted, within 12 months from the date of grant of final connectivity, instead of within 18 months from the grant of in-principle connectivity (i.e., by 26.01.2026). Saurya Urja Company of Rajasthan Limited	10.04.2026	12.04.2026	Misc.
264	558/MP/2025	Petition under Section 79(1) of the Electricity Act, 2003, read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. NRSS XXIX Transmission Limited	10.04.2026	12.04.2026	Misc.
263	824/TL/2025	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent clarification and replacement, if any, with respect to the grant of transmission licence to Angul Sundargarh Transmission Limited. Angul Sundargarh Transmission Limited	07.04.2026	08.04.2026	Licence (Transmission)
262	IA. No. 17/2026 in 75/MP/2026	Application seeking issuance of ex-parte ad interim directions. 1. Hexa Climate Solutions Private Limited, 2. Adyant Power Private Limited, 3. Banyan Energy Private Limited	27.03.2026	07.04.2026	Misc.
261	964/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the transmission assets under "Transmission System Strengthening in WR-NR transmission corridor for IPPs in Chhattisgarh” in the Northern Region. Power Grid Corporation of India Limited	06.04.2026	06.04.2026	Transmission
260	661/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of Transmission Tariff for 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the Transmission Tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-1: 765 kV D/C Srikakulam-Angul Transmission Line under “Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA Generation Projects in Srikakulam Area-Part-A” in the Southern Region and Eastern Region. Power Grid Corporation of India Limited	02.04.2026	02.04.2026	Transmission
259	819/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff ) Regulations, 2019 and determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for asset: 1x500 MVA, 400/220 kV ICT (3rd) at 400/220 kV Sohawal (PG) Sub-station under “1x500 MVA, 400/220 kV ICT Augmentation (3rd) at Sohawal (PG) under System Strengthening” in the Northern Region. Power Grid Corporation of India Limited	02.04.2026	02.04.2026	Transmission
258	499/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for determination-cum-truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the transmission assets under “Northern Region OPGW Strengthening Scheme”. Power Grid Corporation of India Limited	01.04.2026	01.04.2026	Transmission
257	818/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-1: 400 kV D/C Mohindergarh-Bhiwani Transmission Line along with communication equipment at both ends and OPGW in place of one earth wire under “Northern Region System Strengthening Scheme (NRSSS)-XXXV” and Asset-2: 2 Nos. 400 kV line bays at Bhiwani (POWERGRID) Substation under the “Construction of two Nos. 400 kV line bays at Bhiwani (POWERGRID) Substation” scheme in the Northern Region Power Grid Corporation of India Limited	31.03.2026	31.03.2026	Transmission
256	485/GT/2024	Petition for truing up of tariff for 2019-24 tariff and determination of 2024-29 tariff in respect of Koteshwar Hydro Electric Project (KHEP) (4x100MW). THDC India Limited	31.03.2026	31.03.2026	Generation
255	700/GT/2025	Petition for the determination of tariff of Rampur Hydro Power Station (412 MW) for the period from 1.4.2024 to 31.3.2029. SJVN Limited	31.03.2026	31.03.2026	Generation
254	9/SM/2025	Determination of value of “X” for computation of the deviation (in %) for Wind and Solar (WS) Sellers from 01.04.2026 onwards under the provisions of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024- Regarding	31.03.2026	31.03.2026	Suo-Motu
253	165/MP/2023	Petition on behalf of NTPC Limited under Section 79(1)(f) of the Electricity Act, seeking directions against KSEBL and TANGEDCO for the release of the amount due and payable towards the Bills dated 6.1.2022, along with the Late Payment Surcharge. NTPC Limited	31.03.2026	31.03.2026	Misc.
252	562/MP/2020	Petition under Section 79(1)(b) and (f) of the Electricity Act, 2003 read with Clause 4.7 of the Competitive Bidding Guidelines and Article 13 of the Power Purchase Agreements dated 7.8.2008 and 20.1.2009 entered into by Jhajjar Power Limited with Uttar Haryana Bijli Vitran Nigam Limited, Dakshin Haryana Bijli Vitran Nigam Limited and Tata Power Trading Company Limited respectively in relation to seeking compensation for decrease in revenues and increase in the costs as a result of Change in Law events. Jhajjar Power Limited	31.03.2026	31.03.2026	Misc.
251	54/GT/2025	Petition for revision of tariff of Nathpa Jhakri Hydro Power Station (1500 MW) for the period from 1.4.2019 to 31.3.2024 after truing-up exercise. SJVN Limited	31.03.2026	31.03.2026	Generation
250	378/MP/2022 and 220/MP/2022	Petition under Sections 79(1)(f) & 94 of the Electricity Act, 2003 read with Regulations 74, 82, 111 & 112 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 for considering unit of water utilization for irrigation 'Q' from BM3 to 'MAFt' in the tariff orders of Indira Sagar Hydroelectric Project from time to time, in accordance with the corrigendum against the Techno Economic Clearance to Revised Cost Estimate of Indira Sagar Hydroelectric Project issued by Central Electricity Authority, New Delhi on 29.3.2022. M.P. Power Management Company Limited	30.03.2026	31.03.2026	Misc.
249	229/2010 (on remand from APTEL)	Approval of tariff of Indira Gandhi Super Thermal Power Project, Stage-I (3x500 MW) for the period from the date of commercial operation of Unit-I to 31.3.2014 - Implementation of APTEL judgment dated 22.7.2025 in Appeal No. 204 of 2016 (APCPL V HPPC and ors.). Aravali Power Company Private Limited	30.03.2026	31.03.2026	Misc.
248	634/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Assets under “Fiber Optic Communication System for Central Sector Sub-stations & Generating Stations” in the Southern Region. Power Grid Corporation of India Limited	30.03.2026	30.03.2026	Transmission
247	02/SM/2026	Directions for removal of difficulty in implementation of the provision in Regulation 9(7) of the Central Electricity Regulatory Commission (Deviation Settlement Mechanism and Related Matters) Regulations, 2024.	30.03.2026	30.03.2026	Suo-Motu
246	593/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “System Strengthening-XXIV” in the Southern Region. Power Grid Corporation of India Limited	30.03.2026	30.03.2026	Transmission
245	03/SM/2026	Extension of Order dated 09.07.2025 in Petition No. 6/SM/2025	27.03.2026	30.03.2026	Suo-Motu
244	607/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 and determination of the transmission tariff for the 2024-29 tariff period for Asset 1: Procurement of 3 Numbers Spare Converter Transformers (234 MVA, 1-ph, 3 winding) at Bhadrawati HVDC Back to Back Station, Asset 2: Sub-station extension for 400/200 kV ICT at Bhadrawati HVDC back-to-back station and Asset 3: 400/220 kV 250 MVA transformer shifted from Moga Sub-station under “Installation of Transformer and Procurement of Spare Converter Transformer at Bhadrawati HVDC Back-to-Back Station” in the Western Region. Power Grid Corporation of India Limited	30.03.2026	30.03.2026	Transmisión
243	41/GT/2025	Petition for truing up of tariff for the period 2019-24 and for approval of tariff for the period 2024-29 in respect of Doyang Hydroelectric Project (75 MW). NEEPCO Limited	28.03.2026	28.03.2026	Generation
242	473/GT/2014	Revision of tariff of NLC Thermal Power Station II Stage-I (630 MW) and Stage-II (840 MW) on account of additional capital expenditure incurred for the period from 1.4.2009 to 31.3.2014 - Truing- up of annual fixed charges determined by Order dated 27.6.2011 in Petition No. 231/2009 and Order dated 25.6.2013 in Petition No. 17/RP/2011 (on remand) - Implementation of the APTEL judgment dated 17.7.2025 in Appeal No. 92/2017 (NLCIL vs CERC & ors.) Neyveli Lignite Corporation Limited	27.03.2026	28.03.2026	Generation
241	771/AT/2025	Petition under Section 63 of the Electricity Act, 2003 or Adoption of Tariff of 1200 MW Wind-Solar Hybrid Power Projects connected to the Inter-State Transmission System (ISTS) and selected through a competitive bidding process as per the Guidelines dated 21.08.2023 of the Ministry of Power, Government of India, as amended from time to time NTPC Limited	24.03.2026	28.03.2026	Adoption
240	735/AT/2025	Petition under Section 63 of the Electricity Act, 2003, for the adoption of tariff discovered through Competitive Bidding Process for the supply of 1200 MW ISTS-Connected Solar PV Power Projects Anywhere in India with “Greenshoe Option” of Additional Capacity up to 600 MW NTPC Limited	24.03.2026	28.03.2026	Adoption
239	628/GT/2025	Petition for truing-up of tariff of combined cycle gas-based Palatana Power Project of ONGC Tripura Power Company Limited (726.6 MW) for the 2019-24 tariff period. ONGC Tripura Power Company Limited	27.03.2026	27.03.2026	Generation
238	305/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass-through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited	25.03.2026	27.03.2026	Misc.
237	99/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 09.02.2024, for creation of security interest by way of hypothecation of the assets of Karera Power Transmisión Limited in favour of the Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Karera Power Transmisión Limited	27.03.2026	27.03.2026	Misc.
236	6/MP/2026	Petition seeking approval under Section 17(3) and Section 17(4) of the Electricity Act, 2003 read with Article 15.2.2 of the Transmission Service Agreement dated 21.08.2024, for creation of security interest by way of hypothecation of the assets of Rajasthan IV A Power Transmission Limited in favour of Respondent No. 2, i.e., Axis Trustee Services Limited, the Security Trustee of the Lender(s). Rajasthan IV A Power Transmission Limited	27.03.2026	27.03.2026	Misc.
235	449/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “Unified Load Despatch & Communication Scheme (POWERGRID Portion, i.e., Communication System Portion and SLDC System retained by the Petitioner after formation of POSOCO) in the North-Eastern Region. Power Grid Corporation of India Limited	27.03.2026	27.03.2026	Transmission
234	962/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the transmission assets under “Sub-station works associated with Strengthening of Transmission System beyond Vemagiri” in the Southern Region. Power Grid Corporation of India Limited	27.03.2026	27.03.2026	Transmission
233	594/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Salal–II Transmission System associated with the Northern Region. Power Grid Corporation of India Limited	27.03.2026	27.03.2026	Transmission
232	416/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for “50 MVAR Reactor along with associated equipment at Chandrapur Sub-station" in the Western Region. Power Grid Corporation of India Limited	27.03.2026	27.03.2026	Transmission
231	1021/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined asset under “Transmission System of Vindhyachal-IV and Rihand-III (1000 MW) Generation Project” in the Western Region. Power Grid Corporation of India Limited	27.03.2026	27.03.2026	Transmission
230	143/RC/2026	Petition under Regulation 17(3) of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021, seeking approval of the Commission to appoint an Independent Director on the Board of Power Exchange India Limited. Power Exchange India Limited	27.03.2026	27.03.2026	Misc.
229	48/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 seeking approval for creation of security interest over the assets of Pune-III Transmission Limited in favour of Catalyst Trusteeship Limited for the benefit of REC Limited (including its Assignees, Transferees, Novatees) in respect of the Transmission System for evacuation of power from potential renewable energy zone in Khavda area of Gujarat under Phase-IV (7GW): Part D. Pune-III Transmission Limited	27.03.2026	27.03.2026	Misc.
228	163/MP/2025, 173/MP/2025, 164/MP/2025, 165/MP/2025, 168/MP/2025 and 162/MP/2025	Truing up application under Regulation 13 of Electricity Regulatory Commission (Fees and Charges of Regional Load Despatch Centre and other related matters) Regulations, 2019 for truing up of WRLDC Fees and Charges for control period 2019-24. Western Regional Load Despatch Centre, National Load Despatch Centre, Southern Regional Load Despatch Centre, Eastern Regional Load Despatch Centre, Northen Regional Load Despatch Centre, North Eastern Regional Load Despatch Centre	27.03.2026	27.03.2026	Misc.
227	219/MP/2023	Petition under section 79 (1) (a) of the Electricity Act, 2003 read with Article 10 of the Power Usage Agreements executed between NTPC Ltd. and Telangana State Distribution Companies Limited, seeking compensation due to increase in costs on account of change in rate of Goods & Services Tax as well as increase in basic custom duty amounting to a Change in Law event with respect to the 7 Solar PV Power Project having Project capacity of totalling to 1616 MW under CPSU scheme phase-II tranche-I & II and the tariff was adopted by CERC vide order dated 13.12.2021 in Petition no 174/AT/2021. NTPC Green Energy Ltd.	26.03.2026	27.03.2026	Misc.
226	291/GT/2014 (on remand) 292/GT/2014 (on remand) 316/GT/2014 (on remand) 319/GT/2014 (on remand) 323/GT/2014 (on remand) 338/GT/2014 (on remand)	Approval of tariff of Rihand Super Thermal Power Station Stage-I (2x500 MW) for the period from 1.4.2014 to 31.3.2019 Approval of tariff of Ramagundam Super Thermal Power Station Stage-I & II (2100 MW) for the period from 1.4.2014 to 31.3.2019 Determination of tariff for Farakka Super Thermal Power Station, Stage-I & II (1600 MW) for the period from 1.4.2014 to 31.3.2019. Approval of tariff of Feroze Gandhi Unchahar TPS, Stage- I (420 MW) for the period from 1.4.2014 to 31.3.2019 Determination of tariff for Korba Super Thermal Power Station, Stage-I & II (2100 MW) for the period from 1.4.2014 to 31.3.2019. Determination of generation tariff of Vindhyachal Super Thermal Power Station, Stage-I (6x210 MW) for the period from 1.4.2014 to 31.3.2019 NTPC Ltd.	24.03.2026	26.03.2026	Generation
225	560/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the true-up of the transmission tariff for the 2019-24 period, and under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the determination of the transmission tariff for the 2024-29 period, for the Combined Assets under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal-Part-A2.”. Power Grid Corporation of India Limited	25.03.2026	25.03.2026	Transmission
224	32/TD/2026	Application under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of trading license and other related matters), Regulations, 2020 for grant of an inter-State trading license. Energy Advisory Services Private Limited	25.03.2026	25.03.2026	Licence
223	951/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under "Sipat-II Supplementary Transmission System” in the Western Region. Power Grid Corporation of India Limited	25.03.2026	25.03.2026	Transmission
222	501/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for “Transmission System Associated with URI Hydroelectric Project (4x120 MW)” in the Northern Region. Power Grid Corporation of India Limited	25.03.2026	25.03.2026	Transmission
221	382/TT/2025	Petition under Sections 62 and 79(1)(d) of the Electricity Act, 2003, read with Chapter 3, Regulation 13 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019: For the true-up of Annual Fixed Charges for the 2019-24 tariff period in respect of New Transmission & Distribution Asset/ Element added between 1.4.2014 and 31.3.2019 with the Transmission & Distribution Asset of Damodar Valley Corporation; Damodar Valley Corporation, Corrigendum Order Date: 02.09.2026	24.03.2026	25.03.2026	Transmission
220	975/AT/2025	Petition under Section 63 of the Electricity Act, 2003, for the adoption of a tariff for 2000 MW Inter-State Transmission System (ISTS) Solar PV Power Projects with 1000 MW/4000 MWh Energy Storage Systems (ESS) and selected through a competitive bidding process (SECI-ISTS-XX) as per the guidelines of the Government of India. Solar Energy Corporation of India Limited Corrigendem Order date: 23.08.22026	24.03.2026	25.03.2026	Adoption
219	684/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Tariff Based Competitive Bidding Process for setting up of 1200 MW ISTS-Connected Wind-Solar Hybrid Power Projects (HYBRID-3) in India under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. SJVN Limited	24.03.2026	25.03.2026	Adoption
218	22/RP/2025 in 263/MP/2024	Review Petition under Section 94(1)(f) of the Electricity Act, 2003 read with Section 114 and Order 47 Rule 1 of the Civil Procedure Code, 1908 and Regulations 52 (1) and (2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking partial review of the Order dated 16.08.2025 passed by this Hon’ble Commission in Petition No. 263/MP/2024. Dhariwal Infrastructure Limited	24.03.2026	25.03.2026	Review
217	828/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 1200 MW ISTS-connected Solar PV Power Projects with 600 MW/2400 MWh Energy Storage Systems (ESS) anywhere in India. SJVN Limited	24.03.2026	25.03.2026	Adoption
216	774/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1200 MW Wind-solar hybrid power projects with Greenshoe option of additional capacity upto 600 MW connected to the Inter-State Transmission System (ISTS) and selected through a competitive bidding process as per the Guidelines dated 21.08.2023 of the Ministry of Power, Government of India as amended from time to time NTPC Limited	24.03.2026	25.03.2026	Adoption
215	314/MP/2022	Petition under Section 79 of the Electricity Act, 2003 for (i) approval of “Change in Law”; and (ii) consequential relief to offset the financial/ commercial impact of the "Change in Law" event i.e., increase in the rate of Goods and Services Tax from 5% to 12% by way of Notification No. 8/2021- Central Tax (Rate) dated 30.09.2021 issued by Ministry of Finance, Government of India, in terms of Article 12 of the Power Purchase Agreement dated 21.01.2019 between Netra Wind Private Limited and Solar Energy Corporation of India Limited. Netra Wind Private Limited	24.03.2026	24.03.2026	Misc.
214	91/MP/2026	Petition under Section 79 (1) (k) of the Electricity Act, 2003 read with Regulation 19(3) of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) (First Amendment) Regulations, 2024 seeking extension of infirm power injection and Regulation 57 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 and Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations. ARPFPL	23.03.2026	24.03.2026	Misc.
213	34/MP/2026	Petition under sections 79(1)(c) and 79(1)(k) of the Electricity Act, 2003 read with Regulation 19(3) of the CERC (Indian Electricity Grid Code) (first amendment) Regulations, 2024 (seeking extension of time for infirm power injection); and Regulation 57 of The CERC (Indian Electricity Grid Code) Regulations, 2023 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations,2023, seeking relaxation/extension of the time prescribed for filing the present Petition. TEQ Green Power XI Pvt. Limited	23.03.2026	24.03.2026	Misc.
212	643/AT/2025	Petition under Section 63 of the Electricity Act 2003 for Adoption of Tariff for the ISTS Grid connected Solar Power projects of 1200 MW and with additional capacity upto 1200 MW with “Greenshoe Option” selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 28.07.2023 and its amendments thereof. (NHPC Tranche-IX, Tender ID: 2024_NHPC_825552_1). NHPC	22.03.2026	24.03.2026	Adoption.
211	238/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for adoption of tariff of 1500 MW Solar PV Power Projects Connected to the Inter-State Transmission System (ISTS) and selected through a competitive bidding process as per the guidelines dated 28.07.2023 of the Ministry of Power, Government of India as amended from time to time . NTPC	22.03.2026	24.03.2026	Adoption.
210	617/AT/2025	Petition under Section 79 (1) (a) of the Electricity Act, 2003 read with Part VII of the Electricity Act, 2003 (Section 63) for Adoption of the Usage Charges for 1200 MW Solar Photovoltaic (PV) Power Station (Tranche-Ill) Connected to the Inter-State Transmission System (ISTS)/State Transmission System (STU) under Central Power Sector undertaking Scheme Phase-ll as per the guidelines dated 5.3.2019 as amended on 13.4.2020 issued by the Central Government . SECI	24.03.2026	24.03.2026	Adoption.
209	96/MP/2015 (On Remand)	Petition under Section 79 (1)(c) and (f) and other applicable provisions of the Electricity Act, 2003, read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium Term Open Access in the inter-State transmission and related matters) Regulations, 2009 against the cancellation of LTA granted by the respondent and encashment of bank guarantee. Chettinad Power Corporation Limited	24.03.2026	24.03.2026	Misc.
208	357/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Northern Region System Strengthening Scheme-XV” in the Northern Region. PGCIL	24.03.2026	24.03.2026	Transmission.
207	592/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under the System Strengthening in Northern Region for Sasan and Mundra UMPP in the Northern Region. PGCIL	24.03.2026	24.03.2026	Misc.
206	249/MP/2022	Petition for seeking direction to the Respondents to pay capacity charges and interest on delay in payment of capacity charges and energy charges in terms of PPA dated 31.3.1997. M/s Lanco Kondapalli Power Limited	23.03.2026	23.03.2026	Misc.
205	478/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Assets under “Green Energy Corridors: Inter-State Transmission Scheme (ISTS)- Part-D” in the Northern Region. Power Grid Corporation of India Limited	23.03.2026	23.03.2026	Transmission
204	808/MP/2025	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-III of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulation 9 & Chapter-9 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for approval of input price of coal supplied from Kerandari Mine for the period from COD i.e. 01.04.2025 to 31.03.2029. NTPC	23.03.2026	23.03.2026	Misc.
203	885/TL/2025	Petition under Sections 14 and 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the grant of transmission licence to SR WR Power Transmission Limited (now known as POWERGRID Parli Bidar Transmission Limited). POWERGRID Parli Bidar Transmission Limited	23.03.2026	23.03.2026	Licence (Transmission)
202	457/AT/2025	Petition under Section 63 of the Electricity Act 2003 for Adoption of Tariff of 1200 MW (1.2 GW) ISTS Grid connected Wind - Solar Hybrid Power projects on anywhere in India basis with “Green-Shoe Option” selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 21.08.2023 and its amendments thereof. (NHPC-Tranche-X-Hybrid (2024-25), Tender ID: 2024_NHPC_835426_1 dated 17.12.2024) NHPC Limited	20.03.2026	20.03.2026	Adoption
201	556/AT/2025	Petition under section 63 of the Electricity Act, 2003, for adoption of usage charges for a 1000 MW Solar Photovoltaic (PV) power station (Tranche-III) connected to the inter-state transmission system (ISTS) and selected through a competitive bidding process under Central Power Sector Undertaking scheme phase-II as per the guidelines dated 05.03.2019 issued by the Central Government. SJVN Green Energy Limited, SJVN Limited	19.03.2026	20.03.2026	Adoption
200	129/GT/2025	Petition for truing-up of 2019-24 tariff and for determination of 2024-29 tariff for the Salal Power Station (690 MW). NHPC Limited	20.03.2026	20.03.2026	Generation
199	IA No. 91/2025 in 239/MP/2021	Application under Regulations 38 read with 26(3)(b) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking amendment of the captioned Petition. Goa Tamnar Transmission Project Limited	20.03.2026	20.03.2026	Misc.
198	598/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Extension of Kudankulam APP-Tirunelveli 400 kV (Quad) D/C line to Tuticorin Pooling Station along with associated bays and equipment at Tuticorin Pooling Station under “Connectivity for Kudankulam 3&4 (2X1000 MW) with ISTS” in the Southern Region. Power Grid Corporation of India Limited	18.03.2026	18.03.2026	Transmission
197	541/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Transmission System associated with Bairasuil in the Northern Region. Power Grid Corporation of India Limited	18.03.2026	18.03.2026	Transmission
196	920/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-I” in the Southern Region. Power Grid Corporation of India Limited	17.03.2026	18.03.2026	Transmission
195	930/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under “Creation of 400/220 kV Substations in NCT of Delhi during 12th plan period (Part-B1)” in the Northern Region. Power Grid Corporation of India Limited,	17.03.2026	18.03.2026	Transmission
194	921/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Assets under “System Strengthening Scheme-XIII” in the Southern Region. Power Grid Corporation of India Limited	17.03.2026	18.03.2026	Transmission
193	413/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “North Eastern Region Strengthening Scheme-IV” in the North-Eastern Region. Power Grid Corporation of India Limited	17.03.2026	18.03.2026	Transmission
192	58/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Transfer of Power from Generation Projects in Sikkim to Northern Region / Western Region Part-A” in the Eastern Region. Power Grid Corporation of India Limited	17.03.2026	18.03.2026	Transmission
191	924/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Integration of Pooling Stations in Chhattisgarh with Central Part of the Western Region for IPP Generation Projects in Chhattisgarh” in the Western Region (IPP-C). Power Grid Corporation of India Limited	17.03.2026	17.03.2026	Transmission
190	576/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under “Static VAR Compensator (SVCs)” in the Northern Region. Power Grid Corporation of India Limited	17.03.2026	17.03.2026	Transmission
189	513/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset: Establishment of 2x500 MVA, 400/220 kV Pooling Station at Banaskantha (Radhanesda) (GIS) along with 1X125 MVAR bus reactor, 2 numbers 400 kV line bays at Banaskantha (Radhanesda) (GIS) for inter-connection of Banaskantha (Radhanesda) Pooling Station-Banaskantha (PG) 400 kV D/C (twin AL59) line and 4 numbers 220 kV line bays at 400/220 kV at Banaskantha (Radhanesda) Pooling Station under “Supplementary Transmission System for Ultra Mega Solar Power Park (700 MW) at Banaskantha (Radhanesda), Gujarat” in the Western Region. Power Grid Corporation of India Limited	17.03.2026	17.03.2026	Transmission
188	371/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the 132 kV S/C Ranganadi-Ziro Transmission System in the North Eastern Region. Power Grid Corporation of India Limited	17.03.2026	17.03.2026	Transmission
187	Diary No. IA. 145/2026 In Diary No. 54/2026	Application for waiver of Payment of Court Fee Under Section 79 and Section 94(2) of the Electricity Act, 2003 as read with Regulation 26 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023. Bhakra Beas Management Board	17.03.2026	17.03.2026	Misc.
186	931/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under 765 kV System for Central Part of Northern Grid- Part-II in the Northern Region. Power Grid Corporation of India Limited	16.03.2026	17.03.2026	Transmission
185	927/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Fixed Series Capacitor (40%) on Circuit-I & II of 400 kV Tumkur (Pavagada) - Tumkur (Vasantharapura) D/C Quad Line at Tumkur (Pavagada) Pooling Station end under “Transmission System for Ultra Mega Solar Power Park at Tumkur (Pavagada), Karnataka-Phase-II (Part C)” in the Southern Region. Power Grid Corporation of India Limited	16.03.2026	17.03.2026	Transmission
184	540/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for Asset-1: 400 kV Banaskantha (Radhanesda) Pooling Station – Banaskantha (PG) D/C line along with 2 Nos. 400 kV line bays at Banaskantha (PG) under “Transmission System for Ultra Mega Solar Power Park (700 MW) at Banaskantha (Radhanesda), Gujarat” in the Western Region. Power Grid Corporation of India Limited	16.03.2026	17.03.2026	Transmission
183	429/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 (as amended) and Connectivity Sharing Agreement dated 24.02.2025 entered between Halvad Renewables Private Limited and Azure India Private Limited for seeking limited modification of in-principle grant of Connectivity issued by Central Transmission Utility of India for 130 MW at Gadag Pooling Station and thereby allowing the Petitioner to construct the dedicated transmission infrastructure. M/s Halvad Renewables Private Limited	16.03.2026	16.03.2026	Misc.
182	1/SM/2026	Rate of Congestion charge in real-time operation in inter-state transmission of electricity. * Comments * Public Hearing will be held on 13.05.2026 at 2:30 PM. * Presentations of stakeholders during public hearing on 13.05.2026	13.03.2026	16.03.2026	Suo-Motu
181	81/RC/2026	Regulatory Compliance Application on account of change in name of the transmission licensee from ‘Maheshwaram Transmission Limited’ to ‘Maheshwaram Transmission Private Limited’. Maheshwaram Transmission Limited	12.03.2026	13.03.2026	Misc.
180	502/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset comprising Asset 1: ±300 MVAR STATCOM at 400 kV Aurangabad Sub-station, Asset 2: ±200 MVAR STATCOM at 400 kV Gwalior Sub-station, Asset 3: ±300 MVAR STATCOM at 400 kV Satna Sub-station and Asset 4: ±300 MVAR STATCOM at 400 kV Solapur Sub-station under Installation of STATCOMs in the Western Region. Power Grid Corporation of India Limited	12.03.2026	13.03.2026	Transmission
179	477/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under provision of STATCOM at Nalagarh and Lucknow in the Northern Region. Power Grid Corporation of India Limited	12.03.2026	13.03.2026	Transmission
178	874/MP/2025	Petition under Section 142 of the Electricity Act, 2003 read with Regulations 65 and 70(2) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the execution of order dated 25.11.2024 passed by the Commission and directions and initiation of appropriate action against the Respondent for non-compliance of the directions issued under order dated 25.11.2024 in Petition No. 75/MP/2022. Jindal India Power Ltd.	12.03.2026	13.03.2026	Misc.
177	624/GT/2025	Petition for truing-up of tariff for the period 2019-24 and determination of tariff for the period 2024-29 in respect of Kishanganga hydroelectric Project (330 MW). NHPC Limited, Corrigendum order dated: 15.04.2026	12.03.2026	12.03.2026	Generation
176	424/MP/2025	Petition under Section 79 (1) (a) & (k) read with Section 62 of the Electricity Act, 2003 read with Chapter-V of the CERC (Conduct of Business) Regulations, 1999 & 2023 and Chapter-3, Regulation 8 of the CERC (Terms and Conditions of Tariff) Regulations, 2014 for allowing expenditure towards procurement and capitalization of wagons for Kahalgaon Super Thermal Power Station, Stage-I (840 MW). NTPC Limited	12.03.2026	12.03.2026	Misc.
175	435/MP/2024 along with IA No.93/2024	Petition under Section 79(1)(f) of the Electricity Act, 2003; read with the applicable provisions of the Power Purchase Agreements dated 26.09.2017 seeking directions to the Respondents to reinstate the already reconciled amount pertaining to the ‘Change in Law’ compensation towards GST Laws and SGD Notification respectively payable to the Petitioners pursuant to the common Order dated 05.02.2019 in Petition Nos. 178/MP/2018 and 189/MP/2018 and the common Order dated 02.05.2019 in Petition Nos. 342/MP/2018 and 343/MP/2018 passed by this Hon’ble Commission respectively; and to forthwith release the already deducted amount by the Respondents towards the same to the Petitioners along with interest. 1. ACME Jodhpur Solar Power Private Limited, 2. ACME Rewa Solar Energy Private Limited	12.03.2026	12.03.2026	Misc.
174	245/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to POWERGRID Kudankulam Transmission Limited. POWERGRID Kudankulam Transmission Limited	12.03.2026	12.03.2026	Licence (Transmission)
173	884/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the SR WR Power Transmission Limited (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited) POWERGRID Parli Bidar Transmission Limited	10.03.2026	11.03.2026	Adoption
172	423/MP/2025	Petition under Section 79(1)(f) of the Electricity Act, 2003 seeking recovery of illegally deducted trading margin amounts from monthly tariff payment by PTC India Limited. Everest Power Private Limited	10.03.2026	11.03.2026	Misc.
171	314/MP/2025	Petition under Section 79(1)(c) and 79(1)(d) read with Sections 62 and 64 of The Electricity Act, 2003, and under the Regulation 15 (1) (d) of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and Regulations 67 of The Tariff Regulations, 2024 in regard to the certification of transmission system availability of 220 kV Faridabad Gas Based Combined Cycle Power Project (NTPC)-Sector 58 (HVPNL) Transmission Line- Ckt 1 of the Petitioner. Power Grid Corporation of India Ltd.	10.03.2026	11.03.2026	Misc.
170	210/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from the COD to 31.3.2024 for Transmission Asset under “Transmission System for Power evacuation from ARUN-3 (900 MW) HEP, Nepal of M/s SAPDC – Indian Portion'' in the Eastern Region. Power Grid Corporation of India Limited	10.03.2026	11.03.2026	Transmission
169	146/MP/2017 (On Remand)	Approval under Regulation 54 and Regulation 55 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014, “Power to Relax” and “Power to remove Difficulty” for one time reimbursement of carrying cost for replacement of porcelain insulators with Polymer Insulators of the Assets covered under Petition No 305/2010 in respect of Northern Region. Power Grid Corporation of India Limited	10.03.2026	11.03.2026	Misc.
168	66/TD/2026	Application under Section 14 and Section 15(1) of the Electricity Act, 2003 read with Regulations 15(1) and 9(4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading Licence and other related matters) Regulations, 2020 for upgradation of inter-State trading licence in electricity from Category ‘V’ to Category ‘IV’. Ideal Energy Solutions Private Limited	10.03.2026	10.03.2026	Licence
167	417/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff period for Asset-A:1 no. 500 MVA 400/220 kV ICT-4 along with associated 400 kV and 220 kV bays at Bhuj Sub-station, Asset-B: 1 no. 500 MVA 400/220 kV ICT-5 along with associated 400 kV & 220 kV bays at Bhuj Sub-station, Asset-C:1 no. 500 MVA 400/220 kV ICT-3 along with associated 400 kV & 220 kV bays at Bhuj Sub-station, Asset-D: 1 no. 500 MVA, 400/220 kV ICT-8 along with associated 400kV and 220kV transformer bays at Bhuj PS and 1 no. 1500 MVA, 765/400 kV ICT-4 along with associated 765 kV and 400 kV transformer bays at Bhuj PS, Asset-E: 1 no. 500 MVA,400/220 kV ICT-7 along with associated 400 kV and 220 kV transformer bays at Bhuj PS, Asset-F: 1 no. 1500 MVA, 765/400 kV ICT-3 along with associated 765 kV & 400kV transformer bays at Bhuj PS and 1 No. 500 MVA, 400/220 kV ICT-6 along with associated 400 kV & 220 kV transformer bays at Bhuj PS and Asset-G: 1 X 500 MVA,400/220 kV transformer along with associated bays at Tuticorin-II (GIS) Sub-station under “System Strengthening Scheme at Tuticorin- II and Bhuj PS” in the Western and the Southern Region Power Grid Corporation of India Limited	10.03.2026	10.03.2026	Transmission
166	408/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset-1: 400/220 kV Damoh Sub-station along with bays and the 400 kV 63 MVAR Bus Reactor along with associated 400 kV bay at the Damoh Sub-station and Combined Asset-2: 400/220 kV ICT-I at the Damoh Sub-station along with bays and 400/220 kV, 315 MVA ICT-II along with associated 400 kV and 220 kV bays at the Damoh Sub-station under “WRSS-IV Transmission Scheme” in the Western Region. Power Grid Corporation of India Limited	10.03.2026	10.03.2026	Transmission
165	378/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2019 and the determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations) 2024 for the transmission assets under “Barh Transmission System” in the Northern, Eastern and Western Region. Power Grid Corporation of India Limited	09.03.2026	09.03.2026	Transmission
164	923/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the 1x1500 MVA, 765/400 kV ICT at the Vindhyachal Pooling Station along with associated bays, under “Transmission System associated with Vindhyachal-V (500 MW) Project of NTPC (Part A)” in the Western Region. Power Grid Corporation of India Limited	09.03.2026	09.03.2026	Transmission
163	542/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the transmission assets/Combined Asset under Eastern Region Strengthening Scheme-III (ERSS-III)” in the Eastern Region. Power Grid Corporation of India Limited	09.03.2026	09.03.2026	Transmission
162	476/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for transmission assets under “System Strengthening” in the Eastern Region (Formerly part of Tala Supplementary Scheme). Power Grid Corporation of India Limited	09.03.2026	09.03.2026	Transmission
161	518/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Transmission System for Phase-I Generation Projects in Orissa Part-C” in the Western Region. Power Grid Corporation of India Limited	09.03.2026	09.03.2026	Transmission
160	435/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing-up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under "Inter-Regional System Strengthening Scheme for the Western Region and the Northern Region (Part-A)". Power Grid Corporation of India Limited	09.03.2026	09.03.2026	Transmission
159	183/MP/2021	Petition under Section 79 of the Electricity Act, 2003, read with Regulation 111 and 113 of the CERC (Conduct Of Business) Regulations 1999, seeking directions to the Southern Regional Power Committee to provide necessary information regarding Intra-State transmission lines falling under Regulation 2(1)(ee) CERC (Sharing of Inter-State Transmission Charges And Losses) Regulations, 2020. Transmission Corporation of Andhra Pradesh Ltd.	08.03.2026	09.03.2026	Misc.
158	46/GT/2025	Petition for revision of tariff for the period 2019-24 and determination of tariff for the period 2024-29 in respect of Chamera-I Hydroelectric Power Station (540 MW). NHPC Limited	08.03.2026	09.03.2026	Generation
157	548/MP/2025	Petition under Section 79 (1)(a) and (f) of the Electricity Act, 2003 for payment towards the energy bills raised by the Petitioner on the basis of the scheduled energy to be certified at point D by Gujarat SLDC which is the delivery point in terms of the RfS and PPA provisions. SJVN Green Energy Limited	06.03.2026	09.03.2026	Misc.
156	623/GT/2025	Petition for truing up of tariff for the period 2019-24 and for determination of tariff for the period 2024-29, in respect of Dulhasti Hydro Power Station (390 MW). NHPC Limited, Corrigendum order dated: 15.04.2026	07.03.2026	07.03.2026	Generation
155	825/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff discovered through competitive bidding in respect of Transmission Service Provider and inter State transmission systems as defined under sub-section (36) of Section 2 of the Act. Angul Sundargarh Transmission Limited	07.03.2026	07.03.2026	Adoption
154	127/2012, 128/TL/2012 & 156/MP/2012	Petition for termination of Bulk Power Transmission Agreement/Long Term Access Agreement dated 24.12.2010 and termination of Tri-partite Transmission Service Agreement dated 15.12.2011. Spectrum Power Generation Limited, Power Grid Corporation of India Limited, Vemagiri Transmission System Limited	07.03.2026	07.03.2026	Misc.
153	906/MP/2025	Petition under Section 17(3) & 17(4) of the Electricity Act seeking approval for creation of security interest over the Petitioner’s assets in favour of Respondent No. 3 i.e., Catalyst Trusteeship Limited, who is acting as the Security Trustee for the purpose of holding the securities on behalf of and for benefit of the lender i.e., Respondent No. 2, Power Finance Corporation Limited, and any other banks and financial institutions participating in the facility, in terms of the Security Trustee Agreement dated 19.9.2025 (including its assignees, transferees, novates) in respect of the Petitioner’s Transmission Project. Khavda IVA Power Transmission Limited	06.03.2026	07.03.2026	Misc.
152	885/TL/2025	Petition under Sections 14 and 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 for the grant of transmission licence to SR WR Power Transmission Limited (now known as POWERGRID Parli Bidar Transmission Limited). POWERGRID Parli Bidar Transmission Limited	06.03.2026	07.03.2026	Licence (Transmission)
151	420/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-A: Combined Asset for Part of 400 kV Double Circuit (D/C) Vapi-Navi Mumbai Transmission Line (T/L) (from Vapi Gantry till 1st M/C point at Loc. AP-18) along with bay at Vapi and 220 kV D/C Vapi-Khadoli Transmission line along with associated Bays, Asset-B: 400 kV D/C Vapi-Navi Mumbai Transmission Line, WR1 portion from AP 18 to AP 38 (Part of 400 kV D/C Vapi-Navi Mumbai Transmission Line), Asset-C1: Part of 400 kV D/C Navsari-Boisar T/L from AP 18 to AP 38/0 through LILO point of 400 kV D/C Navsari-Boisar at Magarwada GIS (23 B/0) (D/C portion strung on M/C Twin-Twin portion comprising of 400 kV D/C Navsari-Boisar and 400 kV D/C Vapi-Kudus) & Part of 400 kV D/C Vapi-Kudus T/L from AP 38/0 to AP 44 and Asset-C2: Part of 400 kV D/C Vapi-Kudus T/L from 104/0 to Kudus (MSETCL) Sub-station and associated bays at Kudus (MSETCL) Sub-station under Western Region System Strengthening Scheme-V in the Western Region.” Power Grid Corporation of India Limited	05.03.2026	06.03.2026	Transmission
150	373/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset of 765/400 kV Bilaspur Pooling Station (near Sipat) along with LILO of Sipat-Seoni Ckt-1 with 3x80 MVAR Switchable Line Reactor, 3X80 MVAR Bus Reactor and 765/400 kV, 1000 MVA ICT 1 and 2 under “WRSSS-X Transmission Scheme” in the Western Region. Power Grid Corporation of India Limited	05.03.2026	06.03.2026	Transmission
149	356/TT/2025	Approval under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff ) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period respectively for “Establishment of Two 765kV GIS Bays along with Line Reactor (non – Switchable) at Varanasi GIS end and Two 765kV AIS Bays at Vindhayachal Pooling Sub-station for termination of D/C 765KV Vindhayachal Pooling- Varanasi Line” under POWERGRID works associated with the new WR-NR 765 kV Inter Regional Corridor. Power Grid Corporation of India Limited	05.03.2026	06.03.2026	Transmission
148	126/MP/2017 (On Remand)	Petition for declaration and direction as to the status of the 400 kV D/C Transmission Line from India Gandhi Super Thermal Power Station (Aravalli Power Station) to Daulatabad owned, operated and maintained by Haryana Vidyut Prasaran Nigam Limited (HVPNL). 1. Uttar Haryana Bijli Vitran Nigam Limited, 2. Dakshin Haryana Bijli Vitran Nigam Limited, 3. Haryana Vidyut Prasaran Nigam Limited	28.02.2026	05.03.2026	Misc.
147	276/MP/2025 along with IA No(s). 15/2025, 29/2025 and 30/2025 346/MP/2025 along with IA No. 23/2025 347/MP/2025 along with IA No. 24/2025	Petition under Section 79 of the Electricity Act, 2003 read with Regulations 41 and 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 challenging Notices dated 24.01.2025 issued by Central Transmission Utility of India Limited to Serentica Renewables India 4 Private Limited and seeking directions against revocation of 200 MW connectivity. Serentica Renewables India 4 Pvt. Ltd., ReNew Green Energy Solutions Pvt. Ltd, ReNew Green (MHP One) Pvt. Ltd.	02.03.2026	05.03.2026	Misc.
146	535/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the Transmission Tariff for 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the Transmission Tariff for 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Asset under “Transmission System for Phase-1 Generation projects in Orissa Part-B” in the Western Region. Power Grid Corporation of India Limited	02.03.2026	03.03.2026	Transmission
145	532/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for the Combined Asset consisting of Asset-A:400 kV Vadodra-Pirana transmission line along with associated bays at Pirana Sub-station (for direct inter connection with 400 kV D/C Vadodra-Asoj transmission line under interim contingency scheme), Asset-B1:765 kV Indore-Vadodara transmission line (for direct inter-connection with 400 kV D/C Vadodara-Asoj transmission line) by-passing Vadodara Pooling Sub-station under Interim Contingency Scheme, Asset-B2:Extension of bays at 765/400 kV Indore Sub-station including Switchable Line Reactor (380 MVAR, 765 kV) at Indore (initially charged as Bus Reactor under Interim Contingency Scheme till readiness of 765 kV S/C Indore-Vadodara transmission line), Asset- C1:765/400 kV ICT 1 at Vadodara GIS, 765 kV bay at Vadodara GIS along with 240 MVAR Line Reactor at Vadodara – Indore line, 400 kV GIS bay at Vadodara for Vadodara-Pirana Circuit–2, Asset-C2: 765/400 kV ICT 2 at Vadodara GIS, Asset-C3: 400 kV GIS bay at Vadodara for Vadodara Pirana Circuit 2 and Asset-C4: 240 MVAR Bus Reactor with spare unit at Vadodara GIS under “Transmission System for IPP Generation Projects in Madhya Pradesh and Chhattisgarh” in the Western Region Power Grid Corporation of India Limited*	02.03.2026	03.03.2026	Transmission
144	520/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-1: 01 No. 230 KV line Bay at Tuticorin-II GIS PS under ‘’Implementation of 1 No. 230 KV Bay at Tuticorin-II GIS PS’’ in the Southern Region. Power Grid Corporation of India Limited	02.03.2026	03.03.2026	Transmission
143	500/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of transmission tariff for the 2019-24 period and determination of transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 respectively for the Combined Asset consisting Asset-I: 400 kV D/C Mauda-Wardha line (Ckt.-I) along with bays at Wardha and Asset-II: 400 kV D/C Mauda-Wardha line (Ckt.-II) along with bays at Wardha under “Mauda Transmission System” in the Western Region. Power Grid Corporation of India Limited	02.03.2026	03.03.2026	Transmission
142	458/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Common System Aassociated with ISGS Projects in Krishnapatnam area of the Andhra Pradesh” in the Southern Region under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	02.03.2026	03.03.2026	Transmission
141	404/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the assets under “Transmission System associated with Kishenganga HEP” in the Northern Region. Power Grid Corporation of India Limited	02.03.2026	03.03.2026	Transmission
140	393/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Establishment of Pooling Stations at Champa and Raigarh (near Tamnar) for IPP Generation Projects at Chhattisgarh (IPP-B)” in the Western Region. Power Grid Corporation of India Limited	02.03.2026	03.03.2026	Transmission
139	482/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset 1: 1 no. 125 MVAr, 400 kV Bus Reactor along with associated 400 kV bay at 400/220 kV Khandwa Sub-station, Asset 2: 1 no. 240 MVAr Bus Reactor along with 765 kV bay at 765 kV Solapur Sub-station, Asset 3: 1 no. 125 MVAr, 400 kV Bus Reactor along with associated 400 kV bays at 400/220 kV Rajgarh Sub-station, Asset 4: 1 no. 330 MVAr Bus Reactor along with 765 kV bays at 765 kV Wardha Sub-station, Asset 5: 1 no. 240 MVAr Bus Reactor along with 765 kV bays at 765 kV Aurangabad Sub-station, Asset 6: 1 no. 125 MVAr 400 kV Bus Reactor along with associated 400 kV bays at 400/220 kV Champa Pooling split section, Asset 7: 1 no. 400/220 kV 500 MVA ICT along with associated Bays at 400/220 kV Jabalpur Sub-station, Asset 8: 1 no. 400/220 kV 500 MVA ICT along with associated bays at 400/220 kV Itarsi Sub-station under the “Western Region System Strengthening-XX (WRSS-XX)” in the Western Region. Power Grid Corporation of India Limited	02.03.2026	02.03.2026	Transmission
138	89/MP/2026	Petition under Sections 79(1)(c) and (f) of the Electricity Act, 2003 read with Regulation 42 of the Central Electricity Regulatory Commission (Connectivity and General Network Access to the inter-State Transmission System) Regulations, 2022 seeking directions to Central Transmission Utility of India Limited to forthwith process the application made by the Petitioners for installation of additional generation capacity and Energy Storage System under Regulation 5.2 of the GNA Regulations. 1. ACME Solar Holdings Limited, 2. ACME Surya Power Private Limited	02.03.2026	02.03.2026	Misc.
137	315/MP/2022	Petition under Section 38 read with Section 79(1)(c), Section 79(1)(f), Section 79(1)(k) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010, the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2020 and Clause 10.3 (g) of the Billing, Collection and Disbursement Procedure issued by CTUIL under CERC Sharing Regulations 2020 dated 01.01.2021 for recovery of interest from Central Transmission Utility of India on delay in reimbursement of excess Transmission Charges paid by Sembcorp Energy India Limited towards Bill of Supply for PoC Bill-1 for the month of October 2020 and November 2020 raised by CTUIL. Sembcorp Energy India Limited	27.02.2026	28.02.2026	Misc.
136	IA No. 126/2025 in 192/MP/2021	Application under Section 94 Electricity Act, 2003 seeking a direction upon the Respondent No. 1 to accept the request of the Petitioner to replace the existing Performance Bank Guarantee bearing no. 2158001515321 with a new Performance Bank Guarantee to be furnished by the said applicant/petitioner, amongst other reliefs. SBSR Power Cleantech Eleven Private Limited	27.02.2026	28.02.2026	Misc.
135	403/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Asset 1: Splitting of Dharamjaygarh Pool 765kV Bus with necessary switching arrangement, installation of the 765kV 1x330 MVAr Bus Reactor along with associated bay at the 765 kV Bus Section B of Dharamjaygarh Pool and installation of the 420kV 1x125 MVAr Bus Reactor along with associated bay at the 400kV Bus of Dharamjaygarh Pool, Asset 2: Splitting of Raigarh (Kotra) Pool 765kV and 400kV Bus with necessary switching arrangement, installation of 765kV 1x240MVAr Bus Reactor alongwith associated bay at the 765 kV Bus Section A of Raigarh (Kotra) Pool and installation of the 765kV Bus Reactor Bay at the 765 kV Bus Section A of Raigarh (Kotra) Pool and installation of the 420kV, 1x125MVAr Bus Reactor along with associated bay at the 400kV Bus Section A of Raigarh (Kotra) Pool & Asset 3: Installation of 765kV 1X240 MVAr Bus Reactor along with associated bay at the 765kV Bus Section A of Champa Pool under “Western Region System Strengthening Scheme (XVIII)” in the Western Region. Power Grid Corporation of India Limited	27.02.2026	28.02.2026	Transmission
134	385/MP/2023	Petition under Sections 79(1)(c) and (f) read with Sections 32, 33, 38, 39 and 40 of the Electricity Act, 2003 and the CERC (Open access in inter-State transmission) Regulations, 2008 for redressal of non-grant of no objection certificate by the Respondent Telangana State Load Despatch Centre to the Petitioner, for sale of power from its hydro power project in the Power Exchange. SLS Power Corporation Limited	27.02.2026	28.02.2026	Misc.
133	46/TD/2026	Petition under Section 14 of the Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for the grant of a Category V Inter-State Trading Licence. Greennsure Trading Private Limited	27.02.2026	28.02.2026	Licence
132	484/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period for the transmission asset under “Transmission System for controlling high Short Circuit Current level at 400 kV Thiruvalam S/s” in the Southern Region. Power Grid Corporation of India Limited	26.02.2026	27.02.2026	Transmission
131	261/MP/2023	Petition under Section 79(1)(c), Section 79(1)(f) and Section 79(1)(k) of the Electricity Act, 2003 seeking revision of the date of operationalization of the long-term access granted to JSW Renew Energy Limited by Central Transmission Utility in terms of the Long-Term Access Agreement dated 17.9.2021 executed between Petitioner and CTUIL and align the date of operationalization with the Scheduled Commercial Operation Date of the project. JSW Renew Energy Limited	26.02.2026	27.02.2026	Misc.
130	329/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for 2 Nos. 765 kV line bays at the Raigarh (Tamnar) POWERGRID Pooling Station and 2 Nos. 765 kV line bays at the 765 kV Dharamajaygarh POWERGRID Pooling Station [For Termination of Dharamajaygarh Pooling Station Section B – Raigarh (Tamnar) PS 765 kV D/c line, under TBCB] under “Additional System for the Power Evacuation from Generation Projects pooled at the Raigarh (Tamnar) Pool” in the Western Region. Power Grid Corporation of India Limited	25.02.2026	26.02.2026	Transmission
129	220/MP/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003 read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005, seeking adjudication of dispute qua PCKL/Karnataka ESCOMs’ illegal unilateral withholding of energy charges payable to Adani Power Limited for the months of June and July 2021. Adani Power Limited	25.02.2026	25.02.2026	Misc.
128	137/MP/2023	Petition under Section 79 and Section 11(2) of the Electricity Act, 2003 read with Regulation 111-113 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 seeking recovery of energy charges for the power procured in the month of December, 2022, in terms of the directions issued by the Ministry of Power, Government of India under Section 11 of the Electricity Act, 2003. IL&FS Tamil Nadu Power Co. Ltd.	23.02.2026	25.02.2026	Misc.
127	926/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “System Strengthening – XXVI” in the Southern Region. Power Grid Corporation of India Limited	24.02.2026	25.02.2026	Transmission
126	829/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under the Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 and determination of transmission tariff for the 2024-29 tariff period for Asset 1: 63 MVAR, 400 kV Switchable Line Reactor along with 500 Ohms NGR at Rajgarh (POWERGRID) end of Khargone TPS-Rajgarh (POWERGRID) 400 kV line, Asset 2: 2 Nos. 765 kV line bays at 765/400 kV Indore Sub-station of POWERGRID (for Khandwa PS(TBCB)-Indore 765 kV D/C line) & 240 MVAr, 765 kV Switchable Line Reactors along with 700 Ohms NGR at 765/400 kV Indore Sub-station end of each ckt. of Khandwa Pool- Indore 765 kV D/C line (line being implemented under TBCB) under “POWERGRID Works associated with Transmission System Strengthening in WR associated with Khargone TPS” in the Western Region Power Grid Corporation of India Limited	24.02.2026	25.02.2026	Transmission
125	534/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, read with Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Asset-1: Augmentation of 500 MVA 400/220 kV ICT at Wardha Sub-station; Asset-2: Augmentation of 500 MVA 400/220 kV ICT at Seoni Sub-station; Asset-3: Augmentation of 500 MVA 400/220 kV ICT at Morena Sub-station and Asset-4: Conversion of 50 MVAr fixed line reactor at Bina (PG) end of Sagar (MP)-Bina (PG) 400 kV line into switchable line reactor under “Western Region System Strengthening Scheme-WRSS XXIII” in the Western Region. Power Grid Corporation of India Limited	24.02.2026	25.02.2026	Transmission
124	868/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading licence. K.P. Energy Limited	23.02.2026	23.02.2026	Licence
123	609/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under "Spare 765/400 kV Transformers for Northern Region" in the Northern Region. Power Grid Corporation of India Limited	20.02.2026	20.02.2026	Transmission
122	387/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 read with Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the transmission assets under “POWERGRID works associated with Eastern Strengthening Scheme XVIII” in the Eastern Region. Power Grid Corporation of India Limited	18.02.2026	19.02.2026	Transmission
121	886/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to Transmission Licence to Vindhyachal Varanasi Transmission Limited. Vindhyachal Varanasi Transmission Limited	18.02.2026	18.02.2026	Licence (Transmission)
120	290/MP/2023	Petition under Sections 142, 146,149 and other applicable provisions of the Electricity Act, 2003 for non-compliance by Respondents No. 1 to 3 of the order dated 22.11.2022 passed by the Commission in Petition No. 110/MP /2019. Sikkim Urja Ltd.	18.02.2026	18.02.2026	Misc.
119	536/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for asset under “Korba-Budhipadar Transmission System” in the Western Region. Power Grid Corporation of India Limited	18.02.2026	18.02.2026	Transmission
118	12/SM/2025	Determination of the Buyout Price as an alternate compliance mechanism towards fulfilment of Renewable Consumption Obligation (RCO).	18.02.2026	18.02.2026	Suo-Motu
117	835/MP/2025	Petition under Section 79(1)(C) & 79(1)(K) of the Electricity Act, 2003 read with Regulation 65 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, Regulation 11 & 12 of Central Electricity Regulatory Commission (Deviation settlement mechanism and related matters) Regulations, 2024, Regulation 41 & 42 of the GNA Regulations, 2022 and any other relevant laws seeking inter alia the approval of the metering scheme proposed by the Petitioner in relation to the BESS Project being setup pursuant to Regulation 5.2 of the GNA Regulations, 2022 to optimize the usage of already granted connectivity quantum of 1200 MW to the Petitioner / its SPVs. ACME Solar Holdings Limited	18.02.2026	18.02.2026	Misc.
116	10/MP/2026	Petition under Sections 17(3) and 17(4) of the Electricity Act, 2003 for the creation of security interest over the Petitioner’s Assets in favour of Respondent No. 15 as the Debenture Trustee acting for the benefit of the Debenture Holders. Mumbai Urja Marg Limited	18.02.2026	18.02.2026	Misc.
115	46/TD/2026	Petition under Section 14 of the Electricity Act 2003 read with Regulation 6 of the CERC (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for the grant of a Category V Inter-State Trading Licence. Greennsure Trading Private Limited	17.02.2026	17.02.2026	Licence
114	538/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 and the determination of transmission tariff for 2024-29 tariff block for the Combined Asset consisting Asset-A: 400 kV 125 MVAr Bus Reactor at Bina Sub-station, Asset-B1: 500 MVA, 400/220 kV ICT3 at Damoh Sub-station with associated bays, Asset-B2: 2 Numbers Line bays at Damoh Sub-station, Asset-C: 63 MVAr SLR along with associated bays at Rajgarh Sub-station for Rajgarh-Sardar Sarovar Line-I, Asset-D: 63 MVAr SLR along with associated bays at Rajgarh Sub-station for Rajgarh-Sardar Sarovar Line-II, Asset-E: 500 MVA 400/220 kV ICT-1 & ICT- 2 at Vadodara GIS with associated bays, Asset-F: 4 Numbers 220 kV Line bays at Vadodara GIS and Asset-G: 1500 MVA 765/400 kV ICT-2 at Raipur PS & 1500 MVA 765/400 kV ICT-4 at Raigarh (Tamnar) Pooling Station along with associated bays under “Installation of Bus Reactor and ICT in Western Region” in the Western Region. Power Grid Corporation of India Limited	16.02.2026	16.02.2026	Transmission
113	504/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period under for the Combined Asset comprising Asset-1: 765 kV D/C Bhuj Pool Sub-station-Banaskantha Transmission Line along with associated bays at both ends, 2x330 MVAR Switchable Line Reactors along with associated bays at both ends, 1 No. 1500 MVA, 765/400 kV ICT-2 and 1 No. 765 kV, 330 MVAR Bus Reactor along with associated bays at the Bhuj Pooling Station, Asset-2: 1 No. 1500 MVA, 765/400 kV ICT-1 along with associated bays at the Bhuj Pooling Station, Asset-3: 1 No. 400 kV, 125 MVAR Bus Reactor along with associated bays at the Bhuj Pooling Station and Asset-4: 2 Nos. 500 MVA, 400/220 kV ICTs along with associated bays at the Bhuj Pooling Station covered under “Green Energy Corridors Inter-State Transmission Scheme (ISTS) - Part-C” in the Western Region. Power Grid Corporation of India Limited	16.02.2026	16.02.2026	Transmission
112	398/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset consisting Asset: (I) LILO of Korba-Raipurat Sipat; (II) 765 kV Sipat-Seoni Circuit-I & 765/400 kV ICT-I at Seoni and LILO of 400kV Bhilai-Satpura line along with bay equipment at Seoni; (III) 400/220 kV ICT-I along with two 220 kV line bays at Seoni; (IV) Circuit-II of 400 kV Nagda-Dehgam Line; (V) Circuit-I of Nagda-Dehgam Line; (VI) 400 kV D/C Seoni-Khandwa T/L alongwith associated bays, 80 MVAR Bus Reactor, 765/400 kV ICT-II at Seoni S/S, LILO of Sardar-Sarovar-Nagda Line & 315MVA, 400/220 kV ICT-I at Rajgarh; (VII) 765 kV Sipat-Seoni Circuit-II; (VIII) 315 MVA, 400/220 kV ICT-II at Seoni Sub-station, ICTI at Rajgarh; and (IX) 315 MVA, 400/220 kV ICT-II at Rajgarh under “Sipat-I Transmission System” in the Western Region. Power Grid Corporation of India Limited	16.02.2026	16.02.2026	Transmission
111	484/MP/2024 with IA/98/2024	Petition under Section 79(1)(a) & (f) of the Electricity Act, 2003 read with Regulation 65(1) of the CERC (Conduct of Business) Regulations, 2023. Power & Electricity Department	15.02.2026	16.02.2026	Misc.
110	451/MP/2025 along with IA 36/2025	Petition under Section 79, including 79 (1)(c), 79 (1)(f) and 79 (1)(k) of the Electricity Act, 2003, seeking continuation of its GNA/ Connectivity of 700 MW. The Petitioner is also seeking consequent directions upon the Respondent/ CTUIL to consider Connectivity Bank Guarantees already furnished by the Petitioner with respect to its GNA applications dated 30.05.2024 to 22.06.2024 as sufficient for the purpose of such continuation, with no requirement to submit fresh Connectivity Bank Guarantees. Support Properties Private Limited	14.02.2026	15.02.2026	Misc.
109	192/MP/2021, 235/MP/2023 along with I.A. 56 of 2023	Petition under Section 79 of the Electricity Act, 2003 read with the Power Purchase Agreement (PPA) dated 20.08.2019 executed between the Petitioner and Solar Energy Corporation of India Limited (SECI), read with the back-to-back Power Sale Agreements (PSAs) dated 17.06.2019 and 26.06.2019 executed between SECI and BSES Yamuna Power Limited (BYPL) and Tata Power Delhi Distribution Limited (TPDDL), respectively M/s SBSR Power Cleantech Eleven Private Limited, Tata Power Delhi Distribution Limited	12.02.2026	13.02.2026	Misc.
108	824/TL/2025	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of transmission licence to Angul Sundargarh Transmission Limited. Angul Sundargarh Transmission Limited	13.02.2026	13.02.2026	Licence (Transmission)
107	310/RC/2024	Petition under Section 27(1) of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the approval of the Investment Proposal of OPTCL taken up in FYs 2023-24 and 2024-25, for the conversion of ACSR Zebra Conductor to High Temperature Low Sag (HTLS) in the existing 220 kV Rourkela (PGCIL) - Tarkera (OPTCL) D/C Line (line length -15.34 km approx.). Odisha Power Transmission Corporation Limited	13.02.2026	13.02.2026	Misc.
106	73/TL/2025	Application under Sections 14, 15 and 79(1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 and its subsequent Clarification and replacement, if any, with respect to grant of Transmission Licence to Paradeep Transmission Limited. TP Paradeep Transmission Limited	13.02.2026	13.02.2026	Licence (Transmission)
105	67/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters) Regulations, 2020 for grant of an Inter-State Trading License. PFC Consulting Limited	12.02.2026	12.02.2026	Licence
104	305/MP/2015	Petition under Section 79 of the Electricity Act, 2003 read with the provisions of the Power Supply Agreement dated 5.1.2011 and Power Purchase Agreement dated 25.3.2011 for directions to make Energy Charges as pass-through based on the actual fuel cost incurred by the Petitioner. Adhunik Power and Natural Resources Limited	11.02.2026	11.02.2026	Misc.
