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All. HC: Mentioning Certain Sections in Title of Claim Made to Labour Court Won’t Determine Jurisdi. - (14 May 2024)

LABOUR AND INDUSTRIAL

Allahabad High Court has observed that it is well settled that the title of an application/claim and reference made therein or merely mentioning certain sections do not determine the jurisdiction of a forum. The same only depends on the substance of the application/claim/demand.

Tags : ALLAHABAD HIGH COURT   TITLE OF CLAIM   JURISDICTION  

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