• Legal Updates

Splitting of Minimum Wages for the purpose of PF contribution is not permissible : EPFO 

Employee provident fund organisation has clarified that the minimum wages are not amenable to split and  it is the lowest permitted wage legally required to be paid by an employer to its worker and therefore the basic wage in no case can be less than the minimum wage.

Microsoft loses word patent battle in US Supreme Court

US Supreme Court has rejected the Microsoft's appeal against the 2009 lower court order holding that the Toronto's i4i Inc. hold the patent in Word applications and Microsoft willfully infringed the i4i patent.

• Articles

Honour Killings : The Law it is and the law it Ought to be
– Anand Mishra

An “honour killing” is a murder committed for actual or perceived “immoral” behaviour that is deemed to have breached the ‘honour code’ of a household or community. The present article intend to show that what actually an ‘honour killing’ means and what are the reasons behind its occurrence

Impracticability for Holding the General Meetings of the Company
– CS. PR. Raamaanathan

This article discusses the impracticability of holding a general meeting having two members only and where one member is unavailable. The CLB (Kolkata) had the opportunity to consider this question in the below mentioned case and it was held that in the interest of the company, only one person is competent to call an EGM and disposed off the petition accordingly.