Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Gujarat HC: Interest on Delayed Payment of Gratuity Mandatory, Not Discretionary - (28 Apr 2022)

LABOUR & INDUSTRIAL

Gujarat High Court has reiterated that there is a plain mandate on the employer under the provisions of Section 7 to the Payment of Gratuity Act, 1972 for payment of gratuity within time and to pay interest on the delayed payment of gratuity.

Tags : GUJARAT HIGH COURT   SECTION 7   PAYMENT OF GRATUITY ACT   1972   PAYMENT OF GRATUITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved