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    

SC Suggests Imposing Fine of Rs 50,000 on Construction Sites for Dust Pollution - (22 Jan 2016)

SC has favoured imposing a fine of Rs 50,000 on a daily basis on construction sites for generating high levels of dust in Delhi and National Capital Region (NCR). The court also sought responses from Centre and NTPC to close down polluting coal-based Badarpur Thermal Power Station.

Tags : SC   CENTRE   CONSTRUCTION SITES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved