Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small  ||  Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer  ||  SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside  ||  Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released  ||  Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT  ||  Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha  ||  Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike  ||  SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State  ||  SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned    

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 2024 - All Rights Reserved