P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Karnataka High Court Directs State to Prevent Illegal Slaughtering of Animals - (02 Dec 2021)

ENVIRONMENT

Karnataka High Court has directed the state government to ensure that no illegal slaughtering of animals is carried out in any district of the state and immediate remedial measures are taken to ensure that no such illegal activities take place.

Tags : KARNATAKA HIGH COURT   ILLEGAL SLAUGHTERING OF ANIMALS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved