LLOYDS BANK Vs. LLOYDS BANK INDIAN STAFF ASSOCIATION

Referred Judgements :-

NUNDO LAL BOSE V. CALCUTTA CORPORATION [REFERRED]
PRIVY COUNCIL IN COLONIAL SUGAR REFINING COMPANY V. IRVING [REFERRED]
DELHI CLOTH AND GENERAL MILLS COMPANY,LIMITED V. INCOME-TAX COMMISSIONER [REFERRED]
EDWARDS V. ATTORNEY-GENERAL FOR CANADA [REFERRED]
PRIVY COUNCIL IN REX. V. NAT BELL LIQUORS,LTD. [REFERRED]
CLIFFORD AND OSULLIVAN [REFERRED]
BRITISH COAL CORPORATION V. THE KING [REFERRED]
RYOTS OF GARABANDHO V. ZEMINDAR OF PARLAKIMEDI [REFERRED]
MOULVI HAMID HASSAN NOMANI V. BANWARILAL ROY [REFERRED]
GENERAL MEDICAL COUNCIL V. SPACKMAN [REFERRED]
<RC>ILR(CAL) 1954 2 1;LAWSUIT(CAL) 1951 0 321;</RC> HIGH COURT OF CALCUTTA <JGN>HARRIES,BANERJEE</JGN> LLOYDS BANK LLOYDS BANK INDIAN STAFF ASSOCIATION <AT>CIVIL APPEAL 42 OF 1952</AT> 17.01.1951 <SUBJECT>CONSTITUTION,CONTRACT,LABOUR AND INDUSTRIAL</SUBJECT><SI> CONSTITUTION OF INDIA ART 136;CONSTITUTION OF INDIA ART 136(1);CONSTITUTION OF INDIA ART 226;CONSTITUTION OF INDIA ART 136(2);INDUSTRIAL DISPUTES ACT,1947 SEC 15(3);INDUSTRIAL DISPUTES ACT,1947 SEC 16;INDUSTRIAL DISPUTES ACT,1947 SEC 10(1)(C);INDUSTRIAL DISPUTES ACT,1947 SEC 26;INDUSTRIAL DISPUTES ACT,1947 SEC 17;INDUSTRIAL DISPUTES ACT,1947 SEC 7;INDUSTRIAL DISPUTES ACT,1947 SEC 5;INDUSTRIAL DISPUTES ACT,1947 SEC 27;INDUSTRIAL DISPUTES ACT,1947 SEC 8;INDUSTRIAL DISPUTES ACT,1947 SEC 20(5);INDUSTRIAL DISPUTE [REFERRED TO]
BHARAT BANK LIMITED DELHI VS. EMPLOYEES OF BHARAT BANK LTD [REFERRED]