103	163/MP/2022	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreements executed by the Petitioners and NTPC Limited dated 12.05.2016, inter alia seeking relief on account of Change in Law viz. the introduction of the Goods and Services Tax laws, and seeking refund of amounts wrongfully sought to be deducted from the monthly tariff payable to the Petitioners putatively in lieu of Change in Law compensation paid earlier. 1. Rising Sun Energy Private Limited, 2. Rising Bhadla 1 Private Limited, 3. Rising Bhadla 2 Private Limited	09.02.2026	10.02.2026	Misc.
102	493/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Transmission Assets under the Combined Asset under the “Northern Region System Strengthening Scheme-XIX” in the Northern Region. Power Grid Corporation of India Limited	10.02.2026	10.02.2026	Transmission
101	407/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the “Combined Asset: Asset 1: LILO of one circuit of 400 kV D/C Vapi-Navi Mumbai line transmission line along with 400/220 kV GIS Kala Sub-station (New) in UT D&NH 315 MVA 400/220 kV ICT-I & ICT-II and 80 MVAR, 420 kV Bus Reactor along with 4 Nos. 220 kV downstream bays and Asset 2: LILO of 2nd Ckt of 400 kV D/C Vapi-Navi Mumbai Transmission Line along with associated bays at Kala Sub-station” under “Establishment of 400/220 kV GIS Sub-station at Kala in UT of DNH” in the Western Region. Power Grid Corporation of India Limited	10.02.2026	10.02.2026	Transmission
100	358/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “Eastern Region Strengthening scheme-XI” in the Eastern Region. Power Grid Corporation of India Limited	10.02.2026	10.02.2026	Transmission
99	50/TD/2026	Application for grant of licence under Section 14 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters) Regulations, 2020. Top Notch Energy Solutions	09.02.2026	09.02.2026	Licence
98	871/TD/2025	Application under Section 14 of the Electricity Act, 2003, read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020, for the grant of an inter-State trading licence. KPI Green Energy Limited	09.02.2026	09.02.2026	Licence
97	256/MP/2023	Petition under Rule 3(7) and Rule 3(8) of the Electricity (Timely Recovery of Costs due to Change in Law) Rules, 2021 read with Article 12 of the Transmission Service Agreement dated 23.4.2019 executed between Lakadia-Vadodara Transmission Project Limited/Petitioner and its Long Term Transmission Customers, and Sections 61 and 63 of the Electricity Act, 2003, seeking verification of the calculation of the impact due to change in law events on the cost of implementation of the Petitioner’s transmission project, and consequent adjustment in the monthly transmission charges. Lakadia-Vadodara Transmission Project Limited	09.02.2026	09.02.2026	Misc.
96	235/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for the adoption of tariff for 2100 MW (including capacity of 900 MW under Greenshoe Option) Firm & Despatchable Power from ISTS connected RE Power Projects coupled with Energy Storage System selected through competitive bidding process under the Bidding Guidelines issued by the Ministry of Power, Govt. of India on 9.6.2023 and its amendments thereof. NHPC Limited	06.02.2026	09.02.2026	Adoption
95	466/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the transmission assets under “Expansion / Upgradation of SCADA / EMS System of SLDCs” in the North Eastern Region. Power Grid Corporation of India Limited	06.02.2026	06.02.2026	Transmission
94	269/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for 2 Nos. 765 kV line bays along with 2 Nos. 330 MVAr line reactors at Vindhyachal Pooling Station and 2 Nos. 765 kV line bays along with 2 Nos. 330 MVAr line reactors at Jabalpur Pooling Station, under "Substation Extensions for Transmission System associated with Vindhyachal-V Project of NTPC (Part-B)” in the Western Region. Power Grid Corporation of India Limited	06.02.2026	06.02.2026	Transmission
93	326/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, for the determination of transmission tariff from COD to 31.3.2024 for assets covered under "Transmission System for providing connectivity to RE Projects at Bikaner (PG), Fatehgarh- II & Bhadla- II” in the Northern Region. Power Grid Corporation of India Limited	05.02.2026	06.02.2026	Transmission
92	15/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003, and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for 03 Nos of Asset under "POWERGRID works associated with North Eastern Region Strengthening Scheme-II, Part-B (NERSS-II-B)” in the North Eastern Region. Power Grid Corporation of India Limited	06.02.2026	06.02.2026	Transmission
91	718/GT/2025	Petition for determination of generation tariff for the period 2025-29 for Parbati-II HE Project (800 MW). NHPC Limited	05.02.2026	05.02.2026	Generation
90	194/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Assets under Augmentation of Transformation Capacity at Fatehabad (PG) in the Northern Region. Power Grid Corporation of India Limited	04.02.2026	05.02.2026	Transmission
89	190/TT/2025	Approval under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Condition of Tariff ) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period respectively for Asset under “Baharampur (POWERGRID) – Bheramara (BANGLADESH) 02nd 400 kV D/C transmission line (INDIAN PORTION)” in the Eastern Region. Power Grid Corporation of India Limited	04.02.2026	05.02.2026	Transmission
88	294/MP/2024	Petition under Section 79 of the Electricity Act, 2003, read with Article 12 of the Power Purchase Agreement dated 19.10.2020 between Avaada Sunrays Energy Pvt. Ltd. and NHPC Ltd., seeking a declaration that (i) change in Goods and Services Tax from 5% to 12% and 13.8%, respectively, w.e.f. 01.10.2021 by way of GST Amendment Notifications dated 30.09.2021, and (ii) requirement of installation of bird diverters on overhead transmission lines in terms of the order dated 19.04.2021 issued by the Hon’ble Supreme Court in W.P. (C) No. 838 of 2019 qualifies as ‘Change in Law’ events under Article 12 of the PPA and consequently, directions to NHPC Ltd. to compensate the Petitioner towards additional expenditure incurred on account of the ‘Change in Law’ events along with carrying cost. Avaada Sunrays Energy Private Limited	04.02.2026	04.02.2026	Misc.
87	887/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to the Transmission System being established by the VINDHYACHAL VARANASI TRANSMISSION LIMITED (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). Vindhyachal Varanasi Transmission Limited	04.02.2026	04.02.2026	Adoption
86	74/AT/2025	Petition under Section 63 of Electricity Act, 2003 seeking adoption of the Transmission Charges of Rs. 2,561.83 million per annum up to the validity of the TSA for the “Transmission system for evacuation of power from “EASTERN REGION EXPANSION SCHEME-XXXIV (ERES-XXXIV)” being established by the Petitioner. TP Paradeep Transmission Limited	04.02.2026	04.02.2026	Adoption
85	208/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the Transmission Tariff from the proposed COD to 31.3.2024 for Asset-1: 1 no. 400 kV Bay at 765/400 kV Kurnool (New) Sub-station under implementation of Kurnool (New) Sub-station in the Southern Region. Power Grid Corporation of India Limited	04.02.2026	04.02.2026	Transmission
84	480/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, and under Regulation 15 (1) (a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “System strengthening XXV” in Southern Region. Power Grid Corporation of India Limited	03.02.2026	03.02.2026	Transmission
83	IA. No. 19/2025 in 319/MP/2022	Application seeking directions against Grid Controller of India Limited (Grid-India) (POSOCO) – NLDC to place on record node-wise drawal details on ISTS and Intra-STS from ISGS concerning Petitioner Tamil Nadu Power Distribution Corporation Ltd	02.02.2026	03.02.2026	Misc.
82	537/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under “Provision of Series Reactors” in the Northern Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
81	543/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Asset under “System Strengthening - XI” in the Southern Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
80	491/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Bus Splitting through Series Reactor (Including Series Reactor) and the other associated works and reorientation of Transmission Lines near the Wardha Sub-station under Scheme to control fault level at the Wardha Sub-station in the Western Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
79	16/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 read with Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Transmission Assets under “Transmission System for Phase-I Generation Projects in Jharkhand and West Bengal Part A1” in the Eastern Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
78	474/TT/2024	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Combined Assets under “Eastern Region Strengthening Scheme – VII (ERSS-VII)” in the Eastern Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
77	527/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Combined Assets under the North Eastern Region Strengthening Scheme-VII in the North Eastern Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
76	467/TT/2024	Petition for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Combined Assets under “Provision of Spare Transformers and Reactors” in the North Eastern Region, under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
75	608/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the assets under “Eastern Region Strengthening Scheme – XVII Part A (ERSS-XVII Part-A)” in the Eastern Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
74	100/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff block for Combined Assets under “North Eastern Region Strengthening Scheme-II (NERSS-II) Part-A” in the North Eastern Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
73	419/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for the Combined Asset under "Western Region System Strengthening Scheme XVII” in the Western Region. Power Grid Corporation of India Limited	02.02.2026	03.02.2026	Transmission
72	191/TT/2023	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and determination of transmission tariff from the date of commercial operation (COD) to 31.3.2024 under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 in respect of Asset-1: Extension of 400 kV Bachau Sub-station with line reactor along with associated line bays and Asset-2: Essar Gujarat TPS-Bachau 400 kV D/C (triple) line under “Transmission System for connectivity of Essar Power Gujarat Limited” in the Western Region. Power Grid Corporation of India Ltd. Corrigendum order dated: 13.04.2026	02.02.2026	02.02.2026	Transmission
71	870/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of Transmission Charges with respect to Transmission System being established by POWERGRID Mandsaur Augmentation Transmission Limited (a 100% wholly owned subsidiary of POWERGRID Corporation of India Limited). POWERGRID Mandsaur Augmentation Transmission Limited	02.02.2026	02.02.2026	Adoption
70	886/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters) Regulations, 2024 with respect to Transmission Licence to Vindhyachal Varanasi Transmission Limited. Vindhyachal Varanasi Transmission Limited	31.01.2026	31.01.2026	Licence (Transmission)
69	868/TD/2025	Application under Section 14 of the Electricity Act, 2003 read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020 for grant of an inter-state trading license. K.P. Energy Limited	31.01.2026	31.01.2026	Licence
68	564/TT/2025	Petition under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under Northern Region System Strengthening Scheme-XVI. Power Grid Corporation of India Limited	31.01.2026	31.01.2026	Transmission
67	IA No. 89/2025 in 256/MP/2023	Application under Regulation 38 read with Regulation 26(3)(b) of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 seeking amendment of Petition No. 256/MP/2023. Lakadia-Vadodara Transmission Project Limited	31.01.2026	31.01.2026	Misc.
66	238/MP/2024	Petition under Sections 79(1)(b) and (f) of the Electricity Act, 2003, read with Article 7.2 of the Power Purchase Agreement dated 26.12.2005, seeking adjudication of dispute qua PCKL/ ESCOMs’ illegal unilateral withholding of differential energy charges payable to Adani for the period 1.4.2016 to 31.3.2019. Adani Power Limited	30.01.2026	30.01.2026	Misc.
65	627/MP/2020	Petition under Section 79(1)(c) and (d) of the Electricity Act, 2003 read with Regulations 11(4) and other regulations of the Central Electricity Regulatory Commission (Sharing of Inter-State Transmission Charges and Losses) Regulations, 2010 as amended by the third amendment effective from 1.4.2016 and orders, for direction in regard to the levy and collection of charges and losses from the Petitioners for the 500 kV Bipole Mundra-Mohindergarh HVDC Transmission Line along with its associated facilities. 1. Haryana Power Purchase Centre, 2. Uttar Haryana Bijli Vitaran Nigam Limited, 3. Dakshin Haryana Bijli Vitran Nigam Ltd, 4. Haryana Vidyut Prasaran Nigam Limited	27.01.2026	29.01.2026	Misc.
64	431/MP/2025	Petition under Section 79(1)(c) of the Electricity Act, 2003 read with Regulation 57 and 58 of the Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2023 seeking relaxation of Regulation 22(3)(c) for permitting trial runs and commissioning of Wind Turbine Generators (WTGs) in tranches of at least 10 MW for the Petitioner's Wind Power Project. Powerica Limited	27.01.2026	29.01.2026	Misc.
63	517/MP/2024	Petition seeking humble indulgence of this Hon’ble Commission invoking its regulatory and inherent powers under the applicable provisions of the Electricity Act 2003, read with Central Electricity Regulatory Commission (Conduct of Business) Regulations 2023, to issue appropriate order(s) / direction(s) to the Respondents to immediately comply with the directions passed by this Hon’ble Commission dated 01.01.2024 in Petition no. 176/MP/2019 and pass consequential orders. Solairepro Urja Private Limited	27.01.2026	28.01.2026	Misc.
62	91/MP/2018, 53/MP/2021 with IA Nos.26/2023 & 100/2023, 61/MP/2021 with IA Nos.28/2021 & 42/2022 and 149/MP/2021	Petition under Section 79(1)(b) read with Section 79(1)(f) and other applicable provisions of the Electricity Act, 2003 seeking adjudication of disputes and differences under the Power Purchase Agreement dated 31.7.2012, as amended on 19.12.2014 and 23.1.2018 in regard to the non-payment of tariff and the unilateral deduction of the monthly energy bills of the Petitioner by the Respondents. KSK Mahanadi Power Company Limited	28.01.2026	28.01.2026	Misc.
