Karnataka HC: Can’t Provide Free Bus Service to Enable Voters to Reach Polling Booth  ||  Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional  ||  Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court  ||  Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps  ||  Recommendations Made by Gujarat HC for Promotions of Judicial Officers Upheld by Supreme Court  ||  SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage  ||  ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court  ||  Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition  ||  SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint  ||  SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable    

SC: Declarants of Exotic Live Species Ownership Immune from Prosecution as Per 2020 MoEFCC Advisory - (28 Mar 2023)

ENVIRONMENT

Supreme Court has held that individuals who have made declaration of ownership of 'exotic live species' in accordance with 2020 advisory issued by MoEFCC are immune from prosecution under the Wild Life (Protection) Act, 1972 or action under any future laws and amendments incorporated in the Act.

Tags : SUPREME COURT   EXOTIC LIVE SPECIES   IMMUNE   PROSECUTION   MOEFCC  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved