Insurance Company Limited v. Birender & Ors

Deputy Inspector General vs. Joint Commissioner of Income Tax, (TDS)

Bench: SANGEET LODHA,RAMESHWAR VYAS

Commissioner of Income Tax-III vs. Shri T.C. Reddy

…sons were not entitled to any compensation as they were not dependent upon the deceased, is also mis-conceived in view of the statements of claimant Nos.1 and 3. The Apex Court in case, titled “National Insurance Company Limited vs Birender & Ors” (2020) 11 SCC 356 has held as under: “15. It is thus settled by now that the legal representatives of the deceased have a right to apply for compensation. Having said that, it must necessarily follow that even the major married and earning sons of the deceased being legal representatives have a right to apply for compensation and it would be the bounden duty…

Commissioner of Income Tax vs. Agricultural Market Committee

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

…sons were not entitled to any compensation as they were not dependent upon the deceased, is also mis-conceived in view of the statements of claimant Nos.1 and 3. The Apex Court in case, titled “National Insurance Company Limited vs Birender & Ors” (2020) 11 SCC 356 has held as under: “15. It is thus settled by now that the legal representatives of the deceased have a right to apply for compensation. Having said that, it must necessarily follow that even the major married and earning sons of the deceased being legal representatives have a right to apply for compensation and it would be the bounden duty…