REGENT COMPUTRONICS PVT. LTD.

Calcutta Jute Manufacturing Company Ltd. Appellant

V/S

Baleswar Shaw Respondents

Referred Judgements :-

INCO EUROPE LTD. V. FIRST CHOICE DISTRIBUTION [REFERRED TO]
SIRAJ UL HAQ KHAN OTHERS VS. SUNNI CENTRAL BOARD OF WAQF U P [REFERRED TO]
MANDTR SITA RAMJI VS. I T GOVERNOR OH DELHI [REFERRED TO]
STATE OF KERALA VS. M PADMANABHAN NAIR [REFERRED TO]
HAMEEDIA HARDWARE STORES VS. B MOHAN LAL SOWCAR [REFERRED TO]
SURJIT SINGH KALRA MAHENDRA RAJ VS. UNION OF INDIA AND COLONEL ASHOKAPURI [REFERRED TO]
H GANGAHANUME GOWDA VS. KARNATAKA AGRO INDUSTRIES CORPORATION LIMITED [REFERRED TO]
AFCONS INFRASTRUCTURE LTD VS. CHERIAN VARKEY CONSTRUCTION CO P LTD [REFERRED TO]
BHASKER VS. AYODHYA JEWELLERS [REFERRED TO]

JUDGEMENT

(1.) All these petitions raise common questions of law and fact and were heard analogously.

(2.) The petitioners assail orders passed by the Certificate Officer, Alipore in Case No. 22/Misc/22 dtd. 1/2/2024 and 21/3/2024, Case No. 50/Misc/23 dtd. 4/3/2024 and 21/3/2024 and Case No. 22/Misc/22 dtd. 1/2/2024 and 21/3/2024 respectively in proceedings initiated under Sec. 8 of The Payment Gratuity Act, 1972.

(3.) The crux of the disputes between the parties is whether compound interest under Sec. 8 of the Act should be calculated on the gratuity amount alone or on the gratuity amount and simple interest combined together.

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CALCUTTA JUTE MANUFACTURING COMPANY LTD. Vs. BALESWAR SHAW

Referred Judgements :-

JUDGEMENT

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