Constitution of India 1950 :

Articles 32, 136 and 226 - Environmental Matters - Scientific and Technical aspects of Environmental matters - Reference to expert bodies by Supreme Court and High Courts - Permissibility of - Held : Supreme Court and High Courts can refer Scientific and Technical aspects for investigation and opinion to expert bodies.

Article 21 - Life and Liberty - Environmental degradation - Held : Environmental aspects concern life - Hence, Article 21 attracted. 

Environmental Law : Environmental Protection and Pollution Control Industrial Pollution Cases - Judicial intervention - Nature, Scope and Limits of - Explained - Water (Prevention and Control of Pollution) Act, 1974 - Air (Prevention and Control of Pollution) Act, 1981-Hazardous Wastes (Management and Handling) Rules, 1989 - Environmental (Protection) Act, 1986 - National Environmental Tribunal Act, 1995, National Environmental Appellate Authority Act, 1997.