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Justice S. Vaidyanathan was appointed by the President as new Chief Justice of the High Court of Meghalaya on 02-02-2024 and took charge of his new office on 11-02-2024.
Supreme Court clarified that Standing Orders cover wider activities of workmen and were workmen specific, yet, in view of Section 13B of 1946 Act, a specific notification can be made applying CCA Rules 1965 to that specific aspect, but a notification was necessary.
The KIIT Student Law Review (KSLR) is the flagship review (ISSN: 2348-4381) of the School of Law, KIIT University, Bhubaneswar, Odisha having
The transition phase from one workplace to another is a period full of uncertainty and doubts. They say that notice period is your honeymoon period, but for some, it turns out to be a perfect example of “Aag ka dariyaa hai…..doob ke jaana hai”.
Jammu and Kashmir and Ladakh High Court stated that workmen can challenge their retrenchment order even after accepting retrenchment amount in case their employer has not followed the mandate of S. 25-F of Industrial Disputes Act, 1947
Karnataka High Court: While deciding the instant appeal wherein the issue was whether the liability of the Insurance Company is
Gujarat High Court: The instant petitions came up before the Court challenging the Award of the Labour Court, Vadodara, whereby which it
The Labour Department, Haryana has taken up a series of measures to improve ‘Ease of Doing Business’. The emphasis has been on
Occupational Safety, Health and Working Conditions Code, 2020 received Presidential Assent on 28-09-2020. The Occupational Safety, Health and Working Conditions Code, 2020
The Code on Social Security, 2020 received Presidential Assent on 28-09-2020. The Code on Social Security, 2020 Second National Commission on Labour,
by Animesh Upadhyay & Shashank Pandey*
Rajya Sabha passed The Code on Wages Bill, 2019 after due consideration and discussion. Lok Sabha has already passed the bill on
13 Central Labour Laws brought in the ambit of New Code
As reported by PTI, Cabinet has approved the Code on Wages Bill which seeks to : ” subsume existing laws related to
by Devika Sharma†
Supreme Court: The bench of Madan B. Lokur and NV Ramana, JJ directed the the Ministry of Rural Development to prepare an
Supreme Court: The Bench of Dr. A.K. Sikri and N.V. Ramana, JJ held that construction workers are not covered by the Factories