SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

SC: NGT’s Direction to Initiate Action Under PMLA, Stayed on Ground of Lack of Jurisdiction - (13 May 2024)

ENVIRONMENT

SC has stayed National Green Tribunal’s (NGT) direction to initiate action against dumping of hazardous waste in violation of environmental norms and noted that National Green Tribunal has no jurisdiction to issue a direction to initiate action under Prevention of Money Laundering Act, 2002 (PMLA).

Tags : SUPREME COURT   NATIONAL GREEN TRIBUNAL   PMLA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved