SC on NGT’s frequent ex-parte orders
Case BriefsSupreme Court

“The Tribunal must tread carefully to avoid the oversight of propriety, the practice of ex-parte orders and the imposition of damages amounting to crores of rupees.”

Supreme Court of The United States
Case BriefsForeign Courts

Supreme Court of The United States (SCOTUS): In a decision that is being touted as a setback in the fight against climate

Canada SC
Case BriefsForeign Courts

Supreme Court of Canada: A Nine-Judge Bench comprising of Wagner C.J., and Abella, Moldaver, Karakatsanis, Gascon, Côté, Brown, Rowe and Martin, JJ.