REGENT COMPUTRONICS PVT. LTD.

Shekhar Chandramohan Shukul Appellant

V/S

ASSISTANT PROVIDENT FUND COMMISSIONER Respondents

Referred Judgements :-

BHARAT PLYWOOD AND TIMBER PRODUCTS (P) LTD. V. EMPLOYEES' P.F. COMMISSIONER [REFERRED TO]
ESI CORPORATION V. KAILASHCHANDRA [REFERRED TO]
VEGETABLE VITAMINS FOOD CO. LTD. V. RPFC,MAHARASHTRA AND GOA [REFERRED TO]
EMPLOYEES' STATE INSURANCE CORPORATION V. S.K. AGGARWAL AND OTHERS [REFERRED TO]
PARAS SHANTILAL SAVIA VS. STATE OF GUJARAT [REFERRED TO]
ORGANO CHEMICAL INDUSTRIES VS. UNION OF INDIA [REFERRED TO]
ATULYA YOGENDRA MAFATLAL VS. REGIONAL PROVIDENT FUND COMMISSIONER [REFERRED TO]
VIMALKUMAR RAVJI SHAH VS. EMPLOYEES PROVIDENT FUNDS ORGANISARIONS [REFERRED TO]
DIFFERENT SOLUTION MARKETING PRIVATE LTD VS. ASSISTANT COMMISSIONER OF COMMERCIAL TAXES [REFERRED TO]
CHECKMATE SERVICES P. LTD VS. COMMISSIONER OF INCOME TAX-1 [REFERRED TO]

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India challenging the order dtd. 3/1/2020 passed by the respondent under Sec. 8F of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952 ('the EPF Act'), whereby the petitioner has been held personally liable to pay the defaulted amount.

(2.) Gist of the Case:

(3.) Heard the learned advocate Mr.Varun Patel for the petitioner and learned advocate Mr.A.V.Nair for the respondent.

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SHEKHAR CHANDRAMOHAN SHUKUL Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

Referred Judgements :-

JUDGEMENT

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