17th Pro bono Environment Moot Court Competition, 2023
School of Excellence in law takes immense pleasure in announcing the 17th Edition of the Pro Bono Enviro National Moot Court Competition,
Environmental Law
2023 SCC Vol. 6 Part 4
Concept of Justice in Society: The author delves into the concepts of “law” and “justice” in this article. [Engaging in the Concept
State cannot escape liability for violation of environmental norms and negligence by its authorities; responsible to compensate the victims of illegal mining: NGT
NGT said that though basic liability is of violator of law, where law violator is not made to pay compensation, the State is liable to pay compensation as per its duty as a welfare State
NLU Nagpur | One day Master Trainer Workshop on Legal Literacy and Legal Awareness
About Maharashtra National Law University, Nagpur and the Centre for Environmental Law The University started its journey in the year 2016 with
MNLU, Nagpur| Call for Chapters for an edited book on “Climate Change Crisis: Assessing the actions for future”
About the University MNLU, Nagpur — the nineteenth National Law University in the country, was established by the Government of Maharashtra by
MNLU Mumbai | 1st edition of the Justice M.L. Pendse National Environmental Law Moot Court Competition 2023
Greetings from the Maharashtra National Law University Mumbai! We are elated to announce the first edition of the Justice M.L.
16TH Pro Bono Enviro National Moot Court Competition, 2023; Register by Jan 1, Prizes Worth 1 Lakh
School of Excellence in law takes immense pleasure in announcing the 16th Edition of the Pro Bono Enviro National Moot
SCOTUS| Environmental Protection Agency does not have the authority under Clean Air Act to devise emission caps based on the generation shifting approach
Supreme Court of The United States (SCOTUS): In a decision that is being touted as a setback in the fight against climate
SC allows sand mining in Bihar; says total ban gives rise to illegal mining; causes huge loss to public exchequer
“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.”
Pak SC | “Courts around the globe have a role to play in reducing effects of climate change for our generation and for generations to come”, Notification banning establishment and expansion of existing cement plants in “Negative Area” challenged; Court dismisses petition explaining environmental concerns
Supreme Court of Pakistan: The Division Bench of Manzoor Ahmad Malik and Syed Mansoor Ali Shah, JJ., heard petition which arose from
EBC brings you, GNLU Centre for Environment and Sustainable Development’s publication on | Environmental Law — Decentralised Environmental Governance
GNLU Centre for Environment and Sustainable Development (GCESD) is one of the Centre of excellence under the umbrella of Gujarat National Law
Aarey Forest Politics| Forest Bench to hear the matter on Oct 21; status quo to be maintained
Supreme Court: A special bench of Arun Mishra and Ashok Bhushan, JJ has asked the State of Maharashtra not to cut any
Aarey Forest Politics| Special bench to hear the plea against felling of trees tomorrow
Supreme Court: A special bench of Arun Mishra and Ashok Bhushan, JJ has been constituted to hear the plea against the cutting
India the Business Opportunity released in London
The book India: The Business Opportunity was released at the Nehru Centre in London. The book release was attended by Mr Srinivas
LIVE: 6th Dr. Paras Diwan International ‘Energy Law’ Moot Court Competition, 7th April – 10th April, 2016
A warm welcome to all of you to the 6th Dr. Paras Diwan International ‘Energy Law’ Moot Court Competition, 2016. Participants from