The Ahmedabad Advance Mills Ltd. Vs The Textile Labour Association and Another
.... . 45. In Santuram Khudai Vs. Kimatrai Printers and Processors Pvt. Ltd. and Others, a similar question arose. The Court reiterated the law laid down in Girja Shankar and held that once the Representative Union appears on behalf of the employees in a proceeding before a Labour Court under 1946 ...
Gujarat High Court
Woollen Kamgar Sanghatana, Sushma Sharad Vartak and Bansidhar R. Vishwakarma Vs Seth Industries Ltd., Seth Textiles (deleted), Shri K.D. Kochargaonkar and State of Maharashtra
.... sentative or the recognised nor does it exclusively deal with the industries governed by the Industrial Disputes Act and not by the BIR Act. The Investigating Officer has also been empowered to file a complaint u/s 28 irrespective of whether the industry is governed by the BIR Act or the Industrial ...
Bombay High Court
Jagdishkumar Kanjibhai Chaudhary Vs Banaskantha Dist. Central Co-Op. Bank Ltd.
.... also been kept in mind by the labour court and granted reinstatement and therefore, the observations made by the labour court seem to be with application of mind while granting reinstatement considering the fact that punishment is harsh and unjustified which requires one chance ought to have been g ...
Gujarat High Court
M/s. Warden and Company (India) Limited Vs Akhil Maharashtra Kamgar Union
.... employee can be represented at the trial of the complaint through a recognised Union, if there be one. If there is no recognised Union, the employee may himself appear, vide the proviso to section 21(1). 32. The next question that is relevant is section 22 which confer-certain rights on an unreco ...
Bombay High Court
Tata Hydro Companies Employees Union Vs The Tata Power Company Ltd. and Others
.... matter having regard to the interest of the person immediately concerned and of the community as a whole". 8. Even the definition of wages is crystal clear to indicate that it is the employee who is required to be paid his remuneration in respect of his employment or work done in such employment. ...
Bombay High Court
Tata Hydro Electric Power Supply Co. Ltd. and others Vs Shri Narendra L. Mansukhani and others
.... emains that the workman has come out with a grievance in relation to the aforesaid clauses of Schedule IV of the said Act. 15. In the background of the aforesaid agreement between the employer and the representative of union, he may have a weakest of cases and therefore on merits he may not succe ...
Bombay High Court
Balaram Balayya Vs R. K. Textile (P) Ltd. and others
.... rising out of such change. Item 7 of Schedule III of the Act expressly enumerates "payment of compensation for closures" as an industrial matter. The expression ''closure'' is defined in Section 3(8-A) of the Act, as "the closing of any place or part of a place of employment or the total or partial ...
Bombay High Court
Petlad Bulakhidas Mills Co. Ltd. Vs Ramabhai Bhikhabhai
.... gment which is to be found at page 56 onwards. The first question, therefore, would be the basis for paying lesser amount of retrenchment compensation inspite of applicability of Section 25F of the I.D. Act and second aspect was with regard to reinstatement inspite of there being an agreement betwee ...
Gujarat High Court
Mansukh Gopinath Jadhav Vs W.M. Bapat and others
.... xpenditure incurred as aforesaid by the Union, it is hereby agreed by and between the parties that the Karkhana shall deduct an amount equivalent to 7% of the net arrears payable to the employees under this agreement/settlement or award through pay sheet as contributions of employees towards the afo ...
Bombay High Court
Bombay Union Dyeing and Bleaching Mills Vs Narayan Tukaram More and Another <BR> Lalappa Lingappa and Others
.... es, probationers, badlys, etc. and the manner of filling posts becoming vacant and determining seniority of badlys, and all matters connected with the purposes of aforesaid". Dr. Kulkarni referred to us to the standing orders which have been said to be finally settled under S. 36(3) of the Bomba ...
Bombay High Court
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