Workman
Case BriefsSupreme Court

The Supreme Court observed that effective relief can be granted to a worker only if the permanent address of the workman is furnished in the pleadings.

Legal RoundUpSupreme Court Roundups

This roundup revisits the analyses of Supreme Court’s judgments/orders on validity of AIBE; ex-communication of Dawoodi Bohras; decriminalisation of adultery; permissibility of DNA test of children to prove allegations of adultery; and more. It also covers reports on the career trajectory & important decisions of Justice Surya Kant and Justice Dipankar Dutta and the newly appointed 7 judges of the Supreme Court; Explainers on important law points; and Cases Reported in SCC Weekly in the month of February.

Breach of Loyalty or a Restriction on Freedom
Experts CornerKhaitan & Co

by Anshul Prakash†, Kruthi N. Murthy†† and Varsha Sankara Raman†††
Cite as: 2023 SCC OnLine Blog Exp 6

Delhi High Court
Case BriefsHigh Courts

The Court has a duty to ensure compliance with the principles of natural justice and when an award has been passed without complying with the mandatory principles of natural justice, this Court being the custodian of rights and liberties of parties must take its guard to correct the infirmities which have already been carried out.

Call For PapersLaw School News

    About the AMU Law Society Review The AMU Law Society Review is the flagship journal of the Faculty of Law,

Cases ReportedSCC Weekly

    Criminal Procedure Code, 1973 — Ss. 451 and 457: In this case, civil suit was pending between financier of vehicle

Cases ReportedSCC Weekly

In 2022 SCC Volume 2 Part 4, read a very interesting decision, wherein a death row convict subjected a 5-year-old girl to

Case BriefsSupreme Court

Supreme Court: The bench of Hemant Gupta and V. Ramasubramanian*, JJ has held that an ad hoc payment made to the workers

Case BriefsSupreme Court

Supreme Court: In the case where it was argued before the Court that the Industrial Disputes (Rajasthan Amendment) Act, 1958 which received

Case BriefsHigh Courts

Kerala High Court: Commenting on the history of militant trade unionism in the State of Kerala Devan Ramachandran, J. called it an

Case BriefsSupreme Court

“Overall activities and functions of the Irrigation Department would have to be considered while deciding the question whether it is carrying on manufacturing activities.”

Case BriefsHigh Courts

Jharkhand High Court: Sanjay Kumar Dwivedi, J., held that Section 106 of the Factories Act is mandatory in nature and the Courts

Legislation Updates

The brief discusses minimum wages of Federal and State Level of USA.   USA Minimum Wage 2021 States 2021 Federal $7.25 Alaska

Law made Easy

STOP Child Labour- It promotes jobs & protects people.

Legislation UpdatesStatutes/Bills/Ordinances

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

Hot Off The PressNews

Supreme Court: The bench of Ranjan Gogoi, CJ and Sanjiv Khanna, J has issued notice to the Centre in a writ petition

Case BriefsSupreme Court

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

Foreign LegislationLegislation Updates

In a corrigendum notification S.O. 1049(E) issued by the Ministry of Labour and Employment, the new S. 11-A which provides for the provision

Case BriefsSupreme Court

Supreme Court: Dealing with the question as to whether temporarily engaged employees (daily-wage employees, ad-hoc appointees, employees appointed on casual basis, contractual

New releases

The book India: The Business Opportunity was released at the Nehru Centre in London. The book release was attended by Mr Srinivas