Allahabad HC: Person Reposing Faith in Islam Cannot Claim Right in Nature of Live-in-Relationship  ||  Bom. HC: Renaming of Aurangabad and Osmanabad to Chhatrapati Sambhajinagar And Dharashiv Upheld  ||  SC: Time Limit u/s 14(3) of JJ Act to Ascertain Physical & Mental Health of Juvenile is Directory  ||  SC: History Sheets Shouldn’t Contain Name of Innocent Indiv. Solely Because of their Caste or Backg.  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Centre to Withdraw Letter Asking States to Not Take Action Against Ayurvedic & Ayush Products Ads  ||  Directions Against Misleading Advertisements Issued by Supreme Court  ||  Del. HC: Rs. 1 Lakh Cost Imposed on Person Who Made Lord Hanuman Party in Property Dispute  ||  Ker. HC: Termination of 27 Weeks Pregnancy Citing Foetal Abnormalities Permitted  ||  SC: Inclined to Hold That Accused in One Case Shouldn’t be Denied Anticipatory Bail in Another Case    

Supreme Court Verdict in Cauvery Dispute Case Today. Here's the Story So Far - (16 Feb 2018)

A three-judge bench headed by the Chief Justice of the Supreme Court will give its order on Karnataka’s Special Leave Petition (SLP) against the Cauvery Water Disputes Tribunal’s grant of a water-sharing formula between Karnataka, Tamil Nadu, Kerala and Puducherry – where the two states Karnataka and Tamil Nadu have primarily been caught in a tussle for more water from the river for decades.

Tags : COURT   SUPREME COURT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved