P&H HC: Eyewitness Account Not Credible if Eyewitness Directly Identifies Accused in Court  ||  Delhi HC: Conditions u/s 45 PMLA Have to Give Way to Article 21 When Accused Incarcerated for Long  ||  Delhi High Court: Delhi Police to Add Grounds of Arrest in Arrest Memo  ||  Kerala High Court: Giving Seniority on the Basis of Rules is a Policy Decision  ||  Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act  ||  Ker. HC: No Question of Estoppel Against Party Where Error is Committed by Court Itself  ||  Supreme Court: Revenue Entries are Admissible as Evidence of Possession  ||  SC: Mere Breakup of Relationship Between Consenting Couple Can’t Result in Criminal Proceedings  ||  SC: Bar u/s 195 CrPC Not Attracted Where Proceedings Initiated Pursuant to Judicial Order  ||  NTF Gives Comprehensive Suggestions on Enhancing Better Working Conditions of Medical Professions    

Bombay High Court Raps Goa for Letting Off Illegal Sand Miners with Paltry Fines - (20 Dec 2019)

CIVIL

Bombay High Court has rapped the Goa Government for its practice of releasing seized loads of illegally-extracted sand and gravel on payment of a paltry penalty. The Court while terming it illegal said this would only further encourage clandestine extraction of sand and gravel from riverbeds and riverbanks.

Tags : BOMBAY HIGH COURT   SAND MINERS  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved