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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.
Calcutta High Court opined that the “allegations of encroachment are essentially a title dispute which is beyond the jurisdiction of a Writ Court.”
“This Court has expressed its anguish on more than one occasion regarding the complete inaction on the part of the Government to implement the Orders of this Court.”
The High Court opined that the petitioner has a right of opening of windows on his property even if they are facing towards the house of the respondent.
The 4th edition of the conference will be held in New Delhi from 8th to 10th December, 2023
The India International Arbitration Centre (IIAC), a statutory institution established to create an independent and autonomous regime for institutional arbitration in India
Shardul Amarchand Mangaldas & Co advised Axis Bank Limited on granting financial assistance to Vizag Multipurpose Terminal Private Limited (“VMTPL”) by way
The Tribunal stayed the operation of notification issued by MoEF&CC modifying the EIA regime in respect of construction projects with built up area more than 20,000 sq. meters to 50,000 sq. meters and industrial sheds, educational institutions, hospitals and hostels for educational institutions more than 20,000 sq. meters upto 1,50,000 sq. meters.
A workable arrangement had to be arrived at to segregate people who may have no rights in the land and those who have, coupled with rehabilitation schemes
Sikkim High Court: The Division Bench of Biswanath Somadder and Meenakshi Madan Rai, JJ. took up the PIL in order the peruse
Supreme Court: While holding that the term “school children” will include college and university as well while interpreting government memo exempting passengers
National Consumer Disputes Redressal Commission (NCDRC): Noting unfair trade practice by the builder while insisting the buyers to sign a paper wherein
In Vikram Greentech (I) Ltd. v. New India Assurance Co. Ltd., (2009) 5 SCC 599, the bench of DK Jain and RM
Delhi High Court: While observing that the role of ICADR Rules shall come into play with regard to the procedure to be
by Shalaka Patil† and Rahul Mantri††
Cite as: 2021 SCC OnLine Blog Exp 65
National Consumer Disputes Redressal Commission (NCDRC): Coram of C. Viswanath (Presiding Member) and Justice Ram Surat Ram Maurya (Member) observed that, NOIDA
Maharashtra Real Estate Regulatory Authority, Mumbai: Coram of Dr Vijay Satbir Singh (Member I), while laying out certain significant observations with respect
Supreme Court: The 3-Judge Bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ allowed the instant application seeking permission
Customs, Excise and Services Tax Appellate Tribunal (CESTAT): Suvendu Kumar Pati (Judicial Member) allowed an appeal filed against the rejection of refund
Supreme Court: The 3-judge bench of AM Khanwilkar, Dinesh Maheshwari and Sanjiv Khanna, JJ has rebuked Centre for moving ahead with the