Samir Mehta Vs Union Of India And Ors
.... oticing the importance of UNCLOS signed in Montego Bay, Jamaica on 10th December, 1982, when this Convention was enacted. Article-1 of this convention defines various expressions, convention area, ship, maritime casualty, wreck, hazard, related interests, removal, registered owner, operator ...
National Green Tribunal Principal Bench, New Delhi
Sankara Narayanan and Others Vs Secretary, Ministry of Shipping, Transport Bhawan, Sansad Marg, New Delhi and Others
.... ied out by the Assistant Commissioner of Police and the investigation will be completed and final report will be submitted within short time. 16. Mr. R. Karthikeyan learned counsel appearing for the Chennai Port Trust submitted that the Vessel being berthed at Chennai Port Trust, the demurrage ch ...
Madras High Court
M.T. Enrica Lexie and Another Vs Doramma and Others
.... the Admiralty Suits arrived at between the Republic of Italy and the claimants-Plaintiffs; (ii) for securing the presence of the six crew members, namely, Vitelli Umberto (Master), Noviello Carlo (Master SN), James Mandley Samson (Chief Officer), Sahil Gupta (2nd Officer), Fulbaria (Seaman) and Tir ...
Supreme Court of India
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