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In a landmark ruling, the 17-Judge Grand Chamber of the Court found that there were critical gaps in the process of putting in place relevant domestic regulatory framework vis-à-vis climate change and that Switzerland had failed to meet its greenhouse gas emission reduction targets.
Interviewed by Allen Benny
Interviewed by Sarthak Yadav
About the University MNLU, Nagpur — the nineteenth National Law University in the country, was established by the Government of Maharashtra by
About the Seminar Damodaram Sanjivayya National Law School, Visakhapatnam, a state university constituted under Act 32 of 2008 by AP
by Kritika Krishnamurthy† and Tapasi Mohapatra††
Bombay High Court: While perusing the newly framed Policy for Environmentally Safe Making and Immersion of Idols/Tazia and its Enforcement
Supreme Court of The United States (SCOTUS): In a decision that is being touted as a setback in the fight against climate
By Nikhil Parakh* and Sejal Makkad**
by Anirudh Grover†
Supreme Court of United Kingdom: While deciding the instant case concerning the framework which will govern an application for the grant of
A Memorandum of Understanding ( MoU) signed between India and United States of America to enhance cooperation on energy security, clean energy