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A clear layer of mud is visible on the utensils and has a foul smell, causing severe hardship and health hazards for the people solely dependent upon the water supply from the Government.
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Taking into consideration the gravity of the matter, the Commission directed the authorities concerned to submit their response within twelve weeks.
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The wife of the Deceased Life Assured had filed claims as the nominee of her husband’s life insurance policies. However, the claim was rejected as the DLA failed to disclose material facts while availing the policies, thereby violating the principle of ubberima fidei (utmost good faith)
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The State Commission absolved Flipkart from any liability as it was merely facilitating the sale through its portal. However, it was noted that Flipkart should have displayed strict attitude vis-à-vis breach of terms regarding sale of counterfeit products on its site.
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The NCLAT held that the appellant, having obtained a recovery certificate from RERA, qualified as Financial Creditors.
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“It is very simple in the accounting standards that unless invoice is raised consideration is not collected. Therefore, it is very clear from the record that the appellant was not receiving any consideration from card companies.”
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Period of probation should not be an obstacle in the seniority of a woman who wants to be a mother
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“Section 269-SS of the Income Tax Act, 1961 has a specific bar on receiving a sum more than 20,000/- from any other persons by way of loan or deposit.”
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NCDRC pointed out that the State Commission’s finding that non-deployment of the airbags when the respondent’s car crashed, warranted punitive damages, was not based on any finding of fact or legal precedent.
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The NCLT admitted Section 7 IBC application against the Deccan Charters, Air Charter Company over a default of approx. Rs. 9 Crore 82 Lakhs.
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The National Green Tribunal expressed doubt about the permissibility and potential misuse of Environmental Compensation funds by CPCB, specifically for road construction by local bodies like GMC.
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The NCLAT upheld the grant of reliefs and concessions regarding shared utilities and services in Resolution Plan to facilitate the smooth and successful implementation of the Resolution Plan.
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The Commission noted that the scientific analysis and the clarifications issued by the Government itself did not indict Nestle India, therefore, there is no material to support the allegations made in the complaint so as to proceed any further.
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For the construction of drainage system, earth was excavated in violation of environmental norms causing pollution in Deoria.
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The issue revolves around groundwater contamination in the State of Punjab, specifically due to anthropogenic and geogenic factors, resulting in severe health hazards and the negligent response of the State authorities exacerbates the situation.
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NGT noted that the news item raises substantial issue relating to compliance of the environmental norms, especially implementation of the provisions of the Indian Forest Act, 1980 and Environment (Protection) Act, 1986.
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The National Green Tribunal acknowledged the serious concerns raised by the applicant regarding the alleged violations of environmental norms by the Respondent in developing the “Mayfield Garden” residential colony.
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The NGT directed the State Pollution Control Board to furnish the methodology of computation of Environmental Compensation within 15 days to enable the appellant to respond effectively.
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The illegal constructions in Noida and Greater Noida were being done with topsoil, leading to large-scale illegal mining of the topsoil in and around the villages, resulting in deep, catastrophic pits.
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Bengaluru is facing a water shortage of 500 million liters per day against the actual requirement of 2,600 MLD. 6,900 out of 14,000 borewells in the city have dried up, and the use of drinking water for certain purposes has been banned.
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