Dharampal & Sons. v. U.P. Transport Corporation

The Prl Commissioner of Income Tax-II, Visakhapatnam vs. L.G Trinadha Rao, Visakhapatnam

Appeal is dismissed

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

…ying the award in favour of the claimants. 17. So far the interest is concerned that will be calculated in terms of the judgment of Hon’ble Supreme Court in the case of Dharampal and Others versus U.P. State Road Transport Corporation reported in (2008) 12 SCC 208. (Sanjay Kumar Dwivedi, J.) Sangam/ A.F.R.…

The Commissioner of Income Tax (Central) vs. K.V. Srinivasa Rao

Accordingly, the instant appeal being devoid of any merit is hereby dismissed

…IN THE HIGH COURT OF JHARKHAND AT RANCHI (Civil Miscellaneous Appellate Jurisdiction) M.A. No. 516 of 2017 The Oriental Insurance Co. Ltd., Hindustan Building, P.O. and P.S. Bistupur, Town Jamshedpur ..... … Appellant Versus 1. Sabitri Keshri, W/o Late Gopal Prasad 2. Parmendra Singh, S/o Sri Janardan Singh …. …. Respondents ….... CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through :-Video Conferencing) ......... For the Appellant : Mr. G.C. Jha, Advocate. For the Respondents .......... 05/06.11.2020. Heard, learned counsel for the appellant. 2. Appellant- The Oriental Insurance Co. L…

The Agricultural Market Committee vs. The Commissioner of Income Tax

Bench: V.V.S.RAO,RAMESH RANGANATHAN

…s to be paid @ 7.5% simple interest per annum from the date of filing of the petition till its realization , in view of the judgment passed by the Apex Court in the case of Dharampal & Sons vs. U.P. Transport Corporation, reported in 2008, JCR 4 79 SC/ (2008) 12 SCC 208. Learned counsel for the petitioners, Mr. Ankit Vishal has further submitted that some amount has been paid to the petitioner that may be deducted by the Insurance Company and enhancement amount may be paid within a reasonable time as it is a benevolent legislation. Learned counsel for the respondent no. 2, Mr. Amit Kumar Das assisted by learned c…