• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • Legal News
  • NATO TO PROVIDE NUCLEAR THREAT PROTECTION TO UKRAINE

Latest News

Back

NATO TO PROVIDE NUCLEAR THREAT PROTECTION TO UKRAINE

Courtesy/By: PRINCE KUMAR SONI  |  27 Mar 2022     Views:518

 

NATO TO PROVIDE NUCLEAR THREAT PROTECTION TO ‘‘UKRAINE’’

NATO’s {North Atlantic Treaty Organisation} leaders agreed to provide equipment and training to Ukraine to fight chemical, biological, radiological, and nuclear threats by Russia. NATO secretary-general ‘Jens Stolenberg’ said forces are ready as long as necessary.

NATO leaders agreed to provide Ukraine with the requisite equipment to fight the possible use of chemical, biological, radiological, or even nuclear weapons by Russia. NATO  countries agreed on the same at an emergency meeting of the western military alliance on Thursday to protect Ukraine from Russia’s attack.              NATO  chief Mr. Stolenberg after the emergency meeting  for War In Ukraine on Thursday in Brussels said that ‘‘ The alliance was worried for the suspicion on Russia might deploy the weapons which are already banned by the international treaty because it seemed like Moscow was creating a false statement for the use of these weapons, and  I expect allies will agree to provide additional support including equipment and with a major increase in the eastern part of the alliance  - on land, in the air, and at sea, to help Ukraine to protect against the attack of Russia .’’ Mr. Stolenberg also said Russia to stop engaging in ‘‘nuclear saber-rattling’’ and repeated warning that Kremlin could be seeking ‘‘a pretext ‘’ for using chemical weapons as the warhead in the second month.

Washington and its allies have accused Russia of spreading an unproven claim that Ukraine had developed a biological weapons program as a possible pretext for potentially launching its own biological or chemical attacks. But no firm evidence  has been provided to justify the said statement of Russia, but Mr. Stolenberg said such accusations on Ukraine ‘‘ may be a way for them to, in a way, try to create the pretext for their use of chemical weapons.’’ As an organization, NATO is not providing weapons to Ukraine. it aims to defend its members from the Russian attack. The 30- nation alliance denied sending troops to Ukraine, either for peacekeeping or for combat, and has said it will not deploy the aircraft for the protection of civilians and police of Ukraine.

NATO  says that 40,000 Russian troops have been killed, grievously hurt, taken to prison, or are missing in Ukraine. Russia had started the war with roughly 190,000 troops and also brought in additional troops from the part of Chechnya, Syria, and other locations.  Volodymyr Zelensky hailed his troops for taking back territory from the Russian forces as the Ukrainian president welcomed the US and Europe’s plans to hit Moscow with a fresh round of sanctions. the Ukrainian military raised a series of counterattacks and also claimed to retake the Makarov part of the capital Kyiv.

Kusti Salm, permanent secretary to the Estonian ministry of defense, told CNBC on Wednesday that Russia is  ‘’clearly’’ preparing the groundwork to potentially use the chemical weapons.

But the president of the united states and other allies made it very clear that if Russia uses chemical weapons, there will be a higher price to pay in consideration to the step against the treaty.  


Courtesy/By: PRINCE KUMAR SONI  |  27 Mar 2022     Views:518

News Updates

Understanding the Laws of War: Protecting Humanity...
03 Jun 2023     Views:61
Understanding the Code of Criminal Procedure (CRPC...
02 Jun 2023     Views:62
The National Drug and Psychotropic Substances (NDP...
01 Jun 2023     Views:54
A Step-by-Step Guide: How to File an FIR in India...
31 May 2023     Views:65
Zero FIR: An Effective Tool for Prompt Criminal Ju...
30 May 2023     Views:88
Unveiling the Dissent of Judges in Judicial Judgme...
28 May 2023     Views:83
Environmental Laws in India: Safeguarding Nature f...
25 May 2023     Views:149
The Recusal of Supreme Court of India Judges from ...
24 May 2023     Views:87
Understanding the Jurisdiction of the Supreme Cour...
23 May 2023     Views:131
Article 142 of the Constitution of India: A Compre...
22 May 2023     Views:128
Landmark Judgments in Arbitration Law in India: A...
21 May 2023     Views:203
Landmark Cases on Anticipatory Bail in India: A Pa...
20 May 2023     Views:157
Embracing the Future: How AI is Revolutionizing th...
18 May 2023     Views:113
Understanding Narcotics Laws in India: A Comprehen...
17 May 2023     Views:146
Understanding Indian Laws on Cross-Border Transact...
16 May 2023     Views:128
ADR mechanism of legal adjudication in India...
15 May 2023     Views:98
Validity of foreign arbitral award in India throug...
14 May 2023     Views:109
Scope of Section 151 CPC...
13 May 2023     Views:228
Detailed Overview on Section 482 of Crpc...
11 May 2023     Views:304
Scope of Decree under CPC...
10 May 2023     Views:194
Legal development of Arbitration Laws in India....
09 May 2023     Views:238
Arbitration Laws in India...
07 May 2023     Views:172
Impact of COVID-19 on Legal Industry...
06 May 2023     Views:166
Chargesheet not having authority's valid sanction ...
02 May 2023     Views:265
Same-Sex Marriage in India...
30 Apr 2023     Views:208
National Commission for Women...
27 Apr 2023     Views:172
Law making process of India....
26 Apr 2023     Views:225
Bail Provisions in India...
25 Apr 2023     Views:244
Life imprisonment in Criminal Law in India...
24 Apr 2023     Views:135
Contempt of Court...
23 Apr 2023     Views:243
The collegium system of Judiciary in India....
22 Apr 2023     Views:147
Remarriage before Expiry of Limitation Period to f...
21 Apr 2023     Views:208
Need for strict measure of NDPS laws in India....
20 Apr 2023     Views:151
Nature of Offence under Section 138 of NI Act is Q...
19 Apr 2023     Views:201
Order VII Rule 11 CPC: Plaint cannot be rejected m...
18 Apr 2023     Views:245
Mediation: At the Dawn of Golden Age organized at ...
16 Apr 2023     Views:284
Central Government's motto should be mediate, not ...
15 Apr 2023     Views:202
Ambedkar Jayanti Celebrations...
14 Apr 2023     Views:315
Supreme Court of India calls for Preventive Measur...
12 Apr 2023     Views:159
Pursuing LL.M is not break in Law Practice, Rules ...
11 Apr 2023     Views:203
Law should take into consideration realities of co...
10 Apr 2023     Views:202
Delhi High Court said that peeping into public bat...
08 Apr 2023     Views:205
Delhi High Court denies bails to AAP's Satyendra J...
06 Apr 2023     Views:805
Supreme Court’s Triple Talaq Judgement Would App...
30 Jan 2023     Views:580
Article 311(1) | An Order of Removal From Service ...
26 Jan 2023     Views:950
Leaders shouldn't disrespect the President or Pri...
17 Jan 2023     Views:464
New bench will hear Ashwini Upadhyay's Supreme Cou...
15 Jan 2023     Views:542
Person Who Drove Rashly with the Knowledge that it...
12 Jan 2023     Views:573
The rigours of Section 37 of the NDPS Act cannot b...
11 Jan 2023     Views:527
Supreme Court sends a notice about a petition for ...
09 Jan 2023     Views:767
The Meghalaya High Court's hold on the MoU definin...
08 Jan 2023     Views:779
Google's appeal of the ?1,337 crore fine from the ...
04 Jan 2023     Views:239
SC Issues Notice In A Batch Of Pleas Challenging T...
03 Jan 2023     Views:313
The Supreme Court rejects appeals against the 2016...
02 Jan 2023     Views:304
Chanda Kochhar and her husband Deepak Kochhar rema...
01 Jan 2023     Views:330
Gender Discrimination in intestate succession unde...
29 Dec 2022     Views:550
Section 300 CrPC BarTrial of a Person Not Only for...
29 Dec 2022     Views:420
Centre Informs Rajya Sabha That There Is No Propos...
28 Dec 2022     Views:308
Calcutta High Court: Depriving wife of her Stridha...
27 Dec 2022     Views:461
Sec 498A: An Apology should be tempered with genui...
24 Dec 2022     Views:288
Kerala High Court: Search engines like Google cann...
23 Dec 2022     Views:384
Rules of the Game Cannot be Changed After the Game...
23 Dec 2022     Views:1161
Bombay High Court: Social Media has become an impo...
21 Dec 2022     Views:436
Calcutta High Court Grants Bail to Murder Accused ...
19 Dec 2022     Views:372
Sec 438 CrPC: Anticipatory Bail Plea is Not Mainta...
19 Dec 2022     Views:538
Rights of secured creditors under SARFAESI, Recove...
18 Dec 2022     Views:296
Can a man accuse his wife of domestic violence? De...
17 Dec 2022     Views:575
CRITICAL ANALYSIS OF BAIL PROVISIONS UNDER THE IND...
15 Dec 2022     Views:579
Guardianship of an illegitimate minor granted to h...
14 Dec 2022     Views:279
Under the POCSO Act, rehabilitation of the victim ...
14 Dec 2022     Views:292
CRITICAL ANALYSIS OF BAIL PROVISIONS UNDER THE IND...
13 Dec 2022     Views:773
The current collegium system shouldn't be abandone...
10 Dec 2022     Views:336
Framing of a uniform marriage code applicable to a...
09 Dec 2022     Views:421
Telangana High Court: Appropriation of a Decree of...
07 Dec 2022     Views:281
Appointment Cannot Be Denied Merely Because The Ca...
06 Dec 2022     Views:484
FIR has been Lodged for Settling Monetary Dispute-...
06 Dec 2022     Views:338
Form 16 Issued By Employer Is Reliable Evidence To...
06 Dec 2022     Views:754
Bombay high court issued instructions in a PIL loo...
06 Dec 2022     Views:576
CA Cannot Be Prosecuted for ingenuine documents su...
05 Dec 2022     Views:485
Bombay High Court Slams Maharashtra's State Mental...
04 Dec 2022     Views:206
Ex-parte order passed by Delhi High Court for prot...
04 Dec 2022     Views:266
AFTER HAVING CONSENSUAL INTERCOURSE, DECLINING TO ...
30 Nov 2022     Views:460
Allahabad HC Rules That Marriage Certificate Issue...
29 Nov 2022     Views:493
CALCUTTA HIGH COURT ASKS BCI TO REPLY TO THE PLEA ...
28 Nov 2022     Views:215
Second and Successive Anticipatory Bail Applicatio...
26 Nov 2022     Views:302
Court Sentences Man To Six-Month Imprisonment For ...
26 Nov 2022     Views:215
Delhi High Court awards grande legal costs of Rs. ...
24 Nov 2022     Views:314
What Will Happen If Lawyers Go on Strike and Meet ...
23 Nov 2022     Views:274
KERALA HC HELD THAT HUSBAND IS LIABLE FOR SEX WITH...
23 Nov 2022     Views:1250
SC Refuses To Entertain Plea Seeking Two Child Pol...
22 Nov 2022     Views:247
DUE TO DISTRICT JUDGES' RELUCTANCE TO GRANT BAIL O...
21 Nov 2022     Views:208
Supreme Court seeks Union Government to answer a p...
21 Nov 2022     Views:285
SOCIETY'S OUTRAGE NOT GROUND TO SUPPRESS FREE SPEE...
20 Nov 2022     Views:254
Plea for guidelines on seizure of digital device...
19 Nov 2022     Views:285
MLA Poaching case...
19 Nov 2022     Views:211
Supreme Court stays Bombay High Court's observatio...
18 Nov 2022     Views:309
P&H HC SAYS, CHEQUE BOUNCE COMPLAINT FILED ON THE ...
16 Nov 2022     Views:245
J&K will always be part of India; Civil society gr...
15 Nov 2022     Views:250
POCSO not meant to criminalise consensual romantic...
14 Nov 2022     Views:296
CONTEMPT OF COURT CAN’T BE ISSUED ON THE SHEER G...
14 Nov 2022     Views:311
FIND A LAWYER




FIND A LAW SCHOOL



Most Read News Articles

  • Sabrimala Verdict (28 sept 2018) - A End of Taboo.
    On 07 Oct 2020    Views:90588
  • DOCTRINE OF ELECTION UNDER TRANSFER OF PROPERTY ACT, 1882
    On 08 Jul 2020    Views:62902
  • Case Analysis: THE BERUBARI UNION CASE
    On 14 Dec 2020    Views:62838
  • Case Analysis: Vellore Citizens Welfare Forum vs Union of India
    On 11 Dec 2020    Views:56651
  • A.K. Gopalan v. State of Madras (1950 AIR 27, 1950 SCR 88)
    On 08 Nov 2020    Views:50903
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

Allow Cookies!

By using our website, you agree to the use of cookies

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1127 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.