Indorama Synthetics (I) Ltd., A31, MIDC Industrial Area, Butibori, District Nagpur, through its Vice President (HR) - Petitioner Vs Dushyantkumar N. Sandhya, Aged Major, R/o Indo Rama Workers Colony, A31, Indo Rama Synthetics (I) Limited, MIDC Industri
.... ithdrawal of recognition to unions of employees. 7. Withdrawal of any customary concession or privilege or change in usage. 8. Introduction of new rules of discipline or alteration or existing rules and their interpretation, except in so far as they are provided for in the standing orders appl ...
BOMBAY HIGH COURT (NAGPUR BENCH)
Nagpur Mahanagar Palika Samanvaya Chikitsak Sangh Vs Nagpur Municipal Corporation and Others
.... complaint in the present case was filed in the year 1987 and at that time the amount specified under Section 3(13) was of Rs. 1,000/- per month. Shri Khan, the learned counsel for the petitioner has urged that the members of the complainant Union were drawing scale less than Rs. 1,000/- per month ...
Bombay High Court (Nagpur Bench)
Ambure P.A. Vs Vyapari Sahakari Bank Maryadit
.... he arbitrator, does not agree to submit the dispute to arbitration without naming an arbitrator as provided in the Bombay Act, and thereafter, the dispute has been referred for arbitration of the Industrial Court u/s 73A of the Bombay Act, or where the Central Act applies, while disagreeing on the c ...
Bombay High Court
Hifzur Rehman and Others Vs Maharashtra State Handloom Corporation and Others
.... No. (1) is, therefore, answered accordingly. As To Question No. (2) : 20. Once it is held that the complainants were working in an industrial establishment at the time of their retrenchment, then undisputedly the provision of Section 25-N of the Industrial Disputes Act is attracted. Sub-sectio ...
bombay high court (nagpur bench)
M/s. Neco Schubert and Salzer Ltd. Vs Krushna Nagorao Lute and Others
.... f change. The change in the present case would not be covered either by items 4, 6 or 8 of the Fourth Schedule of the Act on which reliance is placed on behalf of the petitioners. Item 4 speaks of "hours of work" and "rest intervals". It is undisputed that the proposed working hours do not impinge o ...
Bombay High Court (Nagpur Bench)
Indorama Synthetics India Limited Vs Vijay and Others
.... r of workers within establishment'' is plain and admits of no ambiguity. The Apex Court has held that assignment of work and transfer of all workers within the establishment would not attract Item Nos. 1 and 2 of Schedule II but would be covered by Item No. 2 of Schedule III, as there is a specific ...
Bombay High Court (Nagpur Bench)
Ganpati Yesu Kadam Vs Municipal Co-Operative Bank Ltd. and Others
.... the State Government may, by notification in the Official Gazette, specify in this behalf;] The definition came to be amended in the year 2005 to increase the limit of basic pay from Rs. 1,000/ p.m. to Rs. 6,500/ p.m. 4. The above definition of "employee" specifically excluded person employed ...
Bombay High Court
Ramesh Raghobaji Kirtane Vs The Chandrapur District Central Co-operative Bank Ltd. and Others
.... (v) Maharashtra State Road Transport Corporation and Another Vs. Casteribe Rajya P. Karmchari Sanghatana, . (vi) State of Bihar and Others Vs. Kameshwar Prasad Singh and Another, . (vii) Union of India and Others Vs. Rakesh Kumar etc., . (viii) Collector, Bilaspur Vs. Ajit P.K. J ...
Bombay High Court (Nagpur Bench)
Shri Vithal Bakula Kokate Vs Podar Mills Unit of National Textile Corporation Ltd., Hon''ble Iind Labour Court and Shri R.U. Ingule Hon''ble Member, Industrial Court
.... 50 workmen, there cannot be any obstacle to the workman continuing in service till he is either physically or mentally fit. Based on these observations, it was submitted by Mr. Deshpande that if the appellant is not an employee as defined under the BIR Act, he would not be covered either under the s ...
Bombay High Court
Ashok K. Jha and Others Vs Garden Silk Mills and Another
.... filed under Article 226 and 227 of the Constitution. The Court held: 100. According to the Full Bench even were Clause 15 to apply, an appeal would be barred by the express words of Clause 15 because the nature of the jurisdiction under Articles 226 and 227 is the same inasmuch as it consists of ...
Supreme Court of India
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