Abdul Latif Vs Presiding Officer, Labour Court And Another
.... Vs. Ganesh Rajak and another , reported in 1995 Labour Industrial Case 330 has held that labour Court has no jurisdiction to decide workmen’s entitlement and then proceed to compute benefit so adjudicated under Section 33C-2 of the Act and it is only when the entitlement has been earlier adjud ...
Uttarakhand High Court
Lalta Prasad Baghel Vs M.P. Road Transport Corporation And Others
.... has been submitted on behalf of the petitioner that application under Section 33 C-2 of the Industrial Dispute Act, 1947 filed by the petitioner pending before the Labour Court No.2, Gwalior in Case No.134/2019/I.D.Act/Misc. has been pending more than five years but Court below is not taking any ...
Madhya Pradesh High Court (Gwalior Bench)
Shri Ramkhilawan Gupta (since dead by L.Rs.), Madanlal Gupta, Makhanlal Gupta, Mishrilal Gupta and Shri Bhimrao Bhadange, Retired Assistant Foreman, Mechanical Department Model Mills Vs Model Mills, Unit of National Textile Corporation
.... then enhanced to Rs. 22500/and Rs. 23500/. It could not comprehend on what basis such enhancement was made by the applicants. It also recorded inability of learned Counsel representing the applicants to give necessary details and his stand that those details were in custody of the employer i.e. the ...
Bombay High Court (Nagpur Bench)
Indian Institute of Technology, Kanpur Vs Presiding Officer, Labour Court IV, Kanpur and Others
.... Court must be satisfied that the particular industry in question is carried on by or under the Authority of the Central Government. If this aspect is kept in mind it would be clear that the Central Government will be the "appropriate Government" under the CLRA Act and the ID Act provided the indust ...
Allahabad High Court
Kshetriya Sahkari Samiti Ltd. Vs Regional Additional Labour Commissioner and Others
.... had never questioned the invocation of the provision of the U.P. Industrial Disputes Act at any stage. The only point that was urged in the written statement before the labour court was that the workman could not be treated as a workman as defined under the U.P. Industrial Disputes Act. 8. Furth ...
Allahabad High Court
Commercial Co. Op. Bank Ltd. Vs Pravin S. Mehta
.... under the Payment of Wages Act can be made u/s 33-C(2) of the I.D.Act. Thus this decision also does not lay down any such proposition of law that the case where no limitation is prescribed the party can approach or initiate proceedings u/s 33-C(2) of the I.D. Act at any time without explaining the d ...
Gujarat High Court
Arora Industries Vs Abdulhameed Abdulrasheed
.... Another, Naranji Peraji Transport Co. v. Ramnikbhai B. Waghela 1998 (1) GLH 88; Lallubhai Bapujibhai Parmar v. Panchmahal District Panchayat 2005 (3) GCD 2621 (Guj); State of UP and Anr. v. Brijpal Singh 2005 SCC 1081; Regional Manager, Bank of Baroda v. Gitaben Harihai Darji (D) by LRs. and Ors. ...
Gujarat High Court
Municipal Council Vs Ramesh Mukund Lokhande
.... -12 and U-16 were produced by the respondent who stated that those certificates were issued by the Chief Officer. The originals of the same were not produced on record. An objection was raised to this effect and the Lower Court was to decide the said objection at the time of hearing of the arguments ...
bombay high court (aurangabad bench)
State of Gujarat Vs Jivabhai Isabbhai
.... t the double rate to the concerned employees. He admits that all these details are being maintained by the Department in the Muster Roll as the Vouchers and the Presence Register. This can be produced by the petitioner before the labour court and accordingly, it was deposed by the witness for the pe ...
Gujarat High Court
Agriculture Officer Vs Pratapji Harchandji
.... the say of the applicant that there was only one boiler attendant working in their factory during the relevant period.From this, it can be argued that the applicant alone must be working as boiler attendant for all the 24 hours.It appears that this circumstance has played a great part in making the ...
Gujarat High Court
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