Supreme Court of India Judgements

47060 Judgements hosted as on 28/02/2026 - Search (FREE), Subscribe, Read & Download

Category: Labour Cases

Labour Cases

Employees Provident Fund And Miscellaneous Provisions Act, 1952 – Section 1(3)(B) – Establishments of factories – Clause (a) of sub-Section (3) is applicable only to those factories engaged in any industry specified in Schedule I – Clause (b) of sub-Section (3) is applicable to all other establishments which are not covered by clause (a) of sub-Section (3) provided such establishments are notified by a notification issued by the Central Government which is published in the official Gazette

Nov 12, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THANKAMMA BABY — Appellant Vs. THE REGIONAL PROVIDENT FUND COMMISSIONER, KOCHI, KERALA — Respondent ( Before : Abhay S. Oka and Sanjay Karol, JJ.…

Compensation Labour Cases

Employees Compensation Act, 1923 – Compensation – the driver was consistently driving the vehicle, there is every reason to assume that long spells of driving was a material contributory factor, if not the sole cause that accelerated his unexpected death at a young age – Such an untoward mishap can reasonably be described as an accident, only attributable to the nature of employment – Compensation granted.

Aug 27, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SMT. DARIYAO KANWAR & OTHERS — Appellant Vs. M/S UNITED INDIA INSURANCE CO. LTD. & ANOTHER — Respondent ( Before : Hima Kohli and…

Labour Cases

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.

Aug 6, 2023 sclaw

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…

Compensation Labour Cases

Determination of disability – the disablement would be taken as total for the purposes of award of compensation under section 4(1)(b) of the Act regardless of the injury sustained being not one as specified in Part I of Schedule I of the Act – The proviso to clause (l) of sub-section (1) of Section 2 of the Act does not dilute the import of the substantive clause – Rather, it adds to it by specifying categories wherein it shall be deemed that there is permanent total disablement.

Jul 20, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH INDRA BAI — Appellant Vs. ORIENTAL INSURANCE COMPANY LTD. & ANOTHER — Respondent ( Before : J.B. Pardiwala and Manoj Misra, JJ. ) Civil…

Labour Cases

HELD government employees cannot claim double overtime allowance as per the Factories Act, if the service rules do not provide for it – whether employees working as supervisors at the Security Printing & Minting Corporation of India (a company under the Ministry of Finance responsible for minting currency notes) are entitled to double overtime allowance as per the Factories Act 1948 – No

Apr 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SECURITY PRINTING AND MINTING CORPORATION OF INDIA LTD. AND OTHERS ETC. — Appellant Vs. VIJAY D. KASBE AND OTHERS ETC. — Respondent ( Before…

Labour Cases

If an application is filed by an individual, there is a specific requirement of furnishing permanent address of the applicant as per Form-A. If an application is to be filed by a group of persons all the applicants are required to furnish their addresses as per Form-B annexed to Payment of Wages (Procedure) Rules 1937.

Mar 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S. CREATIVE GARMENTS LIMITED — Appellant Vs. KASHIRAM VERMA — Respondent ( Before : Abhay S. Oka and Rajesh Bindal, JJ. ) Civil Appeal…

Labour Cases

Employees State Insurance Act, 1948 – Section 1(6) – Demand notice – Sub-section (6) of Section 1 therefore, shall be applicable even with respect to those establishments, established prior to 31.03.1989/20.10.1989 and the ESI Act shall be applicable irrespective of the number of persons employed or notwithstanding that the number of persons employed at any time falls below the limit specified by or under the ESI Act.

Jan 22, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE ESI CORPORATION — Appellant Vs. M/S. RADHIKA THEATRE — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. ) Civil Appeal No.…

Labour Cases

Back wages – Merely because the reinstatement order was under challenge and there was a stay of the order of reinstatement during the pendency of the proceedings before the High Court, it cannot be a ground to deny the wages to the employee when ultimately the order of reinstatement came to be confirmed and attained the finality.

Dec 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH D.N. KRISHNAPPA — Appellant Vs. THE DEPUTY GENERAL MANAGER — Respondent ( Before : M. R. Shah and C.T. Ravikumar, JJ. ) Civil Appeal…

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Accident

Motor Vehicles Act, 1988 — Compensation — Deduction of amounts received under Haryana Compassionate Assistance to Dependents of Deceased Government Employees Rules, 2006 — Supreme Court clarifies that only benefits directly replacing lost income are deductible from compensation awarded under the Motor Vehicles Act. Other benefits, such as pensions or life insurance, remain unaffected.

Feb 28, 2026 sclaw
I B C

Insolvency and Bankruptcy Code, 2016 — Section 7 — Adjudicating authority must satisfy itself that a financial debt exists and there is a default — Pre-existing dispute is not a bar to admitting an application by a financial creditor under Section 7, unlike in the case of an operational creditor under Section 9.

Feb 28, 2026 sclaw
I B C

Companies Act, 1956 — Insolvency and Bankruptcy Code, 2016 (IBC) — Section 238 (IBC) — Overriding effect of IBC — Scheme of arrangement (SOA) under Companies Act vs. Corporate Insolvency Resolution Process (CIRP) under IBC — Delay and non-compliance with statutory timelines in the SOA process renders it defunct — IBC provisions prevail over inconsistent provisions in other laws — Adjudicating Authority under IBC can initiate CIRP even if SOA proceedings are pending, especially if SOA is defunct.

Feb 28, 2026 sclaw
I B C

Prohibition of Benami Property Transactions Act, 1988 vs. Insolvency and Bankruptcy Code, 2016 — Jurisdiction — Orders passed under Benami Act cannot be questioned before authorities under IBC — NCLT lacks jurisdiction to entertain challenges to provisional attachment orders under Benami Act — Remedy lies exclusively before competent forum under Benami Act — IBC cannot be converted into a parallel appellate forum to review validity of attachment orders under specialised enactment — Doing so would render appellate machinery of Benami Act otiose.

Feb 28, 2026 sclaw