SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings  ||  Supreme Court: Litigant Cannot be Worse Off for Filing an Appeal under ‘No Reformatio in Peius’  ||  Orissa HC: Article 22(1) Arrest Rights Pre-Exist, Written Grounds Ruling Not Prospective  ||  Kerala HC: Kissing a Child’s Penis Constitutes Penetrative Sexual Assault under POCSO  ||  Madras HC: Married Daughter Cannot be Denied Compassionate Appointment Solely for Her Marriage  ||  Bombay High Court: Child Welfare Prevails as ‘Joint Parenting’ is Not Recognised in Indian Law  ||  Kerala HC: Minor’s Consent or Relationship with Accused Holds No Relevance under POCSO Act  ||  Bombay HC: Failure to Prove Exact Quantum of Loss Does Not Bar Compensation  ||  CCPA Fines Dial4Trade Rs. 10 Lakh for Online Ammonium Nitrate Listing Featuring Blast Images  ||  Supreme Court: Multiple Cases Alone Cannot Justify an Externment Order    

SC Sets Aside NGT Order Directing Payment of Compensation to Deceased in Virudhunagar Blast - (24 Jan 2022)

ENVIRONMENT

Supreme Court has set aside the National Green Tribunal's order directing the State of Tamil Nadu to pay 20 lakhs and Rs 15 lakhs compensation to the heirs of the deceased who died and were injured in the Virudhunagar firecracker factory blast on February 12, 2021.

Tags : SUPREME COURT   PAYMENT OF COMPENSATION TO DECEASED IN VIRUDHUNAGAR BLAST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved