Court News
Light Boys and Studio Boys Since the 2000s: Bombay High Court Says FTII Was Their Real Employer, Orders It to Take Seven Workers Back as Regular Staff
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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
Supreme Court Slams Service Agencies: Workers Paid Less Than Half of Contract Amount
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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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