Jagdish v. Mohan and Others

4 SCC 571Reported decision2018#9757 most cited

What is Jagdish v. Mohan and Others authority for?

When assessing compensation for an accident, courts must consider pain, suffering, trauma, loss of income, and the impact on the victim's ability to lead a normal life. The standard interest rate awarded on compensation is 9% per annum.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2018.

Also referred to as

Jagdish v. Mohan and Others · compensation · accident · permanent disability · temporary disability · pain and suffering · loss of income · interest on compensation · 9% per annum

Judgments citing Jagdish v. Mohan and Others

The Pr Commissioner of Income Tax, Hyd vs. Shri Tummala Sri Ram Babu, Vijayawada

ITTA/614/2017HC Telangana21 Aug 2018

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

Pr.Commissioner of Income Tax-2 vs. M/S B.T. India Pvt.Ltd

ITA/807/2018HC Delhi31 Jul 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE CHANDER SHEKHAR

…tal compensation payable to legal heirs of deceased is reduced from ₹1,47,38,915/- to ₹1,34,29,654/-. As far as interest granted by the Tribunal is concerned, a Three Judge Bench of Supreme Court in a recent decision of Jagdish v. Mohan and Others, (2018) 4 SCC 571 has granted interest @ 9% per annum on the awarded compensation and so, in the instant case, rate of interest of 10% p.a. awarded by the Tribunal is reduced and it is directed that the re-assessed compensation shall carry interest @ 9% p.a. So far as compensation granted to injured-Neha is concerned, I find it to be just and adequate. Statutor…

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

…1 Neutral Citation No. - 2025:AHC-LKO:14340 AFR Court No. - 4 Case :- FIRST APPEAL FROM ORDER No. - 137 of 2017 Appellant :- National Insurance Co. Ltd. Lucknow Thru. Asstt. Manager Respondent :- Gaurav Sharma And Anr. Counsel for Appellant :- Mrs. Pooja Arora Counsel for Respondent :- Ashish Chaturvedi & Case :- FIRST APPEAL FROM ORDER No. - 217 of 2017 Appellant :- Gaurav Sharma Respondent :- National Insurance Company Limited Lucknow And Another Counsel for Appellant :- Ashish Chaturvedi Counsel for Respondent :- Deepak Kumar Agarwal,Mrs. Pooja Arora Hon'ble Rajnish Kumar,J. 1. Heard, Mrs. Pooja Arora, lear…

Intec Corporation vs. Principal Commissioner of Income Tax-11 New Delhi

ITA/626/2017HC Delhi06 Sept 2017

…tal compensation payable to legal heirs of deceased is reduced from ₹1,47,38,915/- to ₹1,34,29,654/-. As far as interest granted by the Tribunal is concerned, a Three Judge Bench of Supreme Court in a recent decision of Jagdish v. Mohan and Others, (2018) 4 SCC 571 has granted interest @ 9% per annum on the awarded compensation and so, in the instant case, rate of interest of 10% p.a. awarded by the Tribunal is reduced and it is directed that the re-assessed compensation shall carry interest @ 9% p.a. So far as compensation granted to injured-Neha is concerned, I find it to be just and adequate. Statutor…

Pr. Commissioner of Income Tax-6, New Delhi vs. Monnet Ispat & Energy Ltd

ITA/547/2017HC Delhi04 Sept 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 166

…Total `67,10,472/- 9. Consequentially, total compensation payable to respondent- Claimants is reduced from ₹96,03,736/- to `67,10,472/-. A Three Judge Bench of Supreme Court in a recent decision of Jagdish v. Mohan and Others, (2018) 4 SCC 571 has granted interest @ 9% per annum on the awarded compensation and so, interest awarded by the Tribunal is reduced from 10% to 9% per annum. The modified compensation awarded be released forthwith to respondents-Claimants in the manner and ratio as indicated in the impugned Award. Statutory deposit alongwith excess deposit, if any, be refunde…

