Introduction The concept of award is of high significance under the Industrial Disputes Act, 19471 as there are numerous consequences following from the same under the Act. For instance all the provisions with regard to publication, enforcement and validity of award come into question only after something has been determined as an award.  Meaning of Award Section 2(b) of the Industrial Disputes Act, 1947 defines an award as, "..an interim or final determination of any industrial dispute or of any question relating thereto by any Labour Court. Industrial Tribunal or National Industrial Tribunal and includes an arbitration award made under section 10-A." Thus the definition presupposes the existence of an industrial dispute or any matter relating to an industrial dispute before the Labour Court, Industrial Tribunal or a National Tribunal, Thus the decisions o ....