Orissa HC: Directors Liable under S.138 NI Act Despite Company’s Insolvency  ||  Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act  ||  Chhattisgarh HC: Timely Appointment of Electronic Evidence Examiners Vital in Cyber Crime Probes  ||  Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act  ||  Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act  ||  Bombay HC: Appeal under Section 37 A&C Doesn’t Bar Fresh Arbitration Proceedings  ||  Supreme Court: Upload Nodal Officer Details on Vatsalya Portal for Missing Child Cases  ||  NCLAT: ED Cannot Keep Attached Assets After Resolution Plan Approval  ||  SC: Gender-Neutral JAG Appointments Judgment Not Retrospective  ||  Supreme Court Rejects Telangana Govt Plea on HC Stay of 42% Backward Classes Reservation    

SC Directs to Implement Comprehensive Wildlife Management Plan Before Permitting Mining Activity - (03 Mar 2022)

ENVIRONMENT

Supreme Court has directed the State of Odisha to implement the Comprehensive Wildlife Management Plan before permitting any mining activity in the eco-sensitive zone.

Tags : SUPREME COURT   MINING ACTIVITY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved