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Government of Haryana notifies conditions for employing women during night shifts under Punjab Shop and Commercial Establishment Act, 1958

On June 07, 2022, the State Government of Haryana has notified certain conditions for employing women during nights shifts in IT, ITEs

Legislation Updates Notifications

Extension of ESI provisions in Andaman and Nicobar Islands

The Central Government extends the provisions of the Employees’ State Insurance Act, 1948 to the classes of establishments specified in column (1)

Case Briefs High Courts

Clubs allowing members to bring liquor purchased from outside, and drink without FL-2 license. Is it permissible? Madras HC examines, Issues directions

Madras High Court: S.M. Subramaniam, J., considered the question that the consumption of liquor in an Association, Club or in similar places,

Case Briefs Supreme Court

To give in to pressure groups, leaving the citizenry of India bare to the pandemic discloses a sorry state of affairs; SC condemns Kerala government’s decision to ease lockdown for Bakrid celebrations

Supreme Court: While addressing the Kerala government’s decision to relax lockdown in containment zones due to Bakrid celebrations, which was apparently due

Case Briefs High Courts

Megh HC | Whether vaccination can at all be made mandatory and whether such mandatory action can adversely affect the right of a citizen to earn his/her livelihood? Court answers

Meghalaya High Court: The Division Bench of Biswanath Somadder, CJ. and H.S. Thangkhiew, J., decided on the question as to whether vaccination

Case Briefs High Courts

“Govt. is to blame for chaos; Harsh steps necessary before pandemic spirals to engulf entire population”: All HC orders closing of all establishments (exceptions listed) till 26th April in select districts, asks Govt. to consider complete lockdown for entire State

“One would only laugh at us that we have enough to spend on elections and very little to spend on public health.”

Op Eds OP. ED.

Liability of Non-Executive Directors of a Company in light of COVID-19 Pandemic: An Analysis from an Indian law Perspective

by Aseem Sahni*

Case Briefs High Courts

Bom HC | Govt. Order for payment of full wages during lockdown not applicable where management and workmen were already engaged in industrial adjudication prior to lockdown

Bombay High Court: A Division Bench of Ujjal Bhuyan and Riyaz I. Chagla, JJ., rejected the relief of payment of full wages to

Legislation Updates Notifications

Shops covered under Punjab Shops & Commercial Establishment Act, 1958 allowed to open on all days for 3 months, conditions applied

In view of the Corona outbreak and its adverse affect of the economy, there is need to boost the economy by liberalization

Case Briefs Supreme Court

COVID-19| SC asks employers and workers to reach settlement in dispute regarding payment of wages for lockdown period

Supreme Court: In the batch of petitions challenging clause (iii) of the Ministry of Home Affairs order dated March 29, 2020 directing

Hot Off The Press News

BREAKING | Nationwide Lockdown extended till 31st May, 2020; List of activities “NOT” allowed and permitted

Ministry of Home Affairs issues order to extend the nationwide lockdown till 31st May, 2020. Operative Portion of the NDMA Order: “Considering

Hot Off The Press Legislation Updates News Notifications

MHA permits shops registered under Shops and Establishment Act to open from today with 50% strength of workers| [Read the Order]

In continuation of Ministry of Home Affairs’s Order No. 40-3/2020-DM-i(A) Dated 15th April, 2020 and in exercise of the powers, conferred under

Experts Corner Tarun Jain (Tax Practitioner)

Appraising the classification of goods and services under GST laws

by Tarun Jain†

Case Briefs High Courts

Order granting permission to re-open liquor shops challenged in Madras HC

Madras High Court: A Division Bench of CJ. Indira Banerjee and Abdul Quddhose J., addressed A writ petition filed under Article 226

Legislation Updates Rules & Regulations

Mandatory for dog breeders & marketers to register with State Animal Welfare Board

The Ministry of Environment, Forest and Climate Change has invited comments on the draft notification of Prevention of Cruelty to Animals (Dog

High Courts

Media banned from publishing any statement relating to bandh, strike, rallies

Meghalaya High Court: Taking a serious note of the impact of bandhs on the life and livelihood of the citizens of Meghalaya,

High Courts

Media banned from publishing any statement relating to bandh, strike, rallies

Meghalaya High Court: Taking a serious note of the impact of bandhs on the life and livelihood of the citizens of Meghalaya,

Legal RoundUp Legislation Roundup

Legislation Roundup May 2026: From MGNREGA’s Repeal to Labour Law Updates — 50+ Legislative Developments That Changed Indian Law This May

Discover the latest legislative updates from May 2026, including all updates on new Central and State Legislations, Rules, Notifications; and more.

notice period employment contract non workmen India

Op Eds OP. ED.

Anomalies Around Notice Period in Employment Contract for Non-Workmen

by Beauty Gupta*

Legislation Updates Notifications

Delhi Jan Vishwas (Amendment of Provisions) Act, 2026: Decriminalization of Minor Offences & Rationalized Penalties

The Delhi Jan Vishwas (Amendment of Provisions) Act, 2026 amends select Delhi laws to decriminalize minor offences and rationalize penalties.

SCC Times

Search Results for: shops and establishments

Government of Haryana notifies conditions for employing women during night shifts under Punjab Shop and Commercial Establishment Act, 1958

Extension of ESI provisions in Andaman and Nicobar Islands

Clubs allowing members to bring liquor purchased from outside, and drink without FL-2 license. Is it permissible? Madras HC examines, Issues directions

To give in to pressure groups, leaving the citizenry of India bare to the pandemic discloses a sorry state of affairs; SC condemns Kerala government’s decision to ease lockdown for Bakrid celebrations

Megh HC | Whether vaccination can at all be made mandatory and whether such mandatory action can adversely affect the right of a citizen to earn his/her livelihood? Court answers

“Govt. is to blame for chaos; Harsh steps necessary before pandemic spirals to engulf entire population”: All HC orders closing of all establishments (exceptions listed) till 26th April in select districts, asks Govt. to consider complete lockdown for entire State

Liability of Non-Executive Directors of a Company in light of COVID-19 Pandemic: An Analysis from an Indian law Perspective

Bom HC | Govt. Order for payment of full wages during lockdown not applicable where management and workmen were already engaged in industrial adjudication prior to lockdown

Shops covered under Punjab Shops & Commercial Establishment Act, 1958 allowed to open on all days for 3 months, conditions applied

COVID-19| SC asks employers and workers to reach settlement in dispute regarding payment of wages for lockdown period

BREAKING | Nationwide Lockdown extended till 31st May, 2020; List of activities “NOT” allowed and permitted

MHA permits shops registered under Shops and Establishment Act to open from today with 50% strength of workers| [Read the Order]

Appraising the classification of goods and services under GST laws

Order granting permission to re-open liquor shops challenged in Madras HC

Mandatory for dog breeders & marketers to register with State Animal Welfare Board

Media banned from publishing any statement relating to bandh, strike, rallies

Media banned from publishing any statement relating to bandh, strike, rallies

Legislation Roundup May 2026: From MGNREGA’s Repeal to Labour Law Updates — 50+ Legislative Developments That Changed Indian Law This May

Anomalies Around Notice Period in Employment Contract for Non-Workmen

Delhi Jan Vishwas (Amendment of Provisions) Act, 2026: Decriminalization of Minor Offences & Rationalized Penalties