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    

Ker. HC Constitutes Expert Committee to Advise on Matters of Human-Elephant Conflict in State - (30 Mar 2023)

ENVIRONMENT

Kerala High Court while taking note of deplorable state of captive elephants, as well as various instances of cruelty meted out to them has directed for constitution of 5 member Committee of Experts to advise on matters pertaining to Human-Elephant conflict situations arising in State.

Tags : KERALA HIGH COURT   EXPERT COMMITTEE   HUMAN-ELEPHANT CONFLICT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved