CHIEF COMMISSIONER DELHI Vs. FEDERATION OF INDIAN CHAMBERS OF COMMERCE AND INDUSTRY NEW DELHI

JUDGEMENT

(1.) Whether the Federation of Indian Chambers of Commerce and Industry, New Delhi (Respondent 1) is a "commercial establishment" within the meaning of Section 2(5) of the Delhi Shops and Establishments Act, 1954 (for short the Act) is the sole question that falls for determination in this appeal by certificate directed against the judgment dated February 8, 1967 of the High Court of Delhi.

(2.) The facts bearing on this question may now be stated:

(3.) The Articles of Association inter alia provide that a Chamber or an Association can become an ordinary member of the Federation on payment of annual subscription of Rs. 1,000/- or such higher amount as may from time to time be fixed by the Federation in addition to the admission fee of Rs. 500/-. The scales of subscription on the basis of turnover, deposits or premia for associate members have also been prescribed.