AIR 1962 SUPREME COURT 171 ::1961 2 LabLJ 385 ::1962 32 Com Cas 414 ::1961-62 21 FJR 63 ::1962 3 SCR 269

Supreme Court Of India

(From National Industrial Tribunal (Bank Disputes), Bombay)*

Hon'ble Judge(s): B. P. Sinha, S. K. Das, Ajit Kumar Sarkar, N. Rajagopala Ayyangar, J. R. Mudholkar , JJJ

Constitution of India , Art.19(1)(c), Art.14— Freedom of association - Scope of - (Labour Unions - Right guaranteed under Art, (1) (c) does not extend to concomitant right to effective collective @page-SC172bargaining or to strike - Banking company - Provision exempting it from disclosing secret reserves or provision made for bad and doubtful debts in proceedings under Industrial Disputes Act - No contravention of Arts, 19 (1) (c) and 14. Banking Companies Act (10 of 1949) , S.34A— Constitutional validity. Section 34-A, Banking Companies Act, 1949, according to which a banking company cannot be compelled to disclose either the quantum of its secret reserves or their nature or the provision made for "bad and doubtful debts and for other reasonable and necessary provision" in proceedings under the Industrial Disputes Act, 1947, when the banking company claims that such information is of a confidential nature, does not contravene Art, 19 (1) (c) and Art. 14 of the Constitution and is not unconstitutional on that ground,(Para 18 33 36 37) Article 19-as contrasted with certain other Articles like Arts, 26, 29 and 30 - grants rights to the citizen as such, and associations can lay claim to the fundamental rights guaranteed by that Article solely on the basi....