Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

SC to Orissa HC: Dispose Matter in Which Status Quo Orders Regarding Mining Licenses has Been Passed - (07 Jun 2022)

MINES AND MINERALS

Supreme Court has directed Orissa High Court to dispose of within 6 months all the matters wherein the status quo orders have been passed regarding mining licenses.

Tags : SUPREME COURT   ORISSA HIGH COURT   MINING LICENSES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved