Anshu Rani Vs State Of Uttar Pradesh And Others

Allahabad High Court 19 Apr 2019 Writ - A No. 3486 Of 2019 (2019) 04 AHC CK 0112
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ - A No. 3486 Of 2019

Hon'ble Bench

Prakash Padia, J

Advocates

Avadhesh Pratap Singh, Prem Prakash Yadav

Final Decision

Allowed

Acts Referred
  • Constitution Of India, 1950 - Article 11, 14, 15, 42
  • Maternity Benefit Act, 1961 - Section 2, 2(1), 3, 3(b), 3(c), 3(h), 3(n), 3(o), 5, 5A, 5B, 5(1), 5(3), 6, 8
  • Employees' State Insurance Act, 1948 - Section 50

Judgement Text

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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2019) 04 AHC CK 0112
  • Coram: Prakash Padia, J
  • Bench: Single Bench
  • Advocates: Avadhesh Pratap Singh, Prem Prakash Yadav
  • Result: Allowed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 11, 14, 15, 42
  • Maternity Benefit Act, 1961 - Section 2, 2(1), 3, 3(b), 3(c), 3(h), 3(n), 3(o), 5, 5A, 5B, 5(1), 5(3), 6, 8
  • Employees' State Insurance Act, 1948 - Section 50
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