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The Court said that the case in hand was a quintessential case where to solve a blind murder, occurring in a forest in the darkness of night, bits and pieces of evidence were collected.
The Union Cabinet has approved the proposal of the Ministry of Environment, Forest and Climate Change for signing an MoU with the
On 28-06-2022, Central Government notified new rules namely, “Forest (Conservation) Rules, 2022” to further carry out the protection and preservation of forests
Chhattisgarh High Court: Rajani Dubey, J., dismissed the petition being devoid of merits. The facts of the case are that a tractor
Supreme Court: The bench of Arun Mishra and S. Ravindra Bhat, JJ has held that not be appropriate to permit the use
Supreme Court: A special bench of Arun Mishra and Ashok Bhushan, JJ has asked the State of Maharashtra not to cut any
Supreme Court: A special bench of Arun Mishra and Ashok Bhushan, JJ has been constituted to hear the plea against the cutting
Supreme Court: After the Centre sought stay on the order which directed the forced eviction of more than 1,000,000 tribals and other forest-dwelling
Supreme Court: After the Court ordered the forced eviction of more than 1,000,000 tribals and other forest-dwelling households from forestlands across 16
Supreme Court: The Supreme Court has ordered the forced eviction of more than 1,000,000 tribals and other forest-dwelling households from forestlands across 16 states after