Haat Supreme Wastech Pvt. Ltd. And Ors Vs State Of Haryana And Ors

National Green Tribunal Principal Bench New Delhi 28 Nov 2013 Appeal No. 63 Of 2012 (2013) 11 NGT CK 0002

Bench: Division Bench

Result Published

Acts Referenced

Judgement Snapshot

Appeal No. 63 Of 2012

Swatanter Kumar, J; U.D. Salvi, J

Raktim Gogoi, Sumit, Narender Hooda, R.M. Tatia, S.L. Gundly, J.C.Chandra Babu, N.P. Singh, Dinesh Jindal

Disposed Off

Environment (Protection) Act, 1986 - Section 2(a), 2(b), 2(c), 2(d), 2(e), 2(f), 2(g), 2(i), 2(j), 5, 6, 6(2)(a), 6(2)(c), 8, 25
Motor Vehicles Act, 1939 - Section 92A
Biomedical Waste Management & Handling) Rules, 1998 - Rule 2(d), 3(5), 5, 8
Hazardous Waste Rules, 2008 - Rule 2, 2(d), 3(xv), 12, 13, 14

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Ck Citation: (2013) 11 NGT CK 0002
Coram: Swatanter Kumar, J; U.D. Salvi, J
Bench: Division Bench
Advocates: Raktim Gogoi, Sumit, Narender Hooda, R.M. Tatia, S.L. Gundly, J.C.Chandra Babu, N.P. Singh, Dinesh Jindal
Result: Disposed Off

Environment (Protection) Act, 1986 - Section 2(a), 2(b), 2(c), 2(d), 2(e), 2(f), 2(g), 2(i), 2(j), 5, 6, 6(2)(a), 6(2)(c), 8, 25
Motor Vehicles Act, 1939 - Section 92A
Biomedical Waste Management & Handling) Rules, 1998 - Rule 2(d), 3(5), 5, 8
Hazardous Waste Rules, 2008 - Rule 2, 2(d), 3(xv), 12, 13, 14

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