Lata Wadhwa v. State of Bihar

Commissioner of Income Tax [TDS] vs. M/s Hindustan Ratna [JV]

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…housewife as Rs.3000/- per month in paragraph No.10 of its judgment, which is extracted below : “10. So far as the deceased housewives are concerned, in the absence of any data and as the housewives were not earning any income, attempt has been 1 (2001) 8 SCC 197 9 made to determine the compensation, on the basis of services rendered by them to the house. On the basis of the age group of the housewives, appropriate multiplier has been applied, but the estimation of the value of services rendered to the house by the housewives, which has been arrived at Rs.12,000/- per annum in cases of…

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

Commissioner of Income Tax vs. Agricultural Market Committee

The appeal is partly allowed enhancing the

Bench: The Tribunal & As Per The Submission Of Appellant, Not A Necessary Party To The Appeal Recorded From The Expression Of The Apex Court In M.Chakra Rao V. Y.Baburao[1] & Heard The Learned Counsel For The Claimants & Perused The Material On Record. 3. It Is The Contention Of The Learned Counsel For The Appellants/Claimants That The Tribunal Having Arrived Rs.7,89,360/- Should Have Been Awarded As Prayed For Instead Of Restricting To Rs.6,00,000/- & The Same Is Unsustainable & Thereby To Allow

…nt of the deficit court fee, appellants cannot execute the same. There is no order as to costs. _______________________ Dr. B. SIVA SANKARA RAO, J Date: 07-11-2015 Vvr [1] 2001 (1) ALT 495 DB [2] 2013 ACJ 1403=(4)ALT-35(SC). [3] (2001) 8 SCC 197=AIR 2001 (SC) 3218…