18. Again in United India Insurance Company Ltd. v. Lehru & Ors.

3 SCC 338Reported decision2003#17567 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2013.

Judgments citing 18. Again in United India Insurance Company Ltd. v. Lehru & Ors.

Commissioner of Income Tax vs. Bharti Cellular Ltd

The appeals are disposed of in above terms

ITA/893/2010HC Delhi19 Dec 2013

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

…er from the insured the amount paid to the third parties, if there was any breach of policy conditions on account of the vehicle being driven without a valid driving licence………” 18. Again in United India Insurance Company Ltd. v. Lehru & Ors., (2003) 3 SCC 338, in para 18 of the report, the Supreme Court referred to the decisions in Skandia(supra), Sohan Lal Passi(supra) MAC. APP. No.893/2010 & 34/2011 Page 10 of 14 and Kamla(supra) and held that even where it is proved that there was a conscious or willful breach as provided under Section 149(2)(a) (ii) of the Motor Vehicles Act,…

Commissioner of Income tax-III vs. Shri Ravi Teja Restaurant AND Resorts private Limited

ITTA/357/2013HC Telangana27 Aug 2013

The Commissioner of Income Tax IV vs. Prefab Gratings Limited

ITTA/321/2013HC Telangana07 Aug 2013

Bench: Honourable Mr. Justice Manish Choudhury Judgment & Order (Cav) Date : 24-05-2019

For Respondent: MRMIJANUR RAHMAN
Section 166Section 173

…upra) and Sohan Lal Passi (supra), that in order to avoid liability, it must be shown by the insurer that there was “breach” on the part of the insured, was agreed to also in the case of United India Insurance Co. Ltd. vs. Lehru and others, reported in (2003) 3 SCC 338, which was a case involving allegedly a fake driving licence and Section 149(2)(a)(ii), Motor Vehicles Act, 1988. In Lehru (supra), it has been held that in order to avoid liability, it is not sufficient to show that the person driving at the time of accident was not duly licensed but it is also to be established by the insurer that the breach was…

Galileo International Inc vs. Director of Income Tax

The appeals are disposed of in above terms

ITA/467/2012HC Delhi25 Sept 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…oncerned, the issue is no longer res integra in view of the judgment of the Supreme Court in Skandia Insurance Company Limited v. Kokilaben Chandravadan ,(1987) 2 SCC 654. In a later judgment in United India Insurance Company Ltd. v. Lehru & Ors., (2003) 3 SCC 338, the Supreme Court relied upon the judgment in Skandia Insurance Company Limited v. Kokilaben Chandravadan (1987) 2 SCC 654 and Sohan Lal Passi v. P. Sesh Reddy (1996) 5 SCC 21 and held that if a vehicle is stolen and the thief is caught and it is ascertained that he had no licence, the Insurance Company cannot avoid the liability. In the in…

CIT vs. Motiwala & Sons

The appeals are disposed of in above terms

ITA/34/2011HC Delhi22 Sept 2011

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

…er from the insured the amount paid to the third parties, if there was any breach of policy conditions on account of the vehicle being driven without a valid driving licence………” 18. Again in United India Insurance Company Ltd. v. Lehru & Ors., (2003) 3 SCC 338, in para 18 of the report, the Supreme Court referred to the decisions in Skandia(supra), Sohan Lal Passi(supra) MAC. APP. No.893/2010 & 34/2011 Page 10 of 14 and Kamla(supra) and held that even where it is proved that there was a conscious or willful breach as provided under Section 149(2)(a) (ii) of the Motor Vehicles Act,…

18. Again in United India Insurance Company Ltd. v. Lehru & Ors. (3 SCC 338) — Cited in 5 Judgments | BharatTax