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The Supreme Court held that the IAF and the Indian Army were vicariously liable, jointly and severally, as the former was Veteran’s immediate employer and the latter was the organization controlling and in charge of the Military Hospital
In the case at hand, as the right to be heard was denied to the community certificate holder, the burden of proof to disprove the nature of the certificate, had not been discharged. Hence, the Supreme Court presumed the community certificate to be genuine.
The confessional statement was signed beyond the official hours in the office premises in the presence of only male witnesses.
Karnataka High Court: While deciding the instant appeal wherein the issue was whether the liability of the Insurance Company is
Gujarat High Court: The instant petitions came up before the Court challenging the Award of the Labour Court, Vadodara, whereby which it
Jammu and Kashmir and Ladakh High Court: While deciding the instant appeal vis-a-vis compassionate appointment, the Division Bench of Tashi Rabstan and
Jammu and Kashmir and Ladakh High Court: While deciding the instant appeal wherein substantial questions of law were raised vis-a-vis SectionS 80,
Jammu and Kashmir and Ladakh High Court: While deciding the question raised in the instant petition that, whether the classification
Supreme Court of India: While deciding the instant petition wherein the division bench of L. Nageshwar Rao and B.R. Gavai, JJ., had
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua, JJ., dismissing the present claim against the
Supreme Court: In the case where the employees of Municipal Corporation governed by the Uttar Pradesh Municipal Corporation Act, 1959 claimed gratuity
Tripura High Court: While deciding upon the present writ petition wherein the petitioner’s appointment in Group- D post was cancelled by the
Supreme Court: Paying heed to the plight of the retired Government Servants who had alleged unfair treatment pertaining to reimbursement of medical
Supreme Court: In the light of serious irregularities in the selection process of appointment of assistant teachers in government lower primary schools,