Hridesh Kumar And Others Vs State Of Uttar Pradesh And Others

Allahabad High Court 17 Dec 2019 Writ A No. 19367 Of 2019 (2019) 12 AHC CK 0071
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ A No. 19367 Of 2019

Hon'ble Bench

Ashwani Kumar Mishra, J

Advocates

Abhishek Gupta, Chandra Bhan Gupta, Ramendra Pratap Singh

Final Decision

Dismissed

Acts Referred
  • Provisions Of The Contract Labour (Regulation And Abolition) Act, 1970 - Section 7, 10, 10(1), 10(2), 12, 23, 25
  • Equal Remuneration Act, 1976 - Section 10
  • Industrial Disputes Act, 1947 - Section 11A
  • Factories Act, 1948 - Section 46
  • Constitution Of India, 1950 - Article 136, 226

Judgement Text

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Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2019) 12 AHC CK 0071
  • Coram: Ashwani Kumar Mishra, J
  • Bench: Single Bench
  • Advocates: Abhishek Gupta, Chandra Bhan Gupta, Ramendra Pratap Singh
  • Result: Dismissed
Referenced Acts & Sections
  • Provisions Of The Contract Labour (Regulation And Abolition) Act, 1970 - Section 7, 10, 10(1), 10(2), 12, 23, 25
  • Equal Remuneration Act, 1976 - Section 10
  • Industrial Disputes Act, 1947 - Section 11A
  • Factories Act, 1948 - Section 46
  • Constitution Of India, 1950 - Article 136, 226
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