Court News
“Protest Is an Escape Valve”: Madras High Court Lets Villagers Hold Sit-In at Cremation Ground Over Rice Mill Pollution
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Court News
Nine Years After the Wetlands Rules, Still No Boundaries: Supreme Court Gives Every State Four Months to Ground-Truth and Demarcate Water Bodies on the Tamil Nadu Model
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Landmark Judgements
If the Record Says Forest, It Is Forest: Godavarman's 2025 Directions on Forest-Land Records
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Landmark Judgements
Two Million Lives, One Poisoned River: The Supreme Court's Suo Motu Rescue of the Jojari
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Landmark Judgements
A Regulated Diwali: NEERI-Approved Green Crackers Permitted in Delhi-NCR as a Test Case
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Court News
Chambal Sand Mafia: Supreme Court Issues 20 Directions to MP, Rajasthan and UP — Officer Accountability, Satellite Surveys, Chargesheets in 60 Days
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Court News
Polluters Pay Until the Damage Is Reversed: Supreme Court Lays Down Principles for Environmental Compensation Under Solid Waste Management Rules, 2026
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Polluter Pays Needs Proof of Pollution: Supreme Court Sets Aside NGT Order Over Yamuna Floodplain Festival
Court News
Polluter Pays Needs Proof of Pollution: Supreme Court Sets Aside NGT Order Over Yamuna Floodplain Festival
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Court News
Land Earmarked for Trees Cannot Be Mined: Supreme Court Cancels Aravalli Mining Lease in Mahendergarh
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Landmark Judgements
Polluter Pays — But Only the Polluter: NGT's World Culture Festival Liability Set Aside, ₹5 Crore to Be Refunded
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