CC 362; Oriental Insurance Co. Ltd. Vs. Hansrajbhai v. Kodala (2001) 5 SCC 175; Sarla Verma v. DTC

15 SCC 45Reported decision2013#22657 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 CC 362; Oriental Insurance Co. Ltd. Vs. Hansrajbhai v. Kodala (2001) 5 SCC 175; Sarla Verma v. DTC

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

…sely commented upon in a number of cases by the Supreme Court [UPSRTC Vs. Trilok Chandra (1996) 4 SCC 362; Oriental Insurance Co. Ltd. Vs. Hansrajbhai v. Kodala (2001) 5 SCC 175; Sarla Verma v. DTC (2009) 6 SCC 121; Puttamma v. K.L. Narayana Reddy (2013) 15 SCC 45]. The said special provision was inserted in 1994 with the cap of ₹40,000/- on the income to be considered for calculating the loss of dependency (or income) in fatal accident cases. Though by sub-section (3), the legislature empowered the Central Government to amend the second schedule by notification from time to time “keeping in view the…

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

…sely commented upon in a number of cases by the Supreme Court [UPSRTC Vs. Trilok Chandra (1996) 4 SCC 362; Oriental Insurance Co. Ltd. Vs. Hansrajbhai v. Kodala (2001) 5 SCC 175; Sarla Verma v. DTC (2009) 6 SCC 121; Puttamma v. K.L. Narayana Reddy (2013) 15 SCC 45]. The said special provision was inserted in 1994 with the cap of ₹40,000/- on the income to be considered for calculating the loss of dependency (or income) in fatal accident cases. Though by sub-section (3), the legislature empowered the Central Government to amend the second schedule by notification from time to time “keeping in view the…

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

ITTA/250/2013HC Telangana11 Jul 2013
CC 362; Oriental Insurance Co. Ltd. Vs. Hansrajbhai v. Kodala (2001) 5 SCC 175; Sarla Verma v. DTC (15 SCC 45) — Cited in 3 Judgments | BharatTax