Rajasthan HC Directs State to Not Take Coercive Steps Against Meat Shop Owners  ||  Gujarat HC Grants Leave to Complainant under Section 12 Despite Completion of Inquiry  ||  Kerala HC: Can’t Liberally Construe Benefit of S. 14 Limitation Act Just to Save a Lis  ||  Delhi HC: Absence of Deceased’s Train Ticket Cannot Negate Legitimacy of Compensation Claim  ||  Supreme Court Outlines Essential Components of Valid Legal Notice  ||  Rajasthan HC: Arbitral Award Beyond Express Terms of Contract is Patently Illegal  ||  Delhi High Court Passes John Doe Order in Favour of Sadhguru  ||  SC: Law Does Not Require that a Fact Requires to be Proved on Absolute Terms Bereft of all Doubts  ||  SC Issues Notice on Plea Against NCLAT Mandating Committee of Creditors Nod for CIRP Withdrawal  ||  SC: Wife Remaining Unmarried after Divorce Entitled to Maintenance Reflecting her Standard of Life    

NGT Imposes Rs.25 Crore Fine on AHPPL - (18 Jan 2016)

National Green Tribunal (NGT) has imposed a penalty of Rs.25 crore on Adani-Hazira Port Pvt. Ltd (AHPPL) and its associate Hajira Infrastructure Pvt. Ltd for carrying out work at their Hazira-based port near Surat without acquiring environment clearance.

Tags : NATIONAL GREEN TRIBUNAL   ADANI-HAZIRA PORT PVT. LTD  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved