BHARAQGATH ENGINEERING Vs. R RANGANAYAKI
LAWS(SC)-2002-12-59
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
December 20,2002
BHARAQGATH ENGINEERING
Appellant
VERSUS
R.RANGANAYAKI
Respondents
Referred Judgements :-
EMPLOYEES STATE INSURANCE CORPORATION VS. HOTEL KALPAKA INTERNATIONAL [REFERRED]EMPLOYEES STATE INSURANCE CORPORATION VS. HARRISON MALAYALAM PRIVATE LIMITED [REFERRED]
EMPLOYEES STATE INSURANCE CORPORATION VS. HARRISONS MALAYALAM LIMITED [REFERRED]
Cited Judgements :-
CYRIAC MATHEW KOTTAYAM VS. COMMISSIONER FOR WORKMEN COMPENSATION [LAWS(KER)-2004-7-2] [REFERRED TO]EMPLOYEES STATE INSURANCE CORPORATION VS. S SAVITHRI [LAWS(MAD)-2003-4-113] [REFERRED TO]
P SELVARAJ VS. MANAGEMENT OF SHARDLOW INDIA LIMITED [LAWS(MAD)-2007-1-416] [REFERRED TO]
CRECENT CATALYSTS AND CHEMICALS VS. VITHAL SHANKAR BHOIR [LAWS(BOM)-2007-1-106] [REFERRED TO]
MANAGEMENT JOTHI CALENDERING MILLS VS. PERUMAL [LAWS(MAD)-2008-8-372] [REFERRED TO]
S GUNASEKAR VS. EMPLOYEES STATE INSURANCE CORPORATION [LAWS(MAD)-2010-12-400] [REFERRED TO]
P SELVARAJ VS. SHARDLOW INDIA LIMITED HOSUR GARDEN [LAWS(MAD)-2007-1-290] [REFERRED TO]
K MOHANDAS VS. REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION CHENNAI [LAWS(MAD)-2011-2-740] [REFERRED TO]
ALLIED INDUSTRIES VS. MOOL CHAND [LAWS(RAJ)-2007-4-68] [REFERRED TO]
METAL ENGINEERING AND TREATMENT COMPANT LTD VS. COMMISSIONER FOR WORKMEN'S COMPENSATION CUM-DEPUTY [LAWS(ORI)-2009-8-19] [REFERRED TO]
EMPLOYEES' STATE INSURANCE CORPORATION VS. MARIA TILES [LAWS(KER)-2014-1-11] [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. MARIA TILES [LAWS(KER)-2013-1-305] [REFERRED TO]
SUSHIL GOYAL VS. LUCKSON SIDDIQUE [LAWS(DLH)-2013-1-388] [REFERRED TO]
DHROPADABAI VS. M/S. TECHNOCRAFT TOOLINGS [LAWS(SC)-2015-2-161] [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. JARDINE HENDERSON STAFF ASSOCIATION [LAWS(SC)-2006-7-49] [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. HAMIDA KHATOON [LAWS(SC)-2009-5-140] [REFERRED TO]
HALLMARK INDUSTRIES VS. TAHSILDAR TAMBARAM [LAWS(MAD)-2011-1-358] [REFERRED TO]
S THANGASAMY VS. EMPLOYEES STATE INSURANCE CORPORATION [LAWS(MAD)-2011-2-187] [REFERRED TO]
TRISIS CORPORATION VS. VIPIN KUMAR [LAWS(HPH)-2011-9-11] [REFERRED TO]
SUSHIL GOYAL VS. LUCKSON SIDDIQUE [LAWS(DLH)-2014-1-254] [REFERRED TO]
DHROPADABAI AND ORS. VS. TECHNOCRAFT TOOLINGS [LAWS(SC)-2015-3-91] [REFERRED TO]
BAIDYA NATH SAHA VS. VISVA BHARATI SANTINIKETAN, BIRBHUM & ORS. [LAWS(CAL)-2008-9-87] [REFERRED TO]
SAKET GUPTA VS. IMRANA KHATOON [LAWS(DLH)-2017-4-31] [REFERRED TO]
MOHINDER PAL SINGH VS. UPENDER PASWAN & ORS [LAWS(DLH)-2018-4-488] [REFERRED TO]
MOHINDER PAL SINGH VS. UPENDER PASWAN & ORS [LAWS(DLH)-2018-4-488] [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. LALSING SADIYA GARASIYA [LAWS(GJH)-2018-7-36] [REFERRED TO]
MUNMAHESH S/O RAMKHILAWAN GUPTA VS. ASHISH NEMICHAND KATARIYA [LAWS(BOM)-2019-4-134] [REFERRED TO]
THE MANAGER , GALAXY SECURITY SERVICES VS. E.M.MOLY W/O LATE BALAKRISHNAN [LAWS(KER)-2019-2-132] [REFERRED TO]
MANAGER, GALAXY SECURITY SERVICES VS. E.M.MOLY [LAWS(KER)-2019-2-161] [REFERRED TO]
JUDGEMENT
Pasayat, J. -
(1.)Leave granted.
(2.)The challenge in this appeal is to a Division Bench judgment of the High Court at Madras. The point involved, though short, is interesting and relates to the question as to who can be treated as an insured person under Section 2(14) of the Employees State Insurance Act, 1948 (in short, the Act).
(3.)A brief reference to the factual position, which is almost undisputed, would suffice.
(2.)The challenge in this appeal is to a Division Bench judgment of the High Court at Madras. The point involved, though short, is interesting and relates to the question as to who can be treated as an insured person under Section 2(14) of the Employees State Insurance Act, 1948 (in short, the Act).
(3.)A brief reference to the factual position, which is almost undisputed, would suffice.
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