Court News
Retrenched in 1978, Vindicated in 2026: Himachal HC Upholds Compensation for Beas-Sutlej Link Workers Denied Re-Employment Preference by BBMB
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33 articles
Court News
Hired as a Nursery ‘Aaya’, Dropped When the Sponsor’s MOU Ended: Delhi High Court Says MCD Was Her Employer, Upholds Reinstatement With Full Back Wages
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Court News
Once Delay Is Condoned, Workers Get Full Arrears: Supreme Court Restores Rs 46.62 Lakh Minimum Wages Award Against Canara Bank
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Court News
Dealer’s Driver Killed on Highway While Delivering LPG Cylinders: Bombay High Court Holds Gas Company Liable as ‘Principal Employer’ for ₹14.77 Lakh Compensation
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Court News
Calling a Job ‘Contractual’ Isn’t Enough: Delhi HC Upholds Paramedic’s Illegal Termination, Awards ₹8 Lakh Instead of Reinstatement
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Court News
Chelmsford Club Must Reinstate Union Leader Barman: Delhi HC Upholds Labour Court Award, Club Held an ‘Industry’
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Court News
Carpenter Fell From the 14th Floor at Work: Kerala HC Says Notified Wage Is Not a Ceiling, Upholds Rs 9.33 Lakh Compensation Against Insurer
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Landmark Judgements
Nine Judges on “Industry”: Supreme Court Revisits Bangalore Water Supply, Keeps the Triple Test for Pending Cases
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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
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Court News
Contract Workers’ Gratuity Claim Against ONGC Fails: Supreme Court Says Controlling Authority Can Only Compute Gratuity, Not Decide Who the Employer Is (ONGC v. Suryakand D. Lad)
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Court News
Driver’s Death on Duty: Insurer Pays Compensation and Interest, but Penalty for Delay Is the Employer’s Alone, Says Supreme Court
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Court News
Daily Wage, Full Dignity: How MCD v. Female Workers (Muster Roll) Won Maternity Leave for Casual Women Workers
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