National Insurance Company Ltd. v. Indira Srivastava and ors.

Commissioner of Income Tax- TDS vs. M/S. A.P.Power Generation Corporation Ltd

The appeal is partly allowed and the

Bench: The Learned

…d that the learned MACT erred in relying upon the gross income and it should have deducted the various deductions. This submission cannot be accepted. It was laid down by the Hon'ble Supreme Court in National Insurance Co. Ltd. v. Indira Srivastava (2008) 2 SCC 763 that 28 the gross salary of the deceased has to be considered while determining the compensation. This judgment was followed by the Hon'ble Supreme Court in Yerramma & Ors. Versus G. Krishnamurthy & Anr. AIR 2015 Supreme Court 1145 wherein after quoting Indira Srivastava, supra, the Hon'ble Supreme Court held that the gross salary has to…

Commissioner of Income Tax-I vs. M/s.Isnar Estates [P] Ltd

Bench: The Tribunal Pleading That On 24.06.2009, While, Smt. Satya Devi, Mother Of The Claimants Was Travelling In A Bus Bearing Registration No. Jk02E-7525 From Katra To Udhampur For Attending Her Duties, The Said Bus Suffered An Accident On Sr. No. 89

…yee during his lifetime form part of his salary and the same has to be included in the monthly income while computing the dependency compensation. 18. The Supreme Court in the case of National Insurance Company Ltd. Vs. Indira Srivastava and ors; (2008) 2 SCC 763 while interpreting the term “income” has made the following observations:- “9.. The term 'income' has different connotations for different purposes. A court of law, having regard to the change in societal conditions must consider the question not only having regard to pay packet the employee carries home at the end of the month but also oth…

The Commissioner of Income Tax (Central) vs. Rajapushpa Properties

In the result, the appeal stands dismissed

…nsidering the same for computing the income of the deceased. 18. In this context it would be pertinent to notice that the Apex Court in the case of National Insurance Company Ltd. vs. Indira Srivastava and Ors. reported in (2008) 2 SCC 763 has observed and held in para 19 as under:- “19. The amounts, therefore, which were required to be paid to the deceased by his employer by way of perks, should be included for computation of his monthly income as that would have been added to his monthly income by way of contribution to the family as contra distinguished to the ones whic…