National Labor Relations Board v. Jones & Laughlin Steel Corp.

U.S. Case Law

1. 301 U.S. 1 (1937), sustained the constitutionality of the National Labor Relations Act (1935) and expanded the federal government's power to regulate commerce. The justices held in a 5–4 decision that a labor-management dispute in a Pennsylvania steel factory, though local in nature, had disrupted interstate commerce and was therefore subject to government oversight.