Delhi High Court
Case BriefsHigh Courts

The Delhi High Court held that the engagement of BSNL VRS-2019 retirees in any Central Public Sector Enterprises/Government department on contractual/consultancy basis, for which the retired employees on superannuation in due course were eligible for consideration, was not in violation of Clause 8 (iii) of BSNL Voluntary Retirement Scheme-2019.

Case BriefsSupreme Court

Supreme Court: The bench of Sanjay Kishan Kaul and MM Sundresh*, JJ has held that when there is a reasonable basis for

Case BriefsHigh Courts

Kerala High Court: N. Nagaresh, J., held that it is by virtue of the statute mandating reservation for disabled persons that persons

Case BriefsSupreme Court

Supreme Court: The bench of Dr. DY Chandrachud* and AS Bopanna, JJ while upholding the constitutionality of the Scheme formulated by the

Case BriefsSupreme Court

The percentage distribution of the indebted agricultural households depicted the poverty that envelops the class of small and marginal farmers.

Case BriefsHigh Courts

Uttaranchal High Court: The Division Bench of Manoj Kumar Tiwari and Alok Kumar Verma, JJ., decided on a petition which was filed

Case BriefsTribunals/Commissions/Regulatory Bodies

West Bengal Authority for Advance Ruling (AAR): The Bench of Sydney D’Silva and Parthasarathi Dey (Members) addressed an application sought on the

Case BriefsHigh Courts

Uttaranchal High Court: A Single Judge Bench comprising of Alok Singh, J. dismissed a writ petition wherein the petitioner could not satisfy