Central Board Of Trustees Vs Registrar, E.P.F Appellate Tribunal & Anr.
.... the employer by way of penalty such damages not exceeding the amount of arrears, as may be specified in the Scheme. Section 16 enumerates the establishments to which the EPF Act shall not apply. 21.2 Section 17(1) of the Act empowers the appropriate Government to exempt any estab ...
Calcutta High Court (Appellete Side)
C/M Angoori Devi Inter Collage And Another Vs State Of Uttar Pradesh And Others
.... al that the time period for filing an appeal is within 60 days from the date of issue of the notification/order, provided, the Tribunal, if satisfied that for certain sufficient cause, the appeal could not be preferred within the period of 60 days, then, the period to file appeal can be extended ...
Allahabad High Court
Dentsu Marcom Pvt Ltd Vs Central Board Of Trustees, Through: Assistant P F Commissioner Delhi (South)
.... xcluded from consideration, still the validity of the revised calculation sheet to be determined by the Competent Authority”. Consequently, the learned Single Judge was of the view that the Appellate Authority, while setting aside the Competent Authority”s order dated 23rd January 2015 ought to ...
Delhi High Court
Central Board Of Trustees, Epf Thr. Rpfc Vs M/S DENTSU MARCOM PVT. LTD
.... t cannot be sustained. It is submitted on behalf of respondent that respondent’s Communication of 10th March, 2015 (Annexure P-3 colly.) does not indicate that the revised calculation made by petitioner was accepted. Respondent’s counsel submits that revised calculation sheet was not supplied to ...
Delhi High Court
Mohd. Amin Bhat Vs State
.... rescribed by Section 9 of the J&K Employees Provident Funds (And Miscellaneous Provisions) Act, 1961 (for short Act of 1961). Learned counsel further submitted that the Provident Fund Commissioner has no authority to issue the impugned notice. 6. Section 21 of the Act of 1961 deals with dele ...
Jammu & Kashmir High Court
Central Board of Trustees Vs S.K. Nasiruddin Biri Merchant Pvt. Ltd.
.... ection 35H of the Central Excise Act that appeal and reference to High Court should be made within 180 days from the date of communication of the decision of the order. The apex court took note of the aforesaid provision and held that time limit prescribed for making reference to the High Court is a ...
Patna High Court
Food Corporation of India Vs Regional Provident Fund Commissioner
.... n the prescribed period of five years. However, Section 7-L(2) of the EPF Act is not to be construed as conferring the power of review to the Tribunal. If the legislature intended that the order could be reviewed by the Appellate Tribunal, legislature would have provided it the power to review an or ...
Delhi High Court
Food Corporation of India Vs Regional Provident Fund Commissioner
.... but while doing so commits a procedural irregularity which goes to the root of the matter and invalidates the proceedings itself and consequently the order passed therein. Such procedural irregularities alone would be the subject matter of consideration in procedural reviews. Obviously, when a revi ...
Delhi High Court
The Employees Provident Fund Organisation Vs Janta Cold Storage Mahnar
.... t was heard by the Tribunal at the time of passing the order dated 05.05.2009 and now, at this stage, that is to after final disposal of A.T.A No. 281(3) of 2001, appellant can not say that he was not aware of the order dated 05.05.2009. He further submitted that even if it is assumed that there was ...
Patna High Court
National Winder Vs The Presiding Officer, Employees Provident Fund Appellate Tribunal, Regional Provident Fund Commissioner, The Employees Provident Fund Organization and State of U.P.
.... y is entitled to condone the delay of 60 days only and that too on satisfaction of the cause furnished. When specific provision covers the field then general provision cannot be permitted to occupy the field to dilute the specific provisions. Consequently, the appeal is to be filed within 60 days fr ...
Allahabad High Court
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