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    

Ker HC: Bar Association is Not Employer & Cannot Form Internal Complaints Committee under POSH Act - (30 Jan 2026)

CIVIL

Kerala High Court held that the Kollam Bar Association could not constitute an Internal Complaints Committee, as doing so contravened the purpose and requirements of the POSH Act, 2013, since a Bar Association is not an employer under the law.

Tags : BAR ASSOCIATION   EMPLOYER   INTERNAL COMPLAINTS COMMITTEE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved