SC: BCCI Can be Said to be a ‘Shop’ to Attract Provisions of ESI Act

Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court || Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small || Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer || SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside || Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released || Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT || Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha || Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike || SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State || SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned

SC: BCCI Can be Said to be a ‘Shop’ to Attract Provisions of ESI Act - (31 Aug 2022)