Delhi HC: Hymen Rupture is Not Required to Prove Penetrative Sexual Assault under the POCSO Act  ||  Delhi HC: Organised Crime Groups Exploit Juveniles, Misuse Juvenile Justice Laws for Serious Crimes  ||  Patna HC Directs Smooth Lok Adalat For Traffic Challan Settlement, Ensuring Access to Justice  ||  Supreme Court Holds Revenue Records Alone Do Not Confer Title Over Land Ownership  ||  SC: Disciplinary Authority Cannot Punish Employee Without Fresh Show-Cause Notice on New Charges  ||  Supreme Court: No Separate Plea is Needed to Cancel Agreement to Sell For Buyer’s Default  ||  Supreme Court Directs District Collectors to Strictly Implement Solid Waste Management Rules 2026  ||  Bombay HC: Courts Cannot Mandate Mediation under Mediation Act 2023 Without Mutual Consent  ||  Kerala HC: Embassy NOC Not Required For Indian-Foreigner Marriage under Special Marriage Act  ||  MP High Court: Penalty May Stand if Misconduct is Proven, Even if Inquiry is Vitiated    

NGT Refuses to Pass Order on Creation of Reservoirs on Yamuna Floodplain - (29 Jul 2019)

A bench headed by NGT Chairperson Justice Adarsh Kumar Goel said the NGT has no objection to any legitimate project which does not interfere with the rejuvenation of Yamuna and protection of its flood plains.

Tags : NGT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved