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Finding under S. 33(2)(b) ID Act on fairness of domestic enquiry operates as res judicata in Labour Court proceedings: Karnataka High Court

Finding under S. 33(2)(b) ID Act on fairness of domestic enquiry operates as res judicata in Labour Court proceedings: Karnataka High Court

Published on July 23, 2025July 23, 2025By Santosh Singh

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Previous storyFinding under S. 33(2)(b) ID Act on fairness of domestic enquiry operates as res judicata in Labour Court proceedings: Karnataka High Court

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