Court News
Got the Job on Compassionate Grounds, Then Left the In-Laws? Rajasthan High Court Orders 25% of Widow’s Salary to Be Paid to Mother-in-Law
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
service lawClear topic ×
204 articles
Court News
Rs 1 Crore COVID Ex Gratia: Delhi HC Dismisses NDMC Beldar’s Widow’s Plea Filed Six Years Later, Says a COVID-Era Death Is Not Enough Without Proof of COVID Duty
Read article ↗
Court News
Didn’t Know He Was Named in His Brother’s Case: Madras High Court Says Non-Disclosure Is Not Suppression, Restores SI Aspirant’s Candidature
Read article ↗
Court News
Retired, But Not Paid: State of Jharkhand v. Jitendra Kumar Srivastava and Why Pension and Gratuity Are Your Property
Read article ↗
Court News
Contract Consultant Gets 180 Days’ Maternity Benefit: Rajasthan HC Says Nature of Employment Alone Cannot Defeat the Right
Read article ↗
Court News
Missed Your Physical Test in Police Recruitment? No Automatic Second Chance, Says Supreme Court — ‘Grace, Charity or Compassion’ Have No Place in Public Employment
Read article ↗
Court News
Charge-Sheeted on Retirement Day: Supreme Court Upholds Pay-Scale Cut for Retired Bank Officer, Pension to Be Recomputed
Read article ↗
Court News
‘Once the Road Is Chosen, the Traveller Must Walk It to the End’: Supreme Court Sets Aside 1993 Dismissal of IAF Officer Discharged by Criminal Court
Read article ↗
Court News
Railway Service Is Central Government Service: Supreme Court Restores KSEB Engineer’s Weightage Benefit (Bency John v. KSEB)
Read article ↗
Court News
No Vested Right to Be Promoted Under Old Rules: Supreme Court Sets Aside Orders for DPC to Odisha ARTO Posts (State of Odisha v. Sreepati Ranjan Dash)
Read article ↗
Court News
When Can the Centre Refuse an IPS Officer’s Voluntary Retirement? Supreme Court Explains ‘Pending’ and ‘Contemplated’ Proceedings (Abdur Rahman v. Union of India)
Read article ↗
Court News
Graduate Who Hid His Degree for a Post Capped Below Class 12 Loses Job: Supreme Court Restores Dismissal (GM (HR) v. K. Poovarasan)
Read article ↗