Case BriefsSupreme Court

Supreme Court upheld the NCLT order that the provident fund, pension fund and gratuity fund are not part of the liquidation estate, for distribution under Section 53 of the IBC and the same has to be paid to the employees under the stated heads.

Case BriefsHigh Courts

Gauhati High Court: In a writ petition filed for entitlement of 50% dues of the Contributory Provident Fund (CPF) of the deceased