Kerala HC: Physiotherapists and Occupational Therapists Cannot Use “Dr.” Without Medical Degree  ||  Delhi High Court: Law Firms Must Verify Cited Case Laws; Senior Counsel Not Responsible for Finality  ||  MP High Court Dismisses Shah Bano’s Daughter’s Plea, Rules ‘Haq’ Movie is Fiction  ||  Bombay HC Cancels ERC Order, Rules Stakeholders Must Be Heard Before Amending Multi-Year Tariff  ||  Calcutta High Court Rules Dunlop’s Second Appeal Not Maintainable under the Trade Marks Act  ||  Kerala HC: Revisional Power U/S 263 Not Invocable When AO Grants Sec 32AC Deduction After Inquiry  ||  J&K&L HC: Section 359 BNSS Doesn’t Limit High Court’s Inherent Power U/S 528 to Quash FIRs  ||  Bombay HC: BMC Ban on Footpath Cooking via Gas/Grill Doesn’t Apply to Vendors Using Induction  ||  Madras HC: Buyer Not Liable for Seller’s Tax Default; Purchase Tax Can’t Be Imposed under TNGST Act  ||  Kerala HC: Oral Allegations Alone Insufficient to Sustain Bribery Charges Against Ministers    

All. HC: Interest Can’t be Awarded by Labour Court In Proc. for Money Recovery from Empl. u/s 33C(2) - (23 Apr 2024)

LABOUR AND INDUSTRIAL

Allahabad High Court has held that in a proceeding under Section 33C(2) of Industrial Disputes Act, 1947, law does not empower a Labour Court to grant interest to an employee on the amount of delayed payment due by the employer.

Tags :   ALLAHABAD HIGH COURT  LABOUR COURT  SECTION 33C(2) OF ID ACT

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved