Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

SC Asks AG to Consider Whether NGT's Jurisdiction Can Be Extended to Wildlife Protection Act - (16 Dec 2020)

ENVIRONMENT

Supreme Court has asked Attorney General of India, KK Venugopal if the jurisdiction of the National Green Tribunal can be extended under the Wildlife Protection Act, 1972 as well.

Tags : SUPREME COURT   JURISDICTION OF NATIONAL GREEN TRIBUNAL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved