-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

NCLAT: Salary Incrementation is Valid by Employment Agreement or Board Resolution - (16 May 2022)