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: Person Deemed to be ‘Principal Employer’ if Acts as Agent of Owner or Supervise the Establishment - (22 Apr 2025)

SERVICE

Supreme Court while upholding conviction of a General Manager for not remitting Employees' State Insurance contribution to ESIC, has observed that a person may be deemed a ‘principal employer’ if he acts as agent of the owner of factory or supervises the establishment.

Tags : SUPREME COURT   PRINCIPAL EMPLOYER   EMPLOYEES' STATE INSURANCE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved