rajasthan high court
Case BriefsHigh Courts

“The liability of the Insurance Company will be restricted to that arising under the Workmen Compensation Act, 1923 and the owner will be liable to satisfy the remaining part of the award.”

Telangana High Court
Case BriefsHigh Courts

    Telangana High Court: M Laxman, J. allowed the appeal and remanded the matter for adjudication on merits and held that

Case BriefsHigh Courts

Jammu and Kashmir High Court: An appeal filed by the Executive Engineer against the award of compensation passed in favour of Respondent