NCLAT: Creditors May Choose to Proceed Against One or Multiple Guarantors as They See Fit  ||  NCLAT Delhi: Authority Can Enforce Arbitral Award Via Resolution Professional Under IBC Section 60(5)  ||  Bombay HC Rejects Plea For 'Eco-Friendly' Ganesh Idol Immersion, Upholds Citizens' Right to Clean Wat  ||  Delhi HC:WhistleblowingDoesn’t Grant Employees Immunity from Transfer Orders  ||  Delhi HC: Higher Compounding Fees Don't Apply on Second TDS Default Plea If First Was Rejected  ||  NCLAT Rules Guarantor’s Liability Can Exceed Cap Set in Guarantee Deed on Principal Borrower’s Debt  ||  NEET-UG 2025: Supreme Court Dismisses Plea Claiming OMR Sheet Tampering by Candidate  ||  SC Refuses Interim Bail to Shabir Ahmed Shah; Issues Notice on His Bail Petition  ||  SC Summons MCD Commissioner over Debris at Lodhi-Era Gumti, Asks, "Is There an Ego Issue?"  ||  SC Grants Interim Relief to YSRCP’s Pinnelli Ramakrishna Reddy in Double Murder Case of TDP Activists    

SC Stays NGT Order Imposing Rs 15 Lakh Fine on Coca Cola Bottling Unit for Ground Water Extraction - (25 May 2022)

ENVIRONMENT

Supreme Court stayed NGT's order of imposing a penalty of approximately 15 lakhs on Moon Beverages Limited ("MBL"), bottling unit of Coca Cola, guilty of exploiting groundwater for bottling plants in Uttar Pradesh.

Tags : SUPREME COURT   NGT   COCO COLA   GROUND WATER  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved