Allahabad High Court : Deceased Farmer’s Odd Jobs Don’t Bar Family from Scheme Benefits  ||  Secured Creditors' Dues Take Priority Over Govt Claims: Allahabad HC on SARFAESI & RDB Acts  ||  Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC  ||  Gujarat High Court: Sessions Court Can’t Suspend Sentence Just to Allow Revision Filing  ||  Delhi High Court: Non-Combat Security Roles Crucial; Minor Lapse Risks National Safety  ||  Punjab & Haryana HC: Allegation of Harassment Alone Insufficient to Prove Abetment to Suicide  ||  Orissa HC: Directors Liable under S.138 NI Act Despite Company’s Insolvency  ||  Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act  ||  Chhattisgarh HC: Timely Appointment of Electronic Evidence Examiners Vital in Cyber Crime Probes  ||  Bombay HC: GST Return Details of Company Exempt from Disclosure under RTI Act    

NGT Directs Haryana Government to Release 10 cumecs of Water in Yamuna - (14 Sep 2015)

National Green Tribunal (NGT) has directed Haryana Government to release 10 cumecs of water in Yamuna from Hathini Kund barrage, on plea filed by environmental activists concerned over degradation of Yamuna river.

Tags : NATIONAL GREEN TRIBUNAL  HARYANA GOVERNMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved