P&H HC: Notice to Employer Not Mandatory Before Making Reference to Adjudicatory Mechanism

Supreme Court Explains: Debt Becoming Financial & Operational Debt || P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order || Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required || Ker. HC: Fitting of Sensors in Buses Used as Stage Carriages Can’t be Insisted by Registration Author || Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act || Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters || Mad. HC: Child Needs Safe & Caring Environment While Growing up, Corporal Punishment Not a Solution || Mad. HC: 2020 Amendment to Public Premises (Eviction of Unauthorised Occupants) Act, Struck Down || Del. HC: Persons Not Accused of Deceiving Others Should Handle Haj Pilgrims || Del. HC: Centre Directed to Decide Plea to Recruit Women Through CDS, Within Eight Weeks

P&H HC: Notice to Employer Not Mandatory Before Making Reference to Adjudicatory Mechanism - (22 Apr 2022)