Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Ker. HC Issues Directions for Notice to Entities Responsible for Polluting Thevara-Perandoor Canal - (24 Jun 2025)

ENVIRONMENT

Kerala High Court has issued directions to the Kerala State Pollution Control Board (KSPCB) and the Cochin Municipal Corporation regarding the issuance of notices to parties responsible for polluting Thevara-Perandoor canal in Kochi.

Tags : KERALA HIGH COURT   THEVARA-PERANDOOR CANAL   COCHIN MUNICIPAL CORPORATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved