Loewe v. Lawlor

U.S. Case Law
  1. popularly The Danbury Hatters Case, 208 U.S. 274 (1908), held labor unions to be subject to the antitrust laws. In 1902 the United Hatters of North America, having failed to organize the firm of D. E. Loewe in Danbury, Connecticut, called for a nationwide boycott of the firm's products. The firm brought suit under the Sherman Antitrust Act, and in 1908 the union was assessed triple damages. The case was a severe setback to the use of the secondary boycott by unions.