Search Results for: shops and establishments

NLIU JSA Labour Law Certificate Course 2026
Conference/Seminars/LecturesLaw School News

National Law Institute University in collaboration with J. Sagar Associates announces the 1st NLIU—JSA Certificate Course on Labour & Employment Laws 2026.

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December 2025 State Legislation Updates
Legal RoundUpLegislation Roundup

In December, states and UTs rolled out key reforms including Gujarat’s Shops and establishment reform, Rajasthan’s decriminalisation ordinance, and Karnataka’s police service revamp.

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Legislation Roundup December 2025
Legal RoundUpLegislation Roundup

Discover the latest legislative updates from December 2025, including all updates on new Foreign Legislations, State Legislations, Rules, Notifications; and more.

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Cricketers as Employees
Op EdsOP. ED.

by Arnav Laroia* and Arkadeep Poddar**

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Exclusive Jurisdiction Clause
Experts CornerKhaitan & Co

by Jeevan Ballav Panda*, Dhriti Mehta** and Tapamoy Ghose***

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ESG social considerations working hours
Experts CornerKhaitan & Co

by Anshul Prakash* and Archika Dudhwewala**

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Rethinking Workplace Conditions
Op EdsOP. ED.

by Akshaya Ganpath* and Saumya Tiwari**

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Permanent status for TN Medical Services Corporation Employees
Case BriefsSupreme Court

“The Corporation was covered under the definition of ‘industrial establishment’ and the employees uninterruptedly continued in service for 480 days or more for 24 months.”

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Breach of Loyalty or a Restriction on Freedom
Experts CornerKhaitan & Co

by Anshul Prakash†, Kruthi N. Murthy†† and Varsha Sankara Raman†††
Cite as: 2023 SCC OnLine Blog Exp 6

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Know thy Judge

by Kamini Sharma†

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Legal RoundUpLegislation Roundup

Ministry of Corporate Affairs National Financial Reporting Authority (Manner of Appointment and other Terms and Conditions of Service of Chairperson and Members)

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Legal RoundUpSupreme Court Roundups

“Many people with mental health disorders are willing and able to work. However, socio-structural barriers impede their participation in the workforce. People

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High Court Round UpLegal RoundUp

Here’s a short recap of what we covered under the High Court’s section on the SCC Online Blog for the month of November.

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SCC Times NewsflashWATCH NOW

SCC Online Weekly Rewind | Episode 37 with Devika Sharma SCC Online Weekly Rewind ft. Episode 37 Devika Sharma, Senior Editorial Assistant

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SCC Times NewsflashWATCH NOW

SCC Online Weekly Rewind | Episode 32 with Devika Sharma SCC Online Weekly Rewind ft. Episode 32 Devika Sharma, Senior Editorial Assistant

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SCC Times NewsflashWATCH NOW

Watch the latest episode of SCC Online Weekly Rewind Episode 17 featuring Devika Sharma, Senior Editorial Assistant (Legal). Highlight of the Week

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Legislation UpdatesStatutes/Bills/Ordinances

On June 21, 2021, the Labour Department (Tripura) has issued a notification on revision of Variable Dearness Allowance (VDA) on the basis

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Case BriefsHigh Courts

Meghalaya High Court: A Division Bench of H.S. Thangkiew and W. Diengdoh, JJ. addressed a Public Interest Litigation filed with regards to effective

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Legislation UpdatesNotifications

Notification of lockdown period from 22-03-2020 to 31-03-2020 — Telangana Shops and Establishments Act, 1988 — Declaration of paid holidays for the

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Case BriefsSupreme Court

Supreme Court: In the case where the employees of Municipal Corporation governed by the Uttar Pradesh Municipal Corporation Act, 1959 claimed gratuity

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