calcutta high court
Case BriefsHigh Courts

Calcutta High Court opined that the Assistant Secretary wrongly rejected the petitioners’ request based on irrelevant considerations, ordering an extension of the lease for the lost period.

NGT
Case BriefsTribunals/Commissions/Regulatory Bodies

    National Green Tribunal, New Delhi (NGT):The Coram of Justice K. Ramakrishnan (Judicial Member) and Dr Satyagopal Korlapati (Expert Member) directed

Case BriefsSupreme Court

“When legal mining is banned, it gives rise to mushroom growth of illegal mining, resulting into clashes between sand mafias, criminalization and at times, loss of human lives.”

Supreme Court

Supreme Court: Taking judicial notice of the fact that over the years, rivers in India have been affected by the alarming rate