Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry  ||  SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts  ||  SC: AICTE Regulations Do Not Govern Direct Recruitment of Engineering Professors by State PSCs  ||  Supreme Court: High Courts To Decide Article 226(3) Applications Within Two Weeks  ||  SC: State Agencies are Competent To Probe Corruption Cases Against Central Government Officers  ||  Allahabad High Court: Wife May Claim Education Expenses; Adverse Inference If Husband Hides Income  ||  Patna High Court: Cruelty Claims Against In-Laws are Unlikely Without Shared Residence or Interaction  ||  Patna HC: Aadhaar and GPS-Based Attendance For Medical College Faculty Does Not Violate Privacy  ||  Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report  ||  MP HC: Diverting Goods From Delivery Point is Misappropriation under S.407 IPC    

Madras HC Observes Need to Stop Illegal Mining and Avoid Depletion of Minerals - (03 Mar 2021)

MINES AND MINERALS

Madras High Court has observed that there was a need for compliance with Section 23 C of the Mines and Minerals (Development and Regulation) Act, 1957 in order to stop illegal mining and avoid depletion of minerals in the State.

Tags : MADRAS HIGH COURT   ILLEGAL MINING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved