15. 50. Kaushalya Devi v. Karan Arora

11 SCC 120Reported decision#21960 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 361,826 Indian tax judgments — from 2013 to 2015.

Judgments citing 15. 50. Kaushalya Devi v. Karan Arora

Commissioner of Income Tax-IV vs. Dangson Hotel & Restaurants Pvt. Ltd

ITA/881/2015HC Delhi18 Nov 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…High Court. The Supreme Court increased the award to ` 2,25,000/- applying the notional income of non-earning person (` 15,000/-), as specified in the Second Schedule of MV Act and adopting the multiplier of 15. 50. Kaushalya Devi Vs. Karan Arora, 2007 11 SCC 120 is yet another case relied upon by the insurance companies. It arose out of death of a minor (fourteen years‟ old boy), the claim having been preferred under section 166 of MV Act by his parents, the accident having occurred on 05-02-1997. The tribunal awarded the amount of rupees one lakh with interest and the appeal preferred by the clai…

Commissioner of Income Tax vs. Video Electronics

ITA/175/2014HC Delhi03 Aug 2015

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…High Court. The Supreme Court increased the award to ` 2,25,000/- applying the notional income of non-earning person (` 15,000/-), as specified in the Second Schedule of MV Act and adopting the multiplier of 15. 50. Kaushalya Devi Vs. Karan Arora, 2007 11 SCC 120 is yet another case relied upon by the insurance companies. It arose out of death of a minor (fourteen years‟ old boy), the claim having been preferred under section 166 of MV Act by his parents, the accident having occurred on 05-02-1997. The tribunal awarded the amount of rupees one lakh with interest and the appeal preferred by the clai…

The Commissioner of Income Tax (Central) vs. M/s Hyderabad House Pvt Ltd

ITTA/250/2013HC Telangana11 Jul 2013