Delhi HC: Sisters Giving up Property Rights to Brother not Considered a 'Gift' Under Stamp Act  ||  Kerala HC: Assessee Allowed to Challenge Section 68 Cash Credit Addition in Remand Proceedings  ||  Delhi HC: Age Document under JJ Act Not Final If Its Authenticity is Questionable  ||  Delhi HC: Disclosure of Company Disputes to Concerned Party Doesn’t Amount to Defamation  ||  Delhi HC: Landlord’s Dealings in Other Properties Don’t Affect Right to Evict for Bonafide Need  ||  Supreme Court: No Exclusive Quota for Advocates in District Judge Direct Recruitment  ||  Supreme Court: Sex Education Must Start Early, Not Just From Classes IX to XII  ||  Supreme Court: Delay in Filing Written Statement During COVID Limitation Extension Allowed  ||  Supreme Court: Fake Driver’s License Doesn’t Free Insurer Unless Owner Allowed Violation  ||  Supreme Court: Railway Accident Claims Aren’t Criminal Trials; No Need for Strict Proof    

NGT Orders Developer to Deposit Rs 5 Lakh for Restoration of Part of Anjuna Beach in CRZ Matter - (20 Aug 2015)

National Green Tribunal (NGT) has ordered Freddy Fernandes to deposit Rs 5 lakh in account of North Goa collector, in Coastal Regulation Zone (CRZ) matter for restoration of a part of Anjuna Beach cleared of some illegal structures.

Tags : NATIONAL GREEN TRIBUNAL   ANJUNA BEACH  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved