REGENT COMPUTRONICS PVT. LTD.

STATE BANK STAFF UNION, MADRAS CIRCLE Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

JALAN TRADING CO PRIVATE LIMITED VS. MILL MAZDOOR SABHA [REFERRED TO]
PRITHVI COTTON MILLS LIMITED VS. BROACH BOROUGH MUNICIPALITY [REFERRED TO]
I N SAKSENA R D DOONGAJI VS. STATE OF MADHYA PRADESH [REFERRED TO]
MADAN MOHAN PATHAK RAM PARKASH MANCHANDA VS. UNION OF INDIA [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA CHANDRASEKHAR BOSE VS. D J BAHADUR:UNION OF INDIA [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
JILUBHAI NANBHAI KHACHAR VS. STATE OF GUJARAT [REFERRED TO]
G C KANUNGO D C ROUTRAY VS. STATE OF ORISSA [REFERRED TO]
INDIAN ALUMINIUM CO VS. STATE OF KERALA [REFERRED TO]
STATE OF TAMIL NADU VS. AROORAN SUGARS LIMITED [REFERRED TO]
S S BOLA VS. B D SARDANA [REFERRED TO]

JUDGEMENT

(1.) petitioner has questioned the constitutional validity of the banking laws amendment act, 1984 (central act 64 of 1984), by which the state bank of india act, 1955, state bank of india (subsidiary banks) act, 1970 and the banking companies (acquisition and transfer of undertakings) acts, 1970 and 1980, were amended.

(2.) by that amending act, a new section 43-a comprising of three sub-sections (1), (2) and (3) was introduced in the state bank of india act, 1955. That section reads as under:

(3.) in the state bank of india (subsidiary banks) act, 1959, a new section 50-a with the marginal heading bonus was introduced in identical language. Similar provisions numbered as section 12-a were introduced in the banking companies (acquisition and transfer of undertakings) acts of 1970 and 1980.

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STATE BANK STAFF UNION Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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