M/S Bureau Chief Rastriya Sahara And Another Vs Labour Commissioner U.P. And 2 Others

Allahabad High Court 3 Apr 2023 Writ-C No. 22872, 23241, 23786, 27687 Of 2016 (2023) 04 AHC CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ-C No. 22872, 23241, 23786, 27687 Of 2016

Hon'ble Bench

Kshitij Shailendra, J

Advocates

Shakti Swarup Nigam, Janmed Kumar, Chandra Bhan Gupta, Ajay Rajendra

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 14, 16, 41, 43, 136, 226, 227
  • U.P. Industrial Disputes Act, 1947 - Section 2A, 4K, 5C(3), 6N, 6(4), 6(4)(a), 6(4)(b), 6(4)(c), 6(4)(d), 6(4)(e), 6(4)(f), 6(4)(g), 6(4)(h), 6(4)(i), 11A
  • Industrial Disputes Act, 1947 - Section 2(a)(ii), 2(oo)(bb), 10(1C), 25G, 39
  • Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 - Section 2(c), 2(dd), 2(f), 3, 3(1)
  • Indian Penal Code, 1860 - Section 380
  • Evidence Act, 1872 - Section 114

Judgement Text

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Case Metadata
  • Ck Citation: (2023) 04 AHC CK 0004
  • Coram: Kshitij Shailendra, J
  • Bench: Single Bench
  • Advocates: Shakti Swarup Nigam, Janmed Kumar, Chandra Bhan Gupta, Ajay Rajendra
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 14, 16, 41, 43, 136, 226, 227
  • U.P. Industrial Disputes Act, 1947 - Section 2A, 4K, 5C(3), 6N, 6(4), 6(4)(a), 6(4)(b), 6(4)(c), 6(4)(d), 6(4)(e), 6(4)(f), 6(4)(g), 6(4)(h), 6(4)(i), 11A
  • Industrial Disputes Act, 1947 - Section 2(a)(ii), 2(oo)(bb), 10(1C), 25G, 39
  • Working Journalists and other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 - Section 2(c), 2(dd), 2(f), 3, 3(1)
  • Indian Penal Code, 1860 - Section 380
  • Evidence Act, 1872 - Section 114
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