Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC: Contempt Actions Against EPFO for Execution of Employees Pension Proportional to Salary Barred - (04 Mar 2021)

CONTEMPT OF COURT

Supreme Court has barred all courts from taking up contempt petitions against the Employees Provident Fund Organization (EPFO) and the Central Government seeking the implementation of judgments which held that employees pension cannot be capped at Rs 15,000 and that the same should be proportional to the last drawn salary.

Tags : SC   CONTEMPT ACTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved