AIR 1960 SUPREME COURT 675 ::1960 LabLJ 523 ::1960-61 18 FJR 28 ::1960 MPLJ 495 ::1961 2 SCJ 134 ::1960 2 SCR 942

Supreme Court Of India

(From : (1) State Industrial Court at Nagpur (2) Bombay - AIR 1958 Bom 231)*

Hon'ble Judge(s): P. B. Gajendragadkar, K. Subba Rao, K. C. Das Gupta , JJJ

(A) C.P. and Berar Industrial Disputes Settlement Act (23 of 1947) , S.2(14)— Industrial Disputes Act (14 of 1947) , S.2(j)— Activities of Nagpur Corporation held to fall under definition of industry - Tests indicated. Service rendered by a corporation, if it complies with the conditions implicit in the definition of industry in S. 2 (14), C. P. and Berar Industrial Disputes Settlement Act will be an "industry" within the meaning of the definition.(Para 6) Distinction between definitions of "industry" in the above section of the Act and in S. 2 (j) of the Industrial Disputes Act; pointed out.(Para 6) The section cannot be confined to trade or business or activities analogous to trade or business. AIR 1953 SC 58, Explained.(Para 12) Monetary consideration for service is not an essential characteristic of industry in a modern State.(Para 14) The definition of "industry" in the Act is very comprehensive. It is in two parts : one part defines it from the standpoint of the employer and the other from the @page-SC676 standard point of the employee. If an activity falls under either part of the definition, it will be an industry within the meaning of the Act. The history of industrial disputes and t....