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    

Top Court Directs Meghalaya to Deposit Rs 100 Cr Fine for Illegal Coal Mining - (03 Jul 2019)

MINES AND MINERALS

Top Court has directed the State Government to deposit the Rs 100 crore fine imposed on it by the NGT for failing to curb illegal coal mining with the Central Pollution Control Board. The Court directed the state administration to hand over the illegally extracted coal to Coal India Limited which will auction it and deposit the funds with the State Government.

Tags : TOP COURT   MEGHALYA   COAL MINING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved