High Courts03 Jan 2010Allowed
United India Insurance Company Limited Vs Sri N. Prabhakar and Another
Karnataka High Court · (2011) 2 KCCR 943
Workmens Compensation Act, 1923 — Section 20, 21, 8
COURT ARCHIVE
Karnataka High Court judgments, 2010
1,761 judgments · page 89 of 89