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3 articles

Dismissed Co-operative Bank Employee Can Go Straight to the Labour Court: Kerala High Court Says Internal Appeal Under Rule 198(4) Need Not Be Exhausted

Court News

Dismissed Co-operative Bank Employee Can Go Straight to the Labour Court: Kerala High Court Says Internal Appeal Under Rule 198(4) Need Not Be Exhausted

30 Oct 2026Read article ↗

RTI Reaches Co-operative Banks Through the Registrar: Supreme Court Says Members Can’t Be Refused Society Documents as ‘Personal’

Court News

RTI Reaches Co-operative Banks Through the Registrar: Supreme Court Says Members Can’t Be Refused Society Documents as ‘Personal’

28 Oct 2026Read article ↗

Never a Member, No Plot: Supreme Court Upholds High Court in Decades-Old Burmah Shell Society Dispute

Court News

Never a Member, No Plot: Supreme Court Upholds High Court in Decades-Old Burmah Shell Society Dispute

19 Oct 2026Read article ↗