IDL Chemicals Limited and Others Vs Government of A.P. and Others
.... n the fact that a ''tax'' is imposed for public purposes and is not, and need not, be supported by any consideration of service rendered in return; whereas a fee is levied essentially for services rendered and as such there is an element of quid pro quo between the person who pays the fee and the pu ...
Andhra Pradesh High Court
V. P. Gopala Rao Vs Public Prosecutor, Andhra Pradesh
.... ust be a contract of service and a relationship of master and servant between them. On the facts of that case the Court held that certain Sattedars were independent contractors and that they and the coolies engaged by them for rolling bidis were not "workers". 9. It is a question of fact in each ...
Supreme Court of India
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