“Employer’s record lapses cannot deny pension”; Bombay HC sets aside EPFO’s rejection of higher pension claim, directs reconsideration within 8 weeks Published on March 28, 2026March 28, 2026By Rohit Patel Leave a comment
Law School News, Moot Court Announcements Call for Participation | XXX All India Moot Court Competition, 2026
Case Briefs, High Courts Double death sentence and double life imprisonment in rape and murder case, confirmed
Events/Webinars, News Global Legal Minds Set to Converge at 5th ICA International Conference on Arbitration in the Era of Globalization on April 10—11, 2026 | Register Now