Case Index

Title
Date
FINOLEX INDUSTRIES LIMITED Vs. STATE
February 23, 2001
IN THE MATTER OF ALLOWING BULK DISCOUNT BY THE MAHARASHTRA STATE ELECTRICITY BOARD Vs. STATE
February 5, 2001
IN THE MATTER OF APPLICATION FOR MAKING PAYMENT FOR SALE OF POWER TO THE Vs. STATE
September 14, 2001
IN THE MATTER OF APPLICATION SUBMITTED BY THE NATIONAL THERMAL POWER CORPORATION LIMITED Vs. STATE
September 18, 2001
IN THE MATTER OF DETERMINING THE BILLING DEMAND FOR THE PURPOSE OF BILLING Vs. STATE
July 30, 2001
IN THE MATTER OF PETITION OF PRAYAS, PUNE Vs. MAHARASHTRA STATE ELECTRICITY BOARD
May 17, 2001
IN THE MATTER OF REVIEW OF THE CLARIFICATORY Vs. STATE
March 23, 2001
IN THE MATTER OF SUPPLY FROM CENTRAL SECTOR UNALLOCATED QUOTA OF ELECTRICITY Vs. STATE
March 23, 2001
IN THE MATTER OF THE DISPUTE BETWEEN BSES LIMITED AND TATA ELECTRIC Vs. STATE
December 7, 2001
IN THE MATTER OF THE DISPUTES BETWEEN THE MAHARASHTRA STATE ELECTRICITY BOARD (MSEB) AND THE DABHOL Vs. STATE
May 29, 2001
IN THE MATTER OF THE VALIDITY OF THE COMMERCIAL CIRCULARS AND THE CLAUSES OF CONDITIONS AND MISCELLANEOUS CHARGES FOR SUPPLY OF ELECTRICAL ENERGY Vs. STATE
February 14, 2001
IN THE MATTER OF THE VIOLATION OF THE DIRECTIONS OF THE MAHARASHTRA ELECTRICITY REGULATORY COMMISSION Vs. STATE
February 1, 2001
LLOYDS STEEL INDUSTRIES LTD Vs. STATE
September 4, 2001
MERC MAKING COPIES OF POWER PURCHASE AGREEMENTS, CONTRACTS, COMMITMENTS Vs. STATE
January 12, 2001
MERC MAKING COPIES OF POWER PURCHASE AGREEMENTS, CONTRACTS, COMMITMENTS, CLEARANCES, ETC Vs. STATE
July 31, 2001
STATE GOVERNMENT SUBSIDY­DETERMINATION UNDER SECTION 29(5) OF THE ELECTRICITY Vs. STATE
March 28, 2001
UNIVERSAL FERRO & ALLIED CHEMICALS LTD Vs. STATE
January 22, 2001