Key Features of Budget 2016-2017
On 29th February, 2016, the Finance Minister Sri Arun Jaitley presented the Union Budget 2016-17 in Parliament. A brief introduction was given regarding
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State Legislation Roundup November 2025 | Tenancy Reform in Jammu & Kashmir, Gujarat’s Judicial Service Rules, Haryana ends ‘Couple Case’ Policy, Punjab’s Proclamation Rules, Ladakh’s Factories Amendment & Beyond
Dive into November 2025’s state legislative landscape, spanning tenancy reforms in Jammu & Kashmir, workplace regulation updates in Haryana, Kerala’s push for citizen centric public service delivery, and digital governance initiatives across Maharashtra and other landmark reforms.
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Deprivation of livelihood violates Article 21 of Constitution; employer must circumspect before taking away livelihood on stigmatic grounds: Rajasthan High Court
“Even otherwise, trite law it is in service jurisprudence that a stigmatic order passed on ground of alleged misconduct cannot be sustained unless a proper enquiry in accordance with law has been conducted.”
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Rajasthan High Court |Alleged illegal termination from Kotak Mahindra Bank pending for relief due to vacancy of competent authority; State appoints Deputy Labour Commissioner
Rajasthan High Court: In a case of an illegal termination of a Manager of Kotak Mahindra Bank being pending for
Continue readingKer HC | In re: Bruno; HC steps forward as the flag bearer of Animal rights. Directions issued to State to adopt proactive approach towards animal welfare
Kerala High Court: A.K.Jayasabjarab Nambiar and Gopinath P., JJ., had initiated the instant petition, suo motu, to monitor State action in reported
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Assam | Revised guidelines issued for all districts for containment of COVID-19
On May 12, 2021, Revised guidelines for all districts for containment of COVID-19 has been issued by Assam State Disaster Management Authority.
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Judicial review or judicial restraint? Supreme Court explains where the virtue itself turns into vice
Supreme Court: The Division Bench comprising of Rohinton Fali Nariman* and B.R. Gavai, JJ., addressed the issue of overstepping of review jurisdiction
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COVID-19| Rajasthan imposes 14 day Lockdown till May 3, 2021
A two-week strict lockdown in Rajasthan has been announced by the State Government from April 19 to May 3, 2021. Key points:
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COVID-19 | Comparative Analysis of Paid Sick Leave across Nations
Due to the outbreak of COVID-19, various countries introduced a package of social and labour market measures to support workers and their
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The Most Comprehensive Round-up of the Fact-Checks of the Year 2020
Some say the age of the internet has become the age of disinformation because we don’t know what news to trust. On
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Haryana Labour Department approves maintaining records in electronic form under Labour Laws & Rules
The Labour Department, Haryana has taken up a series of measures to improve ‘Ease of Doing Business’. The emphasis has been on
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State of Telangana extends COVID-19 control orders till 7th June; Lockdown provisions in containment zones to continue till 30th June [Read Orders]
Labour Employment Training & Factories (Labour-II) Department of the State of Telangana issued a Government Order (GO Rt. No. 194) to notify
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COVID-19| No coercive action till June 12 against employers for non-payment of full wages
Supreme Court: The 3-judge bench of Ashok Bhushan, Sanjay Kishan Kaul and MR Shah, JJ has extended the interim relief in the
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[COVID-19] Payment of Wages | MHA ceases directive for payment of wages to workers without any deduction
What did Ministry of Home Affairs state in the May 17th, 2020 Order with regard to the ‘Payment of Wages’? On 29th
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Fact Check: Did the Supreme Court pass any order staying MHA Order dated 29-03-2020 directing private companies to make full payments to their employees? [Updated]
Nilufer Bhateja, Editorial Assistant has put this story together
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COVID-19| No coercive action to be taken for one week in representative petition challenging MHA order on payment of full wages during lockdown
Supreme Court: The 3-judge bench of L. Nageswara Rao, Sanjay Kishan Kaul and BR Gavai, JJ has issued notice in a number
Continue readingLockdown 3.0 | MHA issues New Guidelines for extended lockdown period of 2 weeks | List of Do’s & Don’ts [Read]
1. With the extension of the Lockdown period for a further period of two weeks with effect from 4th May 2020, new
Continue readingCOVID 19 | In-house care-givers of Senior Citizens, Prepaid mobile recharge utilities, Food processing units in urban areas exempt from lockdown restrictions
Ministry of Home Affairs (MHA) has issued an order to exempt certain activities under the consolidated revised guidelines (https://www.mha.gov.in/sites/default/files/MHA%20order%20dt%2015.04.2020%2C%20with%20Revised%20Consolidated%20Guidelines_compressed%20%283%29.pdf), regarding the Nationwide
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