61	505/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 period and the determination of the transmission tariff for the 2024-29 period for the 765 KV line bays at the Jabalpur Pooling Station for the 765 kV D/C Gadarwara STPS (NTPC)-Jabalpur Pooling Station TL under "POWERGRID Works Associated with Part-A of Transmission System for Gadarwara STPS of NTPC" in the Western Region". Power Grid Corporation of India Limited	28.01.2026	28.01.2026	Transmission
60	517/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for NLC-Karaikal 230 kV D/C line (through LILO of the 230 kV Neyveli-Bahour S/C line at Karaikal) under “NLC Karaikal 230 kV D/C line” in the Southern Region . Power Grid Corporation of India Limited	28.01.2026	28.01.2026	Transmission
59	196/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for Asset-1: 50 MVAR Line Reactor at Jaipur (South) in 400 kV D/C Kota - Jaipur (South) line (Part of 400 kV D/C RAPP- Jaipur TL) utilized as Bus Reactor at Jaipur (South) Sub-station and Asset-2: 400 kV D/C Kota - Jaipur (South) line along with associated bays at Kota and Jaipur (South) (Part of RAPP-Jaipur (S) 400 kV D/C line with one Ckt LlLO at Kota) under the “Transmission System associated with RAPP 7 & 8, Part-B” in the Northern Region. Power Grid Corporation of India Limited	28.01.2026	28.01.2026	Transmission
58	589/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003 and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the ‘Combined Asset’ under “Common System Associated with Coastal Energen Private Limited & Ind-Bharat Power (Madras) Limited-LTOA Generation Projects in Tuticorin Area-Part-B” in the Southern Region. Power Grid Corporation of India Limited	28.01.2026	28.01.2026	Transmission
57	418/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and for the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for “Asset-I: 1x500 MVA, 400/220 kV ICT along with associated transformer bays and 220 kV line bays at Itarsi Sub-station, Asset-II: 1x500 MVA, 400/220 kV ICT-2 along with associated bays and 2 numbers 220 kV line bays at 400/220 kV Indore Sub-station, Asset-III: 2 numbers 220 kV line bays at 400/220 kV Indore Sub-station, Asset-IV: 1x500 MVA, 400/220 kV ICT-1 along with associated bays at 400/220 kV Indore Sub-station, Asset-V: 1 number 220 kV line bay at 400/220 kV Indore Sub-station and Asset-VI: 1 number 220 kV line bay at 400/220 kV Indore Sub-station” under “Western Region System Strengthening Scheme-XIV” in the Western Region. Power Grid Corporation of India Limited	28.01.2026	28.01.2026	Transmission
56	439/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of Transmission Tariff for 2019-24 tariff period and determination of Transmission Tariff for 2024-29 tariff period for the Combined Asset under “System Strengthening in Southern Region – XIV” in Southern Region. Power Grid Corporation of India Limited	28.01.2026	28.01.2026	Transmission
55	14/TD/2026	Application under Section 14 and Section 15(1) of the Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of Trading license and other related matters) Regulations, 2020 for Up-Gradation of Inter-State trading license in electricity from Category ‘V’ to Category ‘IV’. Elsa Consultancy	28.01.2026	28.01.2026	Licence
54	11/TD/2026	Application under Section 14 and Section 15 (1) of Electricity Act, 2003 read with Regulation 15 (1) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading licence and other related matters), Regulations, 2020 for upgradation of inter-State trading licence in electricity from Category ‘IV’ to Category ‘III’. Adarsh Stainless Private Limited	28.01.2026	28.01.2026	Licence
53	840/MP/2025	Petition under Section 17 of the Electricity Act, 2003 read with Article 7 of Part B of Debenture Trust Deed dated 3.6.2025 read with Article 15 of the Transmission Service Agreement dated 2.12.2021 for approval/bringing on record the issuance of debentures (INR dominated, senior, rated, listed, unsecured and redeemable non-convertible) and appointment of Vardhman Trusteeship Private Limited as the Debenture Trustee and creation of security in favour of the said Debenture Trustee. Rajgarh Transmission Limited	28.01.2026	28.01.2026	Misc.
52	13/TD/2026	Application under Sections 14 and 15 (1) of Electricity Act, 2003 read with Regulation 15 (3) and Regulation 9 (4) of the Central Electricity Regulatory Commission (Procedures, Terms and Conditions for Grant of trading license and other related matters) Regulations, 2020 for down-gradation of inter-State trading licence in electricity from Category ‘I’ to Category ‘V’. Statkraft Markets Private Limited	28.01.2026	28.01.2026	Licence
51	311/TT/2022	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from the COD to 31.3.2024 for the assets covered under "Transmission System for Solar Energy Zone in Rajasthan" in the Northern Region. Power Grid Corporation of India Limited	27.01.2026	27.01.2026	Transmission
50	186/TT/2024	Approval under Sections 61, 62, 79(1)(c) and 79(1)(d) of the Electricity Act, 2003, Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2014 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for truing up of transmission tariff from COD to FY 2018-19 and determination of transmission tariff for the 2019-24 tariff period for 400 kV Substation Srinagar (Asset-I: 400/220 kV 02x03x105 ICT, 220/132 kV 02x160 MVA ICT along with bays and Asset-II: 1x80 MVAr Reactor) (Deemed ISTS) under UITP Scheme. Power Transmission Corporation of Uttarkhand Limited	27.01.2026	27.01.2026	Transmission
49	385/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 and the determination of transmission tariff for the 2024-29 tariff period for the Combined Asset under “Establishment of Fibre Optic Communication System in the Northern Region”. Power Grid Corporation of India Limited	22.01.2026	22.01.2026	Transmission
48	212/TT/2024	Approval under Regulation 86 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for the determination of the Transmission Tariff from the COD to 31.3.2024 for 7 Nos. of Assets under “Provision of Spare ICT’s” in the Northern region. Power Grid Corporation of India Limited	22.01.2026	22.01.2026	Transmission
47	9/RP/2025 in 306/MP/2022	Review Petition under Section 94(1)(f) of the Electricity Act, 2003, read with Regulation 52 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, seeking review of the order dated 19.05.2025 passed in Petition No. 306/MP/2022. Kreate Energy (I) Private Limited	21.01.2026	21.01.2026	Review
46	582/AT/2025	Petition under Section 63 of the Electricity Act, 2003 for Adoption of Tariff discovered through Competitive Bidding Process for Setting up of 600 MW ISTS-connected Wind Power Projects (Wind-2) in India under Tariff-Based Competitive Bidding. SJVN Limited	19.01.2026	20.01.2026	Adoption
45	559/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under the “Augmentation of Transformation Capacity at the existing Hiriyur and Kochi Sub-stations” in the Southern Region. Power Grid Corporation of India Limited	20.01.2026	20.01.2026	Transmission
44	855/MP/2025	Petition seeking approval under Section 17(3) and 17(4) of the Electricity Act, 2003 read with Article 15 of the Transmission Service Agreement dated 6.1.2016 for creation of security interest in the transmission project assets and other relevant documents of Warora Kurnool Transmission Limited in the favour of new Security Trustee. Warora Kurnool Transmission Limited	19.01.2026	19.01.2026	Misc.
43	71/MP/2023	Petition under Section 79(1)(f) of the Electricity Act, 2003, seeking relief on account of Force Majeure and Change in Law events under the Power Purchase Agreements dated 22.12.2021 and 24.12.2021 executed between the Petitioner and Respondent No. 1 and Respondent No. 2, respectively. MB Power (Madhya Pradesh) Limited	17.01.2026	19.01.2026	Misc.
42	426/TT/2025	Approval under Section 62 read with Section 79(1)(d) of Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations,2023 read with Central Electricity Regulatory Commission (Terms and Condition of Tariff Regulations), 2024 for determination of tariff for Implementation of 1 No. 400 kV line bay at Kurnool New S/s for providing Connectivity to M/s Greenko AP01 IREP Pvt. Ltd. (2nd 400kV line bay for M/s Greenko) (Bay No.412) in the Southern Region. Power Grid Corporation of India Limited, Corrigendem Order date: 02.09.2026	19.01.2026	19.01.2026	Transmission
41	601/TT/2025	Approval under Section 62 read with Section 79 (1) (d) of the Electricity Act, 2003, and under Regulation 15 (1) (a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations 2024, for the truing up of transmission tariff for the 2019-24 tariff period and the determination of transmission tariff for the 2024-29 tariff period for Asset-I: 400 kV D/C Solapur (STPP) - Solapur (PG) Transmission Line, along with bay extension at Solapur (PG) Sub-station, and Asset-II: Extension of 400/220 kV Solapur Sub-station - Augmentation of Sub-station by 500 MVA (3rd) Transformer (by shifting of 500 MVA Transformer from Wardha to Solapur), under “Transmission System for Solapur STPP (2x660 MW)” in the Western Region. Power Grid Corporation of India Limited	15.01.2026	16.01.2026	Transmission
40	596/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset comprising of Asset-I: Vallur TPS-Melakottaiyur 400 kV D/C line and Asset-II: Chitoor-Thiruvalam 400 kV D/C Quad line and new 400 kV Thiruvalam Sub-station along with 1X63 MVAr Bus Reactor at Thiruvalam Sub-station and associated bays and equipments at Thiruvalam and Chittoor under "Supplementary Transmission System associated with Vallur TPS” in the Southern Region Power Grid Corporation of India Limited	15.01.2026	16.01.2026	Transmission
39	590/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period and determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset under “Sub-station extension works associated with transmission system required for evacuation of power from Kudgi TPS (3 X 800 MW in Phase-I) of NTPC Limited” in the Southern Region. Power Grid Corporation of India Limited	15.01.2026	16.01.2026	Transmission
38	569/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing-up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Combined Assets under “Northern Region System Strengthening Scheme-III” in the Northern Region. Power Grid Corporation of India Limited	15.01.2026	16.01.2026	Transmission
37	498/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Transmission Assets under “Transmission System Associated with Nabinagar-II TPS (3X660 MW)” in the Eastern Region. Power Grid Corporation of India Limited, Corrigendem Order Date:- 09.09.2026	15.01.2026	16.01.2026	Transmission
36	386/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for truing up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period for the Combined Assets under “Line Bays and Reactor Provisions at POWERGRID Substations associated with System Strengthening common for Western Region and Northern Region". Power Grid Corporation of India Limited	15.01.2026	16.01.2026	Transmission
35	211/TT/2024	Approval under Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 for determination of transmission tariff from the COD to 31.3.2024 for Asset:1: 420 kV 63 MVAR Lower Subansiri-2 line reactor (to be used as Bus Reactor) along with associated bays & equipment at Biswanath Chariali (POWERGRID), Asset-2: Lower Subansiri - Biswanath Chariali (POWERGRID) 400 kV D/C line-1 with twin Lapwing conductor along with associated bays & equipment at Biswanath Chariali (POWERGRID), Asset-3: Lower Subansiri - Biswanath Chariali (POWERGRID) 400 kV D/C line-2 with twin Lapwing conductor along with associated bays & equipment at Biswanath Chariali (POWERGRID) & Asset-4: 420 kV 63 MVAR Lower Subansiri-4 line reactor (to be used as Bus Reactor) along with associated bays & equipment at Biswanath Chariyali (POWERGRID) under the transmission system associated with “North East – Northern/ Western Inter-connector – I Project” in the North-Eastern Region. Power Grid Corporation of India Limited	16.01.2026	16.01.2026	Transmission
34	812/RC/2025	Petition under Regulation 17 read with Regulation 56 of the Central Electricity Regulatory Commission (Power Market) Regulations, 2021 for seeking approval of appointment of Mr. Deepak Amitabh as an Independent Director on the Board of Power Exchange India Limited and seeking relaxation from the requirement of proposing two names for the said appointment. Power Exchange India Limited	15.01.2026	16.01.2026	Misc.
