Government of Kerala covering Medical institutions which included nursing homes, diagnostic centres and pathological laboratories employing 20 or more persons were brought under the ambit of the Employees State Insurance Act, 1948 - High Court rightly held that the provisions of Employees State Insurance Act, 1948 will be applicable to the respondent establishment w.e.f. 06.09.2007 and not from 22.11.2002. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH E.S.I. CORPORATION, REP. BY THE REGIONAL DIRECTOR — Appellant Vs. M/S. ENDOCRINOLOGY AND IMMUNOLOGY LAB — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. ) Civil Appeal No.3368 of 2012 Decided on : 02-08-2023 Employees State Insurance Act, 1948 – Section 1(4) – A notification issued on […]
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