Court News
Work and Justice: Labour Law & Employment Rights in India
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5 articles
Court News
Supreme Court Forms 9-Judge Bench to Decide ‘Industry’ Definition Under Labour Law
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Court News
Supreme Court: No Formal Demand Notice Needed for Industrial Disputes; Sham Contract Allegations Must Be Heard
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Court News
Supreme Court Rules Allowances Must Be Included in Overtime Wages Under Factories Act
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Court News
Patna High Court: Strike Participation Alone Cannot Justify Termination Without Enquiry
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