Bar on Government servants to engage in strikes? Ker HC elaborates
Kerala High Court: While expressing that, it is the duty of the welfare Government to protect not only the citizens, but to
Trade Union
Pat HC | Directions given to Registrar of Trade Union to decide on internal matters of the union, Court refrains from intervening
Patna High Court: Shivaji Pandey, J. disposed of the writ application with the direction that the Registrar of Trade Unions should examine
Trade Union is an operational creditor under the Insolvency and Bankruptcy Code, 2016
Supreme Court: Holding that the trade union represents its members who are workers, to whom dues may be owed by the employer,