M/S Zapdor Engineering Pvt. Ltd. Vs Assistant Pf Commissioner Noida And Anr
.... d CGIT had directed to deposit 30% of the amount assessed under Section 7 A of the Employees Provident Fund and Miscellaneous Provisions Act 1952 as the pre-deposit condition under Section 7 (O) of the Act. 7. Learned counsel submits that this Court taking into account the peculiar facts ...
Delhi High Court
Central Board Of Trustees EPFO Through APFC Delhi (South) Vs Kendriya Bhandar
.... ed belatedly as even though the impugned order was passed on 26.05.2014, the present writ petition came to be filed only in November 17, 2017, i.e. after a delay of three and a half years. She, therefore, prays that the writ petition be dismissed. 6. I have considered the submissions of lea ...
Delhi High Court
Myzas Technologies (Pvt.) Ltd. Vs Asst. Provident Fund Commissioner, E.P.F.O, Mangalore & Another
.... the said direction is taken into consideration, prayer as made in the instant petition would stand answered, insofar as the Constitution of the Appellate Tribunal at Bangalore, which would be accessible to the petitioner and would form an efficacious forum for availing remedy of appeal to assail the ...
KARNATAKA HIGH COURT
V.B. Secrity Services Vs Assistant Provident Fund Commissioner
.... n of the provisions of section 7(1) to the order passed under section 7A. Such provisions are to be construed strictly and cannot be given a wider meaning so as to create a liability which is intended to be correct to the entertainment of an appeal. The liability to deposit arises in the situation s ...
Delhi High Court
H.K. Corporation Vs Assistant Provident Fund Commissioner
.... to an order passed under section 14B of the Act. An employer has a right to prefer an appeal against an order under section 14B, under section 7(1) of the Act but the precondition of deposit for entertainment of such an appeal is not covered under section 7-(O) of the Act. Thus, I have no hesitation ...
delhi high court
Ayureved Rugnalaya Vs Assistant Provident Fund Commissioner
.... on so as to extend its application to an order passed under section 14B of the Act. An employer has a right to prefer an appeal against an order under section 14B , under section 7(1) of the Act but the pre-condition of deposit for entertainment of such an appeal is not covered under section 7- (O ...
Delhi High Court
Vannan Pottavllal, Handloom Weavers' Co-op. Society Ltd. Vs Presiding Officer, Employees' Provident Fund Appellate Tribunal and Others
.... ng the definition and provisions, held that from a combined reading of Rules 2(a) and 2(f), it is clear that there must be relationship of master and servant between the employer and the employee. Unless the requisite control of the master over the servant is there, the relationship of master and se ...
Madras High Court
S. Durgeshwaran Vs The Presiding Officer, Employees Provident Fund Appellate Tribunal, New Delhi, The Assistant Provident Fund Commissioner, Employees Provident Fund Organisation, Tirunelveli and The Recovery Officer, Employees Provident Fund Organisation, Sub-Regional Office, Bhavishyanidhi Bhawan, NGO 'B' Colony, Tirunelveli-627007
.... aspect of the matter. It has however dismissed the writ petition on the ground of lack of territorial jurisdiction. 32. No reason could be assigned by the appellant''s counsel to demonstrate why the appellate jurisdiction of the High Court u/s 35 of FEMA does not provide an efficacious remedy. I ...
Madras High Court (Madurai Bench)
Craftech Numerics (P) Ltd. Vs Assistant Provident Fund Commissioner
.... ribunal dismissed the appeal as not maintainable. It is this order of October 18, 2010 as well as the order dated October 11, 2010 which have been assailed in the present writ-petition. 3. The learned Counsel for the Petitioner has referred to Section 11(2) of the Act which provides that, "if any ...
Delhi High Court
Maharashtra State Co-operative Marketing Federation Ltd. Vs Assistant Provident Fund Commissioner, SRO and Another
.... been given power to waive or reduce the amount to be deposited for the reasons to be recorded in writing. 8. This discretion has already been exercised by the Appellate Tribunal in the instant case by granting the substantial relief to the petitioner by reducing the pre-deposit amount from 75% t ...
Delhi 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!
