Jammu and Kashmir and Ladakh High Court
Case BriefsHigh Courts

The High Court stated that that the person who asserts that there is equality in work has to prove the same first.

himachal pradesh high court
Case BriefsHigh Courts

“No tangible explanation has been offered by the respondents to justify the date of appointment becoming relevant for fixing different pay scales for discharging similar work in the same cadre.”

Case BriefsSupreme Court

“The wisdom and advisability of the Courts in the matters concerning the finance, are ordinarily not amenable to judicial review unless a gross case of arbitrariness or unfairness is established by the aggrieved party.”, observed Supreme Court

High Court Round UpLegal RoundUp

    Allahabad High Court Allahabad High Court dismisses appeal against acquittal order in Babri Masjid Demolition Case In an appeal against

Allahabad High Court
Case BriefsHigh Courts

    Allahabad High Court: In a writ petition filed against the validity of the order which rejected petitioner’s representation and claim

Case BriefsHigh Courts

Bombay High Court: The Division Bench of Sunil B. Shukre and Rohit B. Deo, JJ., expressed its view that, The principle “Equal

Case BriefsInternational Courts

European Court of Justice (ECJ): The Second Chamber composed of A. Arabadjiev, President of the Chamber, A. Kumin, T. von Danwitz (Rapporteur),

Case BriefsHigh Courts

Jharkhand High Court: S. N Pathak J., upheld the award applying the principle of equal pay for equal work.  The facts of

Case BriefsHigh Courts

Meghalaya High Court: The Bench comprising of Mohammad Yaqoob Mir, CJ. and S.R. Sen, J. directed the government to adhere to the principles

Case BriefsSupreme Court

Supreme Court: Stating that the Court would fail in it’s duty if it did not took note of the grievance of the

Case BriefsSupreme Court

Supreme Court: Dealing with the question as to whether temporarily engaged employees (daily-wage employees, ad-hoc appointees, employees appointed on casual basis, contractual