Industrial Dispute-Dearness Allowance-Depreciation reserves whether to be deducted from profits Concerns with foreign collaboration whether can be compared with purely Indian Companies-Slab system- Classification of grades and fixation of wages Gratuity-Incentive Bonus Scheme.

The appellant carried on the business of manufacturing and selling pharmaceutical products in Greater Bombay. In disputes arising between the appellant and the respondents the Industrial Tribunal had to deal with questions relating to dearness allowance, classification of grades and fixation of wages and the incentive bonus scheme as modified by the company. In appeal against the award of the Tribunal,