Delhi HC: Meta Directed to Remove Obscene Photos of Minor Girl  ||  Cal. HC: To Convict Person u/s 304B of IPC, Conclusive Proof of Cruelty before Death Required  ||  Kerala HC: Can Admit Unregistered Sale Agreements as Evidence in Specific Performance Suits  ||  Cal. HC: Can’t Allow Rectification in DOB of Employee When Age Determined through Statutory Purpose  ||  Cal. HC: Can’t Generally Use Public Exchequer Funds with Official Liquidator for Welfare of Employee  ||  Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed  ||  Telangana HC Strikes Down State Government’s Decision to Allot Land to Arbitration Centre  ||  Karnataka HC: Salvation of the Country Lies in Identifying Human Beings as a Human Being  ||  SC Allows Stone Crusher Operation Issue to be Raised in Kerala High Court  ||  SC Set to Hear Plea Challenging Policy of Uniform Pricing for Consular Passport and Visa Services    

SC: Storage Facility for Edible Oil Not Allowed Outside Port Area - (03 Feb 2023)

ENVIRONMENT

Supreme Court while observing that word ‘within’ used for CRZ-I and ‘in’ used for CRZ-II in the CRZ Notification of 2011 cannot be interpreted to include what is outside the port areas has held that storage facility for edible oil is not allowed outside port area.

Tags : SUPREME COURT   CRZ   STORAGE FACILITY   EDIBLE OIL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved