AIR 1999 SUPREME COURT 1843 ::1999 AIR SCW 1444 ::1999 LAB. I. C. 2082 ::1999 (5) Kant LD 253 ::1999 (4) ADSC 214 ::1999 Lab LR 571 ::1999 ADSC 4 214 ::1999 (2) UJ (SC) 834 ::1999 UJ(SC) 2 834 ::1999 (2) CurLR 27 ::(1999) 82 FacLR 411 ::1999 SCC (L&S) 898 ::(1999) 1 LabLJ 1322 ::(1999) 3 Scale 49 ::1999 (2) CurCC 120 ::1999 (3) ServLJ 291 SC ::(1999) 3 ServLJ 291 ::(1999) 2 AndhWR 159 ::1999 (95) FJR 17 ::1999 (2) LabLN 995 ::1999 (2) SCT 690 ::1999 (2) ServLR 634 ::1999 (3) LRI 141 ::1999 (4) Supreme 355 ::1999 (4) SCC 611 ::(1999) 3 JT 382 (SC) ::1999 (3) JT 382 ::1999 (5) SRJ 315

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): S. Saghir Ahmad, D. P. Wadhwa , JJ

Industrial Disputes Act (14 of 1947) , S.11A— Jurisdiction of Court - Dismissal from service - Challenge, as to - Finding by Tribunal that charges against workman were not established - Order for reinstatement and backwages - Denial of backwages by High Court on ground that charges could have been established with better proof - Without jurisdiction - Matter remanded back to High Court to rehear it on merits. (Para 9 10)