About 1.00 results (0.011 seconds)
Life Insurance Corporation of India Vs D.J. Bahadur & ORS
Decision:
Allowed
10-11-1980
.... ribed by the award. The court said: In a sense, the latter wage structure must be deemed to be a contract between the parties, because that, in substance, is the effect of industrial adjudication. The true legal position is that when industrial disputes are decided by industrial adjudication and ...
Supreme Court of India
Page 1 of 0 - Total Count: 1
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
