Chh. HC: Continuance of Benefit of Advance Increment Can’t be Claimed by Employee after Promotion

SC Delivers Split Verdict on Disciplinary Action to be Taken Against an Advocate-On-Record || Centre to SC: Certain Provisions of Waqf (Amendment) Act, 2025 Not to be Acted Upon for Time Being || SC Disposes of Petitions Seeking Access to Courtroom Proceedings through Virtual Links || Delhi HC Directs Removal of 'Captain Blue' Mark in Plea by Manufacturer of ‘Captain Morgan’ || SC: Consumer’s Right to Protest Peacefully Without Falling Foul is a Corresponding Right || SC Shows Inclination to Appoint a Commission of Inquiry to Enquire into Activities of Sports Federati || SC: Subsequent Judgment that Overrules Earlier Judgment to Apply Retrospectively || SC Expresses Reluctance to Transfer to Itself Petitions Challenging Anti-Conversion Laws of States || Madras HC: Inspector General of Registration to Ensure No Society is Registered With a Caste Name || SC: Union & ECI Given Time to Respond on Challenge to Conduct of Election Rules

Chh. HC: Continuance of Benefit of Advance Increment Can’t be Claimed by Employee after Promotion - (09 Aug 2024)