Identification of private forests in Goa| ‘No uniform criteria due to distinctive geographical features’; SC holds existing criteria valid
The identification of forests in Goa is based on forest tree composition, canopy density and minimum area.
Environment
Authorities can prevent manufacturing, selling or immersion of idols made of plaster of paris: Madras High Court
Madras High Court rejected the argument of the respondent that the Revised Guidelines for Idol Immersion can be implemented only regarding immersion and not regarding manufacturing activity.
Product Liability Focus on EV OEMs
by Bharat Anand†, Achint Kaur††, Mukul Aggarwal†††
Cite as: 2023 SCC OnLine Blog Exp 71
Calcutta High Court gives directions to Eastern Railway in Baruipur railway station water body restoration case
Calcutta High Court directed that the responsibility of cleaning and maintaining the area be entrusted to Eastern Railway, with the cooperation of officials from the concerned district.
Supreme Court rebukes Delhi Government for denying allocation of funds towards Delhi -Meerut RRTS Project; Seeks last 3 years’ Ad expenditure details
The funds are needed for the construction of a Regional Rapid Transit System that will connect the national capital with Rajasthan and Haryana.
NGT can direct Pollution Board to exercise its powers under Section 5 of Environment (Protection) Act: Supreme Court
Supreme Court held that it is not necessary to make obtaining of CTE and CTO mandatory and directed the CPCB to ensure that its guidelines are scrupulously followed and once the guidelines are scrupulously adhered to, no direction to obtain CTE and CTO for starting/operating a petroleum outlet is warranted.
Know Thy Judge | Justice Chudalayil Thevan Ravikumar
Justice C.T. Ravikumar is known among the legal circle for having a firm grasp of precedents and statutory provisions.. We have curated some of his important High Court and Supreme Court decisions.
CCAL | National Symposium on Improving Quality of Laws in India [February 24, 2023]
NATIONAL SYMPOSIUM ON IMPROVING THE QUALITY OF LAWS IN INDIA Centre for Comparative Constitutional Law and Administrative Law (CCAL) National Law University
NGT | Necessary safeguards to be adopted for safety of the pilgrims and protection of environment at Amarnath
The Government of Jammu & Kashmir is committed to make the Yatra, environment friendly and is bound to always comply with the environmental norms and is committed to ensure that such disasters are never repeated in future.
Timeline laid by Supreme Court cannot be extended by NGT: National Green Tribunal
National Green Tribunal | A bench comprising of Adarsh Kumar Goel (Chairperson), Sudhir Agarwal (Judicial Member), JJ., and A. Senthil
“Victim should not remain without remedy”; NGT orders factory not to resume work unless compensation paid as per law
National Green Tribunal | A bench comprising of Adarsh Kumar Goel (Chairperson), Sudhir Agarwal (Judicial Member), JJ., and A. Senthil
NGT halts Pakhro Tiger Safari Project, Corbett Tiger Reserve; directs to identify offenders and restore environmental damage
“The area cleared is estimated as 16.21 ha. The trees estimated on this cleared area are 6093 in no. with lower bound of 5765 and upper bound of 6421 with 95% confidence interval and 2.72% Standard Error.”
NGT | Tyre Pyrolysis Oil units (TPOs) must follow ‘zero liquid’ and ‘zero emission’ norms; directs for closure of non-compliant units
National Green Tribunal | While dealing a matter related to absence of proper management of end-of-life tyres/waste tyres (ELTs), a
Ranthambhore Musical Festival can be held only after taking due consideration regarding its impact on wildlife and the ecosystem: NGT
National Green Tribunal | Taking suo motu cognizance to consider the impact of musical festival which was proposed to be
National Green Tribunal directs for replacing 15 years old diesel generator sets with new ones which run on cleaner fuel
National Green Tribunal | The bench comprising of Adarsh Kumar Goel (Chairperson), Sudhir Agarwal (Judicial Member), JJ., and A. Senthil Vel (Expert
[Solid Waste Management] NGT directs Municipal Corporation to focus on preventing landfill fires and remediation of its legacy waste
National Green Tribunal | The bench comprising of Adarsh Kumar Goel (Chairperson), Sudhir Agarwal (Judicial Member), JJ., and A. Senthil
New emission standards notified vide Environment (Protection) Third Amendment Rules, 2022
On 03-11-2022, the Ministry of Environment, Forest and Climate Change has notified the Environment (Protection) Third Amendment Rules, 2022 which
NUALS | International Seminar On Environment, Trade And Health: Vicissitudes of Marine Fishing & Legal Conundrums [Jan 5-7, 2023]
About the University: The National University of Advanced Legal Studies (NUALS) was established by Act 27 of 2005 of the Kerala State
Supreme Court September 2022| Abortion Rights to all ‘women’; Marital Rape; Pre-sentence hearing of death row convicts; Sidhique Kappan’s bail; Collegium Recommendation; and more
This roundup revisits the analyses of Supreme Court’s judgments/orders on Unmarried persons’ right to safe abortion, Inclusion of ‘marital rape’ under Abortion laws, Journalist Sidhique Kappan’s bail; Constitution Bench’s opinion on Doctrine of Precedents; Reference of question relating to Pre-sentence hearing of death row convicts; Explainers on important law points; Collegium Recommendation; and more
Bombay HC takes suo-motu cognizance of Maharashtra Forest Department’s proposed move to shift wild elephants from Gadchiroli forest area
Bombay High Court: While taking suo- motu cognizance of the news item published in Times of India, (Nagpur edition), dated 05-09-2022, which