Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC to Centre: Recover Wages To Workmen Against Tea Companies - (24 Jul 2017)

Supreme Court has directed Centre to proceed against erring tea companies, by calling upon the statutory authorities to issue notices to them, for recovery and payment of wages to the workmen, who lost their livelihood, due to closure of tea estates in Assam, West Bengal, Kerala and Tamil Nadu.

Tags : SUPREME COURT   TEA COMPANIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved