Article 48A, Protection and improvement of environment and safeguarding offorests and wild life
The Constitution of India... Article 48A 0
Section Background:

Latest Uploaded Cases

Jharkhand High Court, Hazaribagh, Illegal Mining, PIL, Environmental Protection, Siwane...
Hemant Kumar Shikarwar Vs. The State of...
Jharkhand High Court 07-May-2026
Article 21, JSPCB, Public Interest Litigation Jharkhand, M. S. Sonak,...
Jharkhand Human Rights Conference-Jhrc Vs. The State...
Jharkhand High Court 26-Feb-2026
State Of Uttar Pradesh & Anr. Vs....
Supreme Court Of India 08-May-2025
Environmental Law; Precautionary Principle; Polluter Pays Principle; Burden of Proof;...
A.P. Pollution Control Board Vs. Prof.M.V.Nayudu (Retd.)...
Supreme Court Of India 27-Jan-1999
environmental law, polluter pays, public interest litigation, Supreme Court India
Indian Council For Enviro-Legal Action Vs. Union...
Supreme Court Of India 13-Feb-1996

Description

Advance Search Tool

💡 How to Get the Best Legal Answers:

1. Keep it simple: Frame your question in plain language.

2. Add scope: Tag @ a court, judge, year, or act section for accurate results.

3. Attach files: Upload a PDF only if you are using a private document.

🌍 Ask in your language: English • Hindi • Assamese • Bangla • Gujarati • Kannada • Malayalam • Marathi • Odia • Punjabi • Tamil • Telugu • Urdu

Add research context Type to filter