General Manager Vs Appellate Authority

Madras High Court 5 Apr 2018 Writ Petition No. 10863 Of 2014, Miscellaneous Petition No.2 Of 2014 (2018) 04 MAD CK 0048
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 10863 Of 2014, Miscellaneous Petition No.2 Of 2014

Hon'ble Bench

S.M. Subramaniam, J

Advocates

R. Parthiban

Final Decision

Allowed

Acts Referred
  • Payment of Gratuity Act, 1972 - Section 2(s)
  • Industrial Disputes Act, 1947 - Section 33C(2)
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 17(3)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2018) 04 MAD CK 0048
  • Coram: S.M. Subramaniam, J
  • Bench: Single Bench
  • Advocates: R. Parthiban
  • Result: Allowed
Referenced Acts & Sections
  • Payment of Gratuity Act, 1972 - Section 2(s)
  • Industrial Disputes Act, 1947 - Section 33C(2)
  • Sick Industrial Companies (Special Provisions) Act, 1985 - Section 17(3)
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