Municipal Corporation of Delhi v. Uphaar Tragedy Victims Association

14 SCC 481Reported decision2011#13392 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 361,826 Indian tax judgments — from 2013 to 2022.

Judgments citing Municipal Corporation of Delhi v. Uphaar Tragedy Victims Association

The Prl Commr of Income Tax - 7, Hyderabad vs. Deccan Grameena Bank, Hyderabad

ITTA/602/2016HC Telangana08 Sept 2022

Bench: C.V. BHASKAR REDDY,UJJAL BHUYAN

Section 173

…IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI SATURDAY, THE SEVENTH DAY OF OCTOBER TWO THOUSAND AND TWENTY THREE PRESENT THE HONOURABLE SRI JUSTICE BANDARU SYAMSUNDER MACMA No. 3578 of 2012 Between: Smt. Kalapala Bhanu Prabhavathi, W/o. Narasimha Rao, Female, Hindu, aged 50 years, Occ: Housewife, R/o. Satyanarayanapuram, Denduluru Mandal, West Godavari District. Smt. Chintamaneni Suneetha, W/o. Viamala Roy, Female, Hindu, aged 32 years, Occ: Housewife, R/o. Satyanarayanapuram, Denduluru Mandal, West Godavari District. Sri Kalapala Murali Krishna, S/o. Narasimha Rao, Male, Hindu, aged 30 years, R/o. Satyanaraya…

Pr. Commissioner of Income Tax-2 vs. Sri G. Mahesh Babu

Appeal stands disposed of

ITTA/208/2016HC Telangana06 Jan 2017

Bench: ANIS,V RAMASUBRAMANIAN

Section 166Section 173

…llapa Kadolkar and Ors. Vs. the Divisional Manager, MSRTC, Kohlapur, reported in (2015) 1 TAC 340 (SC), and also in view of the decision in the case of Municipal Corporation of Delhi vs. Association, Victims of Uphaar Traegedy and Ors., reported in (2011) 14 SCC 481, the claimants are entitled to 9% interest, and in view of the decision in the case of Santosh Devi vs. National Insurance Co. Ltd. and Ors., reported in (2012) 6 SCC 421, 30% has to be added as future prospect. 5. Per contra, Ms. Mozumdar, learned counsel for the respondent No. 1, fairly summits that there is no dispute regarding age and…

Late Smt. Hoorjahan Begum vs. Tghe Income Tax Officer

ITTA/448/2015HC Telangana07 Dec 2015

Bench: RAMESH RANGANATHAN,S.RAVI KUMAR

Commissioner of Income Tax-IV vs. Dangson Hotel & Restaurants Pvt. Ltd

ITA/881/2015HC Delhi18 Nov 2015

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

…this court in United India Insurance Co. Ltd. Vs. Kanwar Lal (MAC Appl. 385/2007 decided on 27-04-2012) which, in turn, was primarily based on the judgment of the Supreme Court in Municipal Corporation of Delhi Vs. Uphaar Tragedy Victims Association (2011)14 SCC 481. The tribunal calculated loss of dependency by deducting 50% towards personal & living expenses and applying the multiplier of 18, having regard to the age of the deceased, also adding ` 25,000/- towards loss of love & affection and ` 10,000/- each towards funeral charges and loss of estate. 8. The insurer, by this appeal, questions the abo…

Commissioner of Income Tax vs. Video Electronics

ITA/175/2014HC Delhi03 Aug 2015

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

…this court in United India Insurance Co. Ltd. Vs. Kanwar Lal (MAC Appl. 385/2007 decided on 27-04-2012) which, in turn, was primarily based on the judgment of the Supreme Court in Municipal Corporation of Delhi Vs. Uphaar Tragedy Victims Association (2011)14 SCC 481. The tribunal calculated loss of dependency by deducting 50% towards personal & living expenses and applying the multiplier of 18, having regard to the age of the deceased, also adding ` 25,000/- towards loss of love & affection and ` 10,000/- each towards funeral charges and loss of estate. 8. The insurer, by this appeal, questions the abo…

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

ITTA/250/2013HC Telangana11 Jul 2013

The Commissioner of Income Tax-I vs. Prasad Film Laboratories Limited

ITTA/275/2012HC Telangana10 Jul 2013
Municipal Corporation of Delhi v. Uphaar Tragedy Victims Association (14 SCC 481) — Cited in 7 Judgments | BharatTax