Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Supreme Court Verdict in Cauvery Water 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 2026 - All Rights Reserved