Management Of Worth Trust Vs Secretary, Worth Trust Workers Union
.... Provided that where an employee has not completed fifteen years of age at the beginning of the accounting year, the provisions of this section shall have effect in relation to such employees as if for the words “one hundred rupees”, the words “sixty rupees” were substituted. 11. Payment o ...
Supreme Court Of India
Moolchand Kharaiti Ram Hospital Vs Workers Thru M.K.R.H.Karamchar
.... h Formula regime as well as thereafter. As Tirumala Tirupati Devasthanam (supra) succinctly put it, the moot question would be - "Was the institution „not one for purposes of profit‟, motives apart?" The Act cannot be interpreted in such a manner as would enable organizations, wh ...
Delhi High Court
Suhas H. Pophale Vs Oriental Insurance Co. Ltd. and its Estate Officer
.... d that all that he meant by using the word ''belonging'' was that he was a lessee, and nothing more. It was in this sense that this Court observed as above while allowing his appeal. 29. In the present matter we are concerned with the question, whether the Respondents could resort to the provisio ...
Supreme Court of India
Municipal Corporation of Gr. Mumbai and The Municipal Commissioner, Municipal Corporation of Gr. Mumbai Vs Municipal Mazdoor Union, Mumbai Bal Dandavate Smruti, 237-239, N.M. Joshi Marg, Opp. Bawla Masjid, Mumbai 400 012
.... ulously discriminatory, unreasonable and arbitrary and itself amounted to an unfair labour practice, within the meaning of item 5 of Sch. IV of the MRTU & PULP Act, 1971. The learned Member of the Industrial Court is also right in holding that the practice of paying ex-gratia amount in lieu of b ...
Bombay High Court
The Management St. Marys Hospital Vs R. Sitthayi and The Labour Court
.... nt has attained the age of superannuation and all other accounts have been settled and there is no amount due and payable by the management. However, the Labour Court found that with reference to bonus for the year 2004-2005, there is no record produced to show that the said amount has been paid. Fu ...
Madras High Court
The Puducherry Slum Clearance Board Vs The Employees State Insurance Corporation, Union of India (UOI) and Pondicherry State Slum Clearance Board Worker's Union
.... panies. Barring this limited disagreement, however at the end of para 41 the Constitution Bench observed that it is evident that the Court correctly posed the question whether the State Government or the Central Government was the "appropriate Government" and rightly answered it. In para 42, the Con ...
Madras High Court
Haryana State Agricultural Marketing Board Field Staff Employees Welfare Association, Jind Vs State of Haryana and Another
.... ondent Board arises under the 1965 Act in view of exemption u/s 32 of the Act. 7. Learned Counsel for the Petitioner submits that the Respondent Board was not ''local authority'' and, therefore, exemption u/s 32 of the Act is not available. 8. Learned Counsel for the Respondents states that th ...
High Court Of Punjab And Haryana At Chandigarh
Hindustan Lever Ltd. Vs Contract Laghu Udyog Kamgar Union and Others
.... en workers and the said Domnic Misquita, who is supposed to be their contractor. What is even more important is that in his cross-examination, he states that he is unable to even recognise or describe Respondent No. 4 or the said Misquita. He admitted that he had never even seen them. This witness c ...
Bombay High Court
The Pondicherry Housing Board Employees' Union and The Pondicherry Housing Board Staff Union Vs The Government of Pondicherry and The Pondicherry Housing Board
.... ragraphs 35 and 36 of the said judgment, the Supreme Court dealt with that issue, which reads as follows: Para 35. It will be seen that the Legislature itself has given the Board limited status of "local authority" only for the purpose of Land Acquisition Act as also the parent Act, namely, the H ...
Madras High Court
Madras Metropolitan Water Supply and Sewerage Board Official and Employees Union Vs The State of Tamil Nadu and Madras Metropolitan Water Supply and Sewerage Board
.... oney so paid out. 13. The question is, as to whether, on the basis of the provisions of Section 32(v)(c) of the Bonus Act, Chennai Metropolitan Water Supply and Sewerage Board is an institution established not for profit and consequently exempted from the provisions of payment of the Bonus Act. T ...
Madras High Court
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