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The vesting of the power for the confirmation of the nomination of arbitrators in the General Manager of the employer, runs contrary to the principle of impartiality and independence of the arbitration process.
“In the future if stray individual cases of unauthorized and illegal construction are found dotting Azad Market, Delhi, petitioner may approach the Special Task Force constituted by the Ministry of Housing and Urban Affairs, Government of India.”
The Supreme Court asks the chairperson and capital market regulator of the SEBI to thoroughly and specifically investigate any violation.
On 2-3-2023, the Securities and Exchange Board of India (‘SEBI’) restrained the promoters of Sadhna Enterprises including Arshad Warsi along with other
The Delhi High Court held that the engagement of BSNL VRS-2019 retirees in any Central Public Sector Enterprises/Government department on contractual/consultancy basis, for which the retired employees on superannuation in due course were eligible for consideration, was not in violation of Clause 8 (iii) of BSNL Voluntary Retirement Scheme-2019.
The court has reversed the US District Court order that had barred the enforcement of a law passed by Southern District of Indiana, requiring the medical providers to dispose of foetal remains via burial or cremation instead of as “medical waste” stating that the law violated the First Amendment.
Madras High Court: A writ petition filed under Article 226 of the Constitution of India to issue a writ of habeus corpus
Yardstick, for extending the benefit of compassionate Appointment should be dependency of the dependents on the deceased government servant and, therefore, their marital status only should not be an impediment for consideration on compassionate ground.
by Yash Vardhan Garu† and Kashish Harwani††
Karnataka High Court: M Nagaprasanna, J. quashed the proceedings initiated against a public servant working as an Executive Engineer in
Madhya Pradesh High Court: Subodh Abhyankar, J., allowed a writ petition which was filed against the order of externment wherein the respondent
National Green Tribunal (NGT): A Coram of Justice Adarsh Kumar Goel (Chairperson) and S.P. Wangdi (Judicial Member), K. Ramakrishnan (Judicial Member), JJ.,
National Green Tribunal (NGT): The Bench of Adarsh Kumar Goel, CP and K. Ramakrishnan (JM) and Dr Nagin Nanda (EM), stated that, “Inspite
Madhya Pradesh High Court: This interlocutory application was filed before the Bench of Atul Sreedharan, J. Facts of the case were that
Patna High Court: The Bench of Madhuresh Prasad, J. allowed a petition challenging order directing withdrawal of pay increments, holding that enquiry
Supreme Court of Sri Lanka: In this appeal violation of Right to Equality was contended which was even upheld by the bench
National Green Tribunal (NGT): The Bench headed by the NGT Chairperson AK Goel J., while addressing a matter related to school’s violating
Bombay High Court: In an highly structured and ornate decision concerning the deficiencies of the Maharashtra (Urban Areas) Protection and Preservation of
Gauhati High Court: A writ petition claiming violation of principles of natural justice since excise duty was levied on the petitioner retrospectively
High Court of Jharkhand at Ranchi: The Court recently held that on the death of an employee and removal of his/ her