REGENT COMPUTRONICS PVT. LTD.

DEEPAK NITRITE LTD Appellant

V/S

REGIONAL PROVIDENT FUND COMMISSIONER Respondents

Referred Judgements :-

NEWSPAPER PUBLISHERS PVT. LTD. V/S. THE REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED TO]
JWALA PRASAD SIKARIA AND CO. V/S. REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED TO]
EMPLOYEE STATE INSURANCE CORPORATION,MADRAS V/S. E.I.D. PARRY (INDIA) LTD. [REFERRED TO]
BRIDGE AND ROOFS COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION VS. HIGH LAND COFFEE WORKS OF P F X SALDANHA AND SONS [REFERRED TO]
MANIPAL ACADEMY OF HIGHER EDUCATION VS. PROVIDENT FUND COMMISSIONER [REFERRED TO]
BURMAH SHELL OIL STORAGE AND DISTRIBUTING COMPANY OF INDIA LTD VS. REGIONAL PROVIDENT FUND COMMISSIONER DELHI [REFERRED TO]
ASSOCIATED CEMENT COMPANY LIMITED VS. R M GANDHI REGIONAL PROVIDENT FUND COMMISSIONER GUJARAT [REFERRED TO]
GUJARAT CYPROMET LTD VS. ASSISTANT P F COMMISSIONER [REFERRED TO]
SURYA ROSHNI LTD VS. EMPLOYEES PROVIDENT FUND [REFERRED TO]
TATA POWER COMPANY LTD VS. REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED TO]
REGIONAL PROVIDENT FUND COMMISSIONER TAMIL NADU AND PONDICHERRY STATE EMPLOYEES PROVIDENT FUND ORGANISATION VS. WIPRO LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) Special Civil Application No. 2074 of 2000 and Special Civil Application No. 1401 of 200 have been interalia containing the challenge to the orders dated 25.8.1999 and 21.10.1999 respectively passed by the authorities under Section 7A as well as Section 7D of The Employees' Provident Funds and Misc. Provisions Act, 1952 (hereinafter referred to as 'the Act' for short), holding and confirming that the establishment i.e. petitioner in Special Civil Application No. 2074 of 2000 is liable to make contribution equivalent to the cash value of food concession being available to the employees in the canteen run by M/s. Deepak Nitrite Limited Credit Cooperative and Multi purpose Co-operative Society (society).

(3.) Facts in brief leading to filing these three petitions as could be culled out from the respective memos deserve to be set out as under:

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DEEPAK NITRITE LTD Vs. REGIONAL PROVIDENT FUND COMMISSIONER

Referred Judgements :-

JUDGEMENT

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