KASHISH DEVELOPERS LTD. Vs. EMPLOYEES PROVIDENT FUND ORGANISATION

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This writ petition has been filed for the following reliefs:-

(3.) The admitted facts of the case are that the Petitioner is engaged in the business of real-estate and is registered under Provisions of Employees Provident Fund Organization under Employees Provident Fund Act, 1952. For the purpose of carrying out its business, Petitioner is having its regular employees and it also engages contractors for labour related works for which Petitioner pays the contractor 'labour charges' after deduction of TDS in terms of Income Tax Act, 1961.