Animal Welfare Board Of India & Ors. Vs Union Of India & Anr
.... dered to be cruel. The Respondents’ cases supporting the continuation of these sports have been mainly argued by Mr. Tushar Mehta, ld. Solicitor General, Mr. Kapil Sibal, Mr. Mukul Rohatgi and Mr. Rakesh Dwivedi, learned Senior Advocates. For the petitioners, their main case is that even after t ...
Supreme Court Of India
Human & Environment Alliance League & Anr. Vs Debal Ray, Principal Chief Conservator Of Forests, Wildlife and Chief Wildlife Warden, Department Of Forests & Ors.
.... orily recognised under Sections 3 and 11 of the Act and the rights framed under the Act. Right to live in a healthy and clean atmosphere and right to get protection from human beings against inflicting unnecessary pain or suffering is a right guaranteed to the animals under Sections 3 and 11 of ...
Calcutta High Court (Appellete Side)
SP.Chockalingam And Others Vs Principal Chief Conservator Of Forests & Chief Wildlife Warden And Others
.... rnment Vehicles, Public Transport Vehicles (Government/Private Buses) and Emergency Vehicles (Ambulance, Recovery Vehicle etc.,) are exempted from the entrance. 3. All Commercial heavy Vehicles are banned to ply in the stretch during 6.00 P.M to 6.00 A.M. 4. Private passenger Four Whe ...
Madras High Court
Resham & Others Vs State Of Karnataka & Others
.... “…and to draw their veils all over their Juyubihinna (i.e., their bodies, faces, necks and bosoms)…” (V.24:31) they tore their Murut (woolen dresses or waist-binding clothes or aprons etc.) and covered their heads and faces with those torn Muruts . 4759. Narrated Safiyya bint Shaiba: Aish ...
Karnataka High Court At Bengaluru
Christian Medical College Vellore Association Vs Union Of India And Others
.... 29(2) was applicable, has been clarified by this Court over a decade ago in St. Stephen's College case, (1992) 1 SCC 558. While upholding the procedure for admitting students, this Court also held that aided minority educational institutions were entitled to preferably admit their community can ...
Supreme Court Of India
Chebrolu Leela Prasad Rao & Ors Vs State Of A.P. & Ors
.... nte clause. 90. The Governor is competent to issue an order which is not in conflict with the Presidential Order. The Governor issued the order when the Presidential Order was already in force in the entire State. The Governor could not have issued the order in derogation to the Presidential ...
Supreme Court Of India
M.C. Mehta Vs Union Of India & Ors
.... uired so as to take care of the pollution which is being caused in Delhi and NCR region. The decision be taken not only by the Government of Delhi, but also by the States of Punjab, Haryana and Uttar Pradesh, where the position is reported to have deteriorated. 7. We are informed that Anti S ...
Supreme Court Of India
Sk. Md. Rafique Vs Managing Committee, Contai Rahamania High Madrasah and Others
.... . Stephen’s College vs. University of Delhi (1992) 1 SCC 558 a Bench of five Judges of this Court had an occasion to consider the admission process adopted by two aided minority institutions viz. St. Stephen’s College at Delhi and Allahabad Agricultural Institute at Naini. The factual context as ...
Supreme Court Of India
Naveeta Vs Bhagwan Singh
.... ed. We are therefore of the opinion that adverse inference from non- compliance cannot be a substitute to the enforceability of a direction for DNA testing. The valuable right of the appellant under the said direction, to prove his paternity through such DNA testing cannot be taken away by askin ...
High Court of Himachal Pradesh
Karnail Singh And Others Vs State Of Haryana
.... njoy legal rights, although the argument has been made by some theorists that in principle they should be regarded as possessing this capacity. In the case of human beings, English law assigns them ‘status’, or standing in law, according to their individual attributes and characteristics, and a ...
High Court Of Punjab And Haryana At Chandigarh
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