Karnataka High Court
LEGAL SUBJECT
Environmental Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Meghalaya High Court
Parking-Lot Applicant Gets Fresh Review Of Incidental Boulder-Extraction Exemption Bid, Not Approval: Meghalaya HC
The petitioner sought an Exemption Certificate for transporting boulders incidentally extracted during preparations for a parking lot at Amjowshrei, Ri-Bhoi District.2 MIN READ↗
Supreme Court
Supreme Court Excludes 2,999 Megamalai Cultivators Living Temporarily in or Outside Forest From FRA Recognition
By judgment dated 29 May 2026, the Supreme Court directed a structured, time-bound process for eviction, rehabilitation and ecological restoration in forest areas, including the Agasthyamalai landscape, and prohibited...4 MIN READ↗
Supreme Court
Supreme Court Orders SIT Probe Into Illegal Rajasthan River Mining, Including Possible Official Collusion, While Blocking New Industry Approvals Pending Flood-Line And Buffer Assessment
These proceedings concern continuing degradation of the Jojari–Bandi–Luni river system.3 MIN READ↗
Madras High Court
Madras HC Restores Erode Textile Unit’s Power After Supply Cut Over Alleged Effluent Discharge Without Prior Hearing
The petitioner operated a textile-processing unit and held consent under the Air and Water Acts valid until 31 March 2028.2 MIN READ↗
Madras High Court
Tyre Unit Set Up Before Homes: Madras HC Rejects Relocation Plea, Citing Consent Valid Through 2028
The petitioner sought a mandamus directing the sixth respondent to shift its tyre-retreading unit from R.K. Nagar, Kanjanayakkanpatti Village, to a non-residential area.1 MIN READ↗
Uttarakhand High Court
Uttarakhand HC Gives State 4 Weeks to Upload Forest-Diversion Proposal for Chukam Rehabilitation, With a Decision Due Within 3 Months
The petitioner alleged that floods in the Kosi River had washed away approximately 70% of the land in Village Chukam, and that the village’s proximity to Jim Corbett National Park created a risk of human-animal conflict2 MIN READ↗
Madras High Court
Madras HC Gives Tahsildar, BDO 12 Weeks To Complete Enforcement Action To Remove Water-Body Encroachment
The petitioner sought a writ of mandamus directing the revenue authorities to remove alleged encroachments in Survey Nos. 99, 101, 102 and 133 of Puthirampattu Village, Sankarapuram Taluk, based on representations mad...1 MIN READ↗
Uttarakhand High Court
Uttarakhand HC Declines To Interfere With Kempty Falls Parking Lease After Centre Approves Use Of 0.2 Hectares Of Forest Land
The petitioner challenged the proposed leasing of 0.2 hectares of land in Kandi Banglo Ki Patti Chhaijula, Tehsil Dhanaulti, to Paryatan Vikas Evam Yuva Kalyan Samiti for a parking facility near Kempty Fall.2 MIN READ↗
Madras High Court
Madras HC Gives Officials 12 Weeks To Remove Encroachments From Puthuthangal Lake
The petitioner sought removal of an alleged encroachment by the twelfth respondent, Gengai Amman Temple, on the bund of Puthuthangal Lake, including construction of a temple and gate and damage to the lake’s security...1 MIN READ↗
Madras High Court
Madras HC Directs Officials To Remove Encroachments From Siruvanthattan Canal Within 12 Weeks
The petitioner sought a writ of mandamus directing the official respondents to remove alleged encroachments from the Siruvanthattan Canal in specified survey numbers in Mazhavarayanur Village, Villupuram District.1 MIN READ↗
Madras High Court
Cumbum Temple Bullock-Cart Race: Madras HC Orders Permission With Welfare Safeguards, Alternative Route If Needed
The petitioner sought permission to conduct a double bullock-cart (Rekla) race on 4 November 2026, in connection with the Arulmigu Bagavathi Amman temple festival in Cumbum.2 MIN READ↗
Karnataka High Court
Karnataka HC Disposes Neighbour’s Toilet-Waste Discharge Plea After Hotel Toilets Demolished, Says PCB Must Act If Owner Fails To Comply With Notice
The petitioner sought directions to prevent alleged discharge of sewage and effluents from respondent No. 1’s hotel into public drains and the ground near his house, alleging contamination of his well. He also sought...2 MIN READ↗
Supreme Court
Supreme Court Temporarily Allows CSIR-NEERI-Approved Green Crackers In Delhi-NCR On Nov 7-8, As Complete Ban Resumes Nov 9
Since 2018, the Supreme Court had issued directions regulating firecrackers in Delhi-NCR. In 2024, a complete ban was imposed, but in October 2025 the Court temporarily permitted the sale and use of specified green cr...2 MIN READ↗
Madras High Court
After Fresh Encroachments On Villupuram Lake, Madras HC Gives Officials 12 Weeks To Remove Them
The petitioner sought a writ of mandamus directing the Tahsildar to remove alleged encroachments from a water body classified as an “Eri” in Survey Nos. 205/1, 205/1A, 205/B and 205/1C, Thoppu Village, Villupuram Dist...1 MIN READ↗
Karnataka High Court
Karnataka HC Rejects Grape Grower’s Plea For Further Action On Sugar Factory Pollution Complaint, Says Board Had Considered It
The petitioner owned and cultivated grapes on land in Maragur Village, and alleged that pollution from respondent No. 8’s sugar factory damaged her crops and land.2 MIN READ↗
Kerala High Court
Kerala HC Bars Vizhinjam Erosion Panel Report Over Members’ Project Links, Orders Fresh Independent Committee
The petitioners, residents of fishing communities near the Vizhinjam International Seaport, alleged that port construction had caused coastal erosion and challenged the independence of the Expert Committee constituted...3 MIN READ↗
Madras High Court
Madras HC Directs Building Owners/Occupiers To Remove Dangerous Peepal Tree; Corporation To Step In If They Fail
The petitioner challenged a notice issued by the Regional Deputy Commissioner (North), Chennai, under Section 136 of the Tamil Nadu Urban Local Bodies Act, 1998, concerning a Peepal tree alleged to be dangerous. He al...2 MIN READ↗
Madras High Court
School Building On Noombal Pond Must Be Removed Within 12 Weeks, Madras HC Directs Officials
The petitioner sought a writ of mandamus directing the official respondents to remove alleged encroachments by the tenth respondent, ACS Medical College and Hospital, from a pond in Survey No. 35, Noombal Village, and...2 MIN READ↗
Allahabad High Court
Buyers Keep Road-Exchange Plot As Allahabad HC Upholds Injunction, Says Pond Land Cannot Be Exchanged For A Fire Station
A link road constructed in 1987–88 used part of land belonging to the respondents’ predecessor. In 1988, the authorities proposed an exchange, allotting alternative land recorded as Gata No. 112; the predecessor’s nam...3 MIN READ↗
Madras High Court
Madras HC Dismisses Plea To Inspect Country Brick Kiln, As Petitioner Failed To Show Nuisance Or That 2022 Norms Apply
The petitioner sought a direction requiring the authorities to inspect and enquire into alleged nuisance, air pollution, and environmental violations by the eleventh respondent’s country brick kiln, and to act on his...2 MIN READ↗
Madras High Court
Kanyakumari Ice Plant Cannot Resume Without Required Approvals, Madras HC Says
The petitioner sought a mandamus directing the authorities to seal and close the tenth respondent’s ice plant, alleging that it operated without Town Panchayat permission, building-plan approval, or consent to operate...2 MIN READ↗
Madhya Pradesh High Court
MP HC Rejects Bid To Stop Rani Sarai Metro Tree-Felling, Orders Phased Cuts Under At Least Two Bird Experts’ Supervision
The petitioner brought a public interest litigation under Article 226 challenging the proposed felling of trees at Rani Sarai, the Superintendent of Police office premises in Indore, for construction of an underground...3 MIN READ↗
Madras High Court
Madras HC Upholds Compulsory Green Fund Contributions From Tamil Nadu Quarry Operators for Abandoned-Site Restoration
The petitioner, a registered association representing quarry owners, challenged G.O. (Ms.) No. 23, Industries (MMC.1) Department, dated 23 February 2022, which amended the Tamil Nadu Minor Mineral Concession Rules, 19...3 MIN READ↗
Karnataka High Court
Interim protection continues until the statutory appellate authority considers the pending interim-relief application.
The petitioners operated poultry farms in Davanagere District and challenged closure orders issued by the Karnataka State Pollution Control Board on 6 January 2024 or 11 January 2024, as applicable.2 MIN READ↗
Karnataka High Court
Interim protection continues until the statutory appellate authority considers the pending interim-relief application.
The petitioners operated poultry farms in Davanagere District and challenged closure orders issued by the Karnataka State Pollution Control Board on 6 January 2024 or 11 January 2024, as applicable.2 MIN READ↗
Karnataka High Court
Karnataka HC: Stone-crusher safe-zone approval cannot be cancelled on complaints alone without technical evidence
The petitioner applied in March 2022 to establish a stone-crusher unit. Following a joint inspection, the site was declared a safer zone by Gazette notification, and a Certificate of Compliance in Form-B1 was issued.3 MIN READ↗
Karnataka High Court
Karnataka HC asks pollution board to decide on sugar unit’s closure after inspection finds compliance gaps
The petitioner, an integrated sugar, co-generation and distillery unit, challenged KSPCB’s orders dated 6 June 2026 directing closure of its operations under Section 31A of the Air (Prevention and Control of Pollution...2 MIN READ↗
Odisha High Court
Environmental-clearance applications returned solely under Vanashakti-I may be reconsidered under Vanashakti-III.
FACOR’s mining lease for the Katasahi mine had not received Environmental Clearance (EC), and mining operations without EC were disclosed for 2010–11 and 2011–12.2 MIN READ↗
Madras High Court
Water-allocation representation must be decided within two weeks after hearing other users drawing from the dam.
The petitioner, an association representing Kalingarayan Canal ayacut farmers, sought a direction to release water into the canal for the first crop of the 2026–2027 water year.1 MIN READ↗No articles match these filters.