trees

delhi high court
Case BriefsHigh Courts

Liberty is granted to Court Commissioners to approach the Court in case of difficulty or non-compliance of the orders or non-cooperation by any agency. Signboards shall be put up at prominent places to inform the public that the plantation has been carried out under the directions of the Delhi High Court.

Case BriefsHigh Courts

Bombay High Court at Goa: While dismissing a writ petition under Article 227 in a dispute caused by “troubling trees”, Dama Seshadri

Case BriefsHigh Courts

“Without adherence to sustainable development, life of future generations will be in jeopardy” Calcutta High Court: A Division Bench comprising of CJ

Case BriefsHigh Courts

Bombay High Court: In an highly structured and ornate decision concerning the deficiencies of the Maharashtra (Urban Areas) Protection and Preservation of