REGENT COMPUTRONICS PVT. LTD.

HARRISONS MALAYALAM LTD. Appellant

V/S

Nabeesa And Others Respondents

Referred Judgements :-

M/S. BURFAWAL SUGAR MILLS LTD. V. RAMJAN [REFERRED TO]
BENGAL COAL CO. LTD. GIRIMINT V. SEW PUJAN HARIJAN [REFERRED TO]
PANCHANAN GHOSH V. BHAGGU BARI [REFERRED TO]
EAST INDIAN RAILWAY V. MAURICE CECIL RYAN [REFERRED TO]
PRATAP NARAIN SINGH DEO VS. SRINIVAS SABATA [REFERRED TO]
T VENKATA REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
COMMISSIONERS FOR PORT OF CALCUTTA VS. PRAYAG RAM [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. K ABDULLAKUTTY [REFERRED TO]
KOCHU VELU VS. PURAKKATTU JOSEPH [REFERRED TO]
PANCHANAN GHOSE VS. BHAGGU BARI [REFERRED TO]

JUDGEMENT

(1.) THESE are appeals filed under Section 30 of the. Workmen's Compensation Act, 1923, for short 'the Act', against orders of the Commissioner for Workmen's Compensation (Deputy Labour Commissioner), Kannur, in different cases.

(2.) PRIOR to. 1984 Amendment Section 4 of the Act was as follows:

(3.) AMOUNT of compensation - - (1) Subject to the provisions of this Act, the amount of compensation shall be as follows, namely: -

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HARRISONS MALAYALAM LTD. Vs. NABEESA AND OTHERS

Referred Judgements :-

JUDGEMENT

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