Delhi HC Grants ‘Superlative Injunction’ in Favor of Broadcaster Star India  ||  NCLAT: Suspended Management of CD is Prohibited from Deploying the Funds of Corporate Debtor  ||  Delhi HC: No Insistence of ID Card in Pregnancy Cases of Rape Victims  ||  Kerala High Court Allows Petition by Transgender Couple Seeking Issuance of New Birth Certificate  ||  Delhi High Court: RITZ and RITZ CARLTON Marks Have Achieved Status of Well-Known Trademarks  ||  Allahabad High Court Declares Arrest of Accused Illegal for Non-Compliance of Article 22(1)  ||  SC to Consider Whether Courts Can Hear Disputes Relating to Properties of Erstwhile Princely States  ||  Rajasthan HC Directs State to Not Take Coercive Steps Against Meat Shop Owners  ||  Gujarat HC Grants Leave to Complainant under Section 12 Despite Completion of Inquiry  ||  Kerala HC: Can’t Liberally Construe Benefit of S. 14 Limitation Act Just to Save a Lis    

SC: Can’t Deny Bonus to Workers on Ground of Factories being Run by Charitable Trust - (04 Apr 2025)

LABOUR AND INDUSTRIAL

Supreme Court has held that workers in a factory cannot be denied bonus on the ground that the factories are being run by a charitable trust.

Tags : SUPREME COURT   BONUS   CHARITABLE TRUST  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved