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
Union of India (UOI) and The General Manager, India Security Press Vs Shri Arun Vithal Bonde and Others
.... erned by Factories Act and not by this Act: Nothing in this Act shall be deemed to apply to a Factory to which the provisions of the Factories Act, 1948, (LXIII of 1948) apply. Provided that, where any shop or commercial establishment situate within the precincts of a factory is not connected ...
Bombay High Court
Union of India (UOI) Vs A.K. Biswas and Others
.... all persons employed", has the effect of enlarging the scope of Factories Act, 1948 by making it applicable to all persons employed in such Factory irrespective of whether employed as worker or otherwise. There are certain employees or officers in a Factory to whom the provisions of the Factories Ac ...
Bombay High Court
Chief General Manager, Telecom Factory and another Vs Karlekar S. S. (Smt.) and others
.... e order made in Application Nos. LC-2/1003 to 1019 of 1989 and Application Nos. LC-2/2201 to 2203 of 1989, while Writ Petition No. 1644 of 1991 is directed against the order made in Application Nos. LC-2/768 to 886 of 1989. 11. At the out set, Mr. Gangal, learned Advocate for the Petitioners, inv ...
Bombay High Court
The Clothing Factory, National Workers'' Union Avadi, Madras Vs Union of India and others
.... on a single day is regulated as per the requirements of the Factories Act. According to the respondents the Defence Ministry letter of 1st September, 1959 as amended by the corrigendum of 21st October, 1965 does not apply to piece workers but their case in regard to the grant of overtime payment is ...
Supreme Court of India
Union of India (UOI) and Another Vs G.M. Kokil and Others
.... f the provisions of the Factories Act, 1948 to any shop or commercial establishment situate within the precincts of a factory and on the application of that Act to such shop or commercial establishment, the provisions of this Act shall cease to apply to it. 7. Counsel for the appellants urged tha ...
Supreme Court of India
State Vs Baijnath Balsarai
.... fied to the Inspector of Factories before it is made. It will thus be seen that the periods of work can be altered by the occupier or manager of a factory so long as there is no contravention of any of the provisions of the Act. The notice which is required to be displayed and correctly maintaine ...
Gujarat High Court
Ramlanshan Jageshar Vs Bombay Gas Co. Ltd.
.... turing process, for doing which a person can be deemed to be a worker, must be work, which is done before the manufacturing process is complete. The words "subject of the manufacturing process" must be read along with the preceding words in the definition, which contemplate employment in a manufactu ...
Bombay High Court
Shri B.P. Hira, Works Manager, Central Railway, Parel, Bombay etc. Vs Shri C.M. Pradhan etc.
.... hin the territory of the State of Bombay; and since sanction for this legislation has been duly obtained from the Governor-General of India on January 3, 1949 [Published in the Bombay Government Gazette, Part IV, dated 11-1-1949], no question about any repugnance between the provisions of s. 70 and ...
Supreme Court of India
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
