Supreme Court Rejects Plea to Abolish Hanging, Says Centre Can Explore Alternative Methods  ||  Supreme Court: Sentences With Life Imprisonment Must Run Concurrently, Not Consecutively  ||  SC: Insurer Not Liable Beyond Sum Assured Without Advance Premium Payment  ||  Supreme Court: Illegal Appointments Cannot Be Regularised Due to Long Service  ||  SC: Courts Should Not Interfere Late in Tender Processes; Challenges Must Be Prompt  ||  Delhi HC: UAPA Default Bail Triggered after 180 Days, Not 90 under BNSS  ||  Madras HC: No Place for Caste Discrimination in Temples, God Treats All Equally  ||  Bombay HC: Public Authorities Need Not Obtain Third-Party Information for RTI Applicants  ||  Delhi HC Levies Rs.5 Lakh Costs on Delhi Metro Rail Corporation Limited over Sham Plea  ||  Delhi HC: False Marriage Promise Invalidates Consent Only if it Taints Consent    

HP HC Constitutes Inquiry Committee for Verification of Allegations of Illegal Tree Felling - (29 Jun 2023)

ENVIRONMENT

Himachal Pradesh High Court has constituted an inquiry committee headed by Chief Justice M.S Ramachandra Rao and Justice Ajay Mohan Goel to address the issue regarding alleged illegal felling of forest trees.

Tags : HIMACHAL PRADESH HIGH COURT   INQUIRY COMMITTEE   ILLEGAL TREE FELLING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved