factory Archives | SCC Times

Can insurer rely on statutory interpretation of “acts of terrorism” to repudiate insurance claim where the policy itself defines the term? Supreme Court decides

Supreme Court: In an insurance repudiation case the Division Bench of Ajay Rastogi and Abhay S. Oka*, JJ., held that where the insurance policy expressly

Case Briefs Supreme Court

Is Irrigation Department a factory? Will it be governed by Industrial Disputes Act? Supreme Court analyses

“Overall activities and functions of the Irrigation Department would have to be considered while deciding the question whether it is carrying on manufacturing activities.”

Case Briefs International Courts

Victims of human trafficking working as gardeners in cannabis factory. Can they be prosecuted for such criminal offence? ECHR’s momentous ruling

European Court of Human Rights (ECHR): Chamber composed of Yonko Grozev, President, Tim Eicke, Faris Vehabović, Iulia Antoanella Motoc, Armen Harutyunyan, Pere

Case Briefs Tribunals/Commissions/Regulatory Bodies

CESTAT | Whether a by-product from a factory be considered as manufactured goods and should it fall under ‘excisable goods’ or ‘exempted goods’ as provided in R. 2(d) of Cenvat Credit Rules, 2004; Tribunal answers while dismissing appeal

Customs, Excise and Services Tax Appellate Tribunal (CESTAT): The Coram of Dilip Gupta (President) and P. Anjani Kumar (Technical Member) dismissed an

Case Briefs High Courts

Madras HC | Impossible for a factory to have more number of apprentices than employees; provisions of EPF Act to be interpreted only in favour of employees

Madras High Court: Abdul Quddhose, J., dismissed a writ petition filed against the order passed by the Employees Provident Fund Appellate Tribunal holding

Supreme Court

Benefits under ESI Act to be extended to persons employed in the kitchen of the Delhi Gymkhana Club

Supreme Court: Deciding the question that whether the kitchen and catering section of the Delhi Gymkhana Club come within the meaning of