CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

CIVIL - Mere Refusal to Marry is Not Instigation to Commit Suicide: Chhattisgarh HC - (07 Mar 2019)

CIVIL

Patna High Court has observed that right of a female to have child at pre-employment stage can't compel employer to mould terms and conditions of selection process and held that there is no compulsion on Employer to hold separate physical endurance test after candidate delivers child.

Tags : CHHATTISGARH HIGH COURT   MERE REFUSAL TO MARRY IS NOT INSTIGATION TO COMMIT SUICIDE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved