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    

Bombay High Court: Mere Filing of Earlier Litigation Not a Ground to Interdict Order of Transfer - (04 Jul 2024)

SERVICE

Bombay High Court has observed that the mere filing of earlier litigation is not a reason to infer the existence of mala fides for interdicting order of transfer. It was not necessary for the employee to demonstrate past precedent for justifying the same.

Tags : BOMBAY HIGH COURT   ORDER OF TRANSFER   EARLIER LITIGATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved