Case BriefsSupreme Court

Supreme Court: In the Cauvery Water Dispute where the issue relating to referring the matter to the Tribunal was concerned, the 3-judge

Case BriefsSupreme Court

Supreme Court: The Court directed the State of Karnataka to release 6000 cusecs of water from tomorrow i.e. 28.09.2016 till the next

Case BriefsSupreme Court

Supreme Court: As an interim measure, regard being had to the subsequent developments and the problems that have been highlighted by Fali

Case BriefsSupreme Court

Supreme Court: In the light of the violence in the States of Tamil Nadu and Karnataka because of an order passed by