SC: Revisional Jurisdiction Cannot Correct Factual Errors Despite Alleged Concealment  ||  Supreme Court: Wrong Statement in Pleadings is Not Always a False Statement, Perjury Case Quashed  ||  SC: Under JJ Act, Murder Falls Within Heinous Offences; S. 302 IPC Prescribes Minimum Life Sentence  ||  Supreme Court: Cognisance of FERA Complaint is Invalid Without Prior Notice to the Accused  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  SC Upheld Husband's Conviction For Murdering His Wife over an Extramarital Affair  ||  J&K&L High Court: Mere Admission of Issuing Cheque is Not a Plea of Guilt under S.138 NI Act  ||  Calcutta HC: Aadhaar Card Prima Facie Establishes Occupation; Demolition Without Notice is Unlawful  ||  Gauhati High Court: Wildlife Law Doesn't Bar Trade in Unprotected Ornamental Fish Species    

SC: Magistrate Can Order Registration of FIR for Offences Under Mines And Minerals Act - (04 Dec 2020)

CRIMINAL

Supreme Court has observed that the bar under Section 22 of the Mines & Minerals (Development & Regulation) Act, 1957 (MMDR Act) is not attracted when a Magistrate in exercise of powers under Section 156(3) of the Code of Criminal Procedure, 1973 orders/directs lodging First Information Report even for the offences under the MMDR Act and the Rules.

Tags : SUPREME COURT   REGISTRATION OF FIR FOR OFFENCES UNDER MINES AND MINERALS ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved