worker Archives | SCC Times

UK SC | Whether an Uber driver is a “worker” for the purposes of employment legislation that gives “workers” rights and other employment benefits? SC decides

United Kingdom Supreme Court: A Full Bench of Lord Reed (President), Lord Hodge (Deputy President), Lady Arden, Lord Kitchin, Lord Sales, Lord

Legislation Updates Statutes/Bills/Ordinances

Industrial Relations Code, 2020 | Recognition of Negotiating Union, Prohibition on strikes & lock-outs without prior notice of 14 days [Key Highlights]

Industrial Relations Code, 2020 received Presidential Assent on 28-09-2020. The Industrial Relations Code, 2020 Industrial Relations Code has been introduced for amalgamating,

Case Briefs Supreme Court

Centre & States must stop passing on the burden on one another for time-bound payment of wages: SC

Supreme Court: The bench of Madan B. Lokur and NV Ramana, JJ directed the the Ministry of Rural Development to prepare an