Industrial Disputes Act Archives

‘Shocking and Astounding order’; Bombay HC quashes CGIT’s order reinstating employee who slapped supervisor

The Court found it shocking that the CGIT did not find the act of an employee slapping his supervisor without provocation to be serious, and such misconduct ought to be visited with penalty of termination.

Op Eds OP. ED.

Arbitration as a Method of Adjudication of Industrial Disputes: An Analysis

by Amrut Anil Joshi† and Anand Ratnakar Pai††

Op Eds OP. ED.

Glenmark Pharmaceuticals Limited v. State of Tripura: A case comment

by Dormaan Jamshid Dalal* and Varun Rajiv Joshi**

Case Briefs High Courts

If Labour Court orders reinstatement and employer challenges the said order, is workman entitled to payment of full wages during pendency of challenge by employer? Del HC explains in consonance of Industrial Disputes Act

Delhi High Court: The Division Bench of Rajiv Shakdher and Talwant Singh, JJ., decided a matter with regard to payment of full

Case Briefs District Court

How is compensation for termination of services to be assessed in absence of applicability of special statute? Court decides in a case of termination of Law Officer’s services

Saket Courts, New Delhi: Naresh Kumar Laka, Additional District Judge – 03 decided a matter wherein an employee claimed full back wages

Case Briefs High Courts

Bom HC | Will strict rules of pleadings as applicable for suits filed under CPC be applicable under Industrial Disputes Act as well? HC elaborates

Bombay High Court: Anil S. Kilor, J., reiterated that the strict rule of pleadings as applicable to civil suits is not applicable under

Case Briefs High Courts

Del HC | If a petition involving industrial dispute has no ‘exceptional circumstances ‘ but does have statutory remedy available, can it still be entertained by Court? HC discusses SC’s principles

Delhi High Court: J.R. Midha, J., while addressing the present petition observed the principle laid down by the Supreme Court of India with

Case Briefs Supreme Court

No contempt action against FCI: To establish ‘civil contempt’, disobedience of order should be wilful, deliberate & with full knowledge of consequences

Supreme Court: A Division Bench of A.M. Khanwilkar and Dinesh Maheshwari, JJ., while addressing a contempt petition held that, “…to constitute civil contempt,

Case Briefs Foreign Courts

SL SC | Termination of employee justified where he did not act with full honesty; Court allows appeal by employer

Supreme Court of the Democratic Socialist Republic of Sri Lanka: A Full Bench of Sisira J. de Abrew, Murdu N.B. Fernando and

Legislation Updates Notifications

Central Government : “Services” engaged in “Banking Industry” with the status of “Public Utility Service” be extended with the same for a period of 6 months

S.O. 1614(E) — Whereas the Central Government is satisfied that public interest so requires that the services engaged in the Banking industry,

Case Briefs High Courts

HP HC | Limitation of appeal to be kept in view while moulding the relief

Himachal Pradesh High Court: A Division Bench of Surya Kant, C.J. and Sandeep Sharma, J. dismissed a letters patent appeal finding no

Case Briefs Supreme Court

Retrenched worker can’t claim preference over regularised employee for re-employment under Section 25(H) of ID Act

Supreme Court: In the matter where an illegally terminated workman had sought reinstatement claiming preference over other persons being a “retrenched workman”

Case Briefs High Courts

Existence of an ‘employer-employee’ relationship is a sine qua non for protection under Section 33 of Industrial Disputes Act, 1947

Bombay High Court: A Single Judge Bench comprising of S.C. Gupte, J. allowed a writ petition filed by ‘IDBI Bank Ltd.’ and

Case Briefs High Courts

Continuation of proceedings even after parties having entered into settlement would be an abuse of process of law

Karnataka High Court: While passing the order in a criminal petition filed under Section 482 of CrPC, a Single Judge Bench of