33	872/TL/2025	Petition under Sections 14 and 15 (1) of the Electricity Act, 2003 read with Regulation 5 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission Licence and other related matters), Regulations, 2024 for grant of Transmission Licence to Ananthapuram II Power Transmission Limited. Ananthapuram II Power Transmission Limited	15.01.2026	16.01.2026	Licence (Transmission)
32	871/TD/2025	Application under Section 14 of the Electricity Act, 2003, read with Regulation 6 of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for grant of trading license and other related matters), Regulations, 2020, for grant of an inter-State trading licence. KPI Green Energy Limited	15.01.2026	16.01.2026	Licence
31	14/RP/2025 in 87/AT/2025	Review of the order dated 19.06.2025 passed by the Commission in Petition No. 87/AT/2025 titled as ‘NHPC Limited vs. M/s. Jevargi Solar Power Private Limited and Ors.’ NHPC Limited	15.01.2026	16.01.2026	Review
30	860/TL/2025	Petition under Sections 14, 15, 79 (1)(e) of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 seeking Transmission License for Rajgarh Neemuch Power Transmission Limited. Rajgarh Neemuch Power Transmission Limited	15.01.2026	16.01.2026	Licence (Transmission)
29	440/AT/2025	Petition under Section 63 of the Electricity Act, 2003 seeking adoption of transmission charges with respect to Transmission System being established by Mundra I Transmission Limited. Mundra I Transmission Limited	15.01.2026	16.01.2026	Adoption
28	417/MP/2024	Petition under Section 79 (1) (a) and 79 (1) (f) of The Electricity Act, 2003 Read with Regulation 65 of the CERC (Conduct of Business) Regulations, 2023 and Article 12 of Power Purchase Agreement Dated 24.08.2023 for approval of change in law and consequential determination of quantum and mechanism of compensation on account of change in law events. M/s NTPC Limited	15.01.2026	15.01.2026	Misc.
27	372/MP/2022 along with 71/IA/2024	Petition under Section 79(1)(c) and section 79(1)(f) of the Electricity Act, 2003 read with Regulation 32 of Central Electricity Regulatory Commission (Grant Of Connectivity, Long Term And Medium Term Open Access in Inter State Transmission and Related Matters) Regulations, 2009 along with Regulation 24 and 111 of the Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999 challenging the levy of relinquishment charges by Power Grid Corporation of India Limited along with return of construction phase bank guarantee. Srijan Energy Systems Private Limited	13.01.2026	15.01.2026	Misc.
26	763/MP/2025	Petition under Sections 62 and 79(1)(a) of the Electricity Act, 2003 read with Regulation 50 of the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for in-principle approval of treating the expenditure incurred on account of imposition of “Tamil Nadu Mineral Bearing Land Tax Act, 2024” as a change in law and computing its impact on the Input Price of Lignite of Neyveli Mines as a component of Statutory charges and recovery thereof through Landed Price of Lignite for Linked Thermal Stations. NLC India Limited	15.01.2026	15.01.2026	Misc.
25	310/AT/2025	Petition under Section 63 of the Electricity Act,2003 for Adoption of Tariff for the ISTS Grid connected Solar Power projects of 1200 MW with 600 MW / 1200 MWh Energy storage system (ESS) and with additional capacity up to 1200 MW with “Greenshoe Option” selected through Competitive Bidding Process under Tariff Based Competitive Bidding Guidelines issued by Ministry of Power, Govt. of India on 09.06.2023 and its amendments thereof. (NHPC Tranche -VIII, Tender ID: 2024_NHPC_821806_1) NHPC Limited	14.01.2026	14.01.2026	Adoption
24	78/MP/2023	Petition under Section 79 of the Electricity Act, 2003 and Article 12 read with Article 16.3.1 of the Power Purchase Agreement dated 20.08.2021 executed by the Petitioner and Solar Energy Corporation of India, seeking relief on account of a Change in Law viz. increase in the rate of Goods and Services Tax. Thar Surya 1 Private Limited	14.01.2026	14.01.2026	Misc.
23	68/MP/2018	Petition under Section 62 and 79 (1) (a) of the Electricity Act, 2003 read with Chapter-V of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 and Regulations 36 and 54 of the Central Electricity Regulatory Commission (Terms and Condition of Tariff) Regulations, 2014 for revision of NAPAF of Vallur Thermal Power Station (1500 MW) for the period 2017-19 - Implementation of the APTEL judgment dated 8.4.2025 in Appeal No. 318/2019 (NTECL v CERC & ors.) against the Commission’s order dated 26.6.2019 in Petition No. 68/MP/2018 (on remand). NTPC Tamil Nadu Energy Company Limited	14.01.2026	14.01.2026	Misc.
22	863/MP/2025	Petition under Section 17(3) and 17(4) of the Electricity Act, 2003 for creation of security interest over all the movable and immovable assets of the Petitioner in favour of Catalyst Trusteeship Limited, Respondent No. 2 for the benefit of the lender, Respondent No. 3. Anantapur II REZ Transmission Limited	14.01.2026	14.01.2026	Misc.
21	244/AT/2025	Application under Section 63 of the Electricity Act, 2003 for the adoption of transmission charges with respect to the Transmission System being established by the POWERGRID Kudankutam Transmission Limited (erstwhile Kudankutam ISTS Transmission Limited) (a 100% wholly owned subsidiary of Power Grid Corporation of India Limited). POWERGRID Kudankulam Transmission Limited	14.01.2026	14.01.2026	Adoption
20	50/GT/2025	Petition for truing up of tariff of Rampur Hydro Power Station (6 x 68.67 MW) as determined by Commission’s order dated 24.1.2022 in Petition No. 28/GT/2020 for the period 2019-24. SJVN Limited	14.01.2026	14.01.2026	Generation
19	600/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 for the truing up of Transmission Tariff for 2019-24 tariff block and determination of Transmission Tariff for 2024-29 tariff block for Combined Asset under “Common System associated with East Coast Energy Private Limited and NCC Power Projects Limited LTOA generation projects in Srikakulam Area-Part-C” in the Southern Region and the Eastern Region. Power Grid Corporation of India Limited	13.01.2026	13.01.2026	Transmission
18	499/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, read with Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for the Combined Assets under “Transmission System associated with SEWA-II HEP” in the Northern Region. Power Grid Corporation of India Limited	12.01.2026	13.01.2026	Transmission
17	427/TT/2025	Petition for approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and for determination of the transmission tariff for the 2024-29 period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for the Combined Assets for “765 kV System for Central Part of Northern Grid Part-I” in the Northern Region. Power Grid Corporation of India Limited	13.01.2026	13.01.2026	Transmission
16	857/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission Licence to Davanagere Power Transmission Limited. Davanagere Power Transmission Limited	12.01.2026	12.01.2026	Licence (Transmission)
15	67/MP/2024	Petition under Section 79(1)(f) read with relevant provisions of the Electricity Act, 2003 and Regulation 119 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations,1999 seeking compliance with the Commission’s order dated 12.1.2023 in Petition No. 221/MP/2021. Maithon Power Limited	09.01.2026	09.01.2026	Misc.
14	Corrigendem of 8/SM/2025	Directions by the Commission for Implementing Market Coupling in terms of the provisions of Central Electricity Regulatory Commission (Power Market) Regulations, 2021	08.01.2026	08.01.2026	Suo-Motu
13	Corrigendum of 1/SM/2024	Directions by the Commission for Implementing a Shadow Pilot on Power System and Cost Optimization through Market Coupling.	08.01.2026	08.01.2026	Suo-Motu
12	514/AT/2024	Application under Section 63 of the Electricity Act, 2003 seeking adoption of Transmission Charges of the “Eastern Region Expansion Scheme – XXXIX” to be established by ERSS-XXXIX Power Transmission Limited. TP Gopalpur Transmission Limited	07.01.2026	07.01.2026	Adoption
11	151/MP/2024	Petition under Section 142 of the Electricity Act, 2003 and Regulation 70(2) of CERC (Conduct of Business) Regulations, 2023 r/w Sections 42, 47 and Order XXI Rule 10 of Code of Civil Procedure Code, 1908 and r/w Regulation 65 of CERC (Conduct of Business) Regulations, 2023 and Section 151 of Code of Civil Procedure Code, 1908 seeking execution/ enforcement/ compliance of this Commission’s earlier orders (in Petition Nos. 160/GT/2012, 7/GT/2016 & 251/GT/2017) Adani Power Ltd	07.01.2026	07.01.2026	Misc.
10	516/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under Regulation 15(1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the 400 kV D/C Kakrapar APP-Navsari Transmission Line along with associated bays at the Navsari GIS and the 400 kV D/C Kakrapar APP-Vapi Transmission Line along with associated bays at the Vapi Sub-station in the Western Region. Power Grid Corporation of India Limited	07.01.2026	07.01.2026	Transmission
9	197/TT/2025	Approval under Section 62 read with Section 79 (1)(d) of the Electricity Act, 2003 and under Regulation 15 (1)(a) and Regulation 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 and the determination of the transmission tariff for the 2024-29 tariff period for the Combined Asset for “Transmission System Associated with the Northern Region Strengthening Scheme-XXII” in the Northern Region. Power Grid Corporation of India Limited	07.01.2026	07.01.2026	Transmission
8	869/TL/2025	Application under Sections 14 & 15 of the Electricity Act, 2003 read with the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Transmission License and other related matters) Regulations, 2024 with respect to Transmission License to Mandsaur I RE Transmission Limited. Mandsaur I RE Transmission Limited	05.01.2026	05.01.2026	Licence (Transmission)
7	635/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, read with the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024, for truing-up of the transmission tariff for the 2019-24 period and determination of the transmission tariff for the 2024-29 period respectively in respect of the Raipur Pooling Station-Wardha 765 kV D/C second line along with bay extension and equipment at 765 kV Raipur Pooling station, and Wardha Sub-station, under “System Strengthening in Raipur-Wardha Corridor for IPP Projects in Chhattisgarh (IPP-F)” in the Western Region. Power Grid Corporation of India Limited	05.01.2026	05.01.2026	Transmission
6	456/TT/2024	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003 and under the Regulation 15(1)(a) and Regulation 23 of Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023 read with Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019 and Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for truing up of the transmission tariff for the 2019-24 tariff period and determination of transmission tariff for the 2024-29 tariff period for “Combined Asset under System Strengthening XIX scheme” in the Southern Region. Power Grid Corporation of India Limited	05.01.2026	05.01.2026	Transmission
5	Corrigendum to 286/MP/2024	Corrigendum to order 11.12.2024 in Petition No. 286/MP/2024 - Petition by Rajgarh Transmission Limited under Section 17 of the Electricity Act 2003 read with Clause 11.6 of the Security Trustee Agreement dated 256.2024 along with Article 15 of the Transmission Service Agreement dated 2.12.2021 for grant of approval in relation to change/ substitution of the Existing Lender(s) already approved by this Hon’ble Commission vide its order dated 10.03.2023 in Petition No. 10/MP/2023, with the New Lender. Rajgarh Transmission Limited	22.12.2025	05.01.2026	Misc.
4	699/MP/2020	Petition under Section 79(1)(c) & (f) of the Electricity Act, 2003, read with Central Electricity Regulatory Commission (Grant of Connectivity, Long Term Access and Medium-Term Open Access in Inter-State Transmission and related matters) Regulations, 2009, seeking directions in respect of alleged LTOA of 144 MW granted to PTC India Limited in respect of ‘Free Power’ Share of Government of Sikkim from 1200 MW Teesta-III Hydroelectric Project in terms thereof. PTC India Limited	05.01.2026	05.01.2026	Misc.
3	497/TT/2025	Approval under Section 62 read with Section 79(1)(d) of the Electricity Act, 2003, and under Regulations 15(1)(a) and 23 of the Central Electricity Regulatory Commission (Conduct of Business) Regulations, 2023, for truing up of the transmission tariff for the 2019-24 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019, and determination of the transmission tariff for the 2024-29 tariff period under the Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2024 for Combined Assets under Transmission System associated with Meja TPS in the Northern Region. Power Grid Corporation of India Limited	05.01.2026	05.01.2026	Transmission
2	2/MP/2014	Claim of Kerala State Electricity Board Limited regarding the adjustment for Income tax pursuant to the Commission’s order dated 20.9.2012 in Petition No.15/2010 and judgment of the Appellate Tribunal for Electricity dated 3.7.2013 in Appeal No. 250/2012 - Implementation of the APTEL judgment dated 26.3.2025 in Appeal No. 138/2017 (KSEBL vs CERC & ors) NLC India Limited	05.01.2026	05.01.2026	Misc.
1	97/MP/2022	Petition under Section 79(1)(c), 79(1) (f) and 79(1)(k) of the Electricity Act, 2003 inter alia challenging firstly, the computation of relinquishment charges determined by Central Transmission Utility; and secondly, the methodology published by CTU for determining relinquishment charges pursuant to order dated 8.2.2019 in 92/MP/2015. AD Hydro Power Limited	29.12.2025	01.01.2026	Misc.