Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

NGT Asks Govt to File Status Report on Illegal Mining at Neugal River near Palampur - (05 Oct 2015)

National Green Tribunal (NGT) has asked Himachal Pradesh Government, Forest and Mining Departments to submit their replies before December 5, 2015 on alleged illegal mining activities at Neugal river near Palampur .

Tags : NATIONAL GREEN TRIBUNAL  IMACHAL PRADESH GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved