Supreme Court of India Judgements

47060 Judgements hosted as on 22/01/2026 - Search (FREE), Subscribe, Read & Download

Category: Labour Cases

Labour Cases

Workman—Definition of—Nomenclature is not of any consequence. Whether a particular employee comes within the definition of workman has to be decided factually. Labour Law—Industrial Relation Executive—Plea that appellant was not doing managerial or administrate work, not accepted.

May 20, 2017 sclaw

2007(4) LAW HERALD (SC) 2890 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal Nos. 6543-6544 of…

Labour Cases

Constitution of India, 1950 – Article 16 – Daily wager – Regularisation of service – Respondents employed on daily wages – High Court directed that on basis of Notification G.O.Ms No. 212, respondent employees shall be regularised w.e.f. the date they completed five years of continuous service

May 9, 2017 sclaw

  AIR 1999 SC 1601 : (1998) SCC(L&S) 1747 SUPREME COURT OF INDIA DISTT. COLLECTOR/CHAIRMAN AND OTHERS — Appellant Vs. T. DEVENDERPAL SINGH AND OTHERS — Respondent ( Before :…

Labour Cases

Accident–Only because Section 143 and 167 of the 1988 Act refer to the provisions of the 1923 Act, the same by itself would not mean that the provisions of the 1988 Act, proprio vigore would apply in regard to a proceeding for payment under the 1923 Act. Accident–Workman—The husband would not be a “workman” of his wife in absence of any specific contract.

Apr 19, 2017 sclaw

  2007(3) LAW HERALD (SC) 1929 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 856 of…

Labour Cases

Held according to the test laid down by a seven Judge Bench in Bangalore Water Supply and Severage Board vs. A Rajappa and Others, (1978)2 SCC 213, the Telecom Department of Union of India is an ‘industry’ within that definition, because it is engaged in a commercial activity and the Department is not engaged in discharging any one of the sovereign functions of the State.

Apr 19, 2017 sclaw

  AIR 1998 SC 656 : (1997) 9 JT 234 : (1997) 7 SCALE 99 : (1997) 8 SCC 767 : (1998) SCC(L&S) 6 : (1997) 5 SCR 212 Supp…

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Constitution Corporate

Expression ‘date of this Notification’ means date of publication in Official Gazette – Foreign Trade (Development and Regulation) Act, 1992 — Section 3 — Notification — Publication in Official Gazette — Essential requirement for enforceability — Delegated legislation requires publication for accessibility, notice, accountability and solemnity — Not an empty formality but transforms executive decision into law — Strict compliance with publication requirement is a condition precedent — Law must be promulgated or published in a recognisable way. (Paras 16, 17, 18, 19)

Jan 22, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 60(5)(c) — Jurisdiction of Adjudicating Authority — Declaration of title to trademark — NCLT exceeded its jurisdiction by declaring title to trademark “Gloster” in favour of the Successful Resolution Applicant (SRA) while adjudicating an application under Section 60(5) of the IBC, as the issue of trademark title was a highly contentious dispute beyond the scope of insolvency proceedings and not directly related to the CIRP.

Jan 22, 2026 sclaw
Constitution Labour Cases

Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996 — Building and Other Construction Workers’ Welfare Cess Act, 1996 — Applicability — Cess could not be levied or collected before the constitution of Welfare Boards, as their constitution is a condition precedent for the implementation of these Acts.

Jan 21, 2026 sclaw
Land Acquisition

Haryana Development and Regulation of Urban Areas Act, 1975 — Section 3(3A) — Amendment Act, 2020 — Retrospective validation of actions — Power to grant license includes power to modify, suspend, revoke, or delicense — Delicensing of land for commercial purposes after it was initially licensed for residential use is permissible.

Jan 21, 2026 sclaw