Case BriefsHigh Courts

Delhi High Court: Jyoti Singh, J., addressed an issue with regard to revised wages for prisoners in Delhi Prisons. Purpose of the present

Case BriefsSupreme Court

Supreme Court: In the batch of petitions challenging clause (iii) of the Ministry of Home Affairs order dated March 29, 2020 directing

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of Ashok Bhushan, Sanjay Kishan Kaul and MR Shah, JJ has extended the interim relief in the

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What did Ministry of Home Affairs state in the May 17th, 2020 Order with regard to the ‘Payment of Wages’? On 29th

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of L. Nageswara Rao, Sanjay Kishan Kaul and BR Gavai, JJ has issued notice in a number

Case BriefsHigh Courts

Bombay High Court: K.R. Shriram, J. dismissed an admiralty suit filed by the plaintiff insofar as he claimed wages under the provision of

Case BriefsHigh Courts

Jammu and Kashmir High Court: A Single Judge Bench comprising of Sanjeev Kumar, J., dismissed the current writ petition invoked for quashing