delhi high court
Case BriefsHigh Courts

Any employee working with an organization has the reasonable expectation of being paid a salary decently so that he can afford a decent standard of living from the said income. In case, the employee is not paid adequately, the same may render the employee unmotivated to work and the employee may not give his best in the organization and may look for other suitable jobs to supplement his/ her income.

Case BriefsHigh Courts

    Bombay High Court: In a PIL filed highlighting serious issues of the non-implementation of the Mental Healthcare Act, 2017, in

Case BriefsHigh Courts

Meghalaya High Court: The Division Bench of Ranjit More, CJ. and H.S.Thangkhiew, J., took up a petition which prayed for the following:

Case BriefsSupreme Court

Supreme Court: Directing the Union of India to implement the Lokpal and Lokayukta Act, 2013, the bench of Ranjan Gogoi and Navin

Case BriefsSupreme Court

Supreme Court: Showing concern over the deficiency of infrastructure in the adjudicatory fora constituted under the Consumer Protection Act, 1986, the 3-judge