Class Action – An Obstacle Race for the Minority
by Karthik Seshadri†
class action
NCDRC | Can homebuyers be made to wait indefinitely for possession of plots allotted 12 years back? Commission answers while directing Ansal to make full return to buyers
National Consumer Disputes Redressal Commission (NCDRC): V.K. Jain (Presiding Member), held that homebuyers cannot be made to wait indefinitely for the possession of
In a narrow majority decision, US Supreme Court affirms that there is no right to class actions under National Labor Relations Act
Supreme Court of the United States: While deliberating on the issue that whether employees should always be permitted to bring their claims