delhi high court
Case BriefsHigh Courts

Delhi High Court observed that in the present case, the natural resource viz. natural gas was neither ‘bought’ nor ‘sold’ as between Reliance and the Ministry; thus, the public trust doctrine was not contravened.

Case BriefsHigh Courts

Uttaranchal High Court: The Division Bench of Ramesh Ranganathan, CJ and N.S. Dhanik, J. dismissed an appeal while placing reliance on the Ministry