Kaushnuma Begum (Smt) & Ors. v. New India Assurance Co. Ltd. & Ors.

The Pr. Commissioner of Income Tax -3 vs. Decent Financials Services Pvt. Ltd

The appeals stand disposed of with the above

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

…19 Page 10 of 17 awarded at 12%, which is on the higher side. 28. Interest awarded by MACT is usually in the range of 6% to 9%. Reliance can be placed on the judgment of Kaushnuma Begum (Smt) & Ors. V New India Assurance Co. Ltd. & Ors. (2001) 2 SCC 9, wherein relying on the power of the Tribunal under Section 171 of MV Act to grant simple interest on compensation from the date of filing the claim, Supreme Court noted that interest rates on fixed deposits given by nationalized banks are to be used for granting interest. In this case, the interest at 9% is reasonable, considering the long-term…

Madhav Rastogi, New Delhi vs. ITO, Ward-61(2), New Delhi

Bench: Shri Kul Bharat[Assessment Year : 2010-11] Madhav Rastogi, Vs Ito, 2, Sreeniketan Apartments, 24, Ward-61(2), Vasundhara Enclave, New Delhi. New Delhi-110096. Pan-Ahopr9376D Appellant Respondent Appellant By Shri Madhav Rastogi, Adv. Respondent By Shri Om Prakash, Sr.Dr Date Of Hearing 22.04.2022 Date Of Pronouncement 20.05.2022

…nce number and not the final price and transactions may happen over and below the circle rate. The judicial precedents include: Ramesh Chand Bansal & Ors. vs. District (i) Magistrate/Collector (1999) 5 SCC 02; R. Sai Bharathi vs. J. Jayalalitha & Ors. (2004) 2 SCC 9; (ii) (iii) Govt, of NCT of Delhi Collector of Stamps Vs. CTA Apparels Private Limited (LPA No. 278/2019 Delhi High Court decided on 15.11.2019) 36. Infact, in the case of Govt, of NCT of Delhi Collector of Stamps Vs. CTA Apparels Private Limited, the division bench of the Hon'ble Chief Justice D.N. Patel and Justice C Hari Shankar, while relying on…

Pr. Commissioner of Income Tax (Central)-3 vs. M/S. Plb Infrastructures Pvt.Ltd

Bench: The Commissioner Of Income Tax (Appeals) [Hereinafter ‘Cit(A)’] & Filed An Application Seeking Stay Of The Demand Till The Disposal Of The Said Appeal, Subject To Payment Of ₹50,00,000/-. 3. The Respondent Who Was Working As Principal Commissioner Of Income Tax (Central-3), New Delhi Rejected The Said Application For Stay & Directed The Assessee To Deposit 20% Of Entire Demand In Light Of Cbdt Digitally Signed By:Deepak Singh Signing Date:08.10.2025 07:01:47 Signature Not Verified

…affidavit dated 29.07.2019 filed by the respondent pursuant to the order of this Court dated 17.05.2019, particularly to paras 8 to 19. 20. Mr. Bhatia has also relied upon the decision of Hon’ble Supreme Court in S.S. Roy v. State of Orissa & Anr., (1954) 2 SCC 9, to contend that illegal exercise of jurisdiction and error of judgment, without any proper care and caution, but without any improper motive, cannot be regarded as contempt. 21. I have heard Mr. Ruchir Bhatia, learned counsel for the respondent Digitally Signed By:DEEPAK SINGH Signing Date:08.10.2025 07:01:47 Signature Not Verified Cont. C…

Pr. CIT-6 vs. Machintorg (India) Ltd

The appeals stand disposed of with the above

…19 Page 10 of 17 awarded at 12%, which is on the higher side. 28. Interest awarded by MACT is usually in the range of 6% to 9%. Reliance can be placed on the judgment of Kaushnuma Begum (Smt) & Ors. V New India Assurance Co. Ltd. & Ors. (2001) 2 SCC 9, wherein relying on the power of the Tribunal under Section 171 of MV Act to grant simple interest on compensation from the date of filing the claim, Supreme Court noted that interest rates on fixed deposits given by nationalized banks are to be used for granting interest. In this case, the interest at 9% is reasonable, considering the long-term…

Pr. Commissioner of Income Tax-3 vs. Dreamland Build Tech P. Ltd

The appeals stand disposed of with the above

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE VIBHU BAKHRU

…19 Page 10 of 17 awarded at 12%, which is on the higher side. 28. Interest awarded by MACT is usually in the range of 6% to 9%. Reliance can be placed on the judgment of Kaushnuma Begum (Smt) & Ors. V New India Assurance Co. Ltd. & Ors. (2001) 2 SCC 9, wherein relying on the power of the Tribunal under Section 171 of MV Act to grant simple interest on compensation from the date of filing the claim, Supreme Court noted that interest rates on fixed deposits given by nationalized banks are to be used for granting interest. In this case, the interest at 9% is reasonable, considering the long-term…