JUDGMENTS/ORDERS
- No train or bus fare to be charged from migrant workers; SC issues interim directions
- SC takes suo motu cognisance of problems and miseries of migrant labourers; Issues notice to Centre and States/UTs
- Air India can operate full capacity flights till June 6 only
- No coercive action to be taken for one week in representative petition challenging MHA order on payment of full wages during lockdown
- SC extends limitation prescribed under the A&C, 1996 and the NI Act,1881
- SC dismisses plea seeking compliance of MHA order directing landlords not to demand rent from students & migrant workers
IN OTHER NEWS
- Supreme Court releases a list of 1239 matters likely to be heard from June 1
- Supreme Court notifies new dress code for advocates
- Supreme Court’s Summer Vacation rescheduled