Constitution of India, 1949
131.Original jurisdiction of the Supreme
Court.-
Subject to the provisions of this
Constitution, the Supreme Court shall, to the exclusion of any other court,
have original jurisdiction in any dispute-
(a) between the Government of India and one or
more States; or
(b) between the Government of India and any
State or States on one side and one or more other States on the other; or
(c) between two or more States, if and in so
far as the dispute involves any question (whether of law or fact) on which the
existence or extent of a legal right depends:
Provided that the said jurisdiction shall not
extend to a dispute arising out of any treaty, agreement, covenant,
engagements, and or other similar instrument which, having been entered into or
executed before the commencement of this Constitution, continues in operation
after such commencement, or which provides that the said jurisdiction shall not
extend to such a dispute.