Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Calcutta HC: Employee Can't be Stopped From Joining Rival Post-Resignation; Trade Secrets Protected - (11 Feb 2026)

CONTRACT

Cal HC reiterated that post-employment non-compete clause restraining employee from joining a competitor after resignation is prima facie void u/s 27 of the Contract Act, but clarified that confidentiality and non-solicitation clauses protecting trade secrets & business interests remain enforceable.

Tags : EMPLOYEE   RIVAL   TRADE SECRETS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved