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DHARANGADHARA CHEMICAL WORKS LTD. vs. STATE OF SAURASHTRA.

SCR Citation: [1957] 1 S.C.R. 152
Year/Volume: 1957/ Volume 1
Date of Judgment: 23 November 1956
Petitioner: DHARANGADHARA CHEMICAL WORKS LTD.
Disposal Nature: Appeal Dismissed
Neutral Citation: 1956 INSC 71
Judgment Delivered by: Hon'ble Mr. Justice Natwarlal Harilal Bhagwati
Respondent: STATE OF SAURASHTRA.
Case Type: CIVIL APPEAL/85/1956
Order/Judgment: Judgment
1. Headnote

Industrial Dispute-Workman-lndependent contractor-Test-Distinction-Agarias, if workmen-Finding by the Industrial Tribunal, if a question of fact--Such finding, if and when can be set aside-lndustrial Disputes Act (XIV af 1947), s. 2(s)-Constitution of India, Art. 226. 

2. Case referred
3. Act
  • Industrial Disputes Act, 1947 (14 of 1947)
  • Constitution Of India
4. Keyword
  • Industrial J)dispute-Workman-independent
5. Equivalent citation
    Citation(s) 1957 AIR 264 =