REGENT COMPUTRONICS PVT. LTD.

AIRFREIGHT LIMITED Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

U UNICHOYI VS. STATE OF KERALA [REFERRED]
BHIKUSA YAMASA KSHATRIYA VS. SANGAMNER AKOLA TALUKA BIDI KAMGAR UNION [REFERRED]
KAMANI METALS AND ALLOYS LIMITED VS. WORKMEN [REFERRED]
HINDU JEA BAND JAIPUR HINDU JEA BAND JAIPUR VS. REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION JAIPUR:STATE OF RAJASTHAN [REFERRED]
INTERNATIONAL ORE AND FERTILIZERS INDIA PVT LIMITED VS. EMPLOYEES STATE INSURANCE CORPORATION [REFERRED]
COCHIN SHIPPING CO PAUL ABRAO AND SONS P K MOHAMMAD PRIVATE LIMITED COCHIN VS. E S I CORPORATION:EMPLOYEES STATE INSURANCE CORPORATION:EMPLOYEES STATE INSURANCE CORPORATION [REFERRED]
EMPLOYEES STATE INSURANCE CORPORATION VS. R K SWAMY [REFERRED]
MUNICIPAL COUNCIL HATTA VS. BHAGAT SINGH [REFERRED]

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal by special leave is filed against the judgment and order dated 16/10/1998 passed by the Division Bench of the High Court of Karnataka at Bangalore in Appeal No. 2502 of 1998 dismissing the appeals filed by the appellant-company and confirming the order passed by the learned single Judge in Writ Petition No. 23096 of 1997.

(3.) AT the time of hearing of this appeal, Mr. Cama, learned Counsel for the appellant, submitted that:-

Click here to view full judgment.

AIRFREIGHT LIMITED Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address