Commissioner of Income Tax, (Exemptions) vs. Dr. Bhai Mohan Singh Foundation

ITA/614/2017HC Delhi16 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…tal compensation payable to legal heirs of deceased is reduced from ₹1,47,38,915/- to ₹1,34,29,654/-. As far as interest granted by the Tribunal is concerned, a Three Judge Bench of Supreme Court in a recent decision of Jagdish v. Mohan and Others, (2018) 4 SCC 571 has granted interest @ 9% per annum on the awarded compensation and so, in the instant case, rate of interest of 10% p.a. awarded by the Tribunal is reduced and it is directed that the re-assessed compensation shall carry interest @ 9% p.a. So far as compensation granted to injured-Neha is concerned, I find it to be just and adequate. Statutor…

Commissioner of Income Tax-III vs. Sojitz India Pvt. Ltd

Appeals are disposed of

ITA/949/2016HC Delhi30 Jan 2017

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

Section 151

…d fair. So far as interest granted by the Tribunal is concerned, a Three Judge MAC.APP. 946/2016 Page 12 of 12 MAC.APP.948/2016 MAC.APP. 949/2016 MAC.APP. 950/2016 Bench of Supreme Court in a recent decision of Jagdish v. Mohan and Others, (2018) 4 SCC 571 has granted interest @ 9% per annum on the awarded compensation and so, in the instant case, it is directed that the awarded compensation shall carry interest @ 9% per annum. The modified compensation be released to Claimants and the Injured, in the ratio and manner, as indicated in the impugned Award. Statutory deposit along with excess depos…

Commissioner of Income Tax- VI vs. Turner International India Pvt. Ltd

Appeals are disposed of

ITA/950/2016HC Delhi30 Jan 2017

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

Section 151

…d fair. So far as interest granted by the Tribunal is concerned, a Three Judge MAC.APP. 946/2016 Page 12 of 12 MAC.APP.948/2016 MAC.APP. 949/2016 MAC.APP. 950/2016 Bench of Supreme Court in a recent decision of Jagdish v. Mohan and Others, (2018) 4 SCC 571 has granted interest @ 9% per annum on the awarded compensation and so, in the instant case, it is directed that the awarded compensation shall carry interest @ 9% per annum. The modified compensation be released to Claimants and the Injured, in the ratio and manner, as indicated in the impugned Award. Statutory deposit along with excess depos…

The Commissioner of Income Tax vs. M/S Sri Enuga Pattabhirami Reddy Trust

ITTA/255/2007HC Telangana22 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

The Commissioner of Income Tax-V vs. M/S Sain Medicaments

ITTA/275/2010HC Telangana14 Mar 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

Section 162Section 166Section 168

…s like pain, agony caused due to accident, the medical expenses, the marriage prospects etc. 15. Factors to be taken into consideration while awarding compensation are explained by the Hon’ble Apex Court in Jagdish vs Mohan and others reported in (2018) 4 SCC 571. Para 8 of the judgment being relevant is taken note of: Page 7 of 11 MA No. 275/2010 “8. In assessing the compensation payable the settled principles need to be borne in mind. A victim who suffers a permanent or temporary disability occasioned by an accident is entitled to the award of compensation. The award of compensati…

Commissioner of Income Tax-II vs. M/s. Kura Homes Pvt. Ltd

Appeal stands allowed

ITTA/504/2015HC Telangana06 Jan 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

For Appellant: Ms. Swati Shalini, Advocate
Section 166

…dmitted in hospital for treatment for more than 15 days i.e. from 18.11.2011 to 02.12.2011. 7. To buttress her arguments, learned counsel for the appellant- claimant places heavy reliance on the following judgments: (I) Jagdish Vs. Mohan & Ors. [(2018) 4 SCC 571]. 8. On the other hand, learned counsel appearing for the respondent-Insurance Co. vehemently opposes the contention of the learned counsel for the appellant-claimant and submits that the disability certificate is forged since the accident took place in Jamshedpur, whereas, certificate was obtained from Rohtak and the claimant has failed to…

Jagdish v. Mohan and Others (4 SCC 571) — Cited in 11 Judgments | BharatTax