M.E. Shivalingamurthy Vs Central Bureau Of Investigation, Bengaluru
.... offences. The appellant acted on the basis of the practice. He contacted the Deputy Director (Legal). 12. There is also case of the appellant that he had directed MDP to be issued in the name of the firm. He had also made it clear that permit be also not issued to the partners. There was no ...
Supreme Court Of India
Shah Brothers Vs Union Of India Ad Ors
.... ut compliance of requisite stipulations, if that were unfortunately so, then it would demonstrate lack of sensitivity of the Ministry of Environment and Forest to the principle of sustainable development and the object behind issuing EIA 1994, to Court it does not appear that MOEF intended to le ...
Jharkhand High Court
Mukhiya Vs State of U.P. and Others
.... 9. The Supreme Court in Karnataka Rare Earth v. Senior Geologist, Department of Mines and Geology AIR 2004 S.C. 2915 has held that even though the marginal note of Section 21 of the Act is ''penalties'', however Section 21(5) is not penal in nature and it is only for recovery of illegally raised mi ...
Allahabad High Court
Saurashtra Ferrous (P) Ltd. Vs The Union of India (UOI) and Others
.... d of on 8th July, 2009. 10.6. In Writ Appeal No. 5026/2008 this Court has held as follows: 28.4. The words employed by the Parliament u/s 11(3)(e) viz., ''such other matters as may be prescribed'' include the matters prescribed under Rule 35 of MC Rules also specifically refers to Section 11(3 ...
Karnataka High Court
Sesa Goa Limited Vs State of Karnataka, The Director of Mines and Geology, Department of Mines and Geology, Union of India (UOI) and Salgaocar Mining Industries Pvt. Ltd.
.... e respondent No. 2. He seeks to justify such exercise of powers referring to Sub-section (2) of Section 26 of the Mines and Minerals (Development and Regulation) Act, 1957. According to him all powers conferred and duties to be performed by the State Government under Mines and Minerals (Development ...
Karnataka High Court
Swapan Kumar Bose and Others Vs Pradip Mukherjee and Others
.... has sought to be raised by making reference to the case of Smt. Seema Sarkar v. State, reported in Calcutta High Court Notes 1995(1) when a learned single Judge of this court has held that prosecution for offence under the Mines and Minerals (Regulations and Development) Act on the strength of the ...
Calcutta High Court
C.P. Syndicate (p.) Ltd. Vs State of M.P. and others
.... at is, by rule making authorities which are vested with those powers by the Act. See AIR 1949 136 (Privy Council) , and G. Narayanaswami Naidu Vs. C. Krishnamurthi and Another, , which were approved by their Lordships of the Supreme Court in Dr. Indramani Pyarelal Gupta Vs. W.R. Nathu and Othe ...
Madhya Pradesh High Court
C.P. Syndicate (Private) Ltd. Vs State of Madhya Pradesh and another
.... that is, by rule-making authorities which are vested with those powers by the Act. See AIR 1949 136 (Privy Council) and Narayanswamy v. Krishnamurthi AIR 1958 Mad. 343, which were approved by their Lordships of the Supreme Court in Dr. Indramani Pyarelal Gupta Vs. W.R. Nathu and Others, . Thei ...
Madhya Pradesh High Court
Banarsidas Bhanot Vs Devi Shanker
.... minerals other than limestone and where the area of the land does not exceed 4 hectares. It is obvious that, by virtue of this notification itself, the Additional Collector cannot exercise any power under the Act or the Rules made thereunder. It is, however, urged that that the Additional Collec ...
Madhya Pradesh High Court
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