Kushi & Associates Vs The State Of Madhya Pradesh And Others
.... bodies which are State within the meaning of Article 12 of the Constitution are bound to act fairly and are amenable to the writ jurisdiction of superior courts but this discretionary power must be exercised with a great deal of restraint and caution. The courts must realise their limitations an ...
Madhya Pradesh High Court (Jabalpur Bench)
Security Printing & Minting Corporation Of India Ltd. & Ors. Etc. Vs Vijay D. Kasbe & Ors. Etc.
.... s. In other words, their claim should be considered to have arisen only in relation to “service matters” of persons appointed to “a service in connection with the affairs of the Union” or in relation to “holders of civil post.” 17. The definition of the expression “service matters”, is prov ...
Supreme Court Of India
Broad Son Commodities Private Limited Vs State Of Bihar
.... other provisions under the Rules. He has accordingly submitted that reference by the Collector to Rule 50 of 2019 Rules for rejecting the petitioner’s application for surrender of settlement is wholly misconceived and rejection of petitioner’s application on that ground is not sustainable in the ...
Patna High Court
Spentex Industries Ltd Vs Quinn Emanuel Urquhart & Sullivan LLP
.... agreement is a part) is a valid agreement. No doubt that HPCL case [Hindustan Petroleum Corpn. Ltd. v. Pinkcity Midway Petroleums, (2003) 6 SCC 503] was in the context of the bar contained in Section 8 of the 1996 Act. But the same principles of interpretation apply even for the interpretation o ...
Delhi High Court
Pramod Digambar Wakode Vs Executive Engineer Maharashtra Jeewan Pradhikaran & Ors.
.... of Sections 25(G) and 25(H) of the Industrial Disputes Act, 1947. The Labour Court directed reinstatement of the appellant but without back wages. 8. Being aggrieved, the respondents filed Revision (ULPN) No.40 of 2005 before the Industrial Court, Maharashtra (Amravati Bench). The Industri ...
Supreme Court Of India
Commissioner Of Income Tax - 1, Mumbai Vs M/S Dedicated Healthcare Services (Tpa) India Pvt. Ltd.
.... Establishments Act, 1948 which defined the expression "commercial establishment". In that case, a doctor who was running a dispensary was convicted for an offence under section 52(e) read with section 62 of the Act and of the Rules. The Supreme Court while allowing the appeal against th ...
Bombay High Court
Rashtrasant Tukadoji Maharaj Nagpur University and Others Vs Hon''ble Member and Others
.... itioner No. 1/University is having more than 50 employees on its establishment and, therefore, the provisions of the Act of 1946 are applicable and the Model Standing Orders will apply mutatis mutandis and the respondents/employees having worked continuously for more than 240 days for several years, ...
Bombay High Court (Nagpur Bench)
Kavita Pravin Tilwani Vs State of Maharashtra
.... iling an affidavit is declined. 5. In 1977 section 2(4) of the Bombay Shops and Establishments Act, 1948 has been amended and the amended provision reads as under: "(4) "Commercial establishment means an establishment which carries on, any business, trade or profession or any work in connecti ...
Bombay High Court
Shubhada Motwani Vs State of Maharashtra
.... inclusion of legal practitioners from the definition of commercial establishment. 2. It is also submitted that the Apex Court in Dr. Devendra M. Surti Vs. The State of Gujarat, , also held that private dispensary of doctor is not commercial establishment. It is submitted that the judgment of t ...
Bombay High Court
M/s. B.A. Continuum Solutions Pvt. Ltd., Mr. Jagrant Pandher, Mr. Avtar Monga and Mr. Santosh Vartak Vs The State of Maharashtra and Mr. R.D. Khanorkar
.... is available for work shall not engage himself for employment under registered principal employer, unless he is allotted to that principal employer by the Secretary; (3) A registered Security Guard of the Board in the Board pool who is available for work shall carry out direction of the Board and ...
Bombay High Court
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