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ABOUT THE UNIVERSITY Maharashtra National Law University, Nagpur was established by the Maharashtra Government by the enactment of the Maharashtra National Law

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“After sanctioning the amount, if it is not used, the same gets lapsed at the cost of the health care system.”

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    ABOUT THE UNIVERSITY Maharashtra National Law University, Nagpur is established by Maharashtra Government by way of enactment known as the

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“Award of above compensation has become necessary under section 15 of the NGT Act to remedy the continuing damage to the environment and to comply with directions of the Hon’ble Supreme Court requiring this Tribunal to monitor enforcement of norms for solid and liquid waste management.”

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The National Human Rights Commission, India has expressed concerns over the living conditions of slum dwellers in Mumbai. Acting on a complaint

Case BriefsTribunals/Commissions/Regulatory Bodies

The National Human Rights Commission decided to get examined the medical report of Vara Vara Rao, sent by the Government of Maharashtra

Case BriefsHigh Courts

“Men come and go, but institutions must go on …” —Justice M.C. Chagla, former CJ, Bombay HC Bombay High Court: In an