Court News
Supreme Court Forms 9-Judge Bench to Decide ‘Industry’ Definition Under Labour Law
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19 articles
Court News
Supreme Court Constitution Bench to Redefine “Industry” Under Labour Laws from March 17
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Court News
Court Clarifies Scope of Industrial Disputes Act in Reinstatement Cases
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Court News
Delhi HC: Courts Must Not Interfere at Show-Cause Stage in Sexual Harassment Cases
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Court News
Supreme Court Declares Temple Trusts Not an Industry Under Labour Law
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Court News
Madras High Court: Non-Citizens Cannot Be Fired Solely for Nationality, Relief to Sri Lankan Refugee
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Court News
Supreme Court Expands POSH Act Protection: Women Can Approach Their Own ICC Against Harassment by Outsiders
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