Anand Y. Phadte Vs Provident Fund Inspector
.... hat under Section 7A, the concerned authority has the power to decide a dispute regarding the very applicability of the provisions of the Act to an establishment and also to determine the amount due from such an establishment, if the Act is found to be applicable. In the present case, there is n ...
Bombay High Court (Goa Bench)
Regional Provident Commissioner Employees Provident Fund Organisation Vs Federal Bank
.... t off only to such lesser extent] is not correct or sustainable. As to the administrative charges, it is pointed out that the members/employees could not have been left in vacuum and that the EPF organization was operating accounts, entertaining claims/applications all throughout, by virtue of which ...
High Court Of Kerala
The Management of Lingam Press Vs The Presiding Officer Employees' Provident Fund Appellate Tribunal and The Assistant Provident Fund Commissioner
.... e orders passed by the Tribunal and on the other hand, the second Respondent reiterated the reasons given by him in the earlier order. 5. In the judgment of the Supreme Court in Sayaji Mills Ltd. Vs. Regional Provident Fund Commissioner, . The facts of the case was that the mill was functionin ...
Madras High Court
India Cements Ltd. Vs Union of India (UOI)
.... either side and perused the materials available on record. 14. The Act came to be enacted for making some provisions for future of the Industrial Worker after he retires or for his dependents in the case of his early death, therefore, the Act is essentially a labour welfare legislation. 15. A ...
Madras High Court
South India Corporation Limited Vs Regional Provident Fund Commissioner
.... he amalgamated company viz., M/s. South India Corporation. In order to show that the appellant itself had mentioned the name by showing as a division of South India Corporation Limited in various indications made by the said transferor company in its communications. Therefore he would stoutly oppose ...
Madras High Court
Regional Provident Fund Commissioner Vs Prabha Beverages Private Ltd. and The Presiding Officer, Employees Provident Funds Appellate Tribunal
.... department of the aforesaid M/s Continental Exporters. Assailing the adjudication, the respondent filed a writ petition stating that there was no financial integrity. It was separately registered under the Factories Act, the Central Sales Tax Act, 1956, the Income Tax Act, 1961 and the Employees'' ...
Madras High Court
Swastik Textile Engineers Pvt. Ltd. Vs Virjibhai Mavjibhai Rathod and Another
.... s "on duty" during the period from the date of termination of his service till the date he was reinstated in service. If that be so, the backwages awarded was necessarily the ''basic wages'' as envisaged by the Act. The petitioner, was therefore, under obligation to make statutory contribution towar ...
Gujarat High Court
Suppliers Vs Regional Provident Fund Commissioner and Another
.... ld of the Act, only because an inspector functioning under the Act had furnished information to him in a report about engaging contractors. The order was passed in a mechanical manner. 15. The order passed by the Regional Provident Fund dated 5.3.1981 shows that there was no independent determina ...
Delhi High Court
Khalid Vs State of Kerala
.... not inconsistent with the provisions of the scheme as it appear to it to be necessary or expedient for the removal of the doubt or difficulty. 6. Government in exercise of the powers conferred under clause 83 of the Scheme cannot interfere with an order passed by the Government under Sub-section ...
High Court Of Kerala
Builders Association of India Vs Union of India (UOI)
.... f India by his order dated 23.12.1994 (Annexure - ''B'' to the petition). Once the order passed by the Competent Authority is set aside by the Central Government, then we fail to understand that how any reliance can be placed on such order. Apart from the fact that this contention was also not press ...
Gujarat High Court
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!
