Bimla Devi v. Himachal RTC

13 SCC 530Reported decision2009#13340 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Judgments citing Bimla Devi v. Himachal RTC

The Pr. Commissioner of income Tax-2 vs. M/s Bharathi Cement Corporation Private Limited

ITTA/119/2023HC Telangana31 Jul 2025

Bench: P.SAM KOSHY,S.CHALAPATHI RAO

Principal Commissioner of Income Tax 1, Kolkata vs. M/S Dozco Infratech Pvt Ltd

ITAT/119/2023HC Calcutta07 Aug 2023

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

For Respondent: Mr. Debasish Saha, Adv

Section 166Section 170

…r argued that in a case u/s 166 of MV Act. The claimants are required to prove the case under the principle of touchstone of preponderance of probabilities; the principle of the Hon’ble Apex Court in Bimala Devi And Ors Vs. Himachal Road Transport (2009) 13 SCC 530 followed by the Division Bench of this court in the case of National Insurance Company Limited Vs. Subhasis Manna. In support of his contention he cited some decisions of Hon’ble Apex Court in- 8 i) Menu Rout and Anr. Vs. Sattya Pradyumna Mohapatra AIR 2014 SC (C) 116 ii) Pramod Kumar Rasikbhai Jhaveri Vs. Karmasey Kunvargi Tak & Or…

The Pr. Commissioner of Income Tax -6 vs. Macquqrie Global Services Pvt. Ltd

The appeal stands disposed of with these directions

ITA/824/2018HC Delhi04 Dec 2018

Bench: The Tribunal] Was Driving A Car Bearing Registration No. Hr-12T-6162 On 21.01.2013 At About 09:45 Pm, When It Met With An Accident Involving Another Car Bearing Registration No. Hr-20T-5454 [“The Offending Vehicle”]. According To The Appellant, The Said Vehicle Was Being Driven At A Very High Speed, In A Rash & Negligent Manner & Struck The Appellant’S Car From Behind, Causing Him To Sustain Injuries. The Appellant Thereafter Instituted A Claim Signed By:Bhupender Signing Date:06.12.2025 18:30:24 Signature Not Verified

…SCC 510] [paragraph 12]; Rajwati v. United India Insurance Co. Ltd. [2022 SCC OnLine SC 1699] [paragraph 20]; Dr AKB Sadbhavana Mission School of Homeo Pharmacy v. Ministry of Ayush [(2021) 2 SCC 539] [Paragraph 21]; and Bimla Devi v. Himachal RTC [(2009) 13 SCC 530] [Paragraph 11]. Signed By:BHUPENDER Signing Date:06.12.2025 18:30:24 Signature Not Verified MAC.APP. 824/2018 Page 7 of 7 appellant was only 28 years of age at the time of the accident, I am of the view that the amount awarded towards pain, suffering, and trauma deserves to be enhanced to Rs.35,000/-. 17. The Tribunal also failed…

The Principal Commissioner of Income Tax-I vs. M/s. V.Dhana Reddy AND Co

ITTA/137/2017HC Telangana14 Nov 2017

Bench: C.V.NAGARJUNA REDDY,KONGARA VIJAYA LAKSHMI

For Appellant: - National Insurance Co. Ltd. Lucknow Thru. AssttFor Respondent: - Gaurav Sharma And Anr

Section 163Section 166Section 173

…up by the claimants was required to be decided by the learned Tribunal on the touchstone of preponderance of probabilities and certainly not on the basis of proof beyond reasonable doubt. (Bimla Devi v. Himachal RTC [Bimla Devi v. Himachal RTC, (2009) 13 SCC 530 : (2009) 5 SCC (Civ) 189 : (2010) 1 SCC (Cri) 1101] .)” (emphasis supplied) 37. The Hon'ble Supreme Court, in the case of Sunita and Others Vs. Rajasthan State Road Transport Corporation and Others (Supra), has held that while deciding cases arising out of motor vehicle…

Commissioner of Income Tax- TDS vs. M/S. A.P.Power Generation Corporation Ltd

The appeal is partly allowed and the

ITTA/123/2016HC Telangana25 Jan 2017

Bench: The Learned

For Appellant: Dr. Lalit Kumar Sharma, Advocate

…iples of the Civil Procedure Code. (ii) The test in the claim petitions is a preponderance of probabilities. The claimant is not required to prove the accident beyond doubt as required under the criminal proceedings. (Bimla Devi vs. Himachal RTC, (2009) 13 SCC 530. (iii) Absence or non-production of FIR or the result of criminal trial does not have any bearing on the result of the claim petition. (Minu Rout vs. Satya Pradyumna Mohapatra, (2013) 10 SCC 695. (iv) Production of FIR and the report filed under Section 173 Cr.P.C. indicting the offending vehicle in the prima facie evidence to prove the acc…

Commissioner of Income Tax-3 International Taxation vs. Virage Logic International India

The appeals stand disposed of with above directions

ITA/173/2016HC Delhi09 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…MAC.APP. 173/2016 and MAC.APP. 725/2015 Page 1/22 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on : 15th January 2026 Pronounced on : 1st April 2026 Uploaded on : 2nd April 2026 + MAC.APP. 173/2016 USHA DEVI & ORS .....Appellants Through: Mr. Pankaj Gupta, Advocate. versus MOHAN LAL & ANR .....Respondents Through: Mr. Sh…

Pr.Commissioner of Income Tax vs. Multiplex Capital Ltd

ITA/612/2016HC Delhi19 Aug 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MS. JUSTICE DEEPA SHARMA

…claimants are not required to prove the case as it is required to be done in a criminal trial. The Court must keep this distinction in mind. 10. Reference in this connection may be made to the decision of this Court in Bimla Devi v. Himachal RTC [(2009) 13 SCC 530 : (2010) 1 SCC (Cri) 1101] , in which the relevant observation on this point has been made and which is very pertinent and is quoted below: (SCC p. 534, para 15) ―15. In a situation of this nature, the Tribunal has rightly taken a holistic view of the matter. It was necessary to be borne in mind that strict proof of an accident caused by a…