Court News
Delhi HC: Writs Against Air India Maintainable Post-Privatisation
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Industrial Disputes ActClear topic ×
9 articles
Court News
Supreme Court Forms 9-Judge Bench to Decide ‘Industry’ Definition Under Labour Law
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Court News
Industrial Relations Code Amendment Act 2026 Operationalised: Major Labour Laws Repealed for Simplification
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Court News
Supreme Court Clarifies: Designation Alone Doesn’t Decide Who Qualifies as ‘Workman’ Under Industrial Disputes Act
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Court News
Supreme Court Declares Temple Trusts Not an Industry 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
Patna High Court: Strike Participation Alone Cannot Justify Termination Without Enquiry
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Court News
Delhi High Court Declares Airline Pilots Are ‘Workmen’ Under Labour Law, Salary Not a Barrier
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Court News
Punjab & Haryana High Court Awards ₹5 Lakh Compensation to Worker Denied Absorption for 30 Years Despite Supreme Court Order
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