BCI’s POSH Compliance Guidelines: Strengthening Workplace Safety Across the Legal Profession Editor 18 hours ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Sikk HC | Whether a private function comes within ambit of broad interpretation of “workplace” in POSH Act?: HC to determineDateAugust 28, 2020In relation toCase BriefsWhether S. 5 Limitation Act, 1963 apply to appeals under S. 18 of POSH Act, 2013? Delhi High Court answersDateJuly 28, 2022In relation toCase Briefs[POSH Act] Delhi Court directs costs of Rs 50,000 to Standard Chartered Bank for non-compliance of provisions by its Internal Complaints CommitteeDateJuly 15, 2023In relation toCase Briefs
