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Supreme Court: The 3-Judge Bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ directed Centre to apprise it

Cases ReportedSCC Weekly

Inter-State Water Disputes Act, 1956 — Ss. 5, 6, 3 and 2(c): In Cauvery Water Dispute Casescase, State of Karnataka gets additional

Case BriefsSupreme Court

Supreme Court: Deciding the Cauvery Water Dispute that reportedly travels beyond 100 years, the bench of Dipak Misra, CJ and Amitava Roy

Case BriefsSupreme Court

Supreme Court: With regard to the constitution of the “Cauvery Management Board”, the Court directed the States of Karnataka, Tamil Nadu, and

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 matter relating to the Cauvery Water Disputes, the bench of Dipak Misra and Uday U. Lalit, JJ gave