Institute Of Chartered Accountants Of India And Another Vs State Of Uttar Pradesh And Others
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Writ - C No. 42221 Of 2010
Hon'ble Bench
Siddhartha Varma, J
Advocates
Divyang Chandra, Mayank Agrawal, Naveen Sinha, P.S. Baghel, Siddharth Khare, Adarsh Kumar, B.N. Rai, Shiv Kumar Yadav, V.D. Shukla
Final Decision
Allowed
Acts Referred
- Industrial Disputes Act, 1947 - Section 2(a)(i), 2(a)(ii)
- Chartered Accountants Act, 1949 - Section 1, 2
- Employees State Insurance Act, 1948 - Section 3
- Coal Mines Provident Fund And Miscellaneous Provisions Act, 1948 - Section 3A
- Employees' Provident Fund And Miscellaneous Provisions Act, 1952 - Section 5A
- Life Insurance Corporation Act, 1956 - Section 3
- Deposit Insurance And Credit Guarantee Corporation Act, 1961 - Section 3
- Warehousing Corporations Act, 1962 - Section 3
- Unit Trust Of India Act, 1963 - Section 3
- Food Corporations Act, 1964 - Section 3, 16
- Airports Authority Of India Act, 1994 - Section 3
- Regional Rural Banks Act, 1976 - Section 3
- National Housing Bank Act, 1987 - Section 3
- Uttar Pradesh Industrial Disputes Act, 1947 - Section 4K
Judgement Text
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