2000 LAB. I. C. 1146 ::2000 LabLR 599 ::(2000) 1 CurLR 922 ::(2000) 85 FacLR 536 ::(2000) 1 LabLJ 1518 ::(2000) 1 AllMR 491 (BOM) ::(2000) 3 Bom CR 212 ::(2000) 2 Lab LN 515 ::(2000) 3 Mah LJ 104 ::2000 Bom LR 1 697

Bombay High Court

Hon'ble Judge(s): B. P. Saraf, Pratibha Upasani , JJ

Employees Provident Funds and Miscellaneous Provisions Act (19 of 1952) , S.7A— Proceedings under - Appellant-Firm was covered Establishing under Act - Department seeking compliance from Firm in respect of two other establishments treating them as part and parcel of appellant-Firm - Failure to show any interdependency in management, control, finance between said establishments - Cannot be said that there is functional integrality between these three establishments - Case of subterfuge to avoid liability of contribution not made out against appellant-Firm. (Para 20 22 23)