SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

Karnataka HC Refuses NHAI Application Tendering Apology for Statement on EPA Act - (20 Jan 2021)

CIVIL

Karnataka High Court has refused to entertain an application filed by National Highways Authority of India (NHAI), tendering unconditional apology and seeking to unconditionally withdraw the statement of objections, wherein the authority made a statement that the Environment Protection Act, 1986 (EPA Act), has been passed by the Parliament at the instance of foreign powers.

Tags : KARNATAKA HIGH COURT   NATIONAL HIGHWAYS AUTHORITY OF INDIA   EPA ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved