Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC Asks Union to Inform about Implementing 2020 Code on Rights of Gig Workers - (24 Feb 2025)

LABOUR AND INDUSTRIAL

SC has directed the Union to inform about the timeline in which the rules/scheme relevant to give effect to provisions of Chapter IX of the Code on Social Security, 2020 dedicated to rights and social security for unorganised workers, gig workers and platform workers will be framed and given effect.

Tags : SUPREME COURT   GIG WORKERS   SOCIAL SECURITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved