SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

NGT Sets Committee to Check Illegal Dumping in 4-Laning Project in Bilaspur - (24 Nov 2015)

National Green Tribunal (NGT) has constituted committee of officers from HP Pollution Control Board, Ministry of Environment and Forests Regional Office, and HP forest department to inspect all approved dumping sites as well illegal dumping under Kiratpur-Manali national highway 4-laning project.

Tags : NATIONAL GREEN TRIBUNAL   4-LANING PROJECT IN BILASPUR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved