AIR 1969 MADRAS 134 ::1969 LAB. I. C. 434 ::1968 (1) Com LJ 152 ::(1968) 1 LabLJ 682 ::38 Com Cas 256 ::33 FJR 301 ::68 ITR 279 ::(1968) 1 MadLJ361 ::ILR (1968) 3 Mad 655

Madras High Court

Hon'ble Judge(s): M. Anantanarayanan , C.J. AND Natesan , J

Industrial Disputes Act (14 of 1947) , S.2(j)— "Industry" - Firm of Chartered Accountants - Not within scope of S.2(j). AIR 1963 Cal 310. Not foll. The pursuit of the profession of Chartered accountancy not merely involves a high Code of ethics and very considerable responsibility, but it also involves, essentially value-decisions and judgments, which cannot possibly be derived from clerical assistance, or the performance of routine or arithmetical duties by subordinate staff. A scrutiny of the several papers for the several subjects for examinations which culminate in entry into the restricted group of qualified Chartered Accountants show that they involve very high intellectual standards, comparable to the qualifications for the legal profession, and that there is very little to distinguish the two professions in that sense.(Para 19) Since Chartered Accountants and Auditors definitely do constitute a "learned" or "liberal" profession, the profession cannot be termed an "industry". .....