monetary compensation Archives

‘Reputation is a crucial factor in society’; Calcutta High Court grants ad interim injunction restraining posting of defamatory content

Right to freedom of speech and expression does not confer right in absolute form to tarnish someone’s image and reputation which he/she owns in the society.

Case Briefs High Courts

Jharkhand High Court| Date of application or Date of death – From when is the monetary compensation on account of death of an employee to be paid?

Jharkhand High Court: S.N. Pathak, J., allowed the writ petition directing Central Coalfields Limited (‘CCL') to modify the monetary compensation

Case Briefs High Courts

Jhar HC | Compassionate Appointment cannot be granted after a lapse of reasonable period which must be specified in the rules; petition dismissed allowing monetary compensation

Jharkhand High Court: S.N. Pathak, J., while dismissing the present petition, reiterates, “Compassionate Appointment is a concession and not a right.” Husband

Case Briefs High Courts

In defamation cases, public apology more suitable than monetary damages

Delhi High Court: The Single Bench of Rajiv Sahai Endlaw, J. has opined that a direction to issue a public apology would