[Non-supply of Inspection Report] Allahabad High Court declares State Government order, cancelling mining lease as arbitrary
Allahabad High Court said that the proceedings against the petitioner based only on inspection report is arbitrary.
Mining
Mining Tycoon G. Janardhan Reddy to remain out of Karnataka’s Bellary, 2 AP Districts after Nov 7 till conclusion of trial; Trial to be concluded within 6 months ‘without fail’: SC
Supreme Court: The bench of MR Shah* and Krishna Murari has allowed mining baron G. Janardhan Reddy to stay at Bellary upto
Kulda coal mine environment and health hazards: Construct road; fix liability for past violations and protect villagers from further damage, holds NGT
National Green Tribunal, New Delhi (NGT): The Bench of Adarsh Kumar Goel, J (Chairperson) and Sudhir Agarwal, J (Judicial Member) and Prof. A.
The Captiv(e)ating Journey of Transfer Charges — A Mining Law Perspective
by Shivanshu Thaplyal†, Tavishi Srivastava†† and Priyesh Verma†††
Cite as: 2022 SCC OnLine Blog Exp 57
SC allows sand mining in Bihar; says total ban gives rise to illegal mining; causes huge loss to public exchequer
“When legal mining is banned, it gives rise to mushroom growth of illegal mining, resulting into clashes between sand mafias, criminalization and at times, loss of human lives.”
Ordinance promulgated for amendment of MMDR Act and CMSP Act; paves way for growth in Coal and Mining sector
President promulgated — The Mineral Laws (Amendment) Ordinance, 2020 The ordinance for amendment in the MMDR Act 1957 and the CMSP Act
Central Govt’s approval necessary for reservation of lands under Mines & Minerals Act for State Govt owned & controlled companies & corporations: SC
Supreme Court: In the case where the role and power of the Central Government while dealing with the request of a State
You can’t blame the citizens for everything just because you are in power: SC to Haryana Govt.
Supreme Court: Coming down heavily upon Haryana Government for auctioning 558.53 hectares of land for mining purposes, though the available area was
Illegal Mining in Goa: Second renewal of mining leases granted in violation of Goa Foundation case quashed
Supreme Court: Showing dismay over large-scale illegal mining of iron ore and manganese ore in the State of Goa, the bench of
Odisha Mining Scandal: SC tells Centre to revisit the National Mineral Policy, 2008 before the end of the year
Supreme Court: Concerned over a mining scandal of enormous proportions involving megabucks in the State of Odisha, the bench of Madan B.