Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

J&K&L HC: Certificate of Payment of Interest Not Required if Employer Appeal Against Composite Award - (11 Nov 2022)

LABOUR AND INDUSTRIAL

Jammu and Kashmir and Ladakh High Court has held that certificate of payment is not required if an employer prefers to question the award of interest or penalty and in case a composite award both under Section 30(1)(a) and section 30(1)(aa) of Workmen's Compensation Act is assailed.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CERTIFICATE   EMPLOYER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved