Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits  ||  SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute  ||  SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named  ||  Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial  ||  Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations  ||  Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person  ||  Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases  ||  Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap  ||  Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair  ||  Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act    

Supreme Court Limits Protections for Corporate Whistleblowers - (22 Feb 2018)

Supreme Court has limited the legal protections for corporate whistleblowers, ruling that they are not shielded from being fired under a federal law unless they have reported a potential fraud to the Securities and Exchange Commission.

Tags : SUPREME COURT   WHISTLEBLOWERS  

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