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For the construction of drainage system, earth was excavated in violation of environmental norms causing pollution in Deoria.
The Supreme Court rejected petitioner company’s claim based on a policy of 2013 amended in 2016 for subject land whose completion certificate was already issued in 2015 since it turns out to be hollow due to its non-applicability on the subject land or the petitioner’s project.
Allahabad High Court: Following the order given on 11th May by the Court which had directed that Pandemic Public Grievance Committee should
“Until further orders, there shall be an ad interim stay of the impugned order passed by the High Court.”
Allahabad High Court: The Division bench of Govind Mathur, CJ and Saumitra Dayal Singh, J., directs the Chief Judicial Magistrate to submit a
“Marriage conducted for the sole purpose of Unlawful Conversion or vice-versa to be declared void.”
In a matter of the present nature it is necessary to address the normal perception and pessimism which cannot be said as being without justification.
Allahabad High Court: A Division Bench of Rajan Roy and Jaspreet Singh, JJ., while taking suo motu cognizance of an extremely sensitive and
Kushinagar Airport in Uttar Pradesh is declared as International Airport with immediate effect Ministry of Civil Aviation notifies that the Kushinagar Airport
Union Cabinet has given its approval for declaration of Kushinagar Airport in Uttar Pradesh as an International Airport. Kushinagar Airport is located
Supreme Court: The bench of R.K. Agrawal and A.M. Sapre, JJ agreed to examine a plea of the income tax department whether