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    

Sikkim HC: Permission to Extract Groundwater Must Record Reasons by Central Ground Water Board - (02 Aug 2021)

ENVIRONMENT

Sikkim High Court has observed that permission to extract groundwater granted to the industries in the State must record satisfaction and assign reasons by Central Ground Water Board as per Section 3(2) and Section (5) of the Environment (Protection) Act, 1986.

Tags : SIKKIM HIGH COURT   PERMISSION TO EXTRACT GROUNDWATER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved