Alchemist Asset Reconstruction Company Ltd Vs Regional Provident Fund Commissioner-II
.... ed order. 13. Learned Counsel for the respondents opposing the aforesaid submissions would submit that as per Section 11 of the EPF Act priority of payment of contribution over other dues have to be given. To substantiate his submission learned counsel for the respondent has referred to the ...
Chhattisgarh High Court
Regional Provident Fund Commissioner Vs T.V. Balasubramanian
.... o realise outstanding dues, attached the immovable properties belonging to the Corporate Debtor, in the exercise of powers vested in him under Section 8(B) of the EPF and M.A. Act, 1952, vide order of attachment EPFCP–16 bearing reference No. T.N./VL/6294/Recovery/2017 dated 04th August, 2017. O ...
National Company Law Appellate Tribunal New Delhi
Mr. R. Vijayendra Babu Gowda Vs K. Narayana Regional Provident Fund Commissioner II Employees'' Provident Fund Organisation Sub Regional Office, "Bhavishya Nidhi Bhavan", 2nd Stage, Gayathripuram, Mysore - 570 019 and Assistant Provident Fund Commissioner Recovery Officer, Employees'' Provident Fund Organisation, Sub Regional Office, Bhavishya Nidhi Bhavan", 2nd Stage, Gayathripuram, Mysore-570 019
.... ld by the Apex Court in Jolly George Varghese and Another Vs. The Bank of Cochin, . There can be no dispute that Sections 8(B) to 8(G) provide for methods of recovery of the contribution determined u/s 74 of the Act. Section 8(B) empowers the recovery officer, on the issue of a certificate to dep ...
Karnataka High Court
Chindan A. Rajan Vs Union of India (UOI) and The Assistant Provident Fund Commissioner and Recovery Officer
.... e before the EPF Appellate Tribunal for more than three years. Thereafter the Assessing officer has shown to have passed an order u/s 7A of the Act, for the period commencing from 13.1.1999 to 13.06.2000. It appears the petitioner did not even availed the opportunity to sought for review of the Asse ...
Karnataka High Court
Garware Marine Industries Limited, Mr. Ashesh Chandarana and Mr. Ashok Garware Vs Union of India (UOI) and Recovery Officer
.... possible for this court to interfere therewith considering that the Petitioner No. 1 has alternative and efficacious remedy available by way of appeal. All that can be said is that for a period of six weeks from today, in order to enable event petitioner No. file an appeal, Respondent not to take an ...
Bombay High Court
Universal Paper Mills Limited and Others Vs Regional Provident Fund Commissioner and Others
.... 13. He further contended that the Bombay High Court in an unreported judgment reported in W.P. No. 1688 of 2000 (Polliwolf Limited v. R.P.F.C. and Ors.) that Section 22(1) of SICA Act, 1985 is of no assistance to the petitioner having regard to the nature of payments required to be made by way of pr ...
Calcutta High Court
Binod Kumar Biyala Vs The Regional Provident Fund Organisation, West Bengal
.... ls with the mode of recovery of the dues. 10. u/s 7A of the Act, a proceeding was initiated where the petitioner had unequivocally admitted his liability to pay the money. While such dues was sought to be recovered u/s 8B, he has no other defence than to pay the money sought to be recovered. 1 ...
Calcutta High Court
Krishna Foods Private Limited, Bangalore Vs Regional Provident Fund Commissioner in Karnataka, Bangalore
.... ut from all other aspects of the activities that were still left to be attended by the petitioner as referred to above, there is no doubt at all that the petitioner did have control over the employees actually working in the factory in the process of manufacturing cookies, inasmuch as the said emplo ...
Karnataka High Court
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