-Manupatra

Lok Sabha Confirms Imposition of President Rule in Manipur || AP HC: Court Possesses Limited Scope of Judicial Review in Transfer Cases on Account of Exigencies || Bom. HC: Can’t Evict Tenants Under Arbitration Act if Occupying Premises Falling under DA || Delhi High Court Passes Permanent Injunction in Favour of ‘Peak XV Partners’ || Bombay HC: Condition that Younger Candidate Would be Preferred Over Older Candidate Violates COI || Kar. HC Refuses to Entertain Petition Seeking Implementation of Circular Regarding Usage of ‘Dalit’ || Kar. HC: Rapido, Uber Can’t Operate in State Unless Relevant Guidelines Issued || Delhi HC: Preserve CCTV Footage When Complaint against Dept. Regarding Illegal Detention in Received || SC Refuses to Direct States to Establish Public Libraries || SC: To Prevent Re-Litigation, Quasi-Judicial Bodies are Bound by Principles of Res-Judicata

Here is Why Supreme Court Decided to Give More Water from Cauvery to Karnataka - (16 Feb 2018)