Court News
Supreme Court: No Formal Demand Notice Needed for Industrial Disputes; Sham Contract Allegations Must Be Heard
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
Industrial Disputes ActClear topic ×
16 articles
Court News
Patna High Court: Strike Participation Alone Cannot Justify Termination Without Enquiry
Read article ↗
Court News
Delhi High Court Declares Airline Pilots Are ‘Workmen’ Under Labour Law, Salary Not a Barrier
Read article ↗
Court News
Punjab & Haryana High Court Awards ₹5 Lakh Compensation to Worker Denied Absorption for 30 Years Despite Supreme Court Order
Read article ↗