REGENT COMPUTRONICS PVT. LTD.

ASHOK LEYLAND LIMITED, ENNORE Appellant

V/S

INDUSTRIAL TRIBUNAL, MADRAS Respondents

Referred Judgements :-

K. T. P. PVT. LTD. V. PRESIDING OFFICER,NAGPUR [REFERRED TO]
SANGHVI JEEVRAJ GHEWAR CHAND INDIAN TELEPHONE INDUSTRIES LIMITED VS. SECRETARY MADRAS CHILLIES GRAINS AND KIRANA MER CHANTS WORKERS UNION:THE WORKMEN [REFERRED TO]
HERBERTSONS LIMITED VS. WORKMEN OF HERBERTSONS LTD [REFERRED TO]
K C P EMPLOYEES ASSOCIATION MADRAS VS. MANAGEMENT OF K C P LTD [REFERRED TO]
NEW STANDARD ENGINEERING COMPANY LIMITED VS. N L ABHYANKAR [REFERRED TO]
K S DHARMADATAN VS. CENTRAL GOVERNMENT [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA CHANDRASEKHAR BOSE VS. D J BAHADUR:UNION OF INDIA [REFERRED TO]
TATA ENGINEERING AND LOCOMOTIVE COMPANY LIMITED VS. THEIR WORKMEN [REFERRED TO]
WORKMEN VS. WILLIAMSON MAGOR AND COMPANY LIMITED [REFERRED TO]
NARCOTICS CONTROL BUREAU VS. KISHAN LAL [REFERRED TO]
COCHIN SHIPPING CO PAUL ABRAO AND SONS P K MOHAMMAD PRIVATE LIMITED COCHIN VS. E S I CORPORATION:EMPLOYEES STATE INSURANCE CORPORATION:EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
H S ATWAL VS. UNION OF INDIA [REFERRED TO]
HINDUSTAN LEVER LIMITED VS. ASHOK VISHNU KATE [REFERRED TO]
KULDEEP SINGH VS. GANPAT LAL [REFERRED TO]
STATE OF TAMIL NADU VS. K SABANAYAGAM [REFERRED TO]
P VIRUDHACHALAM VS. MANAGEMENT OF LOTUS MILLS [REFERRED TO]
METAL POWDER CO LTD VS. STATE OF TAMIL NADU [REFERRED TO]
AGNANI VS. BADRI DAS [REFERRED TO]

JUDGEMENT

(1.) The petitioner seeks a writ of Certiorari, to call for the records relating to the award dated November 30, 1992 made in I.D. No. 13 of 1988 on the file of the first respondent-Industrial Tribunal, and to quash the same.

(2.) The above writ petition relates to the payment of bonus for the accounting year 1984 by the petitionner-Management to the 2nd respondent employees' Union, working under the petitioner - Management, as per the provisions of the Payment of Bonus Act, 1965 (hereinafter referred to as the "Bonus Act").

(3.) Section 2(1) of the Bonus Act defines the term "accounting year"; Section 2(13) defines the term "employee" with reference to ceiling on wages to claim bonus; Section 4 provides for computation of gross profit; Section 5 provides for computation of available surplus; Section 6 prescribes the sums deductible from gross profit and Section 7 provides for the calculation of direct tax payable by the employer.

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ASHOK LEYLAND LIMITED Vs. INDUSTRIAL TRIBUNAL

Referred Judgements :-

JUDGEMENT

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