Orissa HC grants Rs 10 lakhs compensation to family of a minor who died of dogs attack
“Punishing the offender alone cannot comfort the victim’s family much. Monetary compensation is often the most effective way to ease the family’s pain.”
stray dogs
[Stray Dog Birth Control] Sterilization and immunization of stray dogs is an important public function: Delhi High Court
The main grievance of the petitioner is non-compliance with rules made under the Prevention of Cruelty to Animal Act, 1960 i.e. The Animal Birth Control (Dog) Rules, 2001 that states taking up regular sterilization and immunization programmes of stray dogs, in order to curtail the growing population of stray dogs.
Bombay High Court| Causing threat to stray dogs by using sticks would amount to Cruelty to Animals
Society residents obligated to provide drinking water to stray dogs due to onset of summer heat.
Delhi High Court directs GNCTD to follow the guidelines laid down by the Supreme Court and Animal Welfare Board of India while dealing with the feeding of stray dogs
The Court directed the respondents to identify a place to feed the stray dogs in accordance with the guidelines laid down by the Courts, Supreme Court and AWBI.
Bombay High Court issues show cause notice to Deputy Commissioner, Solid Waste Management Department and advocate seeking designated place within High Court to feed stray dogs
The High Court issued a contempt notice against an Advocate and a civic official, who acted on her request, after observing that a lawyer’s letter asking for a designated area within the Bombay High Court premises in Nagpur to feed dogs was for “publicity”.
Gurugram District Consumer Forum issues stringent interim directions to Gurugram Municipal Corporation vis-à-vis banned foreign dog breeds and increased cases of pet and stray dog menace
District Consumer Disputes Redressal Commission, Gurugram: While deciding the instant matter wherein the complainant applied for medical assistance due to
[Stray Dog Menace] Allahabad High Court asks Nagar Nigam to reply why compensation of Rs.10 lakhs may not be awarded to the family of the deceased
Allahabad High Court issues notice to Nagar Nigam on compensation to family after stray dog menace leaves one child dead and other seriously injured
Del HC | Stray Dogs have right to food and citizens have right to feed | Indispensable 22 Guidelines on Feeding of Stray Dogs [Momentous Ruling]
Delhi High Court: J.R. Midha, J., in a very significant ruling issued guidelines with regard to the feeding of stray dogs and
Authorities barred from shooting stray dogs to manage the menace created at Ahmedabad Airport: Gujarat HC
Gujarat High Court: A Division Bench comprising of Anant S. Dave, ACJ and Biren Vaishnav, J. directed the petitioners to make arrangements
Uttaranchal HC directs shifting of all stray dogs to shelter homes within 6 months
Uttaranchal High Court: The Division Bench of V.K. Bist and Alok Singh, JJ. has ordered in a Public Interest Litigation to shift
State of Kerala to file response on the news of politicians beating up stray dogs to death in the State
Supreme Court: Taking note of certain photographs which carry the caption “Kerala Politicians beat street dogs to death, hang them on a