Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Bombay HC Takes Suo Moto Cognizance of Gadchiroli Elephants Shifting to Zoo - (09 Sep 2022)

ENVIRONMENT

Bombay High Court while taking suo moto cognizance of forest department’s decision to move wild elephants from Gadchiroli forest to zoo, has observed that issue is important and it raises a fundamental issue regarding rights of wild animals within the society dominated by human beings.

Tags : BOMBAY HIGH COURT   WILD ELEPHANTS   GADCHIROLI FOREST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved