Modification of Labour Court Award to Reflect Amicable Settlement and Waiver of Reinstatement Rights

Jewel Consumer Pvt.

BYLawLens TeamEditorial and Research Team

Gujarat High CourtPUBLISHED: 27 February 2026 at 7:54 pm ISTUPDATED: 10 August 2026 at 3:50 pm IST1 MIN READSOURCE JUDGMENT

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Acts & Sections Cited

1 provisions across 1 statute referred to in this judgment. Linked provisions open on LawLens.

Industrial Disputes Act, 19471

Section 2

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Gujarat High Court

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