Madhya Pradesh Pollution Control Board Vs Commissioner And Ors

National Green Tribunal Principal Bench, New Delhi 8 Aug 2013 Original Application No. 160, 161, 162 (Thc) Of 2013 (2013) 08 NGT CK 0009
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 160, 161, 162 (Thc) Of 2013

Hon'ble Bench

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

Advocates

Rahul Shrivastava

Final Decision

Disposed off

Acts Referred
  • Water (Prevention And Control Of Pollution) Act, 1974 - Section 44, 47, 88
  • Environment (Protection) Act, 1986 - Section 10, 15, 16, 19, 19(a), 19(b), 22
  • Indian Penal Code, 1860 - Section 21
  • National Green Tribunal Act, 2010 - Section 14, 15, 16, 16(a), 16(b), 16(c), 16(d), 16(e), 16(f), 16(g), 16(h), 16(i), 16(j), 17, 18
  • Municipal Solid Waste (Management And Handling) Rules, 2000 - Rule 7(i)

Judgement Text

Translate:
Madhya Pradesh High Court
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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2013) 08 NGT CK 0009
  • Coram: Swatanter Kumar, J; U.D. Salvi, J
  • Bench: Division Bench
  • Advocates: Rahul Shrivastava
  • Result: Disposed off
Referenced Acts & Sections
  • Water (Prevention And Control Of Pollution) Act, 1974 - Section 44, 47, 88
  • Environment (Protection) Act, 1986 - Section 10, 15, 16, 19, 19(a), 19(b), 22
  • Indian Penal Code, 1860 - Section 21
  • National Green Tribunal Act, 2010 - Section 14, 15, 16, 16(a), 16(b), 16(c), 16(d), 16(e), 16(f), 16(g), 16(h), 16(i), 16(j), 17, 18
  • Municipal Solid Waste (Management And Handling) Rules, 2000 - Rule 7(i)
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