Delhi High Court
Case BriefsHigh Courts

“When no opportunity is given to deal with an argument which goes to the root of the case based on evidence which go behind the back of the party and results in a denial of justice to the prejudice of the party, the same would amount to violation of principle of natural justice.”

Himachal Pradesh High Court
Case BriefsHigh Courts

“Though tunnels on the said section are good, there are several stretches where it is difficult for the motorists to drive because of heavy dust on road and poor road conditions.”

Case BriefsSupreme Court

Adoption of segmentation of a project cannot be adopted as a strategy to avoid environmental clearance impact assessment.

Case BriefsHigh Courts

Uttaranchal High Court: A Single Judge Bench comprising of Manoj K. Tiwari, J., dismissed a bunch of writ petitions filed against the