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J&K HC: Indian Army doesn’t Fall Within the Definition of ‘Industry’ - (25 Mar 2025)

LABOUR AND INDUSTRIAL

Jammu and Kashmir High Court while setting aside Labour Court’s order directing reinstatement of petitioners serving as porters in the Indian Army, has held that the Army does not fall within the definition of an 'Industry' and thus, the Labour Court had no jurisdiction to entertain the case.

Tags : JAMMU AND KASHMIR   LABOUR COURT   INDIAN ARMY  

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