-Manupatra

SC: Ex-Contract Workers Must Be Preferred When Employers Replace Contract Labour With Regular Staff || SC: Waqf Tribunals Cannot Hear Claims over Properties Not Listed or Registered under Waqf Act || Supreme Court: Stray Dog Attacks on Beaches Adversely Impact Tourism || Chhattisgarh HC: Court Employees Cannot Enroll as Regular LLB Students in Breach of Service Rules || Kerala HC: Telling Someone to "Go Away And Die" in Anger Does Not Amount to Abetment of Suicide || Kerala HC: High Courts Work On Holidays; Denying Compensatory Leave To Officers Violates Art. 229 || Del HC: Probationers are ‘Workmen’ under ID Act; S.17B Wages not Recoverable if Termination Upheld || Supreme Court: Confession Without Corroboration Cannot Form the Basis of Conviction || SC: Higher Land Acquisition Compensation to Some Owners Cannot Invalidate Awards to Others || SC: Prior Written Demand is Not Mandatory For an Industrial Dispute to Exist or be Referred

Delhi HC Asks Petitioner to Approach DMRC in PIL Seeking Identity Card for Purchase of Metro Token - (11 May 2020)