New Jersey Supreme Court
Case BriefsForeign Courts

“A business practice that requires workers to assume the appearance of an independent business entity — a company in name only — could give rise to an inference that such a practice was intended to obscure the employer’s responsibility to remit its fund contributions as mandated by the State’s employee protections statutes”

Case BriefsHigh Courts

Gujarat High Court: Biren Vaishnav, J. dismissed a petition which was filed aggrieved by the award dated 14-02-2020 by which petitioner-State of

Foreign LegislationLegislation Updates

On 5th April 2022, Employment and Social Development Canada (ESDC) has announced that the minimum wage will increase from $15 to $15.55

Case BriefsSupreme Court

Supreme Court: The bench of Hemant Gupta and V. Ramasubramanian*, JJ has held that an ad hoc payment made to the workers

Legislation UpdatesStatutes/Bills/Ordinances

The Labour Department of Delhi has published the Draft of the Code on Wages (Delhi) Rules, 2021 which shall extend to the

Legislation UpdatesRules & Regulations

The Government of Gujarat has issued the Code on Wages (Gujarat) Rules, 2021 vide notification dated October 5, 2021. Key provisions under

Case BriefsHigh Courts

Andhra Pradesh High Court: Opining that, a Math, which is a separate institution rendering certain religious and other functions pertaining to a

Legislation UpdatesRules & Regulations

Union Ministry of Labour and Employment has notified the draft rules under the Occupational Safety, Health and Working Conditions Code, 2020 on

Legislation UpdatesNotifications

In view of the extension of the nationwide lockdown, it has been decided by EPFO to allow grace period of 30 days

Legislation UpdatesNotifications

In the wake of Outbreak of Corona Virus (COVID-19) Pandemic Secretary of Ministry of Labour and Employment issues advisory: All the employers

Op EdsOP. ED.

by Tushar K. Shah† and Itisha Khandelwal††

Case BriefsHigh Courts

Rajasthan High Court: Mohammad Rafiq, J. disposed of an application seeking a grant of last wages drawn by the employee under the

Case BriefsHigh Courts

Rajasthan High Court: The Bench of Arun Bhansali, J.,  allowed the writ petition filed in regard to payment of minimum wages as

Case BriefsHigh Courts

Bombay High Court: A Division Bench comprising of R.M. Savant and Nitin W. Sambre, JJ. allowed a petition filed by a suspended worker

Case BriefsSupreme Court

Supreme Court: The bench of Madan B. Lokur and NV Ramana, JJ directed the the Ministry of Rural Development to prepare an