Paldan Phunchog Vs State Of Himachal Pradesh
.... ing operational dumpsites for their potential of bio-mining and bio-remediation and wheresoever feasible, take necessary actions to bio-mine or bio-remediate the sites; (zk) in absence of the potential of bio-mining and bio-remediation of dumpsite, it shall be scientifically capped as per ...
National Green Tribunal Principal Bench, New Delhi
Hari Shamsher Kaushik Vs Jasbir Singh, Managing Director, M/S Accura Care Pharmaceuticals Pvt. Ltd.
.... y and the persons responsible for the acts of the company, as it crystalized the criminal liability and vicarious liability of the person who is in charge of the company. 15. The Supreme Court referred to the decision in S.M.S. Pharmaceuticals Ltd. v. Neeta Bhalla, (2005) 8 SCC 89 regardin ...
Delhi High Court
Meera Shukla Vs Municipal Corporation, Gorakhpur & Ors
.... -072-001(AMRUT)/PPRBD/20 Dated 14.08.2020. As an interim measure bioremediation/ phyto-remediation of drains, the following action has been taken: i. Out of 15 drains, 10 Nos. of drains have been sanctioned in AMRUT for In-Situ Treatment through CSIR-NEERI’s RENEU (Restoration of Nalla ...
National Green Tribunal Principal Bench, New Delhi
T.S. Singh Vs State Of Uttar Pradesh
.... Any failure to follow atleast the above minimum course which is easily available, the Principal Secretary, Urban Development Department as well as Chief Executive Officers of the concerned Local Body and Jal Nigam or any other officers entrusted with this function must be held accountable perso ...
National Green Tribunal Principal Bench, New Delhi
Karnataka State Pollution Control Board Vs B. Heera Naik & Ors. Etc.
.... -Government constituted under Article 243Q. The Constitution also envisages Municipality as a body of self-Government. The provisions of the Act, 1964 and Act, 1974 makes it clear that City Municipal Council cannot be treated as Department of the State Government. After having found that City Mun ...
Supreme Court Of India
M/S Kanti Beverages Pvt. Ltd. And Another Vs Madhya Pradesh Pollution Control Board
.... tal clearance certificate vide letter dated 28/09/2013. 8. Now considered the first point raised by learned counsel for the applicants. Applicant No.2, being Managing Director, was not looking after the day-today affairs of the factory and Mr. Mukesh Pancholi has been appointed to look after ...
Madhya Pradesh High Court (Jabalpur Bench)
Shri R.K. Garg Vs Labour Enforcement Officer and another
.... e Hon'ble Apex Court, vis-a-vis, the conundrum appertaining qua the scope of inquiry, under Section 156(3) of the CR.P.C., (i) AND, whether at the stage, of exercising, of, jurisdiction by the learned Magistrate, under, Section 156(3), of, the Cr.P.C., and, wth the application, cast, within the ...
High Court of Himachal Pradesh
Shri Dominc Mendes Vs Goa State Pollution Control Board
.... tive', was present during the inspection conducted by the respondent no.1. It is submitted that the proprietor and the 'unit representative' would both be liable. It is submitted that the unit was being operated without licence or consent of the respondent no.1 under the Water Act and the Air Ac ...
Bombay High Court (Gao Bench)
Chadha Papers Limited Vs Uttar Pradesh Pollution Control Board And Ors
.... TP sludge management and its disposal. The sludge sample analysis shows that the heavy metals are below the threshold limit and are not ‘hazardous waste’ in accordance with the criteria prescribed under the Hazardous Waste Rules of 2008. In conclusion, the team directed as follows: “In view ...
National Green Tribunal Principal Bench New Delhi
Lalankumar Singh and Others Vs The State of Maharashtra
.... nts, Medicinal preparations including Spirit. That, Accused no.4 has mfg. unit at no.(1) Village Thana Baddi, Tehsil Nalagarh Dist. Solan (H.P.) Pin code 173205 and no.(2) at C-582, Ricco Ind. Area Bhiwadi, Dist Alwar, Rajasthan. That, accused no.4 are holding drug mfg. Licence No. MNB/05/267 ...
bombay high court (aurangabad bench)
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